High Courts08 Oct 1971Dismissed
State of U.P. Vs Moti Lal Gupta
Allahabad High Court · (1972) CriLJ 809
Uttar Pradesh Excise Act, 1910 — Section 64(a)
COURT ARCHIVE
Allahabad High Court judgments, 1971
418 judgments · page 6 of 21
High Courts07 Oct 1971Dismissed
Major Rameshwar Sahai Vs Dy. Director of Consolidation, U.P. Lucknow, Camp at Meerut and others
Allahabad High Court · (1973) 43 AWR 238
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198, 209, 229B
High Courts07 Oct 1971Dismissed
Atma Ram Vs Dr. Girdhari Lal and Another
Allahabad High Court · (1971) 10 AHC CK 0004
High Courts05 Oct 1971Dismissed
Motor Sales Vs Commissioner of Income Tax
Allahabad High Court · (1973) 87 ITR 595
Income Tax Act, 1922 — Section 10(2)
High Courts05 Oct 1971Allowed
Kalicharan Gupta Vs Smt. Prag Devi and Others
Allahabad High Court · AIR 1972 All 117
Court fees Act, 1870 — Section 19D
High Courts05 Oct 1971Allowed
Madho Prasad Vs Smt. Shakuntala Devi
Allahabad High Court · AIR 1972 All 119
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Marriage Act, 1955 — Section 10
High Courts05 Oct 1971Dismissed
Mohammad Raza and others Vs Board of Revenue, U.P. at Allahabad and others
Allahabad High Court · (1973) 43 AWR 621
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 27Uttar Pradesh Land Revenue Act, 1901 — Section 28
High Courts05 Oct 1971
Shabbir Khan Vs Mohd. Ismail Khan and Others
Allahabad High Court · (1971) 41 AWR 745 : (1972) CriLJ 666
Penal Code, 1860 (IPC) — Section 141, 142, 143, 147, 149
High Courts28 Sept 1971Partly Allowed
Koli Odha Samat Vs Bai Balu Jeram
Allahabad High Court · (1971) 09 AHC CK 0029
Criminal Procedure Code, 1898 (CrPC) — Section 488Criminal Procedure Code, 1898 (CrPC) — Section 488Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts24 Sept 1971Disposed Of
Urooj Abbas Vs State of Uttar Pradesh
Allahabad High Court · (1973) CriLJ 1458
Constitution of India, 1950 — Article 22Penal Code, 1860 (IPC) — Section 379, 392, 397, 411
High Courts24 Sept 1971Dismissed
Bhagwan Singh Vs Smt. Surjit Kaur
Allahabad High Court · AIR 1972 All 216
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2, 3
High Courts23 Sept 1971Dismissed
Chaman Lal Vs Sudhir Chandra and Others
Allahabad High Court · AIR 1972 All 229 : (1971) 41 AWR 799
Provincial Insolvency Act, 1920 — Section 9
High Courts23 Sept 1971Dismissed
Birendra Pal Singh Vs Additional District Magistrate and Others
Allahabad High Court · AIR 1972 All 392
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1), 96A
High Courts23 Sept 1971
Abdul Alim and Another Vs Controller of Estate Duty
Allahabad High Court · (1972) 86 ITR 355
Estate Duty Act, 1953 — Section 10Partnership Act, 1932 — Section 14
High Courts22 Sept 1971Dismissed
Vijay Laxmi Sugar Mills Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1972) 86 ITR 402
Income Tax Act, 1961 — Section 28, 56, 57
High Courts22 Sept 1971Dismissed
Madhav Pd. Jatia Vs Commissioner of Income Tax
Allahabad High Court · (1973) 87 ITR 298
Income Tax Act, 1922 — Section 10(2)
High Courts22 Sept 1971Allowed
Sharma and Co. Vs Income Tax Officer, B-Ward
Allahabad High Court · (1972) 86 ITR 741
Income Tax Act, 1922 — Section 10(2A), 10(5A)Income Tax Act, 1961 — Section 147, 148, 28, 297(2), 41(1)
High Courts21 Sept 1971Dismissed
Commercial Art Press Vs Commissioner of Income Tax
Allahabad High Court · (1973) 87 ITR 468
Income Tax Act, 1961 — Section 271(1), 274(2)
High Courts20 Sept 1971Disposed Of
The Controller of Estate Duty, U.P., Lucknow Vs Smt. Anari Devi Halwasiya, Lucknow
Allahabad High Court · AIR 1972 All 179 : (1971) 41 AWR 889
Hindu Succession Act, 1956 — Section 10, 4(1), 4(6), 6Hindu Succession Rules, 1956 — Rule 1Hindu Womens Right to Property Act, 1937 — Section 3(2)
High Courts17 Sept 1971Dismissed
Amresh Chandra Pandey Vs Firm Kalyan Mal Dharam Narain Saraf
Allahabad High Court · AIR 1972 All 130 : (1971) 41 AWR 819
Contract Act, 1872 — Section 23