High Courts04 Aug 1972
J.K. Hosiery Factory Vs Commissioner of Income Tax
Allahabad High Court · (1973) 92 ITR 16
Income Tax Act, 1922 — Section 10(2), 24(2)
COURT ARCHIVE
Allahabad High Court judgments, 1972
490 judgments · page 12 of 25
High Courts03 Aug 1972Dismissed
Indra Shanta Card Board Manufacturing Co. Vs Son Pal and Another
Allahabad High Court · (1972) 42 AWR 768
Employees State Insurance Act, 1948 — Section 53, 61Workmens Compensation Act, 1923 — Section 4(1)(b)
High Courts03 Aug 1972Dismissed
Radhey Ahir Vs State of U.P.
Allahabad High Court · (1972) 42 AWR 683
Penal Code, 1860 (IPC) — Section 379Railway Property (Unlawful Possession) Act, 1966 — Section 14, 9Penal Code, 1860 (IPC) — Section 379
High Courts03 Aug 1972Allowed
Sukhraj Vs Ram Bali and Another
Allahabad High Court · AIR 1973 All 79
Transfer of Property Act, 1882 — Section 60
High Courts03 Aug 1972Dismissed
Devan Man Mohan Lal Vs L. Piary Lal and Another
Allahabad High Court · AIR 1973 All 16
Contract Act, 1872 — Section 55, 62
High Courts02 Aug 1972Dismissed
Suraj Pal and Others Vs Smt. Meera alias Merhia and Others
Allahabad High Court · AIR 1973 All 148 : (1972) 42 AWR 630
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 18
High Courts01 Aug 1972Allowed
Ramdhari Vs Jodhan and Others
Allahabad High Court · AIR 1973 All 81 : (1972) 42 AWR 623
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts31 Jul 1972Dismissed
Municipal Board, Aligarh Vs Smt. Asfia Begum
Allahabad High Court · AIR 1972 All 550
Uttar Pradesh Municipalities Act, 1916 — Section 189
High Courts31 Jul 1972Dismissed
State of U.P. and Another Vs Jagdish T. Lalwani
Allahabad High Court · AIR 1972 All 507
Uttar Pradesh Intermediate Education Act, 1921 — Regulation 10(A), 11, 15
High Courts29 Jul 1972Dismissed
Bhola Koeri and Another Vs Smt. Laxmi Devi
Allahabad High Court · AIR 1972 All 537 : (1972) 42 AWR 781
Civil Procedure (Uttar Pradesh Amendment) Act, 1954 — Order 21 Rule 89, Order 21 Rule 90Civil Procedure Code, 1908 (CPC) — Section 11, 42
High Courts29 Jul 1972
Gauri Ram Vs State of U.P.
Allahabad High Court · (1972) 42 AWR 677 : (1973) CriLJ 6
Cattle Trespass Act, 1871 — Section 20Penal Code, 1860 (IPC) — Section 379, 411Telegraph Wires (Unlawful Possession) Act, 1950 — Section 2, 5, 7
High Courts28 Jul 1972Dismissed
Shyam Sunder and Others Vs Siya Ram and Another
Allahabad High Court · AIR 1973 All 382 : (1973) RD 88
Constitution of India, 1950 — Article 14, 245Registration Act, 1908 — Section 17(1)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 49, 5, 6, 7
High Courts25 Jul 1972Allowed
Commissioner of Income Tax Vs Raghunandan Prasad Mohan Lal
Allahabad High Court · (1974) 97 ITR 398
Income Tax Act, 1922 — Section 26ALimitation Act, 1963 — Section 5
High Courts24 Jul 1972Allowed
Raja Ram Vs Bhagwan Das and Others
Allahabad High Court · AIR 1973 All 82 : (1972) 42 AWR 856
Civil Procedure Code, 1908 (CPC) — Section 47Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 1958 — Section 87(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 182B
High Courts21 Jul 1972Dismissed
Ramesh Kumar Vs Budh Ram Sharma and Others
Allahabad High Court · AIR 1973 All 150
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(2), Order 21 Rule 58, Order 21 Rule 58(2), Order 21 Rule 63, Order 21 Rule 89
High Courts21 Jul 1972
Commissioner of Income Tax Vs British India Corporation (P.) Ltd.
Allahabad High Court · (1973) 92 ITR 38
Super Profits Tax Act, 1963 — Section 2(9)
High Courts21 Jul 1972Allowed
Harsh Narain alias Hakshu Vs The District Magistrate and Another
Allahabad High Court · (1972) 42 AWR 632
Constitution of India, 1950 — Article 22(4)Uttar Pradesh Control of Goondas Act, 1970 — Section 3(1)(c)Constitution of India, 1950 — Article 22(4)
High Courts20 Jul 1972Allowed
Ratan Singh Vs Musaddi Lal and Others
Allahabad High Court · AIR 1972 All 473 : (1972) 42 AWR 593
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts19 Jul 1972Allowed
State Vs S.D. Gupta
Allahabad High Court · (1972) 42 AWR 749 : (1973) CriLJ 999
Factories Act, 1948 — Section 106, 4, 46, 8, 92
High Courts19 Jul 1972Dismissed
Mirza Afzal Beg Vs Prabhu Dayal
Allahabad High Court · AIR 1973 All 26 : (1972) 42 AWR 792
Transfer of Property Act, 1882 — Section 108Uttar Pradesh Cantonments (Control of Rent and Eviction) Act, 1952 — Section 14