COURT ARCHIVE

Allahabad High Court judgments, 1972

490 judgments · page 13 of 25

High Courts19 Jul 1972Dismissed

Saeed Ahmed Vs Syed Qamar Ali and Another

Allahabad High Court · AIR 1973 All 24 : (1972) 42 AWR 628

Evidence Act, 1872 — Section 114, 16Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 16, 3

High Courts19 Jul 1972Dismissed

Mukanda Vs Baljor Singh

Allahabad High Court · (1972) 42 AWR 613

Provincial Insolvency Act, 1920 — Section 75Provincial Insolvency Act, 1920 — Section 75Provincial Insolvency Act, 1920 — Section 75

High Courts18 Jul 1972Allowed

Ajai Kumar Ashok Kumar Vs The Sales Tax Officer and Another

Allahabad High Court · (1973) 30 STC 604

Constitution of India, 1950 — Article 226

High Courts18 Jul 1972Allowed

Mohammad Ekram Khan and Sons Vs The Sales Tax Officer and Another

Allahabad High Court · (1973) 31 STC 328

Limitation Act, 1963 — Section 30, 5

High Courts18 Jul 1972Dismissed

Hira Lal Ayodhya Prasad Vs Sales Tax Officer

Allahabad High Court · (1972) 42 AWR 693 : (1973) 30 STC 365

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148

High Courts18 Jul 1972Allowed

Smt. Ram Piari Vs Board of Revenue, U.P., Allahabad and Others

Allahabad High Court · AIR 1972 All 492 : (1972) 42 AWR 595 : (1972) RD 232

Civil Procedure Code, 1908 (CPC) — Section 100Hindu Widows Remarriage Act, 1856 — Section 2Uttar Pradesh Tenancy Act, 1939 — Section 36

High Courts18 Jul 1972Dismissed

Controller of Estate Duty Vs Ramesh Chand Gupta

Allahabad High Court · (1973) 92 ITR 307

Estate Duty Act, 1953 — Section 10

High Courts18 Jul 1972Dismissed

Bashir Ahmad Khan Vs State and Another

Allahabad High Court · (1972) 42 AWR 620

Uttar Pradesh Municipalities Act, 1916 — Section 298Uttar Pradesh Municipalities Act, 1916 — Section 298Uttar Pradesh Municipalities Act, 1916 — Section 298

High Courts18 Jul 1972Dismissed

Kamal Ahmad and Another Vs The Deputy Director of Consolidation and Others

Allahabad High Court · (1972) 42 AWR 695

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12

High Courts17 Jul 1972Dismissed

Lallan Ram Vs Gobri Ram and Another

Allahabad High Court · AIR 1972 All 540 : (1972) 42 AWR 612

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 100

High Courts17 Jul 1972

Tara Singh Vs Maheshwari Datt

Allahabad High Court · (1972) 42 AWR 701

Criminal Procedure Code, 1898 (CrPC) — Section 145(1), 530(j), 537, 8

High Courts14 Jul 1972Dismissed

K.T. Wire Products Vs Union of India (UOI) and Others

Allahabad High Court · (1973) 92 ITR 459

Income Tax Act, 1961 — Section 32, 32(2), 75, 75(2)

High Courts14 Jul 1972Allowed

Puttoo Lal Vs Ram Sewak

Allahabad High Court · AIR 1972 All 470

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 47, 54Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 1958 — Section 87(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176, 182B

High Courts14 Jul 1972Allowed

Mohammad Yakub and Sons Vs The Sales Tax Officer

Allahabad High Court · (1973) 30 STC 406

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148

High Courts14 Jul 1972Allowed

Bhopal and Others Vs Sub-Divisional Officer II and Others

Allahabad High Court · AIR 1973 All 8 : (1972) 42 AWR 585

Uttar Pradesh Acquisition of Property (Flood Relief) Temporary Powers Act, 1948 — Section 3Uttar Pradesh Acquisition of Property (Flood Relief) Temporary Powers Rules, 1948 — Rule 4

High Courts14 Jul 1972Dismissed

Shanti Prasad Gupta Vs State of U.P. and Others

Allahabad High Court · AIR 1973 All 28 : (1972) 42 AWR 586

High Courts12 Jul 1972Disposed Off

Smt. Bitti Devi Vs Rameshwar Dayal and Others

Allahabad High Court · (1972) 42 AWR 638 : (1973) CriLJ 495

Penal Code, 1860 (IPC) — Section 323, 452

High Courts12 Jul 1972

Paras Nath Misra Vs U.P. State Industrial Tribunal and Others

Allahabad High Court · (1973) 1 LLJ 354

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33, 33A

High Courts12 Jul 1972Allowed

City Board of Mussoorie Vs Amolak Ram Oberai

Allahabad High Court · (1972) 42 AWR 690

High Courts11 Jul 1972Allowed

Abdul Rasheed Vs Bashir Hussain

Allahabad High Court · AIR 1972 All 545 : (1972) 42 AWR 790

Transfer of Property Act, 1882 — Section 108