High Courts17 May 1972
D.S. Bist and Sons Vs Commissioner of Sales Tax
Allahabad High Court · (1973) 30 STC 239
Income Tax Act, 1961 — Section 2
COURT ARCHIVE
Allahabad High Court judgments, 1972
490 judgments · page 15 of 25
High Courts16 May 1972Disposed Of
Raja Bahadur Bhagwati Prasad Singh Vs The State of U.P. and Others
Allahabad High Court · AIR 1972 All 525
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 6
High Courts16 May 1972Allowed
Bhagwati Prasad Birla Vs State of U.P. and Others
Allahabad High Court · (1972) 42 AWR 594
Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3
High Courts16 May 1972Allowed
Shri Gaur Dhan Co-operative Housing Society Ltd. and Others Vs The Collector and District Magistrate, Mathura and Others
Allahabad High Court · AIR 1973 All 85
Criminal Procedure Code, 1898 (CrPC) — Section 149Land Acquisition Act, 1894 — Section 6Penal Code, 1860 (IPC) — Section 105
High Courts15 May 1972Dismissed
State of U.P. Vs Kirori Mal
Allahabad High Court · (1972) 42 AWR 452
Essential Commodities Act, 1955 — Section 7Imported Foodgrains (Prohibition of Unauthorised Sale) Order, 1958 — Clause 3Essential Commodities Act, 1955 — Section 7
High Courts15 May 1972Dismissed
Mst. Abida Khatun Vs General Manager, Diesel Locomotive
Allahabad High Court · (1972) ACJ 489 : (1972) 42 AWR 475 : (1973) 1 LLJ 387
Constitution of India, 1950 — Article 38Employees Compensation Act, 1923 — Section 2, 3, 30, 4Employees State Insurance Act, 1948 — Section 1, 2, 26, 28, 38
High Courts15 May 1972Allowed
Mandi Samiti Vs Lal Pratap Singh and Others
Allahabad High Court · (1972) 42 AWR 506
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17, 40Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17, 40Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17, 40
High Courts15 May 1972Allowed
The Indian Iron and Steel Co. Ltd. Vs Sales Tax Officer and Another
Allahabad High Court · (1973) 32 STC 95
Constitution of India, 1950 — Article 226
High Courts11 May 1972Allowed
State of U.P. Vs Onkar
Allahabad High Court · (1972) 42 AWR 588
Criminal Laws (Uttar Pradesh Amendment) Act, 1961 — Section 3Criminal Procedure Code, 1898 (CrPC) — Section 251A(6)Criminal Laws (Uttar Pradesh Amendment) Act, 1961 — Section 3
High Courts11 May 1972Allowed
Himalaya Transport and Forwarding Agency and Another Vs The State of U.P. and Others
Allahabad High Court · AIR 1973 All 30
Defence of India Act, 1962 — Section 1(3)Motor Vehicles Act, 1939 — Section 43
High Courts11 May 1972Dismissed
Shekhar Chand Vs Radhey Shiam and Others
Allahabad High Court · AIR 1973 All 29 : (1972) 42 AWR 503
Limitation Act, 1963 — Article 24
High Courts10 May 1972Dismissed
The State of U.P. Vs Hori Lal
Allahabad High Court · (1972) 42 AWR 439 : (1973) CriLJ 9
Constitution of India, 1950 — Article 225Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts10 May 1972Allowed
Municipal Board, Farrukhabad Vs Babu Ram and Others
Allahabad High Court · AIR 1972 All 542 : (1972) 42 AWR 497
Uttar Pradesh Municipalities Act, 1916 — Section 298, 8(1)
High Courts08 May 1972Dismissed
Siya Ram and Others Vs State of Uttar Pradesh
Allahabad High Court · AIR 1972 All 518
Stamp Act, 1899 — Section 2(14), 2(15)
High Courts08 May 1972Disposed Of
S.C. Tayal and Another Vs State and Others
Allahabad High Court · (1972) 42 AWR 467
Prevention of Food Adulteration Act, 1954 — Section 23, 24Prevention of Food Adulteration Rules, 1955 — Rule 50(1), 50(2)Prevention of Food Adulteration Act, 1954 — Section 23, 24
High Courts08 May 1972Allowed
Sri Noor Mohd. Vs Sri Nanwa and Another
Allahabad High Court · AIR 1973 All 31 : (1972) 42 AWR 504
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)
High Courts05 May 1972Dismissed
Seth Banarsi Das Gupta Vs Commissioner of Income Tax and Others
Allahabad High Court · (1977) 106 ITR 559
Income Tax Act, 1922 — Section 10(2), 24
High Courts05 May 1972Disposed Of
Seth Banarsi Das Gupta Vs Commissioner of Income Tax
Allahabad High Court · (1977) 106 ITR 804
Income Tax Act, 1922 — Section 2(1)
High Courts05 May 1972
Commissioner of Income Tax Vs Globe Engineers (P.) Ltd.
Allahabad High Court · (1973) 90 ITR 188
High Courts04 May 1972Allowed
Mohammad Qadar Khan Vs State of U.P. and Another
Allahabad High Court · (1972) 42 AWR 514
Citizenship Act, 1955 — Section 9Criminal Procedure Code, 1898 (CrPC) — Section 491Foreigners (Internment) Order, 1962 — Clause 3