High Courts04 May 1972Dismissed
Commissioner of Income Tax Vs Sheo Nath Prasad Hari Kishan
Allahabad High Court · (1974) 93 ITR 282 : (1974) 34 STC 485
Income Tax Act, 1961 — Section 2(24), 5Uttar Pradesh Sales Tax Act, 1948 — Section 3, 8A(2)
COURT ARCHIVE
Allahabad High Court judgments, 1972
490 judgments · page 16 of 25
High Courts04 May 1972Allowed
Qabool Singh Vs Board of Revenue and Others
Allahabad High Court · AIR 1973 All 158 : (1972) 42 AWR 561
Registration Act, 1908 — Section 17Specific Relief Act, 1963 — Section 42
High Courts02 May 1972Dismissed
Abdul Hamid Vs Smt. Asghari and Others
Allahabad High Court · (1972) 42 AWR 609 : (1973) CriLJ 1710
Evidence Act, 1872 — Section 17, 21Penal Code, 1860 (IPC) — Section 252, 254, 268, 494
High Courts02 May 1972Allowed
Renusagar Power Co. Ltd. Vs The State of U.P. and Others
Allahabad High Court · AIR 1973 All 33
Uttar Pradesh Electricity (Duty) Act, 1952 — Section 3, 7
High Courts28 Apr 1972Allowed
Rajendra Singh Vs The State of Uttar Pradesh and Others
Allahabad High Court · AIR 1973 All 37
Constitution of India, 1950 — Article 14, 19(6)Forest Act, 1927 — Section 23
High Courts28 Apr 1972Allowed
State of U.P. Vs Pyare Lal
Allahabad High Court · (1972) 42 AWR 548
Criminal Procedure Code, 1898 (CrPC) — Section 480Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 195, 198(2), 331Criminal Procedure Code, 1898 (CrPC) — Section 480
High Courts28 Apr 1972
State of U.P. Vs Manmohan Nauitayal
Allahabad High Court · (1972) 42 AWR 436 : (1972) CriLJ 1428
Limitation Act, 1963 — Section 5
High Courts26 Apr 1972Dismissed
J.P. Srivastava and Sons (Kanpur) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1978) 111 ITR 326
Income Tax Act, 1922 — Section 33B, 66(1)Income Tax Act, 1961 — Section 148
High Courts26 Apr 1972Partly Allowed
Anant Lal Goel Vs Dr. Prem Shanker Agarwal
Allahabad High Court · AIR 1973 All 89
Civil Procedure Code, 1908 (CPC) — Section 100, 115, 9Evidence Act, 1872 — Section 115Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts26 Apr 1972Allowed
Nazir Khan Vs Ganesh Prasad and Others
Allahabad High Court · AIR 1973 All 93 : (1972) 42 AWR 513
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 43 Rule 1, 151, 47
High Courts25 Apr 1972Dismissed
Chhedi Vs Smt. Indrapati
Allahabad High Court · AIR 1972 All 446
Civil Procedure Code, 1908 (CPC) — Section 9Limitation Act, 1963 — Article 59Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 331
High Courts25 Apr 1972Disposed Of
Lakshmipat Singhania Vs Commissioner of Income Tax
Allahabad High Court · (1974) 93 ITR 162
Income Tax Act, 1922 — Section 2(6C)
High Courts24 Apr 1972Dismissed
J.K. Bankers Vs Commissioner of Income Tax and Another
Allahabad High Court · (1974) 94 ITR 107
Income Tax Act, 1922 — Section 10, 12, 13, 33(4)
High Courts24 Apr 1972Dismissed
Bhagwati Prasad Hajela Vs Bishambhar Nath Singh Kapoor
Allahabad High Court · AIR 1972 All 552 : (1972) 42 AWR 493
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 35(3), 76
High Courts21 Apr 1972Dismissed
Lalsa and Others Vs State of U.P. and Others
Allahabad High Court · (1972) 42 AWR 543
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 15, 17, 18(1)(a)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 15, 17, 18(1)(a)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 15, 17, 18(1)(a)
High Courts21 Apr 1972Dismissed
Chitra Talkies Vs Durga Dass Mehta
Allahabad High Court · AIR 1973 All 40
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 100, 47
High Courts21 Apr 1972Dismissed
Rent Control and Eviction Officer, Allahabad Vs Dr. M.M. Laloraya and Others
Allahabad High Court · AIR 1972 All 559 : (1972) 42 AWR 415
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7AUttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 6
High Courts21 Apr 1972
Subedar Dalip Singh Vs State of U.P. and others
Allahabad High Court · (1973) 43 AWR 132
Forest (Uttar Pradesh Amendment) Act, 1965 — Section 16(5)Forest Act, 1927 — Section 18(4)
High Courts20 Apr 1972Disposed Off
Smt. Krishna Devi Vs Board of Revenue and Others
Allahabad High Court · (1972) 42 AWR 409
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 333Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115NUttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115N
High Courts20 Apr 1972Dismissed
Mushiyat Ullah Vs Abdul Wahab
Allahabad High Court · AIR 1972 All 539
Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 106Uttar Pradesh General Clauses Act, 1904 — Section 27