High Courts19 Apr 1972Allowed
Dr. Smt. Supriya Vs Dr. Vasudev Dang
Allahabad High Court · AIR 1973 All 94 : (1972) 42 AWR 462
Hindu Marriage Act, 1955 — Section 19
COURT ARCHIVE
Allahabad High Court judgments, 1972
490 judgments · page 17 of 25
High Courts18 Apr 1972Dismissed
Sri Krishna Dutta Vs Vishwanath and Others
Allahabad High Court · AIR 1973 All 210 : (1972) 42 AWR 680
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99
High Courts18 Apr 1972Allowed
Shiv Narain Vs Chandrika Prasad
Allahabad High Court · AIR 1973 All 155 : (1972) 42 AWR 575
Transfer of Property Act, 1882 — Section 106
High Courts17 Apr 1972Dismissed
Chunnu Vs State
Allahabad High Court · (1972) 42 AWR 578
Arms Act, 1959 — Section 2(c), 4Arms Act, 1959 — Section 2(c), 4Arms Act, 1959 — Section 2(c), 4
High Courts14 Apr 1972Disposed Of
The State Vs Suraj Bali and Others
Allahabad High Court · (1972) CriLJ 1223
Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 147, 149, 323, 324, 342
High Courts13 Apr 1972Dismissed
COMMISSIONER OF Income Tax Vs LAKSHMIPATI SINGHANIA.
Allahabad High Court · (1973) 92 ITR 598
Income Tax Act, 1961 — Section 256
High Courts13 Apr 1972Dismissed
Shri Ram Vs Sahadeo Prasad
Allahabad High Court · (1972) 42 AWR 464
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7C, 7C(6)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7C, 7C(6)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7C, 7C(6)
High Courts13 Apr 1972Allowed
Smt. Sushila Narendrajit Singh and Another Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1972 All 427
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 1A
High Courts13 Apr 1972Allowed
Pritam Singh and Others Vs State
Allahabad High Court · (1972) 42 AWR 521
Criminal Procedure Code, 1898 (CrPC) — Section 162, 164Evidence Act, 1872 — Section 145, 157Criminal Procedure Code, 1898 (CrPC) — Section 162, 164
High Courts12 Apr 1972Allowed
Mangal Sen Vs The Rent Control and Eviction Officer and Others
Allahabad High Court · (1972) 42 AWR 412
High Courts12 Apr 1972Partly Allowed
Rani Rajendra Kumari Ba Vs Income Tax Officer, "B" Ward
Allahabad High Court · (1974) 93 ITR 268
Income Tax Act, 1961 — Section 64
High Courts12 Apr 1972Allowed
Darbari Singh Saini Vs The Board of Revenue, U.P. at Allahabad
Allahabad High Court · AIR 1972 All 519
Stamp Act, 1899 — Section 31, 32Uttar Pradesh Stamp (Amendment) Act, 1962 — Article 35, 5
High Courts11 Apr 1972Dismissed
Khuda Baksh and Others Vs Gram Samaj Barotha and Another
Allahabad High Court · (1972) 42 AWR 565
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 3(8), 4Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 3(8), 4Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 3(8), 4
High Courts10 Apr 1972Partly Allowed
Smt. Sarju Bai Vs Smt. Gango Bai and Others
Allahabad High Court · (1972) 42 AWR 319 : (1972) 2 LLJ 540
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 3, 5
High Courts10 Apr 1972
Commissioner of Sales Tax Vs Verma Hosiery
Allahabad High Court · (1973) 30 STC 606
Uttar Pradesh Sales Tax Act, 1948 — Section 11(3), 3
High Courts07 Apr 1972Dismissed
Col. Sujan Singh Vs State
Allahabad High Court · (1972) 42 AWR 536
Constitution of India, 1950 — Article 77(2)Criminal Procedure Code, 1898 (CrPC) — Section 197Prevention of Corruption Act, 1947 — Section 6(1)(a)
High Courts07 Apr 1972Disposed Off
Industrial Chemical Corporation Vs Commissioner of Sales Tax
Allahabad High Court · (1973) 30 STC 172
High Courts07 Apr 1972
Bangali Mal Bhargava Vs Commissioner of Sales Tax
Allahabad High Court · (1973) 30 STC 379
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1), 7
High Courts07 Apr 1972Allowed
Durga Prasad and Another Vs Smt. Lilawati and Another
Allahabad High Court · AIR 1972 All 396
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3, 100Specific Relief Act, 1963 — Section 19, 9
High Courts07 Apr 1972Allowed
Smt. P.D. Jaiswal and Others Vs The Regional Transport Authority, Allahabad and Another
Allahabad High Court · AIR 1973 All 96
Motor Vehicles Act, 1939 — Section 2(24, 2(28A), 48