High Courts07 Apr 1972Dismissed
State of U.P. and Others Vs Raghubir Sahai and Another
Allahabad High Court · AIR 1972 All 555 : (1972) 42 AWR 584
Forest Act, 1927 — Section 82, 83(2)
COURT ARCHIVE
Allahabad High Court judgments, 1972
490 judgments · page 18 of 25
High Courts07 Apr 1972Dismissed
Krishi Utpadan Mandi Samiti Vs The Town Area Committee and Others
Allahabad High Court · (1972) 42 AWR 456
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 10, 17(3)(b)Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 10, 17(3)(b)Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 10, 17(3)(b)
High Courts06 Apr 1972Dismissed
Mumtaz Ali and Others Vs Mohd. Sharif Khan
Allahabad High Court · AIR 1973 All 98 : (1972) 42 AWR 492
Easements Act, 1882 — Section 4
High Courts06 Apr 1972Allowed
State of U.P. Vs Wali Mohammad
Allahabad High Court · AIR 1973 All 44 : (1972) 42 AWR 419
Citizenship Act, 1955 — Section 9Constitution of India, 1950 — Article 394, 5, 6, 7Foreigners Act, 1946 — Section 14, 2
High Courts05 Apr 1972Allowed
Ram Sahai and Another Vs Mata Din and Others
Allahabad High Court · AIR 1973 All 101
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts05 Apr 1972Dismissed
Ramanand and Another Vs Smt. Premvati and Another
Allahabad High Court · AIR 1973 All 105 : (1972) 42 AWR 472
Limitation Act, 1908 — Article 136, 144Uttar Pradesh Panchayat Raj Act, 1947 — Section 64, 66
High Courts05 Apr 1972Allowed
Hanuman Singh Vs State of U.P. and Others
Allahabad High Court · (1972) 42 AWR 406
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 3(c)Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 3(c)Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 3(c)
High Courts04 Apr 1972Allowed
Kishan Chand Agarwal and Others Vs City Magistrate and Others
Allahabad High Court · (1972) 2 LLJ 531
Payment of Wages Act, 1936 — Section 15, 17A
High Courts03 Apr 1972Dismissed
The State of Uttar Pradesh and Others Vs Suraj Bhan Pande
Allahabad High Court · AIR 1972 All 401
Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 5
High Courts31 Mar 1972Dismissed
Shanti Prasad Vs Akhtar and Another
Allahabad High Court · (1972) 42 AWR 353
Transfer of Property Act, 1882 — Section 55(1)(d)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 30Transfer of Property Act, 1882 — Section 55(1)(d)
High Courts30 Mar 1972Dismissed
Babu Khan and Others Vs Nagar Mahapalika, Lucknow
Allahabad High Court · AIR 1973 All 111
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts29 Mar 1972Allowed
J.K. Oil Mills Co. Ltd. Vs Commissioner of Sales Tax
Allahabad High Court · (1973) 30 STC 264
Uttar Pradesh Sales Tax Act, 1948 — Section 11, 15A(3)
High Courts29 Mar 1972Dismissed
Kedar Nath Vs Badri Prasad
Allahabad High Court · AIR 1972 All 453 : (1972) 42 AWR 656
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 96(3)
High Courts28 Mar 1972Allowed
Om Prakash and Another Vs State of Uttar Pradesh and Others
Allahabad High Court · (1972) 42 AWR 428
Uttar Pradesh General Clauses Act, 1904 — Section 8Uttar Pradesh Sugarcane (Purchase Tax) Act, 1961 — Section 4(1)Uttar Pradesh Sugarcane (Purchase Tax) Act, 1961 — Section 4(1)
High Courts27 Mar 1972Dismissed
Chhabinath Singh and another Vs Bhagwati Singh and others
Allahabad High Court · (1973) 43 AWR 156
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 208, 331
High Courts27 Mar 1972Allowed
Haji Nazir Ahmad Vs Town Area Kheri and Another
Allahabad High Court · (1972) 42 AWR 649
United Provinces Town Areas Circumstances and Property Tax (Assessment and Collection) Rules — Rule 3(1)Uttar Pradesh Town Areas Act, 1914 — Section 14(1)(f)United Provinces Town Areas Circumstances and Property Tax (Assessment and Collection) Rules — Rule 3(1)
High Courts25 Mar 1972Dismissed
Ramji Singh and Others Vs State of U.P. and Others
Allahabad High Court · (1972) 42 AWR 445 : (1972) CriLJ 1542
Criminal Procedure Code, 1898 (CrPC) — Section 145(1), 145(5), 146(1)
High Courts25 Mar 1972Dismissed
Achaibar Singh Vs Ram Murat
Allahabad High Court · AIR 1973 All 261
Civil Procedure Code, 1908 (CPC) — Section 47Specific Relief Act, 1963 — Section 6
High Courts25 Mar 1972Allowed
Jagdamba and Others Vs Board of Revenue and Others
Allahabad High Court · (1972) 42 AWR 744
Hindu Womens Right to Property Act, 1937 — Section 3(1)
High Courts25 Mar 1972Dismissed
Lala Badri Prasad and Others Vs Gouri Shanker and Another
Allahabad High Court · AIR 1973 All 162
Evidence Act, 1872 — Section 13Transfer of Property Act, 1882 — Section 2, 55(1), 55(5)