High Courts07 Feb 1972Allowed
P.C. Chaturvedi Vs Smt. Harbans Kaur
Allahabad High Court · (1972) 42 AWR 118
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 499, 500
COURT ARCHIVE
Allahabad High Court judgments, 1972
490 judgments · page 23 of 25
High Courts07 Feb 1972
Jupiter Battery Works Vs Commissioner, Sales Tax
Allahabad High Court · (1973) 31 STC 80
Uttar Pradesh Sales Tax Act, 1948 — Section 11
High Courts04 Feb 1972Dismissed
Smt. Haleeman Vs Abdul Sattar and Another
Allahabad High Court · (1972) 42 AWR 312
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts04 Feb 1972Dismissed
Kunj Behari Lal Gupta Vs Shri Shivji Maharaj, Birajman Mandir and Another
Allahabad High Court · AIR 1973 All 217 : (1972) 42 AWR 641
Transfer of Property Act, 1882 — Section 105, 108Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2, 3(1), 7(3)
High Courts03 Feb 1972Allowed
Sitaram Sharan and Another Vs Johri Mal and Another
Allahabad High Court · AIR 1972 All 317 : (1972) 42 AWR 114
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2, 3(1)
High Courts02 Feb 1972
Commissioner of Income Tax Vs Doon Builders
Allahabad High Court · (1973) 90 ITR 234
Income Tax Act, 1961 — Section 186(1), 297(2)
High Courts02 Feb 1972
Shambhu Ratan Shailendra Kumar Vs Commissioner, Sales Tax
Allahabad High Court · (1973) 30 STC 374
Uttar Pradesh Sales Tax Act, 1948 — Section 11(4)
High Courts02 Feb 1972
STANDARD CHEMICAL CO. PVT. LTD. Vs Income Tax OFFICER, COMPANY CIRCLE, A-WARD, KANPUR.
Allahabad High Court · (1977) 110 ITR 832
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148, 154
High Courts01 Feb 1972Dismissed
Shakra Begum Vs Ahmad Hasan and Another
Allahabad High Court · (1972) 42 AWR 310
Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts01 Feb 1972Allowed
Ch. Syed Iqbal Husain Vs Rameshwar Dayal and Others
Allahabad High Court · AIR 1972 All 350 : (1972) 42 AWR 174
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 11, 47, 60Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134
High Courts31 Jan 1972Dismissed
Mahashakti Oil Mill Vs Commissioner, Sales Tax
Allahabad High Court · (1973) 30 STC 390
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts31 Jan 1972Allowed
Gaon Sabha Village Khurhat Vs Dy. Director of Consolidation, U.P. Lucknow Camp. at Varanasi and Others
Allahabad High Court · AIR 1972 All 261 : (1972) 42 AWR 158
Limitation Act, 1963 — Section 12, 12(2), 29, 29(2), 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 53B
High Courts31 Jan 1972Dismissed
Gaon Sabha, Bara Vs The Collector, Ghazipur and Others
Allahabad High Court · AIR 1972 All 422 : (1972) 42 AWR 380
Constitution of India, 1950 — Article 226
High Courts31 Jan 1972Dismissed
Ram Dhani Vs Janki Rai Singh and Others
Allahabad High Court · AIR 1972 All 553 : (1972) 42 AWR 245
Civil Procedure Code, 1908 (CPC) — Section 100, 101Contract Act, 1872 — Section 24, 30Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts31 Jan 1972
Commissioner of Sales Tax Vs Damodar Dass
Allahabad High Court · (1973) 31 STC 374
Uttar Pradesh Sales Tax Act, 1948 — Section 11(3)
High Courts28 Jan 1972Dismissed
Sajjan Singh Vs Rameshwar Sahai
Allahabad High Court · AIR 1972 All 354 : (1972) 42 AWR 173
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7
High Courts28 Jan 1972
Gaddar Mal Dau Dayal Vs Commissioner, Sales Tax
Allahabad High Court · (1973) 30 STC 384
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1), 7(3)
High Courts25 Jan 1972Dismissed
Union of India (UOI) Vs B.K. Ojha and Another
Allahabad High Court · AIR 1972 All 266 : (1972) 42 AWR 168
Railways Accidents (Compensation) Rules, 1990 — Rule 6(3)Railways Act, 1890 — Section 82A, 82J
High Courts25 Jan 1972Disposed Of
Commissioner of Wealth Tax Vs Smt. Rani Kaniz Abid
Allahabad High Court · (1974) 93 ITR 332
Wealth Tax Act, 1957 — Section 2, 7
High Courts25 Jan 1972
Modi Sugar Mills Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1973) 90 ITR 201
Income Tax Act, 1922 — Section 10(2)