COURT ARCHIVE

Allahabad High Court judgments, 1972

490 judgments · page 24 of 25

High Courts24 Jan 1972Dismissed

Gangadeen Vs Kanhaiya Lal and Others

Allahabad High Court · AIR 1972 All 355 : (1972) 42 AWR 156

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 8(2)Religious Endowments Act, 1863 — Section 18, 2

High Courts20 Jan 1972Dismissed

Parasram and Others Vs Smt. Naraini Devi and Others

Allahabad High Court · AIR 1972 All 357 : (1972) 42 AWR 171

Child Marriage Restraint Act, 1929 — Section 3Civil Procedure Code, 1908 (CPC) — Section 100, 101Contract Act, 1872 — Section 23

High Courts20 Jan 1972Dismissed

Ram Sahai Vs The Deputy Director of Consolidation, U.P., Lucknow Camp at Pratapgarh and Others

Allahabad High Court · AIR 1972 All 359 : (1972) 42 AWR 63 : (1972) RD 105

Uttar Pradesh High Courts (Amalgamation) Order, 1948 — Article 14

High Courts19 Jan 1972Disposed Of

Suresh Chandra Vs Puttu Lal

Allahabad High Court · (1972) 42 AWR 272 : (1972) CriLJ 1336

Penal Code, 1860 (IPC) — Section 188

High Courts19 Jan 1972Allowed

Union of India (UOI) Vs Km. Sharifulnishan Begum and Another

Allahabad High Court · (1972) 42 AWR 149

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15

High Courts18 Jan 1972Dismissed

Kesho Ram Vs Board of Revenue U.P., Allahabad and others

Allahabad High Court · (1972) 01 AHC CK 0022

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(5), 27, 27(2), 52Uttar Pradesh Tenancy Act, 1939 — Section 243

High Courts18 Jan 1972Dismissed

Kesho Ram Vs Board of Revenue, U.P., Allahabad and Others

Allahabad High Court · AIR 1972 All 360 : (1972) 42 AWR 209 : (1972) RD 107

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 105(2)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 27(2), 52Uttar Pradesh Tenancy Act, 1939 — Section 175, 179, 243

High Courts17 Jan 1972Allowed

Ascharajlal Ram Parkash Vs Commissioner of Income Tax

Allahabad High Court · (1973) 90 ITR 477

Income Tax Act, 1961 — Section 32, 34Income Tax Rules, 1962 — Rule 12

High Courts17 Jan 1972Dismissed

Mathura Datta Joshi Vs Keshav Datta and Others

Allahabad High Court · AIR 1972 All 268 : (1972) 42 AWR 128

Limitation Act, 1908 — Article 144

High Courts17 Jan 1972Dismissed

Munnu and Others Vs Smt. Shanti Devi

Allahabad High Court · AIR 1973 All 59

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2

High Courts13 Jan 1972Dismissed

Chaube Shivaji Rao Vs Kewal Ram (died) and after him Jial Dass and Others

Allahabad High Court · (1972) 42 AWR 134

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29(b)Transfer of Property Act, 1882 — Section 106

High Courts13 Jan 1972Allowed

Ambika Singh Vs State of Utttar Pradesh

Allahabad High Court · (1972) 42 AWR 281 : (1972) CriLJ 1712

Penal Code, 1860 (IPC) — Section 378, 379

High Courts13 Jan 1972Dismissed

Ram Adhar Singh alias Khaddak Singh Vs The Commissioner, Gorakhpur Division and Others

Allahabad High Court · (1972) 01 AHC CK 0002

Evidence Act, 1872 — Section 8Uttar Pradesh Control of Goondas Act, 1970 — Section 3(3)

High Courts12 Jan 1972Dismissed

Bachcha Vs Smt. Lakhpati Devi and Others

Allahabad High Court · AIR 1972 All 513 : (1972) 42 AWR 188

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1

High Courts12 Jan 1972Dismissed

Girwar Singh Nirmal Vs Smt. Premavati

Allahabad High Court · AIR 1972 All 474 : (1972) 42 AWR 284

Hindu Marriage Act, 1955 — Section 19, 28, 3

High Courts10 Jan 1972Allowed

Commissioner of Sales Tax Vs Roshan Lal Balram

Allahabad High Court · (1973) 30 STC 166

Uttar Pradesh Sales Tax Act, 1948 — Section 11(3)

High Courts10 Jan 1972Dismissed

Sant Baba Mohan Singh Vs Commissioner of Income Tax

Allahabad High Court · (1973) 90 ITR 197

Income Tax Act, 1922 — Section 23(2), 23(3), 31(3)

High Courts10 Jan 1972

Commissioner of Income Tax Vs Ram Dayal Varma

Allahabad High Court · (1973) 90 ITR 426

Income Tax Act, 1922 — Section 35Income Tax Act, 1961 — Section 154

High Courts07 Jan 1972Disposed Of

Commissioner of Income Tax Vs Dwarka Prasad Subhash Chandra

Allahabad High Court · (1974) 94 ITR 154

Income Tax Act, 1961 — Section 271, 271(1), 274, 274(2)

High Courts06 Jan 1972

District Co-operative Development Federation Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1973) 88 ITR 330

Income Tax Act, 1922 — Section 14(3)