High Courts05 Jan 1972Dismissed
Fakeer Bux Vs Smt. Saira Begum
Allahabad High Court · AIR 1972 All 475 : (1972) 42 AWR 67
Caste Disabilities Removal Act, 1850 — Section 2Hindu Succession Act, 1956 — Section 14
COURT ARCHIVE
Allahabad High Court judgments, 1972
490 judgments · page 25 of 25
High Courts05 Jan 1972Partly Allowed
Sk. Aftab Husain and Another Vs Smt. Tayabba Begam and Another
Allahabad High Court · AIR 1973 All 54
High Courts05 Jan 1972Allowed
Hira Singh and Another Vs The State Transport (Appellate) Tribunal, U.P., Lucknow and Others
Allahabad High Court · AIR 1972 All 480 : (1972) 42 AWR 296
Motor Vehicles Act, 1939 — Section 55, 64
High Courts05 Jan 1972Allowed
Akhtar Khan Vs Board of Revenue and Others
Allahabad High Court · (1972) 42 AWR 163
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229B
High Courts04 Jan 1972Dismissed
Mahabir Sugar Mills (P.) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1973) 89 ITR 143
High Courts04 Jan 1972Allowed
Gauri Shankar Vs State of U.P. and Others
Allahabad High Court · (1972) 42 AWR 190
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 289(2)
High Courts03 Jan 1972Dismissed
Kesho Deo Rajgarhia Vs Smt. Ratia and Others
Allahabad High Court · (1972) 42 AWR 62
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3
High Courts03 Jan 1972Allowed
Maharaja Dharmendra Prasad Singh and Another Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1973 All 174
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Uttar Pradesh Land Reforms (Amendment) Act, 1958 — Section 87(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 332, 332A, 332B
High Courts03 Jan 1972
Commissioner of Income Tax Vs Motilal Bankers
Allahabad High Court · (1973) 88 ITR 391
Income Tax Act, 1961 — Section 184
High Courts03 Jan 1972Allowed
Ajit Kumar Bhattacharya Vs Smt. Rukmani Devi
Allahabad High Court · (1972) 01 AHC CK 0003
Evidence Act, 1872 — Section 114Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(a)