High Courts05 Dec 1972
State of Uttar Pradesh Vs L. Ram Gopal Gupta and others
Allahabad High Court · (1973) 43 AWR 30
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(3), 19
COURT ARCHIVE
Allahabad High Court judgments, 1972
490 judgments · page 3 of 25
High Courts04 Dec 1972Dismissed
Kailash Chand and Others Vs Bhupal Nath and Others
Allahabad High Court · AIR 1973 All 238 : (1973) 43 AWR 170
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts04 Dec 1972Allowed
Shanker Dayal Agarwala Vs The State of U.P. and Another
Allahabad High Court · AIR 1973 All 310
Civil Procedure Code, 1908 (CPC) — Section 91
High Courts02 Dec 1972
Pratap Narain and Another Vs State
Allahabad High Court · (1972) CriLJ 950
Criminal Procedure Code, 1898 (CrPC) — Section 514
High Courts01 Dec 1972Dismissed
Jai Narain Pandey Vs Lallan Tiwari and Others
Allahabad High Court · AIR 1973 All 509 : (1973) 43 AWR 219 : (1974) RD 59
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20
High Courts01 Dec 1972
Gram Samaj Village Madapur Vs Hari Ram and others
Allahabad High Court · (1973) 43 AWR 65
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198, 209
High Courts30 Nov 1972Allowed
Sri Ravindra Kumar Vs Sri Ram Chand Kohli and Others
Allahabad High Court · AIR 1973 All 247 : (1973) 43 AWR 121
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2), 7A
High Courts30 Nov 1972Allowed
Sri Govind Vs The State of U.P. and Others
Allahabad High Court · AIR 1973 All 464 : (1973) 43 AWR 49
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7Oaths Act, 1873 — Section 11, 9
High Courts29 Nov 1972Allowed
Devi Prasad and others Vs State of U.P.
Allahabad High Court · (1973) 43 AWR 355
Criminal Procedure Code, 1898 (CrPC) — Section 133, 539B
High Courts29 Nov 1972Allowed
Pyare Lal Vs State of U.P. and another
Allahabad High Court · (1973) 43 AWR 136
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7F
High Courts29 Nov 1972Dismissed
Smt. Ram Patti Devi and Others Vs Board of Revenue, U.P., Allahabad and Others
Allahabad High Court · AIR 1973 All 288 : (1973) 43 AWR 226
Contract Act, 1872 — Section 21Uttar Pradesh Agricultural Tenants (Acquisition of Privileges) Act, 1949 — Section 3, 3B, 3CUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 153
High Courts29 Nov 1972Dismissed
Suraj Pal Singh Vs Sri Gharam Singh and Others
Allahabad High Court · AIR 1973 All 466 : (1973) 43 AWR 71
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts29 Nov 1972Dismissed
Pandohi Vs Mahadeo and others
Allahabad High Court · (1973) 43 AWR 233
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 27(2), 49
High Courts28 Nov 1972Allowed
Pitamber Lal Gupta Vs District Magistrate Etawah and others
Allahabad High Court · (1973) 43 AWR 52
High Courts28 Nov 1972Allowed
Mohammad Talha and others Vs Municipal Board, Kannauj, Distt, Farrukhabad and others
Allahabad High Court · (1973) 43 AWR 127
High Courts27 Nov 1972Allowed
The State Vs Jati Ram and Others
Allahabad High Court · (1973) 43 AWR 228 : (1973) CriLJ 1208
Evidence Act, 1872 — Section 92, 93, 94, 95, 96Penal Code, 1860 (IPC) — Section 420, 468
High Courts24 Nov 1972Dismissed
Ram Narayan Ram Vs Ram Dhani Ram and others
Allahabad High Court · (1973) 43 AWR 173
Easements Act, 1882 — Section 33
High Courts24 Nov 1972Allowed
Smt. Ganga Devi Vs Board of Revenue U.P. at Allahabad and others
Allahabad High Court · (1973) 43 AWR 131
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209
High Courts23 Nov 1972Allowed
Jaipal Singh Naresh Vs State of U.P. and others
Allahabad High Court · (1973) 43 AWR 182
High Courts22 Nov 1972Disposed Of
Commissioner of Sales Tax Vs Ram Kumar Nand Kumar
Allahabad High Court · (1973) 31 STC 321
Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 286