High Courts21 Nov 1972Allowed
Engineering Traders Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1973) 31 STC 456
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 1972
490 judgments · page 4 of 25
High Courts17 Nov 1972Partly Allowed
Union of India (UOI) Vs Ad-Hoc Claims Commissioner and Another
Allahabad High Court · AIR 1973 All 342 : (1973) 43 AWR 62
Railways Accidents (Compensation) Rules, 1990 — Rule 6Railways Act, 1890 — Section 82A
High Courts16 Nov 1972Allowed
Hukum Singh Vs District Judge, Bulandshahr and others
Allahabad High Court · (1973) 43 AWR 51
Imposition of Ceiling of Land Holdings Act, 1961 — Section 14(3), 14(5)
High Courts15 Nov 1972Allowed
Ganesh Vs Sri Ram Lalaji Mahraj Birajman Mandir and Others
Allahabad High Court · AIR 1973 All 116 : (1972) 42 AWR 878
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 151, 152
High Courts15 Nov 1972
R.K. Sharma Vs State
Allahabad High Court · (1973) 43 AWR 111
Factories Act, 1948 — Section 2(m)Payment of Bonus Act, 1965 — Section 1(3)(a), 16
High Courts15 Nov 1972Allowed
Smt. Muradan Vs Board of Revenue, U.P. at Allahabad and others
Allahabad High Court · (1973) 43 AWR 73
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 202, 209
High Courts14 Nov 1972Dismissed
Kanahi Vs Roop Ram
Allahabad High Court · (1973) 43 AWR 33
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 111
High Courts13 Nov 1972Allowed
The District Land Acquisition Officer Aligarh and others Vs Lala Ram Kishore Mital and others
Allahabad High Court · (1973) 43 AWR 67
Land Acquisition Act, 1894 — Section 6(1), 6(2)
High Courts13 Nov 1972
Ramji Mehrotra Vs Commissioner of Wealth Tax
Allahabad High Court · (1973) 92 ITR 470
Wealth Tax Act, 1957 — Section 27(1)
High Courts10 Nov 1972Dismissed
The Board of High School and Intermediate Education, U.P. and Another Vs Gopal Narain Singh
Allahabad High Court · AIR 1973 All 345
Constitution of India, 1950 — Article 14
High Courts10 Nov 1972Allowed
Promod Kumar Mittal Vs State of U.P. and others
Allahabad High Court · (1973) 43 AWR 154
High Courts09 Nov 1972Allowed
Musaddi Lal Bishan Chand Vs State of U.P. and Others
Allahabad High Court · (1973) 43 AWR 18
High Courts09 Nov 1972Dismissed
Ram Pyare Vs Deputy Director of Consolidation and Others
Allahabad High Court · AIR 1973 All 347 : (1973) 43 AWR 34 : (1973) RD 386
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 41
High Courts02 Nov 1972Dismissed
Business Co-operation Ltd., Ghaziabad Vs State of U.P.
Allahabad High Court · AIR 1973 All 468
Constitution of India, 1950 — Article 14Uttar Pradesh Municipalities Act, 1916 — Section 8(1)Uttar Pradesh Town Improvement Act, 1919 — Section 66
High Courts31 Oct 1972Dismissed
Seth Bal Gopal Das Vs State and others
Allahabad High Court · (1973) 43 AWR 28
Limitation Act, 1963 — Section 12(2)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(2)
High Courts30 Oct 1972Allowed
State of U.P. Vs Gauri Shanker
Allahabad High Court · (1973) 43 AWR 53 : (1973) CriLJ 910
Prevention of Food Adulteration Act, 1954 — Section 13, 16, 2, 7
High Courts30 Oct 1972Disposed Of
Bhikha Lal and Others Vs Munna Lal
Allahabad High Court · AIR 1973 All 128 : (1973) 43 AWR 35
High Courts30 Oct 1972Dismissed
The District Co-operative Bank Ltd. and Another Vs Deputy Registrar, Co-operative Societies and Others
Allahabad High Court · AIR 1973 All 348
Constitution of India, 1950 — Article 226
High Courts30 Oct 1972Allowed
Sri Prem Nath Khanna Vs The Union of India (UOI) and Others
Allahabad High Court · AIR 1973 All 182
Gold Control (Licensing of Dealers) Rules, 1969 — Rule 2
High Courts30 Oct 1972Dismissed
Northern India General Insurance Co. Ltd., Bombay Vs Kanwarjit Singh Sobti and Others
Allahabad High Court · AIR 1973 All 357 : (1973) 43 AWR 76
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Contract Act, 1872 — Section 30Motor Vehicles Act, 1939 — Section 94, 96, 96(2), 96(5)