High Courts27 Oct 1972Dismissed
Subhash Chandra Vs The State of U.P. and Others
Allahabad High Court · AIR 1973 All 295
Constitution of India, 1950 — Article 14, 15(3), 16
COURT ARCHIVE
Allahabad High Court judgments, 1972
490 judgments · page 5 of 25
High Courts27 Oct 1972Dismissed
Riaz Uddin and Others Vs State of U.P. and Others
Allahabad High Court · AIR 1973 All 240 : (1973) 43 AWR 11
Land Acquisition Act, 1894 — Section 4, 4(1), 6, 6(1)Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 32(1), 97Uttar Pradesh Town Improvement Act, 1919 — Section 36, 38, 40
High Courts27 Oct 1972Allowed
State of U.P. and Another Vs Bharat Nath Seth
Allahabad High Court · AIR 1973 All 187
Constitution of India, 1950 — Article 226, 265Mirzapur Stone Mahal Act, 1886 — Section 6
High Courts26 Oct 1972Dismissed
Ram Niranjan and another Vs Bhawani Prasad and others
Allahabad High Court · (1973) 43 AWR 109
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 3(2), 5
High Courts26 Oct 1972
Babu Lal Kedia Vs Income Tax Officer and Another
Allahabad High Court · (1973) 92 ITR 542
Income Tax Act, 1922 — Section 33A(2)
High Courts24 Oct 1972Dismissed
Rameshwar Dayal Vs Harish Chandra and Others
Allahabad High Court · (1972) 42 AWR 808
Court Fees Act, 1870 — Section 7(ivA)
High Courts24 Oct 1972Dismissed
Nanhun Vs Deputy Director of Consolidation
Allahabad High Court · AIR 1973 All 360 : (1973) 43 AWR 1 : (1973) RD 146
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20
High Courts24 Oct 1972Allowed
Jagdish Lal Vs Municipal Board, Bahraich and Others
Allahabad High Court · AIR 1973 All 189
Uttar Pradesh Municipalities Act, 1916 — Section 321
High Courts24 Oct 1972
Balak Ram Vs State
Allahabad High Court · (1973) 43 AWR 9 : (1973) CriLJ 750
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts23 Oct 1972Partly Allowed
Kunwar Bhopal Singh and Others Vs Sheoraj Singh and Others
Allahabad High Court · AIR 1973 All 70
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2
High Courts19 Oct 1972Dismissed
Commissioner, Sales Tax Vs Mukat Lal Om Prakash
Allahabad High Court · (1973) 31 STC 532
Uttar Pradesh Sales Tax Act, 1948 — Section 11
High Courts19 Oct 1972Dismissed
Smt. Dayali Devi Vs Captain J.M. Mitra and Another
Allahabad High Court · AIR 1973 All 249
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts17 Oct 1972Dismissed
Marwari Sabha Pilakhwa Vs Sri Kanhaya Lal and Others
Allahabad High Court · AIR 1973 All 298 : (1973) 43 AWR 100
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21, 21(1), 21(2), 21(3), 22Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115
High Courts13 Oct 1972Dismissed
State Vs Mirza Bashir Beg.
Allahabad High Court · (1973) 43 AWR 150 : (1973) CriLJ 1645
Uttar Pradesh Dookan Aur Vanijya Adhishthan Adhiniyam, 1962 — Section 32
High Courts12 Oct 1972Dismissed
Union of India (UOI) and Another Vs Smt. Chand Putli
Allahabad High Court · AIR 1973 All 362 : (1972) 42 AWR 898
Citizenship Act, 1955 — Section 9Citizenship Rules, 2009 — Rule 30
High Courts10 Oct 1972Allowed
Thakur Pd. Vs Board of Revenue and Others
Allahabad High Court · (1972) 42 AWR 831
Criminal Procedure Code, 1898 (CrPC) — Section 80Limitation Act, 1963 — Section 15(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209
High Courts09 Oct 1972Partly Allowed
Umraolal Sheo Ratan Das Vs Commissioner of Sales Tax
Allahabad High Court · (1973) 31 STC 609
High Courts09 Oct 1972Dismissed
Raj Kumar Sharwan Kumar Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1973) 32 STC 501
Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 14, 226
High Courts09 Oct 1972Dismissed
Khadim Husain Vs State of U.P., Lucknow and Others
Allahabad High Court · AIR 1973 All 132
Land Acquisition (Amendment and Validation) Act, 1967 — Section 4(1), 4(2), 6(1), 6(2)Land Acquisition Act, 1894 — Section 17(1)Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 32(1)
High Courts09 Oct 1972
Commissioner, Sales Tax Vs B.C.M. Franklin and Co.
Allahabad High Court · (1973) 31 STC 251