High Courts09 Oct 1972Allowed
Mahesh Chandra Kapoor Vs State of Uttar Pradesh and Another
Allahabad High Court · (1973) 31 STC 346
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 1972
490 judgments · page 6 of 25
High Courts07 Oct 1972Allowed
Maya Ram Vs Ram Dayal and others
Allahabad High Court · (1973) 43 AWR 155
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5
High Courts06 Oct 1972Dismissed
Dr. Sita Ram Agarwal and others Vs State of U.P.
Allahabad High Court · (1973) 43 AWR 19
Drugs and Cosmetics Act, 1940 — Section 32Drugs and Cosmetics Rules, 1945 — Rule 51
High Courts06 Oct 1972Dismissed
Swami Din Vs State
Allahabad High Court · (1973) 43 AWR 58 : (1973) CriLJ 941
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276Prevention of Food Adulteration Act, 1954 — Section 11, 13, 16, 7
High Courts06 Oct 1972
G.B. Singh Vs Union of India (UOI) and Others
Allahabad High Court · (1973) CriLJ 485
Air Force Act, 1950 — Section 120, 126, 152, 157, 159Army Act, 1950 — Section 66, 94, 98Constitution of India, 1950 — Article 226
High Courts06 Oct 1972
Idrisul Qadar Ufaq Vs State
Allahabad High Court · (1972) 42 AWR 851 : (1973) CriLJ 752
Police Act, 1861 — Section 31, 34
High Courts06 Oct 1972
Brindaban Vs State of Uttar Pradesh
Allahabad High Court · (1973) 1 LLJ 570
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 161, 419, 420Police Act, 1861 — Section 7
High Courts05 Oct 1972Dismissed
State of U.P. Vs Prem Spinning and Weaving Mills Co.
Allahabad High Court · (1973) 1 LLJ 504
Uttar Pradesh Industrial Disputes Act, 1947 — Section 3(b)
High Courts05 Oct 1972
Balraj Virmani Vs Commissioner of Income Tax
Allahabad High Court · (1974) 97 ITR 69
Income Tax Act, 1922 — Section 10, 12
High Courts05 Oct 1972Dismissed
The Union of India (UOI) Vs Shervani Sugar Syndicate and Another
Allahabad High Court · AIR 1973 All 190
High Courts05 Oct 1972
Commissioner of Income Tax Vs Harnam Singh and Co.
Allahabad High Court · (1977) 106 ITR 532
Income Tax Act, 1961 — Section 271(1)
High Courts05 Oct 1972Allowed
The Punjab and Sind Bank Ltd. Vs Mahendra Kumar and Others
Allahabad High Court · (1972) 42 AWR 854
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts04 Oct 1972Allowed
Nand Singh Taneja and Sons Vs Commissioner of Income Tax
Allahabad High Court · (1973) 91 ITR 202
Income Tax Act, 1961 — Section 139(2), 144, 146, 184, 185(5)
High Courts04 Oct 1972Allowed
Tilhar Sahkari Kraya Vikraya Samiti Ltd., Tilhar Vs Ram Swarup
Allahabad High Court · (1973) 43 AWR 14
Civil Procedure Code, 1908 (CPC) — Section 47Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 137(ii)
High Courts03 Oct 1972Allowed
Kundan Sugar Mills Vs Commissioner of Income Tax
Allahabad High Court · (1977) 106 ITR 704
High Courts03 Oct 1972Allowed
Lallu Vs The Board of Revenue, U.P., Allahabad and Others
Allahabad High Court · AIR 1973 All 195 : (1972) 42 AWR 814
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(2), Order 23 Rule 1(3)Constitution of India, 1950 — Article 226
High Courts03 Oct 1972Dismissed
Jagdish Shah Vs The State of U.P. and others
Allahabad High Court · (1973) 43 AWR 178
Uttar Pradesh Municipalities Act, 1916 — Section 10, 43
High Courts29 Sept 1972Allowed
State of Uttar Pradesh Vs Ahsan Ali
Allahabad High Court · (1973) 43 AWR 89 : (1973) CriLJ 1471
Foreigners Act, 1946 — Section 1, 14, 2, 3
High Courts29 Sept 1972Dismissed
Narain Kumar Vs Onkar Nath Agarwal
Allahabad High Court · AIR 1973 All 257
Transfer of Property Act, 1882 — Section 106, 107
High Courts29 Sept 1972
Rasik Behari Vs The State of Uttar Pradesh
Allahabad High Court · (1972) 42 AWR 841 : (1973) CriLJ 1648
Prevention of Food Adulteration Act, 1954 — Section 16, 7