High Courts20 Dec 1973Allowed
Rajendra Prasad Rai and Another Vs Rajdeva Rai and Another
Allahabad High Court · AIR 1974 All 294
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 6Specific Relief Act, 1963 — Section 16
COURT ARCHIVE
Allahabad High Court judgments, 1973
397 judgments · page 1 of 20
High Courts20 Dec 1973
Commissioner of Sales Tax Vs Kailash Medical Hall
Allahabad High Court · (1975) 35 STC 174
Uttar Pradesh Sales Tax Act, 1948 — Section 3A
High Courts19 Dec 1973Dismissed
Gauri Shanker Vs Sales Tax Officer
Allahabad High Court · (1974) 34 STC 292
High Courts17 Dec 1973
Commissioner of Income Tax Vs Ajodhya Prasad Gopi Nath
Allahabad High Court · (1977) 107 ITR 951
Income Tax Act, 1961 — Section 28(1)
High Courts12 Dec 1973Dismissed
Jagannath and Others Vs The State of Uttar Pradesh
Allahabad High Court · (1974) CriLJ 1239
Penal Code, 1860 (IPC) — Section 320, 324, 326, 34, 342
High Courts12 Dec 1973Disposed Of
Syed Ajaz Ali Khan and Others Vs Mohammad Rafiq and Others
Allahabad High Court · AIR 1974 All 178
Civil Procedure Code, 1908 (CPC) — Section 144, 151Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7, 7(2), 7A, 7A(1), 7FUttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 6
High Courts12 Dec 1973Dismissed
Nanak Chand Khanna Vs Union of India (UOI)
Allahabad High Court · AIR 1974 All 471
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Constitution of India, 1950 — Article 16
High Courts12 Dec 1973
Commissioner of Sales Tax Vs Jamuna Prasad
Allahabad High Court · (1975) 36 STC 442
Uttar Pradesh Sales Tax Act, 1948 — Section 11(6)
High Courts11 Dec 1973
Commissioner of Income Tax Vs Sugar Dealers
Allahabad High Court · (1975) 100 ITR 424
Income Tax Act, 1922 — Section 10(1), 10(2), 10(2A), 66(1)
High Courts10 Dec 1973Dismissed
Madan Singh Rawat Vs Rameshwar Dayal Saxena and Others
Allahabad High Court · AIR 1974 All 217
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7C
High Courts09 Dec 1973Allowed
Sheikh Mohd. Yamin and others Vs The U.P. Sunni Central Board of Waqfs and others
Allahabad High Court · (1973) 43 AWR 174
Muslim Waqfs Act, 1960 — Section 63(3), 65Muslim Waqfs Act, 1960 — Section 63(3), 65Muslim Waqfs Act, 1960 — Section 63(3), 65
High Courts07 Dec 1973
Abdul Qadir Vs State
Allahabad High Court · (1973) 43 AWR 643
Criminal Procedure Code, 1898 (CrPC) — Section 242Railways Act, 1890 — Section 113, 131
High Courts05 Dec 1973Allowed
Firm Parshuram Rameshwar Lal Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1974) 33 STC 540
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 29
High Courts05 Dec 1973Dismissed
Ram Singh and Others Vs Salig Ram and Others
Allahabad High Court · AIR 1975 All 11
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32Limitation Act, 1963 — Article 135, 136
High Courts05 Dec 1973Dismissed
Smt. Dropadi Devi Vs Ram Das and Others
Allahabad High Court · AIR 1974 All 473
General Clauses Act, 1897 — Section 3Partnership Act, 1932 — Section 69(2)Transfer of Property Act, 1882 — Section 105
High Courts04 Dec 1973Allowed
The Agricultural Industrial Syndicate Ltd. Vs The State and Others
Allahabad High Court · AIR 1974 All 477
Uttar Pradesh Vrihat Jot Kar Adhiniyam, 1963 — Section 22Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 279
High Courts03 Dec 1973Disposed Of
Mst. Nazira Begum Vs Syed Ali Zaheer
Allahabad High Court · AIR 1974 All 104
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4(2), 49, 5
High Courts30 Nov 1973Allowed
U.P. State Warehousing Corporation Vs Income Tax Officer, A-Ward and Another
Allahabad High Court · (1974) 94 ITR 129
Income Tax Act, 1961 — Section 10(29), 14(5)
High Courts30 Nov 1973
Union of India (UOI) and Others Vs Sheo Shanker Sitaram and Another
Allahabad High Court · (1974) 95 ITR 523
Evidence Act, 1872 — Section 124Income Tax Act, 1961 — Section 181, 255(6)
High Courts29 Nov 1973
Agarwal and Brothers Vs Commissioner of Sales Tax
Allahabad High Court · (1974) 34 STC 53
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 12, 136, 226Criminal Procedure Code, 1898 (CrPC) — Section 195