High Courts21 Feb 1973Dismissed
Brij Bahadur Lal Vs The State Transport Appellate Tribunal and Others
Allahabad High Court · AIR 1973 All 419
Motor Vehicles Act, 1939 — Section 68D(3), 68F, 68F(1D), 68F(2), 68G
COURT ARCHIVE
Allahabad High Court judgments, 1973
397 judgments · page 17 of 20
High Courts21 Feb 1973Allowed
Teen Moorti Financiers Vs Nanak Chand and Others
Allahabad High Court · AIR 1973 All 515 : (1973) 43 AWR 399
Arbitration Act, 1940 — Section 14, 38
High Courts21 Feb 1973
Bhagwati Singh Vs Board of Revenue, at Allahabad and others
Allahabad High Court · (1973) 43 AWR 600
Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 27(3)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20(b)(i)
High Courts20 Feb 1973Allowed
Nabiul Rahman Vs State of U.P. and another
Allahabad High Court · (1973) 02 AHC CK 0042
Criminal Procedure Code, 1898 (CrPC) — Section 401
High Courts20 Feb 1973Allowed
Chamba Singh Vs State of U.P. and Others
Allahabad High Court · AIR 1973 All 552 : (1974) RD 144
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 8, 8A, 9(2)
High Courts20 Feb 1973Dismissed
Om Prakash and Another Vs Anar Singh and Others
Allahabad High Court · AIR 1973 All 555
Civil Procedure Code, 1908 (CPC) — Section 16
High Courts19 Feb 1973Dismissed
Raja Ram Sonar Vs Smt. Durga Devi Agarwal
Allahabad High Court · AIR 1973 All 568
Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)
High Courts19 Feb 1973
Kilburn and Co. Ltd. Vs Commissioner of Sales Tax
Allahabad High Court · (1973) 31 STC 625
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts16 Feb 1973Disposed Of
Seth Banarsi Das Gupta Vs Commissioner of Income Tax (Central) and Another
Allahabad High Court · (1977) 107 ITR 368
Income Tax Act, 1922 — Section 18A(1), 18A(2), 18A(3), 18A(6), 30(1)Income Tax Rules, 1922 — Rule 48Income Tax Rules, 1962 — Rule 40
High Courts16 Feb 1973Allowed
Bihari Vs The State of U.P. and Others
Allahabad High Court · AIR 1973 All 507 : (1973) 43 AWR 202 : (1973) RD 342
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts16 Feb 1973Dismissed
State of Utter Pradesh and others Vs Deewan Chand
Allahabad High Court · (1973) 02 AHC CK 0009
Contract Act, 1872 — Section 74Forest Act, 1927 — Section 82Public Moneys (Recovery of Dues) Act, 1972 — Section 3
High Courts16 Feb 1973
Commissioner of Income Tax Vs N. Khan and Brothers
Allahabad High Court · (1973) 92 ITR 338
Income Tax Act, 1961 — Section 139(1), 271(1)
High Courts15 Feb 1973Dismissed
Jagdish Prasad Vs Commissioner of Income Tax
Allahabad High Court · (1974) 104 ITR 214
Income Tax Act, 1922 — Section 2(11), 34(1)
High Courts15 Feb 1973Allowed
Kundan Lal Behari Lal Vs Commissioner of Wealth-tax and Another
Allahabad High Court · (1975) 98 ITR 359
Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 14(1), 17, 18(2A)
High Courts15 Feb 1973
Chhedilal Singh Vs Srimati Bhanumati
Allahabad High Court · (1973) 43 AWR 342 : (1973) CriLJ 1097
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts15 Feb 1973Allowed
Rajendra Shanker Nigam Vs State of U.P. and others
Allahabad High Court · (1973) 43 AWR 271
Civil Services (Classification, Control and Appeal) Rules — Rule 49A, 55Civil Services (Classification, Control and Appeal) Rules — Rule 49A, 55Civil Services (Classification, Control and Appeal) Rules — Rule 49A, 55
High Courts13 Feb 1973Allowed
Smt. Jafra Khatoon and Another Vs The District Magistrate, Allahabad and Another
Allahabad High Court · AIR 1973 All 422 : (1973) 43 AWR 281
Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3
High Courts12 Feb 1973Allowed
Ram Laxman Janki Trust and Another Vs Commissioner of Income Tax and Others
Allahabad High Court · (1973) 92 ITR 483
Income Tax Act, 1922 — Section 33A
High Courts12 Feb 1973Dismissed
Ehsanul Haq Vs Mohd. Umar and Another
Allahabad High Court · AIR 1973 All 425
Specific Relief Act, 1877 — Section 18Transfer of Property Act, 1882 — Section 6
High Courts12 Feb 1973
Smt. Prem Lata Agarwala Vs Kamla Kant and others
Allahabad High Court · (1973) 02 AHC CK 0006
Court Fees Act, 1870 — Section 5, 7(i)Uttar Pradesh Encumbered Estates Act, 1934 — Section 4Court Fees Act, 1870 — Section 5, 7(i)