High Courts05 Jan 1973Partly Allowed
Amroj Singh Vs Ram Lakhan Singh and Others
Allahabad High Court · AIR 1974 All 142
COURT ARCHIVE
Allahabad High Court judgments, 1973
397 judgments · page 20 of 20
High Courts05 Jan 1973Dismissed
Afzal Ahmad Naqvi Vs Dr. Kunj Behari and Others
Allahabad High Court · AIR 1973 All 445
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 16, 7F
High Courts04 Jan 1973Allowed
Sitaram Vs Ganesh Das
Allahabad High Court · AIR 1973 All 449
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts04 Jan 1973Allowed
Sita Ram Vs Ganesh Das
Allahabad High Court · AIR 1973 All 449
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 2ACivil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 2ACivil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 2A
High Courts04 Jan 1973
State of Uttar Pradesh Vs Lala Ram Gopal Gupta and others
Allahabad High Court · (1973) 43 AWR 259
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(3), 14A(1), 19(a)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(3), 14A(1), 19(a)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(3), 14A(1), 19(a)
High Courts04 Jan 1973
Jugal Kishore Vs Commissioner of Income Tax
Allahabad High Court · (1974) 97 ITR 402
Income Tax Act, 1922 — Section 10(1), 10(2), 12
High Courts03 Jan 1973Allowed
State of U.P. and others Vs Babu Lal and others
Allahabad High Court · (1973) 43 AWR 217
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 6, 7(a)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 6, 7(a)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 6, 7(a)
High Courts03 Jan 1973Allowed
Haji Ismail Noor Mohammad and Company Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1974) 33 STC 54
Constitution of India, 1950 — Article 14
High Courts03 Jan 1973Disposed Of
Commissioner of Income Tax Vs Bhagwan Das Sita Ram
Allahabad High Court · (1975) 99 ITR 534
Income Tax Act, 1922 — Section 22(1), 23, 25A, 34(2), 34(3)
High Courts03 Jan 1973Allowed
State of U.P. and Others Vs Babulal and Others
Allahabad High Court · AIR 1973 All 450 : (1974) RD 57
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 7
High Courts03 Jan 1973Allowed
Tribhuwan Dutt Misra Vs District Deputy Director Consolidation and Others
Allahabad High Court · AIR 1973 All 279 : (1975) RD 103
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 202, 204
High Courts03 Jan 1973
Smt. Munni Devi and Others Vs Satgur Dayal Tandon and Others
Allahabad High Court · AIR 1973 All 281
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts02 Jan 1973Allowed
Shyam Lal Vs Shyam Narain and Others
Allahabad High Court · AIR 1973 All 234
Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 58
High Courts02 Jan 1973Allowed
Smt. Ram Piyari Vs Lala Ram Narain and Others
Allahabad High Court · AIR 1973 All 227 : (1973) 43 AWR 276
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1(2)
High Courts02 Jan 1973Dismissed
Uma Shanker and Another Vs The Deputy Director of Consolidation and Others
Allahabad High Court · AIR 1973 All 407
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 172, 173, 174, 175
High Courts02 Jan 1973Allowed
Mulayam Singh and Others Vs The Board of Revenue and Others
Allahabad High Court · AIR 1973 All 452 : (1973) 43 AWR 327
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 180, 21(1)
High Courts02 Jan 1973Dismissed
Uma Shanker and another Vs Deputy Director of Consolidation, U.P. Lucknow, At Basti and others
Allahabad High Court · (1973) 43 AWR 214
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171(b), 172(2)(a)(i)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171(b), 172(2)(a)(i)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171(b), 172(2)(a)(i)