High Courts18 Sept 1973Allowed
Smt. Dano Vs Shaner Lal and another
Allahabad High Court · (1973) 09 AHC CK 0045
Criminal Procedure Code, 1898 (CrPC) — Section 195(1)(c), 476Penal Code, 1860 (IPC) — Section 465, 468
COURT ARCHIVE
Allahabad High Court judgments, 1973
397 judgments · page 5 of 20
High Courts18 Sept 1973Disposed Of
Uma Shanker Misra Vs Board of High School and Intermediate Education, U.P., Allahabad and Others
Allahabad High Court · AIR 1974 All 290
Evidence Act, 1872 — Section 115
High Courts18 Sept 1973
Darbari Singh Vs Chandra Kali and Others
Allahabad High Court · (1973) 43 AWR 541 : (1974) CriLJ 384
High Courts18 Sept 1973
Shankar Lal Agarwal Vs State of U.P. and others
Allahabad High Court · (1973) 43 AWR 544
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 9
High Courts17 Sept 1973
Tej Singh and Others Vs State of U.P.
Allahabad High Court · (1973) 43 AWR 516 : (1974) CriLJ 386
Uttar Pradesh Industrial Disputes Act, 1947 — Section 3Uttar Pradesh Industrial Disputes Act, 1947 — Section 3Uttar Pradesh Industrial Disputes Act, 1947 — Section 3
High Courts13 Sept 1973Dismissed
Abdul Wahid Khan Vs Rent Control And Eviction Officer, Etawah and another
Allahabad High Court · (1973) 43 AWR 572
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7D
High Courts13 Sept 1973Dismissed
Alladin and others Vs State and another
Allahabad High Court · (1973) 43 AWR 567
Criminal Procedure Code, 1898 (CrPC) — Section 202
High Courts13 Sept 1973Dismissed
Smt. Kishori Devi Vs Babu Singh and Others
Allahabad High Court · (1973) 43 AWR 562 : (1974) CriLJ 130
Criminal Procedure Code, 1898 (CrPC) — Section 146Criminal Procedure Code, 1898 (CrPC) — Section 146Criminal Procedure Code, 1898 (CrPC) — Section 146
High Courts13 Sept 1973Allowed
Commissioner of Income Tax Vs Lakshmi Ratan Cotton Mills Ltd.
Allahabad High Court · (1975) 98 ITR 341
Income Tax Act, 1922 — Section 10(2), 10(4)
High Courts12 Sept 1973Dismissed
Nagar Mahapalika etc. Vs Noor Mohammad
Allahabad High Court · (1973) 43 AWR 592
Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 257, 460
High Courts12 Sept 1973Allowed
Zila Sahkari Federation Ltd. Vs Regional Provident Fund Commr., U.P. at Kaupur and another
Allahabad High Court · (1973) 43 AWR 487
Constitution of India, 1950 — Article 254(2)Uttar Pradesh Co-operative Societies Act, 1965 — Section 63
High Courts12 Sept 1973Dismissed
Farida and others Vs State of U.P. and others
Allahabad High Court · (1973) 43 AWR 479
Criminal Procedure Code, 1898 (CrPC) — Section 491Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 17(2)
High Courts12 Sept 1973Dismissed
Inderjeet Singh Vs Prescribed Authority, Moradabad and Another
Allahabad High Court · AIR 1974 All 120 : (1973) 43 AWR 485
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts12 Sept 1973Dismissed
Dr. C.B. Singh Vs The Cantonment Board, Agra
Allahabad High Court · (1974) ACJ 248 : AIR 1974 All 147
Cantonments Act, 1924 — Section 108, 116, 117Uttar Pradesh Motor Vehicles Rules, 1940 — Rule 197
High Courts12 Sept 1973Dismissed
Inderjeet Singh Vs The State of U.P. and Others
Allahabad High Court · AIR 1974 All 240 : (1973) 43 AWR 499
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 21, 23, 43(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 18
High Courts12 Sept 1973
Badri Pd. and Sons Vs Commissioner of Income Tax
Allahabad High Court · (1975) 98 ITR 657
Income Tax Act, 1961 — Section 68
High Courts12 Sept 1973
Raj Bahadur Bhatnagar Vs Commissioner of Income Tax
Allahabad High Court · (1975) 98 ITR 382
Income Tax Act, 1922 — Section 22(1)Income Tax Act, 1961 — Section 147
High Courts11 Sept 1973Dismissed
Om Prakash Jaiswal alias Lalloo Vs The State of U.P.
Allahabad High Court · (1973) 09 AHC CK 0047
Criminal Procedure Code, 1898 (CrPC) — Section 344(1A), 491(1), 561A
High Courts11 Sept 1973Dismissed
Ram Niranjan Singh and another Vs Ram Awadh Singh and others
Allahabad High Court · (1973) 43 AWR 547
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts11 Sept 1973
Commissioner of Income Tax Vs Roshan Lal (Decd.) by Smt. Lajwanti Devi
Allahabad High Court · (1975) 98 ITR 349
Income Tax Act, 1922 — Section 2(6A), 23(A)