High Courts11 Sept 1973
Smt. Bhagwati Devi Vs The President of India and another
Allahabad High Court · (1973) 09 AHC CK 0007
Governor Generals Order No. 179 — Clause 6
COURT ARCHIVE
Allahabad High Court judgments, 1973
397 judgments · page 6 of 20
High Courts10 Sept 1973Allowed
Dinai Vs The State
Allahabad High Court · (1974) CriLJ 247
Criminal Procedure Code, 1898 (CrPC) — Section 87, 88Penal Code, 1860 (IPC) — Section 395Criminal Procedure Code, 1898 (CrPC) — Section 87, 88
High Courts10 Sept 1973Disposed Off
Commissioner of Sales Tax Vs Nand Kishore Gauri Shanker
Allahabad High Court · (1974) 33 STC 117
Uttar Pradesh Sales Tax Act, 1948 — Section 11(3)
High Courts10 Sept 1973Disposed Of
Allahabad Theatres (Pvt.) Ltd. and Others Vs Smt. Kusum Kumari
Allahabad High Court · AIR 1974 All 73
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2, 3, 3(1)Uttar Pradesh General Clauses Act, 1904 — Section 6
High Courts10 Sept 1973
Gaon Sabha, Kaneri Vs Sanman Singh and others
Allahabad High Court · (1973) 43 AWR 596
High Courts06 Sept 1973Allowed
State of U.P. Vs Purendra Prakash Srivastava
Allahabad High Court · (1974) CriLJ 131
Criminal Law (Amendment) Act, 1932 — Section 7Penal Code, 1860 (IPC) — Section 143, 147, 336, 395, 426Police Act, 1861 — Section 3
High Courts05 Sept 1973Allowed
Hasan Ahmad Khan Vs Commissioner of Wealth Tax and Another
Allahabad High Court · (1975) 99 ITR 414
Wealth Tax Act, 1957 — Section 14(1), 14(2), 18(1), 18(2A)
High Courts05 Sept 1973Allowed
Kanti Saran Vs L. Babu Ram and Others
Allahabad High Court · AIR 1974 All 302 : (1973) 43 AWR 546
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226
High Courts05 Sept 1973Dismissed
Sibte Hasan Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1974 All 86 : (1973) 43 AWR 489
Uttar Pradesh (Temporary) Control of Rent and Eviction (Amendment) Act, 1972 — Section 43(2)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(2)
High Courts05 Sept 1973
Narbdeshwar Tewari Vs Indra Mani Tripathi and others
Allahabad High Court · (1973) 43 AWR 561
Criminal Procedure Code, 1898 (CrPC) — Section 252(1), 252(2)
High Courts04 Sept 1973Dismissed
Badri Singh Vs State
Allahabad High Court · (1973) 43 AWR 663
Criminal Procedure Code, 1898 (CrPC) — Section 514(1)
High Courts04 Sept 1973Disposed Of
Commissioner of Income Tax Vs Late Sunderlal (through Bankey Behari Lal)
Allahabad High Court · (1974) 96 ITR 310
Income Tax Act, 1922 — Section 2(2), 33B
High Courts04 Sept 1973Dismissed
M.M. Sales and Exports (India) (Pvt.) Ltd. and Others Vs The State of Uttar Pradesh and Others
Allahabad High Court · AIR 1974 All 263 : (1973) 43 AWR 586
Constitution of India, 1950 — Article 123, 366(10), 372General Clauses Act, 1897 — Section 6India (Provisional Constitution) Order, 1947 — Section 2(2)
High Courts04 Sept 1973
District, Medical Officer of Health, City Board, Mussoorie Dehradun Vs Asrar Singh
Allahabad High Court · (1973) 43 AWR 579
Prevention of Food Adulteration Act, 1954 — Section 16, 2(v), 7
High Courts04 Sept 1973
Darbari Lal Vs Smt. Shanti Devi
Allahabad High Court · (1973) 43 AWR 526
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 32, Order 21 Rule 32(5)
High Courts03 Sept 1973
Smt. Savitri Devi Vs State of U.P. and another
Allahabad High Court · (1973) 09 AHC CK 0004
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1)Limitation Act, 1963 — Article 137
High Courts31 Aug 1973Dismissed
Sahu Deoki Nandan Vs Narendra Kumar and Another
Allahabad High Court · AIR 1974 All 144
Limitation Act, 1963 — Article 134, 15(1)
High Courts31 Aug 1973Allowed
R.L. Arora Vs State of U.P.
Allahabad High Court · AIR 1974 All 162
Land Acquisition Act, 1894 — Section 23(1)
High Courts31 Aug 1973Partly Allowed
Surendra Kumar Asthana Vs Smt. Kamlesh Asthana
Allahabad High Court · AIR 1974 All 110
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 21, 24, 28
High Courts31 Aug 1973
Smt. Anandi Devi Vs Shyam Kishore and another
Allahabad High Court · (1973) 08 AHC CK 0010
Hindu Womens Right to Property Act, 1937 — Section 3(2)