High Courts20 Dec 1974Dismissed
M.S. Pearl Sound Engineer Vs Pooran Chand and Others
Allahabad High Court · AIR 1975 All 207 : (1975) AWC 14
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 30 Rule 1, Order 30 Rule 4
COURT ARCHIVE
Allahabad High Court judgments, 1974
353 judgments · page 1 of 18
High Courts20 Dec 1974Allowed
Mastan Chand Vs The District Judge, Muzaffarnagar and Others
Allahabad High Court · AIR 1975 All 220
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts19 Dec 1974Allowed
Autar Krishna and Others Vs Gaon Sabha and Others
Allahabad High Court · (1975) AWC 23
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 3(1), 3(2A), 4Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 1(2), 18
High Courts18 Dec 1974Allowed
Sri Bharat Mahey and Others Vs The State of U.P. and Others
Allahabad High Court · (1975) CriLJ 890
Criminal Procedure Code, 1973 (CrPC) — Section 397, 4, 401, 451, 452Essential Commodities Act, 1955 — Section 3, 5, 6A, 7
High Courts18 Dec 1974Dismissed
Ravi Kiran Jain and Others Vs Bar Council of U.P. and Others
Allahabad High Court · AIR 1975 All 190
Advocates Act, 1961 — Section 15Advocates Rules, 1961 — Rule 20, 21, 22, 23, 24Constitution of India, 1950 — Article 226
High Courts18 Dec 1974Dismissed
K.D.Kalra & Co, Lucknow Vs Commissioner of Income-Tax, U.P., Lucknow
Allahabad High Court · (1974) 12 AHC CK 0018
Income Tax Act, 1961 — Section 252(3)
High Courts17 Dec 1974Dismissed
Mahendra Singh Vs II Addl. District Judge and Others
Allahabad High Court · (1975) AWC 33
Kshettra Samits and Zila Parishads Act — Section 7Uttar Pradesh Kshetra Panchayats (Election of Pramukh and Up-Pramukh and Settlement of Election Disputes) Rules, 1994 — Rule 25
High Courts17 Dec 1974Dismissed
Union of India (UOI) Vs Ram Chandra
Allahabad High Court · AIR 1975 All 221
Telegraph Act, 1885 — Section 10, 16, 16(1), 16(3), 17
High Courts16 Dec 1974Allowed
Narendra Kumar Jain Vs State of Uttar Pradesh and others
Allahabad High Court · (1974) 12 AHC CK 0017
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts13 Dec 1974Allowed
Jafco Traders Vs State of U.P. and Others
Allahabad High Court · (1975) 35 STC 553
High Courts11 Dec 1974Dismissed
Masoodul Haq Vs State of U.P. and Others
Allahabad High Court · (1975) AWC 31
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2), 7A, 7FUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 43, 43(1), 43(2)
High Courts11 Dec 1974Partly Allowed
Madan Studio Vs The Assistant Commissioner (J.) IV, Sales Tax, Varanasi Range and Another
Allahabad High Court · (1975) 36 STC 282
Central Sales Tax Act, 1956 — Section 14, 15
High Courts10 Dec 1974Dismissed
Jagjiwan Rai and Others Vs Hari Kunwar Rai and Others
Allahabad High Court · (1975) AWC 51
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Court Fees Act, 1870 — Section 7Income Tax Act, 1922 — Section 26A
High Courts06 Dec 1974Dismissed
Prakash Vs The Sub-Divisional Officer, Hapur and Others
Allahabad High Court · AIR 1975 All 225
Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 22(2), 22KK
High Courts06 Dec 1974Disposed Of
Gauri Shanker Srivastava Vs State of U.P.
Allahabad High Court · (1974) 12 AHC CK 0014
Criminal Procedure Code, 1898 (CrPC) — Section 407
High Courts06 Dec 1974Dismissed
Shyam Sunder Lal Vs Sahkari Samiti Ltd.and others
Allahabad High Court · (1974) 12 AHC CK 0013
Uttar Pradesh Co-operative Societies Act, 1965 — Section 111, 70
High Courts06 Dec 1974Dismissed
Smt. Kamlawati Raizada Vs Controller of Estate Duty
Allahabad High Court · (1976) 105 ITR 703
High Courts06 Dec 1974
Basant Industries Vs Commissioner of Sales Tax
Allahabad High Court · (1975) 36 STC 209
Uttar Pradesh Sales Tax (Amendment) Act, 1974 — Section 9
High Courts05 Dec 1974Allowed
Mohd. Daud Vs Smt. Kamar Jahan and Others
Allahabad High Court · (1975) AWC 26
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 38(4), 41, 43(2)