High Courts05 Dec 1974Dismissed
Nathu Vs Sub-Divisional Magistrate and Others
Allahabad High Court · (1975) AWC 355
Uttar Pradesh Panchayat Raj Act, 1947 — Section 12GUttar Pradesh Panchayat Raj Act, 1947 — Section 12G
COURT ARCHIVE
Allahabad High Court judgments, 1974
353 judgments · page 2 of 18
High Courts05 Dec 1974Dismissed
Mohammad Ishaq Vs Commissioner, Allahabad Division and another
Allahabad High Court · (1974) 12 AHC CK 0015
Fundamental Rules, 1963 — Rule 54
High Courts05 Dec 1974Allowed
Additional Commissioner of Income Tax Vs B.N. Bhagi and Brothers
Allahabad High Court · (1977) 106 ITR 359
High Courts04 Dec 1974
Commissioner of Income Tax Vs Rameshwardas Ram Narain
Allahabad High Court · (1977) 107 ITR 710
Income Tax Act, 1922 — Section 28(1), 31(3)
High Courts04 Dec 1974
COMMISSIONER OF Income Tax, KANPUR Vs BABU RAM AJIT PRASAD.
Allahabad High Court · (1977) 106 ITR 818
Income Tax Act, 1961 — Section 271
High Courts04 Dec 1974
Gonda Kshetrya Sahkari Samiti Ltd. and Another Vs The Assistant Registrar, Co-operative Societies and Others
Allahabad High Court · (1975) AWC 76
High Courts02 Dec 1974Partly Allowed
Raja Ram and Another Vs State of U.P. and Others
Allahabad High Court · (1975) AWC 385
Arms Act, 1959 — Section 16, 16(1), 16(2), 16(3), 16(4)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10Limitation Act, 1963 — Article 49
High Courts02 Dec 1974Allowed
Neelam Sharma Vs Board of High School and Intermediate Education, U.P., Allahabad and Others
Allahabad High Court · (1974) 12 AHC CK 0016
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21
High Courts02 Dec 1974Disposed Of
Deep Chandra and Co. Vs Commissioner of Income Tax
Allahabad High Court · (1977) 107 ITR 716
Income Tax Act, 1922 — Section 2(4)
High Courts02 Dec 1974Dismissed
Lala Kishan Lal Vs IV Addl. Distt. and Sessions Judge and Others
Allahabad High Court · (1975) AWC 129
Constitution of India, 1950 — Article 254Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 3
High Courts26 Nov 1974
Jaswant Sugar Mills Co. Limited Vs Labour Court and Others
Allahabad High Court · (1975) 2 LLJ 16
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6E(2)
High Courts22 Nov 1974Allowed
Smt. Urmil Bahri and Others Vs Motor Accidents Claims Tribunal and Others
Allahabad High Court · (1975) ACJ 293 : AIR 1975 All 198
Motor Vehicles Act, 1939 — Section 110A, 110A(3)
High Courts22 Nov 1974
Govind Prasad Chaturvedi Vs Hari Dutt Shastri and Another
Allahabad High Court · (1975) AWC 12
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts21 Nov 1974Dismissed
Ganesh Prasad Varma Vs Goverdhan Dass and Others
Allahabad High Court · AIR 1975 All 146
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 11, 17(1), 2(12)Court Fees Act, 1870 — Section 11, 12
High Courts20 Nov 1974Dismissed
Management, Marwari Primary Vidyalaya Vs S.D.M.,Deoria and others
Allahabad High Court · (1974) 11 AHC CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 145(1), 482
High Courts20 Nov 1974Dismissed
Sanyukta Prantiya Arya Pratinidhi Sabha, Uttar Pradesh Vs Mewa Lal Gupta
Allahabad High Court · AIR 1975 All 211 : (1975) AWC 137
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5
High Courts12 Nov 1974Dismissed
Commissioner of Income Tax Vs Sir Shadilal Sugar and General Mills
Allahabad High Court · (1978) 114 ITR 729
Income Tax Act, 1961 — Section 154
High Courts12 Nov 1974Dismissed
Sher Singh and Others Vs Pirthi Singh and Others
Allahabad High Court · AIR 1975 All 259
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Contract Act, 1872 — Section 16
High Courts11 Nov 1974Dismissed
State of Uttar Pradesh Vs Jai Singh Dixit
Allahabad High Court · (1975) AWC 243 : (1976) 1 LLJ 246
Constitution of India, 1950 — Article 226, 309
High Courts11 Nov 1974Disposed Of
State of U.P. Vs Jai Singh Dixit and others
Allahabad High Court · (1974) 11 AHC CK 0009
Constitution of India, 1950 — Article 309Uttar Pradesh Civil Services (Classification, Control and Appeal) Rules, 1930 — Rule 49AUttar Pradesh Punishment and Appeal Rules for Subordinate Services, 1932 — Rule 1A