High Courts23 May 1974Allowed
Gajraj and Others Vs Ramadhar and Others
Allahabad High Court · AIR 1975 All 406
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 41 Rule 23, Order 41 Rule 27
COURT ARCHIVE
Allahabad High Court judgments, 1974
353 judgments · page 9 of 18
High Courts22 May 1974Dismissed
Mulaim Singh Vs State
Allahabad High Court · (1974) CriLJ 1397
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 35, 369, 397, 417, 430Penal Code, 1860 (IPC) — Section 147, 149, 307, 395, 397
High Courts22 May 1974Allowed
Ganga Prasad Vs Sri Asadullah and Others
Allahabad High Court · AIR 1974 All 396
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 113(2)
High Courts22 May 1974Disposed Of
G.N. Verma Vs Hargovind Dayal and Others
Allahabad High Court · AIR 1975 All 52
Constitution of India, 1950 — Article 19, 225Contempt of Courts Act, 1971 — Section 11, 2Uttar Pradesh High Courts (Amalgamation) Order, 1948 — Clause 14
High Courts22 May 1974Disposed Of
Uma Shanker and Others Vs Salig Ram and Others
Allahabad High Court · AIR 1975 All 36
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 92, 92(1)
High Courts22 May 1974Dismissed
Bisheshwar Prasad Gautam Vs Dr. R.K. Agarwal
Allahabad High Court · AIR 1977 All 103
Civil Procedure Code, 1908 (CPC) — Section 102, 115
High Courts22 May 1974Allowed
Commissioner of Income Tax Vs Nawab and Brothers
Allahabad High Court · (1977) 107 ITR 681
Income Tax Act, 1961 — Section 271(1)
High Courts22 May 1974
Shiva Shanker Singh Vs The Board of Revenue and Others
Allahabad High Court · (1975) AWC 522
Constitution of India, 1950 — Article 226Uttar Pradesh Tenancy Act, 1939 — Section 180Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20, 202, 209, 229B
High Courts22 May 1974
Hori Lal and Others Vs State of U.P. and Others
Allahabad High Court · (1978) AWC 685
United Provinces Municipalities (Amendment) Act, 1950 — Section 2, 3, 4United Provinces Municipalities (Amendment) Ordinance, 1949 — Section 3United Provinces Town Areas Act, 1914 — Section 3, 3(1), 34, 5, 6D
High Courts21 May 1974Allowed
Baldeo Vs DY.Dir.of Consolidation, U.P., Lucknow in camp at Barabanki and others
Allahabad High Court · (1974) 05 AHC CK 0019
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 23
High Courts20 May 1974
Smt. Sindhiya Devi Vs State of U.P. and Others
Allahabad High Court · (1974) CriLJ 1403
Criminal Procedure Code, 1973 (CrPC) — Section 360Hindu Marriage Act, 1955 — Section 17, 7Penal Code, 1860 (IPC) — Section 107, 109, 404, 469, 491
High Courts20 May 1974Dismissed
Ganga Charan Vs Bans Bahadur Singh and Another
Allahabad High Court · AIR 1975 All 25
Specific Relief Act, 1877 — Section 27Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 52
High Courts20 May 1974Dismissed
Commissioner of Sales Tax Vs Bhag Singh Khandsari
Allahabad High Court · (1974) 34 STC 241
Uttar Pradesh Sales Tax Act, 1948 — Section 21(1)
High Courts17 May 1974Disposed Of
Shalimar Furnishers Vs The State of Uttar Pradesh
Allahabad High Court · (1975) 36 STC 451
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts17 May 1974Allowed
Bhawani Prasad Vs Ram Deo and Another
Allahabad High Court · AIR 1975 All 87 : (1975) RD 68
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 1, Order 41 Rule 1Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18
High Courts16 May 1974Disposed Of
Commissioner of Income Tax Vs Th. Mohan Singh
Allahabad High Court · (1976) 105 ITR 746
Income Tax Act, 1922 — Section 31
High Courts16 May 1974Allowed
Hindustan Safety Glass Works (P.) Ltd. Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1974) 34 STC 209
Central Sales Tax Act, 1956 — Section 8Constitution of India, 1950 — Article 226
High Courts16 May 1974
Commissioner of Income Tax Vs D.S. and N.S. Bist
Allahabad High Court · (1976) 103 ITR 710
Income Tax Act, 1922 — Section 23(4), 27, 31
High Courts15 May 1974Dismissed
Tika and Others Vs State of Uttar Pradesh
Allahabad High Court · (1975) CriLJ 337
Criminal Procedure Code, 1973 (CrPC) — Section 561A
High Courts15 May 1974Dismissed
Motor Transporters'' Association and Others Vs The Senior Superintendent of Police, Kanpur and Another
Allahabad High Court · AIR 1974 All 448
Central Motor Vehicles Rules, 1989 — Rule 183Constitution of India, 1950 — Article 19(1), 226Motor Vehicles Act, 1939 — Section 74