High Courts21 Mar 1975
Addl. Commissioner of Income Tax Vs Onkar Saran
Allahabad High Court · (1979) 116 ITR 317
Income Tax Act, 1961 — Section 148, 271(1)
COURT ARCHIVE
Allahabad High Court judgments, 1975
505 judgments · page 20 of 26
High Courts21 Mar 1975Allowed
Jawahar Lal Srivastava Vs Commissioner Allahabad Division and others
Allahabad High Court · (1975) 03 AHC CK 0017
Constitution of India, 1950 — Article 226Uttar Pradesh Nagar Mahapalika Sewa Niyamawali, 1962 — Rule 31
High Courts21 Mar 1975Allowed
Gochar krishik Inter College, District Saharanpur Vs Deputy Director of Education and others
Allahabad High Court · (1975) 03 AHC CK 0010
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16F(1), 16G(3)(a)
High Courts20 Mar 1975Dismissed
Nawab Singh and Others Vs Kanhai and Others
Allahabad High Court · (1975) AWC 360 : (1975) CriLJ 1571
Civil Procedure Code, 1908 (CPC) — Section 115, 141Criminal Procedure Code, 1973 (CrPC) — Section 1, 145, 146, 147, 482
High Courts20 Mar 1975Dismissed
Smt. Neera Vs Kishan Swarup
Allahabad High Court · AIR 1975 All 337 : (1975) AWC 297
Hindu Marriage Act, 1955 — Section 10, 13, 23(2), 9
High Courts20 Mar 1975Allowed
Hira Lal and Others Vs Dy. Director of Consolidation and Others
Allahabad High Court · (1975) AWC 499
High Courts19 Mar 1975Allowed
Midhai Lal Vs S.D.O. and Others
Allahabad High Court · (1975) AWC 204
Arms Act, 1959 — Section 19, 25Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 5A
High Courts19 Mar 1975Allowed
Hira Lal Vs District Magistrate and Others
Allahabad High Court · (1975) AWC 362
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 2(10), 43, 43B, 43B(1), 43B(2)
High Courts19 Mar 1975Allowed
Chandrapati Tripathi Vs Suryamani and Others
Allahabad High Court · AIR 1975 All 430 : (1976) AWC 88
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts18 Mar 1975Dismissed
Ram Nath Vs State of U.P.and others
Allahabad High Court · (1975) 03 AHC CK 0015
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7F
High Courts18 Mar 1975Disposed Of
Controller of Estate Duty Vs Satish Chandra
Allahabad High Court · (1979) 119 ITR 783
Estate Duty Act, 1953 — Section 33(1), 34(1), 64(1)
High Courts17 Mar 1975Dismissed
The State of U.P. and Others Vs Saeed Ahmad and Co. and Others
Allahabad High Court · AIR 1975 All 450
Land Acquisition Act, 1894 — Section 3, 44A
High Courts17 Mar 1975Allowed
State of U.P. Vs Ram Dass and Others
Allahabad High Court · AIR 1976 All 44
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 4, 6, 7
High Courts17 Mar 1975Allowed
V.D. Tripathi and Others Vs Vijai Shanker Dwivedi and Others
Allahabad High Court · AIR 1976 All 97
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Uttar Pradesh Intermediate Education Act, 1921 — Section 15
High Courts14 Mar 1975Dismissed
Rasool Vs The State
Allahabad High Court · (1976) CriLJ 363
Penal Code, 1860 (IPC) — Section 361, 363, 376, 381
High Courts14 Mar 1975Allowed
Rana Rudra Pratap Jung Bahadur Vs The State of U.P. and Others
Allahabad High Court · AIR 1975 All 362
High Courts13 Mar 1975Dismissed
Heeraman Vs State of U.P.
Allahabad High Court · (1975) AWC 351 : (1975) CriLJ 1508
Criminal Procedure Code, 1973 (CrPC) — Section 167
High Courts13 Mar 1975Dismissed
Mohammad Matin Vs The Additional District Judge, Kanpur and Others
Allahabad High Court · AIR 1975 All 390
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 21(1), 21(2), 3, 3(2), 43Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 23
High Courts13 Mar 1975Allowed
Mst. Wazir Khanam and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1975) AWC 481
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(4), 146, 146(1)Limitation Act, 1908 — Article 142, 47, 28, 29(2), 3Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts12 Mar 1975Allowed
Ramadhin Singh Vs State of Uttar Pradesh and Others
Allahabad High Court · (1975) 03 AHC CK 0035
Maintenance of Internal Security Act, 1971 — Section 3, 3(1), 8Penal Code, 1860 (IPC) — Section 188