High Courts20 Feb 1975Dismissed
Smt. Sarla Devi Vs Controller of Estate Duty
Allahabad High Court · (1976) 103 ITR 652
Estate Duty Act, 1953 — Section 59
COURT ARCHIVE
Allahabad High Court judgments, 1975
505 judgments · page 22 of 26
High Courts20 Feb 1975
Pt. S.N. Pandey Vs State and Another
Allahabad High Court · (1975) AWC 230
Uttar Pradesh Municipalities Act, 1916 — Section 263, 307, 310, 310(3)
High Courts20 Feb 1975
Ram Kumar Vs Jagdish Prasad and Another
Allahabad High Court · (1975) AWC 213 : (1975) CriLJ 1573
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts20 Feb 1975
Ram Pal Singh and Another Vs State of Uttar Pradesh and Others
Allahabad High Court · (1975) AWC 394
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 240GUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 240GUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 240G
High Courts19 Feb 1975Disposed Of
Additional Commissioner of Income Tax, Lucknow Vs Malla Ram Karam Chand
Allahabad High Court · (1975) 02 AHC CK 0029
High Courts19 Feb 1975Disposed Of
Pioneer Consolidated Company of India Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1976) 104 ITR 686
High Courts19 Feb 1975Allowed
Balwant and Others Vs The Deputy Director of Consolidation and Others
Allahabad High Court · AIR 1975 All 295 : (1975) AWC 178 : (1975) RD 107
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 14(1), 209, 4(1), 6
High Courts19 Feb 1975Allowed
Rajendra Prasad Srivastava Vs Rent Control and Eviction Officer and Others
Allahabad High Court · (1975) AWC 238
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7A, 7FUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16
High Courts17 Feb 1975
Addl. Commissioner of Income Tax Vs Hastkala Pital Udyog Sahkari Samiti Ltd.
Allahabad High Court · (1978) 114 ITR 723
Factories Act, 1948 — Section 2Income Tax Act, 1961 — Section 256(1), 81
High Courts14 Feb 1975Partly Allowed
Dharam Narain and Others Vs Additional District Magistrate and Others
Allahabad High Court · (1975) AWC 218
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Housing Act, 1955 — Section 12(2), 23, 23(2)Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 19, 20
High Courts14 Feb 1975Dismissed
Abdul Hameed Khan Vs Mujeed-Ul-Hasan and Others
Allahabad High Court · AIR 1975 All 398
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, Order 39 Rule 1
High Courts14 Feb 1975
Sheo Murat Upadhya Vs State and Others
Allahabad High Court · (1975) AWC 287 : (1975) CriLJ 1436
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 145, 147
High Courts14 Feb 1975
S.P. Chadha Vs State of U.P. etc.
Allahabad High Court · (1975) AWC 222
General Clauses Act, 1897 — Section 3(42)Prevention of Food Adulteration Act, 1954 — Section 16, 17, 17(1), 17(2), 5Prevention of Food Adulteration Rules, 1955 — Rule 50(1)
High Courts13 Feb 1975Dismissed
Mstt. Nafisun Nisa Vs Mohd. Ishaque
Allahabad High Court · AIR 1975 All 431
Easements Act, 1882 — Section 12, 8
High Courts13 Feb 1975Allowed
Motilal and others Vs State of U.P.and others
Allahabad High Court · (1975) 02 AHC CK 0031
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7F
High Courts13 Feb 1975Dismissed
Bhagwati Prasad Kamboj Vs Vice-Chancellor, Agra University
Allahabad High Court · (1975) 02 AHC CK 0030
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 31(4)(d), 31(6), 31(8)
High Courts13 Feb 1975Dismissed
Municipal Board, Hathras Vs Union of India (UOI) and Others
Allahabad High Court · AIR 1975 All 364 : (1978) 48 CompCas 716
Emergency Risks (Factories) Insurance Act, 1962 — Section 1(3), 11(1), 11(2), 2Factories Act, 1948 — Section 2Uttar Pradesh Municipalities Act, 1916 — Section 35(2)
High Courts12 Feb 1975Allowed
Union of India Vs Prabhu Narain and another
Allahabad High Court · (1975) 02 AHC CK 0026
Limitation Act, 1963 — Article 58
High Courts12 Feb 1975Allowed
Ramesh Chandra Agarwal Vs District Magistrate, Agra
Allahabad High Court · (1975) 02 AHC CK 0025
Maintenance of Internal Security Act, 1971 — Section 3(a)(iii)Uttar Pradesh Kerosene Oil Control Order, 1962 — Rule 11
High Courts12 Feb 1975Allowed
Arya Pritinidhi Sabha Vs Pooran
Allahabad High Court · (1975) AWC 227
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23