High Courts10 Feb 1975Dismissed
Sugriva Singh (dead) and Others Vs Gulab Singh and Others
Allahabad High Court · (1975) AWC 217
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 3, 4(2), 5
COURT ARCHIVE
Allahabad High Court judgments, 1975
505 judgments · page 23 of 26
High Courts10 Feb 1975Dismissed
Hari Shankar Tripathi Vs Sheo Harakh
Allahabad High Court · AIR 1975 All 408
Allahabad High Court Rules, 1952 — Rule 3Representation of the People Act, 1951 — Section 81(1)
High Courts07 Feb 1975Allowed
Sampati and Others Vs Ram Karan and Others
Allahabad High Court · (1975) AWC 310
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 5, 5(2)Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 12, 12(1)
High Courts06 Feb 1975Dismissed
Devi Singh and Others Vs Brij Basi and Others
Allahabad High Court · (1975) AWC 231
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts05 Feb 1975Dismissed
Keshav Prasad Vs District Judge, Varanasi and others
Allahabad High Court · (1975) 02 AHC CK 0023
Civil Procedure Code, 1908 (CPC) — Section 149Uttar Pradesh Court Fees Act, 1870 — Article 22, 2Uttar Pradesh Kshetra Panchayat (Election of Pramukh and UP Pramukh and Settlement of Election Disputes) Rules, 1962 — Rule 35, 40
High Courts05 Feb 1975Allowed
Ram Charan and Others Vs Murli and Others
Allahabad High Court · AIR 1975 All 399 : (1975) AWC 264
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 8, Order 26 Rule 9, Order 39 Rule 7
High Courts04 Feb 1975Dismissed
L. R. BROTHERS Vs COMMISSIONER OF Income Tax, ALLAHABAD.
Allahabad High Court · (1957) 31 ITR 815
Income Tax Act, 1961 — Section 66
High Courts04 Feb 1975Disposed Of
Badri and others Vs Deputy Director of Consolidation, U.P. and others
Allahabad High Court · (1975) 02 AHC CK 0028
Agra Tenancy Act, 1926 — Section 196, 4, 7Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18, 21, 21(2)
High Courts03 Feb 1975Dismissed
THE COMMISSIONER OF Income Tax, LUCKNOW Vs M/S. JUGAL KISHORE GIRDHARI LAL, ALLAHABAD.
Allahabad High Court · (1976) 5 CTR 3
Income Tax Act, 1961 — Section 145, 256, 271, 68
High Courts03 Feb 1975Dismissed
Additional Commissioner of Income Tax Vs Chaman Lal Punjabi
Allahabad High Court · (1977) 106 ITR 538
Income Tax Act, 1961 — Section 147, 256(1)
High Courts03 Feb 1975Allowed
Sri Masood Vs Bikram Singh
Allahabad High Court · AIR 1975 All 402
Representation of the People Act, 1951 — Section 100(1), 33(4)
High Courts03 Feb 1975
Addl. Commissioner of Income Tax Vs Dilsukh Rai Madho Prasad
Allahabad High Court · (1977) 108 ITR 299
Income Tax Act, 1961 — Section 187, 188
High Courts03 Feb 1975Allowed
Raja Shri Yadvendra Dutt Dube and Others Vs The District Sports Association and Another
Allahabad High Court · (1976) AWC 139
Criminal Procedure Code, 1973 (CrPC) — Section 11, 12, 145, 484, 484(2)Criminal Procedure Code, 1973 (CrPC) — Section 11, 12, 145, 484, 484(2)Criminal Procedure Code, 1973 (CrPC) — Section 11, 12, 145, 484, 484(2)
High Courts03 Feb 1975
Addl. Commissioner of Income Tax Vs Krishna Subh Karan
Allahabad High Court · (1977) 108 ITR 271
Income Tax Act, 1961 — Section 148, 271(1)
High Courts30 Jan 1975Allowed
Samsuddin Vs Director of Consolidation and others
Allahabad High Court · (1975) 01 AHC CK 0024
High Courts30 Jan 1975Dismissed
Bhagwan Swarup Mathur and Others Vs The District Magistrate, Aligarh and Others
Allahabad High Court · AIR 1975 All 456
Cinematograph Act, 1952 — Section 10
High Courts30 Jan 1975
Asad Yar Khan Vs The State Transport Appellate Tribunal, Uttar Pradesh, Lucknow and Others
Allahabad High Court · AIR 1976 All 185
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 59(1)
High Courts30 Jan 1975
Nagar Swastha Adhikari, Nagar Mahapalika Vs Dalip
Allahabad High Court · (1975) AWC 220 : (1975) CriLJ 1510
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts29 Jan 1975Disposed Of
Sheo Kripal Sharma Vs State of U.P.and others
Allahabad High Court · (1975) 01 AHC CK 0031
High Courts29 Jan 1975Allowed
Dwarikadhish Ji and others Vs State of U.P.and others
Allahabad High Court · (1975) 01 AHC CK 0026
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7F