High Courts12 Jul 1974Allowed
Town Area Committee and Others Vs Prabhu Dayal and Another
Allahabad High Court · AIR 1975 All 132
Civil Procedure Code, 1908 (CPC) — Section 100, 9Provincial Small Cause Courts Act, 1887 — Article 35
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,772 of 5,024
High Courts11 Jul 1974Disposed Of
Vijay Kumar Kedia Vs Controller of Estate Duty
Allahabad High Court · (1974) 104 ITR 302
Estate Duty Act, 1953 — Section 36(1), 53, 58
High Courts11 Jul 1974Dismissed
The Secretary, Regional Transport Authority, Allahabad and Others Vs Mahmood Ahmad
Allahabad High Court · AIR 1974 All 441
Motor Vehicles Act, 1939 — Section 22, 47, 48, 68A, 68C
High Courts11 Jul 1974
Commissioner of Income Tax Vs Lakshmi Ratan Cotton Mills Co. Ltd.
Allahabad High Court · (1976) 104 ITR 319
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 9Income Tax Act, 1922 — Section 10(2), 10(4)
High Courts09 Jul 1974
Shanker Refrigeration Co. Vs Commissioner of Income Tax
Allahabad High Court · (1976) 102 ITR 275
Income Tax Act, 1961 — Section 84
High Courts28 May 1974Partly Allowed
United Chemical Agency Vs R.K. Singh, Income Tax Officer, Ward II and Others
Allahabad High Court · (1974) 97 ITR 14
Income Tax Act, 1961 — Section 131, 131(1), 131(2), 131(3), 133A
High Courts24 May 1974Allowed
Additional Commissioner of Income Tax Vs Mumtaz Silk Centre
Allahabad High Court · (1975) 101 ITR 355
Income Tax Act, 1961 — Section 3(4)
High Courts24 May 1974Dismissed
Ram Kripal Sharma and Others Vs The State of Uttar Pradesh and Another
Allahabad High Court · AIR 1975 All 183
Constitution of India, 1950 — Article 14, 19, 19(1)Essential Commodities Act, 1955 — Section 3
High Courts23 May 1974Allowed
Radha Charan Das Vs Th. Mohini Behariji Maharaj and Others
Allahabad High Court · AIR 1975 All 368
Civil Procedure Code, 1908 (CPC) — Section 115, 15Suits Valuation Act, 1887 — Section 8
High Courts23 May 1974
Basdeo and Others Vs Board of Revenue and Others
Allahabad High Court · AIR 1974 All 337
Constitution of India, 1950 — Article 141Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 11, 12, 13, 18, 19
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
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