High Courts15 Jan 1974
State of U.P. Vs Ram Charan
Allahabad High Court · (1974) CriLJ 1247
Criminal Procedure Code, 1973 (CrPC) — Section 190Railway Property (Unlawful Possession) Act, 1966 — Section 14, 2, 3, 5, 6
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,781 of 5,024
High Courts15 Jan 1974
Het Ram and Others Vs State
Allahabad High Court · (1974) CriLJ 871
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts11 Jan 1974Disposed Of
RAGHUNATH DAS PRAHLAD DAS Vs COMMISSIONER OF Income Tax, KANPUR.
Allahabad High Court · (1976) 104 ITR 95
Income Tax Act, 1961 — Section 13, 43, 44
High Courts11 Jan 1974
Raghunath Das Prahlad Das Vs Commissioner of Income Tax
Allahabad High Court · (1974) 104 ITR 95
Income Tax Act, 1961 — Section 43(5)
High Courts11 Jan 1974
Sardar Jas Karan Singh Vs State
Allahabad High Court · (1974) CriLJ 728
Criminal Procedure Code, 1973 (CrPC) — Section 439Drugs and Cosmetics Act, 1940 — Section 18, 21, 22, 32Prevention of Food Adulteration Act, 1954 — Section 20
High Courts10 Jan 1974
Fazal Azim Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1975) CriLJ 900
Constitution of India, 1950 — Article 258Foreigners Act, 1946 — Section 14, 3, 4Passports Act, 1967 — Section 3, 6
High Courts08 Jan 1974Allowed
Shakir Hussain Vs Siraj Beg
Allahabad High Court · AIR 1974 All 193
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)
High Courts07 Jan 1974Allowed
Controller of Estate Duty Vs Thanwar Dass
Allahabad High Court · (1974) 94 ITR 101
Estate Duty Act, 1953 — Section 10
High Courts04 Jan 1974Allowed
Khunnoo Lall and Sons Vs The Union of India (UOI) and Others
Allahabad High Court · AIR 1974 All 170
Constitution of India, 1950 — Article 226(1A)Evidence Act, 1872 — Section 115
High Courts02 Jan 1974
Subhan Vs State
Allahabad High Court · (1974) 01 AHC CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 423, 439Penal Code, 1860 (IPC) — Section 147, 352, 441, 447, 448
High Courts01 Jan 1974Disposed Of
Surjidevi Kunjilal Jaipuria Charitable Trust Vs Commissioner of Income Tax
Allahabad High Court · (1978) 112 ITR 368
Income Tax Act, 1922 — Section 4(3)
High Courts01 Jan 1974Dismissed
Syed Mohd. Ibne Ali Vs Smt. Zanab Begum and Others
Allahabad High Court · AIR 1974 All 195
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts20 Dec 1973Allowed
Rajendra Prasad Rai and Another Vs Rajdeva Rai and Another
Allahabad High Court · AIR 1974 All 294
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 6Specific Relief Act, 1963 — Section 16
High Courts20 Dec 1973
Commissioner of Sales Tax Vs Kailash Medical Hall
Allahabad High Court · (1975) 35 STC 174
Uttar Pradesh Sales Tax Act, 1948 — Section 3A
High Courts19 Dec 1973Dismissed
Gauri Shanker Vs Sales Tax Officer
Allahabad High Court · (1974) 34 STC 292
High Courts17 Dec 1973
Commissioner of Income Tax Vs Ajodhya Prasad Gopi Nath
Allahabad High Court · (1977) 107 ITR 951
Income Tax Act, 1961 — Section 28(1)
High Courts12 Dec 1973Dismissed
Jagannath and Others Vs The State of Uttar Pradesh
Allahabad High Court · (1974) CriLJ 1239
Penal Code, 1860 (IPC) — Section 320, 324, 326, 34, 342
High Courts12 Dec 1973Disposed Of
Syed Ajaz Ali Khan and Others Vs Mohammad Rafiq and Others
Allahabad High Court · AIR 1974 All 178
Civil Procedure Code, 1908 (CPC) — Section 144, 151Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7, 7(2), 7A, 7A(1), 7FUttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 6
High Courts12 Dec 1973Dismissed
Nanak Chand Khanna Vs Union of India (UOI)
Allahabad High Court · AIR 1974 All 471
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Constitution of India, 1950 — Article 16
High Courts12 Dec 1973
Commissioner of Sales Tax Vs Jamuna Prasad
Allahabad High Court · (1975) 36 STC 442
Uttar Pradesh Sales Tax Act, 1948 — Section 11(6)