COURT ARCHIVE

Allahabad High Court judgments

1,00,469 judgments · page 3,785 of 5,024

High Courts09 Oct 1973

Krishna Ballabh Misra and Others Vs State

Allahabad High Court · (1973) 43 AWR 571 : (1974) CriLJ 434

Land Acquisition Act, 1894 — Section 4, 6, 8Penal Code, 1860 (IPC) — Section 441, 447Land Acquisition Act, 1894 — Section 4, 6, 8

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High Courts28 Sept 1973Disposed Of

Niranjan Prasad Agrawal Vs S.K. Azad

Allahabad High Court · (1973) 09 AHC CK 0043

Contempt of Courts Act, 1971 — Section 2General Clauses Act, 1897 — Section 6

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High Courts28 Sept 1973Dismissed

State of U.P. Vs Reishma Devi and Others

Allahabad High Court · AIR 1974 All 257

Arbitration Act, 1940 — Section 16, 16(3), 17, 39(1)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4, Order 41 Rule 1(2), Order 41 Rule 4, 34(2)

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High Courts28 Sept 1973Dismissed

Sheo Ji Singh and Others Vs The Deputy Director of Consolidation, U.P. and Others

Allahabad High Court · AIR 1974 All 261 : (1973) 43 AWR 581

Constitution of India, 1950 — Article 227Uttar Pradesh Tenancy Act, 1939 — Section 59

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High Courts28 Sept 1973

Raza Textile Ltd. Vs Commissioner of Sales Tax

Allahabad High Court · (1974) 33 STC 112

Central Sales Tax Act, 1956 — Section 3

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High Courts28 Sept 1973

Mazboot Singh and another Vs Dy. Director of Consolidation U.P. at Etawah and others

Allahabad High Court · (1973) 43 AWR 652

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134, 190(cc)

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High Courts25 Sept 1973Allowed

Ejaz Ahmad alias Munnoo Vs District Magistrate Azamgarh and another

Allahabad High Court · (1973) 43 AWR 670

Uttar Pradesh Control of Goondas Act, 1970 — Section 3(1), 3(1)(a)

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High Courts21 Sept 1973Disposed Of

COMMISSIONER OF Income Tax, LUCKNOW Vs NEEKA LAL JAI NARAIN.

Allahabad High Court · (1975) 98 ITR 335

Excess Profits Tax Act, 1940 — Section 13(1)Excess Profits Tax Act, 1940 — Section 13(1)Excess Profits Tax Act, 1940 — Section 13(1)

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High Courts21 Sept 1973Dismissed

Hari Shankar and Others Vs U.P. State Electricity Board and Another

Allahabad High Court · AIR 1974 All 70

Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 49

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High Courts19 Sept 1973Dismissed

Union of India (UOI) Vs Ram Nath and Co. and Others

Allahabad High Court · AIR 1974 All 296

Arbitration Act, 1940 — Section 28, 28(1)Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 115

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High Courts19 Sept 1973

Commissioner of Income Tax Vs Anand Kumar Bindal

Allahabad High Court · (1974) 96 ITR 44

Companies Act, 1956 — Section 108Income Tax Act, 1961 — Section 199Income Tax Rules, 1962 — Rule 30A

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High Courts19 Sept 1973

Smt. Sridevi Vs State

Allahabad High Court · (1973) 43 AWR 668 : (1974) CriLJ 126

Penal Code, 1860 (IPC) — Section 302, 323Penal Code, 1860 (IPC) — Section 302, 323Penal Code, 1860 (IPC) — Section 302, 323

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High Courts18 Sept 1973Allowed

Smt. Dano Vs Shaner Lal and another

Allahabad High Court · (1973) 09 AHC CK 0045

Criminal Procedure Code, 1898 (CrPC) — Section 195(1)(c), 476Penal Code, 1860 (IPC) — Section 465, 468

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High Courts18 Sept 1973Disposed Of

Uma Shanker Misra Vs Board of High School and Intermediate Education, U.P., Allahabad and Others

Allahabad High Court · AIR 1974 All 290

Evidence Act, 1872 — Section 115

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High Courts18 Sept 1973

Darbari Singh Vs Chandra Kali and Others

Allahabad High Court · (1973) 43 AWR 541 : (1974) CriLJ 384

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High Courts18 Sept 1973

Shankar Lal Agarwal Vs State of U.P. and others

Allahabad High Court · (1973) 43 AWR 544

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 9

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High Courts17 Sept 1973

Tej Singh and Others Vs State of U.P.

Allahabad High Court · (1973) 43 AWR 516 : (1974) CriLJ 386

Uttar Pradesh Industrial Disputes Act, 1947 — Section 3Uttar Pradesh Industrial Disputes Act, 1947 — Section 3Uttar Pradesh Industrial Disputes Act, 1947 — Section 3

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High Courts13 Sept 1973Dismissed

Abdul Wahid Khan Vs Rent Control And Eviction Officer, Etawah and another

Allahabad High Court · (1973) 43 AWR 572

Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7D

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High Courts13 Sept 1973Dismissed

Alladin and others Vs State and another

Allahabad High Court · (1973) 43 AWR 567

Criminal Procedure Code, 1898 (CrPC) — Section 202

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High Courts13 Sept 1973Dismissed

Smt. Kishori Devi Vs Babu Singh and Others

Allahabad High Court · (1973) 43 AWR 562 : (1974) CriLJ 130

Criminal Procedure Code, 1898 (CrPC) — Section 146Criminal Procedure Code, 1898 (CrPC) — Section 146Criminal Procedure Code, 1898 (CrPC) — Section 146

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