High Courts08 Aug 1973Allowed
Gargi Din Jwala Prasad Vs Commissioner of Income Tax
Allahabad High Court · (1974) 96 ITR 97
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,789 of 5,024
High Courts08 Aug 1973Dismissed
Sital Das Vs The State of Uttar Pradesh and Others
Allahabad High Court · AIR 1974 All 118
Constitution of India, 1950 — Article 14Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 43(2)
High Courts08 Aug 1973
Jagdish Kumar Bajpai and Others Vs State
Allahabad High Court · (1973) 43 AWR 436 : (1974) CriLJ 133
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 201, 342Penal Code, 1860 (IPC) — Section 201, 342
High Courts08 Aug 1973
Om Prakash Sharma Vs Surendra Kumar and others
Allahabad High Court · (1973) 43 AWR 462
Copyright Act, 1957 — Section 63Criminal Procedure Code, 1898 (CrPC) — Section 540
High Courts06 Aug 1973
Commissioner of Sales Tax Vs Hamidullah and Sons
Allahabad High Court · (1974) 33 STC 571
High Courts06 Aug 1973
Sarsowati Devi Vs Commissioner of Sales Tax
Allahabad High Court · (1974) 34 STC 8
High Courts06 Aug 1973
Devi Charan Sri Mohan Dass Vs Commissioner of Sales Tax
Allahabad High Court · (1974) 33 STC 547
Uttar Pradesh Sales Tax Act, 1948 — Section 11(4)
High Courts05 Aug 1973Dismissed
Indu Bala Pandey Vs State of U.P.
Allahabad High Court · (1973) 08 AHC CK 0032
Prevention of Food Adulteration Act, 1954 — Section 16, 19, 7
High Courts03 Aug 1973
Commissioner of Sales Tax Vs Surajmal Rajendra Prakash
Allahabad High Court · (1974) 33 STC 528
Uttar Pradesh Sales Tax Act, 1948 — Section 3D(1)
High Courts03 Aug 1973
Harinarain Chhotey Lal Vs Commissioner of Sales Tax
Allahabad High Court · (1974) 33 STC 599
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts01 Aug 1973Dismissed
Dharam Chand Jain Vs J.N. Misra and others
Allahabad High Court · (1973) 43 AWR 451
Criminal Procedure Code, 1898 (CrPC) — Section 195, 476
High Courts31 Jul 1973Dismissed
Trine Holst Thomsen Vs The Children''s National Institute
Allahabad High Court · AIR 1974 All 95 : (1973) 43 AWR 476
Guardians and Wards Act, 1890 — Section 7
High Courts31 Jul 1973Dismissed
Babu Singh Vs Smt. Champa Devi and Others
Allahabad High Court · AIR 1974 All 90
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 2(19)Motor Vehicles Act, 1939 — Section 110A, 110B, 110D
High Courts24 Jul 1973Dismissed
Raj Bahadur Singh and others Vs State of U.P. and others
Allahabad High Court · (1973) 43 AWR 518
Uttar Pradesh Panchayat Raj Act, 1947 — Section 12E(1), 12E(2)
High Courts24 Jul 1973Dismissed
Smt. Dayawati Devi and Another Vs The Munsif and Others
Allahabad High Court · (1973) 43 AWR 515 : (1974) CriLJ 1091
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 145, 146
High Courts24 Jul 1973Allowed
Soney Lal Vs Deputy Director of Consolidation and Others
Allahabad High Court · AIR 1974 All 121 : (1973) 43 AWR 441
North Western Provinces Tenancy Act, 1901 — Section 10(1)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10(5), 48
High Courts24 Jul 1973Dismissed
Jamaluddin and Others Vs Asimullah and Others
Allahabad High Court · AIR 1974 All 69
Civil Procedure Code, 1908 (CPC) — Section 47, 47(1)Specific Relief Act, 1963 — Section 6, 6(3), 6(4)
High Courts23 Jul 1973
Rajjab Ali Vs The State
Allahabad High Court · (1974) CriLJ 139
Constitution of India, 1950 — Article 20, 367Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 403Foreigners Act, 1946 — Section 14, 2, 3, 9
High Courts19 Jul 1973Dismissed
Piarey Lal and Another Vs Chief Inspector and Another
Allahabad High Court · AIR 1974 All 122
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6(3)
High Courts19 Jul 1973
Virendra Kumar Agarwal Vs M.L. Kulshreshtha and others
Allahabad High Court · (1973) 07 AHC CK 0001
Criminal Procedure Code, 1898 (CrPC) — Section 10Uttar Pradesh Land Revenue Act, 1901 — Section 18(6)Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 24