High Courts16 May 1973
Purshottam Dayal Varshney and Another Vs Commissioner of Income Tax and Others
Allahabad High Court · (1974) 94 ITR 187
Income Tax Act, 1961 — Section 240, 244
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,791 of 5,024
High Courts15 May 1973Dismissed
Swami Devanand Inter College Mathlar, Deoria Vs Dy. Director of Education, Gorakhpur and Others
Allahabad High Court · AIR 1973 All 587
Uttar Pradesh Intermediate Education Act, 1921 — Section 16E, 16F
High Courts15 May 1973Dismissed
Satwant Singh Grewal Vs The Board of High School and Intermediate Education, Allahabad and Others
Allahabad High Court · AIR 1974 All 273
Constitution of India, 1950 — Article 226
High Courts15 May 1973Disposed Of
Nanha and Another Vs Deputy Director of Consolidation, Kanpur and Others
Allahabad High Court · AIR 1976 All 91 : (1976) AWC 1 : (1975) AWC 1
Constitution of India, 1950 — Article 226
High Courts11 May 1973Allowed
Trilok Chand Vs The Chief Controlling Revenue Authority
Allahabad High Court · AIR 1973 All 473
Stamp Act, 1899 — Article 35, 2(10), 2(16), 2(5)
High Courts10 May 1973Dismissed
Abdul Sattar Vs Chhaji Lal and Others
Allahabad High Court · AIR 1973 All 538
Specific Relief Act, 1877 — Section 55
High Courts10 May 1973Allowed
Shri Chand Gupta Vs Madan Lal
Allahabad High Court · (1973) 05 AHC CK 0025
Limitation Act, 1963 — Section 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 39, 40
High Courts09 May 1973Dismissed
Sarjoo Prasad Vs The State of Uttar Pradesh
Allahabad High Court · (1973) CriLJ 1411
Criminal Procedure Code, 1898 (CrPC) — Section 221, 224, 225Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7
High Courts09 May 1973
Nawab Singh and others Vs State
Allahabad High Court · (1973) 43 AWR 453
Criminal Procedure Code, 1898 (CrPC) — Section 87, 88Penal Code, 1860 (IPC) — Section 324
High Courts09 May 1973
Deo Narain and others Vs Board of Revenue, U.P., Allahabad and others
Allahabad High Court · (1973) 43 AWR 512
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49Uttar Pradesh Tenancy Act, 1939 — Section 180(1), 180(2)
High Courts08 May 1973Dismissed
Ram Nath Gupta Vs State of U.P. and others
Allahabad High Court · (1973) 43 AWR 465
Uttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 6Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(b)
High Courts08 May 1973Disposed Off
Commissioner of Income Tax Vs Vikram Cotton Mills Ltd.
Allahabad High Court · (1977) 106 ITR 829
Companies Act, 1913 — Section 153Income Tax Act, 1922 — Section 10, 12, 24(2)
High Courts08 May 1973Disposed Off
Gyan Singh Vs Bedi Singh and others
Allahabad High Court · (1973) 43 AWR 438
Criminal Procedure Code, 1898 (CrPC) — Section 107, 145
High Courts08 May 1973Dismissed
Kedar Nath and others Vs Mukteshwar Tewari and others
Allahabad High Court · (1973) 05 AHC CK 0029
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21(4), 22Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 May 1973Disposed Of
Roop Narain and another Vs Ram Chandra and others
Allahabad High Court · (1973) 43 AWR 470
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 172
High Courts08 May 1973Allowed
Mushtaq Hussain and Another Vs The Secretary, Board of High School and Intermediate Education, U.P., Allahabad and Others
Allahabad High Court · AIR 1973 All 537
Constitution of India, 1950 — Article 226
High Courts08 May 1973
Suraj Nath Singh Vs The State of Uttar Pradesh
Allahabad High Court · (1974) CriLJ 385
Arms Act, 1959 — Section 25Arms Act, 1959 — Section 25Arms Act, 1959 — Section 25
High Courts07 May 1973
Mohammad Habib Vs State
Allahabad High Court · (1973) 43 AWR 387
Criminal Procedure Code, 1898 (CrPC) — Section 514
High Courts04 May 1973Allowed
Smt. Rekha Singh and Others Vs The State of U.P. and Others
Allahabad High Court · AIR 1973 All 539 : (1974) RD 405
Uttar Pradesh Land Revenue Act, 1901 — Section 28, 39, 40, 57
High Courts04 May 1973Allowed
Sheo Nath Seth Vs Smt. Krishna Kumari Devi
Allahabad High Court · AIR 1973 All 496
Transfer of Property Act, 1882 — Section 44