COURT ARCHIVE

Allahabad High Court judgments

1,00,469 judgments · page 3,793 of 5,024

High Courts18 Apr 1973Allowed

Prabhu Lal and Others Vs Special Land Acquisition Officer and Others

Allahabad High Court · AIR 1973 All 647

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 23(2), 23(3), 48AUttar Pradesh Nagar Mahapalika Act, 1959 — Section 365(4), 376

High Courts18 Apr 1973Dismissed

Jan Mohamad Khan Vs Mahmood Ali Khan and Another

Allahabad High Court · AIR 1974 All 124

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts18 Apr 1973

Kr. Sripal Singh Vs Commissioner of Income Tax

Allahabad High Court · (1975) 98 ITR 366

Income Tax Act, 1922 — Section 28(1)

High Courts17 Apr 1973

Commissioner of Sales Tax Vs Ashwini and Company

Allahabad High Court · (1973) 32 STC 618

Central Sales Tax Act, 1956 — Section 14

High Courts16 Apr 1973Allowed

Shekh Rozan Vs Jag Bahal Singh

Allahabad High Court · AIR 1973 All 542

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 82, 11Limitation Act, 1963 — Article 137

High Courts13 Apr 1973Allowed

Jamuna Dass Vs Board of Revenue and Others

Allahabad High Court · AIR 1973 All 397 : (1973) 43 AWR 603 : (1973) RD 349

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 41 Rule 2Constitution of India, 1950 — Article 226Hindu Succession Act, 1956 — Section 25, 27

High Courts13 Apr 1973

Mst. Jai Raji Vs Dy. Director of Consolidation and others

Allahabad High Court · (1973) 43 AWR 595

High Courts12 Apr 1973Dismissed

Ganga Prasad Vs Sahdeo Prasad and Another

Allahabad High Court · AIR 1973 All 500

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13

High Courts12 Apr 1973Dismissed

Jagat Singh Vs Karan Singh and Others

Allahabad High Court · AIR 1973 All 572 : (1973) 43 AWR 631

Tehri Garhwal Bhumi Sambandhi Adhikar Niyam — Section 6

High Courts10 Apr 1973Partly Allowed

Saiduddin Vs State

Allahabad High Court · (1973) CriLJ 1643

Penal Code, 1860 (IPC) — Section 307, 326

High Courts10 Apr 1973

Gangadhar Baijnath Vs Commissioner of Income Tax

Allahabad High Court · (1976) 102 ITR 382

Income Tax Act, 1922 — Section 22(4)

High Courts10 Apr 1973

Sultan Shah Vs State

Allahabad High Court · (1973) 43 AWR 383 : (1973) CriLJ 1413

Prevention of Food Adulteration Act, 1954 — Section 16, 7

High Courts09 Apr 1973Allowed

Hari Prasad Vs Om Prakash and Others

Allahabad High Court · AIR 1973 All 504

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54(2), Order 21 Rule 90

High Courts09 Apr 1973Allowed

Basti Sugar Mills Co. Ltd., Basti and Another Vs The Union of India (UOI) and Others

Allahabad High Court · AIR 1974 All 125 : (1973) 43 AWR 654

General Clauses Act, 1897 — Section 3(23)Stamp Act, 1899 — Section 3

High Courts09 Apr 1973

Gangadhar Baijnath Vs Commissioner of Income Tax

Allahabad High Court · (1976) 102 ITR 662

Income Tax Act, 1922 — Section 22(2), 22(4), 27, 34(1A), 66(2)

High Courts09 Apr 1973Allowed

The District Co-operative Development Federation Ltd. Vs Ram Samujh Tewari

Allahabad High Court · AIR 1973 All 476

Arbitration Act, 1940 — Section 14, 14(2), 17Limitation Act, 1908 — Article 178

High Courts09 Apr 1973Allowed

Aneg Singh and others Vs Ram Nath and others

Allahabad High Court · (1973) 43 AWR 589

Criminal Procedure Code, 1898 (CrPC) — Section 145, 146Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209

High Courts06 Apr 1973

Commissioner of Income Tax Vs Naresh Chandra Bhargava

Allahabad High Court · (1974) 97 ITR 572

Income Tax Act, 1922 — Section 10(2)

High Courts05 Apr 1973Dismissed

Aftab Ali Vs Smt. Nawab Begum and Others

Allahabad High Court · AIR 1973 All 511

Civil Procedure Code, 1908 (CPC) — Section 100, 101Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3

High Courts05 Apr 1973Allowed

Srimati Munia Vs Board of Revenue U.P. at Allahabad and Others

Allahabad High Court · AIR 1973 All 400 : (1973) 43 AWR 627 : (1974) RD 148

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209(2)