High Courts05 Mar 1973Dismissed
Rupo Devi and Another Vs Ramesh Chand and Others
Allahabad High Court · AIR 1973 All 404 : (1973) 43 AWR 352
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 145
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,796 of 5,024
High Courts05 Mar 1973Disposed Of
Hari Shankar Vs Narendra Pratap Bahadur Singh and Others
Allahabad High Court · AIR 1973 All 561
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 6, 9
High Courts05 Mar 1973Dismissed
Gaon Sabha, Jhinjhak Vs State of U.P. and Another
Allahabad High Court · AIR 1973 All 403 : (1973) 43 AWR 398
Uttar Pradesh Panchayat Raj Act, 1947 — Section 8Uttar Pradesh Town Areas Act, 1914 — Section 3
High Courts05 Mar 1973
Sheo Narain Lal and another Vs State
Allahabad High Court · (1973) 43 AWR 435
Apprentices Act, 1961 — Section 30(1)(c), 8(3)
High Courts02 Mar 1973Dismissed
The Commissioner of Income Tax Vs Ram Laxman Sugar Mills, Mohiuddinpur
Allahabad High Court · AIR 1973 All 532 : (1973) 90 ITR 73
Income Tax Act, 1922 — Section 10(4)
High Courts02 Mar 1973
Sir Shadi Lal and Sons Vs Commissioner of Income Tax
Allahabad High Court · (1973) 92 ITR 453
Income Tax Act, 1922 — Section 9(1)Income Tax Act, 1961 — Section 147, 24(1)
High Courts01 Mar 1973Allowed
The General Electric Company of India Ltd. Vs The Sales Tax Officer
Allahabad High Court · (1974) 33 STC 108
Constitution of India, 1950 — Article 226
High Courts01 Mar 1973Dismissed
Sahadeo Vs Shanta Prasad Misra
Allahabad High Court · AIR 1974 All 48
Arbitration Act, 1940 — Section 47Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts28 Feb 1973Dismissed
State Vs Krishna Chandra Agnihotri and Others
Allahabad High Court · (1973) CriLJ 1469
Penal Code, 1860 (IPC) — Section 193, 323, 420, 468, 504
High Courts28 Feb 1973Allowed
Jiwa Ram and Another Vs The Deputy Director of Consolidation and Others
Allahabad High Court · AIR 1973 All 416
Uttar Pradesh Consolidation of Holdings (Amendment) Act, 1963 — Section 47Uttar Pradesh Consolidation of Holdings (Amendment) Act, 1965 — Section 52Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 52(1), 52(2), 9
High Courts27 Feb 1973Allowed
Kumari Kusum Kumari Vs The Board of High School and Intermediate Education, U.P. and Another
Allahabad High Court · AIR 1973 All 513
Evidence Act, 1872 — Section 3
High Courts27 Feb 1973Allowed
Sub-Divisional Officer, Mathura and Another Vs Shivvali and Others
Allahabad High Court · AIR 1973 All 564 : (1973) 43 AWR 306
Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115N
High Courts27 Feb 1973Dismissed
Vishwanath Misra Vs The State Government of U.P. and others
Allahabad High Court · (1973) 02 AHC CK 0008
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 23, 43(rr)
High Courts26 Feb 1973Dismissed
Hari Babu Vs Commissioner of Income Tax
Allahabad High Court · (1974) 96 ITR 118
Income Tax Act, 1922 — Section 23B, 23B(2), 34(1)
High Courts26 Feb 1973Disposed Of
Smt. Gindori Bibi Vs The Taxing Officer and Others
Allahabad High Court · AIR 1973 All 490 : (1973) 43 AWR 613
Constitution of India, 1950 — Article 226
High Courts23 Feb 1973Dismissed
Mohan Vs The Director of Consolidation, U.P., Kanpur and Others
Allahabad High Court · AIR 1973 All 566 : (1973) 43 AWR 309 : (1974) RD 55
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9
High Courts23 Feb 1973
Ram Swarup Gupta Vs Behari Lal Baldeo Prasad and Others
Allahabad High Court · (1974) 95 ITR 339
Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964 — Section 3
High Courts22 Feb 1973Allowed
Harish Chandra Vs State
Allahabad High Court · (1973) 02 AHC CK 0034
Prevention of Food Adulteration Act, 1954 — Section 10
High Courts22 Feb 1973Allowed
Sripat Vs Vishwanath and Others
Allahabad High Court · AIR 1973 All 527
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts22 Feb 1973Allowed
Kailash Chandra Vs Ratan Prakash and Another
Allahabad High Court · AIR 1974 All 138
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 10 Rule 2