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Allahabad High Court judgments

1,00,469 judgments · page 3,798 of 5,024

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High Courts07 Feb 1973Allowed

Cheda Lal Jha Vs Union of India and others

Allahabad High Court · (1973) 02 AHC CK 0041

Railways Act, 1890 — Section 121Railways Act, 1890 — Section 121Railways Act, 1890 — Section 121
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High Courts06 Feb 1973Allowed

Ram Autar Vs State of U.P.

Allahabad High Court · (1973) 43 AWR 250 : (1973) CriLJ 1096

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High Courts05 Feb 1973Allowed

Ahmad Khan and Others Vs Smt. Shahanshah Jehan Begum

Allahabad High Court · AIR 1973 All 529

Evacuee Interest (Separation) Act, 1951 — Section 11
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High Courts02 Feb 1973Dismissed

M/s. Star paper Mills Ltd. Saharanpur Vs The State of U.P. and another

Allahabad High Court · (1973) 43 AWR 363

Motor Transport Workers Act, 1961 — Section 2(g), 2(h)(ii)Uttar Pradesh Shops and Commercial Establishments Act, 1947 — Section 2(4)
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High Courts02 Feb 1973Allowed

Smt. Bhuri Vs Sunder and others

Allahabad High Court · (1973) 43 AWR 491

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 23, 27(3)
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High Courts01 Feb 1973Dismissed

Subhanna Vs Dy. Director of Consolidation

Allahabad High Court · (1973) 43 AWR 446

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High Courts01 Feb 1973Dismissed

Subhana and Another Vs The Dy. Director of Consolidation and Others

Allahabad High Court · AIR 1973 All 427

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20
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High Courts01 Feb 1973

Commissioner of Income Tax Vs Basarmal Ratan Dass

Allahabad High Court · (1974) 96 ITR 331

Income Tax Act, 1961 — Section 256(1)
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High Courts31 Jan 1973Allowed

Dilip Kumar Vs The Govt. of U.P. and Others

Allahabad High Court · AIR 1973 All 592

Agra University Act, 1926 — Section 28Constitution of India, 1950 — Article 14, 15(4)
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High Courts31 Jan 1973Partly Allowed

Maiyadin and Others Vs State

Allahabad High Court · (1973) 43 AWR 266 : (1973) CriLJ 1203

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
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High Courts31 Jan 1973Allowed

Kedar Nath Vs Ambika Prasad and Others

Allahabad High Court · AIR 1974 All 37 : (1973) 43 AWR 293

Arbitration Act, 1940 — Section 32
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High Courts30 Jan 1973Allowed

Kr. Chitraketu Singh Vs State of U.P. and Others

Allahabad High Court · AIR 1973 All 405 : (1975) RD 80

Army Act, 1950 — Section 29Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 249
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High Courts29 Jan 1973Dismissed

Ashiq Husain Vs Assistant Custodian General Evacuee Property at Jaisalmer and Others

Allahabad High Court · AIR 1973 All 430

Administration of Evacuee Property Act, 1950 — Section 5(1), 8(2), 8(4)
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High Courts29 Jan 1973Dismissed

Bakhat Ram Takhat Ram and Others Vs The State of Uttar Pradesh andOrs.

Allahabad High Court · (1973) 32 STC 14

Constitution of India, 1950 — Article 226
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High Courts25 Jan 1973Dismissed

Commissioner of Income Tax Vs Co-operative Cane Development Union Ltd.

Allahabad High Court · (1975) 101 ITR 368

Income Tax Act, 1961 — Section 273
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High Courts25 Jan 1973

Jaganandan Vs State of Uttar Pradesh and others

Allahabad High Court · (1973) 01 AHC CK 0037

Uttar Pradesh District Boards Act, 1922 — Section 82Uttar Pradesh District Boards Act, 1922 — Section 82Uttar Pradesh District Boards Act, 1922 — Section 82
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High Courts25 Jan 1973Dismissed

The Regional Transport Authority and Another Vs Sri Ram

Allahabad High Court · AIR 1974 All 140

Motor Vehicles Act, 1939 — Section 58(2), 64(1)
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High Courts25 Jan 1973

Jagannath Rameshwar Prasad Vs Income Tax Officer and Another

Allahabad High Court · (1974) 93 ITR 16

Income Tax Act, 1922 — Section 23B, 23B(7)
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High Courts24 Jan 1973

Ratan Singh Vs State of U.P.

Allahabad High Court · (1973) 43 AWR 346 : (1973) CriLJ 1101

Penal Code, 1860 (IPC) — Section 300, 302
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High Courts23 Jan 1973Allowed

Madho Prasad and Another Vs Shambhoo Nath

Allahabad High Court · AIR 1973 All 432

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 2, 47
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