COURT ARCHIVE

Allahabad High Court judgments

1,00,469 judgments · page 3,800 of 5,024

High Courts05 Jan 1973Dismissed

Afzal Ahmad Naqvi Vs Dr. Kunj Behari and Others

Allahabad High Court · AIR 1973 All 445

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 16, 7F

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High Courts04 Jan 1973Allowed

Sitaram Vs Ganesh Das

Allahabad High Court · AIR 1973 All 449

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A

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High Courts04 Jan 1973Allowed

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 2ACivil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 2ACivil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 2A

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High Courts04 Jan 1973

State of Uttar Pradesh Vs Lala Ram Gopal Gupta and others

Allahabad High Court · (1973) 43 AWR 259

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(3), 14A(1), 19(a)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(3), 14A(1), 19(a)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(3), 14A(1), 19(a)

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High Courts04 Jan 1973

Jugal Kishore Vs Commissioner of Income Tax

Allahabad High Court · (1974) 97 ITR 402

Income Tax Act, 1922 — Section 10(1), 10(2), 12

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High Courts03 Jan 1973Allowed

State of U.P. and others Vs Babu Lal and others

Allahabad High Court · (1973) 43 AWR 217

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 6, 7(a)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 6, 7(a)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 6, 7(a)

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High Courts03 Jan 1973Allowed

Haji Ismail Noor Mohammad and Company Vs The State of Uttar Pradesh and Another

Allahabad High Court · (1974) 33 STC 54

Constitution of India, 1950 — Article 14

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High Courts03 Jan 1973Disposed Of

Commissioner of Income Tax Vs Bhagwan Das Sita Ram

Allahabad High Court · (1975) 99 ITR 534

Income Tax Act, 1922 — Section 22(1), 23, 25A, 34(2), 34(3)

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High Courts03 Jan 1973Allowed

State of U.P. and Others Vs Babulal and Others

Allahabad High Court · AIR 1973 All 450 : (1974) RD 57

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 7

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High Courts03 Jan 1973Allowed

Tribhuwan Dutt Misra Vs District Deputy Director Consolidation and Others

Allahabad High Court · AIR 1973 All 279 : (1975) RD 103

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 202, 204

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High Courts03 Jan 1973

Smt. Munni Devi and Others Vs Satgur Dayal Tandon and Others

Allahabad High Court · AIR 1973 All 281

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8

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High Courts02 Jan 1973Allowed

Shyam Lal Vs Shyam Narain and Others

Allahabad High Court · AIR 1973 All 234

Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 58

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High Courts02 Jan 1973Allowed

Smt. Ram Piyari Vs Lala Ram Narain and Others

Allahabad High Court · AIR 1973 All 227 : (1973) 43 AWR 276

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1(2)

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High Courts02 Jan 1973Dismissed

Uma Shanker and Another Vs The Deputy Director of Consolidation and Others

Allahabad High Court · AIR 1973 All 407

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 172, 173, 174, 175

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High Courts02 Jan 1973Allowed

Mulayam Singh and Others Vs The Board of Revenue and Others

Allahabad High Court · AIR 1973 All 452 : (1973) 43 AWR 327

Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 180, 21(1)

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High Courts02 Jan 1973Dismissed

Uma Shanker and another Vs Deputy Director of Consolidation, U.P. Lucknow, At Basti and others

Allahabad High Court · (1973) 43 AWR 214

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171(b), 172(2)(a)(i)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171(b), 172(2)(a)(i)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171(b), 172(2)(a)(i)

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High Courts26 Dec 1972Dismissed