High Courts21 Dec 1972Dismissed
Ganga Singh Vs Dharam Pal
Allahabad High Court · (1973) 43 AWR 234
Uttar Pradesh Panchayat Raj Act, 1947 — Section 89, 89(2)(d)
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,801 of 5,024
High Courts21 Dec 1972Dismissed
Ganesh Prasad Vs Smt. Saraswati Devi and others
Allahabad High Court · (1973) 43 AWR 288
High Courts21 Dec 1972Dismissed
Radheylal and Others Vs Smt. Kalawati
Allahabad High Court · AIR 1973 All 237 : (1973) 43 AWR 216
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 43 Rule 1
High Courts20 Dec 1972Dismissed
M/s. Jado Ram Hira Lal Vs The Prescribed Authority and another
Allahabad High Court · (1973) 43 AWR 194
Constitution of India, 1950 — Article 19Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 23
High Courts20 Dec 1972Allowed
The State of U.P. and Others Vs Rajendra Singh
Allahabad High Court · AIR 1973 All 337 : (1973) 43 AWR 126
Constitution of India, 1950 — Article 14, 19(1)
High Courts20 Dec 1972Allowed
Dhan Singh Vs Jt. Director of Consolidation, U.P., Lucknow and Others
Allahabad High Court · AIR 1973 All 283
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts19 Dec 1972Allowed
Ram Bahadur Vs Deputy Director of Consolidation and Others
Allahabad High Court · AIR 1973 All 414 : (1973) 43 AWR 207 : (1974) RD 53
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 41, 52, 52(1), 52(2)
High Courts18 Dec 1972Allowed
State Vs Mahendra
Allahabad High Court · (1973) 43 AWR 210
Uttar Pradesh Excise Act, 1910 — Section 7, 71
High Courts15 Dec 1972Allowed
Subedar Dalip Singh Karki Vs State of U.P. and others
Allahabad High Court · (1973) 43 AWR 221
Uttar Pradesh Tenancy Act, 1939 — Section 29, 3(10)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 19
High Courts15 Dec 1972Allowed
Nekh Ram Vs Tahsildar Auraiya and others
Allahabad High Court · (1973) 43 AWR 137
Uttar Pradesh Rural Development (Requisitioning of Land) Act, 1948 — Section 2(2)(v), 3
High Courts15 Dec 1972Allowed
Khalil Ahmad Vs The Manager, Abdul Karim Khan Higher Secondary School, Amroha, Dist. Moradabad and Others
Allahabad High Court · AIR 1973 All 287
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 24, 26, 28
High Courts15 Dec 1972Allowed
Bashir Ahmad Vs Smt. Zainabun Nisan and Others
Allahabad High Court · AIR 1973 All 339
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts15 Dec 1972Allowed
Ramnath Singh and Others Vs Ram Bahadur Singh and Another
Allahabad High Court · AIR 1973 All 290 : (1973) 43 AWR 176
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts14 Dec 1972Allowed
Lakshmi Dhar Vs State Government of Uttar Pradesh and others
Allahabad High Court · (1973) 43 AWR 287
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 120B(2)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115(D)
High Courts13 Dec 1972Dismissed
Desh Raj and Others Vs Lal Sahai Singh and Others
Allahabad High Court · AIR 1973 All 292 : (1973) 43 AWR 123 : (1974) RD 92
Transfer of Property Act, 1882 — Section 43Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 166
High Courts13 Dec 1972Dismissed
Khairullah Vs Badri
Allahabad High Court · AIR 1973 All 340 : (1973) 43 AWR 248
Civil Procedure Code, 1908 (CPC) — Section 21, 9Provincial Small Cause Courts Act, 1887 — Section 15
High Courts12 Dec 1972Dismissed
State Vs Rakha
Allahabad High Court · (1978) ACR 99
Criminal Procedure Code, 1973 (CrPC) — Section 173, 251Penal Code, 1860 (IPC) — Section 182
High Courts12 Dec 1972Dismissed
State of Uttar Pradesh and Others Vs Jwala Prasad Sheo Govind and Others
Allahabad High Court · (1974) 33 STC 420
Uttar Pradesh Sales Tax Act, 1948 — Section 3C(1)
High Courts12 Dec 1972Dismissed
The State of U.P. and Others Vs The Managing Committee, Arya Kanya Inter College, Jhansi and Others
Allahabad High Court · AIR 1973 All 458
Uttar Pradesh Intermediate Education Act, 1921 — Section 16D(3), 16D(4)
High Courts12 Dec 1972Allowed
Niranjan Lal Vs Union of India (UOI)
Allahabad High Court · AIR 1973 All 303 : (1973) 43 AWR 318
Railways Act, 1989 — Section 55, 55(1), 56, 76, 77Railways Rules, 1890 — Rule 192