High Courts12 Dec 1972Allowed
Sheo Shankar Vs Sub-Divisional Magistrate and Another
Allahabad High Court · AIR 1973 All 293 : (1973) 43 AWR 290
Arms Act, 1959 — Section 17, 17(3), 18
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,802 of 5,024
High Courts12 Dec 1972Allowed
Jagar Nath Vs Chhedi Dhobi and Others
Allahabad High Court · AIR 1973 All 307
Transfer of Property Act, 1882 — Section 10
High Courts12 Dec 1972Dismissed
Triloki Nath Vs Ram Gopal and others
Allahabad High Court · (1973) 43 AWR 185
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 5(1)(a), 9
High Courts08 Dec 1972Allowed
Smt. Khema Kunwar Vs Hemraj Singh and others
Allahabad High Court · (1973) 43 AWR 159
Uttar Pradesh Tenancy Act, 1939 — Section 3(11), 3(24)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 157, 21(1)(h)
High Courts08 Dec 1972Allowed
State of U.P. and others Vs Smt. Vidya Wati
Allahabad High Court · (1973) 43 AWR 128
Imposition of Ceiling of Land Holdings Act, 1961 — Section 4, 5(2)
High Courts08 Dec 1972Allowed
State of U.P. and Others Vs Smt. Vidhya Wati
Allahabad High Court · AIR 1973 All 409
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 3, 3(1), 4, 5
High Courts08 Dec 1972Dismissed
Haji Kutubuddin Vs Allah Banda
Allahabad High Court · AIR 1973 All 235 : (1973) 43 AWR 211
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10
High Courts07 Dec 1972Dismissed
Chhotey Mian Vs State
Allahabad High Court · (1973) 43 AWR 119 : (1973) CriLJ 908
Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts07 Dec 1972Allowed
Chiranji Lal Vs The Collector and others
Allahabad High Court · (1973) 43 AWR 124
Town Area Act, 1914 — Section 21Uttar Pradesh Municipalities Act, 1916 — Section 173AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 280
High Courts06 Dec 1972Dismissed
The Notified Area Committee, Garh Mukteshwar Vs The Addl. Commissioner, Meerut Division, Meerut and others
Allahabad High Court · (1973) 43 AWR 166
Uttar Pradesh Town Areas Act, 1914 — Section 15A, 15B
High Courts06 Dec 1972Disposed Off
Narendra Lal Vs Commissioner of Income Tax
Allahabad High Court · (1974) 93 ITR 534
Wealth Tax Act, 1957 — Section 4(1)
High Courts06 Dec 1972Disposed Of
P.C. Kapoor Vs Commissioner of Income Tax
Allahabad High Court · (1973) 90 ITR 172
Income Tax Act, 1961 — Section 184, 184(7)Partnership Act, 1932 — Section 12Uttar Pradesh Excise Act, 1910 — Section 64
High Courts06 Dec 1972Dismissed
Ram Bilas Vs The Person and Property of Sureshchandra and Another
Allahabad High Court · AIR 1973 All 127 : (1973) 43 AWR 323
Guardians and Wards Act, 1890 — Section 17
High Courts05 Dec 1972
State of U.P. Vs L. Rama Gopal Gupta and Others
Allahabad High Court · (1973) CriLJ 748
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 19
High Courts05 Dec 1972Dismissed
Ganga Ram and Another Vs Tribeni Rai and Another
Allahabad High Court · AIR 1973 All 462 : (1973) 43 AWR 205
Easements Act, 1882 — Section 15Limitation Act, 1908 — Section 26Limitation Act, 1963 — Section 25
High Courts05 Dec 1972
State of Uttar Pradesh Vs L. Ram Gopal Gupta and others
Allahabad High Court · (1973) 43 AWR 30
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(3), 19
High Courts04 Dec 1972Dismissed
Kailash Chand and Others Vs Bhupal Nath and Others
Allahabad High Court · AIR 1973 All 238 : (1973) 43 AWR 170
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts04 Dec 1972Allowed
Shanker Dayal Agarwala Vs The State of U.P. and Another
Allahabad High Court · AIR 1973 All 310
Civil Procedure Code, 1908 (CPC) — Section 91
High Courts02 Dec 1972
Pratap Narain and Another Vs State
Allahabad High Court · (1972) CriLJ 950
Criminal Procedure Code, 1898 (CrPC) — Section 514
High Courts01 Dec 1972Dismissed
Jai Narain Pandey Vs Lallan Tiwari and Others
Allahabad High Court · AIR 1973 All 509 : (1973) 43 AWR 219 : (1974) RD 59
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20