High Courts01 Dec 1972
Gram Samaj Village Madapur Vs Hari Ram and others
Allahabad High Court · (1973) 43 AWR 65
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198, 209
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,803 of 5,024
High Courts30 Nov 1972Allowed
Sri Ravindra Kumar Vs Sri Ram Chand Kohli and Others
Allahabad High Court · AIR 1973 All 247 : (1973) 43 AWR 121
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2), 7A
High Courts30 Nov 1972Allowed
Sri Govind Vs The State of U.P. and Others
Allahabad High Court · AIR 1973 All 464 : (1973) 43 AWR 49
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7Oaths Act, 1873 — Section 11, 9
High Courts29 Nov 1972Allowed
Devi Prasad and others Vs State of U.P.
Allahabad High Court · (1973) 43 AWR 355
Criminal Procedure Code, 1898 (CrPC) — Section 133, 539B
High Courts29 Nov 1972Allowed
Pyare Lal Vs State of U.P. and another
Allahabad High Court · (1973) 43 AWR 136
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7F
High Courts29 Nov 1972Dismissed
Smt. Ram Patti Devi and Others Vs Board of Revenue, U.P., Allahabad and Others
Allahabad High Court · AIR 1973 All 288 : (1973) 43 AWR 226
Contract Act, 1872 — Section 21Uttar Pradesh Agricultural Tenants (Acquisition of Privileges) Act, 1949 — Section 3, 3B, 3CUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 153
High Courts29 Nov 1972Dismissed
Suraj Pal Singh Vs Sri Gharam Singh and Others
Allahabad High Court · AIR 1973 All 466 : (1973) 43 AWR 71
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts29 Nov 1972Dismissed
Pandohi Vs Mahadeo and others
Allahabad High Court · (1973) 43 AWR 233
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 27(2), 49
High Courts28 Nov 1972Allowed
Pitamber Lal Gupta Vs District Magistrate Etawah and others
Allahabad High Court · (1973) 43 AWR 52
High Courts28 Nov 1972Allowed
Mohammad Talha and others Vs Municipal Board, Kannauj, Distt, Farrukhabad and others
Allahabad High Court · (1973) 43 AWR 127
High Courts27 Nov 1972Allowed
The State Vs Jati Ram and Others
Allahabad High Court · (1973) 43 AWR 228 : (1973) CriLJ 1208
Evidence Act, 1872 — Section 92, 93, 94, 95, 96Penal Code, 1860 (IPC) — Section 420, 468
High Courts24 Nov 1972Dismissed
Ram Narayan Ram Vs Ram Dhani Ram and others
Allahabad High Court · (1973) 43 AWR 173
Easements Act, 1882 — Section 33
High Courts24 Nov 1972Allowed
Smt. Ganga Devi Vs Board of Revenue U.P. at Allahabad and others
Allahabad High Court · (1973) 43 AWR 131
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209
High Courts23 Nov 1972Allowed
Jaipal Singh Naresh Vs State of U.P. and others
Allahabad High Court · (1973) 43 AWR 182
High Courts22 Nov 1972Disposed Of
Commissioner of Sales Tax Vs Ram Kumar Nand Kumar
Allahabad High Court · (1973) 31 STC 321
Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 286
High Courts21 Nov 1972Allowed
Engineering Traders Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1973) 31 STC 456
Constitution of India, 1950 — Article 226
High Courts17 Nov 1972Partly Allowed
Union of India (UOI) Vs Ad-Hoc Claims Commissioner and Another
Allahabad High Court · AIR 1973 All 342 : (1973) 43 AWR 62
Railways Accidents (Compensation) Rules, 1990 — Rule 6Railways Act, 1890 — Section 82A
High Courts16 Nov 1972Allowed
Hukum Singh Vs District Judge, Bulandshahr and others
Allahabad High Court · (1973) 43 AWR 51
Imposition of Ceiling of Land Holdings Act, 1961 — Section 14(3), 14(5)
High Courts15 Nov 1972
R.K. Sharma Vs State
Allahabad High Court · (1973) 43 AWR 111
Factories Act, 1948 — Section 2(m)Payment of Bonus Act, 1965 — Section 1(3)(a), 16
High Courts15 Nov 1972Allowed
Smt. Muradan Vs Board of Revenue, U.P. at Allahabad and others
Allahabad High Court · (1973) 43 AWR 73
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 202, 209