High Courts14 Nov 1972Dismissed
Kanahi Vs Roop Ram
Allahabad High Court · (1973) 43 AWR 33
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 111
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,804 of 5,024
High Courts13 Nov 1972Allowed
The District Land Acquisition Officer Aligarh and others Vs Lala Ram Kishore Mital and others
Allahabad High Court · (1973) 43 AWR 67
Land Acquisition Act, 1894 — Section 6(1), 6(2)
High Courts13 Nov 1972
Ramji Mehrotra Vs Commissioner of Wealth Tax
Allahabad High Court · (1973) 92 ITR 470
Wealth Tax Act, 1957 — Section 27(1)
High Courts10 Nov 1972Dismissed
The Board of High School and Intermediate Education, U.P. and Another Vs Gopal Narain Singh
Allahabad High Court · AIR 1973 All 345
Constitution of India, 1950 — Article 14
High Courts10 Nov 1972Allowed
Promod Kumar Mittal Vs State of U.P. and others
Allahabad High Court · (1973) 43 AWR 154
High Courts09 Nov 1972Allowed
Musaddi Lal Bishan Chand Vs State of U.P. and Others
Allahabad High Court · (1973) 43 AWR 18
High Courts09 Nov 1972Dismissed
Ram Pyare Vs Deputy Director of Consolidation and Others
Allahabad High Court · AIR 1973 All 347 : (1973) 43 AWR 34 : (1973) RD 386
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 41
High Courts02 Nov 1972Dismissed
Business Co-operation Ltd., Ghaziabad Vs State of U.P.
Allahabad High Court · AIR 1973 All 468
Constitution of India, 1950 — Article 14Uttar Pradesh Municipalities Act, 1916 — Section 8(1)Uttar Pradesh Town Improvement Act, 1919 — Section 66
High Courts31 Oct 1972Dismissed
Seth Bal Gopal Das Vs State and others
Allahabad High Court · (1973) 43 AWR 28
Limitation Act, 1963 — Section 12(2)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(2)
High Courts30 Oct 1972Disposed Of
Bhikha Lal and Others Vs Munna Lal
Allahabad High Court · AIR 1973 All 128 : (1973) 43 AWR 35
High Courts30 Oct 1972Dismissed
The District Co-operative Bank Ltd. and Another Vs Deputy Registrar, Co-operative Societies and Others
Allahabad High Court · AIR 1973 All 348
Constitution of India, 1950 — Article 226
High Courts30 Oct 1972Allowed
Sri Prem Nath Khanna Vs The Union of India (UOI) and Others
Allahabad High Court · AIR 1973 All 182
Gold Control (Licensing of Dealers) Rules, 1969 — Rule 2
High Courts30 Oct 1972Dismissed
Northern India General Insurance Co. Ltd., Bombay Vs Kanwarjit Singh Sobti and Others
Allahabad High Court · AIR 1973 All 357 : (1973) 43 AWR 76
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Contract Act, 1872 — Section 30Motor Vehicles Act, 1939 — Section 94, 96, 96(2), 96(5)
High Courts27 Oct 1972Dismissed
Subhash Chandra Vs The State of U.P. and Others
Allahabad High Court · AIR 1973 All 295
Constitution of India, 1950 — Article 14, 15(3), 16
High Courts27 Oct 1972Dismissed
Riaz Uddin and Others Vs State of U.P. and Others
Allahabad High Court · AIR 1973 All 240 : (1973) 43 AWR 11
Land Acquisition Act, 1894 — Section 4, 4(1), 6, 6(1)Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 32(1), 97Uttar Pradesh Town Improvement Act, 1919 — Section 36, 38, 40
High Courts27 Oct 1972Allowed
State of U.P. and Another Vs Bharat Nath Seth
Allahabad High Court · AIR 1973 All 187
Constitution of India, 1950 — Article 226, 265Mirzapur Stone Mahal Act, 1886 — Section 6
High Courts26 Oct 1972Dismissed
Ram Niranjan and another Vs Bhawani Prasad and others
Allahabad High Court · (1973) 43 AWR 109
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 3(2), 5
High Courts26 Oct 1972
Babu Lal Kedia Vs Income Tax Officer and Another
Allahabad High Court · (1973) 92 ITR 542
Income Tax Act, 1922 — Section 33A(2)
High Courts24 Oct 1972Dismissed
Rameshwar Dayal Vs Harish Chandra and Others
Allahabad High Court · (1972) 42 AWR 808
Court Fees Act, 1870 — Section 7(ivA)
High Courts24 Oct 1972Dismissed
Nanhun Vs Deputy Director of Consolidation
Allahabad High Court · AIR 1973 All 360 : (1973) 43 AWR 1 : (1973) RD 146
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20