High Courts18 Aug 1972Allowed
Ram Jiawan Vs State of U.P.
Allahabad High Court · (1972) 42 AWR 770
Penal Code, 1860 (IPC) — Section 304A, 338
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,810 of 5,024
High Courts17 Aug 1972Dismissed
Smt. Shephali Chatterjee and Others Vs Smt. Kamala Banerjee and Others
Allahabad High Court · AIR 1972 All 531 : (1972) 42 AWR 796
Hindu Marriage Act, 1955 — Section 17Special Marriage Act, 1954 — Section 15, 16, 44Succession Act, 1925 — Section 33
High Courts17 Aug 1972Allowed
Shitla Vs State of U.P.
Allahabad High Court · (1972) 42 AWR 822
Criminal Procedure Code, 1898 (CrPC) — Section 87Evidence Act, 1872 — Section 144
High Courts16 Aug 1972Dismissed
Ram Sanehi Vs District Magistrate and Others
Allahabad High Court · (1972) 42 AWR 859
Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 453(i)(k)
High Courts16 Aug 1972Dismissed
Jaidayal Pyarelal, Kanpur Vs The Commissioner of Income Tax, U.P. Lucknow
Allahabad High Court · (1972) 08 AHC CK 0040
Income Tax Act, 1922 — Section 21, 22, 22(2), 28, 28(1)
High Courts16 Aug 1972Disposed Of
Hari Shanker and Others Vs Shri Bali
Allahabad High Court · (1972) 42 AWR 726 : (1973) CriLJ 4
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts16 Aug 1972Dismissed
State Vs Abdul Razzak
Allahabad High Court · (1972) 42 AWR 836
Criminal Procedure Code, 1898 (CrPC) — Section 251A(6)
High Courts11 Aug 1972Dismissed
Mewa Ram Vs State of U.P.
Allahabad High Court · (1972) 42 AWR 799
Criminal Procedure Code, 1898 (CrPC) — Section 200, 202
High Courts11 Aug 1972Dismissed
Anant Ram Vs State of U.P. and Another
Allahabad High Court · (1972) 42 AWR 707
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137
High Courts11 Aug 1972Disposed Of
Commissioner of Income Tax Vs Nathimal Gaya Lal
Allahabad High Court · (1973) 89 ITR 190
Income Tax Act, 1922 — Section 25A, 25A(1), 25A(3), 28(1)
High Courts11 Aug 1972Dismissed
Jairam Singh and Others Vs Settlement Officer (Consolidation) and Others
Allahabad High Court · AIR 1973 All 61 : (1972) 42 AWR 698
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176
High Courts10 Aug 1972
Commissioner of Income Tax Vs Beni Prasad Tandon
Allahabad High Court · (1973) 89 ITR 185
Income Tax Act, 1961 — Section 34
High Courts09 Aug 1972Dismissed
Mahant Vishwanath Dass Vs Pancham and Another
Allahabad High Court · (1972) 42 AWR 685
Criminal Procedure Code, 1898 (CrPC) — Section 145(5)Criminal Procedure Code, 1898 (CrPC) — Section 145(5)Criminal Procedure Code, 1898 (CrPC) — Section 145(5)
High Courts09 Aug 1972Dismissed
D.C. Puliani Vs Commissioner of Income Tax and Others
Allahabad High Court · (1973) 89 ITR 164
Income Tax Act, 1961 — Section 201(1), 220, 221, 222, 223
High Courts09 Aug 1972Dismissed
Babu Singh Vs Parmal and Others
Allahabad High Court · (1972) 42 AWR 688
Criminal Procedure Code, 1898 (CrPC) — Section 133, 530(g), 537
High Courts09 Aug 1972Dismissed
Budhan Vs Lala Harbans Lal and Others
Allahabad High Court · AIR 1973 All 63
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33, 11Contract Act, 1872 — Section 10
High Courts09 Aug 1972Dismissed
Ramakant Bindal Vs State of U.P. and Another
Allahabad High Court · AIR 1973 All 23
Civil Procedure Code, 1908 (CPC) — Section 113Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 372
High Courts08 Aug 1972Dismissed
State of Uttar Pradesh Vs The Benaras Electric Light and Power Co. Ltd. and Another
Allahabad High Court · AIR 1973 All 74
Constitution of India, 1950 — Article 254(2)Electricity (Supply) Act, 1948 — Section 57, 57AUttar Pradesh Electricity (Temporary Powers of Control) Act, 1947 — Section 3
High Courts08 Aug 1972Dismissed
State Vs Jagdish and Others
Allahabad High Court · (1972) 42 AWR 711
Prevention of Food Adulteration Act, 1954 — Section 23(k), 7Prevention of Food Adulteration Rules, 1955 — Rule 43
High Courts04 Aug 1972Disposed Of
Madho Mahesh Sugar Mills (P.) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1973) 92 ITR 503
Income Tax Act, 1961 — Section 256(1), 36, 36(1)(v), 36(v)Wealth Tax Act, 1957 — Section 2(m)