High Courts13 Apr 1972Dismissed
COMMISSIONER OF Income Tax Vs LAKSHMIPATI SINGHANIA.
Allahabad High Court · (1973) 92 ITR 598
Income Tax Act, 1961 — Section 256
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,816 of 5,024
High Courts13 Apr 1972Dismissed
Shri Ram Vs Sahadeo Prasad
Allahabad High Court · (1972) 42 AWR 464
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7C, 7C(6)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7C, 7C(6)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7C, 7C(6)
High Courts13 Apr 1972Allowed
Smt. Sushila Narendrajit Singh and Another Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1972 All 427
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 1A
High Courts12 Apr 1972Allowed
Mangal Sen Vs The Rent Control and Eviction Officer and Others
Allahabad High Court · (1972) 42 AWR 412
High Courts12 Apr 1972Partly Allowed
Rani Rajendra Kumari Ba Vs Income Tax Officer, "B" Ward
Allahabad High Court · (1974) 93 ITR 268
Income Tax Act, 1961 — Section 64
High Courts12 Apr 1972Allowed
Darbari Singh Saini Vs The Board of Revenue, U.P. at Allahabad
Allahabad High Court · AIR 1972 All 519
Stamp Act, 1899 — Section 31, 32Uttar Pradesh Stamp (Amendment) Act, 1962 — Article 35, 5
High Courts11 Apr 1972Dismissed
Khuda Baksh and Others Vs Gram Samaj Barotha and Another
Allahabad High Court · (1972) 42 AWR 565
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 3(8), 4Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 3(8), 4Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 3(8), 4
High Courts10 Apr 1972Partly Allowed
Smt. Sarju Bai Vs Smt. Gango Bai and Others
Allahabad High Court · (1972) 42 AWR 319 : (1972) 2 LLJ 540
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 3, 5
High Courts10 Apr 1972
Commissioner of Sales Tax Vs Verma Hosiery
Allahabad High Court · (1973) 30 STC 606
Uttar Pradesh Sales Tax Act, 1948 — Section 11(3), 3
High Courts07 Apr 1972Dismissed
Col. Sujan Singh Vs State
Allahabad High Court · (1972) 42 AWR 536
Constitution of India, 1950 — Article 77(2)Criminal Procedure Code, 1898 (CrPC) — Section 197Prevention of Corruption Act, 1947 — Section 6(1)(a)
High Courts07 Apr 1972Disposed Off
Industrial Chemical Corporation Vs Commissioner of Sales Tax
Allahabad High Court · (1973) 30 STC 172
High Courts07 Apr 1972
Bangali Mal Bhargava Vs Commissioner of Sales Tax
Allahabad High Court · (1973) 30 STC 379
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1), 7
High Courts07 Apr 1972Allowed
Durga Prasad and Another Vs Smt. Lilawati and Another
Allahabad High Court · AIR 1972 All 396
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3, 100Specific Relief Act, 1963 — Section 19, 9
High Courts07 Apr 1972Allowed
Smt. P.D. Jaiswal and Others Vs The Regional Transport Authority, Allahabad and Another
Allahabad High Court · AIR 1973 All 96
Motor Vehicles Act, 1939 — Section 2(24, 2(28A), 48
High Courts07 Apr 1972Dismissed
State of U.P. and Others Vs Raghubir Sahai and Another
Allahabad High Court · AIR 1972 All 555 : (1972) 42 AWR 584
Forest Act, 1927 — Section 82, 83(2)
High Courts07 Apr 1972Dismissed
Krishi Utpadan Mandi Samiti Vs The Town Area Committee and Others
Allahabad High Court · (1972) 42 AWR 456
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 10, 17(3)(b)Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 10, 17(3)(b)Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 10, 17(3)(b)
High Courts06 Apr 1972Dismissed
Mumtaz Ali and Others Vs Mohd. Sharif Khan
Allahabad High Court · AIR 1973 All 98 : (1972) 42 AWR 492
Easements Act, 1882 — Section 4
High Courts06 Apr 1972Allowed
State of U.P. Vs Wali Mohammad
Allahabad High Court · AIR 1973 All 44 : (1972) 42 AWR 419
Citizenship Act, 1955 — Section 9Constitution of India, 1950 — Article 394, 5, 6, 7Foreigners Act, 1946 — Section 14, 2
High Courts05 Apr 1972Allowed
Ram Sahai and Another Vs Mata Din and Others
Allahabad High Court · AIR 1973 All 101
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts05 Apr 1972Dismissed
Ramanand and Another Vs Smt. Premvati and Another
Allahabad High Court · AIR 1973 All 105 : (1972) 42 AWR 472
Limitation Act, 1908 — Article 136, 144Uttar Pradesh Panchayat Raj Act, 1947 — Section 64, 66