High Courts21 Mar 1972Partly Allowed
National Plastic and Allied Industries, Lucknow Vs Union of India (UOI) and Others
Allahabad High Court · AIR 1973 All 102
Imports (Control) Order, 1955 — Rule 10C
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,818 of 5,024
High Courts21 Mar 1972Dismissed
Mewa Lal and Others Vs Smt. Tara Rani
Allahabad High Court · AIR 1973 All 165 : (1972) 42 AWR 801
Transfer of Property Act, 1882 — Section 106, 131Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2
High Courts21 Mar 1972Allowed
Salik Ram Adya Prasad Vs Ram Lakhan and Others
Allahabad High Court · AIR 1973 All 107 : (1972) 42 AWR 883
Civil Procedure Code, 1908 (CPC) — Section 20Limitation Act, 1908 — Section 14, 14(1)Uttar Pradesh Tenancy Act, 1939 — Section 160, 180
High Courts21 Mar 1972Dismissed
Raj Kishore Misra and Another Vs Zila Parishad, Unnao and Others
Allahabad High Court · AIR 1973 All 224
Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 39(4), 45(1)
High Courts21 Mar 1972Dismissed
Sri Ram Prasad Vs The State Bank of Bikaner and Others
Allahabad High Court · AIR 1972 All 456 : (1972) 42 AWR 624
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9
High Courts21 Mar 1972
Ram Shanker Vs State
Allahabad High Court · (1972) 42 AWR 402 : (1972) CriLJ 1544
Constitution of India, 1950 — Article 134Drugs and Cosmetics Act, 1940 — Section 18, 23, 25, 27
High Courts20 Mar 1972Dismissed
Bhagwati Prasad Vs Shanker Lal
Allahabad High Court · (1972) 42 AWR 682
Negotiable Instruments Act, 1881 (NI) — Section 118Negotiable Instruments Act, 1881 (NI) — Section 118Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts20 Mar 1972Dismissed
State of U.P. and Others Vs Town Area Chhibra Mau and Others
Allahabad High Court · (1972) 42 AWR 359
Uttar Pradesh Municipalities Act, 1916 — Section 333, 333A(viii)Uttar Pradesh Municipalities Act, 1916 — Section 333, 333A(viii)Uttar Pradesh Municipalities Act, 1916 — Section 333, 333A(viii)
High Courts17 Mar 1972Dismissed
Mahendra Pratap Kapur Vs Burmah Shell Oil Storage and Distributing Co. Ltd. and Another
Allahabad High Court · AIR 1973 All 109 : (1972) 42 AWR 626
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts17 Mar 1972Dismissed
Kanhaiya and Others Vs Mst. Dhaneshwari and Another
Allahabad High Court · AIR 1973 All 212 : (1972) 42 AWR 590
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(1)
High Courts16 Mar 1972Dismissed
Vishwa Mitra Chhadda Vs Smt. Amrit Kaur and Others
Allahabad High Court · (1972) ACJ 213 : AIR 1972 All 408 : (1972) 42 AWR 366
Motor Vehicles Act, 1939 — Section 110, 110B
High Courts16 Mar 1972Partly Allowed
Kapoor Chand and Another Vs Kailash Chand
Allahabad High Court · AIR 1973 All 170
Specific Relief Act, 1877 — Section 54
High Courts15 Mar 1972Dismissed
Ram Lal Poddar Vs The Tahsildar, Nanpara, District Bahraich
Allahabad High Court · AIR 1972 All 548
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 491Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 279
High Courts13 Mar 1972Dismissed
Commissioner of Sales Tax Vs Jag Mohan Nath
Allahabad High Court · (1972) 29 STC 663
Constitution of India, 1950 — Article 14
High Courts13 Mar 1972Allowed
Commissioner of Income Tax, Central Vs Modi Spinning and Weaving Mills Co. Ltd.
Allahabad High Court · (1973) 89 ITR 304
Income Tax Act, 1922 — Section 10(2)
High Courts13 Mar 1972Dismissed
Raja Sukhnandan Vs State of U.P. and Another
Allahabad High Court · AIR 1972 All 498 : (1972) 42 AWR 371
Constitution of India, 1950 — Article 14, 19, 19(5)Criminal Procedure Code, 1898 (CrPC) — Section 110, 117Uttar Pradesh Control of Goondas Act, 1970 — Section 3, 3(1), 3(3), 4, 5
High Courts13 Mar 1972Allowed
Dwarika Das Sarraf and Another Vs Dwarka Prasad
Allahabad High Court · (1972) 42 AWR 385
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2(a)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2(a)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2(a)
High Courts10 Mar 1972Allowed
Rajendra Nath Tewari Vs Board of Revenue, U.P. at Allahabad and Others
Allahabad High Court · AIR 1972 All 417 : (1972) 42 AWR 310 : (1972) RD 100
High Courts10 Mar 1972
Chhotey Lal and Others Vs Jhandey Lal and Another
Allahabad High Court · AIR 1972 All 424 : (1972) 42 AWR 225 : (1972) RD 159
North Western Provinces Tenancy Act, 1901 — Section 22
High Courts09 Mar 1972Allowed
Surtan Singh Vs State of Uttar Pradesh and Others
Allahabad High Court · (1972) 42 AWR 602
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 3(n), 4Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 337Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 3(n), 4