High Courts09 Mar 1972Partly Allowed
Municipal Board Vs Sumat Kumar Jain
Allahabad High Court · (1972) 42 AWR 295
Criminal Procedure Code, 1898 (CrPC) — Section 439(3)Uttar Pradesh Municipalities Act, 1916 — Section 155
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,819 of 5,024
High Courts09 Mar 1972Allowed
Caltex (India) Ltd. Vs Kejriwal and Sons and Others
Allahabad High Court · AIR 1973 All 275
Transfer of Property Act, 1882 — Section 111
High Courts09 Mar 1972Dismissed
Triambak Pati Tripathi Vs The Board of High School and Intermediate Education, U.P., Allahabad
Allahabad High Court · AIR 1973 All 1 : (1972) 42 AWR 330 : (1972) 2 LLJ 451
Constitution of India, 1950 — Article 226
High Courts09 Mar 1972Partly Allowed
Gokalchand Sri Chand Vs Union of India (UOI) and Others
Allahabad High Court · AIR 1972 All 330
Railways Act, 1890 — Section 74A, 77, 80Railways Rules, 1890 — Rule 148
High Courts09 Mar 1972
Dhampur Sugar Mills Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1973) 90 ITR 236
Income Tax Act, 1922 — Section 22(2)Income Tax Act, 1961 — Section 143(2), 297(2)
High Courts08 Mar 1972Allowed
Jagdish Saran Vs Brij Raj Kishore and Another
Allahabad High Court · AIR 1972 All 313 : (1972) 42 AWR 242
Constitution of India, 1950 — Article 19(1)
High Courts08 Mar 1972Allowed
Mahendra Kumar Vs Board of Revenue and Others
Allahabad High Court · (1972) 42 AWR 323
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 331(4)
High Courts08 Mar 1972Allowed
Ram Asrey Lal Vs Union of India (UOI)
Allahabad High Court · (1972) 42 AWR 527
Payment of Wages Act, 1936 — Section 15(3)Payment of Wages Act, 1936 — Section 15(3)Payment of Wages Act, 1936 — Section 15(3)
High Courts07 Mar 1972Allowed
Prem Chand Vs Onkar Dutt Sharma and Another
Allahabad High Court · AIR 1972 All 415 : (1972) 42 AWR 495
Transfer of Property Act, 1882 — Section 131Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)
High Courts07 Mar 1972Allowed
Masiuddin Naimuddin Vs Commissioner, Allahabad Division, Allahabad and Another
Allahabad High Court · AIR 1972 All 510 : (1972) 42 AWR 383
Arms Act, 1959 — Section 17
High Courts07 Mar 1972Dismissed
Ata Ullah Khan Vs State of Uttar Pradesh and Others
Allahabad High Court · (1972) 42 AWR 416
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(3)Uttar Pradesh Land Reforms (Supplementary) Act, 1952 — Section 3Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(3)
High Courts06 Mar 1972Dismissed
The Sales Tax Officer, Sector V, Kanpur Vs Prime Products Ltd., Kanpur
Allahabad High Court · AIR 1972 All 332
Constitution of India, 1950 — Article 133(1)Uttar Pradesh Sales Tax Act, 1948 — Section 22
High Courts06 Mar 1972Allowed
Purshottam Vs Sheo Prasad and Others
Allahabad High Court · (1972) 42 AWR 362
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 137AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 137AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 137A
High Courts25 Feb 1972Allowed
Mst. Shahjahan Begum and Another Vs Zahirul Hasan
Allahabad High Court · AIR 1972 All 511 : (1972) 42 AWR 377
Civil Procedure Code, 1898 — Section 2(14)Limitation Act, 1963 — Section 12(2)
High Courts25 Feb 1972Dismissed
Sarju Koeri and Another Vs Mukteshwar Pandey and Others
Allahabad High Court · (1972) 42 AWR 324
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, 151Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5(2)(a)
High Courts24 Feb 1972Allowed
Budhu Ahir and Others Vs Ishwar Chand Pandey and Others
Allahabad High Court · (1972) 42 AWR 341 : (1972) CriLJ 1377
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts24 Feb 1972
Moti Lal Chhadami Lal Jain Vs Commissioner of Income Tax
Allahabad High Court · (1991) 94 CTR 195 : (1977) 106 ITR 909 : (1991) 56 TAXMAN 4(1)
High Courts24 Feb 1972Dismissed
Rajeshwar Mani Tripathi Vs Sahkari Samiti
Allahabad High Court · AIR 1972 All 543 : (1972) 42 AWR 407
Arbitration Act, 1940 — Section 37, 46Limitation Act, 1963 — Section 2, 3
High Courts24 Feb 1972
Commissioner of Income Tax Vs Chhadami Lal Jain Trust
Allahabad High Court · (1977) 106 ITR 179
Income Tax Act, 1922 — Section 4(3)
High Courts24 Feb 1972Allowed
The State of Uttar Pradesh Vs Sri Bhola Nath Srivastava and Others
Allahabad High Court · AIR 1972 All 460
Constitution of India, 1950 — Article 14, 16, 16(1)