High Courts31 Jan 1972Dismissed
Mahashakti Oil Mill Vs Commissioner, Sales Tax
Allahabad High Court · (1973) 30 STC 390
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,822 of 5,024
High Courts31 Jan 1972Allowed
Gaon Sabha Village Khurhat Vs Dy. Director of Consolidation, U.P. Lucknow Camp. at Varanasi and Others
Allahabad High Court · AIR 1972 All 261 : (1972) 42 AWR 158
Limitation Act, 1963 — Section 12, 12(2), 29, 29(2), 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 53B
High Courts31 Jan 1972Dismissed
Gaon Sabha, Bara Vs The Collector, Ghazipur and Others
Allahabad High Court · AIR 1972 All 422 : (1972) 42 AWR 380
Constitution of India, 1950 — Article 226
High Courts31 Jan 1972Dismissed
Ram Dhani Vs Janki Rai Singh and Others
Allahabad High Court · AIR 1972 All 553 : (1972) 42 AWR 245
Civil Procedure Code, 1908 (CPC) — Section 100, 101Contract Act, 1872 — Section 24, 30Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts31 Jan 1972
Commissioner of Sales Tax Vs Damodar Dass
Allahabad High Court · (1973) 31 STC 374
Uttar Pradesh Sales Tax Act, 1948 — Section 11(3)
High Courts28 Jan 1972Dismissed
Sajjan Singh Vs Rameshwar Sahai
Allahabad High Court · AIR 1972 All 354 : (1972) 42 AWR 173
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7
High Courts28 Jan 1972
Gaddar Mal Dau Dayal Vs Commissioner, Sales Tax
Allahabad High Court · (1973) 30 STC 384
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1), 7(3)
High Courts25 Jan 1972Dismissed
Union of India (UOI) Vs B.K. Ojha and Another
Allahabad High Court · AIR 1972 All 266 : (1972) 42 AWR 168
Railways Accidents (Compensation) Rules, 1990 — Rule 6(3)Railways Act, 1890 — Section 82A, 82J
High Courts25 Jan 1972Disposed Of
Commissioner of Wealth Tax Vs Smt. Rani Kaniz Abid
Allahabad High Court · (1974) 93 ITR 332
Wealth Tax Act, 1957 — Section 2, 7
High Courts25 Jan 1972
Modi Sugar Mills Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1973) 90 ITR 201
Income Tax Act, 1922 — Section 10(2)
High Courts24 Jan 1972Dismissed
Gangadeen Vs Kanhaiya Lal and Others
Allahabad High Court · AIR 1972 All 355 : (1972) 42 AWR 156
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 8(2)Religious Endowments Act, 1863 — Section 18, 2
High Courts20 Jan 1972Dismissed
Parasram and Others Vs Smt. Naraini Devi and Others
Allahabad High Court · AIR 1972 All 357 : (1972) 42 AWR 171
Child Marriage Restraint Act, 1929 — Section 3Civil Procedure Code, 1908 (CPC) — Section 100, 101Contract Act, 1872 — Section 23
High Courts20 Jan 1972Dismissed
Ram Sahai Vs The Deputy Director of Consolidation, U.P., Lucknow Camp at Pratapgarh and Others
Allahabad High Court · AIR 1972 All 359 : (1972) 42 AWR 63 : (1972) RD 105
Uttar Pradesh High Courts (Amalgamation) Order, 1948 — Article 14
High Courts19 Jan 1972Disposed Of
Suresh Chandra Vs Puttu Lal
Allahabad High Court · (1972) 42 AWR 272 : (1972) CriLJ 1336
Penal Code, 1860 (IPC) — Section 188
High Courts19 Jan 1972Allowed
Union of India (UOI) Vs Km. Sharifulnishan Begum and Another
Allahabad High Court · (1972) 42 AWR 149
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15
High Courts18 Jan 1972Dismissed
Kesho Ram Vs Board of Revenue U.P., Allahabad and others
Allahabad High Court · (1972) 01 AHC CK 0022
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(5), 27, 27(2), 52Uttar Pradesh Tenancy Act, 1939 — Section 243
High Courts18 Jan 1972Dismissed
Kesho Ram Vs Board of Revenue, U.P., Allahabad and Others
Allahabad High Court · AIR 1972 All 360 : (1972) 42 AWR 209 : (1972) RD 107
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 105(2)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 27(2), 52Uttar Pradesh Tenancy Act, 1939 — Section 175, 179, 243
High Courts17 Jan 1972Allowed
Ascharajlal Ram Parkash Vs Commissioner of Income Tax
Allahabad High Court · (1973) 90 ITR 477
Income Tax Act, 1961 — Section 32, 34Income Tax Rules, 1962 — Rule 12
High Courts17 Jan 1972Dismissed
Mathura Datta Joshi Vs Keshav Datta and Others
Allahabad High Court · AIR 1972 All 268 : (1972) 42 AWR 128
Limitation Act, 1908 — Article 144
High Courts17 Jan 1972Dismissed
Munnu and Others Vs Smt. Shanti Devi
Allahabad High Court · AIR 1973 All 59
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2