High Courts16 Nov 1971Allowed
Smt. Omwati Vs Union of India (UOI)
Allahabad High Court · (1972) 42 AWR 235
Central Excises and Salt Act, 1944 — Section 11
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,827 of 5,024
High Courts12 Nov 1971
Commissioner of Income Tax Vs Rampur Timber and Turnery Co. Ltd.
Allahabad High Court · (1973) 89 ITR 150
Income Tax Act, 1961 — Section 32(1), 32(2), 41(1), 41(2)
High Courts11 Nov 1971Allowed
Commissioner of Income Tax Vs Satya Narain Poddar
Allahabad High Court · (1973) 89 ITR 136
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 19Income Tax Act, 1922 — Section 22(2)
High Courts11 Nov 1971Allowed
Annapurna Biscuits Manufacturing Company and Another Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1971) 41 AWR 831 : (1972) 29 STC 118
Constitution of India, 1950 — Article 132, 133, 136, 137, 226
High Courts10 Nov 1971Allowed
District Medical Officer of Health and Another Vs Binda Prasad
Allahabad High Court · (1972) CriLJ 1067
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 6, 7
High Courts09 Nov 1971Dismissed
Lachhman Prasad and Another Vs Meghu and Others
Allahabad High Court · AIR 1972 All 303 : (1971) 41 AWR 895
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134, 245, 246, 247
High Courts08 Nov 1971Allowed
Ghasiram Misra Vs State of U.P. and Others
Allahabad High Court · (1972) 42 AWR 48
Uttar Pradesh Bhoomi Evam Jal Sanrakshan Adhiniyam, 1963 — Section 10(3), 10(7)
High Courts08 Nov 1971Dismissed
Rameshwar Prasad Sharma Vs Som Prakash
Allahabad High Court · (1972) 42 AWR 31
Uttar Pradesh Panchayat Raj Act, 1947 — Section 64, 82Uttar Pradesh Panchayat Raj Act, 1947 — Section 64, 82Uttar Pradesh Panchayat Raj Act, 1947 — Section 64, 82
High Courts06 Nov 1971
Phool Chand Gajanand Vs Commissioner of Income Tax
Allahabad High Court · (1973) 89 ITR 148
Income Tax Act, 1961 — Section 40
High Courts05 Nov 1971Allowed
Union of India (UOI) Vs Bhagat Ram
Allahabad High Court · AIR 1972 All 288 : (1972) 42 AWR 45
Civil Procedure Code, 1908 (CPC) — Section 21Railways Act, 1890 — Section 77, 80
High Courts05 Nov 1971Allowed
Ram Lal Gupta Vs The State of U.P. and Others
Allahabad High Court · AIR 1972 All 304 : (1971) 41 AWR 859
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7
High Courts04 Nov 1971Dismissed
Raj Bahadur Lal and Others Vs Govt. of Uttar Pradesh and Others
Allahabad High Court · AIR 1972 All 308
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 136
High Courts03 Nov 1971Disposed Of
Managing Committee, Temple Sri Bankey Behari Ji Vs Commissioner of Sales Tax
Allahabad High Court · (1972) 42 AWR 70 : (1972) 29 STC 685
Uttar Pradesh Sales Tax Act, 1948 — Section 2(c)
High Courts03 Nov 1971Allowed
Amar Nath Chand Prakash Vs Bharat Heavy Electricals Limited
Allahabad High Court · AIR 1972 All 176
Arbitration Act, 1940 — Section 20Contract Act, 1872 — Section 63
High Courts02 Nov 1971Dismissed
Nand Lal Lurkoo Vs State of U.P. and Others
Allahabad High Court · AIR 1972 All 312 : (1971) 41 AWR 834
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2), 7F
High Courts02 Nov 1971Dismissed
Krishna Singh Vs Mathura Ahir and Others
Allahabad High Court · AIR 1972 All 273 : (1971) 41 AWR 398
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 41 Rule 1, Order 41 Rule 27, 100, 101
High Courts02 Nov 1971
Dhingra Mechanical Works Vs Commissioner of Sales Tax
Allahabad High Court · (1972) 29 STC 238
Constitution of India, 1950 — Article 31Penal Code, 1860 (IPC) — Section 95
High Courts01 Nov 1971Dismissed
Brij Lal Vs The State
Allahabad High Court · (1971) 41 AWR 844 : (1972) CriLJ 554
Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
High Courts01 Nov 1971Dismissed
Shamsher Ali Vs Smt. Mohini Jagtiani
Allahabad High Court · (1972) 42 AWR 614
Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts01 Nov 1971Allowed
Municipal Board Vs Om Prakash Kabari
Allahabad High Court · (1971) 41 AWR 877 : (1972) CriLJ 1219
Uttar Pradesh Municipalities Act, 1916 — Section 185