High Courts29 Oct 1971Disposed Of
Controller of Estate Duty Vs T.N. Kochhar
Allahabad High Court · (1973) 89 ITR 216
Estate Duty Act, 1953 — Section 10, 6
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,828 of 5,024
High Courts28 Oct 1971Dismissed
Commissioner of Income Tax Vs Daya Chand Jain Vaidya
Allahabad High Court · (1975) 98 ITR 280
Income Tax Act, 1922 — Section 66(2)
High Courts27 Oct 1971Allowed
Sk. Zahiruddin Vs State of U.P. and Others
Allahabad High Court · AIR 1972 All 389 : (1972) 42 AWR 64
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7, 7F
High Courts27 Oct 1971Allowed
Raja Ram Vs Mata Prasad and Another
Allahabad High Court · AIR 1972 All 167 : (1971) 41 AWR 785 : (1973) 43 CompCas 53
Insurance Act, 1938 — Section 39
High Courts26 Oct 1971Allowed
State of U.P. Vs Mohammad Amin
Allahabad High Court · (1971) 41 AWR 875 : (1972) CriLJ 556
Citizenship Act, 1955 — Section 9Constitution of India, 1950 — Article 20Foreigners Act, 1946 — Section 14, 3
High Courts26 Oct 1971Dismissed
Zilla Parishad Vs Ami Chand
Allahabad High Court · (1972) CriLJ 530
Constitution of India, 1950 — Article 110, 199Evidence Act, 1872 — Section 106
High Courts26 Oct 1971Allowed
Ajit Kumar Singh and Others Vs The Regional Transport Authority, Kanpur and Others
Allahabad High Court · AIR 1972 All 169 : (1971) 41 AWR 794
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47(3), 57(3)
High Courts15 Oct 1971Disposed Of
Commissioner of Income Tax Vs Net Ram Ram Swarup
Allahabad High Court · (1973) 88 ITR 213
Income Tax Act, 1922 — Section 28(1)
High Courts15 Oct 1971Allowed
Smt. Lakshmi Devi Vs Onkarilal
Allahabad High Court · AIR 1972 All 175 : (1971) 41 AWR 826
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(3)
High Courts13 Oct 1971Dismissed
Ram Swarup and Another Vs State
Allahabad High Court · (1972) 42 AWR 72
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 40, 96, 97
High Courts13 Oct 1971Allowed
Shanti Misra and Others Vs New India Assurance Co. Ltd. and Others
Allahabad High Court · (1972) ACJ 279
Administration of Evacuee Property Act, 1950 — Section 48Banking Companies Act, 1949 — Section 45Civil Procedure Code, 1908 (CPC) — Section 9
High Courts13 Oct 1971Dismissed
State of U.P. Vs Ganga Ram and Others
Allahabad High Court · (1971) 41 AWR 868 : (1972) CriLJ 1221
Criminal Procedure Code, 1898 (CrPC) — Section 245, 249, 417Public Gambling Act, 1867 — Section 13
High Courts11 Oct 1971Dismissed
Parbati Devi Vs State of U.P. and Ram Narain
Allahabad High Court · (1972) CriLJ 1644
Penal Code, 1860 (IPC) — Section 427Penal Code, 1860 (IPC) — Section 427Penal Code, 1860 (IPC) — Section 427
High Courts07 Oct 1971Dismissed
Major Rameshwar Sahai Vs Dy. Director of Consolidation, U.P. Lucknow, Camp at Meerut and others
Allahabad High Court · (1973) 43 AWR 238
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198, 209, 229B
High Courts07 Oct 1971Dismissed
Atma Ram Vs Dr. Girdhari Lal and Another
Allahabad High Court · (1971) 10 AHC CK 0004
High Courts05 Oct 1971Dismissed
Motor Sales Vs Commissioner of Income Tax
Allahabad High Court · (1973) 87 ITR 595
Income Tax Act, 1922 — Section 10(2)
High Courts05 Oct 1971Allowed
Kalicharan Gupta Vs Smt. Prag Devi and Others
Allahabad High Court · AIR 1972 All 117
Court fees Act, 1870 — Section 19D
High Courts05 Oct 1971Allowed
Madho Prasad Vs Smt. Shakuntala Devi
Allahabad High Court · AIR 1972 All 119
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Marriage Act, 1955 — Section 10
High Courts05 Oct 1971Dismissed
Mohammad Raza and others Vs Board of Revenue, U.P. at Allahabad and others
Allahabad High Court · (1973) 43 AWR 621
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 27Uttar Pradesh Land Revenue Act, 1901 — Section 28
High Courts28 Sept 1971Partly Allowed
Koli Odha Samat Vs Bai Balu Jeram
Allahabad High Court · (1971) 09 AHC CK 0029
Criminal Procedure Code, 1898 (CrPC) — Section 488Criminal Procedure Code, 1898 (CrPC) — Section 488Criminal Procedure Code, 1898 (CrPC) — Section 488