High Courts07 Sept 1971Allowed
K.L. Shah Vs Hari Dutt and Another
Allahabad High Court · AIR 1972 All 111
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 336(1), 336(2)
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,830 of 5,024
High Courts07 Sept 1971
Babu Ram Vishnoi Vs Commissioner of Sales Tax
Allahabad High Court · (1972) 29 STC 392
Uttar Pradesh Sales Tax Act, 1948 — Section 11(4)
High Courts07 Sept 1971
Shiv Narain and Another Vs The Sales Tax Officer and Others
Allahabad High Court · (1972) 29 STC 150
Constitution of India, 1950 — Article 226
High Courts03 Sept 1971Dismissed
Ramnath Dubey Vs Commissioner, Sales Tax
Allahabad High Court · (1972) 29 STC 130
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts03 Sept 1971Dismissed
Smt. Sharda Sharma Vs Smt. Gulab Devi Dhwon
Allahabad High Court · AIR 1972 All 435
Transfer of Property Act, 1882 — Section 113
High Courts02 Sept 1971Dismissed
Sadhoo Lal Motilal Vs State of M.P. and others
Allahabad High Court · (1971) 09 AHC CK 0017
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 4
High Courts02 Sept 1971Partly Allowed
Sadhoo Lal Motilal Vs State of Madhya Pradesh and Others
Allahabad High Court · AIR 1972 All 137
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 4, 5Forest Act, 1927 — Section 82
High Courts27 Aug 1971Dismissed
Income Tax Officer Vs Khanjan Lal and Another
Allahabad High Court · (1973) 89 ITR 120
High Courts27 Aug 1971Allowed
Assistant Custodian General, Evacuee Property, U.P., Lucknow and Others Vs Ali Abbas and Others
Allahabad High Court · AIR 1972 All 141 : (1971) 41 AWR 737
Administration of Evacuee Property Act, 1950 — Section 10(2)
High Courts26 Aug 1971Dismissed
Ram Dass Sukhi Ram Vs The State of Uttar Pradesh and Others
Allahabad High Court · AIR 1972 All 114
Constitution of India, 1950 — Article 13, 19(1), 19(5), 31, 31(2)Government of India Act, 1935 — Section 104, 299(1), 299(2)Uttar Pradesh Rural Development (Requisitioning of Land) Act, 1948 — Section 3
High Courts26 Aug 1971Dismissed
Padam Lal Bhatia Vs Dy. Director of Consolidation, U.P., Lucknow (Camp Basti) and Others
Allahabad High Court · AIR 1972 All 35 : (1972) 42 AWR 219 : (1972) RD 464
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 35(2)Uttar Pradesh Tenancy Act, 1939 — Section 2(24)
High Courts26 Aug 1971
Gauri Shanker Prem Prakash Vs Commissioner, Sales Tax
Allahabad High Court · (1972) 29 STC 287
Uttar Pradesh Sales Tax Act, 1948 — Section 11(4)
High Courts25 Aug 1971Dismissed
Commissioner of Sales Tax Vs Swadeshi Cotton Mills Ltd.
Allahabad High Court · (1972) 29 STC 342
Transfer of Property Act, 1882 — Section 106
High Courts24 Aug 1971Dismissed
State Vs Indersain Ahuja and Others
Allahabad High Court · (1971) 41 AWR 767 : (1972) CriLJ 358
Factories Act, 1948 — Section 106Mines Act, 1952 — Section 16, 17, 18, 23, 24
High Courts24 Aug 1971Dismissed
Kamta and Another Vs Gaya Prasad and Others
Allahabad High Court · AIR 1972 All 143 : (1971) 41 AWR 667
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(1)
High Courts24 Aug 1971Dismissed
Iqbal Hasan and Others Vs The Sunni Central Board and Others
Allahabad High Court · AIR 1972 All 123
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, Order 6 Rule 2, 100United Provinces Muslim Wakf Act, 1936 — Section 56
High Courts24 Aug 1971Partly Allowed
Uma Shanker Srivastava Vs S.N. Misra
Allahabad High Court · AIR 1972 All 144 : (1971) 41 AWR 733
Provincial Insolvency Act, 1920 — Section 28(7), 34
High Courts24 Aug 1971Dismissed
New Swadeshi Sugar Mills Ltd. Vs Tax Officer Zila Parishad, Allahabad and Others
Allahabad High Court · AIR 1972 All 121 : (1971) 41 AWR 699
Uttar Pradesh District Boards Act, 1922 — Section 108, 114Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 120
High Courts24 Aug 1971
Commissioner, Sales Tax Vs Shambho Saran Naik
Allahabad High Court · (1972) 29 STC 326
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts24 Aug 1971Allowed
Parwati Devi Vs H.R. Sugar Factory (P) Ltd.
Allahabad High Court · (1971) ACJ 451
Workmens Compensation Act, 1923 — Section 30