High Courts09 Feb 1971Dismissed
Firm Laxmi Dutt Roop Chand Vs Union of India (UOI) and Another
Allahabad High Court · AIR 1971 All 479
Contract Act, 1872 — Section 56Criminal Procedure Code, 1898 (CrPC) — Section 517
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,841 of 5,024
High Courts09 Feb 1971Dismissed
Chhotey Lal Misra Vs The District Magistrate and Collector and Others
Allahabad High Court · AIR 1971 All 476
Constitution of India, 1950 — Article 226
High Courts08 Feb 1971Disposed Off
Commissioner, Sales Tax Vs Baijnath Jagan Nath
Allahabad High Court · (1971) 28 STC 496
Uttar Pradesh Sales Tax Act, 1948 — Section 11(3)
High Courts08 Feb 1971Dismissed
Pahunchi Lal Vs Man Singh
Allahabad High Court · AIR 1971 All 444 : (1971) 41 AWR 338 : (1971) RD 361
Contract Act, 1872 — Section 23, 31Specific Relief Act, 1963 — Section 13, 20Transfer of Property Act, 1882 — Section 54
High Courts08 Feb 1971
Commissioner of Sales Tax Vs Bishram Tiwari
Allahabad High Court · (1971) 28 STC 485
Uttar Pradesh Sales Tax Act, 1948 — Section 11(3)
High Courts05 Feb 1971Disposed Of
Mahabir Prasad Sharma and Others Vs The State Transport and Another
Allahabad High Court · AIR 1971 All 317 : (1971) 41 AWR 127
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47, 62
High Courts05 Feb 1971
Bhagwat and Others Vs State
Allahabad High Court · (1971) CriLJ 1222
Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 342Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 342Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 342
High Courts04 Feb 1971Dismissed
Om Gir and Others Vs The State of U.P. and Others
Allahabad High Court · AIR 1971 All 413
Land Acquisition Act, 1894 — Section 18
High Courts04 Feb 1971Dismissed
Badri Prasad Jagan Prasad Vs Commissioner of Income Tax
Allahabad High Court · (1973) 87 ITR 678
Income Tax Act, 1922 — Section 10(2), 25(4)
High Courts04 Feb 1971
Ratan Lal Vs Srimati Chauhana and Another
Allahabad High Court · (1972) 42 AWR 180 : (1972) CriLJ 813
Criminal Procedure Code, 1898 (CrPC) — Section 145(1)
High Courts03 Feb 1971Dismissed
Deo Narain Singh and Another Vs Aditya Prasad and Others
Allahabad High Court · AIR 1971 All 415 : (1971) 41 AWR 435 : (1971) RD 463
Uttar Pradesh Agricultural Tenants (Acquisition of Privileges) Act, 1949 — Section 3
High Courts03 Feb 1971Disposed Off
Bimla Rani Kohli Vs Bandu Motor Finance Private Ltd.
Allahabad High Court · AIR 1972 All 242 : (1971) 41 AWR 483
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 3Civil Procedure Code, 1908 (CPC) — Section 115, 7General Clauses Act, 1897 — Section 3(17)
High Courts01 Feb 1971Dismissed
Smt. Sarbati Devi Vs Sri Ramprasad and Another
Allahabad High Court · AIR 1971 All 321 : (1971) 41 AWR 210
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, Order 38 Rule 11, Order 38 Rule 6Limitation Act, 1908 — Article 11
High Courts01 Feb 1971Dismissed
Ram Sahai (died) and after him Smt. Dhanwati Devi and Others Vs Khudaband Karim Jalley, Jalalhu and Others
Allahabad High Court · AIR 1971 All 417 : (1971) 41 AWR 217
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2
High Courts01 Feb 1971
Shesh Narain Vs State
Allahabad High Court · (1971) CriLJ 1364
Penal Code, 1860 (IPC) — Section 109, 465, 466Penal Code, 1860 (IPC) — Section 109, 465, 466Penal Code, 1860 (IPC) — Section 109, 465, 466
High Courts29 Jan 1971Dismissed
Raja Jagdambika Pratap Narain Singh Vs Deputy Commissioner
Allahabad High Court · (1971) 41 AWR 116 : (1971) 81 ITR 544
Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 2(1), 2(11), 3
High Courts29 Jan 1971Allowed
Jaswant Vs State
Allahabad High Court · AIR 1971 All 482 : (1971) 41 AWR 365 : (1971) CriLJ 1562
Evidence Act, 1872 — Section 32
High Courts29 Jan 1971Dismissed
Mohan Lal and Another Vs Ladli Prasad and Another
Allahabad High Court · AIR 1971 All 519 : (1971) 41 AWR 846
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 148, 149, 151
High Courts29 Jan 1971
Ram Dulare Yadav Vs State of U.P. and Another
Allahabad High Court · (1971) CriLJ 983
Constitution of India, 1950 — Article 226Police Act, 1861 — Section 7Constitution of India, 1950 — Article 226
High Courts29 Jan 1971
Zafar Ali alias Achchan Vs Tausik Hasan and Another
Allahabad High Court · (1971) CriLJ 986
Penal Code, 1860 (IPC) — Section 406Penal Code, 1860 (IPC) — Section 406Penal Code, 1860 (IPC) — Section 406