High Courts11 Jan 1971Allowed
Mangal Prasad Vs Sirdar Tara Singh
Allahabad High Court · AIR 1971 All 378
Civil Procedure Code, 1908 (CPC) — Section 100, 16, 9Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7F
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,843 of 5,024
High Courts10 Jan 1971
Commissioner of Income Tax Vs Baboo Ram Lachman Dass
Allahabad High Court · (1972) 85 ITR 405
Income Tax Act, 1922 — Section 28(1)
High Courts08 Jan 1971Allowed
Ram Sukh and Others Vs Deputy Director of Consolidation, U.P., Lucknow in Camp at Fiazabad and Others
Allahabad High Court · AIR 1971 All 352
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 14(2)
High Courts08 Jan 1971Dismissed
Raghuraj Singh Tiyagi Vs State of U.P. and Others
Allahabad High Court · AIR 1971 All 354
Constitution of India, 1950 — Article 226, 311
High Courts08 Jan 1971Dismissed
D.N.V. Chellam and Others Vs The Railway Board and Others
Allahabad High Court · AIR 1971 All 382
Constitution of India, 1950 — Article 14, 226, 309
High Courts08 Jan 1971
Ashwani Kumar Maksudan Lal and Others Vs Additional Commissioner of Income Tax and Others
Allahabad High Court · (1972) 83 ITR 854
Income Tax Act, 1961 — Section 184(7), 246
High Courts08 Jan 1971
Tajpal Vs Mangoo and Others
Allahabad High Court · (1971) CriLJ 912
Criminal Procedure Code, 1898 (CrPC) — Section 133Criminal Procedure Code, 1898 (CrPC) — Section 133Criminal Procedure Code, 1898 (CrPC) — Section 133
High Courts06 Jan 1971Dismissed
Rati Bhan Singh and Another Vs Ramchandra and Others
Allahabad High Court · AIR 1971 All 386
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9
High Courts05 Jan 1971Dismissed
The National Security Assurance Co. Ltd. Vs S.N. Jaggi
Allahabad High Court · AIR 1971 All 421
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Displaced Persons (Debts Adjustment) Act, 1951 — Section 10, 18, 18(4)Evidence Act, 1872 — Section 115
High Courts05 Jan 1971Allowed
Punni Vs State of U.P. and Others
Allahabad High Court · AIR 1971 All 387 : (1971) 41 AWR 180 : (1971) RD 209
Limitation Act, 1963 — Section 12(2), 29(2)Uttar Pradesh Panchayat Raj Act, 1947 — Section 83(1), 85, 89
High Courts05 Jan 1971Dismissed
Raj Narain Pandey Vs Dy. Commissioner, Unnao and Others
Allahabad High Court · AIR 1971 All 355
Constitution of India, 1950 — Article 16, 311
High Courts05 Jan 1971Allowed
Smt. Bitto Vs State of U.P. and Others
Allahabad High Court · AIR 1971 All 389
Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 54Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 49(3)
High Courts01 Jan 1971Dismissed
Shyam Lal alias Shyama Vs State
Allahabad High Court · (1971) CriLJ 978
Penal Code, 1860 (IPC) — Section 109, 299, 300, 302, 304
High Courts23 Dec 1970Partly Allowed
State of Uttar Pradesh Vs The District Registrar, Meerut and Another
Allahabad High Court · AIR 1971 All 390 : (1971) 41 AWR 69
Constitution of India, 1950 — Article 265Registration Act, 1908 — Section 72, 78
High Courts22 Dec 1970
Commissioner of Sales Tax Vs Janta Furniture Mart
Allahabad High Court · (1973) 31 STC 392
Central Sales Tax Act, 1956 — Section 10, 10A, 8, 9
High Courts18 Dec 1970Dismissed
Premier Motors (P.) Ltd. Vs Ashok Tandon and Others
Allahabad High Court · (1971) 41 CompCas 656
Companies (Court) Rules, 1959 — Rule 79Companies Act, 1956 — Section 391, 391(2)Evidence Act, 1872 — Section 114
High Courts17 Dec 1970Dismissed
Brij Mohan Lal Rameshwar Lal Vs Commissioner of Income Tax
Allahabad High Court · (1971) 82 ITR 173
Income Tax Act, 1961 — Section 171
High Courts16 Dec 1970Dismissed
Raja Ram Om Prakash Vs Union of India (UOI) and Another
Allahabad High Court · (1971) 41 CompCas 1055
Emergency Risks (Goods) Insurance Act, 1962 — Section 1(3), 8General Clauses Act, 1897 — Section 6
High Courts15 Dec 1970Partly Allowed
Hakim Ziaul Islam Vs Mohd. Rafi
Allahabad High Court · AIR 1971 All 302 : (1971) 41 AWR 121
Civil Procedure Code, 1908 (CPC) — Section 100, 101Transfer of Property Act, 1882 — Section 106, 111
High Courts10 Dec 1970Dismissed
Iqbal Narain Srivastava Vs The State of U.P. and Another
Allahabad High Court · AIR 1971 All 178
Constitution of India, 1950 — Article 14, 16, 245, 246, 309General Clauses Act, 1897 — Section 21Uttar Pradesh Fundamental Rules — Rule 56, 56(a)