High Courts13 Nov 1970Dismissed
Surendra Dubey Vs Collector and Others
Allahabad High Court · (1971) 82 ITR 133
Income Tax Act, 1961 — Rule 11(6), 9
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,845 of 5,024
High Courts11 Nov 1970Allowed
Ram Sewak Vs State
Allahabad High Court · (1970) 40 AWR 888
Motor Vehicles Act, 1988 — Section 112, 2(33), 42(1)Motor Vehicles Act, 1988 — Section 112, 2(33), 42(1)Motor Vehicles Act, 1988 — Section 112, 2(33), 42(1)
High Courts10 Nov 1970Allowed
The Industrial Gases Ltd. Vs The Ganesh Flour Mills Co., Ltd.
Allahabad High Court · AIR 1971 All 428
High Courts10 Nov 1970Disposed Of
Commissioner of Income Tax Vs Atherton West and Co. Ltd.
Allahabad High Court · (1971) 82 ITR 352
Income Tax Act, 1922 — Section 10(2)
High Courts10 Nov 1970Partly Allowed
Smt. Rasulan Vs Dilawar and Another
Allahabad High Court · AIR 1971 All 248
Guardians and Wards Act, 1890 — Section 19, 25, 7
High Courts10 Nov 1970
Mahadeo Prasad Rais Vs Income Tax Officer
Allahabad High Court · (1972) 84 ITR 48
Income Tax Act, 1922 — Section 66
High Courts06 Nov 1970Allowed
Mst. Ram Piari Vs Joint Director of Consolidation and others
Allahabad High Court · (1970) 40 AWR 887
High Courts06 Nov 1970Dismissed
Meghu Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1970) 40 AWR 856
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171
High Courts06 Nov 1970Dismissed
Jain Transport and General Trading Co. Vs State of UP
Allahabad High Court · (1970) 40 AWR 883
Constitution of India, 1950 — Article 154Criminal Procedure Code, 1898 (CrPC) — Section 14Constitution of India, 1950 — Article 154
High Courts05 Nov 1970Dismissed
Smt. Matabi Vs Smt. Sheopati and Others
Allahabad High Court · (1970) 40 AWR 817
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 137(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 137(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 137(2)
High Courts05 Nov 1970Allowed
Pal Singh and Others Vs Deputy Director of Consolidation, UP and Others
Allahabad High Court · (1970) 40 AWR 895
High Courts04 Nov 1970Dismissed
Har Sharan Varma Vs Tribhuvan Narain Singh, Chief Minister, U.P. and Others
Allahabad High Court · AIR 1971 All 237
Constitution of India, 1950 — Article 164(4), 193, 226
High Courts04 Nov 1970Dismissed
Mahabir Prasad Jain Vs Smt. Pushpa Mala
Allahabad High Court · (1970) 40 AWR 870
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 10, 24Civil Procedure Code, 1908 (CPC) — Section 151
High Courts04 Nov 1970Dismissed
Shri Ram and Another Vs Sheo Das and Another
Allahabad High Court · (1972) 42 AWR 260
Specific Relief Act, 1963 — Section 9
High Courts02 Nov 1970Dismissed
Municipal Board Vs Maluk Das Gupta and Another
Allahabad High Court · (1971) 41 AWR 64 : (1971) CriLJ 705
Prevention of Food Adulteration Act, 1954 — Section 10, 16
High Courts28 Oct 1970Dismissed
Smt. Maina Devi Khemka Vs State of U.P. and Others
Allahabad High Court · AIR 1971 All 241 : (1971) 41 AWR 52
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 17Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 284, 286(2)
High Courts26 Oct 1970Dismissed
Kanal Chandra Ganguli Vs Central Government Industrial Tribunal No. 2
Allahabad High Court · (1971) 2 LLJ 25
Industrial Disputes Act, 1947 — Section 10, 16, 36
High Courts23 Oct 1970Allowed
Ram Swarup Vs Dy. Director Consolidation UP Lucknow Camp at Aligarh and Others
Allahabad High Court · (1970) 40 AWR 891
Transfer of Property Act, 1882 — Section 43Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134, 137Transfer of Property Act, 1882 — Section 43
High Courts23 Oct 1970Dismissed
Dr. Shiv Kumar Garg Vs Smt. Bhudevi and Others
Allahabad High Court · (1970) 40 AWR 873
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2)
High Courts21 Oct 1970Dismissed
Pt. Ram Avtar Sharma and Others Vs Pt. Chakradhar Saran Sharma and Others
Allahabad High Court · AIR 1971 All 157
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Trade and Merchandise Marks Act, 1958 — Section 32, 56Trade Marks Act, 1940 — Section 24, 27(2), 46, 6, 74A