High Courts28 Jul 1970Allowed
State of UP Vs Mangat
Allahabad High Court · (1970) 40 AWR 623
Public Gambling Act, 1867 — Section 13
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,851 of 5,024
High Courts28 Jul 1970Dismissed
Krishna Murari Lal Vs The Deputy Director of Consolidation, U.P. Lucknow (Campetah) and Others
Allahabad High Court · (1970) 40 AWR 672
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 10, 11, 209, 210
High Courts27 Jul 1970Disposed Of
Jwala Prasad Vs S.N. Varma, Formerly Additional District Magistrate (Rural) and Another
Allahabad High Court · (1970) 78 ITR 352
Income Tax Act, 1922 — Section 45, 46, 67
High Courts27 Jul 1970Allowed
The Agricultural and Industrial Syndicate Ltd., Saharanpur Vs The State of U.P. and Others
Allahabad High Court · AIR 1971 All 134 : (1970) 40 AWR 753 : (1971) RD 29
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49, 5
High Courts27 Jul 1970Allowed
Chandroo Vs Deputy Director of Consolidation, Muzaffarnagar and Ohters
Allahabad High Court · (1970) 40 AWR 655
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1
High Courts27 Jul 1970Dismissed
Jai Prakash Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1970) 40 AWR 670
Hindu Adoptions and Maintenance Act, 1956 — Section 13Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154
High Courts24 Jul 1970Dismissed
Sughar Singh Vs Deputy Director of Consolidation U.P. Lucknow, Camp at Etawah and Others
Allahabad High Court · (1970) 40 AWR 656
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts24 Jul 1970Allowed
Sri Krishna Vs The State Transport Appellate Tribunal, U.P., Lucknow and Others
Allahabad High Court · AIR 1971 All 244
Constitution of India, 1950 — Article 226Uttar Pradesh Motor Vehicles Rules, 1940 — Rule 72
High Courts23 Jul 1970Allowed
Smt. Hirakali Vs Dr. Ram Asrey Awasthi
Allahabad High Court · AIR 1971 All 201 : (1970) 40 AWR 608
Civil Procedure Code, 1908 (CPC) — Section 9Hindu Marriage Act, 1955 — Section 10, 13, 23, 23(1)
High Courts23 Jul 1970Dismissed
Girdhari Lal Gian Chand Vs Commissioner of Income Tax
Allahabad High Court · (1971) 79 ITR 561
Income Tax Act, 1922 — Section 10(2)
High Courts22 Jul 1970Allowed
Basant Lal and Another Vs Hira Lal and Others
Allahabad High Court · (1970) 40 AWR 620
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 139A(2)
High Courts22 Jul 1970Dismissed
Murari Lal Agrawal and Sons Vs The Assistant Commissioner (Judicial) Sales Tax and Another
Allahabad High Court · AIR 1971 All 1 : (1971) 27 STC 402
Central Sales Tax (Amendment) Act, 1969 — Section 10Central Sales Tax Act, 1956 — Section 6(1A), 8(2A), 9Constitution of India, 1950 — Article 14, 19(1), 301, 302, 303
High Courts21 Jul 1970Allowed
Mehrunnisa Vs Noor Mohammad
Allahabad High Court · AIR 1971 All 138 : (1970) 40 AWR 593 : (1971) CriLJ 453
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1), 488(3), 488(4), 488(5)
High Courts16 Jul 1970Allowed
B.P. Sinha Vs Som Nath
Allahabad High Court · AIR 1971 All 297
Transfer of Property Act, 1882 — Section 105, 107, 115, 53A
High Courts15 Jul 1970Allowed
Risal (died and after him Smt. Mathuri) Vs DY. Director of Consolidation, UP, Lucknow Camp at Meerut and Others
Allahabad High Court · (1970) 40 AWR 634
Evidence Act, 1872 — Section 90(2), 90A(2)
High Courts15 Jul 1970Dismissed
Nagar Swastha Adhikari Nagar Mahapalika Vs Mangalia
Allahabad High Court · (1970) 40 AWR 657
Prevention of Food Adulteration Act, 1954 — Section 13(5)
High Courts15 Jul 1970Allowed
Shrimati Sarwari Kahtoon Vs Controller of Estate Duty
Allahabad High Court · (1970) 78 ITR 719
Estate Duty Act, 1953 — Section 10, 27, 27, 5, 53(1)
High Courts15 Jul 1970Allowed
Security Printers of India (P.) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1970) 78 ITR 766
Income Tax Act, 1922 — Section 10(2)
High Courts15 Jul 1970Allowed
Jwala Prasad Radha Kishan Vs Commissioner of Income Tax
Allahabad High Court · (1971) 79 ITR 530
Income Tax Act, 1922 — Section 10(1), 10(2)
High Courts14 Jul 1970Allowed
Municipal Board, Aligarh Vs Amar Jeet Singh Chopra
Allahabad High Court · (1970) 40 AWR 550
Criminal Procedure Code, 1898 (CrPC) — Section 539B