High Courts17 Dec 1969Dismissed
Municipal Board, Sultanpur Vs Abdul Majid alias Banno
Allahabad High Court · (1970) 40 AWR 150
Uttar Pradesh Municipalities Act, 1916 — Section 2(2)
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,862 of 5,024
High Courts16 Dec 1969
Commissioner of Income Tax Vs Smt. Indermani Jatia
Allahabad High Court · (1970) 77 ITR 133
Income Tax Act, 1922 — Section 25(4)
High Courts16 Dec 1969Allowed
Suresh Prakash Agarwal, Advocate Vs State of UP and Others
Allahabad High Court · (1970) 40 AWR 157
Constitution of India, 1950 — Article 16(1)Legal Remembrancers Manual — Para 156
High Courts15 Dec 1969Disposed Of
The Maheshwari Devi Jute Mills Ltd. Vs The Commissioner of Sales Tax
Allahabad High Court · (1971) 27 STC 61
Central Sales Tax Act, 1956 — Section 3Constitution of India, 1950 — Article 286Sales of Goods Act, 1930 — Section 25
High Courts14 Dec 1969Disposed Of
Khurkhur Vs State
Allahabad High Court · AIR 1970 All 198 : (1970) CriLJ 433
Uttar Pradesh Road Side Land Control Act, 1945 — Section 13(1), 3, 3(1), 3(2), 3(3)
High Courts12 Dec 1969Disposed Of
Hari Singh Vs Smt. Bhakhtwari
Allahabad High Court · (1970) 40 AWR 329
Criminal Procedure Code, 1898 (CrPC) — Section 488(6)
High Courts12 Dec 1969Allowed
Udit Narain Singh Vs State of UP and Others
Allahabad High Court · (1970) 40 AWR 353
Penal Code, 1860 (IPC) — Section 406, 420
High Courts10 Dec 1969Dismissed
Basu and Others Vs Board of Revenue and Others
Allahabad High Court · (1972) 42 AWR 318
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 234(a)
High Courts10 Dec 1969Allowed
Beni Ram Vs Sonpal
Allahabad High Court · (1970) 40 AWR 143
Civil Procedure Code, 1908 (CPC) — Section 148, 149, 151
High Courts10 Dec 1969Allowed
Balbir Singh Vs State
Allahabad High Court · (1970) 40 AWR 243
Penal Code, 1860 (IPC) — Section 304A
High Courts10 Dec 1969Allowed
Rasala and Others Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1970) 40 AWR 112
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(3)
High Courts08 Dec 1969Allowed
Riasat Ali Khan Vs State
Allahabad High Court · (1970) 40 AWR 169
Uttar Pradesh Road Side Land Control Act, 1945 — Section 13(1)(a), 13(2)
High Courts08 Dec 1969Allowed
Bajoria Halwasiya Service Station Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1970) 26 STC 108
Constitution of India, 1950 — Article 226
High Courts08 Dec 1969
Gupta Brothers Vs Commissioner, Sales Tax
Allahabad High Court · (1970) 26 STC 115
Central Sales Tax Act, 1956 — Section 3Sales of Goods Act, 1930 — Section 19, 2, 20, 23, 25
High Courts04 Dec 1969Dismissed
Abhumanyu Pande Vs Raja Ram Singh and Others
Allahabad High Court · (1970) 40 AWR 269
Arbitration Act, 1940 — Section 14, 39Civil Procedure Code, 1908 (CPC) — Section 96
High Courts04 Dec 1969
Daya Ram Das Vs Raja Ram and Others
Allahabad High Court · (1970) CriLJ 1026
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts04 Dec 1969Allowed
Kesho Singh Vs Om Prakash
Allahabad High Court · (1970) 40 AWR 70
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts04 Dec 1969Allowed
Husain Ahmad Vs The Union of India (UOI) and Others
Allahabad High Court · (1970) 40 AWR 58
Constitution of India, 1950 — Article 226
High Courts03 Dec 1969Dismissed
Compensation Officer Bijnora and another Vs The District Judge, Bijnor and others
Allahabad High Court · (1970) 40 AWR 84
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 22(2)
High Courts03 Dec 1969
Babu Lal Prakash Chand Vs Commissioner, Sales Tax
Allahabad High Court · (1971) 27 STC 106
Central Sales Tax Act, 1956 — Section 3