High Courts28 Sept 1962
L. PARDUMAN KUMAR AND OTHERS Vs STATE OF UTTAR PRADESH.
Allahabad High Court · (1963) 50 ITR 394
COURT ARCHIVE
Allahabad High Court judgments, 1962
273 judgments · page 4 of 14
High Courts28 Sept 1962Dismissed
Commissioner of Sales Tax Vs D.C. Dhiman and Brothers
Allahabad High Court · (1963) 14 STC 473
Uttar Pradesh Sales Tax Act, 1948 — Section 11, 2(c)
High Courts28 Sept 1962Dismissed
Harihar Vs State of Uttar Pradesh and Others
Allahabad High Court · (1963) CriLJ 541
Criminal Procedure Code, 1898 (CrPC) — Section 100
High Courts28 Sept 1962Allowed
Madho Lal Vs Hari Shanker and Another
Allahabad High Court · AIR 1963 All 547
Limitation Act, 1908 — Article 23
High Courts27 Sept 1962Dismissed
Amaldar Singh Vs Sabhajit Singh and Others
Allahabad High Court · AIR 1963 All 580
High Courts26 Sept 1962Allowed
Ram Prasad and another Vs Chhajju and others
Allahabad High Court · (1962) 09 AHC CK 0018
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 1, Order 9 Rule 3, Order 9 Rule 4, 100, 101Transfer of Property Act, 1882 — Section 51, 53A, 54
High Courts26 Sept 1962Dismissed
Ram Prasad and Another Vs Chhajju and Others
Allahabad High Court · AIR 1964 All 300
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 3, Order 9 Rule 4, 100, 101Transfer of Property Act, 1882 — Section 51, 53A, 54
High Courts25 Sept 1962Dismissed
State of U.P. Vs Smt. Indramani Jatia and Others
Allahabad High Court · AIR 1963 All 484
Criminal Law (Amendment) Act, 1908 — Section 17A(1), 17A(2), 17A(3), 17D, 17FUttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7
High Courts25 Sept 1962Dismissed
Central Distillery and Chemical Works Ltd. Vs State of U.P. and Others
Allahabad High Court · AIR 1964 All 156
Uttar Pradesh General Clauses Act, 1904 — Section 6Uttar Pradesh Industrial Disputes (Miscellaneous Provisions) (Amendment) Act, 1957 — Section 16, 17, 8Uttar Pradesh Industrial Disputes Act, 1947 — Section 15, 2, 3, 6, 6A
High Courts24 Sept 1962Partly Allowed
SETH CHAMPALALji RAMSWARUP, BEAWAR Vs COMMISSIONER OF Income Tax, U.P. and V.P.
Allahabad High Court · (1964) 52 ITR 201
Income Tax Act, 1961 — Section 10, 123, 125, 52, 61
High Courts24 Sept 1962Allowed
Khudo Mal Madan Mohan and Others Vs Dominion of India B.B. and C.I. Rly. Administration and Another
Allahabad High Court · AIR 1963 All 276
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts24 Sept 1962
R.B. CHAMPALAL RAMSARUP Vs COMMISSIONER OF Income Tax, Tò«P.
Allahabad High Court · (1964) 52 ITR 194
Income Tax Act, 1961 — Section 66
High Courts21 Sept 1962Allowed
Shiv Sahai and Others Vs Har Nandan and Others
Allahabad High Court · AIR 1963 All 413
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 12, 100Uttar Pradesh Tenancy Act, 1939 — Section 3(6)
High Courts21 Sept 1962Dismissed
Janki Koeri Vs Jamuna Koeri
Allahabad High Court · AIR 1963 All 535
Limitation Act, 1908 — Article 144Uttar Pradesh Tenancy Act, 1939 — Section 180Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 202, 21(1)
High Courts20 Sept 1962Dismissed
J. K. IRON AND STEEL CO. LTD. Vs COMMISSIONER OF Income Tax, U. P., LUCKNOW.
Allahabad High Court · (1963) 49 ITR 304
Government of India Act, 1935 — Section 214, 33Income Tax Act, 1961 — Section 14, 28, 31, 33, 5A
High Courts20 Sept 1962Dismissed
Official Receiver, Jhansi Vs Jugal Kishore Lachhi Ram Jaina, Hyderabad and Others
Allahabad High Court · AIR 1963 All 459
Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 10, 19, 229, 66Provincial Insolvency Act, 1920 — Section 28, 28(2)
High Courts19 Sept 1962Disposed Of
J.K. Commercial Corporation Ltd. Vs Commissioner of Income Tax
Allahabad High Court · AIR 1964 All 22
Excess Profits Tax Act, 1940 — Section 8(3), 8(8)Excess Profits Tax Rules — Rule 12
High Courts18 Sept 1962Dismissed
Cheddu Singh Vs Monohar Singh and another
Allahabad High Court · (1962) 09 AHC CK 0019
Constitution of India, 1950 — Article 311Uttar Pradesh Panchayat Raj Act, 1947 — Section 5A
High Courts18 Sept 1962
LALA RAM KISHAN GUPTA Vs COMMISSIONER OF Income Tax, U.P. and V.P.
Allahabad High Court · (1964) 52 ITR 991
Income Tax Act, 1961 — Section 66
High Courts17 Sept 1962
NIRANJAN LAL RAM CHANDRA Vs COMMISSIONER OF Income Tax, LUCKNOW.
Allahabad High Court · (1963) 49 ITR 177
Income Tax Act, 1961 — Section 10, 36, 66