High Courts01 May 1962
COMMISSIONER OF Income Tax U. P. Vs R. S. SHOE FACTORY.
Allahabad High Court · (1963) 47 ITR 917
Income Tax Act, 1961 — Section 66Partnership Act, 1932 — Section 20, 4
COURT ARCHIVE
Allahabad High Court judgments, 1962
273 judgments · page 9 of 14
High Courts25 Apr 1962Disposed Of
INDERMANI JATIA Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1962) 46 ITR 1156
Income Tax Act, 1961 — Section 10, 12, 66
High Courts25 Apr 1962Dismissed
J.K. COTTON MANUFACTURERS LTD. Vs COMMISSIONER OF Income Tax, U.P. and V.P.
Allahabad High Court · (1962) 46 ITR 970
Income Tax Act, 1961 — Section 10, 66
High Courts25 Apr 1962Dismissed
HINDUSTAN COMMERCIAL BANK LTD. Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1962) 46 ITR 910
Income Tax Act, 1961 — Section 66
High Courts24 Apr 1962Disposed Of
J. K. WOOLLEN MANUFACTURERS LTD. Vs COMMISSIONER OF INCOME TAX, U.P. and V.P.
Allahabad High Court · (1962) 46 ITR 1123
Income Tax Act, 1961 — Section 10, 66
High Courts24 Apr 1962Allowed
Ganga Singh and Others Vs Santosh Kumar and Others
Allahabad High Court · AIR 1963 All 201
Contract Act, 1872 — Section 55, 56Specific Relief Act, 1877 — Section 14, 19
High Courts24 Apr 1962Disposed Of
SWADESHI COTTON MILLS COMPANY LIMITED, KANPUR Vs COMMISSIONER OF Income Tax, U.P. AND V.P.
Allahabad High Court · (1962) 46 ITR 906
Income Tax Act, 1961 — Section 66
High Courts23 Apr 1962
COMMISSIONER OF Income Tax, U.P. Vs RAO THAKUR NARAYAN SINGH.
Allahabad High Court · (1962) 46 ITR 901
Income Tax Act, 1961 — Section 66Transfer of Property Act, 1882 — Section 105
High Courts18 Apr 1962
EX-SOLDIERS MOTOR TRANSPORT CO. Vs COMMISSIONER OF Income Tax U. P.
Allahabad High Court · (1963) 47 ITR 913
Income Tax Act, 1922 — Section 66(I)
High Courts17 Apr 1962Dismissed
Mangali Vs Chhakki Lal and Others
Allahabad High Court · AIR 1963 All 527 : (1963) CriLJ 489
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 182Public Gambling Act, 1867 — Section 13
High Courts16 Apr 1962Disposed Of
Jagannath Dalwala Vs Bhola Nath and Others
Allahabad High Court · AIR 1963 All 258
Provincial Small Cause Courts Act, 1887 — Section 23
High Courts16 Apr 1962
M/S JAMNADAS BRIJ MOHAN Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1962) 46 ITR 233
Income Tax Act, 1961 — Section 42, 66
High Courts16 Apr 1962Allowed
Abida Khatoon and Another Vs State of U.P. and Others
Allahabad High Court · AIR 1963 All 260 : (1963) CriLJ 724
Citizenship Act, 1955 — Section 8, 9, 9(1), 9(2)Civil Procedure Code, 1908 (CPC) — Section 100, 101Constitution of India, 1950 — Article 5, 6, 7
High Courts16 Apr 1962Allowed
Dominion of India Vs Central Aerating Gas Company
Allahabad High Court · AIR 1964 All 243
Limitation Act, 1908 — Article 36, 49
High Courts13 Apr 1962Disposed Of
R. S. RADHA KISHAN KAPOOR Vs COMMISSIONER OF Income Tax, U. P. and V. P.
Allahabad High Court · (1963) 47 ITR 938
Income Tax Act, 1961 — Section 10, 30, 33
High Courts13 Apr 1962Allowed
Municipal Board, Kanpur Vs Janki Prasad and Another
Allahabad High Court · AIR 1963 All 433 : (1963) CriLJ 244
Prevention of Food Adulteration Act, 1954 — Section 2, 23Prevention of Food Adulteration Rules, 1955 — Rule 5
High Courts12 Apr 1962Disposed Of
NAINITAL BANK LTD. Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1962) 46 ITR 540
Income Tax Act, 1961 — Section 10, 66
High Courts12 Apr 1962Allowed
Mohammad Sher Khan Vs Union of India through The Home Secy. New Delhi and another
Allahabad High Court · (1962) 04 AHC CK 0015
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2, Order 9 Rule 9, 9
High Courts12 Apr 1962Allowed
Samiullah Vs State of Uttar Pradesh
Allahabad High Court · AIR 1963 All 482
Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 2009 — Rule 30Civil Procedure Code, 1908 (CPC) — Section 9
High Courts11 Apr 1962Dismissed
THE CITY BOARD, MUSSOORIE Vs COMMISSIONER OF Income Tax.
Allahabad High Court · (1962) 46 ITR 1214
Constitution of India, 1950 — Article 12, 19Electricity Act, 1910 — Section 4General Clauses Act, 1897 — Section 3