High Courts13 Mar 1967Dismissed
ABDUL SHAKOOR and CO. Vs COMMISSIONER OF Income Tax, LUCKNOW.
Allahabad High Court · (1968) 69 ITR 467
Income Tax Act, 1922 — Section 66(1)
COURT ARCHIVE
Allahabad High Court judgments, 1967
365 judgments · page 16 of 19
High Courts12 Mar 1967Dismissed
KANPUR AGENCIES PRIVATE LTD. Vs COMMISSIONER OF Income Tax, LUCKNOW.
Allahabad High Court · (1968) 70 ITR 337
Income Tax Act, 1922 — Section 10(2)(ii)
High Courts12 Mar 1967
MADAN GOPAL RADHEYLAL Vs COMMISSIONER OF WEALTH-TAX.
Allahabad High Court · (1968) 68 ITR 735
High Courts11 Mar 1967Dismissed
Income Tax OFFICER, GORAKHPUR Vs RAM PRASAD AND OTHERS.
Allahabad High Court · (1968) 70 ITR 59
Income Tax Act, 1961 — Section 25A, 3, 44, 63
High Courts10 Mar 1967
BHARAT STORES LTD. Vs COMMISSIONER OF Income Tax, LUCKNOW.
Allahabad High Court · (1968) 70 ITR 651
Income Tax Act, 1961 — Section 66
High Courts08 Mar 1967Partly Allowed
Sukhdeo and Others Vs State
Allahabad High Court · AIR 1968 All 151 : (1968) CriLJ 438
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 323
High Courts06 Mar 1967Dismissed
CHIRANJI LAL Vs Income Tax OFFICER, A-WARD, MEERUT, AND ANOTHER.
Allahabad High Court · (1968) 69 ITR 106
Income Tax Act, 1922 — Section 66(5)
High Courts06 Mar 1967Partly Allowed
SHERVANI CHARITABLE TRUST Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1968) 69 ITR 750
Income Tax Act, 1922 — Section 4(3)(i), 66(1)
High Courts05 Mar 1967Dismissed
COMMISSIONER OF Income Tax U. P. Vs LALA GIRJESH BAHADUR PAL.
Allahabad High Court · (1968) 68 ITR 649
Income Tax Act, 1922 — Section 66(1)
High Courts04 Mar 1967
CHHEDILAL DILASARAM Vs COMMISSIONER OF Income Tax, LUCKNOW.
Allahabad High Court · (1968) 70 ITR 748
Income Tax Act, 1961 — Section 34
High Courts03 Mar 1967
JAGANNATH RAMESHWAR PRASAD Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1968) 68 ITR 358
Income Tax Act, 1961 — Section 66(1)
High Courts03 Mar 1967
Gopalji Brahmachari Vs Parshottamchari
Allahabad High Court · (1967) 37 AWR 413
Criminal Procedure Code, 1898 (CrPC) — Section 479A(6)Criminal Procedure Code, 1898 (CrPC) — Section 479A(6)Criminal Procedure Code, 1898 (CrPC) — Section 479A(6)
High Courts01 Mar 1967
U. P. VANASPATI AGENCY Vs COMMISSIONER OF Income Tax.
Allahabad High Court · (1968) 68 ITR 120
Income Tax Act, 1922 — Section 66(1)
High Courts28 Feb 1967Allowed
Banwari Lal Vs Ganga Prasad and Another
Allahabad High Court · (1967) 37 AWR 643
High Courts24 Feb 1967Allowed
State of U.P. Vs Moti Lal and Others
Allahabad High Court · AIR 1968 All 83
Criminal Procedure Code, 1898 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 32
High Courts24 Feb 1967
PT. SHEO NATH PRASAD SHARMA Vs COMMISSIONER OF Income Tax, LUCKNOW, AND OTHERS.
Allahabad High Court · (1967) 66 ITR 647
Income Tax Act, 1961 — Section 23, 33A
High Courts24 Feb 1967Dismissed
Ragho Ram Vs Smt. Rao Rani
Allahabad High Court · (1967) 37 AWR 822
Uttar Pradesh Agricultural Tenants (Acquisition of Privileges) Act, 1949 — Section 3B, 7A
High Courts23 Feb 1967
NAGAR DAS Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1967) 66 ITR 203
Income Tax Act, 1922 — Section 66(1)
High Courts23 Feb 1967Allowed
Ramji Lal Vs Balwant Singh and Others
Allahabad High Court · (1967) 37 AWR 370
Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 23Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2)