COURT ARCHIVE

Allahabad High Court judgments, 1967

365 judgments · page 18 of 19

High Courts23 Jan 1967Allowed

Haji Nasir Vs State

Allahabad High Court · (1967) 37 AWR 156

Essential Commodities Act, 1955 — Section 7Uttar Pradesh Food Grains (Control of Requisition and Distribution) Order, 1963 — Clause 3B(b)Uttar Pradesh Food Grains Dealers Licensing Order, 1964 — Clause 3

Read judgment

High Courts20 Jan 1967Allowed

Ganesh Prasad and Another Vs State of Uttar Pradesh and Others

Allahabad High Court · (1967) 37 AWR 631

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7F

Read judgment

High Courts20 Jan 1967Dismissed

Damodar Dass Vishwanath Vs Commissioner, Sales Tax

Allahabad High Court · (1968) 22 STC 60

Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 286

Read judgment

High Courts20 Jan 1967Disposed Of

B. MALICK Vs COMMISSIONER OF Income Tax, UTTAR PRADESH.

Allahabad High Court · (1968) 67 ITR 616

Income Tax Act, 1961 — Section 10

Read judgment

High Courts20 Jan 1967

AJODHYA PRASAD TARA CHAND KHEKRA Vs COMMISSIONER OF Income Tax, LUCKNOW.

Allahabad High Court · (1967) 66 ITR 576

Income Tax Act, 1922 — Section 66(1)

Read judgment

High Courts20 Jan 1967Allowed

Rameshwar Prasad Bagla Vs The Commissioner of Income Tax, U.P., Lucknow

Allahabad High Court · AIR 1968 All 88 : (1967) 65 ITR 482

Constitution of India, 1950 — Article 141Income Tax Act, 1922 — Section 3

Read judgment

High Courts19 Jan 1967Dismissed

Tej Bahadur Singh and Another Vs The Board of Revenue and Others

Allahabad High Court · (1967) 37 AWR 858

Limitation Act, 1963 — Section 14Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 210

Read judgment

High Courts19 Jan 1967Dismissed

BHAWANI SHANKER Vs STATE.

Allahabad High Court · (1968) 68 ITR 873

Read judgment

High Courts19 Jan 1967Allowed

Sita Ram and Another Vs DY. Director of Consolidation and Others

Allahabad High Court · (1967) 37 AWR 256

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 41Uttar Pradesh Land Revenue Act, 1901 — Section 200, 201Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 41

Read judgment

High Courts19 Jan 1967

BADRINATH AGARWAL. Vs COMMISSIONER OF Income Tax, U. P.

Allahabad High Court · (1967) 65 ITR 242

Read judgment

High Courts19 Jan 1967Disposed Of

Commissioner, Sales Tax Vs Vijay Kumar Krishna Kumar

Allahabad High Court · (1968) 21 STC 37

Uttar Pradesh Sales Tax Act, 1948 — Section 11(5)Uttar Pradesh Trade Tax Act, 1948 — Section 2(c)

Read judgment

High Courts19 Jan 1967Allowed

Firm Chuni Lal Tukki Mal Vs Firm Mukat Lal Ram Chandra and Others

Allahabad High Court · AIR 1968 All 164

Stamp Act, 1899 — Section 2(5), 35Transfer of Property Act, 1882 — Section 8

Read judgment

High Courts19 Jan 1967

RADHEY LAL MANNI LAL Vs COMMISSIONER OF Income Tax, U. P.

Allahabad High Court · (1967) 66 ITR 581

Income Tax Act, 1922 — Section 66(1)

Read judgment

High Courts19 Jan 1967

SHRI THAKURJI ENGINEERING WORKS (P.) LTD. Vs COMMISSIONER OF Income Tax, U. P.

Allahabad High Court · (1968) 67 ITR 515

Income Tax Act, 1922 — Section 66(2)

Read judgment

High Courts19 Jan 1967Allowed

Mohammad Saddiq and Others Vs Dy. Director of Consolidation and Others

Allahabad High Court · (1967) 37 AWR 228

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 52(1)Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 52(1)

Read judgment

High Courts17 Jan 1967Allowed

Gopi Singh and Others Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1967) 37 AWR 264

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 52Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 52Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 52

Read judgment

High Courts17 Jan 1967

COMMISSIONER OF Income Tax, UTTAR PRADESH Vs MOTOR AND GENERAL SALES (P.) LTD.

Allahabad High Court · (1968) 68 ITR 102

Income Tax Act, 1922 — Section 10(4A), 66(2)

Read judgment

High Courts16 Jan 1967Dismissed

Ram Chandra Singh and Another Vs The Additional Commissioner and Another

Allahabad High Court · (1967) 37 AWR 269

Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 6, 82Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 333Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 6, 82

Read judgment

High Courts16 Jan 1967Dismissed

Prayag Dass Seth Vs Secretary to Govt. U.P. and Another

Allahabad High Court · AIR 1968 All 279 : (1969) 2 LLJ 481

Constitution of India, 1950 — Article 226

Read judgment

High Courts16 Jan 1967

SATYA NARAIN PRASAD Vs Income Tax OFFICER, C-WARD, VARANASI. ([1967] 66 I. T. R. (SH. N.) 23).

Allahabad High Court · (1968) 67 ITR 269

Income Tax Act, 1961 — Section 144, 148, 23

Read judgment