High Courts19 Dec 1968Dismissed
Commissioner of Sales Tax Vs Devi Ghulam
Allahabad High Court · (1968) 24 STC 243
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1), 9
COURT ARCHIVE
Allahabad High Court judgments, 1968
335 judgments · page 1 of 17
High Courts19 Dec 1968
Hari Raj Swarup and Others Vs State of U.P.
Allahabad High Court · (1970) 77 ITR 853 : (1969) RD 182
High Courts18 Dec 1968
Chitawan and Others Vs Mahboob Ilahi
Allahabad High Court · (1969) 39 AWR 119 : (1970) CriLJ 378
Criminal Procedure Code, 1898 (CrPC) — Section 145, 561A
High Courts18 Dec 1968Dismissed
Vangaurd Insurance Co. Ltd. Vs Shafali Mnkherji and Others
Allahabad High Court · (1970) ACJ 245
Motor Vehicles Act, 1988 — Section 105, 96(2), 96(6)Motor Vehicles Act, 1988 — Section 105, 96(2), 96(6)Motor Vehicles Act, 1988 — Section 105, 96(2), 96(6)
High Courts17 Dec 1968Disposed Of
Pratap Narain Agarwal Vs Ragho Prasad and Others
Allahabad High Court · AIR 1970 All 15 : (1969) 39 AWR 48
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21, 21(1)Civil Procedure Code, 1908 (CPC) — Section 96Uttar Pradesh Civil Laws (Reforms and Amendment) Act, 1954 — Section 3, 3(1), 3(2)
High Courts16 Dec 1968Disposed Of
Laxmi Ratan Cotton Mills Co. Ltd. Vs Commissioner, Sales Tax
Allahabad High Court · (1968) 24 STC 245
Uttar Pradesh Sales Tax Act, 1948 — Section 3A
High Courts13 Dec 1968Allowed
Kumaon Motor Owners'' Union Ltd. Vs State of Uttar Pradesh and Others
Allahabad High Court · (1969) 1 LLJ 809
Constitution of India, 1950 — Article 19, 226Payment of Bonus Act, 1965 — Section 10, 13, 8
High Courts13 Dec 1968Dismissed
Smt. Prema Devi Vs Joint Director of Consolidation (Head quarter) at Gorakhpur Camp and Others
Allahabad High Court · AIR 1970 All 238 : (1969) 39 AWR 90 : (1969) RD 308
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 4(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 10, 11
High Courts10 Dec 1968Dismissed
Commissioner of Income Tax Vs Ram Achal Ram Sewak
Allahabad High Court · (1969) 73 ITR 501
Income Tax Act, 1961 — Section 256(2)
High Courts10 Dec 1968Allowed
Lakshmipat Singhania Vs Commissioner of Income Tax
Allahabad High Court · (1969) 72 ITR 512
Income Tax Act, 1922 — Section 14(2)
High Courts10 Dec 1968Disposed Of
Commissioner, Sales Tax Vs Banaras Bead Manufacturing Co.
Allahabad High Court · (1970) 25 STC 100
Uttar Pradesh Sales Tax Act, 1948 — Section 3A
High Courts10 Dec 1968Disposed Of
Ram Kishore Sharma Vs Additional District Judge and Others
Allahabad High Court · (1969) 2 LLJ 353
Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 15
High Courts10 Dec 1968Dismissed
Smt. Gauri Devi Vs Bishwanath Banerjee
Allahabad High Court · AIR 1970 All 185 : (1969) 39 AWR 143 : (1970) CriLJ 310
Civil Procedure Code, 1908 (CPC) — Section 20, 9Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts09 Dec 1968Allowed
Durga Prasad Vs Board of Revenue, U.P., Allahabad and Others
Allahabad High Court · AIR 1970 All 159 : (1969) 39 AWR 137 : (1969) RD 79
Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 17(1), 19, 2(1)
High Courts05 Dec 1968Disposed Of
Raza Sugar Co. Vs Commissioner of Income Tax
Allahabad High Court · (1970) 76 ITR 541
Income Tax Act, 1922 — Section 10(5), 23(5)Income Tax Rules, 1922 — Rule 8
High Courts04 Dec 1968Allowed
Metal Containers Private Ltd. Vs State of Uttar Pradesh and Another
Allahabad High Court · (1969) 23 STC 453
Constitution of India, 1950 — Article 226, 227
High Courts04 Dec 1968Allowed
Laxminarain Gauri Shanker and Another Vs The State of U.P. and Another
Allahabad High Court · (1969) 24 STC 77
Uttar Pradesh Sales Tax Act, 1948 — Section 22
High Courts03 Dec 1968Allowed
Kashi Prasad Saksena Vs State Government of U.P., Lucknow
Allahabad High Court · AIR 1969 All 195
Constitution of India, 1950 — Article 226Notaries Act, 1952 — Section 10, 5, 8(1)Notaries Rules, 1956 — Rule 11(2), 11(9), 13, 13(2), 13(3)
High Courts02 Dec 1968Dismissed
Commissioner, Sales Tax Vs Indo Overseas Agencies
Allahabad High Court · (1969) 24 STC 81
Central Sales Tax Act, 1956 — Section 8
High Courts28 Nov 1968Allowed
Baldeo Prasad Vs Union of India (UOI) and Others
Allahabad High Court · (1969) 73 ITR 520