High Courts26 Mar 1969Dismissed
State of Uttaer Pradesh Vs Trilok Chand
Allahabad High Court · (1969) 39 AWR 398 : (1970) CriLJ 617
Penal Code, 1860 (IPC) — Section 454
COURT ARCHIVE
Allahabad High Court judgments, 1969
223 judgments · page 10 of 12
High Courts25 Mar 1969Allowed
Hari Ram Sri Harkesh Vs Election Tribunal, Muzaffarnagar and Others
Allahabad High Court · AIR 1970 All 146 : (1969) 39 AWR 324 : (1969) 39 AWR 309
Representation of the People Act, 1951 — Section 123Uttar Pradesh Municipalities Act, 1916 — Section 28Uttar Pradesh Town Areas Act, 1914 — Section 39, 8A(2)
High Courts20 Mar 1969Allowed
Smt. Kalawati and Another Vs Union of India (UOI) and Others
Allahabad High Court · (1970) 76 ITR 96
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 58Income Tax Act, 1922 — Section 46(2)Limitation Act, 1908 — Article 120
High Courts19 Mar 1969Disposed Of
Qadir Bux Vs Ramchand and Others
Allahabad High Court · AIR 1970 All 289 : (1969) 39 AWR 425
Limitation Act, 1908 — Article 123, 124, 126, 128, 130
High Courts19 Mar 1969Dismissed
Bijai Narain Singh and Others Vs State of Uttar Pradesh
Allahabad High Court · AIR 1970 All 241 : (1969) 39 AWR 482
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, 139, 141, 5(2)Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12(2), 19A, 21, 38, 41
High Courts12 Mar 1969Disposed Of
Upper Ganges Sugar Mills Ltd. Vs Civil Judge, Bijnor and Others
Allahabad High Court · AIR 1970 All 130 : (1969) 39 AWR 285 : (1969) RD 202
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 10(1), 10(2), 11, 11(1)
High Courts11 Mar 1969Allowed
The Swan Bangle Stores Vs Assistant Sales Tax Officer and Others
Allahabad High Court · (1970) 25 STC 122
Constitution of India, 1950 — Article 226
High Courts11 Mar 1969Allowed
Elgin Mills Company Ltd. Mill No. 2 Vs First Labour Court and Others
Allahabad High Court · (1969) 1 LLJ 805
Constitution of India, 1950 — Article 226
High Courts11 Mar 1969Allowed
J.K. Commercial Corporation Ltd. Vs Income Tax Officer and Another
Allahabad High Court · (1969) 73 ITR 464
Income Tax Act, 1922 — Section 23A, 35
High Courts11 Mar 1969Disposed Of
Commissioner of Sales Tax Vs Kanpur Dal and Rice Mills
Allahabad High Court · (1970) 25 STC 511
Central Sales Tax Act, 1956 — Section 8, 9
High Courts06 Mar 1969
Commissioner, Sales Tax Vs Rohilkhand Glass and Syndicate Works
Allahabad High Court · (1969) 24 STC 413
Income Tax Act, 1961 — Section 147
High Courts27 Feb 1969Allowed
Sri Ram Nath Vs Sri Kedar and Others
Allahabad High Court · AIR 1970 All 406 : (1969) 39 AWR 298
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 30 Rule 1, Order 6 Rule 17Limitation Act, 1908 — Section 22(1)
High Courts27 Feb 1969
Srivastava (S.P.) and Another Vs Banaras Electric Light and Power Company Ltd. and Others
Allahabad High Court · (1970) 1 LLJ 394
High Courts27 Feb 1969
Rama Prasad Ghildyal Pahari Vs Hindi Sahitya Sammelan and Others
Allahabad High Court · (1970) 1 LLJ 399
Constitution of India, 1950 — Article 226, 228
High Courts26 Feb 1969Disposed Of
Bhagwan Industries Private Ltd. Vs Commissioner of Sales Tax
Allahabad High Court · (1970) 25 STC 420
Uttar Pradesh Sales Tax Act, 1948 — Section 21
High Courts26 Feb 1969Disposed Of
Commissioner, Sales Tax, U.P. Vs Ram Bilas Ram Gopal
Allahabad High Court · AIR 1970 All 518 : (1969) 24 STC 508
Contract Act, 1872 — Section 14Essential Commodities Act, 1955 — Section 3(2), 7Uttar Pradesh Sales Tax Act, 1948 — Section 2
High Courts26 Feb 1969Dismissed
Smt. Vishnawati Vs Bhagwat Vithu Chowdhry
Allahabad High Court · AIR 1970 All 389
Transfer of Property Act, 1882 — Section 106
High Courts20 Feb 1969Disposed Of
Ram Narain and Brothers Vs Commissioner of Income Tax
Allahabad High Court · (1969) 73 ITR 423
Income Tax Act, 1922 — Section 9(3)Partnership Act, 1932 — Section 14, 15, 19, 22
High Courts20 Feb 1969
Commissioner, Sales Tax, U.P., Lucknow Vs Prayag Chemical Works, Naini, Allahabad
Allahabad High Court · AIR 1970 All 191 : (1970) 25 STC 85
Uttar Pradesh Sales Tax Act, 1948 — Section 3A(1)
High Courts19 Feb 1969Allowed
Bans Bahore and Others Vs The State of Uttar Pradesh and Others
Allahabad High Court · AIR 1970 All 353 : (1969) 39 AWR 219 : (1969) RD 239
Limitation Act, 1908 — Section 10, 11, 12, 13, 14Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 341