High Courts11 Nov 1969Dismissed
Lala Ram Vs Nagar Mahapalika Allahabad
Allahabad High Court · (1970) 40 AWR 42
Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 299(1)
COURT ARCHIVE
Allahabad High Court judgments, 1969
223 judgments · page 4 of 12
High Courts07 Nov 1969Allowed
Commissioner of Income Tax Vs Gulab Rai Govind Pd.
Allahabad High Court · (1970) 76 ITR 354
Income Tax Act, 1922 — Section 10(2)
High Courts07 Nov 1969Allowed
Swami Dayal Vs Ram Kishore and Others
Allahabad High Court · (1970) 40 AWR 41
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7F
High Courts06 Nov 1969Allowed
Ram Lotan Pandey Vs State
Allahabad High Court · (1970) 40 AWR 57
Criminal Procedure Code, 1898 (CrPC) — Section 204Penal Code, 1860 (IPC) — Section 161
High Courts04 Nov 1969
Lakshmi Sugar and Oil Mills Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1970) 77 ITR 690
Income Tax Act, 1922 — Section 10(1), 10(2)
High Courts04 Nov 1969
RAJA JAGDAMBIKA PRATAP NARAIN SINGH Vs Income Tax OFFICER, FAIZABAD AND ANOTHER.
Allahabad High Court · (1970) 76 ITR 619
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 263, 264, 297
High Courts03 Nov 1969Allowed
Raghunandan Prasad Mohan Lal, Bareilly Vs The Income Tax Appellate Tribunal and Others
Allahabad High Court · AIR 1970 All 620 : (1970) 75 ITR 741
Constitution of India, 1950 — Article 14, 20, 20(1), 226Income Tax (Amendment) Act, 1961 — Section 271, 297(2)Income Tax Act, 1922 — Section 28, 52, 66
High Courts03 Nov 1969Allowed
Ram Prakash Agnihotri and Another Vs The State of U.P. and Other
Allahabad High Court · (1970) 40 AWR 29
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)
High Courts31 Oct 1969Dismissed
Um Deo alias Umapati Vs Board of Revenue U.P. and Others
Allahabad High Court · (1970) 40 AWR 570
Kumaon Tenancy Rules — Rule 8, 9
High Courts31 Oct 1969Allowed
Om Swaroop Vs State
Allahabad High Court · (1970) 40 AWR 86
Criminal Procedure Code, 1898 (CrPC) — Section 198B(3)Prevention of Food Adulteration Act, 1954 — Section 20Rice Milling Industry (Regulation) Act, 1958 — Section 8
High Courts31 Oct 1969Allowed
Dal Chand Chittar Mal Vs Commissioner of Income Tax
Allahabad High Court · (1970) 75 ITR 710
Income Tax Act, 1922 — Section 10(2A)
High Courts30 Oct 1969Dismissed
The Saharanpur Cooperative Marketing Society Ltd. Saharanpur Vs Devendra Kumar
Allahabad High Court · (1970) 40 AWR 134
Uttar Pradesh Co-operative Societies Act, 1965 — Section 117
High Courts30 Oct 1969Allowed
Hakim and Others Vs Nem Singh and State
Allahabad High Court · (1970) 40 AWR 14
Criminal Procedure Code, 1898 (CrPC) — Section 145, 435
High Courts30 Oct 1969Dismissed
Shital Prasad Vs State of UP
Allahabad High Court · (1970) 40 AWR 332
Evidence Act, 1872 — Section 106Trade and Merchandise Marks Act, 1958 — Section 78
High Courts29 Oct 1969Dismissed
Chief Inspector of Stamps, U.P., Allahabad Vs Mahanth Laxmi Narain and Others
Allahabad High Court · AIR 1970 All 488 : (1969) 39 AWR 879
High Courts29 Oct 1969Disposed Of
Rama Surat Singh Vs Shiv Kumar Pandey and Others
Allahabad High Court · AIR 1971 All 170 : (1970) 40 AWR 280 : (1971) CriLJ 580
Contempt of Courts Act, 1971 — Section 3
High Courts29 Oct 1969Dismissed
Kallu Vs State
Allahabad High Court · (1970) 40 AWR 23
Arms Act, 1959 — Section 25Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 395
High Courts29 Oct 1969Allowed
Upper India Sugar Mills Ltd. Vs Kartara
Allahabad High Court · (1970) ACJ 79
Workmens Compensation Act, 1923 — Section 30
High Courts28 Oct 1969Allowed
Jagatnarain Durga Prasad Vs Commissioner of Income Tax
Allahabad High Court · (1970) 76 ITR 214
Income Tax Act, 1922 — Section 10(2A)