High Courts30 Sept 1969Dismissed
Haridwar Dubey Vs Commissioner of Income Tax
Allahabad High Court · (1970) 75 ITR 704
Income Tax Act, 1922 — Section 4(1)
COURT ARCHIVE
Allahabad High Court judgments, 1969
223 judgments · page 6 of 12
High Courts29 Sept 1969Dismissed
Bijli Mazdoor Sangh Vs Resident Engineer, Allahabad Electric Supply Undertaking, U.P. State Electricity Board, Allahabad and Others
Allahabad High Court · AIR 1970 All 589
Electricity (Supply) Act, 1948 — Section 79Electricity Act, 1910 — Section 5, 6, 7Industrial Employment (Standing Orders) Act, 1946 — Section 10, 3, 3(2), 5, 6
High Courts26 Sept 1969Dismissed
Smt. Shanti Devi and Another Vs State and Another
Allahabad High Court · (1970) 40 AWR 61
Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 420
High Courts26 Sept 1969Dismissed
Kripa Ram Gupta Vs R.K. Talwar and Others
Allahabad High Court · AIR 1970 All 296 : (1969) 39 AWR 763
Constitution of India, 1950 — Article 14, 16
High Courts26 Sept 1969Disposed Of
J.K. Cotton Manufacturers Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1970) 75 ITR 592
Income Tax Act, 1922 — Section 10(2), 66(2)
High Courts25 Sept 1969Allowed
Mangal Sen Vs The State of UP
Allahabad High Court · (1970) 40 AWR 165
Penal Code, 1860 (IPC) — Section 441
High Courts24 Sept 1969Allowed
Mohammad Miyan and Another Vs Joint Director of Consolidation UP, Lucknow and Others
Allahabad High Court · (1970) 40 AWR 73
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 157
High Courts23 Sept 1969Allowed
Jagannath Prasad and Others Vs Smt. Chandrawati and Another
Allahabad High Court · AIR 1970 All 309 : (1969) 39 AWR 720
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 7 Rule 11, 100, 101, 146Transfer of Property Act, 1882 — Section 111Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7(2)
High Courts23 Sept 1969
State of UP Vs Baboo Ram
Allahabad High Court · (1970) 40 AWR 11
Criminal Procedure Code, 1898 (CrPC) — Section 562(1A)Penal Code, 1860 (IPC) — Section 409
High Courts23 Sept 1969Dismissed
Sadiq Husain Vs State and Others
Allahabad High Court · (1970) 40 AWR 174
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(5)
High Courts22 Sept 1969Dismissed
Tula Ram Pradhan Vs Sub Divisional Officer, Agra and Others
Allahabad High Court · (1970) 40 AWR 38
Defence of India Act, 1962 — Section 40Uttar Pradesh Panchayat Raj Act, 1947 — Section 95
High Courts19 Sept 1969
Commissioner of Income Tax Vs Late Kanhaiya Lal
Allahabad High Court · (1970) 75 ITR 702
Income Tax Act, 1922 — Section 16(3), 66(1)
High Courts18 Sept 1969Dismissed
Sunder and Others Vs State
Allahabad High Court · (1970) 40 AWR 1
Criminal Procedure Code, 1898 (CrPC) — Section 59Penal Code, 1860 (IPC) — Section 323
High Courts18 Sept 1969Disposed Of
Commissioner of Income Tax Vs Gauri Shanker Chandra Bhan
Allahabad High Court · (1972) 83 ITR 83
Income Tax Act, 1922 — Section 25(3), 25A, 25A(1), 28, 28(1)
High Courts18 Sept 1969Dismissed
Chhotey and Others Vs Ram Prasad and Another
Allahabad High Court · AIR 1970 All 380 : (1969) 39 AWR 790 : (1970) CriLJ 948
Criminal Procedure Code, 1898 (CrPC) — Section 209, 439, 561A
High Courts18 Sept 1969Dismissed
R.K.B. One Mills Vs State of U.P. and Others
Allahabad High Court · (1970) 25 STC 321
Central Sales Tax Act, 1956 — Section 8
High Courts18 Sept 1969Dismissed
Mohd. Waseem and Others Vs State of UP
Allahabad High Court · (1970) 40 AWR 160
Constitution of India, 1950 — Article 19(1)(g)Criminal Procedure Code, 1898 (CrPC) — Section 29Uttar Pradesh Shops and Commercial Establishments Act, 1947 — Section 36(2)
High Courts17 Sept 1969Allowed
Jafar A. Majeed Vs Sales Tax Officer
Allahabad High Court · (1970) 25 STC 95
High Courts16 Sept 1969Allowed
Bisheshwar Lal Vs Income Tax, Officer
Allahabad High Court · (1970) 75 ITR 698
Income Tax Act, 1922 — Section 28(1)
High Courts12 Sept 1969Dismissed
Dewan Sugar and General Mills Pvt. Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1970) 77 ITR 572
Income Tax Act, 1922 — Section 10(2)