High Courts12 Sept 1969
Badri and Another Vs State and Another
Allahabad High Court · (1970) 40 AWR 178
Penal Code, 1860 (IPC) — Section 23, 378
COURT ARCHIVE
Allahabad High Court judgments, 1969
223 judgments · page 7 of 12
High Courts11 Sept 1969Dismissed
Commissioner, Sales Tax Vs Shiv Narain Rameshwar Pd.
Allahabad High Court · (1970) 26 STC 299
Uttar Pradesh Sales Tax Act, 1948 — Section 10(3)(i)
High Courts11 Sept 1969Allowed
Latur Singh Vs Prescribed Authority, Hasanpur, Moradabad and Others
Allahabad High Court · (1970) 40 AWR 67
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 4
High Courts10 Sept 1969Dismissed
B. Malik Vs Union of India (UOI) and Another
Allahabad High Court · AIR 1970 All 268
Constitution of India, 1950 — Article 221(2), 376(1)Government of India Act, 1935 — Section 221, 221(2)
High Courts05 Sept 1969Dismissed
Punjab and Sind Bank Ltd. Vs Raja Ram Sri Narain and Others
Allahabad High Court · (1969) 39 AWR 807 : (1970) 75 ITR 402
Civil Procedure Code, 1908 (CPC) — Section 151, 63
High Courts05 Sept 1969
Bajrang Lal Vs Commissioner of Income Tax
Allahabad High Court · (1970) 77 ITR 309
Income Tax Act, 1922 — Section 16(3)
High Courts02 Sept 1969Dismissed
Ali Raja Vs State
Allahabad High Court · (1970) 40 AWR 96
Citizenship Act, 1955 — Section 9(2)Criminal Procedure Code, 1898 (CrPC) — Section 491Foreigners Act, 1946 — Section 14
High Courts02 Sept 1969Disposed Of
Maheshwari Khetan Sugar Mills Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1970) 75 ITR 520
Income Tax Act, 1922 — Section 66
High Courts02 Sept 1969
Smt. Parbati Devi Vs Commissioner of Income Tax and Others
Allahabad High Court · (1970) 75 ITR 625
Income Tax Act, 1922 — Section 34(3)Income Tax Act, 1961 — Section 139(4), 139(5), 153(1)
High Courts29 Aug 1969Dismissed
India Army and Police Equipment Factory Vs Commissioner of Income Tax
Allahabad High Court · (1970) 75 ITR 693
Income Tax Act, 1922 — Section 23(5), 3
High Courts29 Aug 1969Disposed Of
L. Satish Chand Vs Income Tax Officer
Allahabad High Court · (1970) 75 ITR 623
Income Tax Act, 1922 — Section 66
High Courts28 Aug 1969Allowed
Smt. Om Wati Vs State
Allahabad High Court · (1970) 40 AWR 10
Criminal Procedure Code, 1898 (CrPC) — Section 517Penal Code, 1860 (IPC) — Section 395
High Courts25 Aug 1969Allowed
Samharu Vs Dharamraj Pandey and Others
Allahabad High Court · AIR 1970 All 350 : (1969) 39 AWR 714 : (1969) RD 402
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18, 19, 21(1)
High Courts21 Aug 1969Allowed
Krishna Gopal Vs Gokul Prasad and Another
Allahabad High Court · AIR 1970 All 261 : (1969) 39 AWR 633
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 60, Order 21 Rule 90, 144, 145
High Courts20 Aug 1969Dismissed
Badri Prasad Ayodhya Prasad Vs Commissioner of Sales Tax, U.P., Lucknow
Allahabad High Court · AIR 1970 All 266 : (1970) 25 STC 282
Uttar Pradesh Sales Tax Act, 1948 — Section 10(3), 10(3)(1), 11
High Courts19 Aug 1969Allowed
Kanpur Dyeing and Printing Co. Vs Commissioner of Income Tax
Allahabad High Court · (1970) 75 ITR 686
Income Tax Act, 1922 — Section 10, 10(2)
High Courts14 Aug 1969Dismissed
Madhava Prasad and Others Vs Commissioner of Income Tax
Allahabad High Court · (1970) 75 ITR 599
Income Tax Act, 1922 — Section 25A(2)
High Courts11 Aug 1969Partly Allowed
Shri Hari Kishan Vs Commissioner of Sales Tax and Others
Allahabad High Court · (1970) 26 STC 511
Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 14, 286
High Courts06 Aug 1969Disposed Of
Gopal Das Uttam Chand Vs Sales Tax Officer
Allahabad High Court · (1970) 25 STC 229
Uttar Pradesh Sales Tax Act, 1948 — Section 11
High Courts05 Aug 1969
Income Tax Officer Vs S.B. Singar Singh and Sons and Another
Allahabad High Court · (1970) 75 ITR 646
Excess Profits Tax Act, 1940 — Section 19, 21Income Tax Act, 1922 — Section 33, 35