High Courts08 May 1969
Hira Lal Jagarnath Prasad Vs Commissioner of Income Tax and Others
Allahabad High Court · (1969) 74 ITR 732
Income Tax Act, 1922 — Section 66(1), 66(7)Income Tax Act, 1961 — Section 244(1), 297(2)
COURT ARCHIVE
Allahabad High Court judgments, 1969
223 judgments · page 9 of 12
High Courts08 May 1969Partly Allowed
J.K. Manufacturers Ltd. (Formerly J.K. Cotton Manufacturers Ltd.) Vs The Sales Tax Officer, Sector II, Kanpur and Others
Allahabad High Court · AIR 1970 All 362 : (1970) 26 STC 310
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Uttar Pradesh Sales Tax Act, 1948 — Section 3AA, 9(1)
High Courts30 Apr 1969Dismissed
Bishwanath Lohia Vs The Collector and Others
Allahabad High Court · (1970) 26 STC 84
Civil Procedure Code, 1908 (CPC) — Section 51
High Courts29 Apr 1969
Sri Ram and Others Vs First Labour Court and Others
Allahabad High Court · (1970) 1 LLJ 392
Industrial Disputes Act, 1947 — Section 33C
High Courts29 Apr 1969
State of Uttar Pradesh and Another Vs Virendra Nath Srivastava and Another
Allahabad High Court · (1970) 1 LLJ 620
Constitution of India, 1950 — Article 311
High Courts29 Apr 1969
Bikarma Singh and Others Vs The State of U.P. and Others
Allahabad High Court · AIR 1970 All 344 : (1969) 39 AWR 410 : (1969) RD 281
Civil Procedure Code, 1908 (CPC) — Section 115, 9Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 49, 5
High Courts18 Apr 1969Dismissed
Madan Lal Vs Giri Lal and Another
Allahabad High Court · AIR 1970 All 404 : (1969) 39 AWR 401
Easements Act, 1882 — Section 15, 45, 51
High Courts14 Apr 1969
Gupta (R.K.L.) Vs Ram Babu Lal and Others
Allahabad High Court · (1970) 1 LLJ 390
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 13, 14, 17, 19
High Courts11 Apr 1969Partly Allowed
Government of India and Another Vs Smt. Sahodra Devi and Others
Allahabad High Court · AIR 1970 All 357
Cantonments Act, 1924 — Section 280Cantonments Land Administration Rules, 1937 — Rule 16, 17, 18, 19, 20Constitution of India, 1950 — Article 226
High Courts09 Apr 1969Dismissed
Ziley Singh Vs Munshi and others
Allahabad High Court · (1969) 04 AHC CK 0016
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts09 Apr 1969Dismissed
Babu Ram Jagannath Vs The District Magistrate, Meerut and Others
Allahabad High Court · AIR 1970 All 396
Constitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 3, 6A, 6B, 7
High Courts09 Apr 1969Allowed
Mrs. G. Gordon Vs Administrator General, U.P.
Allahabad High Court · AIR 1970 All 224
Administrator Generals Act, 1913 — Section 14, 2(2)
High Courts04 Apr 1969Dismissed
Commissioner, Sales Tax Vs Nihal Chand Hans Raj
Allahabad High Court · (1970) 26 STC 140
Uttar Pradesh Sales Tax Act, 1948 — Section 3A
High Courts04 Apr 1969Disposed Of
Behari Lal and Another Vs Keshri Nandan
Allahabad High Court · AIR 1970 All 201
Bengal, Agra and the Civil Courts (Amendment) Act, 1965 — Section 21Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21(1), 21(1A)Constitution of India, 1950 — Article 111, 133, 357(1)
High Courts04 Apr 1969Dismissed
Suraj Pd. Gauri Shanker Vs Commissioner, Sales Tax
Allahabad High Court · (1969) 24 STC 356
Income Tax Act, 1961 — Section 160, 161, 162, 163, 164
High Courts03 Apr 1969Allowed
B.D. Tandon Vs State of U.P. and Another
Allahabad High Court · AIR 1970 All 215
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 43(1), 47(3), 64A
High Courts02 Apr 1969Disposed Of
Juggilal Kamlapat Vs Commissioner of Income Tax
Allahabad High Court · (1970) 75 ITR 248
Income Tax Act, 1922 — Section 66(1), 66(2), 66(4), 66(5)
High Courts02 Apr 1969Disposed Of
Dhapai Vs Dalla and Others
Allahabad High Court · AIR 1970 All 206 : (1969) 39 AWR 364
Contract Act, 1872 — Section 73Limitation Act, 1908 — Article 113, 115, 120
High Courts31 Mar 1969Dismissed
Commissioner of Sales Tax Vs Indo Arts
Allahabad High Court · (1969) 24 STC 342
Uttar Pradesh Sales Tax Act, 1948 — Section 4
High Courts31 Mar 1969Dismissed
Thakur Das Tej Prakash Vs Income Tax Officer, D-Ward and Another
Allahabad High Court · (1970) 75 ITR 523
Income Tax Act, 1922 — Section 24(1), 24(2), 34(1)