High Courts23 Dec 1970Partly Allowed
State of Uttar Pradesh Vs The District Registrar, Meerut and Another
Allahabad High Court · AIR 1971 All 390 : (1971) 41 AWR 69
Constitution of India, 1950 — Article 265Registration Act, 1908 — Section 72, 78
COURT ARCHIVE
Allahabad High Court judgments, 1970
360 judgments · page 1 of 18
High Courts22 Dec 1970
Commissioner of Sales Tax Vs Janta Furniture Mart
Allahabad High Court · (1973) 31 STC 392
Central Sales Tax Act, 1956 — Section 10, 10A, 8, 9
High Courts18 Dec 1970Dismissed
Premier Motors (P.) Ltd. Vs Ashok Tandon and Others
Allahabad High Court · (1971) 41 CompCas 656
Companies (Court) Rules, 1959 — Rule 79Companies Act, 1956 — Section 391, 391(2)Evidence Act, 1872 — Section 114
High Courts17 Dec 1970Dismissed
Brij Mohan Lal Rameshwar Lal Vs Commissioner of Income Tax
Allahabad High Court · (1971) 82 ITR 173
Income Tax Act, 1961 — Section 171
High Courts16 Dec 1970Dismissed
Raja Ram Om Prakash Vs Union of India (UOI) and Another
Allahabad High Court · (1971) 41 CompCas 1055
Emergency Risks (Goods) Insurance Act, 1962 — Section 1(3), 8General Clauses Act, 1897 — Section 6
High Courts15 Dec 1970Partly Allowed
Hakim Ziaul Islam Vs Mohd. Rafi
Allahabad High Court · AIR 1971 All 302 : (1971) 41 AWR 121
Civil Procedure Code, 1908 (CPC) — Section 100, 101Transfer of Property Act, 1882 — Section 106, 111
High Courts10 Dec 1970Dismissed
Iqbal Narain Srivastava Vs The State of U.P. and Another
Allahabad High Court · AIR 1971 All 178
Constitution of India, 1950 — Article 14, 16, 245, 246, 309General Clauses Act, 1897 — Section 21Uttar Pradesh Fundamental Rules — Rule 56, 56(a)
High Courts10 Dec 1970Disposed Of
Commissioner of Income Tax Vs B.R. Sons (P.) Ltd.
Allahabad High Court · (1971) 82 ITR 89
Income Tax Act, 1922 — Section 24(2)
High Courts09 Dec 1970Allowed
Seth Brothers Vs Commissioner of Income Tax and Others
Allahabad High Court · (1971) 80 ITR 693
Income Tax (Amendment) Act, 1965 — Section 6Income Tax Act, 1961 — Section 132, 132(1), 132(8)
High Courts08 Dec 1970Dismissed
Govind Ram Paliwal Vs Radha Mohan
Allahabad High Court · AIR 1971 All 280 : (1971) 41 AWR 26
Stamp Act, 1899 — Section 32(3)
High Courts04 Dec 1970Allowed
Union of India (UOI) Vs Ex. Kanor Ranbir Singh Sidhu
Allahabad High Court · AIR 1971 All 396
Army Act, 1950 — Section 19, 45Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts04 Dec 1970Disposed Of
J.K. Hosiery Factory Vs Commissioner of Income Tax
Allahabad High Court · (1971) 81 ITR 557
Income Tax Act, 1922 — Section 26A, 4(3)
High Courts04 Dec 1970Allowed
Raj Kumar and Another Vs Gopi Nath Varman
Allahabad High Court · AIR 1971 All 273
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 100, 11Evidence Act, 1872 — Section 18
High Courts03 Dec 1970Allowed
Commissioner of Income Tax Vs Tireth Prakash
Allahabad High Court · (1971) 81 ITR 27
Income Tax Act, 1961 — Section 43(6)
High Courts30 Nov 1970Allowed
Kunwar Ayurvedic Pharmacy Vs The State of Uttar Pradesh and Others
Allahabad High Court · AIR 1971 All 295
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7F
High Courts30 Nov 1970Dismissed
Sushil Chandra and Another Vs The State of Uttar Pradesh and Others
Allahabad High Court · AIR 1971 All 290
Constitution of India, 1950 — Article 226Uttar Pradesh Excise Act, 1910 — Section 10Uttar Pradesh Number and Location of Excise Shops Rules, 1968 — Rule 2
High Courts26 Nov 1970Dismissed
Baijnath Vs Lakshmi Narain and Others
Allahabad High Court · AIR 1971 All 398 : (1971) 41 AWR 51 : (1971) RD 116
Civil Procedure Code, 1908 (CPC) — Section 52(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 153
High Courts25 Nov 1970Allowed
Income Tax Officer Vs Ram Prasad Harish Chandra (By Legal Representatives)
Allahabad High Court · (1971) 82 ITR 397
Constitution of India, 1950 — Article 226
High Courts24 Nov 1970Disposed Of
Commissioner, Sales Tax Vs Asha Handloom
Allahabad High Court · (1972) 29 STC 554
Uttar Pradesh Sales Tax Act, 1948 — Section 11(3)
High Courts20 Nov 1970Dismissed
State of U.P. Vs B.N. Singh and Others
Allahabad High Court · AIR 1971 All 359
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Uttar Pradesh Disciplinary Proceedings (Administrative Tribunal) Rules, 1947 — Rule 2, 4, 4(1)