COURT ARCHIVE

Allahabad High Court judgments, 1970

377 judgments · page 15 of 19

High Courts13 Mar 1970Disposed Of

Ramashanker Pathak Vs The Collector, Central Excise, Allahabad and Others

Allahabad High Court · AIR 1971 All 287 : (1970) 40 AWR 348

Stamp Act, 1899 — Section 2(14), 3, 33, 35, 36Uttar Pradesh Stamp (Amendment) Act, 1969 — Article 254(2), 4

High Courts13 Mar 1970

Mumtaz Khan Vs State

Allahabad High Court · (1970) 40 AWR 345

Criminal Procedure Code, 1898 (CrPC) — Section 59(1)Penal Code, 1860 (IPC) — Section 225, 324

High Courts13 Mar 1970Allowed

Chandra Bhan Vs Ram Swarup and Another

Allahabad High Court · (1970) 40 AWR 366

Court Fees Act, 1870 — Section 6(2), 6A

High Courts12 Mar 1970Allowed

Agarwal Brothers Vs Income Tax Officer, F-Ward

Allahabad High Court · (1971) 79 ITR 101

Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 148, 297(2)

High Courts12 Mar 1970Dismissed

Gyan Prakash Vs Triloki Prakash

Allahabad High Court · (1970) 40 AWR 316

Transfer of Property Act, 1882 — Section 92

High Courts11 Mar 1970Allowed

Mahadeo Prasad Shanker Lal Vs Judge (Revisions) Sales Tax, Varanasi Range and Others

Allahabad High Court · (1971) 27 STC 265

Constitution of India, 1950 — Article 226

High Courts11 Mar 1970Dismissed

G.D. Bhargava and Others Vs Registrar of Companies and Others

Allahabad High Court · (1970) 40 CompCas 664

Companies Act, 1956 — Section 633(1), 633(2)Penal Code, 1860 (IPC) — Section 417, 420

High Courts11 Mar 1970

Parsottam Vs Narottam and Another

Allahabad High Court · (1970) 40 AWR 312

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 331

High Courts10 Mar 1970Disposed Of

Chief Inspector of Stamps, Allahabad Vs Murlidhar Kanodia, Kanpur

Allahabad High Court · AIR 1970 All 599 : (1970) 40 AWR 249

Stamp Act, 1899 — Article 23, 48, 24

High Courts10 Mar 1970Dismissed

Swarupa and Others Vs The Dy. Director of Consolidation UP and Others

Allahabad High Court · (1970) 40 AWR 376

Transfer of Property Act, 1882 — Section 43Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134, 137

High Courts09 Mar 1970Allowed

Baleshwar Nath Bhargava Vs Vishun Datt Tyagi

Allahabad High Court · (1970) 40 AWR 537

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3A, 5(4)

High Courts05 Mar 1970Allowed

Sundar Lal Vs The State of Uttar Pradesh and Another

Allahabad High Court · (1970) 40 AWR 318

Uttar Pradesh (Regulation of Building Operations) Act, 1958 — Section 15A

High Courts04 Mar 1970Disposed Of

Ganga Ram Vs Smt. Phulwati

Allahabad High Court · AIR 1970 All 446 : (1970) 40 AWR 198

Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Post Office Act, 1898 — Section 14, 3

High Courts03 Mar 1970Dismissed

Mak and Co. Vs Commissioner, Sales Tax

Allahabad High Court · (1970) 26 STC 455

Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)

High Courts03 Mar 1970Allowed

Gurna Mal Vs The State of Uttar Pradesh and Another

Allahabad High Court · (1970) 26 STC 270

Constitution of India, 1950 — Article 14

High Courts03 Mar 1970Allowed

Bishambhar Nath and Others Vs Director of Consolidation, UP, at Hardoi and Others

Allahabad High Court · (1970) 40 AWR 370

Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 53BUttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 111

High Courts03 Mar 1970Dismissed

Karamendra Narain Ajai Narain Vs Commissioner of Sales Tax

Allahabad High Court · (1971) 27 STC 102

Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)

High Courts02 Mar 1970Dismissed

Ganesh Das Vs Darshan Prasad and Others

Allahabad High Court · (1970) 40 AWR 644

Civil Procedure Code, 1908 (CPC) — Section 47

High Courts02 Mar 1970Allowed

Lalji Pandey and Others Vs The Dy. Director of Consolidation and Others

Allahabad High Court · (1970) 40 AWR 334

Uttar Pradesh Tenancy Act, 1939 — Section 47(3)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 21(1)(d)

High Courts02 Mar 1970Dismissed

Ram Das Jaiswal Vs Income Tax Officer

Allahabad High Court · (1971) 79 ITR 570

Income Tax Act, 1922 — Section 34