COURT ARCHIVE

Allahabad High Court judgments, 1970

377 judgments · page 18 of 19

High Courts30 Jan 1970Disposed Off

Shyam Manohar Dixit Vs Sales Tax Officer, Sector IV, Kanpur and Others

Allahabad High Court · AIR 1970 All 444 : (1970) 40 AWR 151 : (1970) 26 STC 439

Uttar Pradesh Sales Tax Act, 1948 — Section 2, 24, 7, 7(1)Uttar Pradesh Sales Tax Rules, 1948 — Rule 2, 3(1), 3B, 6

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High Courts30 Jan 1970Allowed

M/s. Khedan Lal and Sons, though Sri Vishwa Nath Prasad Jaiswal Vs The State of UP and Others

Allahabad High Court · (1970) 40 AWR 239

Criminal Procedure Code, 1898 (CrPC) — Section 561APrevention of Food Adulteration Act, 1954 — Section 16

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High Courts30 Jan 1970Dismissed

General Manager, U.P. Govt. Roadways, Bareilly Region and Another Vs State Transport Appellate Tribunal, Uttar Pradesh and Others

Allahabad High Court · AIR 1971 All 263

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 68C, 68F(3)Uttar Pradesh State Road Transport Services (Development) Rules, 1958 — Rule 9(1)

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High Courts29 Jan 1970Allowed

Niranjan Lal Bhargava Trust Vs Nagar Mahapalika Allahabad

Allahabad High Court · (1970) 40 AWR 113

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts29 Jan 1970Dismissed

Ram Rup Pandey Vs R.K. Bhargava and Others

Allahabad High Court · AIR 1971 All 231 : (1971) CriLJ 764

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(3)Contempt of Courts Act, 1971 — Section 3(1)

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High Courts29 Jan 1970

Quality Marked Footwear Manufacturers Co-Operative Association Ltd. Vs Commissioner of Sales Tax

Allahabad High Court · (1970) 26 STC 79

Uttar Pradesh Sales Tax Act, 1948 — Section 21

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High Courts29 Jan 1970

Gopal Raj Swarup Vs Commissioner of Wealth Tax

Allahabad High Court · (1970) 77 ITR 912

Income Tax Act, 1922 — Section 66(1)Transfer of Property Act, 1882 — Section 130(1), 133Trusts Act, 1882 — Section 5, 6

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High Courts28 Jan 1970Allowed

Smt. Nirmala Chhabra Vs Addl. District Judge, Lucknow and Another

Allahabad High Court · AIR 1971 All 227

Constitution of India, 1950 — Article 13(2)Public Premises (Eviction of Unauthorised Occupants) (Amendment) Act, 1968 — Section 10EPublic Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 5

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High Courts27 Jan 1970Allowed