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)
COURT ARCHIVE
Allahabad High Court judgments, 1970
377 judgments · page 2 of 19
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)
High Courts20 Nov 1970Disposed Of
Commissioner of Sales Tax Vs Chandra Oil Mills
Allahabad High Court · (1971) 28 STC 481
Constitution of India, 1950 — Article 286
High Courts20 Nov 1970Allowed
Hasmat Ali Vs Smt. Suraya Begum
Allahabad High Court · AIR 1971 All 260
Guardians and Wards Act, 1890 — Section 25, 4(2)
High Courts20 Nov 1970Dismissed
The Union of India (UOI) Vs Lakshmi Ratan Cotton Mills Ltd. and Others
Allahabad High Court · AIR 1971 All 531
Civil Procedure Code, 1908 (CPC) — Section 15(2), 80Contract Act, 1872 — Section 151Evidence Act, 1872 — Section 114
High Courts19 Nov 1970Disposed Of
Sri Krishna Chandra Vs The State of Uttar Pradesh
Allahabad High Court · (1972) 29 STC 635
Income Tax Act, 1961 — Section 147
High Courts17 Nov 1970Disposed Of
Chintamani Ghosh Trust Vs Commissioner of Wealth Tax
Allahabad High Court · (1971) 80 ITR 331
Wealth Tax Act, 1957 — Section 21(1), 21(4), 5(1), 7(1)
High Courts17 Nov 1970
Commissioner of Income Tax Vs Kailash Motors
Allahabad High Court · (1971) 82 ITR 253
Income Tax Act, 1922 — Section 10(2)
High Courts13 Nov 1970Dismissed
Dina Nath Lassiwala Vs The State of U.P.
Allahabad High Court · (1971) 28 STC 173
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1), 4(1)
High Courts13 Nov 1970Allowed
Delight Stores Vs Income Tax Officer, E-Ward and Others
Allahabad High Court · (1971) 79 ITR 749
Income Tax Act, 1961 — Section 184(7)
High Courts13 Nov 1970Dismissed
Surendra Dubey Vs Collector and Others
Allahabad High Court · (1971) 82 ITR 133
Income Tax Act, 1961 — Rule 11(6), 9
High Courts11 Nov 1970Allowed
Ram Sewak Vs State
Allahabad High Court · (1970) 40 AWR 888
Motor Vehicles Act, 1988 — Section 112, 2(33), 42(1)Motor Vehicles Act, 1988 — Section 112, 2(33), 42(1)Motor Vehicles Act, 1988 — Section 112, 2(33), 42(1)
High Courts10 Nov 1970Allowed
The Industrial Gases Ltd. Vs The Ganesh Flour Mills Co., Ltd.
Allahabad High Court · AIR 1971 All 428
High Courts10 Nov 1970Disposed Of
Commissioner of Income Tax Vs Atherton West and Co. Ltd.
Allahabad High Court · (1971) 82 ITR 352
Income Tax Act, 1922 — Section 10(2)
High Courts10 Nov 1970Partly Allowed
Smt. Rasulan Vs Dilawar and Another
Allahabad High Court · AIR 1971 All 248
Guardians and Wards Act, 1890 — Section 19, 25, 7
High Courts10 Nov 1970
Mahadeo Prasad Rais Vs Income Tax Officer
Allahabad High Court · (1972) 84 ITR 48
Income Tax Act, 1922 — Section 66
High Courts06 Nov 1970Allowed
Mst. Ram Piari Vs Joint Director of Consolidation and others
Allahabad High Court · (1970) 40 AWR 887
High Courts06 Nov 1970Dismissed
Meghu Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1970) 40 AWR 856
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171
High Courts06 Nov 1970Dismissed
Jain Transport and General Trading Co. Vs State of UP
Allahabad High Court · (1970) 40 AWR 883
Constitution of India, 1950 — Article 154Criminal Procedure Code, 1898 (CrPC) — Section 14Constitution of India, 1950 — Article 154
High Courts05 Nov 1970Dismissed
Smt. Matabi Vs Smt. Sheopati and Others
Allahabad High Court · (1970) 40 AWR 817
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 137(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 137(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 137(2)