COURT ARCHIVE

Allahabad High Court judgments, 1970

377 judgments · page 6 of 19

High Courts03 Sept 1970Dismissed

Balbir Singh Vs State of UP

Allahabad High Court · (1970) 40 AWR 828

Criminal Procedure Code, 1898 (CrPC) — Section 133Criminal Procedure Code, 1898 (CrPC) — Section 133Criminal Procedure Code, 1898 (CrPC) — Section 133

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High Courts02 Sept 1970Dismissed

M/s. Mathura Prasad Shri Prakash Vs Zila Parishad, Farrukhabad

Allahabad High Court · (1970) 40 AWR 816

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High Courts02 Sept 1970Allowed

Smt. Asharfunisa Begum Vs Dy. Director of Consolidation Camp at Hardoi and Others

Allahabad High Court · AIR 1971 All 87 : (1970) 40 AWR 706 : (1970) RD 532

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5(1)

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High Courts01 Sept 1970Disposed Of

Board of Revenue, U.P., Allahabad Vs Saraya Sugar Factory, Gorakhpur

Allahabad High Court · AIR 1971 All 70 : (1970) 40 AWR 700

Stamp Act, 1899 — Section 33, 56(1), 56(2), 57(1), 58

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High Courts01 Sept 1970

Commissioner, Sales Tax Vs B.S. Metal Printing and Pressing Works

Allahabad High Court · (1971) 27 STC 546

Uttar Pradesh Sales Tax Act, 1948 — Section 11(3)

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High Courts01 Sept 1970

Honb''le Chief Justice Sri B. Malik Vs Commissioner of Income Tax

Allahabad High Court · (1971) 82 ITR 255

Civil Procedure Code, 1908 (CPC) — Section 109Income Tax Act, 1922 — Section 3(3), 4(3), 66A(2)

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High Courts31 Aug 1970Dismissed

Hindustan Metal Works Vs Commissioner of Sales Tax

Allahabad High Court · (1971) 27 STC 555

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

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High Courts31 Aug 1970Dismissed

Bishambhar Nath and Another Vs Raghunath Prasad Sharma and Another

Allahabad High Court · AIR 1971 All 207 : (1970) 40 AWR 747

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 4, 2(11), 92

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High Courts28 Aug 1970Disposed Of

Dwarika Dhish Ji Maharaj Vs Ram Sajiwan Tripathi

Allahabad High Court · (1970) 40 AWR 807

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

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High Courts28 Aug 1970Allowed

Ram Saroop and Another Vs Deputy Director of Consolidation UP Camp Agra and Others

Allahabad High Court · (1970) 40 AWR 721

Civil Procedure Code, 1908 (CPC) — Section 47(3)Uttar Pradesh Tenancy Act, 1939 — Section 180

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High Courts28 Aug 1970

Rampur Industries Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1971) 82 ITR 23

Income Tax Act, 1922 — Section 10(2), 9

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High Courts28 Aug 1970

Commissioner, Sales Tax Vs Brij Kishore Satish Chandra

Allahabad High Court · (1971) 27 STC 324

Limitation Act, 1963 — Section 5

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High Courts28 Aug 1970Allowed

Santoo Ram Vs State and Another

Allahabad High Court · (1970) 40 AWR 825

Criminal Procedure Code, 1898 (CrPC) — Section 423Criminal Procedure Code, 1898 (CrPC) — Section 423Criminal Procedure Code, 1898 (CrPC) — Section 423

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High Courts27 Aug 1970Disposed Of