COURT ARCHIVE

Allahabad High Court judgments, 1970

377 judgments · page 7 of 19

High Courts22 Aug 1970Dismissed

Mahabir and Others Vs Rajendra Prasad and Others

Allahabad High Court · (1970) 40 AWR 786

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103

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High Courts22 Aug 1970Dismissed

Lallan Misir Vs Smt. Lalita Kunwar

Allahabad High Court · (1970) 40 AWR 749

Hindu Marriage Act, 1955 — Section 10(1)(f), 13

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High Courts22 Aug 1970Allowed

Ram Kripal Vs State

Allahabad High Court · (1970) 40 AWR 734

Penal Code, 1860 (IPC) — Section 415, 471

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High Courts21 Aug 1970

United Commercial Corporation Vs Commissioner of Income Tax

Allahabad High Court · (1970) 78 ITR 800

Income Tax Act, 1922 — Section 10(2), 66

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High Courts21 Aug 1970

Commissioner, Sales Tax Vs Auraiya Chambers of Commerce

Allahabad High Court · (1973) 30 STC 41

Constitution of India, 1950 — Article 226, 96Contract Act, 1872 — Section 72

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High Courts21 Aug 1970Allowed

Abdul Razzaq and Another Vs Deputy Director (Consolidation) UP Lucknow Camp at Azamgarh and Others

Allahabad High Court · (1970) 40 AWR 778

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 52(2)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 52(2)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 52(2)

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High Courts20 Aug 1970Dismissed

Mritunjai Singh Vs State of U.P. and Others

Allahabad High Court · AIR 1971 All 214 : (1971) 1 LLJ 597

Constitution of India, 1950 — Article 311

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High Courts20 Aug 1970

Smt. Priti Lata Samanta Vs Commissioner of Income Tax

Allahabad High Court · (1971) 79 ITR 18

Income Tax Act, 1961 — Section 64

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High Courts20 Aug 1970

Commissioner of Income Tax Vs Motor General Sales (P.) Ltd.

Allahabad High Court · (1971) 79 ITR 46

Income Tax Act, 1922 — Section 18A(3), 18A(9), 23B

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High Courts20 Aug 1970

Rajendra Lal Vs Commissioner of Income Tax

Allahabad High Court · (1970) 78 ITR 803

Income Tax Act, 1922 — Section 16(3)

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High Courts20 Aug 1970Allowed

Ram Ker Pandey and Another Vs The Director of Consolidation Varanasi Division, Varanasi and Others

Allahabad High Court · (1970) 40 AWR 720

Uttar Pradesh Revenue Court Manual — Paragraph 161

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High Courts18 Aug 1970Allowed

Jagannath Jiwan Prakash and Others Vs State of UP and Others

Allahabad High Court · (1970) 40 AWR 759

Essential Commodities Act, 1955 — Section 3Uttar Pradesh Rice and Paddy (Levy) Order, 1968 — Clause 3(8)

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High Courts18 Aug 1970

Mahesh Prasad Srivastava Vs Abdul Khair and Others

Allahabad High Court · AIR 1971 All 205

Allahabad High Court (Conditions of Service of Staff) Rules, 1946 — Rule 9Constitution of India, 1950 — Article 226, 229

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High Courts18 Aug 1970Dismissed

J.K. Cotton Spg. and Wgv. Mills Co. Ltd. Vs Commissioner of Wealth Tax

Allahabad High Court · (1971) 80 ITR 685

Wealth Tax Act, 1957 — Section 2

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High Courts18 Aug 1970Dismissed

Swami Narsingh Giri Vs Commissioner of Income Tax

Allahabad High Court · (1971) 79 ITR 544

Income Tax Act, 1922 — Section 4(3)(i)

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High Courts17 Aug 1970Disposed Off

Narendra Nath Vs Shri Chandra and Others

Allahabad High Court · (1970) 40 AWR 784

Court Fees Act, 1870 — Section 7(ix)Suits Valuation Act, 1887 — Section 4Court Fees Act, 1870 — Section 7(ix)

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High Courts17 Aug 1970Allowed

Nand Kishore and Another Vs The Rent Control and Eviction Officer, Meerut and Others

Allahabad High Court · (1970) 40 AWR 698

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(1)(a), 8

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High Courts14 Aug 1970Dismissed

Sada Shiva and Others Vs State

Allahabad High Court · (1970) 40 AWR 699

Criminal Procedure Code, 1898 (CrPC) — Section 195(1)(b), 195(2)Penal Code, 1860 (IPC) — Section 351

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High Courts13 Aug 1970Partly Allowed

City Board, Mussoorie Vs State Electricity Board and Others

Allahabad High Court · AIR 1971 All 219

Constitution of India, 1950 — Article 226, 245Electricity (Supply) (Amendment) Act, 1966 — Section 76(1)Electricity (Supply) Act, 1948 — Section 46, 46(1), 46(3), 58, 79

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High Courts12 Aug 1970Dismissed

Kishan Lal Vs Lala Ram Baboo

Allahabad High Court · (1970) 40 AWR 731

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

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