High Courts27 Dec 1971Disposed Of
Commissioner of Income Tax Vs Smt. Shanti Meattle
Allahabad High Court · (1973) 90 ITR 385
Contract Act, 1872 — Section 23Income Tax Act, 1922 — Section 4(3)
COURT ARCHIVE
Allahabad High Court judgments, 1971
418 judgments · page 1 of 21
High Courts23 Dec 1971Allowed
Commissioner of Income Tax Vs Hind Lamps Ltd.
Allahabad High Court · (1973) 90 ITR 487
Income Tax Act, 1961 — Section 256(1)Super Profits Tax Act, 1963 — Section 19
High Courts23 Dec 1971Partly Allowed
Somaiya Organics India Ltd. and Another Vs Chief Controlling Revenue Authority
Allahabad High Court · AIR 1972 All 252
Stamp Act, 1899 — Article 23, 2(10), 24, 4
High Courts23 Dec 1971Disposed Of
O.S. Chawla Vs Assistant Controller of Estate Duty
Allahabad High Court · (1972) 42 AWR 82 : (1973) 90 ITR 68
Estate Duty Act, 1953 — Section 2(16), 3(3), 5(1), 6
High Courts23 Dec 1971Disposed Of
Modern Wood Works Vs Commissioner of Income Tax
Allahabad High Court · (1974) 93 ITR 164
Income Tax Act, 1961 — Section 271, 271(1), 275
High Courts23 Dec 1971
Commissioner of Income Tax Vs Bankey Lal Hira Lal
Allahabad High Court · (1973) 92 ITR 587
Income Tax Act, 1961 — Section 271, 275
High Courts23 Dec 1971
Commissioner of Income Tax Vs Sir Shadilal Sugar and General Mills Ltd.
Allahabad High Court · (1972) 86 ITR 776
Income Tax Act, 1961 — Section 271, 271(1)
High Courts23 Dec 1971Dismissed
State of U.P. Vs Shri Ram Gupta
Allahabad High Court · (1972) 42 AWR 658
Prevention of Food Adulteration Act, 1954 — Section 2(v)(a), 2(v)(b)
High Courts23 Dec 1971
Mohinder Singh Vs Controller of Estate Duty
Allahabad High Court · (1972) 85 ITR 358
Estate Duty Act, 1953 — Section 64(1)
High Courts22 Dec 1971Dismissed
Keshar Singh Vs State of U.P. and Others
Allahabad High Court · (1972) 42 AWR 121
High Courts22 Dec 1971Allowed
Kodai Ram Vs Ram Sunder Tewari
Allahabad High Court · AIR 1973 All 58
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20
High Courts20 Dec 1971Allowed
Ram Chand Kohli and Another Vs State of U.P. and Others
Allahabad High Court · (1972) 42 AWR 182
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2), 7A
High Courts20 Dec 1971Dismissed
Mohan Lal Verma Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1972) 29 STC 398
Central Sales Tax Act, 1956 — Section 8Constitution of India, 1950 — Article 14, 19
High Courts17 Dec 1971Disposed Of
Nirmal Dass Khaturia and Others Vs The State Transport (Appellate) Tribunal, U.P., Lucknow and Others
Allahabad High Court · AIR 1972 All 200 : (1972) 42 AWR 10
Constitution of India, 1950 — Article 226, 227, 228Uttar Pradesh High Courts (Amalgamation) Order, 1948 — Article 14
High Courts16 Dec 1971Allowed
Mohd. Akhtar Vs State of U.P.
Allahabad High Court · (1971) 12 AHC CK 0035
High Courts16 Dec 1971Allowed
Gobardhan Singh Vs Barsati
Allahabad High Court · AIR 1972 All 246 : (1972) 42 AWR 1
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts15 Dec 1971Allowed
Bache Ram Vs Sub Divisional Magistrate and Others
Allahabad High Court · (1972) 42 AWR 34
Uttar Pradesh Panchayat Raj Act, 1947 — Section 55(4), 73(2)Uttar Pradesh Panchayat Raj Act, 1947 — Section 55(4), 73(2)Uttar Pradesh Panchayat Raj Act, 1947 — Section 55(4), 73(2)
High Courts15 Dec 1971Allowed
Fazlur Rahman Vs Income Tax Officer, A Ward
Allahabad High Court · (1973) 90 ITR 479
Income Tax Act, 1922 — Section 34(1), 34(4)
High Courts15 Dec 1971Dismissed
A.H. Wheeler and Co. P. Ltd. Vs Income Tax Officer, "A" Ward
Allahabad High Court · (1973) 88 ITR 231
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 35
High Courts15 Dec 1971Dismissed
Rai Bahadur Seth Gujar Mal Modi and Others Vs Commissioner of Income Tax
Allahabad High Court · (1973) 87 ITR 159
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34(1A), 34(1B)