High Courts02 Mar 1971
Kaladhar Prasad Chaturvedi Vs Commissioner of Income Tax
Allahabad High Court · (1971) 82 ITR 713
Income Tax Act, 1961 — Section 64
COURT ARCHIVE
Allahabad High Court judgments, 1971
418 judgments · page 17 of 21
High Courts26 Feb 1971Dismissed
Official Receiver, Varanasi Vs Jagardeo and Others
Allahabad High Court · AIR 1971 All 551 : (1971) 41 AWR 393 : (1972) RD 88
Provincial Insolvency Act, 1920 — Section 28A, 4Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 331
High Courts26 Feb 1971
Pioneer Consolidated Co. of India Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1972) 85 ITR 410
Income Tax Act, 1961 — Section 256
High Courts26 Feb 1971
Commissioner of Income Tax Vs Janki Sugar Mills Co. Ltd.
Allahabad High Court · (1972) 84 ITR 348
High Courts26 Feb 1971
Ishwari Khetan Sugar Mills (P.) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1972) 86 ITR 635
Income Tax Act, 1922 — Section 10(2)
High Courts26 Feb 1971
Smt. Nanhi Devi Vs Commissioner of Income Tax
Allahabad High Court · (1972) 84 ITR 321
Income Tax Act, 1922 — Section 34
High Courts25 Feb 1971Dismissed
Sri Gulshan Trading Company and Another Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1971) 28 STC 487
Uttar Pradesh Sales Tax Act, 1948 — Section 9
High Courts25 Feb 1971Dismissed
Guddan and Others Vs Board of Revenue, U.P. and Others
Allahabad High Court · AIR 1971 All 451 : (1971) 41 AWR 308 : (1971) RD 229
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20, 21
High Courts25 Feb 1971Partly Allowed
Zubeda Begum and Others Vs Union of India (UOI) and Others
Allahabad High Court · AIR 1971 All 452
Constitution of India, 1950 — Article 258(1), 298, 73(1)Land Acquisition Act, 1894 — Section 17, 4(1)
High Courts25 Feb 1971
Khyali Ram and Others Vs State of U.P. and Another
Allahabad High Court · (1971) CriLJ 1365
Hindu Minority and Guardianship Act, 1956 — Section 6Penal Code, 1860 (IPC) — Section 361, 363Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts24 Feb 1971Allowed
Shiva Prasad and Another Vs State
Allahabad High Court · (1971) CriLJ 1574
Civil Procedure Code, 1908 (CPC) — Section 115Penal Code, 1860 (IPC) — Section 191, 192, 193, 194, 195Civil Procedure Code, 1908 (CPC) — Section 115
High Courts24 Feb 1971
Bindraban Das Vs Nagar Swasthya Adhikari
Allahabad High Court · (1971) 41 AWR 306 : (1971) CriLJ 1366
Prevention of Food Adulteration Act, 1954 — Section 10, 13, 16Prevention of Food Adulteration Act, 1954 — Section 10, 13, 16Prevention of Food Adulteration Act, 1954 — Section 10, 13, 16
High Courts22 Feb 1971Dismissed
Commissioner of Income Tax Vs Shadiram Balmukand
Allahabad High Court · (1972) 84 ITR 183
Income Tax Act, 1922 — Section 28, 28(1)
High Courts22 Feb 1971Dismissed
Asharfi Lal Vs Board of Revenue, U.P. at Allahabad and Others
Allahabad High Court · AIR 1971 All 465 : (1971) 41 AWR 310 : (1972) RD 223
Uttar Pradesh Tenancy Act, 1939 — Section 47(1), 47(4)Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 2(1), 2(9)
High Courts22 Feb 1971Allowed
Mohammad Abu Zafar Mohammad Ibrahim Vs Israr Ahmad and Others
Allahabad High Court · AIR 1971 All 366 : (1971) 41 AWR 239
Constitution of India, 1950 — Article 44Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 142, 152, 199
High Courts22 Feb 1971
Western India Match Co. Ltd. Vs Rameshwar Prasad
Allahabad High Court · (1971) 2 LLJ 386
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 311Specific Relief Act, 1963 — Section 21, 42
High Courts22 Feb 1971
U.P. Co-operative Federation Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1972) 84 ITR 317
Income Tax Act, 1922 — Section 14(3)
High Courts19 Feb 1971Dismissed
Commissioner of Income Tax Vs Bagla Brothers
Allahabad High Court · (1972) 84 ITR 20
High Courts19 Feb 1971Disposed Of
Commissioner, Sales Tax Vs B.M. Wood Works : No. 1
Allahabad High Court · (1973) 32 STC 66
Uttar Pradesh Sales Tax Act, 1948 — Section 11(3)
High Courts19 Feb 1971Dismissed
Smt. Chauhana Vs Gaya Prasad and Others
Allahabad High Court · AIR 1971 All 439
Evidence Act, 1872 — Section 44