COURT ARCHIVE

Allahabad High Court judgments, 1971

418 judgments · page 7 of 21

High Courts16 Sept 1971Disposed Of

Prakash Pottery Industries, Chunar Vs The District Magistrate, Mirzapur and Others

Allahabad High Court · AIR 1972 All 97 : (1971) 41 AWR 676

Constitution of India, 1950 — Article 14Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3, 3(1)

High Courts16 Sept 1971

Hukam Chand Mahendra Kumar Vs Commissioner of Sales Tax

Allahabad High Court · (1972) 29 STC 394

Uttar Pradesh Sales Tax Act, 1948 — Section 11(4)

High Courts15 Sept 1971Dismissed

Commissioner of Income Tax Vs Roop Narain Ram Chandra (P.) Ltd.

Allahabad High Court · (1973) 87 ITR 13

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

High Courts15 Sept 1971Allowed

Kasturi Lal Har Lal Vs State of U.P. and Others

Allahabad High Court · (1972) 29 STC 495

Constitution of India, 1950 — Article 226

High Courts14 Sept 1971Allowed

Raj Narain Vs Smt. Indira Gandhi and Others

Allahabad High Court · AIR 1972 All 41

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 12Representation of the People Act, 1951 — Section 86, 92

High Courts13 Sept 1971Disposed Of

Commissioner, Sales Tax Vs The Tata Oil Mills

Allahabad High Court · (1973) 30 STC 520

Central Sales Tax Act, 1956 — Section 3

High Courts13 Sept 1971Allowed

Adarsh Kanya Uchchattar Madhyamik Vidyalaya, Kanpur Vs The State of Uttar Pradesh and Others

Allahabad High Court · AIR 1972 All 133

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16A(6), 16D, 16D(4)

High Courts13 Sept 1971Dismissed

District Co-operative Federation Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1973) 87 ITR 639

Income Tax Act, 1922 — Section 10(2), 14(3)

High Courts13 Sept 1971

Neel Kamal Talkies Vs Commissioner of Income Tax

Allahabad High Court · (1973) 87 ITR 691

Income Tax Act, 1922 — Section 10(2)

High Courts08 Sept 1971Allowed

Garib Dass and Others Vs The State of Uttar Pradesh and Others

Allahabad High Court · AIR 1972 All 78

Constitution of India, 1950 — Article 13, 226Uttar Pradesh Excise Act, 1910 — Section 14, 20(4), 20A, 20B

High Courts07 Sept 1971Allowed

K.L. Shah Vs Hari Dutt and Another

Allahabad High Court · AIR 1972 All 111

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 336(1), 336(2)

High Courts07 Sept 1971

Babu Ram Vishnoi Vs Commissioner of Sales Tax

Allahabad High Court · (1972) 29 STC 392

Uttar Pradesh Sales Tax Act, 1948 — Section 11(4)

High Courts07 Sept 1971

Shiv Narain and Another Vs The Sales Tax Officer and Others

Allahabad High Court · (1972) 29 STC 150

Constitution of India, 1950 — Article 226

High Courts03 Sept 1971Dismissed

Ramnath Dubey Vs Commissioner, Sales Tax

Allahabad High Court · (1972) 29 STC 130

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

High Courts03 Sept 1971Dismissed

Smt. Sharda Sharma Vs Smt. Gulab Devi Dhwon

Allahabad High Court · AIR 1972 All 435

Transfer of Property Act, 1882 — Section 113

High Courts02 Sept 1971Dismissed

Sadhoo Lal Motilal Vs State of M.P. and others

Allahabad High Court · (1971) 09 AHC CK 0017

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 4

High Courts02 Sept 1971Partly Allowed

Sadhoo Lal Motilal Vs State of Madhya Pradesh and Others

Allahabad High Court · AIR 1972 All 137

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 4, 5Forest Act, 1927 — Section 82

High Courts27 Aug 1971Dismissed

Income Tax Officer Vs Khanjan Lal and Another

Allahabad High Court · (1973) 89 ITR 120

High Courts27 Aug 1971Allowed

Assistant Custodian General, Evacuee Property, U.P., Lucknow and Others Vs Ali Abbas and Others

Allahabad High Court · AIR 1972 All 141 : (1971) 41 AWR 737

Administration of Evacuee Property Act, 1950 — Section 10(2)

High Courts26 Aug 1971Dismissed

Ram Dass Sukhi Ram Vs The State of Uttar Pradesh and Others

Allahabad High Court · AIR 1972 All 114

Constitution of India, 1950 — Article 13, 19(1), 19(5), 31, 31(2)Government of India Act, 1935 — Section 104, 299(1), 299(2)Uttar Pradesh Rural Development (Requisitioning of Land) Act, 1948 — Section 3