High Courts02 Nov 1973Allowed
Smt. Luxmi Devi Vs Union of India and another
Allahabad High Court · (1973) 43 AWR 578
Income Tax Act, 1961 — Section 64(iii)
COURT ARCHIVE
Allahabad High Court judgments, 1973
397 judgments · page 3 of 20
High Courts02 Nov 1973Disposed Of
State of U.P. Vs Ram Bharosey
Allahabad High Court · (1973) 11 AHC CK 0013
Drugs and Cosmetics Act, 1940 — Section 23Drugs and Cosmetics Rules, 1945 — Rule 55, 56
High Courts01 Nov 1973Dismissed
Sheo Nath and Others Vs The State
Allahabad High Court · (1975) CriLJ 463
Penal Code, 1860 (IPC) — Section 197, 200, 202, 260, 316
High Courts01 Nov 1973
Commissioner of Income Tax Vs Poonam Chand Trilok Chand
Allahabad High Court · (1976) 105 ITR 618
Uttar Pradesh Sales Tax Act, 1948 — Section 41
High Courts31 Oct 1973Partly Allowed
State of U.P. Vs Sumeshar and another
Allahabad High Court · (1973) 10 AHC CK 0025
General Clauses Act, 1897 — Section 3(18)Press and Registration of Books Act, 1867 — Section 3
High Courts31 Oct 1973Disposed Of
Ram Narain and Others Vs Sattar Khan and Others
Allahabad High Court · (1974) CriLJ 1236
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146
High Courts31 Oct 1973Dismissed
Municipal Board, Ghaziabad Vs Seth Jai Prakash and Others
Allahabad High Court · AIR 1974 All 61
Uttar Pradesh Land Revenue Act, 1901 — Section 32Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 1(3), 2(1), 3(8)
High Courts31 Oct 1973
State Vs Prem Shanker Sharma
Allahabad High Court · (1973) 43 AWR 580
Contempt of Courts Act, 1971 — Section 15(1)
High Courts31 Oct 1973Dismissed
Sri Ram Chandra Ram Vs The State of U.P. and Others
Allahabad High Court · (1974) 33 STC 394
Constitution of India, 1950 — Article 141, 226
High Courts24 Oct 1973Dismissed
Ram Newas Vs State
Allahabad High Court · (1973) 10 AHC CK 0023
Criminal Procedure Code, 1898 (CrPC) — Section 110Evidence Act, 1872 — Section 54(1)
High Courts23 Oct 1973
Kalika Vs Smt. Jagdei and Others
Allahabad High Court · (1975) CriLJ 465
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts22 Oct 1973Allowed
Raghunath Prasad Vs State
Allahabad High Court · (1973) 10 AHC CK 0020
Penal Code, 1860 (IPC) — Section 418
High Courts20 Oct 1973Disposed Off
ADDITIONAL COMMISSIONER OF Income Tax, KANPUR Vs UTTAM KUMAR PROMOD KUMAR.
Allahabad High Court · (1974) 97 ITR 730
Income Tax Act, 1961 — Section 185Partnership Act, 1932 — Section 30, 48Income Tax Act, 1961 — Section 185
High Courts20 Oct 1973
Sihori Vs State
Allahabad High Court · (1973) 43 AWR 657
Criminal Procedure Code, 1898 (CrPC) — Section 435
High Courts19 Oct 1973Dismissed
Vijay Prakash Gaur Vs State
Allahabad High Court · (1974) 33 STC 495
Central Sales Tax Act, 1956 — Section 14, 2
High Courts19 Oct 1973Allowed
Swadeshi Cotton Mills Co. Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1975) 101 ITR 621
Income Tax Act, 1922 — Section 33, 33A
High Courts19 Oct 1973Dismissed
Ram Autar Santosh Kumar Ltd. and Others Vs B.B. Saxena, District Magistrate, Moradabad and Another
Allahabad High Court · AIR 1974 All 467
Constitution of India, 1950 — Article 19(1)
High Courts19 Oct 1973
Rajvir Singh Vs Board of Revenue, U.P. at Allahabad and others
Allahabad High Court · (1973) 43 AWR 649
Hindu Minority and Guardianship Act, 1956 — Section 8(3)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 168A
High Courts18 Oct 1973Disposed Off
Commissioner of Sales Tax Vs Satyanarain Singh
Allahabad High Court · (1974) 33 STC 187
Uttar Pradesh Sales Tax Act, 1948 — Section 3A
High Courts18 Oct 1973
Commissioner of Income Tax Vs H.C. Gupta
Allahabad High Court · (1975) 100 ITR 244
Income Tax Act, 1922 — Section 12B