High Courts14 May 1974Allowed
Hind Lamps Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1978) 2 ELT 78
Central Excises and Salt Act, 1944 — Section 4Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 1974
353 judgments · page 10 of 18
High Courts14 May 1974Disposed Of
Hari Krishna Vs Commissioner of Income Tax
Allahabad High Court · (1976) 105 ITR 612
High Courts13 May 1974Dismissed
Commissioner of Income Tax Vs J.K. Cotton Spinning and Weaving Mills Ltd.
Allahabad High Court · (1975) 98 ITR 153
Companies Act, 1956 — Section 208Income Tax Act, 1922 — Section 10(2), 10(5)
High Courts10 May 1974Allowed
Indian Hume Pipe Company Ltd. Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1974) 34 STC 230
Constitution of India, 1950 — Article 226
High Courts09 May 1974Dismissed
Suryalal Makand Lal Vs The State of U.P. and Another
Allahabad High Court · (1975) 36 STC 225
Constitution of India, 1950 — Article 14, 226, 301, 303, 304
High Courts08 May 1974Allowed
Mangal Ram Bhagat Vs State
Allahabad High Court · (1974) 05 AHC CK 0021
Criminal Procedure Code, 1898 (CrPC) — Section 441, 448
High Courts07 May 1974Dismissed
Commissioner of Income Tax Vs Kanodia Cold Storage
Allahabad High Court · (1975) 100 ITR 155
Income Tax Act, 1961 — Section 43, 43(3)
High Courts07 May 1974Allowed
J.K. Synthetics Ltd. Vs Additional Commissioner of Income Tax and Another
Allahabad High Court · (1976) 105 ITR 344
Income Tax Act, 1961 — Section 251, 263(1)
High Courts06 May 1974Partly Allowed
Shiv Singh Vs State
Allahabad High Court · (1975) CriLJ 704
Penal Code, 1860 (IPC) — Section 302, 304, 307, 324Probation of Offenders Act, 1958 — Section 6
High Courts06 May 1974Allowed
Smt. Ainunnisa Vs Mukhtar Ahmad and Another
Allahabad High Court · AIR 1975 All 67
Guardians and Wards Act, 1890 — Section 25
High Courts06 May 1974Allowed
Jagat Dhari and Another Vs Zila Parishad, Pratapgarh and Others
Allahabad High Court · AIR 1975 All 135
Constitution of India, 1950 — Article 19, 19(6)Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 239, 239(2)
High Courts06 May 1974Dismissed
Ram Padarath Vs Union of India (UOI) and Others
Allahabad High Court · AIR 1974 All 465
Railways Act, 1890 — Section 140, 77
High Courts03 May 1974Allowed
Shining Industries and Another Vs Shri Krishna Industries
Allahabad High Court · AIR 1975 All 231
Partnership Act, 1932 — Section 14Patents and Designs Act, 1911 — Section 2(8), 26, 26(1), 26(2), 27
High Courts02 May 1974Disposed Off
Commissioner of Income Tax Vs Musaddi Lal Singh
Allahabad High Court · (1977) 106 ITR 672
Income Tax Act, 1961 — Section 271(1)
High Courts02 May 1974Allowed
Commissioner of Income Tax Vs Vijai Laxmi Sugar Mills Ltd.
Allahabad High Court · (1975) 101 ITR 670
Income Tax Act, 1922 — Section 23(3)Income Tax Act, 1961 — Section 147
High Courts02 May 1974
Commissioner of Income Tax Vs K.L. Mangal Sain
Allahabad High Court · (1977) 107 ITR 598
Income Tax Act, 1961 — Section 271(1)
High Courts01 May 1974Dismissed
Ibrahim Vs State
Allahabad High Court · (1975) AWC 152 : (1974) CriLJ 993
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 279, 304A
High Courts30 Apr 1974Dismissed
Motilal Padampat Sugar Mills Vs Commissioner of Income Tax
Allahabad High Court · (1977) 106 ITR 988
Sugarcane (Control) Order, 1955 — Section 3A
High Courts30 Apr 1974
Commissioner of Income Tax Vs Sardar Wazir Singh
Allahabad High Court · (1975) 99 ITR 104
Gift Tax Act, 1958 — Section 4, 5(1)
High Courts30 Apr 1974
Commissioner of Sales Tax Vs Shyam Lal Dina Nath
Allahabad High Court · (1974) 34 STC 263
Uttar Pradesh Sales Tax Act, 1948 — Section 10(3)