High Courts03 Apr 1974Allowed
Sri Dwarkadheesh Charitable Trust Vs Income Tax Officer, "C" Ward
Allahabad High Court · (1975) 98 ITR 557
Income Tax Act, 1961 — Section 11, 12, 12(1), 12(2), 12A
COURT ARCHIVE
Allahabad High Court judgments, 1974
353 judgments · page 13 of 18
High Courts03 Apr 1974Disposed Of
Additional Commissioner of Income Tax Vs Sherwani Charitable Trust
Allahabad High Court · (1975) 99 ITR 284
Income Tax Act, 1961 — Section 11(1)
High Courts03 Apr 1974Dismissed
Mailindra Singh and Others Vs Naib-Tehsildar Recovery and Collector, Kashipur and Others
Allahabad High Court · AIR 1974 All 456
Uttar Pradesh Tenancy Act, 1939 — Section 148, 153Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 279, 281, 288
High Courts03 Apr 1974
Sri Malik Faqir Chand Vs Sales Tax Officer
Allahabad High Court · (1975) 35 STC 228
Uttar Pradesh Sales Tax Act, 1948 — Section 11(4), 21
High Courts02 Apr 1974Dismissed
Lala Sri Ram and Another Vs Dhani Ram Gupta
Allahabad High Court · AIR 1974 All 358 : (1975) RD 85
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 30, 5(2), 52(2), 9(1)
High Courts02 Apr 1974
Bhoorey Khan Glass Bangle Factory Vs Commissioner, Sales Tax
Allahabad High Court · (1974) 34 STC 332
Central Sales Tax Act, 1956 — Section 3
High Courts29 Mar 1974
Commissioner of Sales Tax Vs Mohd. Farooq
Allahabad High Court · (1975) 35 STC 509
High Courts29 Mar 1974Allowed
Sri Ganesh Prasad Vs The State of U.P. and Others
Allahabad High Court · AIR 1974 All 379
Civil Procedure Code, 1908 (CPC) — Section 49Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts29 Mar 1974Allowed
Amar Chand Ojha Vs The Sales Tax Officer and Others
Allahabad High Court · (1974) 34 STC 566
Constitution of India, 1950 — Article 226
High Courts28 Mar 1974Dismissed
Mohan Lal and Another Vs State
Allahabad High Court · (1974) CriLJ 1407
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts28 Mar 1974
Lala Lakshmipat Singhania Vs Commissioner of Income Tax
Allahabad High Court · (1974) 03 AHC CK 0030
Income Tax Act, 1961 — Section 2(24), 28
High Courts28 Mar 1974Partly Allowed
The Mirzapur Electric Supply Company Limited Vs The State of Uttar Pradesh and Others
Allahabad High Court · AIR 1975 All 29
Constitution of India, 1950 — Article 14, 19(1), 226, 254, 254(2)Uttar Pradesh Electric (Supply) Act, 1948 — Section 38, 47A
High Courts28 Mar 1974Allowed
Nagrat Paints Vs Union of India (UOI)
Allahabad High Court · (1978) 2 ELT 39
Central Excise Rules, 1944 — Rule 10, 10(A), 56A(3), 56H(3), 9Central Excises and Salt Act, 1944 — Section 35, 36Constitution of India, 1950 — Article 226
High Courts28 Mar 1974
LALA LAKSHMIPAT SINGHANIA Vs COMMISSIONER OF Income Tax, KANPUR.
Allahabad High Court · (1976) 104 ITR 466
Income Tax Act, 1961 — Section 14, 2, 28
High Courts27 Mar 1974Dismissed
Income Tax Appellate Tribunal Vs Madan Mohan
Allahabad High Court · (1979) 119 ITR 781
Estate Duty Act, 1953 — Section 33(1), 34, 34(1), 39, 64(1)
High Courts27 Mar 1974Dismissed
Sholamal Zalim Singh Vs Commissioner of Sales Tax
Allahabad High Court · (1975) 36 STC 94
High Courts27 Mar 1974Allowed
Lakshmi Dutt Vs Gopal Dutt
Allahabad High Court · AIR 1974 All 316
Limitation Act, 1908 — Article 113, 120, 140, 142, 144
High Courts26 Mar 1974Dismissed
Kallu Ram Vs The State of Uttar Pradesh
Allahabad High Court · (1975) CriLJ 160
Constitution of India, 1950 — Article 14Railway Property (Unlawful Possession) Act, 1966 — Section 3, 6
High Courts26 Mar 1974Allowed
U. P. STATE AGRO INDUSTRIAL CORPORATION LTD. Vs Income Tax OFFICER, A-WARD, CIRCLE-II, LUCKNOW.
Allahabad High Court · (1978) 113 ITR 722
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 209, 210, 212
High Courts25 Mar 1974
HARI SHANKAR GOPAL HARI Vs COMMISSIONER OF Income Tax.
Allahabad High Court · (1974) 97 ITR 716
Income Tax Act, 1922 — Section 13