High Courts09 Oct 1974
Commissioner of Income Tax Vs Shiv Shanker Lal Ram Nath
Allahabad High Court · (1977) 106 ITR 342
Income Tax Act, 1961 — Section 187, 187(2)
COURT ARCHIVE
Allahabad High Court judgments, 1974
353 judgments · page 4 of 18
High Courts09 Oct 1974Dismissed
Om Shanti Swarup Vs Prasanna Kumar
Allahabad High Court · AIR 1975 All 227
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, 115Transfer of Property Act, 1882 — Section 114
High Courts08 Oct 1974Allowed
Annapurna Biscuit (Mfg.) Co. and Another Vs The State of U.P. and Another
Allahabad High Court · (1975) 35 STC 127
High Courts08 Oct 1974Allowed
Annapurna Biscuit Mfg. Co. and Another Vs State of U.P. and Another
Allahabad High Court · (1978) 2 ELT 657
Uttar Pradesh Sales Tax Act, 1948 — Section 3A
High Courts07 Oct 1974Disposed Of
Kunj Behari Lal Vs Sales Tax Officer, Moradabad and Another
Allahabad High Court · AIR 1975 All 144 : (1975) 35 STC 421
Uttar Pradesh Sales Tax Act, 1948 — Section 33, 3C(1), 8
High Courts07 Oct 1974Allowed
Charan Singh Vs The Iqbalpur Co-operative Cane Development Union Ltd. and Others
Allahabad High Court · AIR 1975 All 111 : (1975) AWC 241
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts04 Oct 1974Allowed
Khazanchi Paper and Board Mill Vs Supdt. of Central Excise
Allahabad High Court · (1974) 10 AHC CK 0015
Central Excise Rules, 1944 — Rule 178, 178(2), 178(3), 181Central Excises and Salt Act, 1944 — Section 36Penal Code, 1860 (IPC) — Section 109, 116, 161
High Courts04 Oct 1974
Commissioner of Sales Tax Vs Fateh Chand Mahajan
Allahabad High Court · (1975) 36 STC 309
Uttar Pradesh Sales Tax Act, 1948 — Section 3A
High Courts01 Oct 1974Allowed
Smt. Vijai Devi and Others Vs Ram Swarup
Allahabad High Court · AIR 1975 All 229
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 93, 11, 144, 151, 47
High Courts30 Sept 1974
Ram Bahadur Vs State
Allahabad High Court · (1975) AWC 18 : (1975) CriLJ 1279
Criminal Procedure Code, 1973 (CrPC) — Section 360, 361, 484Prevention of Food Adulteration (Extension To Kohima And Mokokchung Districts) Repeal Act, 2002 — Section 2Prevention of Food Adulteration Act, 1954 — Section 16, 2, 6, 7
High Courts27 Sept 1974Dismissed
Tara Chand Gupta, Ram Sajiwan Mtsra Vs State of U.P.
Allahabad High Court · (1974) 09 AHC CK 0014
Constitution of India, 1950 — Article 14Uttar Pradesh Nagar Palika (Centralised) Service Rules, 1966 — Rule 24, 6
High Courts27 Sept 1974Allowed
B. Raghunandan Saran Vs Smt. Kanta Devi and Another
Allahabad High Court · AIR 1975 All 130
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Specific Relief Act, 1963 — Section 38
High Courts26 Sept 1974
Commissioner of Sales Tax Vs Sunhari Lal Jain
Allahabad High Court · (1975) 35 STC 425
High Courts26 Sept 1974
Shamshul Hasan Vs Kuber Nath and Others
Allahabad High Court · (1975) CriLJ 898
Contempt of Courts Act, 1971 — Section 10, 20
High Courts24 Sept 1974Disposed Off
Commissioner, Sales Tax Vs Mittal Radios
Allahabad High Court · (1975) 36 STC 29
Uttar Pradesh Sales Tax Act, 1948 — Section 15A
High Courts24 Sept 1974Dismissed
Riazat Hussain Vs Commissioner, Allahabad Division and Others
Allahabad High Court · (1975) CriLJ 654
Arms Act, 1959 — Section 13, 17Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 117
High Courts24 Sept 1974
Gajraj and Others Vs Collector Singh
Allahabad High Court · (1975) AWC 55 : (1975) CriLJ 1026
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts24 Sept 1974
Ratan Narain Mulla Vs The Chief Secretary, Govt. of U.P. and Others
Allahabad High Court · (1975) CriLJ 1283
Constitution of India, 1950 — Article 154, 226, 311Contempt of Courts Act, 1971 — Section 12Specific Relief Act, 1963 — Section 21
High Courts23 Sept 1974
Jayna Time Industries (Pvt.) Ltd. Vs Industrial Tribunal (III) and Others
Allahabad High Court · (1975) 2 LLJ 436
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 16, 32Payment of Bonus Act, 1965 — Section 16, 6
High Courts20 Sept 1974Disposed Off
Commissioner of Sales Tax Vs Co-operative Marketing Society
Allahabad High Court · (1975) 35 STC 172