High Courts11 Mar 1975
ADDL. COMMISSIONER OF Income Tax, LUCKNOW Vs SYMONDS DISTRIBUTORS (P.) LTD.
Allahabad High Court · (1977) 108 ITR 947
Income Tax Act, 1961 — Section 256, 28, 29, 30, 37
COURT ARCHIVE
Allahabad High Court judgments, 1975
505 judgments · page 21 of 26
High Courts10 Mar 1975Dismissed
Chakarpur Sugar Works and Others Vs The Union of India (UOI) and Others
Allahabad High Court · AIR 1975 All 379
Constitution of India, 1950 — Article 14Defence of India Rules, 1971 — Rule 114, 114(2), 114(3)Essential Commodities Act, 1955 — Section 3, 3(3C)
High Courts07 Mar 1975Allowed
Balbir Singh and Others Vs Indra Kumar and Others
Allahabad High Court · (1975) AWC 515
Contract Act, 1872 — Section 23Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 144, 154, 163
High Courts06 Mar 1975Allowed
Chandra Dutt Senani Vs State and Others
Allahabad High Court · (1975) AWC 211
Swatantrata Sangram Pension Sambandhi Rules — Rule 7
High Courts05 Mar 1975Allowed
Ram Lal Singh Vs The District Judge, Fatehpur and Others
Allahabad High Court · AIR 1976 All 79
Representation of the People Act, 1951 — Section 112
High Courts05 Mar 1975Dismissed
G.C. Ghildayal Vs District Judge, Allahabad and Another
Allahabad High Court · AIR 1975 All 309
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(1)
High Courts05 Mar 1975Allowed
Chhotey Lal Singh Vs The State Transport Appellate Tribunal, U.P., Lucknow and Another
Allahabad High Court · AIR 1975 All 393
Motor Vehicles Act, 1939 — Section 57(7), 64Uttar Pradesh Motor Vehicles Rules, 1940 — Rule 72
High Courts04 Mar 1975Disposed Of
Raza Buland Sugar Co. Ltd. Vs Commissioner of Income Tax (Central)
Allahabad High Court · (1976) 102 ITR 451
Income Tax Act, 1922 — Section 10, 10(1), 24, 24(1), 6
High Courts04 Mar 1975Dismissed
Raja Ram Dayalu Vs Vimla Rani and others
Allahabad High Court · (1975) 03 AHC CK 0016
Allahabad High Court Rules, 1952 — Chapter 12 Rule 4
High Courts04 Mar 1975Allowed
Motilal bhimraj charity trust Kanpur Vs State of Uttar Pradesh and others
Allahabad High Court · (1975) 03 AHC CK 0014
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7F
High Courts28 Feb 1975
Avdhesh Singh and Another Vs Bikarma Ahir and Others
Allahabad High Court · AIR 1975 All 324 : (1975) AWC 107 : (1975) RD 132
Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 240A, 240B, 240C, 240D, 240EUttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 193E
High Courts27 Feb 1975Dismissed
Mst. Bhagwanti Vs Mst. Jiuti and Another
Allahabad High Court · AIR 1975 All 341 : (1975) AWC 153
Civil Procedure Code, 1908 (CPC) — Section 107, 91Specific Relief Act, 1963 — Section 38, 39Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 128(1)
High Courts25 Feb 1975Partly Allowed
High Way Automobiles, Petrol & High Speed Diesel Oil Agent Vs Excise Commissioner, Allahabad and others
Allahabad High Court · (1975) 02 AHC CK 0024
General Clauses Act, 1897 — Section 10Uttar Pradesh Sales of Motor Spirit, Diesel Oil and Alcohol Taxation Act, 1939 — Section 3
High Courts25 Feb 1975
Panna Lal Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1975) CriLJ 1426
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 8, 9Constitution of India, 1950 — Article 14, 21, 22, 226, 246
High Courts25 Feb 1975Dismissed
Smt. Saran Bhatnagar (died) and after him Jagdish Narain Bhatnagar and Others Vs Additional District Judge and Others
Allahabad High Court · (1975) AWC 225
Transfer of Property Act, 1882 — Section 111(1)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7, 7(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 20(1), 20(2), 21
High Courts24 Feb 1975Dismissed
Jagdish Vs Rajendra
Allahabad High Court · AIR 1975 All 395 : (1975) AWC 302
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 68
High Courts24 Feb 1975Dismissed
Kaushal Kishore Khuller Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1976) 38 STC 72
Constitution of India, 1950 — Article 226
High Courts24 Feb 1975Disposed Of
Addl. Commissioner of Income Tax Vs District Brick-Kiln Owners'' Association
Allahabad High Court · (1976) 102 ITR 557
Income Tax Act, 1961 — Section 256(1)
High Courts21 Feb 1975Dismissed
P.S. Mathur Vs State of Uttar Pradesh
Allahabad High Court · (1975) AWC 127
High Courts20 Feb 1975Disposed Of
Kamla Town Trust Vs Commissioner of Income Tax
Allahabad High Court · (1975) 4 CTR 66 : (1982) 133 ITR 632
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 11(1)