High Courts23 Sept 1976Allowed
Jagannath Prasad and Others Vs Commissioner of Income Tax and Others
Allahabad High Court · (1977) 110 ITR 27
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Income Tax Act, 1961 — Section 282
COURT ARCHIVE
Allahabad High Court judgments, 1976
623 judgments · page 9 of 32
High Courts23 Sept 1976Allowed
Sita Ram and others Vs Board of Revenue, U.P.Allahabad, and others
Allahabad High Court · (1976) 09 AHC CK 0031
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 4(1), Order 47 Rule 5, 114Constitution of India, 1950 — Article 226
High Courts23 Sept 1976
Addl. Commissioner of Income Tax Vs Kamlapat Moti Lal
Allahabad High Court · (1977) 110 ITR 769
Income Tax Act, 1922 — Section 30, 34Income Tax Act, 1961 — Section 147, 148, 150(1), 153(3), 297(2)
High Courts23 Sept 1976
COMMISSIONER OF SALES TAX Vs M/S. KIRAN METAL MANUFACTURING WORKS.
Allahabad High Court · (1977) 6 CTR 38
High Courts23 Sept 1976
Abdul Moid and Others Vs The State
Allahabad High Court · (1977) CriLJ 1325
Drugs and Cosmetics Act, 1940 — Section 3, 34Essential Commodities Act, 1955 — Section 10, 3, 7
High Courts22 Sept 1976Allowed
Mayawati Vs Dharam Pal Sharma and another
Allahabad High Court · (1976) 09 AHC CK 0033
Uttar Pradesh Cantonments (Control of Rent and Eviction) Act, 1952 — Section 14A
High Courts20 Sept 1976Dismissed
Shaukat Ali and Others Vs Sadaqat Ali and Others
Allahabad High Court · (1977) AWC 97 : (1977) CriLJ 460
Criminal Procedure Code, 1973 (CrPC) — Section 145, 397, 482, 484
High Courts20 Sept 1976Partly Allowed
COMMISSIONER OF SALES TAX Vs M/S. DIWARI LAL GANGA PRASAD.
Allahabad High Court · (1977) 6 CTR 28
Uttar Pradesh Sales Tax Act, 1948 — Section 15A(1)(b)Uttar Pradesh Sales Tax Act, 1948 — Section 15A(1)(b)Uttar Pradesh Sales Tax Act, 1948 — Section 15A(1)(b)
High Courts20 Sept 1976Dismissed
Chaubey Sushil Chandra Vs Raj Bahadur
Allahabad High Court · AIR 1977 All 259
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Contract Act, 1872 — Section 213Evidence Act, 1872 — Section 34
High Courts20 Sept 1976
Commissioner of Sales Tax Vs Diwari Lal Ganga Prasad
Allahabad High Court · (1977) 39 STC 517
Income Tax Act, 1922 — Section 28Uttar Pradesh Sales Tax Act, 1948 — Section 15A(1)(b)
High Courts20 Sept 1976
Nemi Chand Jain Vs State
Allahabad High Court · (1977) AWC 62 : (1977) CriLJ 456
Criminal Procedure Code, 1973 (CrPC) — Section 164, 173, 30, 337, 482Penal Code, 1860 (IPC) — Section 120B, 161, 165, 165A, 216A
High Courts17 Sept 1976Dismissed
Union of India (UOI) Vs R.D. Dixit and Another
Allahabad High Court · (1977) 1 LLJ 400
High Courts17 Sept 1976Allowed
Prabhu Dayal Vs Lala Ram and others
Allahabad High Court · (1976) 09 AHC CK 0034
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 3, Order 6 Rule 4Limitation Act, 1908 — Section 7Specific Relief Act, 1963 — Section 16(c), 19(b)
High Courts16 Sept 1976Dismissed
Commissioner of Sales Tax Vs Harish Chandra
Allahabad High Court · (1978) 41 STC 221
High Courts16 Sept 1976Partly Allowed
Ram Suhawan Vs State
Allahabad High Court · (1976) 09 AHC CK 0030
High Courts16 Sept 1976Disposed Of
Addl. Commissioner of Income Tax Vs Farrukhabad Cold Storage (P.) Ltd.
Allahabad High Court · (1977) 107 ITR 816
Finance Act, 1966 — Section 2(7)
High Courts16 Sept 1976
COMMISSIONER OF SALES-TAX Vs M/S. HARISH CHANDRA.
Allahabad High Court · (1977) 6 CTR 1
Uttar Pradesh Sales Tax Act, 1948 — Section 9
High Courts16 Sept 1976
COMMISSIONER OF SALES TAX Vs M/S. SACHA RAM RAM LAKHAN.
Allahabad High Court · (1977) 6 CTR 36
Uttar Pradesh Sales Tax Act, 1948 — Section 3Uttar Pradesh Sales Tax Act, 1948 — Section 3Uttar Pradesh Sales Tax Act, 1948 — Section 3
High Courts16 Sept 1976
Commissioner of Sales Tax Vs Sacha Ram Ram Lakhan
Allahabad High Court · (1977) 39 STC 235
Uttar Pradesh Sales Tax Act, 1948 — Section 3
High Courts15 Sept 1976Dismissed
Abhinandan Lal Vs The IInd Additional Dist. Judge, Etah and Others
Allahabad High Court · AIR 1977 All 182 : (1976) AWC 740
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17