High Courts01 Dec 1978Disposed Of
Commissioner of Gift Tax Vs Padampat Singhania
Allahabad High Court · (1979) 9 CTR 41 : (1979) 117 ITR 323 : (1979) 1 TAXMAN 232
COURT ARCHIVE
Allahabad High Court judgments, 1978
926 judgments · page 4 of 47
High Courts01 Dec 1978
Commissioner of Income Tax Vs Sohan Lal and Sons
Allahabad High Court · (1981) 130 ITR 914
Income Tax Act, 1961 — Section 185
High Courts01 Dec 1978
L.H. Sugar Factories and Oil Mills P. Ltd. Vs Addl. Commissioner of Income Tax
Allahabad High Court · (1979) 116 ITR 937
Income Tax Act, 1961 — Section 254Uttar Pradesh Industrial Disputes Act, 1947 — Section 3
High Courts01 Dec 1978
ADDL. COMMISSIONER OF INCOME TAX Vs MADHAV DASS.
Allahabad High Court · (1979) 9 CTR 146
Income Tax Act, 1961 — Section 271, 272
High Courts01 Dec 1978
L.H. Sugar Factories and Oil Mills (P.) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1979) 10 CTR 268 : (1979) 118 ITR 985
Income Tax Act, 1961 — Section 28, 37(1), 40Income Tax Rules, 1962 — Rule 5(1)
High Courts01 Dec 1978Allowed
Smt. Girja Devi Vs State of U.P. and Others
Allahabad High Court · (1979) AWC 141 : (1979) RD 14
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 12A, 5(1), 5(6), 5(7)
High Courts30 Nov 1978Dismissed
Basin Vs State
Allahabad High Court · (1979) AWC 143 : (1979) CriLJ 223
Criminal Procedure Code, 1973 (CrPC) — Section 12, 262, 263, 264, 265Prevention of Food Adulteration Act, 1954 — Section 16, 16A, 7Criminal Procedure Code, 1973 (CrPC) — Section 12, 262, 263, 264, 265
High Courts30 Nov 1978Dismissed
Alco Chemical Ltd, District Bijnor Vs State of Uttar Pradesh and another
Allahabad High Court · (1978) 11 AHC CK 0042
Constitution of India, 1950 — Article 226Uttar Pradesh Excise Rules, 1944 — Rule 703
High Courts30 Nov 1978Allowed
Mithu Lal and others Vs District Magistrate and another
Allahabad High Court · (1978) 11 AHC CK 0033
Uttar Pradesh Excise Manual — Rule 642, 653, 654
High Courts29 Nov 1978Dismissed
Geep Flashlight Industries Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1979) 4 ELT 674
Central Excise Rules, 1944 — Rule 10, 10A, 40, 49, 9
High Courts29 Nov 1978Dismissed
Swami Dayanand Snatak Mahavidyalaya, deoria and another Vs State of Uttar Pradesh and another
Allahabad High Court · (1978) 11 AHC CK 0041
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 57, 58
High Courts29 Nov 1978Allowed
Mahabir Prasad Vs Smt. Chanda Devi and Others
Allahabad High Court · AIR 1979 All 167
Arbitration Act, 1940 — Section 13Specific Relief Act, 1963 — Section 21
High Courts29 Nov 1978Partly Allowed
Jamir Ahmad Vs Madhawanand and Others
Allahabad High Court · AIR 1979 All 104
Transfer of Property Act, 1882 — Section 106
High Courts28 Nov 1978Dismissed
Chandra Rani Vs Vikram Singh and others
Allahabad High Court · (1978) 11 AHC CK 0038
Civil Procedure Code Amendment Act, 1976 — Section 3, 97(1)Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5
High Courts28 Nov 1978
Smt. Chandra Rani Vs Vikram Singh and Others
Allahabad High Court · (1979) AWC 47
Civil Procedure Code Amendment Act, 1976 — Section 1(2) , 1(3) , 12, 122, 123Civil Procedure Code, 1908 (CPC) — Order 15 Rule 4, Order 15 Rule 5, Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2Constitution of India, 1950 — Article 107, 111, 13(3), 168, 200
High Courts27 Nov 1978Disposed Of
Prem Kumari Jain Vs District Judge, Rampur and others
Allahabad High Court · (1978) 11 AHC CK 0028
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 21, 22, 25
High Courts27 Nov 1978
Commissioner of Income Tax Vs Swadeshi Cotton Mills Co. Ltd.
Allahabad High Court · (1979) 10 CTR 278 : (1979) 117 ITR 321
Income Tax Act, 1961 — Section 32(1), 33(1)
High Courts27 Nov 1978
Sheo Pershan Singh Vs State of Uttar Pradesh
Allahabad High Court · (1979) CriLJ 517
Criminal Procedure Code, 1973 (CrPC) — Section 293, 43Penal Code, 1860 (IPC) — Section 201, 302, 304, 304A, 337
High Courts24 Nov 1978Allowed
Radhey Lal Gupta Vs State and Another
Allahabad High Court · (1979) AWC 32
Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276Prevention of Food Adulteration Act, 1954 — Section 13(5), 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 7(3)
High Courts24 Nov 1978Allowed
Naresh Refrigeration Industries Vs Supdt. of Central Excise, M.O.R.I and Others
Allahabad High Court · (1979) CENCUS 283
Central Excises and Salt Act, 1944 — Item 29A(3)