High Courts03 Feb 1978
GAJANAND SUTWALA Vs COMMISSIONER OF WEALTH TAX.
Allahabad High Court · (1978) 7 CTR 205
COURT ARCHIVE
Allahabad High Court judgments, 1978
926 judgments · page 42 of 47
High Courts02 Feb 1978Allowed
R.S. Nigam Vs State
Allahabad High Court · (1978) ACR 219
Uttar Pradesh Dookan Aur Vanijya Adhishthan Adhiniyam, 1962 — Section 3, 35
High Courts02 Feb 1978Allowed
Smt. Shanti Devi Vs State of U.P. and Others
Allahabad High Court · (1978) AWC 189 : (1979) RD 203
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54Constitution (Forty-Second Amendment) Act, 1976 — Section 38, 58(1), 58(2)Constitution of India, 1950 — Article 19(1), 226, 226(3), 31
High Courts02 Feb 1978Dismissed
Radhey Shyam Shri Krishna Vs Commissioner of Income Tax
Allahabad High Court · (1982) 137 ITR 602
Hindu Succession Act, 1956 — Section 19
High Courts02 Feb 1978Allowed
Sardar Finance Corporation Vs State of U.P.
Allahabad High Court · (1978) AWC 316
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 6A, 6C, 7Penal Code, 1860 (IPC) — Section 406, 411
High Courts02 Feb 1978Dismissed
Sri Ram Autar Vs Kr. Satyabir
Allahabad High Court · AIR 1978 All 201
Representation of the People (Conduct of Election) Rules, 1961 — Rule 10, 10(5)Representation of the People Act, 1951 — Section 100(1)
High Courts02 Feb 1978Partly Allowed
Lilawati and others Vs Lala Roshanlal and another
Allahabad High Court · (1978) 02 AHC CK 0050
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts02 Feb 1978
K.L. Tripathi Vs State Bank of India and Others
Allahabad High Court · (1978) 2 LLJ 457
Constitution of India, 1950 — Article 226, 311State Bank of India Act, 1955 — Section 17, 3, 43, 50, 7Constitution of India, 1950 — Article 226, 311
High Courts01 Feb 1978Dismissed
Bhagwati Singh Vs The Board of Revenue and Others
Allahabad High Court · (1978) AWC 229
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36, 11, 141, 47Evidence Act, 1872 — Section 116Limitation Act, 1908 — Section 28
High Courts01 Feb 1978Partly Allowed
Smt. Rani Rajendra Kumari Ba Vs Wealth-tax Officer
Allahabad High Court · (1979) 118 ITR 320
Income Tax Act, 1922 — Section 34(3)Income Tax Act, 1961 — Section 150Wealth Tax Act, 1957 — Section 17, 17(1), 17(2)
High Courts01 Feb 1978Dismissed
Bhagwati Singh Vs The Board of Revenue, Allahabad and Others
Allahabad High Court · AIR 1978 All 323
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36, 11Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 27(1), 27(3), 27(5), 47Uttar Pradesh Tenancy Act, 1939 — Section 180, 180(2), 3(11)
High Courts01 Feb 1978
Sardar Finance Corporation Vs State of U.P.
Allahabad High Court · (1978) CriLJ 1469
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 6A, 7Penal Code, 1860 (IPC) — Section 406, 411, 6C
High Courts31 Jan 1978Dismissed
Kailash Chandra Soni Vs State of U.P.
Allahabad High Court · (1978) ACR 120
Payment of Bonus Act, 1965 — Section 10, 19, 28, 38
High Courts31 Jan 1978Dismissed
J. K. JUTE MILLS CO. LTD. Vs INCOME TAX OFFICER and Another
Allahabad High Court · (1978) 7 CTR 250 : (1982) 1 ITD 977
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 140A, 210, 212, 215
High Courts31 Jan 1978Dismissed
ADDL. COMMMISSIONER OF Income Tax, LUCKNOW Vs LATE SETHANI INDERMANI JATIA.
Allahabad High Court · (1978) 114 ITR 539
High Courts31 Jan 1978Disposed Of
J.M. Dutta Vs State and Others
Allahabad High Court · (1978) ACR 135
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts31 Jan 1978Allowed
Chauthi Vs State
Allahabad High Court · (1978) AWC 187
Penal Code, 1860 (IPC) — Section 120B, 415, 419, 467, 468
High Courts31 Jan 1978
ADDITIONAL COMMISSIONER OF INCOME TAX Vs LAXMI KANT GUPTA.
Allahabad High Court · (1978) 7 CTR 132
Income Tax Act, 1961 — Section 64
High Courts31 Jan 1978
Manju Tandon and Another Vs T.N. Kapoor, Dy. Supdt. of Police and Others
Allahabad High Court · (1988) 115 ITR 473
Constitution of India, 1950 — Article 226, 226(1), 226(3), 31Income Tax Act, 1961 — Section 132, 132(5), 132A, 132BIncome Tax Rules, 1962 — Rule 112A
High Courts31 Jan 1978
MANJU TANDON AND ANOTHER Vs T. N. KAPOOR, DY. SUPDT. OF POLICE, AND OTHERS.
Allahabad High Court · (1978) 115 ITR 473
Constitution of India, 1950 — Article 131A, 19, 226, 226A, 31Income Tax Act, 1961 — Section 10, 132, 132A, 132B, 139