High Courts31 Jan 1978
Addl. Commissioner of Income Tax Vs Late Sethani Indermani Jatia (thro'' L.H. Madhav Prasad Jatia)
Allahabad High Court · (1988) 114 ITR 539
COURT ARCHIVE
Allahabad High Court judgments, 1978
926 judgments · page 43 of 47
High Courts31 Jan 1978
SMT. GAURI DEVI Vs SALES TAX OFFICER and Others
Allahabad High Court · (1978) 7 CTR 172
Civil Procedure Code, 1908 (CPC) — Section 145, 50Constitution of India, 1950 — Article 226, 299Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts30 Jan 1978Dismissed
Mangla and Others Vs State of U.P. and Others
Allahabad High Court · (1978) ACR 118
Criminal Procedure Code, 1973 (CrPC) — Section 145, 195Penal Code, 1860 (IPC) — Section 188
High Courts30 Jan 1978Allowed
Shiv Nath Singh Vs State of U.P. and Others
Allahabad High Court · (1978) AWC 211 : (1978) RD 7
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 29, 5(3)
High Courts30 Jan 1978Allowed
Ram Kripal Vs Mukat Lal
Allahabad High Court · (1978) AWC 183
Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 25Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7C
High Courts30 Jan 1978Partly Allowed
Sahu Ram and others Vs State of Uttar Pradesh
Allahabad High Court · (1978) 01 AHC CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204(4)Penal Code, 1860 (IPC) — Section 436
High Courts30 Jan 1978Allowed
Committee of management, M.G. Inter College, manahpur, farrukhabad and others Vs Director of Education and Others
Allahabad High Court · (1978) 01 AHC CK 0050
Uttar Pradesh Intermediate Education Act, 1921 — Section 16GUttar Pradesh Intermediate Education Regulations, 1921 — Chapter 3, 4
High Courts30 Jan 1978
Babu Ram and Another Vs State of U.P.
Allahabad High Court · (1978) ACR 126
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 204(4)Penal Code, 1860 (IPC) — Section 436, 504, 506
High Courts27 Jan 1978Allowed
Gappumal Kanhaiyalal Vs Commissioner of Income Tax
Allahabad High Court · (1979) 117 ITR 78
Income Tax Act, 1961 — Section 10(2), 255
High Courts27 Jan 1978Disposed Of
Ideal Tannery Vs Commissioner of Income Tax
Allahabad High Court · (1979) 117 ITR 34
Income Tax Act, 1961 — Section 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts27 Jan 1978
SMT. CHANDRA KIRAN Vs COMMISSIONER OF WEALTH TAX.
Allahabad High Court · (1978) 7 CTR 246(1)
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 18, 217, 271
High Courts25 Jan 1978Dismissed
Ram Prakash Vs State
Allahabad High Court · (1978) ACR 132
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts25 Jan 1978Allowed
J.K. Synthetics Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1979) 118 ITR 629
Income Tax Act, 1961 — Section 32, 33Income Tax Rules, 1962 — Rule 5
High Courts25 Jan 1978
Commissioner of Income Tax Vs Mahatab Chand
Allahabad High Court · (1979) 117 ITR 32
Wealth Tax Act, 1957 — Section 18(1)
High Courts25 Jan 1978
Commissioner of Income Tax Vs Upper Doab Sugar Mills
Allahabad High Court · (1979) 116 ITR 240
Income Tax Act, 1961 — Section 48, 49, 50, 50(1), 50(2)
High Courts25 Jan 1978
BHIKARI LAL RAM KUMAR SARRAF Vs ADDL. COMMISSIONER OF INCOME TAX.
Allahabad High Court · (1978) 7 CTR 115
Partnership Act, 1932 — Section 30
High Courts25 Jan 1978
PRAKASH CHAND Vs SALES TAX OFFICER and Others
Allahabad High Court · (1978) 7 CTR 226
High Courts25 Jan 1978
JANKI PD. LAXMI NARAIN Vs ADDITIONAL COMMISSIONER OF INCOME TAX.
Allahabad High Court · (1978) 7 CTR 124
Income Tax Act, 1961 — Section 184
High Courts24 Jan 1978Disposed Of
VIJAYPAT SINGHANIA Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1978) 113 ITR 165
Income Tax Act, 1922 — Section 60(1)
High Courts24 Jan 1978Allowed
Chandra Shekhar Shastri Vs State and Another
Allahabad High Court · (1978) CriLJ 540
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84Penal Code, 1860 (IPC) — Section 307