COURT ARCHIVE

Allahabad High Court judgments, 1979

761 judgments · page 10 of 39

High Courts17 Oct 1979Partly Allowed

Smt. Indrapati Vs Deputy Director of Consolidation and Others

Allahabad High Court · AIR 1980 All 186

Hindu Widows Remarriage Act, 1856 — Section 2, 6Hindu Womens Right to Property Act, 1937 — Section 3, 3(1), 3(2)

High Courts17 Oct 1979

Mohammad Riaz Vs State of U.P.

Allahabad High Court · (1980) CriLJ 369

Penal Code, 1860 (IPC) — Section 120A, 120B, 415, 417, 420

High Courts16 Oct 1979Dismissed

Maharani Raj Laxmi Kumari Devi Vs Controller of Estate Duty

Allahabad High Court · (1980) 121 ITR 1002

Estate Duty Act, 1953 — Section 34(1), 4(1), 5Hindu Succession Act, 1956 — Section 30, 4, 6, 7

High Courts16 Oct 1979Dismissed

Lit Light and Co. Vs Commissioner of Income Tax and Others

Allahabad High Court · (1980) 15 CTR 76 : (1982) 136 ITR 513

Income Tax Act, 1961 — Section 132, 132(5)

High Courts15 Oct 1979Dismissed

Ram Lal and Sons Vs Commissioner of Income Tax

Allahabad High Court · (1980) 15 CTR 74 : (1980) 124 ITR 157 : (1980) 3 TAXMAN 371

Income Tax Act, 1961 — Section 40

High Courts15 Oct 1979Disposed Of

Robert Edmond Nestor Vs State of U.P.and Mohd.Amin

Allahabad High Court · (1979) 10 AHC CK 0045

Criminal Procedure Code, 1973 (CrPC) — Section 107, 111

High Courts15 Oct 1979Disposed Of

Bhatia Agencies, Basti Vs Union of India and others

Allahabad High Court · (1979) 10 AHC CK 0032

Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 55, 77

High Courts15 Oct 1979Dismissed

Ramjiwan Lal Vs Commissioner of Income Tax

Allahabad High Court · (1980) 123 ITR 319 : (1980) 3 TAXMAN 279

Income Tax Act, 1961 — Section 145

High Courts15 Oct 1979Disposed Of

Addl. Commissioner of Income Tax Vs Jamuna Dass Nemi Chand

Allahabad High Court · (1980) 15 CTR 75 : (1980) 121 ITR 777

Income Tax Act, 1961 — Section 256, 256(1)

High Courts12 Oct 1979Allowed

Vinai Kumar and others Vs Om Prakash and others

Allahabad High Court · (1979) 10 AHC CK 0041

Criminal Procedure Code, 1973 (CrPC) — Section 146

High Courts12 Oct 1979Allowed

Rajjan Lal Vs Second Addl.District Judge, Kanpur and others

Allahabad High Court · (1979) 10 AHC CK 0031

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 21(1)(b)

High Courts12 Oct 1979

Gita Ram Vs Official Receiver, Agra

Allahabad High Court · AIR 1980 All 126

Provincial Insolvency Act, 1920 — Section 4, 54

High Courts12 Oct 1979

Shri Krishna alias Jhalla Vs State

Allahabad High Court · (1980) ACR 53

Penal Code, 1860 (IPC) — Section 361, 363, 364, 365, 366

High Courts11 Oct 1979Dismissed

Deep Chand Vs Waqf Haji Khudabaksha and another

Allahabad High Court · (1979) 10 AHC CK 0047

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(3), 25

High Courts11 Oct 1979Disposed Of

Sterling Machine Tools Vs Commissioner of Income Tax

Allahabad High Court · (1980) 123 ITR 181

Income Tax Act, 1961 — Section 246, 256(2)

High Courts10 Oct 1979Allowed

Brij Raj Pandey and another Vs Ramanuj and others

Allahabad High Court · (1979) 10 AHC CK 0039

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21

High Courts10 Oct 1979Dismissed

Amar Bir Singh and another Vs District Judge, Dehradun and others

Allahabad High Court · (1979) 10 AHC CK 0038

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 3(g)

High Courts09 Oct 1979Dismissed

Ramesh Chandra Vs State and Another

Allahabad High Court · (1980) ACR 82

Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7

High Courts09 Oct 1979Dismissed

Synthetic and Chemicals Limited Vs Deputy Collector of Central Excise and Others

Allahabad High Court · (1988) 33 ELT 62

Central Excise Rules, 1944 — Rule 192, 193, 196, 8Central Excises and Salt Act, 1944 — Section 3

High Courts09 Oct 1979

Jagdish Prasad Gupta and Others Vs State of U.P. and Others

Allahabad High Court · (1980) 2 LLJ 48

Constitution of India, 1950 — Article 226, 227, 311Road Transport Corporations Act, 1950 — Section 3, 34, 45