High Courts11 Sept 1979
Rajpal Vs Jagvir Singh and Others
Allahabad High Court · (1979) ACR 514
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 409, 435, 437
COURT ARCHIVE
Allahabad High Court judgments, 1979
761 judgments · page 14 of 39
High Courts10 Sept 1979
Radhey Shyam Chandrika Prasad Vs Commissioner of Income Tax
Allahabad High Court · (1983) 139 ITR 274
Income Tax Act, 1961 — Section 139(2), 148, 271(1), 273(1), 273A
High Courts10 Sept 1979Allowed
Raj Gopal Misra and Others Vs Prescribed Authority and Others
Allahabad High Court · (1979) AWC 740
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 37Uttar Pradesh Imposition of Ceiling on Land Holdings Rules, 1961 — Rule 19(4)
High Courts10 Sept 1979Allowed
Ajaypal Singh Vs State of U.P. and Others
Allahabad High Court · (1979) AWC 658
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 38, 39, 40, 40(1), 56(2)
High Courts09 Sept 1979Allowed
Krishna Chand Saxena Vs State of U.P. and Another
Allahabad High Court · (1980) ACR 295
Criminal Procedure Code, 1973 (CrPC) — Section 125(5), 127, 407(2), 48, 482
High Courts07 Sept 1979Dismissed
Kamla Prasad Singh and others Vs Ramnath and others
Allahabad High Court · (1979) 09 AHC CK 0041
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts07 Sept 1979
Kashmir Shawls Industries Vs Commissioner, Sales Tax
Allahabad High Court · (1980) 45 STC 190
Uttar Pradesh Sales Tax Act, 1948 — Section 4
High Courts06 Sept 1979
Prem Kumar Vs Commissioner of Income Tax
Allahabad High Court · (1980) 121 ITR 347
Estate Duty Ordinance, 1938 — Section 73Income Tax Act, 1961 — Section 3
High Courts06 Sept 1979Allowed
Modi Industries Ltd. Vs Commissioner of Sales Tax
Allahabad High Court · (1980) 45 STC 423
Central Sales Tax Act, 1956 — Section 9
High Courts06 Sept 1979Allowed
Mohan Singh Vs Chandrika Bari and Others
Allahabad High Court · (1979) AWC 700
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts05 Sept 1979
Commissioner of Income Tax Vs Madan Lal Bhargava
Allahabad High Court · (1980) 122 ITR 545
Income Tax Act, 1922 — Section 12BIncome Tax Act, 1961 — Section 2(47), 45, 47
High Courts05 Sept 1979Dismissed
Zahoor Hasan and others Vs Ismail and others
Allahabad High Court · (1979) 09 AHC CK 0042
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19A, 27A(1), 27A(2)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 46
High Courts05 Sept 1979
Commissioner of Income Tax Vs Modi Spinning and Manufacturing Mills Co. Ltd.
Allahabad High Court · (1980) 125 ITR 361 : (1980) 3 TAXMAN 153
Income Tax Act, 1961 — Section 23, 37(2), 84Income Tax Rules, 1962 — Rule 19(5)
High Courts05 Sept 1979Dismissed
Shakir Hussain and Others Vs Shariful Hasan and Another
Allahabad High Court · (1979) AWC 697
Arbitration Act, 1940 — Section 32
High Courts04 Sept 1979Disposed Of
Daulat Singh and Another Vs Khushal Singh and Another
Allahabad High Court · (1979) AWC 719
Civil Procedure Code, 1908 (CPC) — Section 9Kumaun Nayabad and Waste Lands Act, 1948 — Section 13, 3(10)Railways Act, 1989 — Section 3(14)
High Courts04 Sept 1979Allowed
Budhmal Gupta Vs Vinod Gupta and others
Allahabad High Court · (1979) 09 AHC CK 0039
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(3)
High Courts03 Sept 1979Allowed
Aftab Ahmad Vs State of U.P. and Others
Allahabad High Court · (1979) AWC 644
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 33, 5A, 6Uttar Pradesh Urban Planning and Development Act, 1973 — Section 10, 12
High Courts31 Aug 1979
Commissioner of Income Tax Vs L.H. Sugar Factories and Oil Mills (P.) Ltd.
Allahabad High Court · (1980) 123 ITR 599
Income Tax Act, 1961 — Section 40
High Courts31 Aug 1979
Imran Vs State
Allahabad High Court · (1979) ACR 479
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
High Courts31 Aug 1979
Abdul Salim Vs Smt. Najima Begum and Another
Allahabad High Court · (1980) CriLJ 232
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 227, 397, 399