High Courts30 Aug 1979Allowed
Budhoo Vs State
Allahabad High Court · (1979) ACR 475
Prevention of Food Adulteration Act, 1954 — Section 16, 16G, 7
COURT ARCHIVE
Allahabad High Court judgments, 1979
761 judgments · page 15 of 39
High Courts30 Aug 1979Dismissed
Gyasi Ram Vs Gyani and Others
Allahabad High Court · (1979) AWC 753
Northern India Canal and Drainage Act, 1873 — Section 21, 70, 70(1)
High Courts30 Aug 1979Dismissed
Atharul Islam and Another Vs The State Transport Authority and Others
Allahabad High Court · AIR 1980 All 120
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1939 — Section 43A, 43A(1), 47, 50, 57
High Courts30 Aug 1979Disposed Of
Commissioner of Income Tax Vs Ishwar Singh and Sons
Allahabad High Court · (1981) 131 ITR 480 : (1980) 3 TAXMAN 63
Income Tax Act, 1961 — Section 147, 148
High Courts30 Aug 1979Allowed
Sardar Sewa Singh Vs Hindustan Lever Ltd. and Others
Allahabad High Court · (1980) ACJ 309
Workmens Compensation Act, 1923 — Section 12, 12(1), 12(2), 2, 3Workmens Compensation Rules, 1924 — Rule 39, 39(1), 39(2)
High Courts30 Aug 1979Dismissed
A.P. Mathur Vs Munshi Singh and Another
Allahabad High Court · (1979) AWC 672
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(3), 12(5), 16, 21(1)
High Courts29 Aug 1979Disposed Of
Commissioner of Wealth-tax Vs J.K. Jute Mills Co. Ltd.
Allahabad High Court · (1979) 120 ITR 150
Income Tax Act, 1922 — Section 34(1B)Wealth Tax Act, 1957 — Section 2
High Courts29 Aug 1979Dismissed
Irshad Husain Khan Vs Om Prahlad and others
Allahabad High Court · (1979) 08 AHC CK 0030
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17
High Courts29 Aug 1979
Ram Dass Vs State
Allahabad High Court · (1980) ACR 330
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 19(2), 7
High Courts29 Aug 1979
Commissioner of Wealth Tax Vs J.K. Jute Mills Co. Ltd.
Allahabad High Court · (1979) 2 TAXMAN 587
Income Tax Act, 1922 — Section 34(1B)
High Courts28 Aug 1979Disposed Of
Commissioner of Income Tax Vs Hind Lamps Ltd.
Allahabad High Court · (1980) 122 ITR 451
Income Tax Act, 1961 — Section 17(3), 217(1A), 40, 80J
High Courts28 Aug 1979Allowed
Hari Krishna Vs State
Allahabad High Court · (1980) AWC 20
Companies Act, 1948 — Section 332(3)Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts27 Aug 1979Dismissed
Kedar Lal Verma Vs The Secretary, Board of High School and Intermediate Education and Another
Allahabad High Court · AIR 1980 All 32
Evidence Act, 1872 — Section 115Uttar Pradesh Intermediate Education Act, 1921 — Section 7
High Courts27 Aug 1979
Durga Dutta Chunni Lal Vs Commissioner of Income Tax
Allahabad High Court · (1979) 120 ITR 319
Income Tax Act, 1961 — Section 271(1)
High Courts27 Aug 1979
Raja Jagdambika Pratap Narain Singh Vs Commissioner of Income Tax
Allahabad High Court · (1980) 124 ITR 316
Income Tax Act, 1961 — Section 147
High Courts27 Aug 1979Dismissed
Hira Lal and Others Vs Shiv Shankar Lal
Allahabad High Court · AIR 1980 All 401
Transfer of Property Act, 1882 — Section 106, 114, 114A
High Courts24 Aug 1979Allowed
Jag Mohan and Others Vs Smt. Jiana
Allahabad High Court · (1979) AWC 695
Hindu Adoptions and Maintenance Act, 1956 — Section 21, 22, 22(1)
High Courts24 Aug 1979Allowed
Vishwa Nath Prasad Vs Dy. Director of Consolidation and Others
Allahabad High Court · AIR 1980 All 7 : (1980) RD 46
Civil Procedure Code, 1908 (CPC) — Section 51Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9Uttar Pradesh Tenancy Act, 1939 — Section 147, 162, 243, 251
High Courts24 Aug 1979Dismissed
Sri Ram Mahadeo Prasad Vs Commissioner of Income Tax
Allahabad High Court · (1979) 120 ITR 149
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts23 Aug 1979Dismissed
Kedar Nath Rai Vs U.P. State Public Services Tribunal and Others
Allahabad High Court · (1979) AWC 724
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4, 5, 7