High Courts20 Jul 1979Allowed
Savitri Devi Vs Kanhaiya
Allahabad High Court · (1979) 07 AHC CK 0049
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1Evidence Act, 1872 — Section 21, 61Transfer of Property Act, 1882 — Section 111
COURT ARCHIVE
Allahabad High Court judgments, 1979
761 judgments · page 20 of 39
High Courts19 Jul 1979Allowed
Smt. Chandrawati Vs District Judge and Others
Allahabad High Court · (1979) AWC 632
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
High Courts19 Jul 1979Dismissed
Radha Kishan Vs State
Allahabad High Court · (1979) ACR 498
Penal Code, 1860 (IPC) — Section 324, 326
High Courts19 Jul 1979Dismissed
Krishna Industrial Corpn. (P.) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1979) 119 ITR 656
High Courts19 Jul 1979Allowed
Smt. Kanta Devi Jain Vs Addl. Distt. and Sessions Judge and Others
Allahabad High Court · (1979) AWC 543
Rent Control Act, 1972 — Section 12, 12(3), 16, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts19 Jul 1979Dismissed
Commissioner, Sales Tax Vs Deoki Nandan Pandey
Allahabad High Court · (1980) 45 STC 145
Uttar Pradesh Sales Tax Act, 1948 — Section 11, 2(e1)
High Courts18 Jul 1979Disposed Off
Makhbu Lal Ayodhya Prasad Vs Commissioner of Income Tax
Allahabad High Court · (1979) 13 CTR 173 : (1979) 120 ITR 346
Income Tax Act, 1961 — Section 184(7)
High Courts18 Jul 1979Allowed
Smt. Sampat Devi and Others Vs Smt. Santosh Kumari and Others
Allahabad High Court · (1979) AWC 601
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22
High Courts18 Jul 1979Allowed
Addl. Commissioner of Income Tax Vs Ram Prakash
Allahabad High Court · (1980) 121 ITR 774
Income Tax Act, 1961 — Section 271(1)
High Courts18 Jul 1979
U.P. Glass Works Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1979) 119 ITR 658 : (1979) 2 TAXMAN 460
Income Tax Act, 1961 — Section 145(1), 43(2)
High Courts18 Jul 1979Allowed
Lakhmi Chandra and Others Vs Bankey Lal
Allahabad High Court · (1979) 07 AHC CK 0013
Evidence Act, 1872 — Section 90(2)Uttar Pradesh Tenancy Act, 1926 — Section 180, 183, 59, 99Uttar Pradesh Tenancy Act, 1939 — Section 99
High Courts18 Jul 1979
Jai Dutt Vs State of U.P.
Allahabad High Court · (1979) ACR 496
Penal Code, 1860 (IPC) — Section 279, 337
High Courts17 Jul 1979Dismissed
Smt. Inder Kaur Vs Chandra Shekhar Trivedi
Allahabad High Court · (1979) AWC 556 : (1979) RD 39
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(1), 20(4)
High Courts17 Jul 1979Allowed
Ashok Kumar Misra and Another Vs District Judge and Others
Allahabad High Court · (1979) AWC 550
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 13(4)
High Courts17 Jul 1979Disposed Of
Kr. Harish Chandra Vs Controller of Estate Duty
Allahabad High Court · (1980) 123 ITR 118
Estate Duty Act, 1953 — Section 7, 7(1)Transfer of Property Act, 1882 — Section 100
High Courts17 Jul 1979Disposed Off
District Magistrate Vs Commissioner of Income Tax
Allahabad High Court · (1979) 119 ITR 677 : (1979) 2 TAXMAN 366
Income Tax Act, 1922 — Section 41Income Tax Act, 1961 — Section 160(1), 166
High Courts17 Jul 1979Allowed
Sewal Ram Vs State
Allahabad High Court · (1979) 07 AHC CK 0048
Prevention of Food Adulteration Act, 1954 — Section 16, 7, 9
High Courts17 Jul 1979Dismissed
Commissioner of Sales Tax Vs Alsbah Enterprises
Allahabad High Court · (1980) 45 STC 283
Uttar Pradesh Sales Tax Act, 1948 — Section 2(el), 2(h)
High Courts16 Jul 1979Dismissed
Jaipal Vs State
Allahabad High Court · (1979) ACR 415
Prevention of Food Adulteration (Amendment) Act, 1976 — Section 13(2), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 9J
High Courts16 Jul 1979
Pheru Vs State
Allahabad High Court · (1979) ACR 458
Penal Code, 1860 (IPC) — Section 165A, 451