High Courts08 Nov 1979Disposed Of
G.N. Khanna Vs Commissioner of Wealth-tax
Allahabad High Court · (1980) 122 ITR 932
Income Tax Act, 1961 — Section 155(5), 2(47), 34(3)Wealth Tax Act, 1957 — Section 7(2)
COURT ARCHIVE
Allahabad High Court judgments, 1979
761 judgments · page 7 of 39
High Courts08 Nov 1979Allowed
U.P. State Vs Baba Ram Bharti and Others
Allahabad High Court · (1979) AWC 772
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 5(3)Uttar Pradesh Tenancy Act, 1939 — Section 35
High Courts07 Nov 1979Allowed
Smt. Bittan Kunwar Vs State of U.P.
Allahabad High Court · (1980) AWC 46
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 4AUttar Pradesh Imposition of Ceiling on Land Holdings Rules, 1961 — Rule 3
High Courts07 Nov 1979Dismissed
Lal Chand and Others Vs State of U.P. and Others
Allahabad High Court · (1980) AWC 10 : (1980) RD 31
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 12A, 29, 5(1)Uttar Pradesh Imposition of Ceiling on Land Holdings Rules, 1961 — Rule 8
High Courts07 Nov 1979Allowed
Chunni Lal and Others Vs Mohammad Zafar and Others
Allahabad High Court · AIR 1980 All 296
Specific Relief Act, 1963 — Section 10
High Courts07 Nov 1979
Om Prakash and Others Vs Salig Ram
Allahabad High Court · (1980) AWC 61
Arbitration Act, 1940 — Section 39Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 35(2), Order 21 Rule 36, Order 21 Rule 60, Order 21 Rule 61Court Fees Act, 1870 — Section 2, 4, 6, 7
High Courts07 Nov 1979Allowed
Lal Giri and Another Vs Board of Revenue and Others
Allahabad High Court · (1980) AWC 47
Limitation Act, 1963 — Section 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331, 331(3)
High Courts06 Nov 1979Allowed
Smt. Ataria Vs Board of Revenue and Others
Allahabad High Court · (1980) AWC 41
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 17(1)
High Courts06 Nov 1979Dismissed
State Vs Jhankar Singh
Allahabad High Court · (1979) 11 AHC CK 0060
Penal Code, 1860 (IPC) — Section 361, 363
High Courts05 Nov 1979Allowed
Niranjan Lal Ram Chandra Vs Commissioner of Income Tax
Allahabad High Court · (1982) 134 ITR 352
Income Tax Act, 1961 — Section 139(1), 139(2), 139(5), 153(1)
High Courts05 Nov 1979Allowed
Swami Kath and others Vs State
Allahabad High Court · (1979) 11 AHC CK 0058
Penal Code, 1860 (IPC) — Section 109, 467, 471
High Courts05 Nov 1979Disposed Of
Shyamta Vs Dangra
Allahabad High Court · (1979) 11 AHC CK 0057
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts05 Nov 1979Allowed
Nand Rani Vs Additional District Judge, Moradabad and Another
Allahabad High Court · AIR 1980 All 148
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 3
High Courts05 Nov 1979Dismissed
Imam Bux Niyazi Vs The Rent Control and Eviction Officer and Another
Allahabad High Court · (1980) AWC 607
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 37
High Courts02 Nov 1979Partly Allowed
Mohammed Wasim Beg and Others Vs State of Uttar Pradesh and Another
Allahabad High Court · AIR 1980 All 112 : (1982) CriLJ 1640
Motor Vehicles Act, 1939 — Section 51(2), 59(2), 68Uttar Pradesh Motor Vehicles Rules, 1940 — Rule 63
High Courts02 Nov 1979
Addl. Commissioner of Income Tax Vs Rawalpindi Flour Mills (P.) Ltd.
Allahabad High Court · (1980) 125 ITR 243 : (1980) 3 TAXMAN 250
Income Tax Act, 1961 — Section 271
High Courts02 Nov 1979
COMMISSIONER OF INCOME TAX Vs MUIR MILLS CO. LTD.
Allahabad High Court · (1980) 15 CTR 349
High Courts02 Nov 1979Allowed
Ishaq Vs Babu Ram and Others
Allahabad High Court · (1979) AWC 769
Provincial Insolvency Act, 1920 — Section 6
High Courts31 Oct 1979Partly Allowed
Janki Prasad Vs State of U.P. and Others
Allahabad High Court · (1980) AWC 93 : (1980) RD 37
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)
High Courts31 Oct 1979Allowed
Ravindra Kumar Vs Smt. Shrimati Devi
Allahabad High Court · (1980) AWC 253
Hindu Marriage Act, 1955 — Section 24, 28