COURT ARCHIVE

Allahabad High Court judgments, 1982

777 judgments · page 24 of 39

High Courts26 Apr 1982Partly Allowed

Dr. D.W. Thomas and Another Vs Mrs. Dr. L.K. David

Allahabad High Court · (1982) 6 ACR 388

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(2)Penal Code, 1860 (IPC) — Section 147, 380, 395, 448, 455

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High Courts26 Apr 1982

Commissioner of Sales Tax Vs Rajhans Soda Water Factory

Allahabad High Court · (1984) 55 STC 128

Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)

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High Courts26 Apr 1982Dismissed

Noorullah Ghazanfarullah, Allahabad Vs Municipal Board of Aligarh and Others

Allahabad High Court · AIR 1982 All 469

Constitution of India, 1950 — Article 19(1), 31Uttar Pradesh Municipalities Act, 1916 — Section 224C

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High Courts26 Apr 1982

Rampur Distillery and Chemical Co. Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1982) 30 CTR 285 : (1983) 140 ITR 725 : (1982) 11 TAXMAN 8

Income Tax Act, 1961 — Section 280C, 80I, 80J, 80K

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High Courts23 Apr 1982Dismissed

Prithvi Nath Kapoor Vs The State of U.P. and Others

Allahabad High Court · AIR 1982 All 349

Land Acquisition Act, 1894 — Section 4, 6Uttar Pradesh Urban Planning and Development Act, 1973 — Section 59, 59(6)

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High Courts23 Apr 1982Dismissed

Union of India (UOI) Vs Bhagwati Prasad and Others

Allahabad High Court · AIR 1982 All 310 : (1984) 56 CompCas 396

Motor Vehicles Act, 1939 — Section 110, 110(1), 110B

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High Courts22 Apr 1982

ADDL. COMMISSIONER OF INCOME TAX Vs LALTA PRASAD BISHAMBHAR SARAN.

Allahabad High Court · (1982) 29 CTR 265 : (1982) 10 TAXMAN 205

Income Tax Act, 1961 — Section 184

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High Courts22 Apr 1982Allowed

Kali Sahai Gupta Vs Director of Agriculture and Others

Allahabad High Court · (1982) AWC 584

Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 3(1), 3(2), 3(3), 3(4), 4Uttar Pradesh Public Services (Tribunal) Rules, 1975 — Rule 5

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High Courts21 Apr 1982Allowed

Jai Singh Vs Garhwal Motor Owners and Others

Allahabad High Court · AIR 1982 All 480

Motor Vehicles Act, 1939 — Section 102, 110B, 95Succession Act, 1925 — Section 306

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High Courts21 Apr 1982

Additional Commissioner of Income Tax Vs Mangalsen Mohanlal

Allahabad High Court · (1982) 31 CTR 218 : (1982) 136 ITR 905 : (1982) 10 TAXMAN 313

Income Tax Act, 1961 — Section 271(1)

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High Courts20 Apr 1982Dismissed

Budhlal and Another Vs Dy. Director of Consolidation and Others

Allahabad High Court · (1982) AWC 447 : (1982) RD 324

Criminal Procedure Code, 1973 (CrPC) — Section 145Uttar Pradesh Panchayat Raj Act, 1947 — Section 82Uttar Pradesh Tenancy Act, 1939 — Section 33

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High Courts20 Apr 1982Allowed

Commissioner of Income Tax Vs Commercial Finance Corporation

Allahabad High Court · (1982) 30 CTR 294 : (1982) 138 ITR 281

Income Tax Act, 1961 — Section 185(2)

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High Courts20 Apr 1982Partly Allowed

Om Prakash and Another Vs Smt. Rukmini Devi and Others

Allahabad High Court · AIR 1982 All 389

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 104Motor Vehicles Act, 1939 — Section 110B, 110D, 95(2), 96

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High Courts20 Apr 1982Allowed

Secured Investment Company and Others Vs Registrar of Firms, Societies and Chits

Allahabad High Court · AIR 1984 All 28

Prize Chits and Money Circulation Schemes Banning Act, 1978 — Section 2, 3

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High Courts20 Apr 1982

Commissioner of Wealth-tax Vs Dina Nath

Allahabad High Court · (1982) 136 ITR 499

Wealth Tax Act, 1957 — Section 2

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High Courts20 Apr 1982

Jagardeo Vs State of U.P.

Allahabad High Court · (1982) 6 ACR 289

Uttar Pradesh Motor Gadi (Yatri Kar) Adhiniyam, 1962 — Section 13, 13(2), 15(2), 15(3), 22

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High Courts20 Apr 1982

Commissioner of Income Tax Vs M. Habibullah

Allahabad High Court · (1982) 29 CTR 281 : (1982) 136 ITR 716 : (1982) 10 TAXMAN 216

Income Tax Act, 1961 — Section 271(1)

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High Courts20 Apr 1982

COMMISSIONER OF INCOME TAX Vs BHARAT BUILDERS and ENGINEERS.

Allahabad High Court · (1982) 29 CTR 267

Income Tax Act, 1961 — Section 187

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High Courts19 Apr 1982Dismissed

Munna Lal Shukla and Others Vs State of U.P. and Others

Allahabad High Court · (1983) 53 STC 151

Constitution of India, 1950 — Article 226

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High Courts19 Apr 1982Partly Allowed

Tikaram and Sons P. Ltd. Vs Commissioner of Income Tax and Others

Allahabad High Court · (1983) 32 CTR 162 : (1983) 142 ITR 319

Income Tax Act, 1961 — Section 222(1)Income Tax Act, 1961 — Section 222(1)Income Tax Act, 1961 — Section 222(1)

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