COURT ARCHIVE

Allahabad High Court judgments

1,00,478 judgments · page 3,514 of 5,024

High Courts30 Sept 1982

Bar Council of Uttar Pradesh Vs Commissioner of Income Tax

Allahabad High Court · (1983) 33 CTR 41 : (1983) 143 ITR 584 : (1983) 12 TAXMAN 209

Advocates Act, 1961 — Section 2, 5, 6, 6(1), 6CDIncome Tax Act, 1961 — Section 10(23A), 11, 2(15), 2(31)Advocates Act, 1961 — Section 2, 5, 6, 6(1), 6CD

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High Courts28 Sept 1982Dismissed

Sri Krishna (By LRs. Ram Ratan and Others) Vs Commissioner of Income Tax and Others

Allahabad High Court · (1983) 36 CTR 75 : (1983) 142 ITR 618 : (1983) 13 TAXMAN 309

Income Tax Act, 1922 — Section 23(3), 23(4)

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High Courts28 Sept 1982Allowed

Obeetee (P.) Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1983) 34 CTR 78 : (1983) 143 ITR 793 : (1983) 12 TAXMAN 351

Finance (No. 2) Act, 1967 — Section 2(7)Finance Act, 1968 — Section 2(6)Income Tax Act, 1961 — Section 154

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High Courts28 Sept 1982Allowed

Sushil Kumar Vs Adhikchhak, Kendriya Karagar and Others

Allahabad High Court · (1983) CriLJ 744

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3Constitution of India, 1950 — Article 22, 226, 32National Security Act, 1980 — Section 14, 3, 8

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High Courts27 Sept 1982Allowed

Sushil Chandra Verma Vs State of U.P.

Allahabad High Court · (1983) 7 ACR 101

Criminal Procedure Code, 1973 (CrPC) — Section 182Penal Code, 1860 (IPC) — Section 420

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High Courts27 Sept 1982Dismissed

Mangal Singh Vs State of U.P.

Allahabad High Court · (1982) AWC 774

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 307

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High Courts27 Sept 1982Dismissed

Zila Parishad Vs Hari Shanker Lal

Allahabad High Court · (1982) 09 AHC CK 0049

Limitation Act, 1908 — Article 36, 24Limitation Act, 1963 — Section 23

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High Courts27 Sept 1982Allowed

Ahibaran Singh and Others Vs State of U.P. and Another

Allahabad High Court · (1982) AWC 828

Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 195(1), 202(2), 204Penal Code, 1860 (IPC) — Section 211, 307, 34

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High Courts27 Sept 1982Dismissed

Pancham Singh Vs State of U.P. and Another

Allahabad High Court · (1982) AWC 772

Criminal Procedure Code, 1973 (CrPC) — Section 169, 190, 190(1), 195(1), 482Penal Code, 1860 (IPC) — Section 147, 148, 211, 307, 452

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High Courts23 Sept 1982Dismissed

Naresh Kumar alias Munna Gippy Vs District Magistrate and Another

Allahabad High Court · (1983) 7 ACR 143

Arms Act, 1959 — Section 25National Security Act, 1980 — Section 3(2), 3(3)Penal Code, 1860 (IPC) — Section 279, 293, 307, 338, 399

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High Courts23 Sept 1982Dismissed

Kanhaiya Lal Pyare Lal Vs Commissioner of Income Tax

Allahabad High Court · (1983) 33 CTR 234 : (1983) 142 ITR 462 : (1983) 13 TAXMAN 174

Income Tax Act, 1961 — Section 256(2)

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High Courts23 Sept 1982

Lucknow Producers'' Co-operative Milk Union Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1983) 34 CTR 81 : (1983) 143 ITR 60 : (1983) 12 TAXMAN 72

Income Tax Act, 1922 — Section 10(5)Income Tax Act, 1961 — Section 43(1)Income Tax Act, 1922 — Section 10(5)

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High Courts23 Sept 1982Dismissed

Kesar Sugar Works Vs Union of India (UOI) and Others

Allahabad High Court · (1983) 12 ELT 285

Central Excise Rules, 1944 — Rule 47, 49, 9, 9A

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High Courts23 Sept 1982Allowed

State of U.P. Vs Smt. Vimla Sambharwal and Others

Allahabad High Court · (1982) AWC 878

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Forest Act, 1927 — Section 18(4), 20, 27A, 4, 9Limitation Act, 1963 — Section 5

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High Courts23 Sept 1982Dismissed

Supreme Pharmacy and Others Vs District Judge and Others

Allahabad High Court · (1982) AWC 754

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 12(2), 12(3), 12(4)

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High Courts22 Sept 1982Dismissed

Narain Das Khnnna Vs Dr. Jawahar Lal Bhatia

Allahabad High Court · (1982) AWC 744

Transfer of Property Act, 1882 — Section 106, 111Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 21, 3, 3(1)

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High Courts22 Sept 1982Dismissed