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Allahabad High Court judgments

1,00,478 judgments · page 3,526 of 5,024

High Courts14 May 1982

S.P. Kochhar Vs Income Tax Officer

Allahabad High Court · (1983) 37 CTR 49 : (1984) 145 ITR 255

Income Tax Act, 1961 — Section 147, 148, 251, 254Income Tax Act, 1961 — Section 147, 148, 251, 254Income Tax Act, 1961 — Section 147, 148, 251, 254
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High Courts14 May 1982Allowed

C.L. Gopal Vs Smt. Santosh Anand and Another

Allahabad High Court · (1982) AWC 514

Civil Procedure Code, 1908 (CPC) — Section 151Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 22
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High Courts14 May 1982Allowed

Bhool Chand Vs Smt. Shail Sharma and Another

Allahabad High Court · (1982) AWC 455

Civil Procedure Code, 1908 (CPC) — Section 151, 152Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 22
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High Courts13 May 1982Allowed

Chhotey Lal Vs Gulzari Lal and Others

Allahabad High Court · (1982) 05 AHC CK 0096

Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30, 34Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 22, 32
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High Courts13 May 1982Allowed

Ghanshyani Vs State of U.P.

Allahabad High Court · (1982) AWC 475

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
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High Courts13 May 1982Disposed Off

Vishnu Kumar Gupta Vs Commissioner of Income Tax

Allahabad High Court · (1983) 143 ITR 69 : (1982) 10 TAXMAN 309

Income Tax Act, 1961 — Section 143(2), 144, 146, 251(1), 254(1)Income Tax Act, 1961 — Section 143(2), 144, 146, 251(1), 254(1)Income Tax Act, 1961 — Section 143(2), 144, 146, 251(1), 254(1)
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High Courts13 May 1982

Ghanshyam Vs State of U.P.

Allahabad High Court · (1982) 6 ACR 322

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
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