COURT ARCHIVE

Allahabad High Court judgments

1,00,478 judgments · page 3,535 of 5,024

High Courts05 Mar 1982Disposed Of

Income Tax Appellate Tribunal Vs B. Hill and Co. (P.) Ltd.

Allahabad High Court · (1982) 29 CTR 301 : (1983) 142 ITR 185

Finance Act, 1966 — Section 2(5)Finance Act, 1967 — Section 2(4)Income Tax Act, 1961 — Section 108, 2(18), 256, 31, 37

High Courts05 Mar 1982Allowed

Shyam Sunder Sharma and Others Vs State of U.P. and Others

Allahabad High Court · (1982) 6 ACR 391

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 323, 342, 386, 392

High Courts05 Mar 1982Dismissed

Commissioner of Income Tax Vs Himalaya Drug Co.

Allahabad High Court · (1982) 29 CTR 315 : (1982) 135 ITR 368

Income Tax Act, 1961 — Section 139(1), 139(8), 154, 154(1)

High Courts05 Mar 1982Dismissed

Shambhoo Vs Ramdeo and Others

Allahabad High Court · AIR 1982 All 508

High Courts05 Mar 1982Disposed Of

Addl. Commissioner of Income Tax Vs Madan Lal Ahuja

Allahabad High Court · (1982) 136 ITR 640

High Courts05 Mar 1982Allowed

Thakur Gopalji and others Vs Dina Nath and others

Allahabad High Court · (1982) 03 AHC CK 0049

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 41 Rule 11Transfer of Property Act, 1882 — Section 114

High Courts05 Mar 1982Dismissed

Mahesh Prakash Vs Union of India, and another

Allahabad High Court · (1982) 03 AHC CK 0046

Arbitration Act, 1940 — Section 30, 33

High Courts05 Mar 1982Disposed Of

Sita Ram Vs Chandra Bali and others

Allahabad High Court · (1982) 03 AHC CK 0042

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 47

High Courts05 Mar 1982

Bithal Das Vs Commissioner of Wealth-tax

Allahabad High Court · (1982) 29 CTR 288 : (1983) 141 ITR 228 : (1982) 10 TAXMAN 51

Wealth Tax Act, 1957 — Section 2

High Courts05 Mar 1982Allowed

Pyare Lal Vs State of U.P.

Allahabad High Court · (1982) AWC 567

Prevention of Food Adulteration Act, 1954 — Section 16, 7

High Courts05 Mar 1982

Munney Khan Vs State of U.P.

Allahabad High Court · (1982) 6 ACR 510

High Courts05 Mar 1982

Nand Kishore Vs State

Allahabad High Court · (1982) 6 ACR 181

Essential Commodities Act, 1955 — Section 3, 6, 6(6)

High Courts04 Mar 1982Allowed

Sri Nath Murari Lal, Saraf Vs Union of India (UOI) and Others

Allahabad High Court · (1984) 2 ECC 378 : (1983) 12 ELT 467

Gold (Control) Act, 1968 — Section 50(1)Gold Control (Licensing of Dealers) Rules, 1969 — Rule 3

High Courts04 Mar 1982Disposed Off

Commissioner of Income Tax Vs Civil Engineering Co.

Allahabad High Court · (1982) 29 CTR 279 : (1982) 136 ITR 38

Income Tax Act, 1961 — Section 256(1)

High Courts04 Mar 1982Allowed

Hameed Ullah and others Vs State of Uttar Pradesh and others

Allahabad High Court · (1982) 03 AHC CK 0041

Constitution of India, 1950 — Article 14, 16, 226Uttar Pradesh Municipalities Act, 1916 — Section 69BUttar Pradesh Nagar Mahapalika Act, 1959 — Section 112A, 112C

High Courts04 Mar 1982

O.C.M. Ltd. Vs Commissioner of Income Tax and Another

Allahabad High Court · (1982) 29 CTR 295 : (1982) 138 ITR 689 : (1982) 10 TAXMAN 209

Income Tax Act, 1961 — Section 237, 242, 263, 264, 264(1)

High Courts04 Mar 1982

Smt. Vidyawati Vs Gaon Sabha

Allahabad High Court · (1982) AWC 282 : (1982) RD 216

Uttar Pradesh Panchayat Raj Act, 1947 — Section 28CUttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115C, 115N

High Courts03 Mar 1982Allowed

Ram Naresh and Others Vs State

Allahabad High Court · (1982) 6 ACR 393

Penal Code, 1860 (IPC) — Section 376

High Courts03 Mar 1982Allowed

Ram Singh Vs State

Allahabad High Court · (1982) 6 ACR 392

Penal Code, 1860 (IPC) — Section 363, 498

High Courts03 Mar 1982Allowed

Roshan Lal Dohrey Vs Behari Lal Dohrey

Allahabad High Court · (1982) AWC 204

Constitution of India, 1950 — Article 102, 102(1), 191(1), 58(2), 66(4)Uttar Pradesh Basic Education Act, 1972 — Section 12, 13, 13(2), 19, 3Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 17