High Courts13 Nov 1979
Ram Singh and Sons Vs Commissioner of Income Tax
Allahabad High Court · (1981) 131 ITR 622 : (1980) 4 TAXMAN 22
Income Tax Act, 1961 — Section 37Payment of Bonus Act, 1965 — Section 10, 11
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,608 of 5,024
High Courts13 Nov 1979Allowed
Commissioner of Income Tax Vs J.K. Bankers
Allahabad High Court · (1980) 124 ITR 687
Income Tax Act, 1961 — Section 197(3), 80J, 80KIncome Tax Rules, 1962 — Rule 20
High Courts13 Nov 1979Allowed
Smt. Habibunnisa Begum Vs The Life Insurance Corporation and Others
Allahabad High Court · AIR 1980 All 147 : (1980) AWC 60
Allahabad High Court Rules, 1952 — Rule 3, 42, 48
High Courts13 Nov 1979Dismissed
Mithlesh Prakash and others Vs Ram Kirpal Gupta and others
Allahabad High Court · (1979) 11 AHC CK 0033
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106
High Courts13 Nov 1979Allowed
Commissioner of Income Tax Vs Taj Gas Service
Allahabad High Court · (1980) 17 CTR 91 : (1980) 122 ITR 1034
Income Tax Act, 1961 — Section 41(1)
High Courts12 Nov 1979Allowed
Ishwari Prasad Singh Vs III Addl. District Judge and Others
Allahabad High Court · (1980) AWC 30
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3, 8, 9
High Courts12 Nov 1979Disposed Of
Smt. Thakuri Devi, Smt. Shanti Devi and Smt. Parwati Devi Vs Commissioner of Wealth Tax
Allahabad High Court · (1983) 139 ITR 271
Income Tax Act, 1961 — Section 271(1)Wealth Tax Act, 1957 — Section 18(1)
High Courts12 Nov 1979Dismissed
Najmul Hasan Vs Noor Jehan
Allahabad High Court · (1979) 11 AHC CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(3), 482
High Courts11 Nov 1979Disposed Of
S.C. Srivastava Vs State and Another
Allahabad High Court · (1980) ACR 76
Criminal Procedure Code, 1973 (CrPC) — Section 195, 397, 463, 471, 475Penal Code, 1860 (IPC) — Section 120B, 262, 263, 380, 406
High Courts11 Nov 1979Dismissed
Asfaq Husain Vs The State of U.P.
Allahabad High Court · (1980) AWC 29
Forest Act, 1927 — Section 4, 41, 6, 7
High Courts09 Nov 1979Dismissed
Food Corporation of India, Hapur Vs Ishwar Singh Bharat Bhushan, Barot
Allahabad High Court · AIR 1980 All 125
Arbitration Act, 1940 — Section 34Uttar Pradesh Civil Laws (Reforms and Amendment) Act, 1976 — Section 19, 36
High Courts09 Nov 1979
Income Tax Officer Vs Rani Ratnesh Kumari
Allahabad High Court · (1980) 123 ITR 343
Income Tax Act, 1961 — Section 256(1)
High Courts09 Nov 1979Dismissed
Food Corporation of India Vs Ishwar Singh Bharat Bhushan
Allahabad High Court · (1980) AWC 31
Arbitration Act, 1940 — Section 34Uttar Pradesh Civil Laws (Reforms and Amendment) Act, 1976 — Section 19, 36
High Courts08 Nov 1979Dismissed
Laxman Prasad Vs Shyam Swarup Chandak
Allahabad High Court · AIR 1980 All 242
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 47Transfer of Property Act, 1882 — Section 105Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts08 Nov 1979Disposed Of
State of Uttar Pradesh Vs District Judge, Rampur and others
Allahabad High Court · (1979) 11 AHC CK 0054
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 5(4)
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)
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