High Courts19 Oct 1979Allowed
Haqiqulla Vs Niaz Ahmad and Others
Allahabad High Court · (1980) ACR 61
Criminal Procedure Code, 1973 (CrPC) — Section 292, 307, 372, 373, 374
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,611 of 5,024
High Courts19 Oct 1979Dismissed
Principal, Swami Rama Nand Mahavidyalaya Inter, College Vs Leelawati and others
Allahabad High Court · (1979) 10 AHC CK 0034
Uttar Pradesh Intermediate Education Act, 1921 — Section 15GUttar Pradesh Intermediate Education Regulations, 1921 — Chapter 3, 26
High Courts19 Oct 1979
Seth Satish Kumar Modi Vs Wealth-tax Officer
Allahabad High Court · (1980) 15 CTR 340 : (1983) 139 ITR 373 : (1980) 4 TAXMAN 463
Wealth Tax Act, 1957 — Section 17Wealth Tax Rules, 1957 — Rule 1D, 2, 2(1)
High Courts19 Oct 1979Allowed
The Fertilizer Corporation of India Ltd. Vs Commissioner of Sales Tax
Allahabad High Court · (1981) 48 STC 531
Factories Act, 1948 — Section 2, 3, 46
High Courts19 Oct 1979Allowed
Heqiqulla Vs Nina Ahmad and Others
Allahabad High Court · (1980) AWC 70
Criminal Procedure Code, 1973 (CrPC) — Section 292, 307, 372, 373, 374
High Courts19 Oct 1979
Asstt. Collector Vs Padamchand
Allahabad High Court · (1980) ACR 58
Defence of India Act, 1971 — Section 126Evidence Act, 1872 — Section 25Gold (Control) Act, 1968 — Section 55, 87, 99
High Courts18 Oct 1979
Bharat Milk Products Vs Commissioner of Income Tax
Allahabad High Court · (1981) 20 CTR 164 : (1981) 128 ITR 682 : (1981) 6 TAXMAN 163
Income Tax Act, 1961 — Section 145(1)
High Courts18 Oct 1979
Addl. Commissioner of Income Tax Vs Lakshmi Industries and Cold Storage Co.
Allahabad High Court · (1980) 122 ITR 993
Income Tax Act, 1961 — Section 260(1), 271(1)
High Courts18 Oct 1979Dismissed
Union of India (UOI) Vs Sobhraj Bhag Chand
Allahabad High Court · AIR 1980 All 163
Railways Act, 1890 — Section 47(1), 74(3)Railways Rules, 1890 — Rule 7
High Courts18 Oct 1979Dismissed
Dhirendra Nath Singh Vs District Judge and Others
Allahabad High Court · (1980) AWC 212
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 41Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10, 10(4)
High Courts18 Oct 1979
Islam Vs State
Allahabad High Court · (1980) ACR 48
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162Evidence Act, 1872 — Section 159
High Courts17 Oct 1979Allowed
Vrindaban and Others Vs Gaon Sabha Omri Kalam
Allahabad High Court · (1980) AWC 243 : (1980) RD 40
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts17 Oct 1979Partly Allowed
Kedar Prasad Vs Ganga Prasad and Others
Allahabad High Court · AIR 1980 All 85
Specific Relief Act, 1963 — Section 31
High Courts17 Oct 1979Allowed
Raza Buland Sugar Co. Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1980) 123 ITR 24
Income Tax Act, 1961 — Section 2(1)
High Courts17 Oct 1979
Gurudeo Prasad Jagannath Prasad Vs Income Tax Officer
Allahabad High Court · (1981) 131 ITR 486 : (1980) 3 TAXMAN 374
Income Tax Act, 1961 — Section 176(3), 184, 272
High Courts17 Oct 1979Dismissed
Cholar and others Vs Ram Pyare and others
Allahabad High Court · (1979) 10 AHC CK 0033
Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 49, 5
High Courts17 Oct 1979Partly Allowed
Smt. Indrapati Vs Deputy Director of Consolidation and Others
Allahabad High Court · AIR 1980 All 186
Hindu Widows Remarriage Act, 1856 — Section 2, 6Hindu Womens Right to Property Act, 1937 — Section 3, 3(1), 3(2)
High Courts17 Oct 1979
Mohammad Riaz Vs State of U.P.
Allahabad High Court · (1980) CriLJ 369
Penal Code, 1860 (IPC) — Section 120A, 120B, 415, 417, 420
High Courts16 Oct 1979Dismissed
Maharani Raj Laxmi Kumari Devi Vs Controller of Estate Duty
Allahabad High Court · (1980) 121 ITR 1002
Estate Duty Act, 1953 — Section 34(1), 4(1), 5Hindu Succession Act, 1956 — Section 30, 4, 6, 7
High Courts16 Oct 1979Dismissed
Lit Light and Co. Vs Commissioner of Income Tax and Others
Allahabad High Court · (1980) 15 CTR 76 : (1982) 136 ITR 513
Income Tax Act, 1961 — Section 132, 132(5)