High Courts15 Oct 1979Dismissed
Ram Lal and Sons Vs Commissioner of Income Tax
Allahabad High Court · (1980) 15 CTR 74 : (1980) 124 ITR 157 : (1980) 3 TAXMAN 371
Income Tax Act, 1961 — Section 40
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,612 of 5,024
High Courts15 Oct 1979Disposed Of
Robert Edmond Nestor Vs State of U.P.and Mohd.Amin
Allahabad High Court · (1979) 10 AHC CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111
High Courts15 Oct 1979Disposed Of
Bhatia Agencies, Basti Vs Union of India and others
Allahabad High Court · (1979) 10 AHC CK 0032
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 55, 77
High Courts15 Oct 1979Dismissed
Ramjiwan Lal Vs Commissioner of Income Tax
Allahabad High Court · (1980) 123 ITR 319 : (1980) 3 TAXMAN 279
Income Tax Act, 1961 — Section 145
High Courts15 Oct 1979Disposed Of
Addl. Commissioner of Income Tax Vs Jamuna Dass Nemi Chand
Allahabad High Court · (1980) 15 CTR 75 : (1980) 121 ITR 777
Income Tax Act, 1961 — Section 256, 256(1)
High Courts12 Oct 1979Allowed
Vinai Kumar and others Vs Om Prakash and others
Allahabad High Court · (1979) 10 AHC CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 146
High Courts12 Oct 1979Allowed
Rajjan Lal Vs Second Addl.District Judge, Kanpur and others
Allahabad High Court · (1979) 10 AHC CK 0031
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 21(1)(b)
High Courts12 Oct 1979
Gita Ram Vs Official Receiver, Agra
Allahabad High Court · AIR 1980 All 126
Provincial Insolvency Act, 1920 — Section 4, 54
High Courts12 Oct 1979
Shri Krishna alias Jhalla Vs State
Allahabad High Court · (1980) ACR 53
Penal Code, 1860 (IPC) — Section 361, 363, 364, 365, 366
High Courts11 Oct 1979Dismissed
Deep Chand Vs Waqf Haji Khudabaksha and another
Allahabad High Court · (1979) 10 AHC CK 0047
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(3), 25
High Courts11 Oct 1979Disposed Of
Sterling Machine Tools Vs Commissioner of Income Tax
Allahabad High Court · (1980) 123 ITR 181
Income Tax Act, 1961 — Section 246, 256(2)
High Courts10 Oct 1979Allowed
Brij Raj Pandey and another Vs Ramanuj and others
Allahabad High Court · (1979) 10 AHC CK 0039
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts10 Oct 1979Dismissed
Amar Bir Singh and another Vs District Judge, Dehradun and others
Allahabad High Court · (1979) 10 AHC CK 0038
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 3(g)
High Courts09 Oct 1979Dismissed
Ramesh Chandra Vs State and Another
Allahabad High Court · (1980) ACR 82
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
High Courts09 Oct 1979Dismissed
Synthetic and Chemicals Limited Vs Deputy Collector of Central Excise and Others
Allahabad High Court · (1988) 33 ELT 62
Central Excise Rules, 1944 — Rule 192, 193, 196, 8Central Excises and Salt Act, 1944 — Section 3
High Courts09 Oct 1979
Jagdish Prasad Gupta and Others Vs State of U.P. and Others
Allahabad High Court · (1980) 2 LLJ 48
Constitution of India, 1950 — Article 226, 227, 311Road Transport Corporations Act, 1950 — Section 3, 34, 45
High Courts06 Oct 1979Allowed
Sri Govind Sugar Mills Ltd. Vs Union of India (UOI) and Another
Allahabad High Court · (1979) AWC 760
Limitation Act, 1963 — Article 11Railways Act, 1989 — Section 78(B)
High Courts06 Oct 1979Dismissed
Commissioner of Sales Tax Vs Prahlad Das and Sons
Allahabad High Court · (1980) 46 STC 200
Uttar Pradesh Sales Tax Act, 1948 — Section 11
High Courts06 Oct 1979Dismissed
Vijendra Kumar Vs State of Uttar Pradesh and others
Allahabad High Court · (1979) 10 AHC CK 0037
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 340Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 16
High Courts06 Oct 1979Dismissed
Banwari Lal Vs State and Another
Allahabad High Court · (1980) AWC 76
Prevention of Food Adulteration (Amendment) Rules, 1973 — Rule 28Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 20, 28