High Courts07 Sept 1979
Kashmir Shawls Industries Vs Commissioner, Sales Tax
Allahabad High Court · (1980) 45 STC 190
Uttar Pradesh Sales Tax Act, 1948 — Section 4
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,616 of 5,024
High Courts06 Sept 1979
Prem Kumar Vs Commissioner of Income Tax
Allahabad High Court · (1980) 121 ITR 347
Estate Duty Ordinance, 1938 — Section 73Income Tax Act, 1961 — Section 3
High Courts06 Sept 1979Allowed
Modi Industries Ltd. Vs Commissioner of Sales Tax
Allahabad High Court · (1980) 45 STC 423
Central Sales Tax Act, 1956 — Section 9
High Courts06 Sept 1979Allowed
Mohan Singh Vs Chandrika Bari and Others
Allahabad High Court · (1979) AWC 700
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts05 Sept 1979
Commissioner of Income Tax Vs Madan Lal Bhargava
Allahabad High Court · (1980) 122 ITR 545
Income Tax Act, 1922 — Section 12BIncome Tax Act, 1961 — Section 2(47), 45, 47
High Courts05 Sept 1979Dismissed
Zahoor Hasan and others Vs Ismail and others
Allahabad High Court · (1979) 09 AHC CK 0042
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19A, 27A(1), 27A(2)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 46
High Courts05 Sept 1979
Commissioner of Income Tax Vs Modi Spinning and Manufacturing Mills Co. Ltd.
Allahabad High Court · (1980) 125 ITR 361 : (1980) 3 TAXMAN 153
Income Tax Act, 1961 — Section 23, 37(2), 84Income Tax Rules, 1962 — Rule 19(5)
High Courts05 Sept 1979Dismissed
Shakir Hussain and Others Vs Shariful Hasan and Another
Allahabad High Court · (1979) AWC 697
Arbitration Act, 1940 — Section 32
High Courts04 Sept 1979Disposed Of
Daulat Singh and Another Vs Khushal Singh and Another
Allahabad High Court · (1979) AWC 719
Civil Procedure Code, 1908 (CPC) — Section 9Kumaun Nayabad and Waste Lands Act, 1948 — Section 13, 3(10)Railways Act, 1989 — Section 3(14)
High Courts04 Sept 1979Allowed
Budhmal Gupta Vs Vinod Gupta and others
Allahabad High Court · (1979) 09 AHC CK 0039
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(3)
High Courts03 Sept 1979Allowed
Aftab Ahmad Vs State of U.P. and Others
Allahabad High Court · (1979) AWC 644
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 33, 5A, 6Uttar Pradesh Urban Planning and Development Act, 1973 — Section 10, 12
High Courts31 Aug 1979
Commissioner of Income Tax Vs L.H. Sugar Factories and Oil Mills (P.) Ltd.
Allahabad High Court · (1980) 123 ITR 599
Income Tax Act, 1961 — Section 40
High Courts31 Aug 1979
Imran Vs State
Allahabad High Court · (1979) ACR 479
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
High Courts31 Aug 1979
Abdul Salim Vs Smt. Najima Begum and Another
Allahabad High Court · (1980) CriLJ 232
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 227, 397, 399
High Courts30 Aug 1979Allowed
Budhoo Vs State
Allahabad High Court · (1979) ACR 475
Prevention of Food Adulteration Act, 1954 — Section 16, 16G, 7
High Courts30 Aug 1979Dismissed
Gyasi Ram Vs Gyani and Others
Allahabad High Court · (1979) AWC 753
Northern India Canal and Drainage Act, 1873 — Section 21, 70, 70(1)
High Courts30 Aug 1979Dismissed
Atharul Islam and Another Vs The State Transport Authority and Others
Allahabad High Court · AIR 1980 All 120
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1939 — Section 43A, 43A(1), 47, 50, 57
High Courts30 Aug 1979Disposed Of
Commissioner of Income Tax Vs Ishwar Singh and Sons
Allahabad High Court · (1981) 131 ITR 480 : (1980) 3 TAXMAN 63
Income Tax Act, 1961 — Section 147, 148
High Courts30 Aug 1979Allowed
Sardar Sewa Singh Vs Hindustan Lever Ltd. and Others
Allahabad High Court · (1980) ACJ 309
Workmens Compensation Act, 1923 — Section 12, 12(1), 12(2), 2, 3Workmens Compensation Rules, 1924 — Rule 39, 39(1), 39(2)
High Courts30 Aug 1979Dismissed
A.P. Mathur Vs Munshi Singh and Another
Allahabad High Court · (1979) AWC 672
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(3), 12(5), 16, 21(1)