High Courts29 Aug 1979Disposed Of
Commissioner of Wealth-tax Vs J.K. Jute Mills Co. Ltd.
Allahabad High Court · (1979) 120 ITR 150
Income Tax Act, 1922 — Section 34(1B)Wealth Tax Act, 1957 — Section 2
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,617 of 5,024
High Courts29 Aug 1979Dismissed
Irshad Husain Khan Vs Om Prahlad and others
Allahabad High Court · (1979) 08 AHC CK 0030
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17
High Courts29 Aug 1979
Ram Dass Vs State
Allahabad High Court · (1980) ACR 330
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 19(2), 7
High Courts29 Aug 1979
Commissioner of Wealth Tax Vs J.K. Jute Mills Co. Ltd.
Allahabad High Court · (1979) 2 TAXMAN 587
Income Tax Act, 1922 — Section 34(1B)
High Courts28 Aug 1979Disposed Of
Commissioner of Income Tax Vs Hind Lamps Ltd.
Allahabad High Court · (1980) 122 ITR 451
Income Tax Act, 1961 — Section 17(3), 217(1A), 40, 80J
High Courts28 Aug 1979Allowed
Hari Krishna Vs State
Allahabad High Court · (1980) AWC 20
Companies Act, 1948 — Section 332(3)Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts27 Aug 1979
Durga Dutta Chunni Lal Vs Commissioner of Income Tax
Allahabad High Court · (1979) 120 ITR 319
Income Tax Act, 1961 — Section 271(1)
High Courts27 Aug 1979
Raja Jagdambika Pratap Narain Singh Vs Commissioner of Income Tax
Allahabad High Court · (1980) 124 ITR 316
Income Tax Act, 1961 — Section 147
High Courts27 Aug 1979Dismissed
Hira Lal and Others Vs Shiv Shankar Lal
Allahabad High Court · AIR 1980 All 401
Transfer of Property Act, 1882 — Section 106, 114, 114A
High Courts24 Aug 1979Allowed
Jag Mohan and Others Vs Smt. Jiana
Allahabad High Court · (1979) AWC 695
Hindu Adoptions and Maintenance Act, 1956 — Section 21, 22, 22(1)
High Courts24 Aug 1979Allowed
Vishwa Nath Prasad Vs Dy. Director of Consolidation and Others
Allahabad High Court · AIR 1980 All 7 : (1980) RD 46
Civil Procedure Code, 1908 (CPC) — Section 51Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9Uttar Pradesh Tenancy Act, 1939 — Section 147, 162, 243, 251
High Courts24 Aug 1979Dismissed
Sri Ram Mahadeo Prasad Vs Commissioner of Income Tax
Allahabad High Court · (1979) 120 ITR 149
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
High Courts23 Aug 1979Dismissed
Kedar Nath Rai Vs U.P. State Public Services Tribunal and Others
Allahabad High Court · (1979) AWC 724
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4, 5, 7
High Courts23 Aug 1979Dismissed
Hirday Narain Vs State
Allahabad High Court · (1980) ACR 98
Prevention of Food Adulteration (Amendment) Act, 1976 — Section 11(3), 2Prevention of Food Adulteration Act, 1954 — Section 10, 11, 11(1), 13(2), 7
High Courts23 Aug 1979Allowed
Ajab Singh and Others Vs District Magistrate and Others
Allahabad High Court · (1979) AWC 678
Constitution of India, 1950 — Article 226Uttar Pradesh Police Regulations, 1948 — Regulation 183
High Courts23 Aug 1979Disposed Off
Commissioner of Income Tax Vs Geeta Ram Kali Ram and Suresh Chandra Sushil Kumar Vs Commissioner of Income Tax
Allahabad High Court · (1980) 121 ITR 708
Income Tax Act, 1961 — Section 139, 215, 217, 246
High Courts23 Aug 1979Allowed
Commissioner of Sales Tax Vs Sunshine Industries
Allahabad High Court · (1980) 46 STC 92
Uttar Pradesh Trade Tax Act, 1948 — Section 11(3)
High Courts23 Aug 1979
Ganga Singh and Others Vs State
Allahabad High Court · (1980) ACR 64
Criminal Procedure Code, 1973 (CrPC) — Section 145Northern India Canal and Drainage Act, 1873 — Section 70Penal Code, 1860 (IPC) — Section 299, 300, 301, 302, 307
High Courts22 Aug 1979Allowed
Shantanu Kumar Vs State of U.P. and Others
Allahabad High Court · (1979) AWC 585
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(1), 10(2), 11(2), 5(6), 6
High Courts21 Aug 1979Dismissed
Gaya Ram Chanchal Prasad and Others Vs State of U.P. and Others
Allahabad High Court · (1979) AWC 657
Essential Commodities (Uttar Pradesh Amendment) Ordinance Act, 1975 — Section 3(2), 3B