High Courts11 Jul 1979
Garg Association P. Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1979) 13 CTR 206 : (1979) 119 ITR 705 : (1979) 2 TAXMAN 461
Income Tax Act, 1961 — Section 40
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,623 of 5,024
High Courts11 Jul 1979Dismissed
Rajendra Kumar Vs District Judge and Others
Allahabad High Court · (1979) AWC 594
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 18
High Courts11 Jul 1979Allowed
Jai Prakash Vs State
Allahabad High Court · (1979) AWC 755
Essential Commodities Act, 1955 — Section 7
High Courts10 Jul 1979Dismissed
Paras Nath Vs Union of India (UOI) and Another
Allahabad High Court · (1979) AWC 696
Constitution of India, 1950 — Article 226
High Courts10 Jul 1979
The Board of Revenue, U.P. Vs Electronic Industries of India
Allahabad High Court · AIR 1980 All 1
Stamp Act, 1899 — Article 23, 40, 33, 40Transfer of Property Act, 1882 — Section 58Uttar Pradesh Town Improvement Act, 1919 — Section 67H
High Courts10 Jul 1979Allowed
Shervani Sugar Syndicate Ltd., Allahabad Vs Union of India (UOI) and Another
Allahabad High Court · AIR 1979 All 394
Constitution of India, 1950 — Article 14, 226
High Courts06 Jul 1979Allowed
Abdul Sattar Vs State
Allahabad High Court · (1979) AWC 577
Essential Commodities Act, 1955 — Section 3, 7Uttar Pradesh Food Grains Dealers Licensing Act, 1964 — Section 3
High Courts05 Jul 1979Allowed
Ismail Vs District Judge and Another
Allahabad High Court · (1979) AWC 606
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 21(1A), 21(2), 21(6)
High Courts05 Jul 1979Allowed
Rafiq Ahmad Vs District Magistrate and Others
Allahabad High Court · (1979) AWC 615
Uttar Pradesh Municipalities Act, 1916 — Section 180(1), 180(6), 186, 318
High Courts05 Jul 1979Allowed
Sadhu Vs State
Allahabad High Court · (1979) 07 AHC CK 0054
Penal Code, 1860 (IPC) — Section 376
High Courts05 Jul 1979Dismissed
Gram Sabha and Another Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1979) AWC 649
Constitution of India, 1950 — Article 226
High Courts05 Jul 1979Allowed
Bipin Behari and Others Vs State of U.P.
Allahabad High Court · (1979) AWC 629
Criminal Procedure Code, 1973 (CrPC) — Section 482Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 3, 4, 4(1), 4(2), 5Uttar Pradesh Entertainments and Betting Tax Rules, 1981 — Rule 25
High Courts04 Jul 1979
State of U.P. Vs Smt. Shanti and Others
Allahabad High Court · AIR 1979 All 305
Hindu Succession Act, 1956 — Section 15Stamp Act, 1899 — Article 33, 55, 5Transfer of Property Act, 1882 — Section 123
High Courts04 Jul 1979Disposed Of
Jagdish Lala and Another Vs The Collector, Budaun and Others
Allahabad High Court · AIR 1979 All 307
Stamp Act, 1899 — Article 35, 2(14), 2(16)
High Courts04 Jul 1979
Chief Controlling Revenue Authority Vs Anti Biotic Project Virbhadra, Rishikesh
Allahabad High Court · AIR 1979 All 355
General Clauses Act, 1897 — Section 3(26)Stamp Act, 1899 — Article 5, 2(10), 2(16), 57Transfer of Property Act, 1882 — Section 3
High Courts04 Jul 1979Disposed Of
Haji Sukhan Beg Vs Board of Revenue
Allahabad High Court · AIR 1979 All 310
General Clauses Act, 1897 — Section 3(26)Stamp Act, 1899 — Article 35, 2(16)Transfer of Property Act, 1882 — Section 3
High Courts04 Jul 1979
Sita Ram Vs Board of Revenue
Allahabad High Court · AIR 1979 All 301 : (1979) AWC 539
Stamp Act, 1899 — Article 58A, 64A, 2(24), 6
High Courts04 Jul 1979Disposed Of
Board of Revenue U.P. Vs Auto Sales, Allahabad
Allahabad High Court · AIR 1979 All 312
Partnership Act, 1932 — Section 14, 15Stamp Act, 1899 — Article 23, 2(10)
High Courts04 Jul 1979Dismissed
Pioneer Trading Syndicate Vs Commissioner of Income Tax
Allahabad High Court · (1979) 12 CTR 349 : (1979) 120 ITR 5 : (1979) 2 TAXMAN 469
Finance (No. 2) Act, 1965 — Section 24(10), 24(11), 24(15), 24(9)
High Courts04 Jul 1979Disposed Of
Bhartiya Udyog Vs Competent Authority, Inspecting Assistant Commissioner of Income Tax, Acquisition Range and Others
Allahabad High Court · (1979) 12 CTR 354 : (1979) 120 ITR 128
Income Tax Act, 1961 — Section 269A, 269C