COURT ARCHIVE

Allahabad High Court judgments

1,00,469 judgments · page 3,657 of 5,024

High Courts27 Jul 1978Allowed

Ram Sanehi Lal Vs The District Judge and Others

Allahabad High Court · (1978) AWC 721

Hindu Adoptions and Maintenance Act, 1956 — Section 19Hindu Succession Act, 1956 — Section 14, 15Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22, 3

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High Courts27 Jul 1978Disposed Of

T.N. Shah (P.) Ltd. Vs Additional Commissioner of Income Tax

Allahabad High Court · (1979) 8 CTR 207 : (1979) 120 ITR 354

Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 28, 36, 36(2)

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High Courts27 Jul 1978Dismissed

Dayal Chand Vs Fifth Addl.District and Sessions Judge, Saharanpur and others

Allahabad High Court · (1978) 07 AHC CK 0045

Constitution of India, 1950 — Article 226Trusts Act, 1882 — Section 1, 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)

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High Courts27 Jul 1978Allowed

D.S. Victor Vs The District Judge and Another

Allahabad High Court · (1978) AWC 605

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22

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High Courts26 Jul 1978Allowed

Basant Lal Vs Dhanwanti and another

Allahabad High Court · (1978) 07 AHC CK 0033

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20

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High Courts26 Jul 1978

Laxmi and Co. Vs Commissioner of Income Tax

Allahabad High Court · (1979) 8 CTR 175 : (1981) 128 ITR 259

Income Tax Act, 1961 — Section 139, 139(1), 139(2), 271, 271(1)

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High Courts26 Jul 1978

Commissioner of Sales Tax Vs Sharda Electric Battery Works

Allahabad High Court · (1979) 43 STC 371

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High Courts25 Jul 1978

Maharaja Dharmendra Pratap Singh Vs State of Uttar Pradesh

Allahabad High Court · (1979) 118 ITR 849

Income Tax Act, 1922 — Section 28Income Tax Act, 1961 — Section 271Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 17

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High Courts24 Jul 1978Allowed

Puttu Lal Vs State

Allahabad High Court · (1978) 07 AHC CK 0044

Prevention of Food Adulteration Act, 1954 — Section 16, 7Uttar Pradesh Pure Food Rules, 1952 — Rule 9(j)

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High Courts24 Jul 1978Partly Allowed

Baij Nath Singh Vs State of U.P.and others

Allahabad High Court · (1978) 07 AHC CK 0041

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 11, 14(3), 3(8), 5, 9

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High Courts24 Jul 1978Partly Allowed

Phoolbasa Vs State of U.P.and others

Allahabad High Court · (1978) 07 AHC CK 0035

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 11, 12A, 4A, 5

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High Courts24 Jul 1978Partly Allowed

Gauri Charan Vs State of U.P.and others

Allahabad High Court · (1978) 07 AHC CK 0034

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 11, 3(8), 4A

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High Courts21 Jul 1978Dismissed

Ram Adhin Singh and Others Vs Murari Lal Agrawal and Others

Allahabad High Court · (1979) ACJ 198

Fatal Accidents Act, 1855 — Section 1, 1A, 2Motor Vehicles Act, 1988 — Section 110CC, 2(19), 94

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High Courts20 Jul 1978Disposed Of

Hasan Mumtaz Vs Commissioner of Income Tax

Allahabad High Court · (1979) 8 CTR 204 : (1979) 116 ITR 573

Income Tax Act, 1961 — Section 45, 48, 49, 49(1)

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High Courts19 Jul 1978

Commissioner of Income Tax Vs Gyan Prakash

Allahabad High Court · (1979) 8 CTR 197 : (1979) 116 ITR 513

Income Tax Act, 1961 — Section 144, 271(1), 28(1)

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High Courts19 Jul 1978Partly Allowed

Renusagar Power Company Ltd. Vs Income Tax Officer, ''A'' Ward and Another (No. 1)

Allahabad High Court · (1979) 117 ITR 719

Income Tax Act, 1961 — Section 147, 148

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High Courts19 Jul 1978

Renusagar Power Company Ltd. Vs Income Tax Officer, "A" Ward

Allahabad High Court · (1979) 10 CTR 279 : (1979) 120 ITR 352

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 155

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High Courts19 Jul 1978

Commissioner of Income Tax Vs Zeekoo Shoe Factory

Allahabad High Court · (1979) 10 CTR 307 : (1981) 127 ITR 837

Income Tax Act, 1961 — Section 271(1), 274

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High Courts19 Jul 1978

Renusagar Power Company Ltd. Vs Income Tax Officer, "A" Ward and Another (No. 2)

Allahabad High Court · (1979) 117 ITR 733

Income Tax Act, 1961 — Section 147, 148

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High Courts18 Jul 1978Allowed

State of Uttar Pradesh and Others Vs Jai Pal Singh Naresh and Others

Allahabad High Court · (1978) ACR 347

Constitution of India, 1950 — Article 254, 254(1), 254(2), 309Criminal Procedure Code, 1973 (CrPC) — Section 25, 25(2)

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