High Courts16 Mar 1978
Singh Engineering Works Pvt. Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1979) 119 ITR 891
Income Tax Act, 1961 — Section 80B(7), 80I
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,673 of 5,024
High Courts16 Mar 1978Dismissed
Triloki Nath Vs Kanhiya Lal and Others
Allahabad High Court · (1978) AWC 301
Succession Act, 1925 — Section 264(1), 264(2), 57
High Courts15 Mar 1978Allowed
Paras Bhan Sadh Vs Commissioner of Income Tax and Another
Allahabad High Court · (1978) 114 ITR 834
Income Tax Act, 1961 — Section 271(4A), 273A
High Courts15 Mar 1978Allowed
Baboo Ram Vs First Addl.District & Sessions Judge, Basti and others
Allahabad High Court · (1978) 03 AHC CK 0042
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A, 9BUttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Explanation 1, 5(6), 5(7)
High Courts15 Mar 1978
Sayeed Uddin Vs State of U.P.
Allahabad High Court · (1978) ACR 183
Arms Act, 1959 — Section 25(1)
High Courts14 Mar 1978Allowed
Smt. Gurbachan Kaur Vs Sardar Swaran Singh
Allahabad High Court · AIR 1978 All 255 : (1978) AWC 371
Civil Procedure Code, 1908 (CPC) — Section 100, 2(2)Hindu Marriage Act, 1955 — Section 10, 13, 18, 28
High Courts14 Mar 1978
Addl. Commissioner of Income Tax Vs U.P. Co-operative Union Ltd.
Allahabad High Court · (1978) 114 ITR 850
Income Tax Act, 1961 — Section 19
High Courts14 Mar 1978
U.P. CO-OPERATIVE UNION LTD. Vs ADDL. COMMISSIONER OF INCOME TAX.
Allahabad High Court · (1978) 7 CTR 259
Income Tax Act, 1961 — Section 10, 256
High Courts14 Mar 1978Dismissed
Panna Lal Vs Smt. Savitri Devi Arora
Allahabad High Court · (1978) AWC 383
Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 39
High Courts13 Mar 1978Allowed
Subhash Chandra Vs State
Allahabad High Court · (1978) AWC 309
Criminal Procedure Code, 1973 (CrPC) — Section 26, 28, 28, 29, 29Prevention of Food Adulteration Act, 1954 — Section 16, 16(1A), 20, 20(2), 21Prevention of Food Adulteration Rules, 1955 — Rule 22
High Courts13 Mar 1978
Subhas Chandra Vs State
Allahabad High Court · (1978) ACR 147
Criminal Procedure Code, 1898 (CrPC) — Section 28, 29, 323, 347Criminal Procedure Code, 1973 (CrPC) — Section 26, 29, 347Prevention of Food Adulteration (Amendment) Act, 1976 — Section 16, 16(1A), 20, 20(2), 21
High Courts10 Mar 1978Dismissed
Ghanshyam Vs State
Allahabad High Court · (1978) ACR 415
Penal Code, 1860 (IPC) — Section 300, 300(3), 302, 304, 308
High Courts10 Mar 1978Allowed
Sipahi Lal Vs State
Allahabad High Court · (1978) ACR 169
Arms Act, 1959 — Section 25
High Courts10 Mar 1978
Kishan Lal and Others Vs State
Allahabad High Court · (1978) ACR 160
Penal Code, 1860 (IPC) — Section 379
High Courts09 Mar 1978Dismissed
SHRIPATI SINGHANIA Vs COMMISSIONER OF Income Tax, KANPUR.
Allahabad High Court · (1978) 114 ITR 429
Income Tax Act, 1961 — Section 271
High Courts09 Mar 1978Dismissed
Laloo Bhai Chhagan Lal Vs Nawal
Allahabad High Court · (1978) AWC 262
Transfer of Property Act, 1882 — Section 113
High Courts09 Mar 1978Dismissed
Shripati Singhania Vs Commissioner of Income Tax
Allahabad High Court · (1988) 114 ITR 429
Income Tax Act, 1961 — Section 271(1)
High Courts09 Mar 1978Dismissed
Smt. Kastoori Devi Vs Chheda Lal Sharma
Allahabad High Court · (1978) AWC 361
Contract Act, 1872 — Section 10, 11, 23, 24, 25Criminal Procedure Code, 1973 (CrPC) — Section 488, 489Parsi Marriage and Divorce Act, 1936 — Section 40
High Courts09 Mar 1978
Addl. Commissioner of Income Tax Vs Nathimal Badri Prasad and Another
Allahabad High Court · (1979) 116 ITR 409
Income Tax Act, 1961 — Section 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts09 Mar 1978
Kashi Dube Vs State
Allahabad High Court · (1978) ACR 162
Railway Property (Unlawful Possession) Act, 1966 — Section 3