High Courts31 Jan 1978Dismissed
Kailash Chandra Soni Vs State of U.P.
Allahabad High Court · (1978) ACR 120
Payment of Bonus Act, 1965 — Section 10, 19, 28, 38
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,680 of 5,024
High Courts31 Jan 1978Dismissed
J. K. JUTE MILLS CO. LTD. Vs INCOME TAX OFFICER and Another
Allahabad High Court · (1978) 7 CTR 250 : (1982) 1 ITD 977
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 140A, 210, 212, 215
High Courts31 Jan 1978Dismissed
ADDL. COMMMISSIONER OF Income Tax, LUCKNOW Vs LATE SETHANI INDERMANI JATIA.
Allahabad High Court · (1978) 114 ITR 539
High Courts31 Jan 1978Disposed Of
J.M. Dutta Vs State and Others
Allahabad High Court · (1978) ACR 135
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts31 Jan 1978Allowed
Chauthi Vs State
Allahabad High Court · (1978) AWC 187
Penal Code, 1860 (IPC) — Section 120B, 415, 419, 467, 468
High Courts31 Jan 1978
ADDITIONAL COMMISSIONER OF INCOME TAX Vs LAXMI KANT GUPTA.
Allahabad High Court · (1978) 7 CTR 132
Income Tax Act, 1961 — Section 64
High Courts31 Jan 1978
Manju Tandon and Another Vs T.N. Kapoor, Dy. Supdt. of Police and Others
Allahabad High Court · (1988) 115 ITR 473
Constitution of India, 1950 — Article 226, 226(1), 226(3), 31Income Tax Act, 1961 — Section 132, 132(5), 132A, 132BIncome Tax Rules, 1962 — Rule 112A
High Courts31 Jan 1978
MANJU TANDON AND ANOTHER Vs T. N. KAPOOR, DY. SUPDT. OF POLICE, AND OTHERS.
Allahabad High Court · (1978) 115 ITR 473
Constitution of India, 1950 — Article 131A, 19, 226, 226A, 31Income Tax Act, 1961 — Section 10, 132, 132A, 132B, 139
High Courts31 Jan 1978
Addl. Commissioner of Income Tax Vs Late Sethani Indermani Jatia (thro'' L.H. Madhav Prasad Jatia)
Allahabad High Court · (1988) 114 ITR 539
High Courts31 Jan 1978
SMT. GAURI DEVI Vs SALES TAX OFFICER and Others
Allahabad High Court · (1978) 7 CTR 172
Civil Procedure Code, 1908 (CPC) — Section 145, 50Constitution of India, 1950 — Article 226, 299Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts30 Jan 1978Dismissed
Mangla and Others Vs State of U.P. and Others
Allahabad High Court · (1978) ACR 118
Criminal Procedure Code, 1973 (CrPC) — Section 145, 195Penal Code, 1860 (IPC) — Section 188
High Courts30 Jan 1978Allowed
Shiv Nath Singh Vs State of U.P. and Others
Allahabad High Court · (1978) AWC 211 : (1978) RD 7
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 29, 5(3)
High Courts30 Jan 1978Allowed
Ram Kripal Vs Mukat Lal
Allahabad High Court · (1978) AWC 183
Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 25Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7C
High Courts30 Jan 1978Partly Allowed
Sahu Ram and others Vs State of Uttar Pradesh
Allahabad High Court · (1978) 01 AHC CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204(4)Penal Code, 1860 (IPC) — Section 436
High Courts30 Jan 1978Allowed
Committee of management, M.G. Inter College, manahpur, farrukhabad and others Vs Director of Education and Others
Allahabad High Court · (1978) 01 AHC CK 0050
Uttar Pradesh Intermediate Education Act, 1921 — Section 16GUttar Pradesh Intermediate Education Regulations, 1921 — Chapter 3, 4
High Courts30 Jan 1978
Babu Ram and Another Vs State of U.P.
Allahabad High Court · (1978) ACR 126
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 204(4)Penal Code, 1860 (IPC) — Section 436, 504, 506
High Courts27 Jan 1978Allowed
Gappumal Kanhaiyalal Vs Commissioner of Income Tax
Allahabad High Court · (1979) 117 ITR 78
Income Tax Act, 1961 — Section 10(2), 255
High Courts27 Jan 1978Disposed Of
Ideal Tannery Vs Commissioner of Income Tax
Allahabad High Court · (1979) 117 ITR 34
Income Tax Act, 1961 — Section 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts27 Jan 1978
SMT. CHANDRA KIRAN Vs COMMISSIONER OF WEALTH TAX.
Allahabad High Court · (1978) 7 CTR 246(1)
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 18, 217, 271
High Courts25 Jan 1978Dismissed
Ram Prakash Vs State
Allahabad High Court · (1978) ACR 132
Prevention of Food Adulteration Act, 1954 — Section 16, 7