High Courts25 Jan 1978Allowed
J.K. Synthetics Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1979) 118 ITR 629
Income Tax Act, 1961 — Section 32, 33Income Tax Rules, 1962 — Rule 5
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,681 of 5,024
High Courts25 Jan 1978
Commissioner of Income Tax Vs Mahatab Chand
Allahabad High Court · (1979) 117 ITR 32
Wealth Tax Act, 1957 — Section 18(1)
High Courts25 Jan 1978
Commissioner of Income Tax Vs Upper Doab Sugar Mills
Allahabad High Court · (1979) 116 ITR 240
Income Tax Act, 1961 — Section 48, 49, 50, 50(1), 50(2)
High Courts25 Jan 1978
BHIKARI LAL RAM KUMAR SARRAF Vs ADDL. COMMISSIONER OF INCOME TAX.
Allahabad High Court · (1978) 7 CTR 115
Partnership Act, 1932 — Section 30
High Courts25 Jan 1978
PRAKASH CHAND Vs SALES TAX OFFICER and Others
Allahabad High Court · (1978) 7 CTR 226
High Courts25 Jan 1978
JANKI PD. LAXMI NARAIN Vs ADDITIONAL COMMISSIONER OF INCOME TAX.
Allahabad High Court · (1978) 7 CTR 124
Income Tax Act, 1961 — Section 184
High Courts24 Jan 1978Disposed Of
VIJAYPAT SINGHANIA Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1978) 113 ITR 165
Income Tax Act, 1922 — Section 60(1)
High Courts24 Jan 1978Allowed
Chandra Shekhar Shastri Vs State and Another
Allahabad High Court · (1978) CriLJ 540
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84Penal Code, 1860 (IPC) — Section 307
High Courts24 Jan 1978Dismissed
Ram Narain Jaiswal Vs Smt. Rajeshwari Devi and Others
Allahabad High Court · (1978) AWC 204
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts24 Jan 1978Dismissed
Sri Ram Narayan Jaiswal Vs Smt. Rajeshwari Devi and Others
Allahabad High Court · AIR 1978 All 214
Civil Procedure Code Amendment Act, 1974 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115
High Courts24 Jan 1978
Vijaypat Singhania Vs Commissioner of Income Tax
Allahabad High Court · (1988) 113 ITR 165
Income Tax Act, 1922 — Section 60
High Courts24 Jan 1978Allowed
Chandra Shekhar Shastri Vs State and Others
Allahabad High Court · (1978) AWC 210
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84Penal Code, 1860 (IPC) — Section 307
High Courts23 Jan 1978Dismissed
Ratna Prasad Vs Addl. District Judge, VIII, Allahabad and Others
Allahabad High Court · (1978) 01 AHC CK 0049
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 34
High Courts20 Jan 1978Allowed
Committee of Management and Another Vs Deputy Registrar, Co-operative Societies and Others
Allahabad High Court · (1978) AWC 206
Constitution of India, 1950 — Article 226Uttar Pradesh Co-operative Societies Act, 1965 — Section 15, 29(4)Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 2(1), 414, 439, 440, 441
High Courts20 Jan 1978Allowed
MAHESH CHANDRA Vs STATE OF U.P. and Others
Allahabad High Court · (1978) 7 CTR 224
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66
High Courts20 Jan 1978Dismissed
Sukhvansh Narain Singh and Others Vs Collector and Another
Allahabad High Court · (1980) 126 ITR 113
Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 19
High Courts20 Jan 1978
ADDL. COMMISSIONER OF INCOME TAX Vs ABDUL RAZAK SHER MOHAMMAD.
Allahabad High Court · (1978) 7 CTR 78
High Courts20 Jan 1978Dismissed
Madhubala Vs Jagdish Chandra Mallick
Allahabad High Court · (1978) AWC 359
Special Marriage Act, 1954 — Section 12, 12(2), 13, 13(2), 22
High Courts20 Jan 1978
Mohd. Shafi Vs State
Allahabad High Court · (1978) ACR 287
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 171, 218, 465
High Courts19 Jan 1978Allowed
K.N. Srivastava, Food Inspector, Municipal Board Vs Ram Bilash
Allahabad High Court · (1978) ACR 433
Criminal Procedure Code, 1973 (CrPC) — Section 252, 259Prevention of Food Adulteration Act, 1954 — Section 16, 7