High Courts11 Jul 1975Allowed
Hari Cold Storage and Gen. Mills Co. Pvt. Ltd. and Others Vs State of U.P. and Another
Allahabad High Court · AIR 1976 All 72
Defence of India Rules, 1971 — Rule 114, 114(2)
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,753 of 5,024
High Courts11 Jul 1975Dismissed
Commissioner of Income Tax Vs U.P. Tannery Co. (P.) Ltd.
Allahabad High Court · (1977) 107 ITR 842
Income Tax Act, 1922 — Section 18A(9), 28(1)
High Courts11 Jul 1975Dismissed
Sita Ram Vs Moti Lal and Others
Allahabad High Court · AIR 1976 All 70
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 111
High Courts11 Jul 1975Allowed
Commissioner of Income Tax Vs Surajpal Singh
Allahabad High Court · (1977) 108 ITR 746
Income Tax Act, 1922 — Section 22, 22(2), 22(4), 23, 23(4)Income Tax Act, 1961 — Section 143(3), 271(1), 297(2)
High Courts11 Jul 1975
Commissioner of Wealth-tax Vs B.K. Sharma
Allahabad High Court · (1977) 110 ITR 902
Finance Act, 1965 — Section 68Income Tax Act, 1961 — Section 4Wealth Tax Act, 1957 — Section 2, 3
High Courts11 Jul 1975
U.S. Awasthi and Another Vs Inspecting Assistant Commissioner of Income Tax (Acquisition Range) and Another
Allahabad High Court · (1977) 107 ITR 796
Income Tax Act, 1961 — Section 269C, 269D, 269D(1)
High Courts10 Jul 1975Dismissed
Murari Lal Vs State of Uttar Pradesh
Allahabad High Court · (1975) AWC 470 : (1976) CriLJ 243
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts10 Jul 1975Allowed
Lakshmi Brahman and Another Vs State
Allahabad High Court · (1975) AWC 369 : (1976) CriLJ 118
Criminal Procedure Code, 1973 (CrPC) — Section 111, 112, 116, 118, 125Penal Code, 1860 (IPC) — Section 302
High Courts10 Jul 1975Dismissed
Murari Lal Vs State of U.P.
Allahabad High Court · (1975) AWC 470
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts10 Jul 1975Allowed
Kiran Behari Lal Saxena Vs State of U.P.
Allahabad High Court · (1975) 07 AHC CK 0029
Constitution of India, 1950 — Article 226Fundamental Rules, 1963 — Rule 56
High Courts10 Jul 1975Allowed
Smt. Kuar Kishori Razdan Vs State of Uttar Pradesh and Others
Allahabad High Court · (1976) AWC 137
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14Constitution of India, 1950 — Article 226
High Courts09 Jul 1975Disposed Off
COMMISSIONER OF Income Tax, KANPUR Vs L. RAMCHANDRA CHARITABLE TRUST, KANPUR.
Allahabad High Court · (1976) 5 CTR 40
Income Tax Act, 1961 — Section 11
High Courts09 Jul 1975Dismissed
Ch. Birbal Singh Vs Harphool Khan and Another
Allahabad High Court · AIR 1976 All 23
Civil Procedure Code, 1908 (CPC) — Section 100(1)Evidence Act, 1872 — Section 17Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts08 Jul 1975Dismissed
Prag Narain Vs Brahmadatt and Another
Allahabad High Court · AIR 1976 All 25 : (1976) AWC 567 : (1975) AWC 567
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts23 May 1975Allowed
Fateh Grand Bhuremal Vs Commissioner, Sales Tax
Allahabad High Court · (1976) 38 STC 398
Central Sales Tax Act, 1956 — Section 3Constitution of India, 1950 — Article 286
High Courts22 May 1975Dismissed
G.C. Ghildayal Vs Additional District Judge No. 4 and Others
Allahabad High Court · (1976) AWC 234
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16
High Courts22 May 1975Disposed Of
Addl. Commissioner of Income Tax Vs Jiwan Lal Shah
Allahabad High Court · (1977) 109 ITR 474
Income Tax Act, 1961 — Section 147, 148, 271, 271(1)
High Courts22 May 1975
Firm Ramdeo Onkarmal and Others Vs State and Another
Allahabad High Court · (1975) CriLJ 1777
Criminal Procedure Code, 1973 (CrPC) — Section 430Forward Contracts (Regulation) Act, 1952 — Section 15, 16, 17, 18, 20Negotiable Instruments Act, 1881 (NI) — Section 69
High Courts21 May 1975Allowed
Dr. S.N. Ghosh Vs Rent Control and Eviction Officer and Others
Allahabad High Court · (1975) AWC 568
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 12, 12(1), 16, 2
High Courts20 May 1975Disposed Of
Ram Bahal Pandey Vs Ram Nand Gupta
Allahabad High Court · (1975) AWC 354 : (1976) CriLJ 290
Penal Code, 1860 (IPC) — Section 241, 441, 447