High Courts17 Sept 1974Partly Allowed
J.K. Synthetics Ltd. Vs Appellate Assistant Commissioner of Income Tax, Special Range and Another
Allahabad High Court · (1976) 103 ITR 759
Income Tax Act, 1961 — Section 154, 249(3)
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,769 of 5,024
High Courts17 Sept 1974Allowed
Commissioner of Income Tax Vs U.P. Tannery Company (P.) Ltd.
Allahabad High Court · (1977) 107 ITR 655
Income Tax Act, 1922 — Section 28(1)
High Courts16 Sept 1974Disposed Of
R.D. Ram Nath and Co. and Another Vs Girdhari Lal and Another
Allahabad High Court · (1975) AWC 138 : (1971) 41 AWR 177
General Clauses Act, 1897 — Section 3(13), 5(3)Representation of the People Act, 1951 — Section 117Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 1(2), 1(3), 14, 15, 3
High Courts16 Sept 1974
Commissioner of Income Tax Vs Kunj Behari Shyam Lal
Allahabad High Court · (1977) 109 ITR 154
Income Tax Act, 1961 — Section 187, 188Partnership Act, 1932 — Section 42
High Courts16 Sept 1974Disposed Of
Ramakant Singh Vs Deputy Director of Consolidation, U.P. and Others
Allahabad High Court · AIR 1975 All 126
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 48(1)
High Courts16 Sept 1974Disposed Of
Dahi Laxmi Dal Factory Vs Income Tax Officer and Another
Allahabad High Court · (1976) 103 ITR 517
Income Tax Act, 1961 — Section 187, 188, 26(2)Partnership Act, 1932 — Section 31, 32
High Courts13 Sept 1974Disposed Of
Het Ram Vs Smt. Ram Kunwari
Allahabad High Court · (1965) AWC 296 : (1975) CriLJ 656
Criminal Procedure Code, 1973 (CrPC) — Section 488
High Courts13 Sept 1974Allowed
Jeet Mal Ram Gopal Vs Additional Judge (Revisions), Sales Tax, Aligarh Range
Allahabad High Court · (1975) 36 STC 305
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Uttar Pradesh Sales Tax Act, 1948 — Section 22
High Courts13 Sept 1974Allowed
Ram Jag Misir and Others Vs The Director of Consolidation, U.P. and Others
Allahabad High Court · AIR 1975 All 151 : (1975) AWC 101
Hindu Succession Act, 1956 — Section 14(1), 14(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 10
High Courts13 Sept 1974
Commissioner of Sales Tax Vs Ramesh Prasad Batuk Prasad
Allahabad High Court · (1975) 36 STC 367
Uttar Pradesh Sales Tax Act, 1948 — Section 3
High Courts13 Sept 1974Dismissed
Smt. Janki Devi Vs Mannilal and Others
Allahabad High Court · AIR 1975 All 91 : (1975) AWC 87
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 9, 17
High Courts13 Sept 1974
Bijli Cotton Mills (under Authorised Custodian) Vs Tax Recovery Officer
Allahabad High Court · (1975) 101 ITR 624
Income Tax Act, 1961 — Rule 11(2)
High Courts12 Sept 1974
Smt. Kalawati Devi Vs Commissioner of Income Tax
Allahabad High Court · (1977) 106 ITR 808
Income Tax Act, 1961 — Section 64(2)
High Courts12 Sept 1974
Commissioner, Sales Tax Vs Indian Traders
Allahabad High Court · (1975) 36 STC 294
Central Sales Tax Act, 1956 — Section 2
High Courts11 Sept 1974Dismissed
THE COMMISSIONER OF SALES TAX, UTTAR PRADESH, LUCKNOW Vs M/S. THAKUR PRASAD RAM NATH.
Allahabad High Court · (1976) 5 CTR 104
High Courts11 Sept 1974Dismissed
Commissioner of Sales Tax Vs Prag Ice and Oil Mills
Allahabad High Court · (1975) 35 STC 520
High Courts06 Sept 1974Dismissed
Kalicharan Satish Chandra Vs The Uttar Pradesh State and Others
Allahabad High Court · (1974) 09 AHC CK 0032
Uttar Pradesh Sales Tax Act, 1948 — Section 21
High Courts06 Sept 1974Dismissed
State of U.P. Vs Jawahar Lal Bhargava and Another
Allahabad High Court · AIR 1975 All 101
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226
High Courts03 Sept 1974Dismissed
V.P. Tyagi Vs Ram Singh
Allahabad High Court · (1975) AWC 38 : (1975) CriLJ 897
Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 323, 448Police Act, 1861 — Section 2, 35, 7
High Courts03 Sept 1974Allowed
Rashtriya Metal Manufacturing Works and Another Vs The District Magistrate/Collector and Others
Allahabad High Court · (1975) 35 STC 203
Constitution of India, 1950 — Article 226