High Courts03 Sept 1974Allowed
Bishamber Dass Devi Dayal Vs Commissioner of Income Tax and Another
Allahabad High Court · (1977) 106 ITR 678
Income Tax Act, 1961 — Section 271(1), 271(4A)
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,770 of 5,024
High Courts30 Aug 1974Dismissed
Prag Das Vs P.C. Agarwal and Others
Allahabad High Court · (1975) AWC 92 : (1975) CriLJ 659
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7C
High Courts30 Aug 1974Allowed
Rameshwar Prasad Vs State
Allahabad High Court · (1975) CriLJ 658
Criminal Procedure Code, 1973 (CrPC) — Section 439, 482
High Courts29 Aug 1974Allowed
State of Uttar Pradesh and others Vs Tilak Singh
Allahabad High Court · (1974) 08 AHC CK 0021
Constitution of India, 1950 — Article 311
High Courts26 Aug 1974Allowed
Director of Technical Education, U.P., Kanpur and another Vs John.Mohammad
Allahabad High Court · (1974) 08 AHC CK 0018
High Courts22 Aug 1974Dismissed
Chaturbhuj Sharma Vs Durga Dayal and Others
Allahabad High Court · AIR 1976 All 7
Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 47, 48, 61(2)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7, 7F
High Courts22 Aug 1974Allowed
Roshan Lal and Another Vs Smt. Ramadevi and Others
Allahabad High Court · (1975) AWC 124
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16
High Courts21 Aug 1974Dismissed
Lajja Ram Mahesh Dutt Vs Commissioner of Sales Tax
Allahabad High Court · (1975) 35 STC 450
Uttar Pradesh Sales Tax (Amendment and Validation) Act, 1970 — Section 6
High Courts21 Aug 1974Allowed
Laxmi Paper Mart and Others Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1975) 35 STC 164
Constitution of India, 1950 — Article 14, 301, 303, 304
High Courts20 Aug 1974Allowed
Bhagwan Oil and Potato Chips Factory Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1975) 35 STC 514
Constitution of India, 1950 — Article 226
High Courts19 Aug 1974Dismissed
Shri Pratap Narain Vs Juggilal Kamlapat Iron and Steel Co. Ltd.
Allahabad High Court · AIR 1975 All 73
Evidence Act, 1872 — Section 91Transfer of Property Act, 1882 — Section 105, 106, 111, 116Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)
High Courts19 Aug 1974Dismissed
Commissioner of Income Tax Vs Kedar Nath Ram Nath
Allahabad High Court · (1977) 106 ITR 172
Income Tax Act, 1961 — Section 144, 271(1)
High Courts19 Aug 1974Dismissed
Goan Panchayat and Another Vs Munna Lal Garg and Another
Allahabad High Court · (1975) AWC 90
Uttar Pradesh Municipalities Act, 1916 — Section 173AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 225
High Courts17 Aug 1974
Gopal Rai Shri Ram Vs Commissioner of Sales Tax
Allahabad High Court · (1975) 35 STC 474
Uttar Pradesh Sales Tax Act, 1948 — Section 7
High Courts17 Aug 1974Dismissed
Additional Commissioner of Income Tax Vs Swatantra Confectionery Works
Allahabad High Court · (1976) 104 ITR 291
Income Tax Act, 1961 — Section 144, 145, 271(1)
High Courts17 Aug 1974
Om Prakesh Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1975) CriLJ 198
Constitution of India, 1950 — Article 226
High Courts16 Aug 1974Dismissed
Kumari Ravi Kanta Devi Vs Ashok Kumar Jain
Allahabad High Court · (1975) AWC 131
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 6 Rule 17Special Marriage Act, 1954 — Section 10, 11, 12, 12(2), 13
High Courts13 Aug 1974Dismissed
Narendra Narain Misra Vs The Vice-Chancellor, Gorakhpur University and Others
Allahabad High Court · AIR 1975 All 290
Constitution of India, 1950 — Article 226
High Courts13 Aug 1974Allowed
Sarup Lal Vs Radha Manoharji Maharaj
Allahabad High Court · AIR 1975 All 18
Civil Procedure Code, 1908 (CPC) — Section 60Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 69
High Courts13 Aug 1974
Mstsukhdei Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1975) AWC 82
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 5, 5(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 195, 197, 198, 198(1), 198(2)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 173, 174, 174(A), 174(AA), 175