High Courts13 Sept 1973Allowed
Commissioner of Income Tax Vs Lakshmi Ratan Cotton Mills Ltd.
Allahabad High Court · (1975) 98 ITR 341
Income Tax Act, 1922 — Section 10(2), 10(4)
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,786 of 5,024
High Courts12 Sept 1973Dismissed
Nagar Mahapalika etc. Vs Noor Mohammad
Allahabad High Court · (1973) 43 AWR 592
Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 257, 460
High Courts12 Sept 1973Allowed
Zila Sahkari Federation Ltd. Vs Regional Provident Fund Commr., U.P. at Kaupur and another
Allahabad High Court · (1973) 43 AWR 487
Constitution of India, 1950 — Article 254(2)Uttar Pradesh Co-operative Societies Act, 1965 — Section 63
High Courts12 Sept 1973Dismissed
Farida and others Vs State of U.P. and others
Allahabad High Court · (1973) 43 AWR 479
Criminal Procedure Code, 1898 (CrPC) — Section 491Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 17(2)
High Courts12 Sept 1973Dismissed
Inderjeet Singh Vs Prescribed Authority, Moradabad and Another
Allahabad High Court · AIR 1974 All 120 : (1973) 43 AWR 485
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts12 Sept 1973Dismissed
Dr. C.B. Singh Vs The Cantonment Board, Agra
Allahabad High Court · (1974) ACJ 248 : AIR 1974 All 147
Cantonments Act, 1924 — Section 108, 116, 117Uttar Pradesh Motor Vehicles Rules, 1940 — Rule 197
High Courts12 Sept 1973Dismissed
Inderjeet Singh Vs The State of U.P. and Others
Allahabad High Court · AIR 1974 All 240 : (1973) 43 AWR 499
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 21, 23, 43(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 18
High Courts12 Sept 1973
Badri Pd. and Sons Vs Commissioner of Income Tax
Allahabad High Court · (1975) 98 ITR 657
Income Tax Act, 1961 — Section 68
High Courts12 Sept 1973
Raj Bahadur Bhatnagar Vs Commissioner of Income Tax
Allahabad High Court · (1975) 98 ITR 382
Income Tax Act, 1922 — Section 22(1)Income Tax Act, 1961 — Section 147
High Courts11 Sept 1973Dismissed
Om Prakash Jaiswal alias Lalloo Vs The State of U.P.
Allahabad High Court · (1973) 09 AHC CK 0047
Criminal Procedure Code, 1898 (CrPC) — Section 344(1A), 491(1), 561A
High Courts11 Sept 1973Dismissed
Ram Niranjan Singh and another Vs Ram Awadh Singh and others
Allahabad High Court · (1973) 43 AWR 547
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts11 Sept 1973
Commissioner of Income Tax Vs Roshan Lal (Decd.) by Smt. Lajwanti Devi
Allahabad High Court · (1975) 98 ITR 349
Income Tax Act, 1922 — Section 2(6A), 23(A)
High Courts11 Sept 1973
Smt. Bhagwati Devi Vs The President of India and another
Allahabad High Court · (1973) 09 AHC CK 0007
Governor Generals Order No. 179 — Clause 6
High Courts10 Sept 1973Allowed
Dinai Vs The State
Allahabad High Court · (1974) CriLJ 247
Criminal Procedure Code, 1898 (CrPC) — Section 87, 88Penal Code, 1860 (IPC) — Section 395Criminal Procedure Code, 1898 (CrPC) — Section 87, 88
High Courts10 Sept 1973Disposed Off
Commissioner of Sales Tax Vs Nand Kishore Gauri Shanker
Allahabad High Court · (1974) 33 STC 117
Uttar Pradesh Sales Tax Act, 1948 — Section 11(3)
High Courts10 Sept 1973Disposed Of
Allahabad Theatres (Pvt.) Ltd. and Others Vs Smt. Kusum Kumari
Allahabad High Court · AIR 1974 All 73
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2, 3, 3(1)Uttar Pradesh General Clauses Act, 1904 — Section 6
High Courts10 Sept 1973
Gaon Sabha, Kaneri Vs Sanman Singh and others
Allahabad High Court · (1973) 43 AWR 596
High Courts06 Sept 1973Allowed
State of U.P. Vs Purendra Prakash Srivastava
Allahabad High Court · (1974) CriLJ 131
Criminal Law (Amendment) Act, 1932 — Section 7Penal Code, 1860 (IPC) — Section 143, 147, 336, 395, 426Police Act, 1861 — Section 3
High Courts05 Sept 1973Allowed
Hasan Ahmad Khan Vs Commissioner of Wealth Tax and Another
Allahabad High Court · (1975) 99 ITR 414
Wealth Tax Act, 1957 — Section 14(1), 14(2), 18(1), 18(2A)
High Courts05 Sept 1973Allowed
Kanti Saran Vs L. Babu Ram and Others
Allahabad High Court · AIR 1974 All 302 : (1973) 43 AWR 546
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226