High Courts23 Aug 1973Dismissed
Hashim Husain and Others Vs Ahmad Raza and Others
Allahabad High Court · AIR 1974 All 305
Uttar Pradesh Muslim Waqfs Act, 1960 — Section 48
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,788 of 5,024
High Courts22 Aug 1973Dismissed
S.C. Tyagi Vs N.C. Gupta and Another
Allahabad High Court · (1973) 43 AWR 584 : (1974) CriLJ 428
High Courts22 Aug 1973Dismissed
Ram Baboo Lal Vs Harish Chandra Burman and Others
Allahabad High Court · AIR 1974 All 433
Arbitration Act, 1940 — Section 34
High Courts22 Aug 1973
Khalil Ahmad Vs Union of India and others
Allahabad High Court · (1973) 08 AHC CK 0017
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 78B
High Courts20 Aug 1973Allowed
Ratan Singh Vs State
Allahabad High Court · (1973) 43 AWR 591
Penal Code, 1860 (IPC) — Section 396
High Courts20 Aug 1973
Commissioner of Sales Tax Vs Jindal Brothers
Allahabad High Court · (1973) 32 STC 612
High Courts17 Aug 1973Allowed
The Nagar Mahapalika Vs Gopal
Allahabad High Court · (1973) 43 AWR 538 : (1974) CriLJ 128
Prevention of Food Adulteration Act, 1954 — Section 11, 13, 16, 7Prevention of Food Adulteration Act, 1954 — Section 11, 13, 16, 7Prevention of Food Adulteration Act, 1954 — Section 11, 13, 16, 7
High Courts17 Aug 1973Allowed
Sant Bux Singh Vs Sales Tax Officer and Others
Allahabad High Court · (1974) 34 STC 289
Constitution of India, 1950 — Article 226
High Courts17 Aug 1973
Banaras Chemical Factory Vs Commissioner of Income Tax
Allahabad High Court · (1977) 108 ITR 96
Income Tax Act, 1961 — Section 271(1)
High Courts17 Aug 1973
Commissioner of Income Tax Vs Govind Narain
Allahabad High Court · (1975) 101 ITR 602
Income Tax Act, 1922 — Section 25A
High Courts17 Aug 1973
Commissioner of Wealth Tax Vs Chander Sen Commissioner of Income Tax Vs Khushi Ram Rangi Lal
Allahabad High Court · (1974) 96 ITR 634
Hindu Succession Act, 1956 — Section 8
High Courts16 Aug 1973
Abdul Habib Vs The State
Allahabad High Court · (1974) CriLJ 248
Arms Act, 1959 — Section 19, 20, 25, 29, 4Criminal Procedure Code, 1898 (CrPC) — Section 161, 59Penal Code, 1860 (IPC) — Section 100, 302, 324, 339, 340
High Courts14 Aug 1973
ADDITIONAL COMMISSIONER OF Income Tax, LUCKNOW Vs SMT. TRIVENI DEVI.
Allahabad High Court · (1974) 97 ITR 390
Income Tax Act, 1961 — Section 183, 2, 256, 271, 86Income Tax Act, 1961 — Section 183, 2, 256, 271, 86Income Tax Act, 1961 — Section 183, 2, 256, 271, 86
High Courts14 Aug 1973
Commissioner of Income Tax Vs Jananamandal Ltd.
Allahabad High Court · (1977) 106 ITR 976
Income Tax Act, 1922 — Section 23A
High Courts10 Aug 1973Allowed
Daya Ram Vs Gurcharan Das
Allahabad High Court · AIR 1974 All 266
Transfer of Property Act, 1882 — Section 116
High Courts10 Aug 1973Dismissed
Gopal Lal and Another Vs Ram Karan Singh
Allahabad High Court · AIR 1974 All 44
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103Limitation Act, 1963 — Article 98
High Courts10 Aug 1973
Municipal Board Chandausi Vs Liladhar
Allahabad High Court · (1973) 43 AWR 482 : (1974) CriLJ 132
Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7
High Courts10 Aug 1973
Mewa Lal Kewal Kishore Vs Commissioner of Sales Tax
Allahabad High Court · (1974) 34 STC 110
Central Sales Tax Act, 1956 — Section 3, 9
High Courts09 Aug 1973
J.K. Woollen Manufacturers Private Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1975) 100 ITR 136
Income Tax Act, 1922 — Section 24(2)
High Courts08 Aug 1973Dismissed
Commissioner of Sales Tax Vs Ram Asrey Lal Raghunandan Prasad
Allahabad High Court · (1975) 35 STC 222
Central Sales Tax Act, 1956 — Section 10, 10A, 7