High Courts05 Oct 1972
Commissioner of Income Tax Vs Harnam Singh and Co.
Allahabad High Court · (1977) 106 ITR 532
Income Tax Act, 1961 — Section 271(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,806 of 5,024
High Courts05 Oct 1972Allowed
The Punjab and Sind Bank Ltd. Vs Mahendra Kumar and Others
Allahabad High Court · (1972) 42 AWR 854
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts04 Oct 1972Allowed
Nand Singh Taneja and Sons Vs Commissioner of Income Tax
Allahabad High Court · (1973) 91 ITR 202
Income Tax Act, 1961 — Section 139(2), 144, 146, 184, 185(5)
High Courts04 Oct 1972Allowed
Tilhar Sahkari Kraya Vikraya Samiti Ltd., Tilhar Vs Ram Swarup
Allahabad High Court · (1973) 43 AWR 14
Civil Procedure Code, 1908 (CPC) — Section 47Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 137(ii)
High Courts03 Oct 1972Allowed
Kundan Sugar Mills Vs Commissioner of Income Tax
Allahabad High Court · (1977) 106 ITR 704
High Courts03 Oct 1972Allowed
Lallu Vs The Board of Revenue, U.P., Allahabad and Others
Allahabad High Court · AIR 1973 All 195 : (1972) 42 AWR 814
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(2), Order 23 Rule 1(3)Constitution of India, 1950 — Article 226
High Courts03 Oct 1972Dismissed
Jagdish Shah Vs The State of U.P. and others
Allahabad High Court · (1973) 43 AWR 178
Uttar Pradesh Municipalities Act, 1916 — Section 10, 43
High Courts29 Sept 1972Dismissed
Narain Kumar Vs Onkar Nath Agarwal
Allahabad High Court · AIR 1973 All 257
Transfer of Property Act, 1882 — Section 106, 107
High Courts29 Sept 1972Dismissed
Jangi Lal and others Vs Ram Raj and others
Allahabad High Court · (1973) 43 AWR 95
Uttar Pradesh Agricultural Tenants (Acquisition of Privileges) Act, 1949 — Section 6Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 130, 18(2)
High Courts28 Sept 1972Dismissed
Bijai Bahadur Vs Mahabir Prasad
Allahabad High Court · (1972) 42 AWR 747
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 39, 40
High Courts28 Sept 1972Allowed
Satya Pal Verma Vs Income Tax Officer, C-Ward and Another
Allahabad High Court · (1977) 106 ITR 540
Income Tax Act, 1961 — Section 156, 159(3), 220(1), 220(4), 226
High Courts27 Sept 1972Dismissed
Beer Singh and Others Vs State and Others
Allahabad High Court · (1972) 42 AWR 810 : (1973) CriLJ 755
Criminal Procedure Code, 1898 (CrPC) — Section 145(7)
High Courts27 Sept 1972Allowed
Hindustan Aluminium Corporation Ltd. Vs The U.P. State Electricity Board
Allahabad High Court · AIR 1973 All 263
Arbitration Act, 1940 — Section 8Contract Act, 1872 — Section 6(2)Electricity Act, 1910 — Section 24(1)
High Courts27 Sept 1972Allowed
Suraj Bhan and Another Vs Executive Engineer and Another
Allahabad High Court · AIR 1973 All 269 : (1972) 42 AWR 874
Civil Procedure Code, 1908 (CPC) — Section 80Land Acquisition Act, 1894 — Section 4(1), 6(1)
High Courts26 Sept 1972Dismissed
Syed Ali and Another Vs State
Allahabad High Court · (1972) 42 AWR 901
Penal Code, 1860 (IPC) — Section 428
High Courts26 Sept 1972Dismissed
Shri Kishan Singh Vs Babu Singh
Allahabad High Court · AIR 1973 All 196 : (1972) 42 AWR 829 : (1973) RD 142
Civil Procedure Code, 1908 (CPC) — Section 47, 60Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 172, 172(2)
High Courts26 Sept 1972
M. Butt and Others Vs State
Allahabad High Court · (1973) 43 AWR 39 : (1973) CriLJ 886
Penal Code, 1860 (IPC) — Section 147, 148, 149, 301, 302
High Courts26 Sept 1972Allowed
Bharat Oil Co. and Others Vs State of U.P. and Others
Allahabad High Court · (1972) 42 AWR 773
Uttar Pradesh Municipalities Act, 1916 — Section 136, 296
High Courts25 Sept 1972Dismissed
Soran Singh Vs The Board of Revenue
Allahabad High Court · (1972) 42 AWR 728
Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 27, 27(3)Uttar Pradesh Tenancy Act, 1939 — Section 165, 171
High Courts25 Sept 1972Dismissed
Dr. Madan Gopal Gupta Vs The Agra University and Others
Allahabad High Court · AIR 1974 All 39
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21Contempt of Courts Act, 1971 — Section 3, 4