High Courts14 Sept 1972Dismissed
Kanodia Brothers Vs Commissioner of Sales Tax
Allahabad High Court · (1973) 31 STC 525
Uttar Pradesh Sales Tax Act, 1948 — Section 11(4)
COURT ARCHIVE
Allahabad High Court judgments
1,00,469 judgments · page 3,808 of 5,024
High Courts14 Sept 1972Allowed
Raghunath Prasad Vs Smt. Urmila Devi and Another
Allahabad High Court · AIR 1973 All 203 : (1972) 42 AWR 755
Hindu Marriage Act, 1955 — Section 23(2)
High Courts13 Sept 1972Allowed
Beni Chand Vs Smt. Kamla Kunwar and Others
Allahabad High Court · AIR 1973 All 9
Constitution of India, 1950 — Article 133(1)
High Courts12 Sept 1972Allowed
Brij Bhushan Mittal Vs Mannoo Lal Mittal and Others
Allahabad High Court · AIR 1973 All 313 : (1972) 42 AWR 845
Court Fees Act, 1870 — Section 7
High Courts12 Sept 1972Allowed
State Vs Jittu and Others
Allahabad High Court · (1972) 42 AWR 861
Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Sept 1972
State of U.P. Vs D.K. Dass Vidhi
Allahabad High Court · (1972) 42 AWR 848 : (1973) CriLJ 1271
Penal Code, 1860 (IPC) — Section 411
High Courts11 Sept 1972Allowed
Diamond Sugar Mills Ltd. and Another Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1972) 42 AWR 783
Criminal Procedure Code, 1898 (CrPC) — Section 51Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 286A
High Courts08 Sept 1972Allowed
Hari Prasad Sharma Vs The Municipal Board and Others
Allahabad High Court · (1972) 42 AWR 757
Uttar Pradesh Palika (Centralised) Service Rules, 1966 — Rule 37(3)
High Courts08 Sept 1972Allowed
Shri Baidya Nath Ayurved Bhawan (P.) Ltd. Vs Commissioner of Sales Tax
Allahabad High Court · (1973) 32 STC 317
Limitation Act, 1963 — Section 5
High Courts08 Sept 1972Dismissed
Dharam Das Vs Bishun Narain
Allahabad High Court · AIR 1973 All 376 : (1972) 42 AWR 839 : (1973) RD 308
Civil Procedure Code, 1908 (CPC) — Section 2, 50Trusts Act, 1882 — Section 90
High Courts08 Sept 1972Allowed
Mustafa Khan Vs The Deputy Director of Consolidation and Others
Allahabad High Court · AIR 1973 All 372 : (1972) 42 AWR 736
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20
High Courts07 Sept 1972Dismissed
Chulai Ram Vs Income Tax Officer (Collections)
Allahabad High Court · (1974) 94 ITR 463
Income Tax Act, 1961 — Section 182(4), 189(1), 189(3)
High Courts07 Sept 1972Allowed
New Kashmir and Oriental Transport Co. (Private) Ltd. Vs Commissioner of Income Tax and Another
Allahabad High Court · (1973) 92 ITR 334
Income Tax Act, 1961 — Section 131, 132, 132(14)
High Courts06 Sept 1972Partly Allowed
Sheo Narain Vs Radhey Shyam and Others
Allahabad High Court · AIR 1973 All 315
Court Fees Act, 1870 — Article 17
High Courts06 Sept 1972Allowed
Prayag Dass Agarwal Vs Assistant Controller of Estate Duty and Others
Allahabad High Court · (1973) 91 ITR 160
Estate Duty Act, 1953 — Section 52Estate Duty Rules, 1953 — Rule 18
High Courts06 Sept 1972
Commissioner of Income Tax Vs M.K. Brothers (P.) Ltd.
Allahabad High Court · (1973) 92 ITR 464
Income Tax Act, 1922 — Section 23A
High Courts05 Sept 1972Dismissed
Dharamvir Kashyap and Others Vs State of U.P. and Others
Allahabad High Court · AIR 1973 All 272
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7F
High Courts05 Sept 1972Allowed
Malkhan and Another Vs Ram Nath and Others
Allahabad High Court · (1972) 42 AWR 758
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49
High Courts04 Sept 1972Dismissed
Chief Inspector of Stamps Vs Zila Parishad, Unnao and Another
Allahabad High Court · AIR 1973 All 223
Court Fees Act, 1870 — Article 17, 7
High Courts04 Sept 1972Dismissed
Abdul Wahab Vs The District Magistrate Basti and Others
Allahabad High Court · (1972) 42 AWR 671
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)(g)Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)(g)Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)(g)