COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 3,823 of 5,024

High Courts13 Jan 1972Dismissed

Ram Adhar Singh alias Khaddak Singh Vs The Commissioner, Gorakhpur Division and Others

Allahabad High Court · (1972) 01 AHC CK 0002

Evidence Act, 1872 — Section 8Uttar Pradesh Control of Goondas Act, 1970 — Section 3(3)

High Courts12 Jan 1972Dismissed

Bachcha Vs Smt. Lakhpati Devi and Others

Allahabad High Court · AIR 1972 All 513 : (1972) 42 AWR 188

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1

High Courts12 Jan 1972Dismissed

Girwar Singh Nirmal Vs Smt. Premavati

Allahabad High Court · AIR 1972 All 474 : (1972) 42 AWR 284

Hindu Marriage Act, 1955 — Section 19, 28, 3

High Courts10 Jan 1972Allowed

Commissioner of Sales Tax Vs Roshan Lal Balram

Allahabad High Court · (1973) 30 STC 166

Uttar Pradesh Sales Tax Act, 1948 — Section 11(3)

High Courts10 Jan 1972Dismissed

Sant Baba Mohan Singh Vs Commissioner of Income Tax

Allahabad High Court · (1973) 90 ITR 197

Income Tax Act, 1922 — Section 23(2), 23(3), 31(3)

High Courts10 Jan 1972

Commissioner of Income Tax Vs Ram Dayal Varma

Allahabad High Court · (1973) 90 ITR 426

Income Tax Act, 1922 — Section 35Income Tax Act, 1961 — Section 154

High Courts07 Jan 1972Disposed Of

Commissioner of Income Tax Vs Dwarka Prasad Subhash Chandra

Allahabad High Court · (1974) 94 ITR 154

Income Tax Act, 1961 — Section 271, 271(1), 274, 274(2)

High Courts06 Jan 1972

District Co-operative Development Federation Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1973) 88 ITR 330

Income Tax Act, 1922 — Section 14(3)

High Courts05 Jan 1972Dismissed

Fakeer Bux Vs Smt. Saira Begum

Allahabad High Court · AIR 1972 All 475 : (1972) 42 AWR 67

Caste Disabilities Removal Act, 1850 — Section 2Hindu Succession Act, 1956 — Section 14

High Courts05 Jan 1972Partly Allowed

Sk. Aftab Husain and Another Vs Smt. Tayabba Begam and Another

Allahabad High Court · AIR 1973 All 54

High Courts05 Jan 1972Allowed

Hira Singh and Another Vs The State Transport (Appellate) Tribunal, U.P., Lucknow and Others

Allahabad High Court · AIR 1972 All 480 : (1972) 42 AWR 296

Motor Vehicles Act, 1939 — Section 55, 64

High Courts05 Jan 1972Allowed

Akhtar Khan Vs Board of Revenue and Others

Allahabad High Court · (1972) 42 AWR 163

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229B

High Courts04 Jan 1972Dismissed

Mahabir Sugar Mills (P.) Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1973) 89 ITR 143

High Courts04 Jan 1972Allowed

Gauri Shankar Vs State of U.P. and Others

Allahabad High Court · (1972) 42 AWR 190

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 289(2)

High Courts03 Jan 1972Dismissed

Kesho Deo Rajgarhia Vs Smt. Ratia and Others

Allahabad High Court · (1972) 42 AWR 62

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3

High Courts03 Jan 1972Allowed

Maharaja Dharmendra Prasad Singh and Another Vs State of Uttar Pradesh and Others

Allahabad High Court · AIR 1973 All 174

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Uttar Pradesh Land Reforms (Amendment) Act, 1958 — Section 87(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 332, 332A, 332B

High Courts03 Jan 1972

Commissioner of Income Tax Vs Motilal Bankers

Allahabad High Court · (1973) 88 ITR 391

Income Tax Act, 1961 — Section 184

High Courts03 Jan 1972Allowed

Ajit Kumar Bhattacharya Vs Smt. Rukmani Devi

Allahabad High Court · (1972) 01 AHC CK 0003

Evidence Act, 1872 — Section 114Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(a)

High Courts27 Dec 1971Disposed Of

Commissioner of Income Tax Vs Smt. Shanti Meattle

Allahabad High Court · (1973) 90 ITR 385

Contract Act, 1872 — Section 23Income Tax Act, 1922 — Section 4(3)

High Courts23 Dec 1971Allowed

Commissioner of Income Tax Vs Hind Lamps Ltd.

Allahabad High Court · (1973) 90 ITR 487

Income Tax Act, 1961 — Section 256(1)Super Profits Tax Act, 1963 — Section 19