High Courts24 Sept 1971Dismissed
Bhagwan Singh Vs Smt. Surjit Kaur
Allahabad High Court · AIR 1972 All 216
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2, 3
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,829 of 5,024
High Courts23 Sept 1971Dismissed
Chaman Lal Vs Sudhir Chandra and Others
Allahabad High Court · AIR 1972 All 229 : (1971) 41 AWR 799
Provincial Insolvency Act, 1920 — Section 9
High Courts23 Sept 1971Dismissed
Birendra Pal Singh Vs Additional District Magistrate and Others
Allahabad High Court · AIR 1972 All 392
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1), 96A
High Courts23 Sept 1971
Abdul Alim and Another Vs Controller of Estate Duty
Allahabad High Court · (1972) 86 ITR 355
Estate Duty Act, 1953 — Section 10Partnership Act, 1932 — Section 14
High Courts22 Sept 1971Dismissed
Vijay Laxmi Sugar Mills Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1972) 86 ITR 402
Income Tax Act, 1961 — Section 28, 56, 57
High Courts22 Sept 1971Dismissed
Madhav Pd. Jatia Vs Commissioner of Income Tax
Allahabad High Court · (1973) 87 ITR 298
Income Tax Act, 1922 — Section 10(2)
High Courts22 Sept 1971Allowed
Sharma and Co. Vs Income Tax Officer, B-Ward
Allahabad High Court · (1972) 86 ITR 741
Income Tax Act, 1922 — Section 10(2A), 10(5A)Income Tax Act, 1961 — Section 147, 148, 28, 297(2), 41(1)
High Courts21 Sept 1971Dismissed
Commercial Art Press Vs Commissioner of Income Tax
Allahabad High Court · (1973) 87 ITR 468
Income Tax Act, 1961 — Section 271(1), 274(2)
High Courts20 Sept 1971Disposed Of
The Controller of Estate Duty, U.P., Lucknow Vs Smt. Anari Devi Halwasiya, Lucknow
Allahabad High Court · AIR 1972 All 179 : (1971) 41 AWR 889
Hindu Succession Act, 1956 — Section 10, 4(1), 4(6), 6Hindu Succession Rules, 1956 — Rule 1Hindu Womens Right to Property Act, 1937 — Section 3(2)
High Courts17 Sept 1971Dismissed
Amresh Chandra Pandey Vs Firm Kalyan Mal Dharam Narain Saraf
Allahabad High Court · AIR 1972 All 130 : (1971) 41 AWR 819
Contract Act, 1872 — Section 23
High Courts16 Sept 1971Disposed Of
Prakash Pottery Industries, Chunar Vs The District Magistrate, Mirzapur and Others
Allahabad High Court · AIR 1972 All 97 : (1971) 41 AWR 676
Constitution of India, 1950 — Article 14Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3, 3(1)
High Courts16 Sept 1971
Hukam Chand Mahendra Kumar Vs Commissioner of Sales Tax
Allahabad High Court · (1972) 29 STC 394
Uttar Pradesh Sales Tax Act, 1948 — Section 11(4)
High Courts15 Sept 1971Dismissed
Commissioner of Income Tax Vs Roop Narain Ram Chandra (P.) Ltd.
Allahabad High Court · (1973) 87 ITR 13
Income Tax Act, 1922 — Section 18A(3), 23B
High Courts15 Sept 1971Allowed
Kasturi Lal Har Lal Vs State of U.P. and Others
Allahabad High Court · (1972) 29 STC 495
Constitution of India, 1950 — Article 226
High Courts14 Sept 1971Allowed
Raj Narain Vs Smt. Indira Gandhi and Others
Allahabad High Court · AIR 1972 All 41
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 12Representation of the People Act, 1951 — Section 86, 92
High Courts13 Sept 1971Disposed Of
Commissioner, Sales Tax Vs The Tata Oil Mills
Allahabad High Court · (1973) 30 STC 520
Central Sales Tax Act, 1956 — Section 3
High Courts13 Sept 1971Allowed
Adarsh Kanya Uchchattar Madhyamik Vidyalaya, Kanpur Vs The State of Uttar Pradesh and Others
Allahabad High Court · AIR 1972 All 133
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16A(6), 16D, 16D(4)
High Courts13 Sept 1971Dismissed
District Co-operative Federation Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1973) 87 ITR 639
Income Tax Act, 1922 — Section 10(2), 14(3)
High Courts13 Sept 1971
Neel Kamal Talkies Vs Commissioner of Income Tax
Allahabad High Court · (1973) 87 ITR 691
Income Tax Act, 1922 — Section 10(2)
High Courts08 Sept 1971Allowed
Garib Dass and Others Vs The State of Uttar Pradesh and Others
Allahabad High Court · AIR 1972 All 78
Constitution of India, 1950 — Article 13, 226Uttar Pradesh Excise Act, 1910 — Section 14, 20(4), 20A, 20B