High Courts08 Jul 1971Disposed Of
Commissioner of Income Tax Vs Ram Murti
Allahabad High Court · (1973) 87 ITR 577
Income Tax Act, 1961 — Section 254, 271(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,833 of 5,024
High Courts07 Jul 1971
Symonds Distributors (P.) Ltd. and Wheelers Distributors (P.) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1972) 86 ITR 88
Income Tax Act, 1961 — Section 36
High Courts07 Jul 1971Dismissed
Sidhe Nath and Others Vs Prem Club
Allahabad High Court · AIR 1972 All 324
Civil Procedure Code, 1908 (CPC) — Section 100Land Acquisition Act, 1894 — Section 12, 16, 18
High Courts07 Jul 1971
Swadeshi Cotton Mills Company Limited Vs Commissioner of Sales Tax
Allahabad High Court · (1972) 29 STC 502
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts06 Jul 1971Dismissed
Satish Chandra Gupta Vs Commissioner of Sales Tax
Allahabad High Court · (1971) 28 STC 740
Limitation Act, 1963 — Section 5
High Courts06 Jul 1971Disposed Of
Commissioner of Income Tax Vs Shiv Hari Co. (P.) Ltd.
Allahabad High Court · (1973) 87 ITR 368
Income Tax Act, 1961 — Section 18A, 273, 297(2)
High Courts06 Jul 1971Disposed Of
Devendra Kumar Gupta Vs The Pilokhri Brick Kiln
Allahabad High Court · (1971) ACJ 352 : AIR 1972 All 61 : (1971) 41 AWR 602
Motor Vehicles Act, 1939 — Section 110, 110A(3), 110F
High Courts05 Jul 1971Dismissed
Kamta Prasad Vs Smt. Om Wati
Allahabad High Court · AIR 1972 All 153 : (1971) 41 AWR 558
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 151Hindu Marriage Act, 1955 — Section 21, 27
High Courts28 May 1971
Gur Prasad Srivastava Vs State and Another
Allahabad High Court · (1971) CriLJ 1823
Criminal Procedure Code, 1898 (CrPC) — Section 145(1)Criminal Procedure Code, 1898 (CrPC) — Section 145(1)Criminal Procedure Code, 1898 (CrPC) — Section 145(1)
High Courts21 May 1971Allowed
Allahabad District Co-operative Bank Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1972) 83 ITR 895
Constitution of India, 1950 — Article 270, 271Finance Act, 1963 — Section 2, 3Income Tax Act, 1961 — Section 110, 3, 4, 81
High Courts21 May 1971Disposed Of
Hindustan Sugar Mills Ltd. Vs State of U.P. and Others
Allahabad High Court · AIR 1972 All 8
Contract Act, 1872 — Section 124Stamp Act, 1899 — Article 15, 57, 2(5)
High Courts21 May 1971Dismissed
State of Uttar Pradesh Vs The Inter-State Transport and Others
Allahabad High Court · AIR 1971 All 488
Motor Vehicles Act, 1939 — Section 42(1), 42(3), 63AUttar Pradesh Road Transport Services (Development) Act, 1955 — Section 10(1), 10(2)
High Courts20 May 1971Dismissed
Commissioner of Income Tax Vs Hira Lal Mittal and Sons
Allahabad High Court · (1972) 86 ITR 463
Civil Procedure Code, 1908 (CPC) — Section 144Income Tax Act, 1922 — Section 66(1)
High Courts20 May 1971Dismissed
Ram Narain Laxman Prasad Vs Income Tax Officer, "D" Ward and Others
Allahabad High Court · (1972) 84 ITR 233
Income Tax Act, 1961 — Section 184(7), 185
High Courts20 May 1971Allowed
Behari Lal Ram Charan Kothi Vs Income Tax Officer, "B" Ward and Another
Allahabad High Court · (1972) 84 ITR 113
Income Tax Act, 1961 — Section 222, 222(1), 226, 226(3)
High Courts20 May 1971Allowed
Shervani Sugar Syndicate (Private) Ltd., Allahabad Vs The Union of India (UOI) and Another
Allahabad High Court · AIR 1972 All 71
High Courts20 May 1971Allowed
Banshidhar Vs Smt. Dhirjadbari and Others
Allahabad High Court · AIR 1971 All 526 : (1971) 41 AWR 440 : (1971) RD 371
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134, 137, 230
High Courts20 May 1971
J.P. Srivastava and Sons Vs Commissioner of Income Tax
Allahabad High Court · (1972) 86 ITR 730
Income Tax Act, 1922 — Section 12B, 12B(2), 24(2A), 24(2B), 6Income Tax and Excess Profits Tax (Amendment) Act, 1947 — Section 5
High Courts20 May 1971
Aloke Mitra Vs Controller of Estate Duty
Allahabad High Court · (1971) 41 AWR 827 : (1971) 82 ITR 430
Estate Duty Act, 1953 — Section 5, 6, 64, 64(2)
High Courts18 May 1971Dismissed
Babu Ram Gupta Vs The U.P. Sahkari Ganna Samiti Sangh, Lucknow and Another
Allahabad High Court · AIR 1972 All 194 : (1971) 2 LLJ 381
Constitution of India, 1950 — Article 226