COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 3,834 of 5,024

High Courts17 May 1971Allowed

Moinuddin Vs Ch. Mohammad Imam-Uddin Ashraf

Allahabad High Court · AIR 1972 All 25

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 11Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 3(1)

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High Courts17 May 1971Allowed

Smt. Phuljhari Devi Vs Mithai Lal and Others

Allahabad High Court · AIR 1971 All 494

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 4, Order 42 Rule 1, Order 8 Rule 1, 100Contract Act, 1872 — Section 187, 29Evidence Act, 1872 — Section 101, 102, 103, 114, 18

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High Courts17 May 1971Allowed

Krishna Brick Field Vs The State Of Uttar Pradesh and Others

Allahabad High Court · (1972) 29 STC 15

Central Sales Tax Act, 1956 — Section 15Constitution of India, 1950 — Article 13, 14, 19, 226, 265Rubber Act, 1947 — Section 12

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High Courts14 May 1971

Ram Chandra Vs Bachchu Lal and Others

Allahabad High Court · (1971) 41 AWR 662 : (1972) CriLJ 64

Criminal Procedure Code, 1898 (CrPC) — Section 145

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High Courts13 May 1971Allowed

Pt. Deo Sharma Vs Income Tax Officer, B-Ward

Allahabad High Court · (1972) 84 ITR 633

Income Tax Act, 1922 — Section 26, 44Income Tax Act, 1961 — Section 147, 148, 149, 150, 153

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High Courts13 May 1971Allowed

Commissioner of Income Tax Vs Ganeshi Lal

Allahabad High Court · (1973) 88 ITR 29

Income Tax Act, 1922 — Section 16(3)

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High Courts13 May 1971

Commissioner of Income Tax Vs K.M.O.U. Ltd.

Allahabad High Court · (1972) 86 ITR 343

Income Tax Act, 1922 — Section 66(1)

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High Courts12 May 1971Disposed Of

Ambika Prasad and Others Vs Kamla Prasad and Another

Allahabad High Court · AIR 1971 All 549 : (1971) 41 AWR 861 : (1972) RD 77

Civil Procedure Code, 1908 (CPC) — Section 2(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20

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High Courts12 May 1971

Bharat Nepal Kasth Bhandar Vs Commissioner of Income Tax and Others

Allahabad High Court · (1972) 83 ITR 835

Income Tax Act, 1922 — Section 5(7)Income Tax Act, 1961 — Section 127, 297(2)

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High Courts11 May 1971Allowed

Kali Charan Vs Ganesh Prasad and Another

Allahabad High Court · AIR 1971 All 501 : (1971) 41 AWR 470

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 9

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High Courts10 May 1971Dismissed

Kanpur Sugar Supply Co. Vs Harsukh Lal

Allahabad High Court · AIR 1971 All 502 : (1971) 41 AWR 450

Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts07 May 1971Dismissed

Irfan Ahmad Vs Nabil Ahmad Khan

Allahabad High Court · AIR 1972 All 15

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts07 May 1971Allowed

Commissioner of Income Tax Vs Ajaipat Singhania and Laxmipat Singhania

Allahabad High Court · (1974) 97 ITR 298

Income Tax Act, 1922 — Section 18A(9)Income Tax Act, 1961 — Section 273, 297(2)

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High Courts07 May 1971

Agrawal Engineering Stores and Others Vs The State of Uttar Pradesh and Others

Allahabad High Court · (1972) 29 STC 446

Uttar Pradesh Trade Tax Act, 1948 — Section 13(3)

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High Courts06 May 1971Disposed Of

Narendra Bahadur Singh Vs Chief Inspector of Stamps, U.P.

Allahabad High Court · AIR 1972 All 1

Partnership Act, 1932 — Section 40, 45, 46, 47, 48Stamp Act, 1899 — Article 40, 46, 2(10), 2(14), 2(17)

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High Courts05 May 1971Dismissed

State of Uttar Pradesh Vs District Judge (Tribunal), Bareilly and Another

Allahabad High Court · AIR 1972 All 196

Constitution of India, 1950 — Article 226

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High Courts03 May 1971Dismissed

Govind Singh Bhagwan Singh Vs Income Tax Officer I(VI), Now District Ward C

Allahabad High Court · (1972) 84 ITR 214

Income Tax Act, 1922 — Section 66(1), 66(2), 66(3)Income Tax Act, 1961 — Section 256(1), 256(2)

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High Courts30 Apr 1971Dismissed

Karan Singh Vs State of U.P.

Allahabad High Court · (1972) 42 AWR 192

Evidence Act, 1872 — Section 119, 27

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High Courts30 Apr 1971Dismissed

Ram Shankar Misra Vs State

Allahabad High Court · (1972) 42 AWR 442

Drugs and Cosmetics Act, 1940 — Section 23, 25(4)

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High Courts30 Apr 1971Allowed

Komal Charan Vs State of Uttar Pradesh and Others

Allahabad High Court · (1971) ACJ 320 : AIR 1971 All 503 : (1971) 41 AWR 504

Motor Vehicles Act, 1939 — Section 110A, 110B, 110D

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