High Courts18 Mar 1971Dismissed
Bibi Ahmadi Begum Vs Controller of Estate Duty
Allahabad High Court · (1972) 83 ITR 303
Estate Duty Act, 1953 — Section 10
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,838 of 5,024
High Courts18 Mar 1971
Commissioner of Income Tax Vs Hari Om Co.
Allahabad High Court · (1972) 86 ITR 216
Companies Act, 1956 — Section 4Income Tax Act, 1922 — Section 26A
High Courts18 Mar 1971Allowed
Murli Dhar Upadhyaya Vs The University of Gorakhpur and Others
Allahabad High Court · (1972) 42 AWR 347
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 4(1)Limitation Act, 1963 — Section 5
High Courts17 Mar 1971
Gajadhar Vs State
Allahabad High Court · (1971) 41 AWR 368 : (1971) CriLJ 1361
Penal Code, 1860 (IPC) — Section 378, 380, 425, 426Penal Code, 1860 (IPC) — Section 378, 380, 425, 426Penal Code, 1860 (IPC) — Section 378, 380, 425, 426
High Courts16 Mar 1971Allowed
Smt. K.L. Sehgal Vs The Commissioner, Allahabad and Others
Allahabad High Court · AIR 1971 All 573 : (1971) 41 AWR 248
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(3)
High Courts16 Mar 1971
Kanhaiya Lal Vs State
Allahabad High Court · (1971) CriLJ 1211
Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7
High Courts15 Mar 1971
Ram Chand and Sons Sugar Mills (P.) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1977) 107 ITR 539
Income Tax Act, 1922 — Section 18A(3), 18A(6)
High Courts15 Mar 1971
Ramchand and Sons Sugar Mills (P.) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1972) 86 ITR 645
Income Tax Act, 1922 — Section 66(2)
High Courts15 Mar 1971
Roop Narain Ramchandra (P.) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1972) 84 ITR 181
Civil Procedure Code, 1908 (CPC) — Section 151General Clauses Act, 1897 — Section 21Income Tax Act, 1922 — Section 66
High Courts15 Mar 1971
RAMCHAND and SONS SUGAR MILLS (P.) LTD. Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1972) 86 ITR 645
Income Tax Act, 1922 — Section 66(2)Income Tax Act, 1922 — Section 66(2)Income Tax Act, 1922 — Section 66(2)
High Courts15 Mar 1971
P.K. Banerji Vs Commissioner of Wealth Tax
Allahabad High Court · (1972) 83 ITR 117
Income Tax Act, 1922 — Section 27(5), 66(4)Wealth Tax Act, 1957 — Section 2, 27(5)
High Courts15 Mar 1971
B.M. Lamba Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1971) CriLJ 1357
Evidence Act, 1872 — Section 132Penal Code, 1860 (IPC) — Section 120B, 161, 165, 165A, 216AEvidence Act, 1872 — Section 132
High Courts10 Mar 1971Dismissed
Ratan Singh and Others Vs Afli Singh Malguzar and Others
Allahabad High Court · (1972) 42 AWR 597
Kumaun Nayabad and Waste Lands Act, 1948 — Section 11, 13
High Courts10 Mar 1971Allowed
Mathura Prasad Sharma Vs Parmeshthi Das
Allahabad High Court · AIR 1971 All 433 : (1971) 41 AWR 373
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 40, Order 21 Rule 40(3), 51
High Courts10 Mar 1971
Commissioner of Gift Tax Vs Maharaja Pateshwari Prasad Singh
Allahabad High Court · (1971) 82 ITR 654
High Courts10 Mar 1971
Ramlal Kishore Lal Vs Commissioner of Income Tax
Allahabad High Court · (1972) 84 ITR 138
Income Tax Act, 1961 — Section 263(1), 271, 271(1), 274(2)
High Courts10 Mar 1971
Ranjit Singh Vs State
Allahabad High Court · (1971) 41 AWR 536 : (1971) CriLJ 1225
Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 307Evidence Act, 1872 — Section 145
High Courts09 Mar 1971Dismissed
Jagannath Vs The Municipal Board, Kotdwara
Allahabad High Court · AIR 1971 All 565 : (1971) 41 AWR 416
Uttar Pradesh Municipalities Act, 1916 — Section 211, 298J, 60(1)
High Courts04 Mar 1971Allowed
Commissioner of Income Tax Vs Banarsi Shah Charan Singh
Allahabad High Court · (1972) 86 ITR 494
Income Tax Act, 1922 — Section 28(1)
High Courts04 Mar 1971Disposed Off
Commissioner of Income Tax Vs Ratan Lal Mohanlal
Allahabad High Court · (1972) 86 ITR 200
Income Tax Act, 1922 — Section 10(1), 24(1)