High Courts04 Mar 1971Allowed
Asharfi Devi and Others Vs Prem Chand and Others
Allahabad High Court · AIR 1971 All 457
Limitation Act, 1908 — Article 144Transfer of Property Act, 1882 — Section 3, 5
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,839 of 5,024
High Courts04 Mar 1971Allowed
Rajendra Nath Shukla Vs Shiva Nath Shukla and Others
Allahabad High Court · AIR 1971 All 448
Hindu Succession Act, 1956 — Section 14(1)Hindu Womens Right to Property Act, 1937 — Section 3(2)
High Courts04 Mar 1971
Commissioner of Income Tax Vs H.R. Sugar Factory
Allahabad High Court · (1972) 83 ITR 858
Income Tax Act, 1922 — Section 10(2)
High Courts02 Mar 1971Disposed Off
Commissioner of Income Tax Vs M.L. Gupta and Sons
Allahabad High Court · (1972) 86 ITR 513
Income Tax Act, 1922 — Section 22(1)Income Tax Act, 1961 — Section 271, 271(1), 297(2)
High Courts02 Mar 1971Partly Allowed
Mahabir Prasad Vs Shamshuddin Ansari and Others
Allahabad High Court · AIR 1971 All 516
High Courts02 Mar 1971
Ishwar Das Kungoomal Vs Commissioner of Income Tax
Allahabad High Court · (1972) 85 ITR 586
Income Tax Act, 1922 — Section 33BIncome Tax Act, 1961 — Section 298
High Courts02 Mar 1971
Kaladhar Prasad Chaturvedi Vs Commissioner of Income Tax
Allahabad High Court · (1971) 82 ITR 713
Income Tax Act, 1961 — Section 64
High Courts26 Feb 1971Dismissed
Official Receiver, Varanasi Vs Jagardeo and Others
Allahabad High Court · AIR 1971 All 551 : (1971) 41 AWR 393 : (1972) RD 88
Provincial Insolvency Act, 1920 — Section 28A, 4Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 331
High Courts26 Feb 1971
Pioneer Consolidated Co. of India Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1972) 85 ITR 410
Income Tax Act, 1961 — Section 256
High Courts26 Feb 1971
Commissioner of Income Tax Vs Janki Sugar Mills Co. Ltd.
Allahabad High Court · (1972) 84 ITR 348
High Courts26 Feb 1971
Ishwari Khetan Sugar Mills (P.) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1972) 86 ITR 635
Income Tax Act, 1922 — Section 10(2)
High Courts26 Feb 1971
Smt. Nanhi Devi Vs Commissioner of Income Tax
Allahabad High Court · (1972) 84 ITR 321
Income Tax Act, 1922 — Section 34
High Courts25 Feb 1971Dismissed
Sri Gulshan Trading Company and Another Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1971) 28 STC 487
Uttar Pradesh Sales Tax Act, 1948 — Section 9
High Courts25 Feb 1971Dismissed
Guddan and Others Vs Board of Revenue, U.P. and Others
Allahabad High Court · AIR 1971 All 451 : (1971) 41 AWR 308 : (1971) RD 229
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20, 21
High Courts25 Feb 1971Partly Allowed
Zubeda Begum and Others Vs Union of India (UOI) and Others
Allahabad High Court · AIR 1971 All 452
Constitution of India, 1950 — Article 258(1), 298, 73(1)Land Acquisition Act, 1894 — Section 17, 4(1)
High Courts25 Feb 1971
Khyali Ram and Others Vs State of U.P. and Another
Allahabad High Court · (1971) CriLJ 1365
Hindu Minority and Guardianship Act, 1956 — Section 6Penal Code, 1860 (IPC) — Section 361, 363Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts24 Feb 1971
Bindraban Das Vs Nagar Swasthya Adhikari
Allahabad High Court · (1971) 41 AWR 306 : (1971) CriLJ 1366
Prevention of Food Adulteration Act, 1954 — Section 10, 13, 16Prevention of Food Adulteration Act, 1954 — Section 10, 13, 16Prevention of Food Adulteration Act, 1954 — Section 10, 13, 16
High Courts22 Feb 1971Dismissed
Commissioner of Income Tax Vs Shadiram Balmukand
Allahabad High Court · (1972) 84 ITR 183
Income Tax Act, 1922 — Section 28, 28(1)
High Courts22 Feb 1971Dismissed
Asharfi Lal Vs Board of Revenue, U.P. at Allahabad and Others
Allahabad High Court · AIR 1971 All 465 : (1971) 41 AWR 310 : (1972) RD 223
Uttar Pradesh Tenancy Act, 1939 — Section 47(1), 47(4)Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 2(1), 2(9)
High Courts22 Feb 1971Allowed
Mohammad Abu Zafar Mohammad Ibrahim Vs Israr Ahmad and Others
Allahabad High Court · AIR 1971 All 366 : (1971) 41 AWR 239
Constitution of India, 1950 — Article 44Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 142, 152, 199