High Courts21 Oct 1970
Commissioner of Sales Tax Vs Devi Das Ganpat Lal
Allahabad High Court · (1971) 28 STC 544
Income Tax Act, 1922 — Section 33BUttar Pradesh Sales Tax Act, 1948 — Section 11(3)
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,846 of 5,024
High Courts20 Oct 1970Allowed
Commissioner, Sales Tax Vs Ram Saran Jagannath
Allahabad High Court · (1973) 30 STC 272
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3
High Courts20 Oct 1970
Indian Ceramic House, Agra Vs Sales Tax Officer, II Sector, Agra
Allahabad High Court · AIR 1971 All 251 : (1971) 28 STC 231
Uttar Pradesh Sales Tax Rules, 1948 — Rule 41(3), 48
High Courts15 Oct 1970Disposed Of
Kashi Ram Vs Commissioner of Income Tax
Allahabad High Court · (1971) 82 ITR 401
Income Tax Act, 1922 — Section 13, 66
High Courts14 Oct 1970Allowed
Satish Chandra and Others Vs State of Utter Pradesh
Allahabad High Court · (1971) ACJ 180
Civil Procedure Code, 1908 (CPC) — Section 115, 80Motor Vehicles Act, 1988 — Section 110, 110A, 110DUttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 8E
High Courts14 Oct 1970Allowed
Motilal and Others Vs Preventive Intelligence Officer and Others
Allahabad High Court · (1971) 80 ITR 418
Income Tax Act, 1961 — Section 132(1), 132(3), 69, 69A, 69B
High Courts14 Oct 1970Dismissed
Mangat Ram Vs Motor Accidents Claims Tribunal and Others
Allahabad High Court · (1971) ACJ 85
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 110, 110(1), 110A, 110F
High Courts14 Oct 1970Allowed
Satish Chandra and Others Vs State of Uttar Pradesh
Allahabad High Court · (1970) 40 AWR 875
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 110
High Courts12 Oct 1970Allowed
Prem Raj and Another Vs State
Allahabad High Court · (1970) 40 AWR 881
Evidence Act, 1872 — Section 114(a)Penal Code, 1860 (IPC) — Section 380, 411Evidence Act, 1872 — Section 114(a)
High Courts12 Oct 1970Dismissed
State of UP Vs Kailash Chandra Bhargava
Allahabad High Court · (1970) 40 AWR 751
Uttar Pradesh Shops and Commercial Establishments Act, 1962 — Section 29, 30
High Courts30 Sept 1970
Ram Jus and Another Vs State
Allahabad High Court · (1970) 40 AWR 852
Uttar Pradesh Excise Act, 1910 — Section 60(a)Uttar Pradesh Excise Act, 1910 — Section 60(a)Uttar Pradesh Excise Act, 1910 — Section 60(a)
High Courts30 Sept 1970Dismissed
Viseswar and Others Vs Ram Asre
Allahabad High Court · (1970) 40 AWR 830
Criminal Procedure Code, 1898 (CrPC) — Section 209, 437Criminal Procedure Code, 1898 (CrPC) — Section 209, 437Criminal Procedure Code, 1898 (CrPC) — Section 209, 437
High Courts29 Sept 1970Allowed
Gomti and another Vs Sub-Divisional Magistrate, Bansi, Basti and others
Allahabad High Court · (1970) 40 AWR 861
Limitation Act, 1908 — Section 29(2)Uttar Pradesh Panchayat Raj Act, 1947 — Section 89Limitation Act, 1908 — Section 29(2)
High Courts29 Sept 1970Dismissed
Sita Ram and Another Vs Hukmi Ram and Another
Allahabad High Court · AIR 1971 All 399
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts29 Sept 1970
Footer Mal Megh Raj Vs The Commissioner, Sales Tax
Allahabad High Court · (1971) 28 STC 361
Central Sales Tax Act, 1956 — Section 3, 9
High Courts29 Sept 1970Allowed
Indian Hume Pipe Company Ltd. Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1972) 29 STC 487
Constitution of India, 1950 — Article 226
High Courts28 Sept 1970Dismissed
Shyam Sunder Jhunjhunwala Vs State
Allahabad High Court · (1970) 40 AWR 814
Companies Act, 1956 — Section 166, 220Companies Act, 1956 — Section 166, 220Companies Act, 1956 — Section 166, 220
High Courts25 Sept 1970Allowed
M/S. Pooran Chand and Sons Vs City Board, Mussoorie and Another
Allahabad High Court · (1970) 40 AWR 864
Uttar Pradesh Municipalities Act, 1916 — Section 153(f)Uttar Pradesh Municipalities Act, 1916 — Section 153(f)Uttar Pradesh Municipalities Act, 1916 — Section 153(f)
High Courts24 Sept 1970Disposed Of
Chhitarmal Ram Dayal Vs The Commissioner, Sales Tax
Allahabad High Court · (1971) 28 STC 252
High Courts24 Sept 1970Dismissed
Commissioner of Income Tax Vs Smt. Triveni Devi
Allahabad High Court · (1971) 81 ITR 511
Income Tax Act, 1961 — Section 64