High Courts23 Sept 1970Disposed Of
Khurshed Bagh Co-Operative Housing Society Ltd. Vs Commissioner, Sales Tax and Another
Allahabad High Court · (1971) 27 STC 362
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,847 of 5,024
High Courts22 Sept 1970Allowed
Ganesh Flour Mills Co., Ltd. Vs Labour Court and Others
Allahabad High Court · (1971) 2 LLJ 122
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 5
High Courts22 Sept 1970Allowed
Union of India (UOI) Vs Brij Nath Rai and Others
Allahabad High Court · AIR 1971 All 209 : (1970) 40 AWR 745
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 80
High Courts22 Sept 1970Dismissed
Prem Chandra Satish Chandra Vs Collector of Central Excise and Others
Allahabad High Court · (1980) 6 ELT 714
Central Excises and Salt Act, 1944 — Section 11Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 1
High Courts21 Sept 1970Dismissed
Vijaya Cycle and Rickshaw Co. Vs Commissioner of Sales Tax
Allahabad High Court · (1971) 27 STC 573
Constitution of India, 1950 — Article 226
High Courts18 Sept 1970Dismissed
Bhaoo Singh Vs Smt. Ram Devi and Others
Allahabad High Court · (1970) 40 AWR 819
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 16, 3(12)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 16, 3(12)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 16, 3(12)
High Courts18 Sept 1970Dismissed
Amar Nath Mehrotra Vs State of Uttar Pradesh and Another
Allahabad High Court · (1970) 40 AWR 857
Prevention of Food Adulteration Act, 1954 — Section 10(7)Prevention of Food Adulteration Act, 1954 — Section 10(7)Prevention of Food Adulteration Act, 1954 — Section 10(7)
High Courts17 Sept 1970Allowed
Salik Singh Vs Ram Prasad and Others
Allahabad High Court · (1970) 40 AWR 767
Criminal Procedure Code, 1898 (CrPC) — Section 256
High Courts16 Sept 1970Allowed
Bulaki Das Gupta and Others Vs Baba Jamuna Das
Allahabad High Court · (1970) 40 AWR 865
Criminal Procedure Code, 1898 (CrPC) — Section 403Criminal Procedure Code, 1898 (CrPC) — Section 403Criminal Procedure Code, 1898 (CrPC) — Section 403
High Courts15 Sept 1970Dismissed
Shri Ram Arora Vs Commissioner of Income Tax
Allahabad High Court · (1976) AWC 493 : (1971) 80 ITR 78
Income Tax Act, 1922 — Section 13
High Courts14 Sept 1970Allowed
Ramchandra and Others Vs State of Uttar Pradesh and Another
Allahabad High Court · AIR 1971 All 155 : (1970) 40 AWR 826 : (1971) CriLJ 578
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 191, 252
High Courts14 Sept 1970Dismissed
Babu Ram Vs State of UP and Another
Allahabad High Court · (1970) 40 AWR 769
High Courts11 Sept 1970Dismissed
R.B. Jessa Ram Fateh Chand Vs Commissioner of Income Tax
Allahabad High Court · (1971) 81 ITR 409
Income Tax Act, 1922 — Section 26(1), 26(2)
High Courts11 Sept 1970
Commissioner of Income Tax Vs Hirdey Narain Yogendra Prakash
Allahabad High Court · (1971) 82 ITR 136
Income Tax Act, 1922 — Section 31
High Courts10 Sept 1970Disposed Of
Harikishan alias Totey Vs State
Allahabad High Court · (1970) 40 AWR 835
Arms Act, 1959 — Section 25(1)(a)Criminal Procedure Code, 1898 (CrPC) — Section 165Arms Act, 1959 — Section 25(1)(a)
High Courts09 Sept 1970Disposed Of
Ram Singh and Aanother Vs Deputy Director of Consolidation (Shri R.C. Sharma) Camp at Meerut and Others
Allahabad High Court · (1970) 40 AWR 838
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(1)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(1)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(1)
High Courts09 Sept 1970Dismissed
Vijai Nath Vs Damodar Das Chela Shiv Mangal Das and Others
Allahabad High Court · AIR 1971 All 109
Civil Procedure Code, 1908 (CPC) — Section 107, 96
High Courts08 Sept 1970Allowed
Chet Ram and Another Vs Director of Consolidation, Camp At Etawah and Others
Allahabad High Court · (1970) 40 AWR 775
Uttar Pradesh Tenancy Act, 1939 — Section 59Uttar Pradesh Tenancy Act, 1939 — Section 59Uttar Pradesh Tenancy Act, 1939 — Section 59
High Courts08 Sept 1970Allowed
Mangala Prasad Jaiswal Vs District Magistrate and Others
Allahabad High Court · AIR 1971 All 77 : (1970) 40 AWR 649
Uttar Pradesh Municipalities Act, 1916 — Section 87A(12)
High Courts08 Sept 1970
Commissioner of Wealth Tax Vs Seth Vijai Kumar Estate
Allahabad High Court · (1971) 79 ITR 371