High Courts08 Sept 1970Dismissed
Ram Nath and Others Vs The Deputy Director of Consolidation, Gyanpur, Distt. Varanasi and Others
Allahabad High Court · (1970) 40 AWR 821
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,848 of 5,024
High Courts07 Sept 1970Dismissed
State of UP Vs Mohammad Zaki
Allahabad High Court · (1970) 40 AWR 862
Prevention of Food Adulteration Rules, 1955 — Rule 20Prevention of Food Adulteration Rules, 1955 — Rule 20Prevention of Food Adulteration Rules, 1955 — Rule 20
High Courts04 Sept 1970Dismissed
The Zila Parishad Muzaffarnagar Vs Baboo Ram and Others
Allahabad High Court · (1970) 40 AWR 773
High Courts04 Sept 1970
Mother India Refrigeration Industries (P) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1971) 80 ITR 510
Income Tax Act, 1922 — Section 10(2), 24(2)
High Courts04 Sept 1970Dismissed
Munshi Lal Niyaria Vs Lala Kedar Nath and Another
Allahabad High Court · (1970) 40 AWR 803
Transfer of Property Act, 1882 — Section 105, 109Transfer of Property Act, 1882 — Section 105, 109Transfer of Property Act, 1882 — Section 105, 109
High Courts03 Sept 1970Allowed
Badri Prasad Vs State of UP and Others
Allahabad High Court · (1970) 40 AWR 867
Criminal Procedure Code, 1898 (CrPC) — Section 337(1)Criminal Procedure Code, 1898 (CrPC) — Section 337(1)Criminal Procedure Code, 1898 (CrPC) — Section 337(1)
High Courts03 Sept 1970Allowed
Automobile Karmchari Sangh and Others Vs Industrial Tribunal (II) Lucknow and Others
Allahabad High Court · (1970) 40 AWR 742
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(13)
High Courts03 Sept 1970Disposed Of
Seth Banarsi Das Gupta Vs Commissioner of Income Tax
Allahabad High Court · (1971) 81 ITR 170
Income Tax Act, 1922 — Section 10(2), 12(2)
High Courts03 Sept 1970Dismissed
Balbir Singh Vs State of UP
Allahabad High Court · (1970) 40 AWR 828
Criminal Procedure Code, 1898 (CrPC) — Section 133Criminal Procedure Code, 1898 (CrPC) — Section 133Criminal Procedure Code, 1898 (CrPC) — Section 133
High Courts02 Sept 1970Dismissed
M/s. Mathura Prasad Shri Prakash Vs Zila Parishad, Farrukhabad
Allahabad High Court · (1970) 40 AWR 816
High Courts02 Sept 1970Allowed
Smt. Asharfunisa Begum Vs Dy. Director of Consolidation Camp at Hardoi and Others
Allahabad High Court · AIR 1971 All 87 : (1970) 40 AWR 706 : (1970) RD 532
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5(1)
High Courts01 Sept 1970Disposed Of
Board of Revenue, U.P., Allahabad Vs Saraya Sugar Factory, Gorakhpur
Allahabad High Court · AIR 1971 All 70 : (1970) 40 AWR 700
Stamp Act, 1899 — Section 33, 56(1), 56(2), 57(1), 58
High Courts01 Sept 1970
Commissioner, Sales Tax Vs B.S. Metal Printing and Pressing Works
Allahabad High Court · (1971) 27 STC 546
Uttar Pradesh Sales Tax Act, 1948 — Section 11(3)
High Courts01 Sept 1970
Honb''le Chief Justice Sri B. Malik Vs Commissioner of Income Tax
Allahabad High Court · (1971) 82 ITR 255
Civil Procedure Code, 1908 (CPC) — Section 109Income Tax Act, 1922 — Section 3(3), 4(3), 66A(2)
High Courts31 Aug 1970Dismissed
Hindustan Metal Works Vs Commissioner of Sales Tax
Allahabad High Court · (1971) 27 STC 555
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts31 Aug 1970Dismissed
Bishambhar Nath and Another Vs Raghunath Prasad Sharma and Another
Allahabad High Court · AIR 1971 All 207 : (1970) 40 AWR 747
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 4, 2(11), 92
High Courts28 Aug 1970Disposed Of
Dwarika Dhish Ji Maharaj Vs Ram Sajiwan Tripathi
Allahabad High Court · (1970) 40 AWR 807
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3A, 5(4)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3A, 5(4)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3A, 5(4)
High Courts28 Aug 1970Allowed
Ram Saroop and Another Vs Deputy Director of Consolidation UP Camp Agra and Others
Allahabad High Court · (1970) 40 AWR 721
Civil Procedure Code, 1908 (CPC) — Section 47(3)Uttar Pradesh Tenancy Act, 1939 — Section 180
High Courts28 Aug 1970
Rampur Industries Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1971) 82 ITR 23
Income Tax Act, 1922 — Section 10(2), 9
High Courts28 Aug 1970
Commissioner, Sales Tax Vs Brij Kishore Satish Chandra
Allahabad High Court · (1971) 27 STC 324
Limitation Act, 1963 — Section 5