COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 3,863 of 5,024

High Courts02 Dec 1969Allowed

Rishal Singh Vs Board of Revenue, UP, Allahabad and Others

Allahabad High Court · (1970) 40 AWR 123

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176

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High Courts02 Dec 1969Partly Allowed

Chaji Lal and Others Vs The Town Area Committee Phulpur

Allahabad High Court · (1970) 40 AWR 69

Uttar Pradesh Town Areas Act, 1914 — Section 14(f)

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High Courts02 Dec 1969Allowed

Fine Trading Corporation Vs Commissioner, Sales Tax

Allahabad High Court · (1970) 25 STC 474

Uttar Pradesh Sales Tax Act, 1948 — Section 3

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High Courts02 Dec 1969Dismissed

Deshraj Vs Deputy Director of Consolidation, UP At Etawah and Others

Allahabad High Court · (1970) 40 AWR 16

Limitation Act, 1963 — Section 6Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209

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High Courts02 Dec 1969Dismissed

Mohd. Sohrab Khan and Others Vs The Deputy Director of Consolidation, Ghazipur and Others

Allahabad High Court · (1970) 40 AWR 78

Hindu Minority and Guardianship Act, 1956 — Section 11

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High Courts28 Nov 1969

Banarsi Dass Vs Commissioner of Wealth Tax

Allahabad High Court · (1970) 76 ITR 104

Wealth Tax Act, 1957 — Section 3

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High Courts28 Nov 1969Dismissed

Ghanshyam and Others Vs State of UP

Allahabad High Court · (1970) 40 AWR 185

Public Gambling Act, 1867 — Section 13

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High Courts27 Nov 1969

Commissioner of Income Tax Vs Maharaja Pateshwari Prasad Singh

Allahabad High Court · (1970) 76 ITR 208

Contract Act, 1872 — Section 60

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High Courts26 Nov 1969Allowed

Netar Singh Vs The State

Allahabad High Court · (1970) 40 AWR 118

Criminal Procedure Code, 1898 (CrPC) — Section 528(1C)

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High Courts25 Nov 1969

H.R. Sugar Factory (P.) Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1970) 77 ITR 614

Income Tax Act, 1922 — Section 4(3)

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High Courts24 Nov 1969Allowed

Pheran Singh Vs State

Allahabad High Court · (1970) 40 AWR 295

Uttar Pradesh Road Side Land Control Act, 1945 — Section 16(a), 5

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High Courts21 Nov 1969Dismissed

Smt. Najibunnisa Vs State

Allahabad High Court · (1970) 40 AWR 255

Criminal Procedure Code, 1898 (CrPC) — Section 256(2), 342Penal Code, 1860 (IPC) — Section 499

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High Courts21 Nov 1969Allowed

Ram Chandra Vs State

Allahabad High Court · (1970) 40 AWR 19

Customs Act, 1962 — Section 111, 135(b)

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High Courts20 Nov 1969Dismissed

Maha Ram Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1970) 40 AWR 211

Allahabad High Court Rules, 1952 — Rule 5Constitution of India, 1950 — Article 226, 227

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High Courts20 Nov 1969Allowed

Pitambar Vs Munsif, Hathras, district Aligarh and Other

Allahabad High Court · (1970) 40 AWR 33

Town Area Act, 1914 — Section 5

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High Courts19 Nov 1969Allowed

Mumtaz Ali Vs Sub-Divisional Magistrate and Another

Allahabad High Court · (1970) 40 AWR 6

Town Area Act, 1914 — Section 21Uttar Pradesh Municipalities Act, 1916 — Section 173A

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High Courts19 Nov 1969Dismissed

Mahendra Prakash Vs The Commissioner Meerut Division, Meerut and Another

Allahabad High Court · (1970) 40 AWR 408

Uttar Pradesh Municipalities Act, 1916 — Section 40(1)(c), 82

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High Courts18 Nov 1969

Ladha Hosiery Company Vs Commissioner, Sales Tax

Allahabad High Court · (1970) 25 STC 225

Limitation Act, 1963 — Section 12, 29, 5

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High Courts18 Nov 1969Dismissed

Bijli Cotton Mills Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1970) 76 ITR 194

Income Tax Act, 1922 — Section 10(1), 4(3), 66(1)

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High Courts18 Nov 1969Disposed Of

Commissioner of Income Tax Vs Bijli Cotton Mills (P.) Ltd.

Allahabad High Court · (1970) 76 ITR 625

Income Tax Act, 1922 — Section 66

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