High Courts18 Nov 1969Dismissed
Raghunath Swarup Mathur and Others Vs Har Swarup Mathur and Others
Allahabad High Court · (1970) 40 CompCas 282
Companies Act, 1956 — Section 237, 257, 397, 398, 398(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,864 of 5,024
High Courts18 Nov 1969Dismissed
Gauri Shankar Vs Ghanshyam Dass and Others
Allahabad High Court · (1970) 40 AWR 188
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1(2), Order 43 Rule 1(s)
High Courts17 Nov 1969Allowed
Mata Prasad and Others Vs Shri Sahdeo Prasad and Others
Allahabad High Court · (1970) CriLJ 1680
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1)
High Courts17 Nov 1969Disposed Of
Zila Parishad, Budaun and Others Vs Brahma Rishi Sharma
Allahabad High Court · AIR 1970 All 376 : (1969) 39 AWR 871
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4, Order 41 Rule 27
High Courts14 Nov 1969Dismissed
Hari Chand Vs State of U.P. and Others
Allahabad High Court · (1970) 40 AWR 48
High Courts13 Nov 1969Disposed Of
Commissioner of Sales Tax Vs Aftab Husain Imdad Husain
Allahabad High Court · (1970) 25 STC 471
Uttar Pradesh Sales Tax Act, 1948 — Section 11(3)
High Courts13 Nov 1969Allowed
Jhabban Singh Vs The Sub-Divisional Magistrate and Others
Allahabad High Court · (1970) 40 AWR 34
Criminal Procedure Code, 1898 (CrPC) — Section 522Limitation Act, 1963 — Section 5Uttar Pradesh Panchayat Raj Act, 1947 — Section 89
High Courts13 Nov 1969Allowed
Model Sanitary House Vs Commissioner, Sales Tax
Allahabad High Court · (1970) 26 STC 82
High Courts13 Nov 1969Allowed
Gulab Chand Bangar and Another Vs The Board of Revenue and Others
Allahabad High Court · (1970) 40 AWR 138
Stamp Act, 1899 — Section 40, 56
High Courts12 Nov 1969Dismissed
Commissioner of Sales Tax Vs Kakaram Magharam
Allahabad High Court · (1970) 26 STC 223
Uttar Pradesh Trade Tax Act, 1948 — Section 21
High Courts12 Nov 1969Allowed
Shahabuddin Vs Smt. Nayan Kumari Devi and Another
Allahabad High Court · (1970) 40 AWR 183
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7B(5)
High Courts11 Nov 1969Dismissed
Lala Ram Vs Nagar Mahapalika Allahabad
Allahabad High Court · (1970) 40 AWR 42
Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 299(1)
High Courts07 Nov 1969Allowed
Commissioner of Income Tax Vs Gulab Rai Govind Pd.
Allahabad High Court · (1970) 76 ITR 354
Income Tax Act, 1922 — Section 10(2)
High Courts07 Nov 1969Allowed
Swami Dayal Vs Ram Kishore and Others
Allahabad High Court · (1970) 40 AWR 41
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7F
High Courts06 Nov 1969Allowed
Ram Lotan Pandey Vs State
Allahabad High Court · (1970) 40 AWR 57
Criminal Procedure Code, 1898 (CrPC) — Section 204Penal Code, 1860 (IPC) — Section 161
High Courts04 Nov 1969
Lakshmi Sugar and Oil Mills Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1970) 77 ITR 690
Income Tax Act, 1922 — Section 10(1), 10(2)
High Courts04 Nov 1969
RAJA JAGDAMBIKA PRATAP NARAIN SINGH Vs Income Tax OFFICER, FAIZABAD AND ANOTHER.
Allahabad High Court · (1970) 76 ITR 619
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 263, 264, 297
High Courts03 Nov 1969Allowed
Raghunandan Prasad Mohan Lal, Bareilly Vs The Income Tax Appellate Tribunal and Others
Allahabad High Court · AIR 1970 All 620 : (1970) 75 ITR 741
Constitution of India, 1950 — Article 14, 20, 20(1), 226Income Tax (Amendment) Act, 1961 — Section 271, 297(2)Income Tax Act, 1922 — Section 28, 52, 66
High Courts03 Nov 1969Allowed
Ram Prakash Agnihotri and Another Vs The State of U.P. and Other
Allahabad High Court · (1970) 40 AWR 29
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)