High Courts22 Sept 1969Dismissed
Tula Ram Pradhan Vs Sub Divisional Officer, Agra and Others
Allahabad High Court · (1970) 40 AWR 38
Defence of India Act, 1962 — Section 40Uttar Pradesh Panchayat Raj Act, 1947 — Section 95
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,867 of 5,024
High Courts19 Sept 1969
Commissioner of Income Tax Vs Late Kanhaiya Lal
Allahabad High Court · (1970) 75 ITR 702
Income Tax Act, 1922 — Section 16(3), 66(1)
High Courts18 Sept 1969Dismissed
Sunder and Others Vs State
Allahabad High Court · (1970) 40 AWR 1
Criminal Procedure Code, 1898 (CrPC) — Section 59Penal Code, 1860 (IPC) — Section 323
High Courts18 Sept 1969Disposed Of
Commissioner of Income Tax Vs Gauri Shanker Chandra Bhan
Allahabad High Court · (1972) 83 ITR 83
Income Tax Act, 1922 — Section 25(3), 25A, 25A(1), 28, 28(1)
High Courts18 Sept 1969Dismissed
Chhotey and Others Vs Ram Prasad and Another
Allahabad High Court · AIR 1970 All 380 : (1969) 39 AWR 790 : (1970) CriLJ 948
Criminal Procedure Code, 1898 (CrPC) — Section 209, 439, 561A
High Courts18 Sept 1969Dismissed
R.K.B. One Mills Vs State of U.P. and Others
Allahabad High Court · (1970) 25 STC 321
Central Sales Tax Act, 1956 — Section 8
High Courts18 Sept 1969Dismissed
Mohd. Waseem and Others Vs State of UP
Allahabad High Court · (1970) 40 AWR 160
Constitution of India, 1950 — Article 19(1)(g)Criminal Procedure Code, 1898 (CrPC) — Section 29Uttar Pradesh Shops and Commercial Establishments Act, 1947 — Section 36(2)
High Courts17 Sept 1969Allowed
Jafar A. Majeed Vs Sales Tax Officer
Allahabad High Court · (1970) 25 STC 95
High Courts16 Sept 1969Allowed
Bisheshwar Lal Vs Income Tax, Officer
Allahabad High Court · (1970) 75 ITR 698
Income Tax Act, 1922 — Section 28(1)
High Courts12 Sept 1969Dismissed
Dewan Sugar and General Mills Pvt. Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1970) 77 ITR 572
Income Tax Act, 1922 — Section 10(2)
High Courts12 Sept 1969
Badri and Another Vs State and Another
Allahabad High Court · (1970) 40 AWR 178
Penal Code, 1860 (IPC) — Section 23, 378
High Courts11 Sept 1969Dismissed
Commissioner, Sales Tax Vs Shiv Narain Rameshwar Pd.
Allahabad High Court · (1970) 26 STC 299
Uttar Pradesh Sales Tax Act, 1948 — Section 10(3)(i)
High Courts11 Sept 1969Allowed
Latur Singh Vs Prescribed Authority, Hasanpur, Moradabad and Others
Allahabad High Court · (1970) 40 AWR 67
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 4
High Courts10 Sept 1969Dismissed
B. Malik Vs Union of India (UOI) and Another
Allahabad High Court · AIR 1970 All 268
Constitution of India, 1950 — Article 221(2), 376(1)Government of India Act, 1935 — Section 221, 221(2)
High Courts05 Sept 1969Dismissed
Punjab and Sind Bank Ltd. Vs Raja Ram Sri Narain and Others
Allahabad High Court · (1969) 39 AWR 807 : (1970) 75 ITR 402
Civil Procedure Code, 1908 (CPC) — Section 151, 63
High Courts05 Sept 1969
Bajrang Lal Vs Commissioner of Income Tax
Allahabad High Court · (1970) 77 ITR 309
Income Tax Act, 1922 — Section 16(3)
High Courts02 Sept 1969Dismissed
Ali Raja Vs State
Allahabad High Court · (1970) 40 AWR 96
Citizenship Act, 1955 — Section 9(2)Criminal Procedure Code, 1898 (CrPC) — Section 491Foreigners Act, 1946 — Section 14
High Courts02 Sept 1969Disposed Of
Maheshwari Khetan Sugar Mills Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1970) 75 ITR 520
Income Tax Act, 1922 — Section 66
High Courts02 Sept 1969
Smt. Parbati Devi Vs Commissioner of Income Tax and Others
Allahabad High Court · (1970) 75 ITR 625
Income Tax Act, 1922 — Section 34(3)Income Tax Act, 1961 — Section 139(4), 139(5), 153(1)
High Courts29 Aug 1969Dismissed
India Army and Police Equipment Factory Vs Commissioner of Income Tax
Allahabad High Court · (1970) 75 ITR 693
Income Tax Act, 1922 — Section 23(5), 3