High Courts29 Aug 1969Disposed Of
L. Satish Chand Vs Income Tax Officer
Allahabad High Court · (1970) 75 ITR 623
Income Tax Act, 1922 — Section 66
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,868 of 5,024
High Courts28 Aug 1969Allowed
Smt. Om Wati Vs State
Allahabad High Court · (1970) 40 AWR 10
Criminal Procedure Code, 1898 (CrPC) — Section 517Penal Code, 1860 (IPC) — Section 395
High Courts25 Aug 1969Allowed
Samharu Vs Dharamraj Pandey and Others
Allahabad High Court · AIR 1970 All 350 : (1969) 39 AWR 714 : (1969) RD 402
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18, 19, 21(1)
High Courts21 Aug 1969Allowed
Krishna Gopal Vs Gokul Prasad and Another
Allahabad High Court · AIR 1970 All 261 : (1969) 39 AWR 633
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 60, Order 21 Rule 90, 144, 145
High Courts20 Aug 1969Dismissed
Badri Prasad Ayodhya Prasad Vs Commissioner of Sales Tax, U.P., Lucknow
Allahabad High Court · AIR 1970 All 266 : (1970) 25 STC 282
Uttar Pradesh Sales Tax Act, 1948 — Section 10(3), 10(3)(1), 11
High Courts19 Aug 1969Allowed
Kanpur Dyeing and Printing Co. Vs Commissioner of Income Tax
Allahabad High Court · (1970) 75 ITR 686
Income Tax Act, 1922 — Section 10, 10(2)
High Courts14 Aug 1969Dismissed
Madhava Prasad and Others Vs Commissioner of Income Tax
Allahabad High Court · (1970) 75 ITR 599
Income Tax Act, 1922 — Section 25A(2)
High Courts11 Aug 1969Partly Allowed
Shri Hari Kishan Vs Commissioner of Sales Tax and Others
Allahabad High Court · (1970) 26 STC 511
Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 14, 286
High Courts06 Aug 1969Disposed Of
Gopal Das Uttam Chand Vs Sales Tax Officer
Allahabad High Court · (1970) 25 STC 229
Uttar Pradesh Sales Tax Act, 1948 — Section 11
High Courts05 Aug 1969
Income Tax Officer Vs S.B. Singar Singh and Sons and Another
Allahabad High Court · (1970) 75 ITR 646
Excess Profits Tax Act, 1940 — Section 19, 21Income Tax Act, 1922 — Section 33, 35
High Courts04 Aug 1969Allowed
Mohd. Ismail Vs Ashiq Husain
Allahabad High Court · AIR 1970 All 648
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35Transfer of Property Act, 1882 — Section 52
High Courts31 Jul 1969Disposed Of
Gur Bux Rai Har Bux Rai Vs Commissioner of Income Tax
Allahabad High Court · (1970) 75 ITR 350
Excess Profits Tax Act, 1940 — Section 10A, 8
High Courts29 Jul 1969Dismissed
Rahim Bux and Others Vs Mohammad Shafi
Allahabad High Court · AIR 1971 All 16
Civil Procedure Code, 1908 (CPC) — Section 47Contract Act, 1872 — Section 56Transfer of Property Act, 1882 — Section 108
High Courts29 Jul 1969
Radhey Vs State
Allahabad High Court · (1969) 39 AWR 670 : (1970) CriLJ 1544
Penal Code, 1860 (IPC) — Section 302, 304, 323, 325, 328
High Courts28 Jul 1969Dismissed
The Aluminium Corporation of India Ltd. and Another Vs Lakshmi Ratan Cotton Mills Co. Ltd. and Others
Allahabad High Court · AIR 1970 All 452 : (1969) 39 CompCas 23
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7Companies (Court) Rules, 1959 — Rule 103, 104, 150, 151, 95Companies Act, 1956 — Section 433, 434, 434(1), 443(2)
High Courts17 Jul 1969Allowed
Chhotey Lal Bishwanath Vs Sales Tax Officer
Allahabad High Court · (1970) 26 STC 237
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts11 Jul 1969Dismissed
Commissioner, Sales Tax Vs Shankar Lal Chandra Prakash
Allahabad High Court · (1970) 26 STC 386
Central Sales Tax Act, 1956 — Section 14, 15
High Courts11 Jul 1969Dismissed
Chawla Bank Ltd. Vs Reserve Bank of India and Others
Allahabad High Court · (1970) 40 CompCas 15
Banking Regulation Act, 1949 — Section 45Companies Act, 1913 — Section 153Companies Act, 1956 — Section 391
High Courts23 May 1969Dismissed
R.R. Engineering Co. Vs Zila Parishad, Bareilly and Another
Allahabad High Court · AIR 1970 All 316 : (1969) 39 AWR 534
Constitution of India, 1950 — Article 276, 276(2), 277Uttar Pradesh District Boards Act, 1922 — Section 108Uttar Pradesh Zila Parishad and Kshetra Samiti Adhiniyam, 1961 — Section 270
High Courts22 May 1969Dismissed
Din Dayal Kesho Lal Vs The Sales Tax Officer II and Another
Allahabad High Court · (1970) 25 STC 221
Constitution of India, 1950 — Article 226