High Courts22 May 1969Dismissed
Gupta Homeo Medical Stores Vs Commissioner of Sales Tax
Allahabad High Court · (1969) 24 STC 415
Uttar Pradesh Sales Tax Act, 1948 — Section 11(4), 3A
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,869 of 5,024
High Courts22 May 1969
Jawahar Lal Rastogi Vs Commissioner of Income Tax
Allahabad High Court · (1970) 78 ITR 491
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 22(4), 37(1)
High Courts21 May 1969Dismissed
Mst. Noor Jahan Begum Vs Muftkhar Dad Khan and Others
Allahabad High Court · AIR 1970 All 170
High Courts19 May 1969Dismissed
Asharfi Lal Vs Firm Thakur Pd. Kishori Lal and Others
Allahabad High Court · AIR 1970 All 197 : (1969) 39 AWR 439
High Courts15 May 1969Dismissed
Jagdish Prasad and Another Vs State of U.P. and Others
Allahabad High Court · AIR 1971 All 285
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6
High Courts13 May 1969Allowed
Swami Prasad Pradhan Vs Hargovind Sahai Mathur and Others
Allahabad High Court · AIR 1970 All 251 : (1969) 39 AWR 441
Constitution of India, 1950 — Article 141Penal Code, 1860 (IPC) — Section 21, 28Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1), 96A
High Courts13 May 1969Dismissed
The Commissioner, Sales Tax Vs Sita Ram Agarwal
Allahabad High Court · (1970) 25 STC 218
Uttar Pradesh Sales Tax Rules, 1948 — Rule 8
High Courts12 May 1969Allowed
The New India Assurance Co. Ltd. and Others Vs Smt. Shanti Misra and Others
Allahabad High Court · (1970) ACJ 24 : AIR 1970 All 408
Limitation Act, 1963 — Section 29, 5Motor Vehicles Act, 1939 — Section 110, 110A , 110B , 110C , 110D
High Courts09 May 1969Allowed
Lala Ram and Another Vs Bhajani
Allahabad High Court · AIR 1970 All 398
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84
High Courts08 May 1969
Hira Lal Jagarnath Prasad Vs Commissioner of Income Tax and Others
Allahabad High Court · (1969) 74 ITR 732
Income Tax Act, 1922 — Section 66(1), 66(7)Income Tax Act, 1961 — Section 244(1), 297(2)
High Courts08 May 1969Partly Allowed
J.K. Manufacturers Ltd. (Formerly J.K. Cotton Manufacturers Ltd.) Vs The Sales Tax Officer, Sector II, Kanpur and Others
Allahabad High Court · AIR 1970 All 362 : (1970) 26 STC 310
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Uttar Pradesh Sales Tax Act, 1948 — Section 3AA, 9(1)
High Courts30 Apr 1969Dismissed
Bishwanath Lohia Vs The Collector and Others
Allahabad High Court · (1970) 26 STC 84
Civil Procedure Code, 1908 (CPC) — Section 51
High Courts29 Apr 1969
Sri Ram and Others Vs First Labour Court and Others
Allahabad High Court · (1970) 1 LLJ 392
Industrial Disputes Act, 1947 — Section 33C
High Courts29 Apr 1969
State of Uttar Pradesh and Another Vs Virendra Nath Srivastava and Another
Allahabad High Court · (1970) 1 LLJ 620
Constitution of India, 1950 — Article 311
High Courts18 Apr 1969Dismissed
Madan Lal Vs Giri Lal and Another
Allahabad High Court · AIR 1970 All 404 : (1969) 39 AWR 401
Easements Act, 1882 — Section 15, 45, 51
High Courts14 Apr 1969
Gupta (R.K.L.) Vs Ram Babu Lal and Others
Allahabad High Court · (1970) 1 LLJ 390
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 13, 14, 17, 19
High Courts11 Apr 1969Partly Allowed
Government of India and Another Vs Smt. Sahodra Devi and Others
Allahabad High Court · AIR 1970 All 357
Cantonments Act, 1924 — Section 280Cantonments Land Administration Rules, 1937 — Rule 16, 17, 18, 19, 20Constitution of India, 1950 — Article 226
High Courts09 Apr 1969Dismissed
Ziley Singh Vs Munshi and others
Allahabad High Court · (1969) 04 AHC CK 0016
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts09 Apr 1969Dismissed
Babu Ram Jagannath Vs The District Magistrate, Meerut and Others
Allahabad High Court · AIR 1970 All 396
Constitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 3, 6A, 6B, 7
High Courts09 Apr 1969Allowed
Mrs. G. Gordon Vs Administrator General, U.P.
Allahabad High Court · AIR 1970 All 224
Administrator Generals Act, 1913 — Section 14, 2(2)