High Courts04 Apr 1969Dismissed
Commissioner, Sales Tax Vs Nihal Chand Hans Raj
Allahabad High Court · (1970) 26 STC 140
Uttar Pradesh Sales Tax Act, 1948 — Section 3A
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,870 of 5,024
High Courts04 Apr 1969Disposed Of
Behari Lal and Another Vs Keshri Nandan
Allahabad High Court · AIR 1970 All 201
Bengal, Agra and the Civil Courts (Amendment) Act, 1965 — Section 21Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21(1), 21(1A)Constitution of India, 1950 — Article 111, 133, 357(1)
High Courts04 Apr 1969Dismissed
Suraj Pd. Gauri Shanker Vs Commissioner, Sales Tax
Allahabad High Court · (1969) 24 STC 356
Income Tax Act, 1961 — Section 160, 161, 162, 163, 164
High Courts03 Apr 1969Allowed
B.D. Tandon Vs State of U.P. and Another
Allahabad High Court · AIR 1970 All 215
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 43(1), 47(3), 64A
High Courts02 Apr 1969Disposed Of
Juggilal Kamlapat Vs Commissioner of Income Tax
Allahabad High Court · (1970) 75 ITR 248
Income Tax Act, 1922 — Section 66(1), 66(2), 66(4), 66(5)
High Courts02 Apr 1969Disposed Of
Dhapai Vs Dalla and Others
Allahabad High Court · AIR 1970 All 206 : (1969) 39 AWR 364
Contract Act, 1872 — Section 73Limitation Act, 1908 — Article 113, 115, 120
High Courts31 Mar 1969Dismissed
Commissioner of Sales Tax Vs Indo Arts
Allahabad High Court · (1969) 24 STC 342
Uttar Pradesh Sales Tax Act, 1948 — Section 4
High Courts31 Mar 1969Dismissed
Thakur Das Tej Prakash Vs Income Tax Officer, D-Ward and Another
Allahabad High Court · (1970) 75 ITR 523
Income Tax Act, 1922 — Section 24(1), 24(2), 34(1)
High Courts26 Mar 1969Dismissed
State of Uttaer Pradesh Vs Trilok Chand
Allahabad High Court · (1969) 39 AWR 398 : (1970) CriLJ 617
Penal Code, 1860 (IPC) — Section 454
High Courts25 Mar 1969Allowed
Hari Ram Sri Harkesh Vs Election Tribunal, Muzaffarnagar and Others
Allahabad High Court · AIR 1970 All 146 : (1969) 39 AWR 324 : (1969) 39 AWR 309
Representation of the People Act, 1951 — Section 123Uttar Pradesh Municipalities Act, 1916 — Section 28Uttar Pradesh Town Areas Act, 1914 — Section 39, 8A(2)
High Courts20 Mar 1969Allowed
Smt. Kalawati and Another Vs Union of India (UOI) and Others
Allahabad High Court · (1970) 76 ITR 96
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 58Income Tax Act, 1922 — Section 46(2)Limitation Act, 1908 — Article 120
High Courts19 Mar 1969Disposed Of
Qadir Bux Vs Ramchand and Others
Allahabad High Court · AIR 1970 All 289 : (1969) 39 AWR 425
Limitation Act, 1908 — Article 123, 124, 126, 128, 130
High Courts19 Mar 1969Dismissed
Bijai Narain Singh and Others Vs State of Uttar Pradesh
Allahabad High Court · AIR 1970 All 241 : (1969) 39 AWR 482
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, 139, 141, 5(2)Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12(2), 19A, 21, 38, 41
High Courts12 Mar 1969Disposed Of
Upper Ganges Sugar Mills Ltd. Vs Civil Judge, Bijnor and Others
Allahabad High Court · AIR 1970 All 130 : (1969) 39 AWR 285 : (1969) RD 202
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 10(1), 10(2), 11, 11(1)
High Courts11 Mar 1969Allowed
The Swan Bangle Stores Vs Assistant Sales Tax Officer and Others
Allahabad High Court · (1970) 25 STC 122
Constitution of India, 1950 — Article 226
High Courts11 Mar 1969Allowed
Elgin Mills Company Ltd. Mill No. 2 Vs First Labour Court and Others
Allahabad High Court · (1969) 1 LLJ 805
Constitution of India, 1950 — Article 226
High Courts11 Mar 1969Allowed
J.K. Commercial Corporation Ltd. Vs Income Tax Officer and Another
Allahabad High Court · (1969) 73 ITR 464
Income Tax Act, 1922 — Section 23A, 35
High Courts06 Mar 1969
Commissioner, Sales Tax Vs Rohilkhand Glass and Syndicate Works
Allahabad High Court · (1969) 24 STC 413
Income Tax Act, 1961 — Section 147
High Courts27 Feb 1969Allowed
Sri Ram Nath Vs Sri Kedar and Others
Allahabad High Court · AIR 1970 All 406 : (1969) 39 AWR 298
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 30 Rule 1, Order 6 Rule 17Limitation Act, 1908 — Section 22(1)
High Courts27 Feb 1969
Srivastava (S.P.) and Another Vs Banaras Electric Light and Power Company Ltd. and Others
Allahabad High Court · (1970) 1 LLJ 394