High Courts10 Jan 1969Dismissed
Raghubar Dayal Kanodia Vs Union of India (UOI) and Others
Allahabad High Court · AIR 1970 All 143
Constitution of India, 1950 — Article 245Telegraph Act, 1885 — Section 7, 7B(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,872 of 5,024
High Courts10 Jan 1969Dismissed
Dr. A.J. Faridi Vs Union of India (UOI)
Allahabad High Court · AIR 1970 All 383
Constitution of India, 1950 — Article 14, 359(1)Defence of India Act, 1971 — Section 44Defence of India Rules, 1962 — Rule 35(6), 45
High Courts08 Jan 1969Allowed
Tilok Chand Prasan Kumar Vs The Sales Tax Officer
Allahabad High Court · (1970) 25 STC 118
Constitution of India, 1950 — Article 226
High Courts06 Jan 1969Disposed Of
Behariji Dass, Civil and Sessions Judge, Sultanpur and Others Vs Chandra Mohan, Civil and Sessions Judge, Fatehpur and Others
Allahabad High Court · AIR 1969 All 594 : (1969) 39 AWR 82
Constitution of India, 1950 — Article 141, 142, 144, 233, 233(2)
High Courts03 Jan 1969Allowed
Asharfi Lal Vs Vaid Mohan Lal
Allahabad High Court · AIR 1970 All 125 : (1969) 39 AWR 162
Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 16, 3, 3(3), 3(4), 7F
High Courts03 Jan 1969
Chittarmal Narain Dass Vs Commissioner, Sales Tax
Allahabad High Court · (1969) 24 STC 451
Income Tax Act, 1961 — Section 23B
High Courts02 Jan 1969
Raja Anand Brahm Shah Vs State
Allahabad High Court · (1971) 81 ITR 540 : (1970) RD 22
Uttar Pradesh Agricultural Income Tax (Amendment) Act, 1953 — Section 3Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 2(1), 2(11), 2(13)
High Courts01 Jan 1969Allowed
Asgar Vs State
Allahabad High Court · (1970) CriLJ 1289
Prevention of Food Adulteration Act, 1954 — Section 10, 16, 7
High Courts01 Jan 1969Dismissed
Ganpat Rai Munna Lal Vs Commissioner, Sales Tax
Allahabad High Court · (1969) 24 STC 87
High Courts01 Jan 1969
Dehra Dun Tea Co. Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1969) 74 ITR 139
Income Tax Act, 1922 — Section 10(2)
High Courts19 Dec 1968Dismissed
Commissioner of Sales Tax Vs Devi Ghulam
Allahabad High Court · (1968) 24 STC 243
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1), 9
High Courts19 Dec 1968
Hari Raj Swarup and Others Vs State of U.P.
Allahabad High Court · (1970) 77 ITR 853 : (1969) RD 182
High Courts18 Dec 1968
Chitawan and Others Vs Mahboob Ilahi
Allahabad High Court · (1969) 39 AWR 119 : (1970) CriLJ 378
Criminal Procedure Code, 1898 (CrPC) — Section 145, 561A
High Courts18 Dec 1968Dismissed
Vangaurd Insurance Co. Ltd. Vs Shafali Mnkherji and Others
Allahabad High Court · (1970) ACJ 245
Motor Vehicles Act, 1988 — Section 105, 96(2), 96(6)Motor Vehicles Act, 1988 — Section 105, 96(2), 96(6)Motor Vehicles Act, 1988 — Section 105, 96(2), 96(6)
High Courts17 Dec 1968Disposed Of
Pratap Narain Agarwal Vs Ragho Prasad and Others
Allahabad High Court · AIR 1970 All 15 : (1969) 39 AWR 48
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21, 21(1)Civil Procedure Code, 1908 (CPC) — Section 96Uttar Pradesh Civil Laws (Reforms and Amendment) Act, 1954 — Section 3, 3(1), 3(2)
High Courts16 Dec 1968Disposed Of
Laxmi Ratan Cotton Mills Co. Ltd. Vs Commissioner, Sales Tax
Allahabad High Court · (1968) 24 STC 245
Uttar Pradesh Sales Tax Act, 1948 — Section 3A
High Courts13 Dec 1968Allowed
Kumaon Motor Owners'' Union Ltd. Vs State of Uttar Pradesh and Others
Allahabad High Court · (1969) 1 LLJ 809
Constitution of India, 1950 — Article 19, 226Payment of Bonus Act, 1965 — Section 10, 13, 8
High Courts13 Dec 1968Dismissed
Smt. Prema Devi Vs Joint Director of Consolidation (Head quarter) at Gorakhpur Camp and Others
Allahabad High Court · AIR 1970 All 238 : (1969) 39 AWR 90 : (1969) RD 308
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 4(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 10, 11
High Courts10 Dec 1968Dismissed
Commissioner of Income Tax Vs Ram Achal Ram Sewak
Allahabad High Court · (1969) 73 ITR 501
Income Tax Act, 1961 — Section 256(2)
High Courts10 Dec 1968Allowed
Lakshmipat Singhania Vs Commissioner of Income Tax
Allahabad High Court · (1969) 72 ITR 512
Income Tax Act, 1922 — Section 14(2)