High Courts10 Dec 1968Disposed Of
Commissioner, Sales Tax Vs Banaras Bead Manufacturing Co.
Allahabad High Court · (1970) 25 STC 100
Uttar Pradesh Sales Tax Act, 1948 — Section 3A
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,873 of 5,024
High Courts10 Dec 1968Disposed Of
Ram Kishore Sharma Vs Additional District Judge and Others
Allahabad High Court · (1969) 2 LLJ 353
Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 15
High Courts10 Dec 1968Dismissed
Smt. Gauri Devi Vs Bishwanath Banerjee
Allahabad High Court · AIR 1970 All 185 : (1969) 39 AWR 143 : (1970) CriLJ 310
Civil Procedure Code, 1908 (CPC) — Section 20, 9Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts05 Dec 1968Disposed Of
Raza Sugar Co. Vs Commissioner of Income Tax
Allahabad High Court · (1970) 76 ITR 541
Income Tax Act, 1922 — Section 10(5), 23(5)Income Tax Rules, 1922 — Rule 8
High Courts04 Dec 1968Allowed
Metal Containers Private Ltd. Vs State of Uttar Pradesh and Another
Allahabad High Court · (1969) 23 STC 453
Constitution of India, 1950 — Article 226, 227
High Courts04 Dec 1968Allowed
Laxminarain Gauri Shanker and Another Vs The State of U.P. and Another
Allahabad High Court · (1969) 24 STC 77
Uttar Pradesh Sales Tax Act, 1948 — Section 22
High Courts03 Dec 1968Allowed
Kashi Prasad Saksena Vs State Government of U.P., Lucknow
Allahabad High Court · AIR 1969 All 195
Constitution of India, 1950 — Article 226Notaries Act, 1952 — Section 10, 5, 8(1)Notaries Rules, 1956 — Rule 11(2), 11(9), 13, 13(2), 13(3)
High Courts02 Dec 1968Dismissed
Commissioner, Sales Tax Vs Indo Overseas Agencies
Allahabad High Court · (1969) 24 STC 81
Central Sales Tax Act, 1956 — Section 8
High Courts28 Nov 1968Allowed
Baldeo Prasad Vs Union of India (UOI) and Others
Allahabad High Court · (1969) 73 ITR 520
High Courts28 Nov 1968Dismissed
Ram Swarup Vs State Transport Appellate Tribunal, Uttar Pradesh and Another
Allahabad High Court · AIR 1970 All 182 : (1972) CriLJ 1119
Motor Vehicles Act, 1939 — Section 57(8), 64
High Courts28 Nov 1968
Panna Lal Babu Lal Vs Commissioner of Income Tax
Allahabad High Court · (1969) 73 ITR 503
Income Tax Act, 1922 — Section 26AIncome Tax Rules, 1922 — Rule 6, 6(2)
High Courts25 Nov 1968Allowed
Commissioner, Sales Tax, U.P. Vs Allied Chemicals, 77 Factory Area, Kanpur
Allahabad High Court · AIR 1970 All 20 : (1969) 23 STC 165
Uttar Pradesh Sales Tax Act, 1948 — Section 3(1)
High Courts20 Nov 1968Allowed
Union of India (UOI) Vs Hari Om
Allahabad High Court · AIR 1969 All 542
Civil Procedure Code, 1908 (CPC) — Section 100, 101Civil Services (Classification, Control and Appeal) Rules — Rule 55, 55Constitution of India, 1950 — Article 311
High Courts19 Nov 1968Dismissed
Duryodhan Vs Sitaram and Others
Allahabad High Court · AIR 1970 All 1
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9Representation of the People Act, 1951 — Section 109, 110, 116A, 116B, 90
High Courts18 Nov 1968Disposed Of
Seth Munna Lal Vs Seth Jai Prakash
Allahabad High Court · AIR 1970 All 257 : (1968) 38 AWR 860
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13, Order 9 Rule 9
High Courts14 Nov 1968Dismissed
Sool Chand Ram Sewak Vs Commissioner of Income Tax
Allahabad High Court · (1969) 73 ITR 466
Income Tax Act, 1922 — Section 25A, 34, 34(1)
High Courts13 Nov 1968Disposed Of
Mirajuddin Vs Nanku and Others
Allahabad High Court · (1970) 40 AWR 127
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Mussalman Wakf Validating Act, 1913 — Section 3
High Courts13 Nov 1968Dismissed
Mangat Ram Vs Kamlesh and Others
Allahabad High Court · (1969) ACJ 123
Motor Vehicles Act, 1988 — Section 110D, 110D(1), 110D(2)Motor Vehicles Act, 1988 — Section 110D, 110D(1), 110D(2)Motor Vehicles Act, 1988 — Section 110D, 110D(1), 110D(2)
High Courts11 Nov 1968
Kanhaiya Lal Moti Lal Vs Commissioner of Income Tax
Allahabad High Court · (1969) 72 ITR 507
Income Tax Act, 1922 — Section 26AIncome Tax Act, 1961 — Section 185(2)Income Tax Rules, 1922 — Rule 2, 3, 4, 6
High Courts08 Nov 1968Allowed
Suraj Bhan Pande Vs State of U.P. and Others
Allahabad High Court · AIR 1969 All 560 : (1969) 39 AWR 264
Constitution of India, 1950 — Article 245, 302Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 5