High Courts06 Nov 1968Dismissed
Gauri Shanker Sahi Vs State of U.P.
Allahabad High Court · (1970) 77 ITR 827
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,874 of 5,024
High Courts05 Nov 1968Dismissed
Sidh Gopal Gajanand and Others Vs Income Tax Officer and Others
Allahabad High Court · (1969) 73 ITR 226
Income Tax Act, 1922 — Section 22(4), 23(2), 34, 5(7A)
High Courts05 Nov 1968Dismissed
Rajendra Kumar Vs Smt. Maya Devi
Allahabad High Court · (1968) 38 AWR 854
Transfer of Property Act, 1882 — Section 106Transfer of Property Act, 1882 — Section 106Transfer of Property Act, 1882 — Section 106
High Courts01 Nov 1968Dismissed
Imperial Surgico Industries Vs Commissioner, Sales Tax
Allahabad High Court · (1969) 23 STC 201
Uttar Pradesh Sales Tax Act, 1948 — Section 3, 3A
High Courts31 Oct 1968Dismissed
H.G. Misra and Co. Vs Appellate Assistant Commissioner of Income Tax and Others
Allahabad High Court · AIR 1969 All 566 : (1969) 72 ITR 489
Constitution of India, 1950 — Article 14, 141General Clauses Act, 1897 — Section 18A, 6Income Tax Act, 1961 — Section 297(2), 298
High Courts30 Oct 1968Dismissed
Anwar Khan Mehboob Co. Vs The Commissioner of Sales Tax
Allahabad High Court · (1969) 24 STC 20
Uttar Pradesh Sales Tax Act, 1948 — Section 3A
High Courts30 Oct 1968Dismissed
Commissioner, Sales Tax Vs Dhampur Sugar Mills Ltd. and Another
Allahabad High Court · (1970) 26 STC 65
Uttar Pradesh Sales Tax Act, 1948 — Section 11(3)
High Courts30 Oct 1968Partly Allowed
Balbir Singh Vs Smt. Sulochana Devi
Allahabad High Court · AIR 1970 All 382 : (1976) AWC 157
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(2)
High Courts29 Oct 1968Dismissed
Shri Irfan Ali Vs State
Allahabad High Court · (1970) 40 AWR 679 : (1970) CriLJ 603
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 228, 3, 30, 302
High Courts28 Oct 1968Disposed Of
Union of India and another Vs Hem Chandra and others
Allahabad High Court · (1968) 10 AHC CK 0012
Administration of Evacuee Property (Central) Rules, 1950 — Rule 22Administration of Evacuee Property Act, 1950 — Section 17, 28, 4, 40, 46(d)Limitation Act, 1908 — Article 116, 120, 97, 9
High Courts28 Oct 1968Dismissed
Union of India (UOI) and Another Vs Hem Chandra and Others
Allahabad High Court · AIR 1970 All 228
Administration of Evacuee Property (Central) Rules, 1950 — Rule 22Administration of Evacuee Property Act, 1950 — Section 17, 28, 4, 40, 46Limitation Act, 1908 — Article 116, 120, 97, 9
High Courts18 Oct 1968Allowed
Rishi Kesh Singh and Others Vs The State
Allahabad High Court · AIR 1970 All 51 : (1970) CriLJ 132
Constitution of India, 1950 — Article 141Evidence Act, 1872 — Section 101, 104, 105, 114, 3Penal Code, 1860 (IPC) — Section 299, 6, 76, 96
High Courts17 Oct 1968Allowed
Suraj Narain Shukla Vs Superintendent Central Excise, Varanasi and Another
Allahabad High Court · AIR 1969 All 524
Central Excises and Salt Act, 1944 — Section 12, 35Sea Customs Act, 1878 — Section 189
High Courts17 Oct 1968Disposed Of
Commissioner of Income Tax Vs Babu Ram Chandra Bhan
Allahabad High Court · (1969) 74 ITR 143
Income Tax Act, 1922 — Section 30(1), 67A
High Courts17 Oct 1968Dismissed
Dariao Singh and others Vs Dy. Director of Consolidation, U.P. Camp At Bulandshahr and others
Allahabad High Court · (1968) 38 AWR 882
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12B, 12CUttar Pradesh Consolidation of Holdings Act, 1953 — Section 12B, 12CUttar Pradesh Consolidation of Holdings Act, 1953 — Section 12B, 12C
High Courts16 Oct 1968Dismissed
Gaon Sabha Birshadpur Vs Deputy Director of Consolidation, Jaunpur and another
Allahabad High Court · (1968) 38 AWR 843
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 2(1)(c)
High Courts16 Oct 1968Dismissed
Pritam Singh Vs State
Allahabad High Court · AIR 1969 All 513 : (1968) 38 AWR 865 : (1969) CriLJ 1329
Criminal Procedure Code, 1898 (CrPC) — Section 247, 403
High Courts16 Oct 1968Allowed
Deoki Nandan Vs M.L. Gupta, Sales Tax Officer
Allahabad High Court · (1969) 23 STC 481
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 34
High Courts15 Oct 1968Disposed Of
Hind Auto Indo Ltd. Vs Premier Motors (P) Ltd. and Another
Allahabad High Court · AIR 1970 All 165
Companies (Court) Rules, 1959 — Rule 11, 11(10), 32, 67, 69Companies Act, 1956 — Section 391(1), 391(2), 394A, 643
High Courts14 Oct 1968Dismissed
Hakim Singh Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1970 All 151 : (1969) 39 AWR 526
Land Acquisition (Amendment) Act, 1923 — Section 3, 4Land Acquisition Act, 1894 — Section 17(1), 17(2), 17(4), 4, 5A