High Courts21 Mar 1968
COMMISSIONER OF Income Tax, U.P. Vs BENI PRASAD TANDON.
Allahabad High Court · (1969) 71 ITR 322
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,883 of 5,024
High Courts19 Mar 1968Dismissed
Hemant Kumar Vs State
Allahabad High Court · (1968) 38 AWR 765
Criminal Procedure Code, 1898 (CrPC) — Section 537Defence of India Rules, 1962 — Rule 125(9), 154Uttar Pradesh Sugar Control Order, 1963 — Clause 4(i)
High Courts13 Mar 1968Allowed
Smt. Shakuntala Devi Vs The Deputy Director of Consolidation, U.P. Lucknow Camp At Bijnor and others
Allahabad High Court · (1968) 38 AWR 271
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209
High Courts13 Mar 1968Allowed
Vaid Mahesh Chandra Shastri Rampuri Vs Life Insurance Corporation of India
Allahabad High Court · (1968) 38 CompCas 767
Insurance Act, 1938 — Section 45Interest Act, 1839 — Section 1
High Courts12 Mar 1968Dismissed
Municipal Board, Kanpur Vs Additional Commissioner, Kanpur and Another
Allahabad High Court · AIR 1969 All 177
Uttar Pradesh Municipalities Act, 1916 — Section 160, 160(1), 160(2), 2(17), 296
High Courts12 Mar 1968Allowed
Gyan Chand Jain Vs Bishamber Sahai
Allahabad High Court · (1968) 38 AWR 310
Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(a)Uttar Pradesh General Clauses Act, 1904 — Section 4
High Courts12 Mar 1968Dismissed
Dhani Ram and others Vs Mangu and others
Allahabad High Court · (1968) 38 AWR 394
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Encumbered Estates Act, 1934 — Section 4Uttar Pradesh Tenancy Act, 1939 — Section 29
High Courts11 Mar 1968Allowed
R. B. RAM RATTAN PREM NATH Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1969) 71 ITR 624
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 34
High Courts11 Mar 1968Dismissed
R.B. Ram Rattan Prem Nath, Dehradun Vs Commissioner of Income Tax, U.P., Lucknow
Allahabad High Court · AIR 1969 All 375
Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 34(1), 34(1A)
High Courts11 Mar 1968
Ramchand and Sons Sugar Mills Pvt. Ltd. Vs Commissioner of Income Tax, U.P., Lucknow
Allahabad High Court · AIR 1969 All 383 : (1970) 75 ITR 428
Income Tax Act, 1922 — Section 23A, 23A(1)
High Courts11 Mar 1968
GIRDHARI LAL LAXMAN PRASAD Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1968) 70 ITR 853
Income Tax Act, 1922 — Section 35
High Courts06 Mar 1968Dismissed
C.K. Avasthi Vs Chairman, Board of Governors, Indian Institute of Technology, Kanpur and Others
Allahabad High Court · AIR 1969 All 213 : (1970) 1 LLJ 387
Institutes of Technology Act, 1961 — Section 26, 30, 30(1)
High Courts06 Mar 1968Dismissed
Chandi Prasad Vs Chaudhari Chandra Pratap Singh
Allahabad High Court · AIR 1970 All 119 : (1970) 40 AWR 259 : (1970) CriLJ 193
Criminal Procedure Code, 1898 (CrPC) — Section 146(1), 146(1B), 146(1D), 439
High Courts05 Mar 1968Dismissed
Ram Nath Vs State
Allahabad High Court · (1968) 38 AWR 577
Penal Code, 1860 (IPC) — Section 243
High Courts02 Mar 1968
Smt. Sarla Devi Vs Shri Balwan Singh
Allahabad High Court · AIR 1969 All 601 : (1968) 38 AWR 429
Hindu Marriage Act, 1955 — Section 21, 24, 28
High Courts02 Mar 1968Disposed Of
Maharaj Singh Vs Smt. Uma Singh
Allahabad High Court · AIR 1969 All 603 : (1968) 38 AWR 329
Special Marriage Act, 1954 — Section 36, 39
High Courts02 Mar 1968Partly Allowed
Chiranjilal Kallu Ram Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1968 All 349
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 123, 2(28), 33, 33(1), 35Uttar Pradesh Motor Vehicles Rules, 1940 — Rule 22
High Courts01 Mar 1968Dismissed
Bharat Glass Factory Vs Sales Tax Officer and Others
Allahabad High Court · (1968) 21 STC 445
Constitution of India, 1950 — Article 226
High Courts01 Mar 1968Dismissed
Khyali Ram Vs Joint Director of Consolidation UP Lucknow Camp at Allahabad and others
Allahabad High Court · (1968) 38 AWR 306
Evidence Act, 1872 — Section 43