Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5, 5(2)(a)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5, 5(2)(a)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5, 5(2)(a)

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High Courts14 Mar 1967

COMMISSIONER OF Income Tax, U.P. Vs RUKMANAND KEDIA.

Allahabad High Court · (1968) 69 ITR 557

Income Tax Act, 1961 — Section 16

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High Courts13 Mar 1967Allowed

Bansi Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1967) 37 AWR 447

Civil Procedure Code, 1908 (CPC) — Section 141Limitation Act, 1963 — Section 29Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9

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High Courts12 Mar 1967Dismissed

KANPUR AGENCIES PRIVATE LTD. Vs COMMISSIONER OF Income Tax, LUCKNOW.

Allahabad High Court · (1968) 70 ITR 337

Income Tax Act, 1922 — Section 10(2)(ii)

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High Courts12 Mar 1967

MADAN GOPAL RADHEYLAL Vs COMMISSIONER OF WEALTH-TAX.

Allahabad High Court · (1968) 68 ITR 735

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High Courts11 Mar 1967Dismissed

Income Tax OFFICER, GORAKHPUR Vs RAM PRASAD AND OTHERS.

Allahabad High Court · (1968) 70 ITR 59

Income Tax Act, 1961 — Section 25A, 3, 44, 63

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High Courts10 Mar 1967

BHARAT STORES LTD. Vs COMMISSIONER OF Income Tax, LUCKNOW.

Allahabad High Court · (1968) 70 ITR 651

Income Tax Act, 1961 — Section 66

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High Courts08 Mar 1967Partly Allowed

Sukhdeo and Others Vs State

Allahabad High Court · AIR 1968 All 151 : (1968) CriLJ 438

Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 323

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High Courts08 Mar 1967

State Vs Radhey Lal

Allahabad High Court · (1967) 37 AWR 358

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High Courts06 Mar 1967Dismissed

CHIRANJI LAL Vs Income Tax OFFICER, A-WARD, MEERUT, AND ANOTHER.

Allahabad High Court · (1968) 69 ITR 106

Income Tax Act, 1922 — Section 66(5)

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High Courts06 Mar 1967Partly Allowed

SHERVANI CHARITABLE TRUST Vs COMMISSIONER OF Income Tax, U.P.

Allahabad High Court · (1968) 69 ITR 750

Income Tax Act, 1922 — Section 4(3)(i), 66(1)

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High Courts05 Mar 1967Dismissed

COMMISSIONER OF Income Tax U. P. Vs LALA GIRJESH BAHADUR PAL.

Allahabad High Court · (1968) 68 ITR 649

Income Tax Act, 1922 — Section 66(1)

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High Courts04 Mar 1967

CHHEDILAL DILASARAM Vs COMMISSIONER OF Income Tax, LUCKNOW.

Allahabad High Court · (1968) 70 ITR 748

Income Tax Act, 1961 — Section 34

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High Courts03 Mar 1967

JAGANNATH RAMESHWAR PRASAD Vs COMMISSIONER OF Income Tax, U. P.

Allahabad High Court · (1968) 68 ITR 358

Income Tax Act, 1961 — Section 66(1)

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High Courts03 Mar 1967

Gopalji Brahmachari Vs Parshottamchari

Allahabad High Court · (1967) 37 AWR 413

Criminal Procedure Code, 1898 (CrPC) — Section 479A(6)Criminal Procedure Code, 1898 (CrPC) — Section 479A(6)Criminal Procedure Code, 1898 (CrPC) — Section 479A(6)

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High Courts01 Mar 1967

U. P. VANASPATI AGENCY Vs COMMISSIONER OF Income Tax.

Allahabad High Court · (1968) 68 ITR 120

Income Tax Act, 1922 — Section 66(1)

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High Courts28 Feb 1967Allowed

Banwari Lal Vs Ganga Prasad and Another

Allahabad High Court · (1967) 37 AWR 643

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