High Courts27 Jan 1967Allowed
Barjor Vs Deputy Director of Consolidation, Camp Kanpur, and others
Allahabad High Court · (1968) 38 AWR 156
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154, 189
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,904 of 5,024
High Courts27 Jan 1967Allowed
Vishwanath Tripathi and another Vs The State of Uttar Pradesh and others
Allahabad High Court · (1968) 38 AWR 114
Uttar Pradesh Municipalities Act, 1916 — Section 87A(3)
High Courts27 Jan 1967Allowed
Mangal Chand Kunj Beharilal Vs The State of Uttar Pradesh and Others
Allahabad High Court · AIR 1968 All 193
Constitution of India, 1950 — Article 226Uttar Pradesh Sales Tax Act, 1948 — Section 8A(4)
High Courts25 Jan 1967Dismissed
Ram Niwas Pushkar Dutta through Pushkar Dutta Vs Nankau Ram and Others
Allahabad High Court · (1967) 37 AWR 830
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7A
High Courts24 Jan 1967
VISHWANATH Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1968) 67 ITR 521
Income Tax Act, 1922 — Section 66(1)
High Courts23 Jan 1967Allowed
Haji Nasir Vs State
Allahabad High Court · (1967) 37 AWR 156
Essential Commodities Act, 1955 — Section 7Uttar Pradesh Food Grains (Control of Requisition and Distribution) Order, 1963 — Clause 3B(b)Uttar Pradesh Food Grains Dealers Licensing Order, 1964 — Clause 3
High Courts20 Jan 1967Allowed
Ganesh Prasad and Another Vs State of Uttar Pradesh and Others
Allahabad High Court · (1967) 37 AWR 631
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7F
High Courts20 Jan 1967Dismissed
Damodar Dass Vishwanath Vs Commissioner, Sales Tax
Allahabad High Court · (1968) 22 STC 60
Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 286
High Courts20 Jan 1967Disposed Of
B. MALICK Vs COMMISSIONER OF Income Tax, UTTAR PRADESH.
Allahabad High Court · (1968) 67 ITR 616
Income Tax Act, 1961 — Section 10
High Courts20 Jan 1967
AJODHYA PRASAD TARA CHAND KHEKRA Vs COMMISSIONER OF Income Tax, LUCKNOW.
Allahabad High Court · (1967) 66 ITR 576
Income Tax Act, 1922 — Section 66(1)
High Courts20 Jan 1967Allowed
Rameshwar Prasad Bagla Vs The Commissioner of Income Tax, U.P., Lucknow
Allahabad High Court · AIR 1968 All 88 : (1967) 65 ITR 482
Constitution of India, 1950 — Article 141Income Tax Act, 1922 — Section 3
High Courts19 Jan 1967Dismissed
Tej Bahadur Singh and Another Vs The Board of Revenue and Others
Allahabad High Court · (1967) 37 AWR 858
Limitation Act, 1963 — Section 14Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 210
High Courts19 Jan 1967Allowed
Sita Ram and Another Vs DY. Director of Consolidation and Others
Allahabad High Court · (1967) 37 AWR 256
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 41Uttar Pradesh Land Revenue Act, 1901 — Section 200, 201Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 41
High Courts19 Jan 1967
BADRINATH AGARWAL. Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1967) 65 ITR 242
High Courts19 Jan 1967Disposed Of
Commissioner, Sales Tax Vs Vijay Kumar Krishna Kumar
Allahabad High Court · (1968) 21 STC 37
Uttar Pradesh Sales Tax Act, 1948 — Section 11(5)Uttar Pradesh Trade Tax Act, 1948 — Section 2(c)
High Courts19 Jan 1967Allowed
Firm Chuni Lal Tukki Mal Vs Firm Mukat Lal Ram Chandra and Others
Allahabad High Court · AIR 1968 All 164
Stamp Act, 1899 — Section 2(5), 35Transfer of Property Act, 1882 — Section 8
High Courts19 Jan 1967
RADHEY LAL MANNI LAL Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1967) 66 ITR 581
Income Tax Act, 1922 — Section 66(1)
High Courts19 Jan 1967
SHRI THAKURJI ENGINEERING WORKS (P.) LTD. Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1968) 67 ITR 515
Income Tax Act, 1922 — Section 66(2)
High Courts19 Jan 1967Allowed
Mohammad Saddiq and Others Vs Dy. Director of Consolidation and Others
Allahabad High Court · (1967) 37 AWR 228
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 52(1)Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 52(1)