High Courts18 Nov 1966Allowed
INTER-ASIAN FOOTWEAR CORPORATION Vs APPELLATE ASSISTANT COMMISSIONER OF Income Tax, AGRA. ([1967] 64 I. T. R. (SH. N.) 36.).
Allahabad High Court · (1967) 66 ITR 110
Income Tax Act, 1961 — Section 251, 297
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,907 of 5,024
High Courts18 Nov 1966Allowed
Dayal and Another Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1967) 37 AWR 61
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts17 Nov 1966Dismissed
Saudan Singh Vs Goswami Rasikanand
Allahabad High Court · AIR 1968 All 168 : (1967) 37 AWR 526
Registration Act, 1908 — Section 17(2), 49
High Courts16 Nov 1966Allowed
Dilawar Singh Vs State
Allahabad High Court · (1967) 37 AWR 692
Criminal Procedure Code, 1898 (CrPC) — Section 250(1), 250(2)Criminal Procedure Code, 1898 (CrPC) — Section 250(1), 250(2)Criminal Procedure Code, 1898 (CrPC) — Section 250(1), 250(2)
High Courts16 Nov 1966Dismissed
Kunj Behari and Another Vs Sripal Singh
Allahabad High Court · (1967) 37 AWR 276
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18, 209
High Courts16 Nov 1966Disposed Of
Ram Narain Har Charan Lal Vs Commissioner of Sates Tax, Uttar Pradesh.
Allahabad High Court · (1966) 11 AHC CK 0022
High Courts16 Nov 1966Dismissed
Uttam Chand Vs Smt. Kanak Mala and Another
Allahabad High Court · (1967) 37 AWR 201
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(e), 7(3)
High Courts16 Nov 1966Allowed
Roshan Lal Vs State
Allahabad High Court · (1967) 37 AWR 172
Penal Code, 1860 (IPC) — Section 447
High Courts15 Nov 1966Disposed Of
DURGA DUT CHUNNI LAL Vs COMMISSIONER OF Income Tax, U. P. [1967] 64 I. T. R. (SH. N.) 48.
Allahabad High Court · (1968) 67 ITR 33
Income Tax Act, 1922 — Section 6(1)
High Courts15 Nov 1966Dismissed
Syed Hasan Vs Munsif Havali and Others
Allahabad High Court · (1967) 37 AWR 448
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(1D), 435Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(1D), 435Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(1D), 435
High Courts15 Nov 1966Allowed
Pattan Din Vs Sardar Karam Singh
Allahabad High Court · (1967) 37 AWR 445
Transfer of Property Act, 1882 — Section 106Transfer of Property Act, 1882 — Section 106Transfer of Property Act, 1882 — Section 106
High Courts11 Nov 1966Dismissed
NAND KISHORE SITA RAM Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1968) 67 ITR 349
Income Tax Act, 1922 — Section 66(1)
High Courts11 Nov 1966Dismissed
Lakshmi Narain Agarwala Vs State Transport Authority and Another
Allahabad High Court · AIR 1967 All 573
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47(1), 47(3), 64A
High Courts10 Nov 1966Allowed
Behari Lal (died) and after him Babu Ram and Others Vs State of U.P. and Others
Allahabad High Court · (1967) 37 AWR 215
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5(a)
High Courts10 Nov 1966Allowed
Munshi Vs The State
Allahabad High Court · AIR 1968 All 345
Criminal Procedure Code, 1898 (CrPC) — Section 161, 162, 342(1), 342(3)
High Courts10 Nov 1966Allowed
Munshi Vs State
Allahabad High Court · (1967) 37 AWR 689
Criminal Procedure Code, 1898 (CrPC) — Section 162, 342(1)Evidence Act, 1872 — Section 30Criminal Procedure Code, 1898 (CrPC) — Section 162, 342(1)
High Courts09 Nov 1966Allowed
Ram Rakshpal and Another Vs The District Magistrate and Others
Allahabad High Court · (1967) 37 AWR 25
Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3
High Courts09 Nov 1966
COMMISSIONER OF Income Tax, U. P. Vs RAM RAKSHPAL, ASHOK KUMAR.
Allahabad High Court · (1968) 67 ITR 164
Constitution of India, 1950 — Article 44Hindu Succession Act, 1956 — Section 10, 17, 4, 6, 8Income Tax Act, 1961 — Section 3, 66
High Courts09 Nov 1966Allowed
Sheo Ram Vs Dy. Director of Consolidation U.P. Lucknow and Others
Allahabad High Court · (1967) 37 AWR 10
Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 14
High Courts08 Nov 1966Allowed
Mohammad Bafati Vs State
Allahabad High Court · (1967) 37 AWR 856
Criminal Procedure Code, 1898 (CrPC) — Section 133, 138, 141Criminal Procedure Code, 1898 (CrPC) — Section 133, 138, 141Criminal Procedure Code, 1898 (CrPC) — Section 133, 138, 141