High Courts30 Sept 1966Allowed
Income Tax Officer Vs Shambhoo Dayal Om Prakash and Co., Ferozabad and Others
Allahabad High Court · AIR 1968 All 203
Evidence Act, 1872 — Section 115, 18, 31
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,911 of 5,024
High Courts30 Sept 1966Allowed
Jodhan Vs Board of Revenue and Others
Allahabad High Court · AIR 1967 All 442 : (1967) RD 56
Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176
High Courts30 Sept 1966
DR. ONKAR DUTT SHARMA Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1967) 65 ITR 359
Income Tax Act, 1922 — Section 66(1)
High Courts28 Sept 1966Dismissed
Varun Gupta Vs Hari Raj Swarup and Others
Allahabad High Court · (1967) 37 AWR 461
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(d)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(d)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(d)
High Courts28 Sept 1966Dismissed
Niranjan Lal Vs Smt. Gayatri Devi
Allahabad High Court · (1967) 37 AWR 500
Criminal Procedure Code, 1898 (CrPC) — Section 488(1)Criminal Procedure Code, 1898 (CrPC) — Section 488(1)Criminal Procedure Code, 1898 (CrPC) — Section 488(1)
High Courts23 Sept 1966Dismissed
Mohammad Jan Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1967) 37 AWR 12
Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 190(cc)
High Courts23 Sept 1966Dismissed
GANESH PRASAD Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1968) 67 ITR 344
Income Tax Act, 1922 — Section 66(2)
High Courts23 Sept 1966Dismissed
Badri Prasad Vs Smt. Ram Dulari Devi and Others
Allahabad High Court · (1967) 37 AWR 283
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12(4)
High Courts22 Sept 1966Dismissed
TARZAN HOSIERY PRIVATE LTD. Vs Income Tax OFFICER, DISTRICT, I(B) WARD, KANPUR.
Allahabad High Court · (1968) 69 ITR 842
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 139, 174, 175, 176
High Courts22 Sept 1966
SHIV NARAIN Vs Income Tax OFFICER, KANPUR, AND ANOTHER.
Allahabad High Court · (1967) 65 ITR 233
High Courts21 Sept 1966Allowed
Om Prakash Agarwal Vs Income Tax Officer
Allahabad High Court · AIR 1968 All 82 : (1967) 66 ITR 175
Income Tax Act, 1961 — Section 220(4), 220(6), 221, 221(1)
High Courts21 Sept 1966Partly Allowed
Maharaj Singh Vs Baljit Singh
Allahabad High Court · AIR 1967 All 572
Easements Act, 1882 — Section 15, 4
High Courts21 Sept 1966Dismissed
Tulsipur Sugar Co. Ltd. Vs State of U.P. and Others
Allahabad High Court · AIR 1967 All 430 : (1968) 1 LLJ 420
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 4K, 5B, 6(5), 6(6)
High Courts20 Sept 1966Partly Allowed
Bishal Chand Jain Vs Chattur Sen and Others
Allahabad High Court · AIR 1967 All 506 : (1968) 2 LLJ 708
Constitution of India, 1950 — Article 216, 217, 219, 223Contract Act, 1872 — Section 128, 134, 73
High Courts20 Sept 1966Dismissed
Gajadhar Sahu Vs Board of Revenue and Others
Allahabad High Court · (1967) 37 AWR 232
Uttar Pradesh Tenancy Act, 1939 — Section 180
High Courts16 Sept 1966Allowed
Raghubir Sahai Srivastava Vs State
Allahabad High Court · (1967) 37 AWR 351
Uttar Pradesh Road Side Land Control Act, 1945 — Section 13Uttar Pradesh Roadside Land Control (Sanshodhan) Adhiniyam, 1965 — Section 4Uttar Pradesh Road Side Land Control Act, 1945 — Section 13
High Courts16 Sept 1966Disposed Of
J.K. Cotton Spg. and Wvg. Mills Co. Ltd. Vs Commissioner of Income Tax
Allahabad High Court · AIR 1967 All 513
Income Tax Act, 1922 — Section 10(2), 66(1)Income Tax Act, 1961 — Section 10(2)(xv), 256(1), 37, 66(1)
High Courts16 Sept 1966
J. K. COTTON SPINNING and WEAVING MILLS CO. LTD. Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1967) 64 ITR 444
Income Tax Act, 1961 — Section 10, 12, 66
High Courts15 Sept 1966Dismissed
Shiv Dayal alias Din Dayal Vs State of Rajasthan and Others
Allahabad High Court · (1967) 37 AWR 295
High Courts15 Sept 1966Disposed Off
K. P. BHARGAVA Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1967) 65 ITR 288
Income Tax Act, 1961 — Section 10(2)(vii)