High Courts23 Feb 1966Allowed
Mosim Ali and Others Vs Ganga Prasad and Others
Allahabad High Court · AIR 1966 All 356 : (1966) RD 328
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,919 of 5,024
High Courts23 Feb 1966Disposed Of
The Commissioner of Income Tax Vs Nawab of Rampur
Allahabad High Court · AIR 1966 All 440 : (1966) 62 ITR 1
Constitution of India, 1950 — Article 363, 372(1)Income Tax Act, 1961 — Section 66, 66(5)
High Courts23 Feb 1966
Indian Herbs Research And Supply Co. Vs Commissioner of Sales Tax
Allahabad High Court · (1966) 17 STC 551
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1), 3A
High Courts23 Feb 1966Dismissed
Mohd. Nafis and Another Vs Baij Nath Mehrotra and Another
Allahabad High Court · (1967) 37 AWR 70
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7B(3)
High Courts23 Feb 1966
Smt. Bishun Shri Vs Smt. Suraj Mukhi and others
Allahabad High Court · AIR 1966 All 563
Court Fees Act, 1870 — Section 7(ivA)Specific Relief Act, 1963 — Section 39Succession Act, 1925 — Section 2, 2(h)
High Courts22 Feb 1966Dismissed
U.P. Co-operative Bank Ltd., Lucknow Vs Commissioner of Income Tax, U.P. Lucknow
Allahabad High Court · AIR 1966 All 603
Income Tax Act, 1961 — Section 10, 10, 10, 11, 12, 12
High Courts22 Feb 1966Allowed
Upper India Sugar Mills Vs Commissioner of Sales Tax
Allahabad High Court · (1966) 17 STC 536
Uttar Pradesh Sales Tax Act, 1948 — Section 10(3)
High Courts22 Feb 1966Allowed
Smt. Maya Devi and Others Vs Inder Narain Raizaday
Allahabad High Court · AIR 1967 All 118
Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 242
High Courts22 Feb 1966Disposed Off
U.P. Co-operative Bank Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1966) 36 CompCas 617 : (1966) 61 ITR 563
Income Tax Act, 1922 — Section 14(3), 14(8)
High Courts21 Feb 1966
Chandra Mohan (Second Temporary Civil and Sessions Judge) Vs State of Uttar Pradesh and Others
Allahabad High Court · (1966) 2 LLJ 832
Constitution of India, 1950 — Article 233, 234, 235, 236, 237Government of India Act, 1935 — Section 246, 254Industrial Disputes Act, 1947 — Section 7
High Courts21 Feb 1966Allowed
Raja Shatrunji Vs Mohamed Azmat Azim Khan and Others
Allahabad High Court · AIR 1967 All 51
Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133, 133(1)Uttar Pradesh Zamindars Debt Reduction Act, 1952 — Section 4
High Courts17 Feb 1966Dismissed
Wali and Others Vs Badal Khan
Allahabad High Court · AIR 1967 All 268 : (1967) CriLJ 678
Criminal Procedure Code, 1898 (CrPC) — Section 209, 253, 253(2), 436
High Courts16 Feb 1966Disposed Of
M.K.Brothers Private Limited Vs Commissioner of Income-tax, U.P.
Allahabad High Court · (1966) 02 AHC CK 0015
High Courts16 Feb 1966
M. K. BROTHERS PRIVATE LIMITED Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1967) 63 ITR 28
Income Tax Act, 1961 — Section 10, 3, 4, 66
High Courts14 Feb 1966Allowed
Smt. Gulab Dei Vs Chief Inspector of Stamps
Allahabad High Court · AIR 1967 All 153
Court Fees Act, 1870 — Section 7
High Courts11 Feb 1966Dismissed
Uttar Pradesh Electric Supply Company Ltd. Vs Assistant Labour Commissioner, Gorakhpur Region and Others
Allahabad High Court · (1966) 2 LLJ 714
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6H(1)
High Courts09 Feb 1966Allowed
Town Area Committee Vs N.L. Churaman and Others
Allahabad High Court · AIR 1966 All 370
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Areas Circumstances and Property Tax Limitations Restrictions and Rates Rules — Rule 3(1), 3(2)Uttar Pradesh Town Areas Act, 1914 — Section 14(1), 18(4)
High Courts08 Feb 1966Allowed
Radhey Shyam Vs Beni Ram Mool Chand
Allahabad High Court · AIR 1967 All 28
Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1908 — Section 14Partnership Act, 1932 — Section 69(3)
High Courts07 Feb 1966Allowed
The Union of India, Ministry of Commerce and Industry, Government of India Vs Seth Shanti Sarup and others
Allahabad High Court · AIR 1966 All 530
Civil Procedure Code, 1908 (CPC) — Section 115, 141Constitution of India, 1950 — Article 133Limitation Act, 1963 — Section 5
High Courts03 Feb 1966Dismissed
Rampali Devi and others, Legal Representives of Manna Lal (deceased) Vs Smt. Chando Bibi and another
Allahabad High Court · AIR 1966 All 584
Hindu Succession Act, 1956 — Section 14, 14(1)