High Courts10 May 1962Dismissed
RANI BHAWANI DEVI Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1962) 46 ITR 973
Income Tax Act, 1961 — Section 10, 12, 34, 66
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,974 of 5,024
High Courts09 May 1962Dismissed
Har Prasad Gupta Vs State of Uttar Pradesh
Allahabad High Court · AIR 1963 All 415 : (1964) 1 LLJ 607
Constitution of India, 1950 — Article 226, 233, 309, 311Evidence Act, 1872 — Section 124Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 19, 28, 4(3), 6
High Courts09 May 1962Disposed Of
SRI BHAGWAN RAHDA KRISHNA JI Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1962) 46 ITR 741
Income Tax Act, 1961 — Section 4, 66, 9
High Courts09 May 1962
JAWAHAR LAL MANI RAM Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1963) 48 ITR 837
Income Tax Act, 1961 — Section 22, 23, 25A, 27, 31
High Courts04 May 1962Allowed
Basai Vs Hasan Raza Khan and Others
Allahabad High Court · AIR 1963 All 340
Easements Act, 1882 — Section 18Specific Relief Act, 1877 — Section 54
High Courts03 May 1962Allowed
Narain Das Hari Vansh Vs Kanpur Nagar Mahapalika
Allahabad High Court · AIR 1963 All 269
Arbitration Act, 1940 — Section 16, 16(1), 23
High Courts03 May 1962Dismissed
Karnail Singh Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1963 All 337
Central Motor Vehicles Rules, 1989 — Rule 7Motor Vehicles Act, 1939 — Section 68, 68D, 68I, 68I(1)
High Courts02 May 1962Disposed Of
Sheikh Wajih Uddin Vs The State
Allahabad High Court · AIR 1963 All 335 : (1963) CriLJ 4
Constitution of India, 1950 — Article 19(1), 19(2), 228Penal Code, 1860 (IPC) — Section 153A
High Courts02 May 1962Partly Allowed
Shobha and Another Vs State
Allahabad High Court · AIR 1963 All 29 : (1962) 32 AWR 684 : (1963) CriLJ 35
Constitution of India, 1950 — Article 301, 302, 303, 304Essential Commodities Act, 1955 — Section 3
High Courts02 May 1962
Bisheshar Dhani Ram Vs The State
Allahabad High Court · (1963) CriLJ 645
Penal Code, 1860 (IPC) — Section 141, 147, 149, 201, 302
High Courts01 May 1962
COMMISSIONER OF Income Tax U. P. Vs R. S. SHOE FACTORY.
Allahabad High Court · (1963) 47 ITR 917
Income Tax Act, 1961 — Section 66Partnership Act, 1932 — Section 20, 4
High Courts25 Apr 1962Disposed Of
INDERMANI JATIA Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1962) 46 ITR 1156
Income Tax Act, 1961 — Section 10, 12, 66
High Courts25 Apr 1962Dismissed
J.K. COTTON MANUFACTURERS LTD. Vs COMMISSIONER OF Income Tax, U.P. and V.P.
Allahabad High Court · (1962) 46 ITR 970
Income Tax Act, 1961 — Section 10, 66
High Courts25 Apr 1962Dismissed
HINDUSTAN COMMERCIAL BANK LTD. Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1962) 46 ITR 910
Income Tax Act, 1961 — Section 66
High Courts24 Apr 1962Disposed Of
J. K. WOOLLEN MANUFACTURERS LTD. Vs COMMISSIONER OF INCOME TAX, U.P. and V.P.
Allahabad High Court · (1962) 46 ITR 1123
Income Tax Act, 1961 — Section 10, 66
High Courts24 Apr 1962Allowed
Ganga Singh and Others Vs Santosh Kumar and Others
Allahabad High Court · AIR 1963 All 201
Contract Act, 1872 — Section 55, 56Specific Relief Act, 1877 — Section 14, 19
High Courts24 Apr 1962Disposed Of
SWADESHI COTTON MILLS COMPANY LIMITED, KANPUR Vs COMMISSIONER OF Income Tax, U.P. AND V.P.
Allahabad High Court · (1962) 46 ITR 906
Income Tax Act, 1961 — Section 66
High Courts23 Apr 1962
COMMISSIONER OF Income Tax, U.P. Vs RAO THAKUR NARAYAN SINGH.
Allahabad High Court · (1962) 46 ITR 901
Income Tax Act, 1961 — Section 66Transfer of Property Act, 1882 — Section 105
High Courts18 Apr 1962
EX-SOLDIERS MOTOR TRANSPORT CO. Vs COMMISSIONER OF Income Tax U. P.
Allahabad High Court · (1963) 47 ITR 913
Income Tax Act, 1922 — Section 66(I)
High Courts17 Apr 1962Dismissed
Mangali Vs Chhakki Lal and Others
Allahabad High Court · AIR 1963 All 527 : (1963) CriLJ 489
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 182Public Gambling Act, 1867 — Section 13