High Courts10 Mar 1962Disposed Of
BENARES CLOTH DEALERS SYNDICATE Vs Income Tax OFFICER, BENARES.
Allahabad High Court · (1964) 51 ITR 507
Contract Act, 1872 — Section 226, 230Income Tax Act, 1961 — Section 66Partnership Act, 1932 — Section 4, 6
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,977 of 5,024
High Courts10 Mar 1962Dismissed
JUGGILAL KAMLAPAT Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1963) 49 ITR 458
Income Tax Act, 1961 — Section 34, 4, 66
High Courts10 Mar 1962Disposed Of
SETH KISHORI LAL BABULAL Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1963) 49 ITR 502
Income Tax Act, 1961 — Section 34, 66
High Courts10 Mar 1962Allowed
SMT. SARASWATI DEVI LOHIA Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1964) 51 ITR 491
Income Tax Act, 1961 — Section 10, 16, 2, 34, 66Partnership Act, 1932 — Section 4
High Courts10 Mar 1962Allowed
RAJA MOHAN RAJA BAHADUR Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1963) 49 ITR 801
Income Tax Act, 1961 — Section 14, 22, 23, 28, 34
High Courts09 Mar 1962Allowed
Kundan Lal Vs Jagan Nath Sharma
Allahabad High Court · AIR 1962 All 547 : (1962) 32 AWR 500
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts06 Mar 1962Dismissed
Lala Dhanpat Rai Vs Sri Prem Sunder Bhargava and Others
Allahabad High Court · (1962) 03 AHC CK 0032
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 10(1)
High Courts06 Mar 1962Dismissed
Baij Nath and Another Vs Munna Lal
Allahabad High Court · AIR 1963 All 389
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 43 Rule 1, 2, 2(2)
High Courts06 Mar 1962Partly Allowed
State of U.P. Vs Abdul Latif and Another
Allahabad High Court · AIR 1963 All 229 : (1962) 32 AWR 860 : (1963) CriLJ 563
Motor Vehicles Act, 1939 — Section 123, 123(1), 22, 42
High Courts05 Mar 1962Dismissed
Sabir Ali and Another Vs The State
Allahabad High Court · AIR 1962 All 405
Criminal Procedure Code, 1898 (CrPC) — Section 29, 349, 530Uttar Pradesh Private Forests Protection Act, 1949 — Section 15(1), 15(2)
High Courts02 Mar 1962Allowed
Smt. Lalti and Others Vs Hira Lal
Allahabad High Court · AIR 1963 All 392
High Courts01 Mar 1962Dismissed
Rafuwa and Others Vs Abbas Khan and Others
Allahabad High Court · AIR 1963 All 391
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 4
High Courts01 Mar 1962Allowed
Hukam Chand Vs Munshi Khan and Another
Allahabad High Court · AIR 1963 All 251
Transfer of Property Act, 1882 — Section 108Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7E(3)
High Courts28 Feb 1962Dismissed
Rajdhari Devi Vs Deputy Registrar, Co-operative Societies, U.P., Gorakhpur and Others
Allahabad High Court · AIR 1963 All 113 : (1962) 32 AWR 904
Arbitration Act, 1940 — Section 30, 46Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226
High Courts27 Feb 1962Dismissed
Dhoom Chand Jain Vs Chaman Lal Gupta and Another
Allahabad High Court · AIR 1962 All 543 : (1962) 32 AWR 585
Allahabad High Court Rules, 1952 — Rule 5Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 104(1), 104(2), 122, 128
High Courts22 Feb 1962Dismissed
W.L. Ross Vs Regional Transport Authority Lucknow Region and Another
Allahabad High Court · AIR 1962 All 574
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 57, 57(2), 58, 58(2)
High Courts22 Feb 1962
HANUMAN GLASS WORKS, FEROZABAD Vs COMMISSIONER OF Income Tax, AGRA.
Allahabad High Court · (1962) 46 ITR 268
Income Tax Act, 1961 — Section 13, 66
High Courts22 Feb 1962Dismissed
Jai Ram Singh Vs Bhuley and others
Allahabad High Court · (1962) 02 AHC CK 0017
Criminal Procedure Code, 1898 (CrPC) — Section 133, 139A
High Courts22 Feb 1962Dismissed
Mohammad Hamid Hussain Vs Asstt. Custodian of Evacuee Property, Allahabad
Allahabad High Court · AIR 1963 All 101
Administration of Evacuee Property Act, 1950 — Section 43Constitution of India, 1950 — Article 19(1)
High Courts22 Feb 1962Dismissed
Wahid and Another Vs State
Allahabad High Court · AIR 1963 All 256 : (1963) CriLJ 722
Criminal Procedure Code, 1898 (CrPC) — Section 145(4), 539, 539AAOaths Act, 1873 — Section 4