COURT ARCHIVE

Allahabad High Court judgments, 1950

471 judgments · page 16 of 24

High Courts10 May 1950Dismissed

Radha Krishen Pratap Singh Vs H.S. Bates

Allahabad High Court · AIR 1953 All 302

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, 100, 109, 110Evidence Act, 1872 — Section 101, 102, 103Oudh Courts Act, 1925 — Section 12(2)

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High Courts10 May 1950Dismissed

Hari Ram and Another Vs Dr. C.K.C. Misra

Allahabad High Court · AIR 1951 All 425 : (1950) 20 AWR 559

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 5, 5(2), 5(4)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 5, 5(2), 5(4)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 5, 5(2), 5(4)

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High Courts09 May 1950Allowed

Ram Kishun Ram Vs Sheo Nandan Singh

Allahabad High Court · AIR 1951 All 587

Uttar Pradesh Encumbered Estates Act, 1934 — Section 11, 19

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High Courts09 May 1950

K.P. Bhargava Vs Commissioner of Income Tax, C.P. and Berar

Allahabad High Court · AIR 1950 All 613 : (1951) 19 ITR 254

Excess Profits Tax Act, 1940 — Section 13(1), 26(1), 6, 6(1)

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High Courts09 May 1950

CHOWDHARY MITHOO MISSAR Vs COMMISSIONER OF Income Tax, U. P. AND C. P.

Allahabad High Court · (1950) 18 ITR 530

Income Tax Act, 1961 — Section 66(1)

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High Courts08 May 1950

B. Jyoti Bhushan Gupta Vs Commissioner of Income Tax

Allahabad High Court · AIR 1950 All 622 : (1950) 20 AWR 553 : (1950) 18 ITR 777

Income Tax Act, 1920 — Section 25A(1)

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High Courts05 May 1950Dismissed

Ganesh Vs Mahadeo

Allahabad High Court · AIR 1950 All 647

Limitation Act, 1908 — Article 10, 120

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High Courts05 May 1950

State Vs Brahma Prakash and Others

Allahabad High Court · AIR 1950 All 556

Constitution of India, 1950 — Article 19, 19(2), 215Contempt of Courts Act, 1971 — Section 1, 2, 2(1), 2(3)

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High Courts05 May 1950

Prahlad Singh Dhuru Prasad Vs Commissioner of Income Tax

Allahabad High Court · AIR 1950 All 589 : (1950) 20 AWR 557

Income Tax Act, 1922 — Section 66(1), 66(4)

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High Courts03 May 1950Dismissed

MAHESHWARI DEVI JUTE MILLS LTD. Vs COMMISSIONER OF Income Tax, U.P., C.P. AND BERAR.

Allahabad High Court · (1951) 19 ITR 507

Excess Profits Tax Act, 1940 — Section 21

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High Courts03 May 1950Disposed Off

Shiva Shakti Saran Raghubir Saran Vs Commissioner of Income Tax

Allahabad High Court · AIR 1950 All 620 : (1950) 20 AWR 672 : (1951) 19 ITR 314

Income Tax Act, 1922 — Section 24B, 26, 26(2)

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High Courts03 May 1950

Shamnath Mushran Vs Commissioner of Income Tax

Allahabad High Court · AIR 1950 All 612 : (1950) 20 AWR 578 : (1950) 18 ITR 840

Income Tax Act, 1922 — Section 4, 4A

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High Courts03 May 1950Disposed Off

BHAGWAN DASS and SONS, CAWNPORE Vs COMMISSIONER OF Income Tax, U. P., C. P. AND BERAR.

Allahabad High Court · (1950) 18 ITR 524

Excess Profits Tax Act, 1940 — Section 21

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High Courts03 May 1950Dismissed

Akbar Khan and Others Vs Abdul Ghafoor and Others

Allahabad High Court · AIR 1950 All 690

North Western Provinces Tenancy Act, 1901 — Section 44

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High Courts03 May 1950

Maheshwari Devi Jute Mills Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1951) 19 ITR 507

Income Tax Act, 1922 — Section 66(1)

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High Courts03 May 1950

Shankhta Shukul Vs Sm. Govindi Devi

Allahabad High Court · AIR 1950 All 693 : (1950) 20 AWR 635

Agra Tenancy Act, 1926 — Section 4Criminal Procedure Code, 1898 (CrPC) — Section 145Limitation (Amendment) Act, 1903 — Article 47

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High Courts03 May 1950

Shiva Narayan Sharma Vs Commissioner of Income Tax

Allahabad High Court · AIR 1950 All 591 : (1950) 18 ITR 844

Income Tax Act, 1922 — Section 4A

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High Courts02 May 1950Dismissed

Ahmad Din Vs Bijha Singh

Allahabad High Court · AIR 1950 All 652

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High Courts02 May 1950Dismissed

Hira Lal Vs Pearey Lal and Others

Allahabad High Court · AIR 1952 All 272

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts02 May 1950Dismissed

Mishrimal Gulab Chand Vs The Commissioner of Income Tax

Allahabad High Court · AIR 1952 All 548 : (1951) 20 ITR 91

Civil Procedure Code, 1908 (CPC) — Section 109Income Tax Act, 1922 — Section 24, 24(1), 66A(2)

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