High Courts19 Sept 1950Dismissed
Amar Singh Vs Hoshiar Singh
Allahabad High Court · AIR 1952 All 141 : (1951) 21 AWR 225
Transfer of Property Act, 1882 — Section 106, 110, 111
COURT ARCHIVE
Allahabad High Court judgments, 1950
471 judgments · page 9 of 24
High Courts19 Sept 1950Disposed Of
Mahabir Prasad Vs Commissioner of Income Tax
Allahabad High Court · AIR 1952 All 271 : (1951) 20 ITR 472
Income Tax Act, 1922 — Section 66(2), 66(4)
High Courts19 Sept 1950
Gurucharan Prasad Jagannath Prasad Vs Commissioner of Income Tax
Allahabad High Court · AIR 1951 All 556 : (1951) 19 ITR 42
Income Tax Act, 1922 — Section 10, 10(2)
High Courts19 Sept 1950
L.D. Meston School Society Vs Kashi Nath Misra
Allahabad High Court · AIR 1951 All 558 : (1951) 21 AWR 63
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 4, Order 43 Rule 1
High Courts18 Sept 1950Partly Allowed
Raghunath and Others Vs The Municipal Board and Others
Allahabad High Court · AIR 1952 All 465
Specific Relief Act, 1877 — Section 42, 55Uttar Pradesh Municipalities Act, 1916 — Section 296Uttar Pradesh Revenue Department Manual Rules — Rule 2, 545, 545(1)
High Courts18 Sept 1950Dismissed
Gopalji Maharaj Vs Shiam Lal and Others
Allahabad High Court · AIR 1952 All 125 : (1951) 21 AWR 158
Transfer of Property Act, 1882 — Section 108
High Courts18 Sept 1950
MANOHAR DAS KEDAR NATH Vs COMMISSIONER OF Income Tax, ALLAHABAD.
Allahabad High Court · (1950) 18 ITR 914
Income Tax Act, 1961 — Section 66(2)
High Courts18 Sept 1950Allowed
Hari Charan Halwasiya and Others Vs State
Allahabad High Court · AIR 1951 All 442 : (1950) 20 AWR 678
Criminal Procedure Code, 1898 (CrPC) — Section 413Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(1)Criminal Procedure Code, 1898 (CrPC) — Section 413
High Courts18 Sept 1950Dismissed
Ramdin and Others Vs The State
Allahabad High Court · AIR 1951 All 554 : (1950) 20 AWR 679
Uttar Pradesh Panchayat Raj Act, 1947 — Section 52, 56
High Courts18 Sept 1950
Nazir Vs Rex
Allahabad High Court · AIR 1951 All 3
Criminal Procedure Code, 1898 (CrPC) — Section 46, 46(2), 59Penal Code, 1860 (IPC) — Section 96
High Courts15 Sept 1950Dismissed
Sri Krishen and Another Vs Radha Kishen and Another
Allahabad High Court · AIR 1952 All 652
Arbitration Act, 1940 — Section 39(1)Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3
High Courts15 Sept 1950Dismissed
Sampat Thakurai and Others Vs Gomti Thakurai and Others
Allahabad High Court · AIR 1952 All 124 : (1951) 21 AWR 221
Uttar Pradesh Land Revenue Act, 1901 — Section 118
High Courts15 Sept 1950Allowed
The State Vs Kaptan Singh
Allahabad High Court · AIR 1952 All 118
Evidence Act, 1872 — Section 45Opium Act, 1878 — Section 3, 9
High Courts15 Sept 1950Allowed
Kotwaleshwar Prasad Vs Abdul Shakoor and Others
Allahabad High Court · AIR 1952 All 356
Provincial Insolvency Act, 1920 — Section 75
High Courts14 Sept 1950Dismissed
Shanker Vs Bahadur Lal Mistri and Another
Allahabad High Court · (1950) 20 AWR 675
High Courts14 Sept 1950Disposed Of
Ram Cherey Vs Baba Ram Priya Das
Allahabad High Court · AIR 1951 All 435 : (1951) 21 AWR 8
Criminal Procedure Code, 1898 (CrPC) — Section 133, 134, 136, 369, 561ACriminal Procedure Code, 1898 (CrPC) — Section 133, 134, 136, 369, 561ACriminal Procedure Code, 1898 (CrPC) — Section 133, 134, 136, 369, 561A
High Courts14 Sept 1950Allowed
Raja Ram Vs Bishnath Prasad and Others
Allahabad High Court · AIR 1951 All 432 : (1951) 21 AWR 156
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1
High Courts14 Sept 1950Dismissed
Indian Sugar Mills Association Vs Secy. to Government, Uttar Pradesh Labour Department and Others
Allahabad High Court · AIR 1951 All 1
Constitution of India, 1950 — Article 226, 262
High Courts14 Sept 1950Disposed Off
Laljimal Girdhar Das Vs Commissioner of Income Tax
Allahabad High Court · (1951) 19 ITR 418
Income Tax Act, 1961 — Section 66(1)
High Courts14 Sept 1950Dismissed
Ram Adhar Misra Vs State
Allahabad High Court · AIR 1951 All 18
Preventive Detention Act, 1950 — Section 3, 7, 9