High Courts15 Jan 1952
Ram Niranjan Lal and Others Vs Additional District Magistrate and Others
Allahabad High Court · AIR 1952 All 822
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Land Utilization Act, 1947 — Section 3
COURT ARCHIVE
Allahabad High Court judgments, 1952
336 judgments · page 17 of 17
High Courts11 Jan 1952Dismissed
Raghuraj Singh Vs Babu Singh and Another
Allahabad High Court · AIR 1952 All 875 : (1952) 22 AWR 162
Limitation Act, 1908 — Article 141Limitation Act, 1908 — Article 141Limitation Act, 1908 — Article 141
High Courts10 Jan 1952
Hari Kailash and Co. Vs Commissioner of Income Tax, U.P., C.P. and Berar, Lucknow
Allahabad High Court · AIR 1953 All 170 : (1952) 22 ITR 195
Income Tax Act, 1922 — Section 4, 4(3)
High Courts10 Jan 1952
Ram Prasad and Others Vs State
Allahabad High Court · AIR 1952 All 843 : (1952) 22 AWR 165
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Panchayat Raj Act, 1947 — Section 49Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 87A
High Courts09 Jan 1952Disposed Off
New Victoria Mills Co. Ltd. Vs Commissioner of Income Tax
Allahabad High Court · AIR 1952 All 812 : (1952) 22 AWR 215 : (1952) 21 ITR 567
Income Tax Act, 1922 — Section 10(2), 66Sales of Goods Act, 1930 — Section 32
High Courts08 Jan 1952Dismissed
In Re: The assessment of the Hindustan Commercial Bank Ltd.
Allahabad High Court · AIR 1952 All 928
Income Tax Act, 1922 — Section 10, 10(2)Income Tax Act, 1922 — Section 10, 10(2)Income Tax Act, 1922 — Section 10, 10(2)
High Courts08 Jan 1952Dismissed
HINDUSTAN COMMERCIAL BANK LTD. Vs RE.
Allahabad High Court · (1952) 21 ITR 353
Income Tax Act, 1961 — Section 10(2)(xv)
High Courts08 Jan 1952
In Re: Income Tax Assessment of Gabdulal Tulsiram, Farrukhabad
Allahabad High Court · AIR 1953 All 81 : (1952) 21 ITR 330
Income Tax Act, 1922 — Section 10(2)War Risks (Goods) Insurance Ordinance, 1940 — Section 12A
High Courts08 Jan 1952
Gulab Singh Vs The State
Allahabad High Court · (1953) CriLJ 730
Penal Code, 1860 (IPC) — Section 161, 384
High Courts07 Jan 1952
Madan Mohan Lal Vs The State
Allahabad High Court · AIR 1953 All 463 : (1952) 22 AWR 128
Public Gambling Act, 1867 — Section 8
High Courts04 Jan 1952Dismissed
Ram Bharosey Vs State
Allahabad High Court · AIR 1952 All 481
Criminal Procedure Code, 1898 (CrPC) — Section 237Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 378, 403, 411, 414
High Courts04 Jan 1952Dismissed
Sitla Bakhsh Singh Vs Kr. Surendra Bikram Singh and Others
Allahabad High Court · AIR 1953 All 378
Evidence Act, 1872 — Section 43Oudh Estates Act, 1869 — Section 10, 8
High Courts04 Jan 1952Dismissed
Dargahi Lal Nigam Vs Cawnpore Municipal Board
Allahabad High Court · AIR 1952 All 385
Uttar Pradesh Municipalities Act, 1916 — Section 326
High Courts04 Jan 1952Dismissed
Allah Rabbul Almin and Another Vs Hasnain Ahmad
Allahabad High Court · AIR 1952 All 1011
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Evidence Act, 1872 — Section 115Limitation Act, 1908 — Article 144
High Courts03 Jan 1952Disposed Of
In Re: Phool Din and Others
Allahabad High Court · AIR 1952 All 491
Constitution of India, 1950 — Article 19, 19(1), 19(6)General Clauses Act, 1897 — Section 13(2)Legal Practitioners Act, 1879 — Section 13, 22, 3, 36, 36(1)
High Courts01 Jan 1952Dismissed
Badri Prasad and Others Vs The State
Allahabad High Court · (1953) 23 AWR 137
Northern India Canal and Drainage Act, 1873 — Section 14Penal Code, 1860 (IPC) — Section 139, 147, 149, 21, 341