High Courts08 Sept 1952Allowed
Mt. Naraini Devi Vs Sudhist Narain Anand and Another
Allahabad High Court · AIR 1953 All 71 : (1952) 22 AWR 624
Uttar Pradesh Encumbered Estates Act, 1934 — Section 11, 4, 9
COURT ARCHIVE
Allahabad High Court judgments, 1952
336 judgments · page 7 of 17
High Courts05 Sept 1952Dismissed
Badri and Others Vs State
Allahabad High Court · AIR 1953 All 189 : (1952) 22 AWR 615
Penal Code, 1860 (IPC) — Section 300, 304
High Courts05 Sept 1952Dismissed
Mohammad Raza Ali Khan Vs The State of Uttar Pradesh and Another
Allahabad High Court · AIR 1953 All 92 : (1952) 22 AWR 599
Constitution of India, 1950 — Article 14, 31, 31(2), 31(4), 31AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 4, 4(1)
High Courts05 Sept 1952Dismissed
Chief Inspector of Stamps, U.P Vs Chief Inspector of Stamps, U.P
Allahabad High Court · (1952) 09 AHC CK 0016
Pensions Act, 1871 — Section 6Uttar Pradesh Court Fees Act, 1870 — Article 17, 7, 7(2)
High Courts05 Sept 1952Dismissed
Lal Dhananjay Singh Vs Lal Bhim Bikram Singh and Another
Allahabad High Court · AIR 1953 All 442 : (1953) 23 AWR 291
Pensions Act, 1871 — Section 6Uttar Pradesh Court Fees Act, 1870 — Article 17, 7, 7(2)
High Courts05 Sept 1952Dismissed
Jai Singh and Others Vs State
Allahabad High Court · AIR 1952 All 991 : (1952) 22 AWR 502
Constitution of India, 1950 — Article 134, 134(1), 136
High Courts03 Sept 1952
Commr. of Income Tax, U.P. and Ajmer-Merwara, Lucknow Vs Bijli Cotton Mills Ltd., Agra
Allahabad High Court · AIR 1953 All 232 : (1953) 23 CompCas 114 : (1953) 23 ITR 278
Income Tax Act, 1922 — Section 10, 10(1), 31, 31(3), 9
High Courts02 Sept 1952Dismissed
Bishan Chand Vs Commissioner of Income Tax, U.P., Lucknow
Allahabad High Court · AIR 1953 All 165 : (1952) 22 ITR 520
Excess Profits Tax Act, 1940 — Section 7, 8(1)
High Courts29 Aug 1952Disposed Of
Ram Kumar Ram Niwas Nanpara Vs Commr. of Income Tax, U.P. and Ajmer Merwara, Lucknow
Allahabad High Court · AIR 1953 All 150
Income Tax Act, 1922 — Section 26APartnership Act, 1932 — Section 4
High Courts29 Aug 1952
RAM KUMAR RAMNIWAS OF NANPARA Vs RE.
Allahabad High Court · (1952) 22 ITR 474
Partnership Act, 1932 — Section 4
High Courts27 Aug 1952Dismissed
Madan Gopal Bagla Vs Commr. of Income Tax, U.P. and Ajmer-Merwara
Allahabad High Court · AIR 1953 All 141 : (1952) 22 ITR 464
Income Tax Act, 1922 — Section 10
High Courts27 Aug 1952Disposed Of
R.B. Seth Multanimal and Sons Vs Commissioner of Income Tax, U.P. and Ajmer-Merwara, Lucknow
Allahabad High Court · AIR 1953 All 31 : (1952) 22 AWR 590 : (1952) 22 CompCas 264 : (1952) 22 ITR 331
Companies Act, 1913 — Section 2(9)Excess Profits Tax Act, 1940 — Section 2(10), 2(19)Excess Profits Tax Rules — Rule 7(1)
High Courts26 Aug 1952Dismissed
Kashi Ram and Others Vs State
Allahabad High Court · AIR 1953 All 42 : (1952) 22 AWR 530
Criminal Procedure Code, 1898 (CrPC) — Section 367(2), 537
High Courts26 Aug 1952Dismissed
P. Stanwill and Co. Auctioneers, Cawnpore Vs Commr. of Income Tax, U.P. and Ajmer-Merwara, Lucknow
Allahabad High Court · AIR 1953 All 88 : (1952) 22 AWR 611 : (1952) 22 ITR 316
Excess Profits Tax Act, 1940 — Section 2(5)
High Courts25 Aug 1952
Kanodia Brothers, Cawnpore Vs Commr. of Income Tax, U.P., Ajmer-Merwara, Lucknow
Allahabad High Court · AIR 1953 All 41 : (1952) 22 AWR 598 : (1952) 22 ITR 311
Income Tax Act, 1922 — Section 26A
High Courts21 Aug 1952Allowed
Rahmat Ali and Another Vs The State
Allahabad High Court · AIR 1953 All 338
Penal Code, 1860 (IPC) — Section 96, 99
High Courts21 Aug 1952
State Vs Wahid Bux and Others
Allahabad High Court · AIR 1953 All 314 : (1952) 22 AWR 512
Evidence Act, 1872 — Section 9
High Courts20 Aug 1952Dismissed
Bishambhar Rai Vs State
Allahabad High Court · AIR 1953 All 199 : (1952) 22 AWR 651
Criminal Procedure Code, 1898 (CrPC) — Section 517
High Courts19 Aug 1952Dismissed
Maiku and Others Vs The State
Allahabad High Court · AIR 1953 All 749 : (1953) 23 AWR 389
Penal Code, 1860 (IPC) — Section 141, 146, 349, 435, 436Penal Code, 1860 (IPC) — Section 141, 146, 349, 435, 436Penal Code, 1860 (IPC) — Section 141, 146, 349, 435, 436
High Courts19 Aug 1952Dismissed
Prem Shankar Pandaya Vs U.P. Provincial Co-operative Bank Ltd. and Others
Allahabad High Court · AIR 1953 All 51
Constitution of India, 1950 — Article 19(1)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 17, 7(1)Uttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 6