Allahabad High Court Judgments 1954

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 14, 3Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 14, 3Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 14, 3

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High Courts20 Dec 1954Allowed

Deota Din Vs Gur Prasad and Another

Allahabad High Court · AIR 1955 All 292 : (1955) 25 AWR 217

Transfer of Property Act, 1882 — Section 3, 8

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High Courts17 Dec 1954Dismissed

State Vs Jagdeo and Others

Allahabad High Court · (1955) 25 AWR 106

Criminal Procedure Code, 1898 (CrPC) — Section 154, 157, 162Evidence Act, 1872 — Section 11(2)Criminal Procedure Code, 1898 (CrPC) — Section 154, 157, 162

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High Courts17 Dec 1954

Kunjlal Nawal Bihari Vs Commissioner of Income Tax, U.P., Lucknow

Allahabad High Court · AIR 1955 All 333 : (1955) 25 AWR 309

Excess Profits Tax Act, 1940 — Section 10A, 15, 19(2), 4, 8Income Tax Act, 1922 — Section 66(1)

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High Courts17 Dec 1954Allowed

Pramesh Chandra Gupta and Others Vs The Registrar, High Court of Judicature at Allahabad and Others

Allahabad High Court · AIR 1955 All 269 : (1955) 25 AWR 186

Bar Councils Act, 1926 — Section 1(3), 10, 11, 12, 13General Clauses Act, 1897 — Section 3(27)Uttar Pradesh General Clauses Act, 1904 — Section 3(29)

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High Courts17 Dec 1954Disposed Of

Mahabir Prasad Niranjanlal Vs Commr. of Income Tax, U.P. and V.P., Lucknow

Allahabad High Court · AIR 1955 All 296 : (1955) 25 AWR 210 : (1955) 27 ITR 268

Income Tax Act, 1922 — Section 30(1), 30(2), 33

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High Courts17 Dec 1954

THE BHOPAL TRADING CO., KANPUR Vs COMMISSIONER OF Income Tax, U. P.

Allahabad High Court · (1955) 28 ITR 478

Income Tax Act, 1961 — Section 22(2)Income Tax Act, 1961 — Section 22(2)Income Tax Act, 1961 — Section 22(2)

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High Courts17 Dec 1954

JUGGILAL KAMLAPAT COTTON SPINNING AND WEAVING CO., LTD. Vs COMMISSIONER OF Income Tax, U. P. and C. P. AND BERAR, LUCKNOW.

Allahabad High Court · (1955) 28 ITR 78

Income Tax Act, 1922 — Section 66Income Tax Act, 1922 — Section 66Income Tax Act, 1922 — Section 66

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High Courts16 Dec 1954Allowed

B. Ratan Chand Vs Mst. Kalawati

Allahabad High Court · AIR 1955 All 364 : (1955) 25 AWR 95

Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2(4), 2(7)

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High Courts15 Dec 1954Dismissed

Rohan Singh Vs Badri Prasad

Allahabad High Court · AIR 1955 All 254

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5Limitation Act, 1908 — Article 181

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High Courts14 Dec 1954Allowed

Ram Surat Singh Vs Ram Murat Singh and Others

Allahabad High Court · AIR 1955 All 543

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 141

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High Courts09 Dec 1954Allowed

Basist Singh Vs Sm. Maharaji and Others

Allahabad High Court · (1954) 12 AHC CK 0014

Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 77A, 85Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 95A, 95A(2)

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High Courts09 Dec 1954Allowed