High Courts14 Apr 1954
MAHANT RAGHUBAR PRASAD Vs COMMISSIONER OF Income Tax, U. P., LUCKNOW.
Allahabad High Court · (1954) 26 ITR 118
Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1922 — Section 66(1)
COURT ARCHIVE
Allahabad High Court judgments, 1954
319 judgments · page 11 of 16
High Courts13 Apr 1954Dismissed
Mithai Lal and Others Vs State
Allahabad High Court · AIR 1954 All 689
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 233Penal Code, 1860 (IPC) — Section 147, 149, 323
High Courts13 Apr 1954
A. GREZO Vs COMMISSIONER OF Income Tax.
Allahabad High Court · (1954) 26 ITR 169
Income Tax Act, 1961 — Section 66(2)Income Tax Act, 1961 — Section 66(2)Income Tax Act, 1961 — Section 66(2)
High Courts12 Apr 1954Allowed
Ram Lal Singh Vs State and Others
Allahabad High Court · AIR 1955 All 46 : (1955) CriLJ 102
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts12 Apr 1954
K. P. BHARGAVA Vs COMMISSIONER OF Income Tax, U. P., LUCKNOW.
Allahabad High Court · (1954) 26 ITR 489
Excess Profits Tax Act, 1940 — Section 21Excess Profits Tax Act, 1940 — Section 21Excess Profits Tax Act, 1940 — Section 21
High Courts09 Apr 1954Allowed
Shankar Bux Singh and another Vs Jagdamba Bux Singh
Allahabad High Court · (1954) 24 AWR 374
High Courts08 Apr 1954Disposed Of
Municipal Board, Hardoi Vs State
Allahabad High Court · AIR 1955 All 109 : (1954) 24 AWR 365 : (1955) CriLJ 286
Uttar Pradesh Municipalities Act, 1916 — Section 128(13), 128(3), 155, 158, 158(1)
High Courts07 Apr 1954Dismissed
Ram Saroop and Others Vs Board of Revenue, Uttar Pradesh, Allahabad and Another
Allahabad High Court · AIR 1954 All 639
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 26(2), 6(1)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 4, 5
High Courts06 Apr 1954Dismissed
Ambika Prasad and another Vs Sheo Dayal and another
Allahabad High Court · (1954) 24 AWR 390
Uttar Pradesh Tenancy Act, 1939 — Section 36, 37
High Courts05 Apr 1954Dismissed
Mst. Sunder Kali and Another Vs Pateshwari Prasad Singh and Others
Allahabad High Court · AIR 1954 All 651
Uttar Pradesh Tenancy Act, 1939 — Section 168, 168(1)
High Courts05 Apr 1954Dismissed
Kaley Vs The State
Allahabad High Court · AIR 1955 All 420 : (1955) CriLJ 1144
Arms Act, 1959 — Section 19Penal Code, 1860 (IPC) — Section 396
High Courts05 Apr 1954Dismissed
Mst. Sunder Kali and another Vs Maharaja Pateshwari Prasad Singh and others
Allahabad High Court · (1954) 24 AWR 359
Uttar Pradesh Tenancy Act, 1939 — Section 168Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 19(ix)
High Courts02 Apr 1954Dismissed
Daulat Ram Singh Vs Swami Dayal and Another
Allahabad High Court · AIR 1955 All 252
Constitution of India, 1950 — Article 133
High Courts01 Apr 1954Dismissed
Nabi Bakhsh Vs Chaubey Puttu Lal
Allahabad High Court · AIR 1954 All 607
Transfer of Property Act, 1882 — Section 76Uttar Pradesh Agriculturists Relief Act, 1934 — Section 12
High Courts01 Apr 1954Disposed Of
Sheo Mangal Vs Ram Charan
Allahabad High Court · AIR 1954 All 623 : (1954) 24 AWR 354
Uttar Pradesh Agriculturists Relief Act, 1934 — Section 22
High Courts31 Mar 1954Dismissed
Gulab and other Vs State
Allahabad High Court · (1954) 24 AWR 346
Penal Code, 1860 (IPC) — Section 148, 298
High Courts30 Mar 1954Allowed
Rani Raj Rajeshwari Devi Vs The State of U.P. and Others
Allahabad High Court · AIR 1954 All 608
Constitution of India, 1950 — Article 12, 13, 13(1), 14, 15General Clauses Act, 1897 — Section 6Uttar Pradesh Court of Wards Act, 1912 — Section 3, 44, 8(1)
High Courts29 Mar 1954Allowed
Lakshmi Devi Sugar Mills Ltd. Vs U.P. Government and Others
Allahabad High Court · AIR 1954 All 705
Constitution of India, 1950 — Article 226, 245, 309Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 3, 6
High Courts29 Mar 1954Dismissed
Hubraj Singh and Others Vs Mst. Rama Dasi Kuer and Another
Allahabad High Court · AIR 1954 All 719
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 7 Rule 11, 151