High Courts29 Mar 1957Allowed
D.R. Menon Vs The Director of Harijan Welfare and Another
Allahabad High Court · (1957) 27 AWR 609
Constitution of India, 1950 — Article 226, 311
COURT ARCHIVE
Allahabad High Court judgments, 1957
425 judgments · page 15 of 22
High Courts29 Mar 1957Allowed
Jai Narain Vs Assistant Sales Tax Officer
Allahabad High Court · (1957) 8 STC 795
Constitution of India, 1950 — Article 226
High Courts27 Mar 1957Dismissed
Ratan Lal Gupta Vs State Transport Authority and Another
Allahabad High Court · AIR 1957 All 471 : (1957) 27 AWR 454
Motor Vehicles Act, 1939 — Section 57, 59, 61, 64
High Courts27 Mar 1957Allowed
State Vs Tillu
Allahabad High Court · AIR 1957 All 654
Uttar Pradesh Excise Act, 1910 — Section 10, 3(2), 50, 60, 70(1)
High Courts26 Mar 1957Allowed
The Municipal Board Vs The State of UP
Allahabad High Court · (1957) 27 AWR 466
Constitution of India, 1950 — Article 226Uttar Pradesh Electricity (Duty) Act, 1952 — Section 2, 3Uttar Pradesh Municipalities Act, 1916 — Section 129, 7, 7(1)(J)
High Courts25 Mar 1957Dismissed
RAJA PRIYANAND PRASAD SINGH Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1957) 32 ITR 320
Income Tax Act, 1961 — Section 34, 4(3)(viii)
High Courts25 Mar 1957
Anant Ram Kanhaiya Lal Vs Commissioner of Income Tax
Allahabad High Court · AIR 1957 All 717 : (1957) 32 ITR 75
Income Tax Act, 1922 — Section 28, 28(1), 28(3), 66, 66(1)
High Courts25 Mar 1957
Board of Revenue Vs Padum Bahadur Singh
Allahabad High Court · AIR 1957 All 391 : (1957) 27 AWR 331
Stamp Act, 1899 — Article 15, 23, 40, 5, 2(10)
High Courts25 Mar 1957Dismissed
Rashidunnissa and Another Vs Ata Rasool
Allahabad High Court · AIR 1958 All 67
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2Evidence Act, 1872 — Section 135
High Courts25 Mar 1957
Priyanand Prasad Singh Vs Income Tax Officer
Allahabad High Court · AIR 1957 All 760
Income Tax Act, 1922 — Section 34, 4(3)
High Courts22 Mar 1957Dismissed
Mohammad Azizul Rahman Khan Vs Mohammad Ibrahim
Allahabad High Court · AIR 1958 All 19 : (1957) 27 AWR 671
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, Order 26 Rule 5, Order 47 Rule 1
High Courts22 Mar 1957Allowed
Tilok Chand Vs Mer Chand and Others
Allahabad High Court · AIR 1957 All 547
Civil Procedure Code, 1908 (CPC) — Section 20Displaced Persons (Debts Adjustment) Act, 1951 — Section 10, 59Displaced Persons (Institution of Suits) Act, 1948 — Section 2, 4
High Courts22 Mar 1957Allowed
Laraiti Devi Vs Sia Ram
Allahabad High Court · AIR 1957 All 820
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 115, 151
High Courts22 Mar 1957
The British India Corporation Ltd. Vs The Commissioner of Excess Profits Tax Cum Income Tax, United Provinces
Allahabad High Court · AIR 1957 All 826 : (1958) 33 ITR 826
Excess Profits Tax Act, 1940 — Section 21Income Tax Act, 1922 — Section 66
High Courts21 Mar 1957
Shri Ram Jha Vs Commr. of Income Tax
Allahabad High Court · AIR 1957 All 472
Income Tax Act, 1922 — Section 10, 12B
High Courts21 Mar 1957
SHRI RAM JHA Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1957) 31 ITR 987
Income Tax Act, 1961 — Section 66(1)
High Courts20 Mar 1957Allowed
Brahm Dutt and Another Vs Dip Narain
Allahabad High Court · (1957) 27 AWR 533
Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Agriculturists Relief Act, 1934 — Section 12Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18(1), 21(1), 339
High Courts20 Mar 1957Disposed Of
Kedar Nath Vs S.N. Misra and Another
Allahabad High Court · AIR 1957 All 484 : (1957) 27 AWR 325
Uttar Pradesh Land Revenue Act, 1901 — Section 192, 228Uttar Pradesh Panchayat Raj Act, 1947 — Section 110, 12CUttar Pradesh Panchayat Raj Rules, 1947 — Rule 24, 25, 25(1)
High Courts20 Mar 1957Allowed
Mohammad Ismail Vs The District Magistrate and Others
Allahabad High Court · AIR 1957 All 487 : (1957) 27 AWR 756
Constitution of India, 1950 — Article 14, 19(1), 226
High Courts20 Mar 1957Dismissed
Ram Prasad Seth Vs State of U.P. and Others
Allahabad High Court · AIR 1957 All 411 : (1957) 27 AWR 420 : (1957) 2 LLJ 172
Constitution of India, 1950 — Article 25, 25(2)Hindu Marriage Act, 1955 — Section 10, 13, 5, 9Uttar Pradesh Government Servants (Conduct) Rules, 1956 — Rule 27