High Courts20 Mar 1957
SIR PADAMPAT SINGHANIA Vs COMMISSIONER OF Income Tax.
Allahabad High Court · (1957) 32 ITR 33
Excess Profits Tax Act, 1940 — Section 21Income Tax Act, 1961 — Section 66(2)
COURT ARCHIVE
Allahabad High Court judgments, 1957
425 judgments · page 16 of 22
High Courts19 Mar 1957Allowed
Ram Singh Vs State
Allahabad High Court · (1957) 27 AWR 540
Criminal Procedure Code, 1898 (CrPC) — Section 133
High Courts19 Mar 1957Dismissed
Khairul Bashar Vs Thannu Lal and Others
Allahabad High Court · AIR 1957 All 553
Limitation Act, 1908 — Article 145, 36, 49, 62, 10Trusts Act, 1882 — Section 3, 5
High Courts19 Mar 1957
LALA PANNALAL Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1958) 33 ITR 145
Income Tax Act, 1961 — Section 34
High Courts19 Mar 1957
Kashi Ram Kanhiya Lal Vs Commr. of Income Tax United Provinces
Allahabad High Court · AIR 1957 All 465
Income Tax Act, 1922 — Section 34
High Courts19 Mar 1957
Phoosa Lal Mansinghka Vs Commissioner of Income Tax
Allahabad High Court · AIR 1957 All 823 : (1957) 32 ITR 96
Evidence Act, 1872 — Section 101, 102, 103, 104Income Tax Act, 1922 — Section 22, 22(2), 64, 64(1), 64(2)
High Courts19 Mar 1957Allowed
Shanti Prasad and Others Vs Mahabir Singh and Others
Allahabad High Court · AIR 1957 All 402 : (1957) 27 AWR 346
Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 3, 4Uttar Pradesh Suits Valuation Rules, 1942 — Rule 3
High Courts18 Mar 1957Dismissed
Sohan Lal Gupta Vs Commissioner of Income Tax
Allahabad High Court · AIR 1958 All 21 : (1958) 33 ITR 786
Income Tax Act, 1922 — Section 23(3)
High Courts18 Mar 1957Dismissed
Brijendra Kumar Singh Vs The Board of High School and Intermediate Education U.P.
Allahabad High Court · (1957) 27 AWR 534
Board of High School and Intermediate Education Act, 1921 — Section 15, 15(2), 7(5)Constitution of India, 1950 — Article 226
High Courts18 Mar 1957Dismissed
Parshottam Chamar and Another Vs Smt. Basmati and Others
Allahabad High Court · (1957) 27 AWR 536
Uttar Pradesh Agriculturists Relief Act, 1934 — Section 12Uttar Pradesh General Clauses Act, 1904 — Section 6Uttar Pradesh Tenancy Act, 1939 — Section 288, 342
High Courts18 Mar 1957
Balbhadra Chand Munna Lal Vs Commissioner of Income Tax
Allahabad High Court · AIR 1958 All 20 : (1958) 33 ITR 781
Income Tax Act, 1922 — Section 23(1), 4
High Courts14 Mar 1957Dismissed
Hakim Mohammad Illayas Khan Vs Sahab Collector Bahadur (Aligarh)
Allahabad High Court · AIR 1958 All 24
Transfer of Property Act, 1882 — Section 52
High Courts14 Mar 1957Dismissed
Sita Ram Sahu and Others Vs Kedarnath Sahu
Allahabad High Court · AIR 1957 All 825 : (1957) 27 AWR 677
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115, 151
High Courts13 Mar 1957Dismissed
State of U.P. Vs Raja Syed Mohd. Sadat Ali Khan
Allahabad High Court · (1957) 27 AWR 452
Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 11, 14, 14A, 2, 2(4)
High Courts13 Mar 1957Allowed
Lala Bissomal Vs State
Allahabad High Court · (1957) 27 AWR 551
Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 138, 139A, 476Penal Code, 1860 (IPC) — Section 183, 188
High Courts11 Mar 1957Allowed
Benchey Lal Vs State of Uttar Pradesh and Another
Allahabad High Court · AIR 1959 All 614 : (1957) 27 AWR 445 : (1957) 2 LLJ 231
Constitution of India, 1950 — Article 19(1), 226, 309, 311
High Courts11 Mar 1957Allowed
Lalit Vs State
Allahabad High Court · AIR 1957 All 636 : (1957) CriLJ 1041
Railways Act, 1890 — Section 120
High Courts11 Mar 1957Dismissed
Lachmi Narain Vs Rent Control and Eviction Officer and Another
Allahabad High Court · AIR 1957 All 490 : (1957) 27 AWR 455
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7
High Courts11 Mar 1957Dismissed
Mst. Mojiza Khatoon Vs Mst. Sayeed Fatma and Others
Allahabad High Court · AIR 1957 All 752
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 7
High Courts08 Mar 1957Dismissed
State of U.P. and Others Vs Ch. Mukhtar Singh and Others
Allahabad High Court · (1957) 27 AWR 268
Central Provinces and Berar Sales Tax Act, 1947 — Section 21(3) , 23Civil Procedure Code, 1908 (CPC) — Order 45 Rule 13, Order 45 Rule 13(2), 109, 112(2), 129Constitution of India, 1950 — Article 132, 133, 133(1)(c), 21, 225