COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 4,002 of 5,024

High Courts20 May 1960Allowed

Sir Iqbal Ahmad, Senior Advocate, Supreme Court Vs The Hon''ble the Chief Justice of High Court of Judicature and Another

Allahabad High Court · AIR 1962 All 391

Bar Councils Act, 1926 — Section 10, 11, 12, 13, 14Constitution of India, 1950 — Article 19(1)Government of India Act, 1935 — Section 229(2)

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High Courts19 May 1960Dismissed

Bawan Ram and Another Vs Kunj Behari Lal and Another

Allahabad High Court · AIR 1962 All 42 : (1960) 30 AWR 434

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90

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High Courts18 May 1960Dismissed

Bankey Vs State

Allahabad High Court · AIR 1961 All 131 : (1961) CriLJ 330

Criminal Procedure Code, 1898 (CrPC) — Section 238Penal Code, 1860 (IPC) — Section 376, 509, 511

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High Courts18 May 1960Dismissed

Uma Pandey Vs Purshottam and Others

Allahabad High Court · (1960) 30 AWR 517

Uttar Pradesh Tenancy Act, 1939 — Section 242, 59

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High Courts17 May 1960Dismissed

Ram Singh Vs State

Allahabad High Court · AIR 1960 All 748 : (1960) 30 AWR 369 : (1960) CriLJ 1536

Criminal Procedure Code, 1898 (CrPC) — Section 367Penal Code, 1860 (IPC) — Section 302

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High Courts16 May 1960Disposed Off

L. MOTILAL Vs COMMISSIONER OF Income Tax, U. P. and V. P.

Allahabad High Court · (1961) 41 ITR 382

Evidence Act, 1872 — Section 115

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High Courts13 May 1960

COMMISSIONER OF Income Tax, U. P. and Vs P. V. KALICHARAN JAGANNATH.

Allahabad High Court · (1961) 41 ITR 40

Income Tax Act, 1961 — Section 4

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High Courts10 May 1960Dismissed

COMMISSIONER OF Income Tax, DELHI, AJMER, RAJASTHAN AND MADHYA BHARAT Vs KUNDAN LAL CHAND.

Allahabad High Court · (1961) 41 ITR 245

Partnership Act, 1932 — Section 4

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High Courts09 May 1960Dismissed

Moti Chandra and others Vs Income-tax Officer, District III (ii), Kanpur

Allahabad High Court · (1960) 05 AHC CK 0013

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1922 — Section 26A, 3, 34Income Tax Act, 1961 — Section 226

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High Courts09 May 1960Dismissed

Moti Chandra and Others Vs Income Tax Officer

Allahabad High Court · AIR 1962 All 291

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 26A, 3, 34, 34(1), 63(2)Income Tax Rules, 1962 — Rule 6B

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High Courts05 May 1960Dismissed

Seth Loon Karan Sethiya Vs Capt. I.N. John and Others

Allahabad High Court · AIR 1961 All 59

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

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High Courts05 May 1960Dismissed

Sm. Mana Devi Vs Malki Ram and Another

Allahabad High Court · AIR 1961 All 84

Civil Procedure Code, 1908 (CPC) — Section 47Transfer of Property Act, 1882 — Section 108

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High Courts04 May 1960Allowed

Paras Nath Singh Vs State of U.P., Sabhapati Gram Samaj and Tahsildar

Allahabad High Court · (1960) 30 AWR 327

Uttar Pradesh Land Revenue Act, 1901 — Section 17, 223, 224

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High Courts03 May 1960Allowed

COMMISSIONER OF Income Tax, U. P. and Vs P. V. MAN MAL UTTAM CHAND.

Allahabad High Court · (1961) 42 ITR 203

Constitution of India, 1950 — Article 141

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High Courts02 May 1960Allowed

RADHEY LAL MANNILAL Vs COMMISSIONER OF Income Tax, U.P. and V.P.

Allahabad High Court · (1960) 39 ITR 587

Income Tax Act, 1961 — Section 66(I)

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High Courts02 May 1960

Ikram Husain Khan and Another Vs Mohammad Ali Khan

Allahabad High Court · (1960) 30 AWR 690

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High Courts29 Apr 1960Allowed

CHHAIL BEHARI LAL Vs COMMISSIONER OF Income Tax, U.P. and V.P.

Allahabad High Court · (1960) 39 ITR 696

Income Tax Act, 1961 — Section 24(I)

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High Courts27 Apr 1960Disposed Off

MANOHARLAL, Vs COMMISSIONER OF Income Tax, U. P. AND V. P.

Allahabad High Court · (1961) 41 ITR 791

Income Tax Act, 1961 — Section 23(4)

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High Courts27 Apr 1960Allowed

Syed Kasim Husain Vs Rent Control and Eviction Officer and Another

Allahabad High Court · (1960) 30 AWR 406

Constitution of India, 1950 — Article 226

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High Courts26 Apr 1960Dismissed

Behari Lal Laxminarain Vs Commissioner of Income Tax, U.P. and V.P., Lucknow

Allahabad High Court · AIR 1961 All 129 : (1960) 39 ITR 649

Appellate Tribunal Rules, 1946 — Rule 10, 13Income Tax Act, 1922 — Section 33

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