COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 4,049 of 5,024

High Courts21 Feb 1957Allowed

State Vs Lachmi Chand

Allahabad High Court · AIR 1957 All 548 : (1957) CriLJ 915

Constitution of India, 1950 — Article 19(1)United Provinces Prevention of Adulteration Act, 1912 — Section 17Uttar Pradesh Butter, Ghee and Fat Licensing Rules, 1930 — Rule 11, 3

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High Courts21 Feb 1957Dismissed

Sadhu Misir Vs Jhingur

Allahabad High Court · AIR 1957 All 438

Limitation Act, 1908 — Section 19

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High Courts19 Feb 1957Allowed

Abdul Shakur and Others Vs Kotwaleshwar Prasad and Others

Allahabad High Court · AIR 1958 All 54

Civil Procedure Code, 1908 (CPC) — Section 100, 101, 103, 11Evidence Act, 1872 — Section 115, 116, 117, 167, 52Negotiable Instruments Act, 1881 (NI) — Section 118

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High Courts19 Feb 1957Dismissed

Bhagwandas Burnwal Vs State of U.P. and Others

Allahabad High Court · AIR 1957 All 375

Constitution of India, 1950 — Article 226, 32Uttar Pradesh Municipalities Act, 1916 — Section 13D, 38, 40

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High Courts18 Feb 1957Dismissed

KANPUR STEEL CO. LTD. Vs COMMISSIONER OF Income Tax, UTTAR PRADESH.

Allahabad High Court · (1957) 32 ITR 56

Income Tax Act, 1961 — Section 66(2)

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High Courts18 Feb 1957Dismissed

Massood Ali Khan and Others Vs Ashfaq Mohammad Khan and Others

Allahabad High Court · AIR 1957 All 395

Civil Procedure Code, 1908 (CPC) — Section 100, 101

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High Courts18 Feb 1957

Mohd. Abdul Jalil Khan Vs State

Allahabad High Court · AIR 1958 All 38

Mussalman Wakf Validating Act, 1913 — Section 5Trusts Act, 1882 — Section 6Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 2(11), 3, 9

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High Courts18 Feb 1957Disposed Of

Sahu Ram Kishan Vs The State of U.P.

Allahabad High Court · AIR 1958 All 35

Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 10, 2(11)

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High Courts18 Feb 1957

SAHU RAM KISHUN Vs STATE OF UTTAR PRADESH.

Allahabad High Court · (1957) 27 AWR 429 : (1957) 31 ITR 895

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High Courts18 Feb 1957

ABDUL JALIL KHAN Vs AGRICULTURAL Income Tax BOARD, LUCKNOW.

Allahabad High Court · (1958) 34 ITR 421

Mussalman Wakf Validating Act, 1913 — Section 3

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High Courts15 Feb 1957Allowed

Murari and Another Vs State

Allahabad High Court · (1957) 27 AWR 683

Criminal Procedure Code, 1898 (CrPC) — Section 100, 107, 110, 145, 423

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High Courts15 Feb 1957Dismissed

Sri Purshottam Das Tandon and Others Vs Sri Shyam Nath Segal and Others

Allahabad High Court · (1957) 27 AWR 450

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts15 Feb 1957Dismissed

Sobha Vs Ram Phal

Allahabad High Court · AIR 1957 All 394 : (1958) 28 AWR 365

Specific Relief Act, 1877 — Section 8, 9

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High Courts15 Feb 1957Allowed

Subedar Vs State

Allahabad High Court · AIR 1957 All 396 : (1957) CriLJ 698

Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 154, 202, 340(2), 342, 342AEvidence Act, 1872 — Section 101, 102, 103, 115, 118

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High Courts14 Feb 1957Dismissed