COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 4,092 of 5,024

High Courts17 Dec 1954Dismissed

State Vs Jagdeo and Others

Allahabad High Court · (1955) 25 AWR 106

Criminal Procedure Code, 1898 (CrPC) — Section 154, 157, 162Evidence Act, 1872 — Section 11(2)Criminal Procedure Code, 1898 (CrPC) — Section 154, 157, 162

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High Courts17 Dec 1954

Kunjlal Nawal Bihari Vs Commissioner of Income Tax, U.P., Lucknow

Allahabad High Court · AIR 1955 All 333 : (1955) 25 AWR 309

Excess Profits Tax Act, 1940 — Section 10A, 15, 19(2), 4, 8Income Tax Act, 1922 — Section 66(1)

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High Courts17 Dec 1954Allowed

Pramesh Chandra Gupta and Others Vs The Registrar, High Court of Judicature at Allahabad and Others

Allahabad High Court · AIR 1955 All 269 : (1955) 25 AWR 186

Bar Councils Act, 1926 — Section 1(3), 10, 11, 12, 13General Clauses Act, 1897 — Section 3(27)Uttar Pradesh General Clauses Act, 1904 — Section 3(29)

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High Courts17 Dec 1954Disposed Of

Mahabir Prasad Niranjanlal Vs Commr. of Income Tax, U.P. and V.P., Lucknow

Allahabad High Court · AIR 1955 All 296 : (1955) 25 AWR 210 : (1955) 27 ITR 268

Income Tax Act, 1922 — Section 30(1), 30(2), 33

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High Courts17 Dec 1954

THE BHOPAL TRADING CO., KANPUR Vs COMMISSIONER OF Income Tax, U. P.

Allahabad High Court · (1955) 28 ITR 478

Income Tax Act, 1961 — Section 22(2)Income Tax Act, 1961 — Section 22(2)Income Tax Act, 1961 — Section 22(2)

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High Courts17 Dec 1954

JUGGILAL KAMLAPAT COTTON SPINNING AND WEAVING CO., LTD. Vs COMMISSIONER OF Income Tax, U. P. and C. P. AND BERAR, LUCKNOW.

Allahabad High Court · (1955) 28 ITR 78

Income Tax Act, 1922 — Section 66Income Tax Act, 1922 — Section 66Income Tax Act, 1922 — Section 66

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High Courts16 Dec 1954Allowed

B. Ratan Chand Vs Mst. Kalawati

Allahabad High Court · AIR 1955 All 364 : (1955) 25 AWR 95

Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2(4), 2(7)

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High Courts15 Dec 1954Dismissed

Rohan Singh Vs Badri Prasad

Allahabad High Court · AIR 1955 All 254

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5Limitation Act, 1908 — Article 181

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High Courts09 Dec 1954Allowed

Basist Singh Vs Sm. Maharaji and Others

Allahabad High Court · (1954) 12 AHC CK 0014

Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 77A, 85Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 95A, 95A(2)

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High Courts09 Dec 1954Allowed

Dayal Singh and Another Vs State

Allahabad High Court · (1955) 25 AWR 249

Penal Code, 1860 (IPC) — Section 302

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High Courts06 Dec 1954Dismissed

Mirza Mehdi Husain Vs Sikandar Nawab and Others

Allahabad High Court · AIR 1955 All 255

Transfer of Property Act, 1882 — Section 123, 129

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High Courts03 Dec 1954

Nanak Chand and Others Vs State of Uttar Pradesh and Others

Allahabad High Court · AIR 1955 All 165

Allahabad High Court Rules, 1952 — Rule 5Constitution of India, 1950 — Article 226

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High Courts01 Dec 1954Allowed

Jai Karan and Others Vs State

Allahabad High Court · (1955) 25 AWR 91

Penal Code, 1860 (IPC) — Section 201, 302Penal Code, 1860 (IPC) — Section 201, 302Penal Code, 1860 (IPC) — Section 201, 302

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High Courts26 Nov 1954Allowed

The State Vs Krishna Murari

Allahabad High Court · AIR 1955 All 397 : (1955) CriLJ 1025

Government of India Act, 1935 — Section 59, 59(1)Penal Code, 1860 (IPC) — Section 40, 79Uttar Pradesh Control of Supplies (Temporary Powers) Act, 1947 — Section 1(4)

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High Courts25 Nov 1954Allowed