High Courts22 May 1950
State Vs Jhabbu and Others
Allahabad High Court · AIR 1952 All 445
Evidence Act, 1872 — Section 9
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,167 of 5,024
High Courts19 May 1950
Ram Kishan Vs State
Allahabad High Court · AIR 1951 All 181 : (1951) 21 AWR 128
Uttar Pradesh Control of Supplies (Temporary Powers) Act, 1947 — Section 1(4)
High Courts17 May 1950
Gendan Lal Vs State
Allahabad High Court · AIR 1951 All 403
Motor Vehicles Act, 1939 — Section 123, 42, 42(1), 68Uttar Pradesh Motor Vehicles Rules, 1998 — Rule 81(10)
High Courts15 May 1950Dismissed
Manna Vs Ram Ghulam and Another
Allahabad High Court · AIR 1950 All 619
Penal Code, 1860 (IPC) — Section 499
High Courts11 May 1950Disposed Of
Moti Lal and Others Vs The Government of the State of Uttar Pradesh and Others
Allahabad High Court · AIR 1951 All 257
Constitution of India, 1950 — Article 13, 14, 154(1), 19, 19(1)Motor Vehicles Act, 1939 — Section 42(1), 42(3), 44(2), 47, 47(1)
High Courts11 May 1950Dismissed
Mahesh Prasad Vs Mt. Mundar
Allahabad High Court · AIR 1951 All 141
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 14, Order 34 Rule 15, 11, 47Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 100, 39, 52
High Courts11 May 1950
State Vs Saidu Khan and Another
Allahabad High Court · AIR 1951 All 21
Penal Code, 1860 (IPC) — Section 304, 325, 34
High Courts11 May 1950Disposed Of
L.N. Gadodia and Co. Vs The Commr. of Income Tax, United and Central Provinces and Berar, Lucknow
Allahabad High Court · AIR 1953 All 271
Excess Profits Tax Act, 1940 — Section 4
High Courts11 May 1950Dismissed
Mt. Jileba Vs Mt. Parmesra
Allahabad High Court · AIR 1950 All 700
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7Evidence Act, 1872 — Section 91Hindu Widows Remarriage Act, 1856 — Section 2
High Courts11 May 1950
L. N. GADODIA AND CO. Vs COMMISSIONER OF Income Tax, UNITED AND CENTRAL PROVINCES AND BERAR.
Allahabad High Court · (1951) 20 ITR 460
Excess Profits Tax Act, 1940 — Section 21
High Courts11 May 1950Allowed
Mt. Shamshunnissa and Another Vs Latafat Husain and Another
Allahabad High Court · AIR 1950 All 688 : (1950) 20 AWR 654
Civil Procedure Code, 1908 (CPC) — Section 38, 47Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 10, 3
High Courts10 May 1950Dismissed
Radha Krishen Pratap Singh Vs H.S. Bates
Allahabad High Court · AIR 1953 All 302
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, 100, 109, 110Evidence Act, 1872 — Section 101, 102, 103Oudh Courts Act, 1925 — Section 12(2)
High Courts10 May 1950Dismissed
Hari Ram and Another Vs Dr. C.K.C. Misra
Allahabad High Court · AIR 1951 All 425 : (1950) 20 AWR 559
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 5, 5(2), 5(4)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 5, 5(2), 5(4)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 5, 5(2), 5(4)
High Courts09 May 1950Allowed
Ram Kishun Ram Vs Sheo Nandan Singh
Allahabad High Court · AIR 1951 All 587
Uttar Pradesh Encumbered Estates Act, 1934 — Section 11, 19
High Courts09 May 1950
K.P. Bhargava Vs Commissioner of Income Tax, C.P. and Berar
Allahabad High Court · AIR 1950 All 613 : (1951) 19 ITR 254
Excess Profits Tax Act, 1940 — Section 13(1), 26(1), 6, 6(1)
High Courts09 May 1950
CHOWDHARY MITHOO MISSAR Vs COMMISSIONER OF Income Tax, U. P. AND C. P.
Allahabad High Court · (1950) 18 ITR 530
Income Tax Act, 1961 — Section 66(1)
High Courts08 May 1950
B. Jyoti Bhushan Gupta Vs Commissioner of Income Tax
Allahabad High Court · AIR 1950 All 622 : (1950) 20 AWR 553 : (1950) 18 ITR 777
Income Tax Act, 1920 — Section 25A(1)
High Courts05 May 1950Dismissed
Ganesh Vs Mahadeo
Allahabad High Court · AIR 1950 All 647
Limitation Act, 1908 — Article 10, 120
High Courts05 May 1950
State Vs Brahma Prakash and Others
Allahabad High Court · AIR 1950 All 556
Constitution of India, 1950 — Article 19, 19(2), 215Contempt of Courts Act, 1971 — Section 1, 2, 2(1), 2(3)
High Courts05 May 1950
Prahlad Singh Dhuru Prasad Vs Commissioner of Income Tax
Allahabad High Court · AIR 1950 All 589 : (1950) 20 AWR 557
Income Tax Act, 1922 — Section 66(1), 66(4)