COURT ARCHIVE

Allahabad High Court judgments, 1959

317 judgments · page 10 of 16

High Courts14 Jul 1959Dismissed

Union Construction Co. (Private Ltd.) Vs Chief Engineer, Eastern Command, Lucknow and Another

Allahabad High Court · AIR 1960 All 72

Constitution of India, 1950 — Article 226, 32, 329Contract Act, 1872 — Section 28Specific Relief Act, 1877 — Section 12, 21

High Courts14 Jul 1959

State of Uttar Pradesh Vs Jain (B.S.) (Hind Trading and Manufacturing Company, Ltd.)

Allahabad High Court · (1959) 29 AWR 485 : (1960) 1 LLJ 50

Uttar Pradesh Shops and Commercial Establishments Act, 1947 — Section 10, 12

High Courts26 Jun 1959Dismissed

Ali Sher Vs The State

Allahabad High Court · AIR 1960 All 431 : (1960) CriLJ 875

Citizenship Act, 1955 — Section 9Citizenship Rules, 2009 — Rule 30Foreigners Act, 1946 — Section 14, 2, 3, 8, 9

High Courts26 Jun 1959

Inder Singh and Another Vs State

Allahabad High Court · (1960) CriLJ 873

Contract Act, 1872 — Section 134, 56, 63Penal Code, 1860 (IPC) — Section 304

High Courts22 Jun 1959

State Vs Lakshmi Narain Singh and Another

Allahabad High Court · AIR 1960 All 236 : (1960) CriLJ 447

Criminal Procedure Code, 1898 (CrPC) — Section 173, 207A

High Courts12 Jun 1959Allowed

Nizam Ali Vs Wazir and Others

Allahabad High Court · AIR 1960 All 443 : (1960) CriLJ 881

Criminal Procedure Code, 1898 (CrPC) — Section 204(1A), 252(2)

High Courts05 Jun 1959Dismissed

Dhanpat Vs State

Allahabad High Court · AIR 1960 All 40

Arms Act, 1959 — Section 19, 29, 32Evidence Act, 1872 — Section 56, 57(7)

High Courts28 May 1959Allowed

Nageshwar Dwivedi Vs State and Another

Allahabad High Court · AIR 1960 All 71 : (1959) 29 AWR 414 : (1960) CriLJ 184

Criminal Procedure Code, 1898 (CrPC) — Section 198, 198B, 198B(13)

High Courts22 May 1959Dismissed

Municipal Board Vs Ram Krishna Sharma and Others

Allahabad High Court · (1960) 30 AWR 126

Criminal Procedure Code, 1898 (CrPC) — Section 417, 417(3), 439

High Courts21 May 1959Dismissed

Biroo and Another Vs State

Allahabad High Court · AIR 1960 All 509 : (1960) CriLJ 1059

Criminal Procedure Code, 1898 (CrPC) — Section 155(2), 190

High Courts21 May 1959Dismissed

Ram Pal Singh Vs State

Allahabad High Court · (1960) 30 AWR 279

Penal Code, 1860 (IPC) — Section 21, 409

High Courts20 May 1959Allowed

Akhil Kumar Bhattacharya Vs State of Uttar Pradesh and Others

Allahabad High Court · AIR 1960 All 193

Allahabad High Court (Conditions of Service of Staff) Rules, 1946 — Rule 12, 12(4), 23Constitution of India, 1950 — Article 229, 311(2)

High Courts15 May 1959Dismissed

Jai Kishan Srivastava Vs Income Tax Officer, Kanpur and Another

Allahabad High Court · AIR 1960 All 19 : (1960) 40 ITR 222

Constitution of India, 1950 — Article 14, 19, 226Income Tax Act, 1922 — Section 23, 31, 33, 34(1), 34(1A)

High Courts13 May 1959Dismissed

Kishorilal Vs State

Allahabad High Court · AIR 1960 All 244

Criminal Procedure Code, 1898 (CrPC) — Section 133, 133(1), 135, 136, 137

High Courts12 May 1959Allowed

Sheo Kumar Vs Vishwa Nath Singh and Others

Allahabad High Court · AIR 1960 All 217

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 3

High Courts12 May 1959Dismissed

H. Watts Vs B.N. Rai and Another

Allahabad High Court · AIR 1960 All 200

Criminal Procedure Code, 1898 (CrPC) — Section 12, 12(2)Payment of Wages (Procedure) Rules, 1937 — Rule 6Payment of Wages Act, 1936 — Section 15(1), 17, 17(1), 3

High Courts08 May 1959Disposed Of

Jadunandan Prasad Vs General Manager, North Eastern Railway, Gorakhpur

Allahabad High Court · AIR 1960 All 179

Allahabad High Court Rules, 1952 — Rule 40Constitution of India, 1950 — Article 225 , 226Court Fees Act, 1870 — Article 1, 3, 4, 5

High Courts06 May 1959Allowed

Dan Singh Bist Vs Additional Collector, Bijnor and Others

Allahabad High Court · AIR 1960 All 152 : (1959) 29 AWR 651

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 151Constitution of India, 1950 — Article 226

High Courts06 May 1959Dismissed

Tika Ram and Others Vs State

Allahabad High Court · AIR 1960 All 453 : (1959) 29 AWR 637

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 143, 147, 323, 424, 97

High Courts05 May 1959Dismissed

Mohd. Sami Vs State of Uttar Pradesh and Others

Allahabad High Court · AIR 1960 All 218

Constitution of India, 1950 — Article 226, 32Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 4(4), 7A, 7A(2)Uttar Pradesh General Clauses Act, 1904 — Section 5(2)