Constitution of India, 1950 — Article 13, 14, 19(1), 19(4)Evidence Act, 1872 — Section 114Industrial Disputes (Central) Rules, 1957 — Rule 40(3), 40(4)

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High Courts20 Apr 1959Allowed

State of U.P. Vs Randhir Sri Chand and Others

Allahabad High Court · AIR 1959 All 727 : (1959) 29 AWR 394 : (1959) CriLJ 1274

Evidence Act, 1872 — Section 102, 125Penal Code, 1860 (IPC) — Section 395, 399

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High Courts16 Apr 1959Allowed

Niranjan Prasad Vs State and Others

Allahabad High Court · AIR 1960 All 323

Constitution of India, 1950 — Article 20(3), 226, 311(2)

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High Courts16 Apr 1959

Laxmi Co., Kanpur Vs The Commissioner of Income Tax, U.P.

Allahabad High Court · AIR 1960 All 278 : (1959) 37 ITR 461

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Excess Profits Tax Act, 1940 — Rule 2, 2AIncome Tax Act, 1922 — Section 37

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High Courts15 Apr 1959Disposed Of

Boodan Vs Asstt. Custodian General, Evacuee Property and Another

Allahabad High Court · AIR 1959 All 722

Constitution of India, 1950 — Article 226

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High Courts15 Apr 1959Disposed Of

Reliance Carpet and Company Vs Commissioner of Sales Tax

Allahabad High Court · (1959) 10 STC 315

Constitution of India, 1950 — Article 286

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High Courts15 Apr 1959Allowed

Rana Pratap Singh Vs Deputy Registrar (Academic) Banaras Hindu University, Varanasi and Others

Allahabad High Court · AIR 1960 All 256

Banaras Hindu University Act, 1915 — Section 11, 12, 17(1), 5(7)Constitution of India, 1950 — Article 226, 32

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High Courts14 Apr 1959Disposed Off

Mohammad Husain Ansari Vs The Benaras State Carpet Weavers'' Co-operative Union Ltd. and Others

Allahabad High Court · AIR 1959 All 733

Constitution of India, 1950 — Article 21, 226

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High Courts14 Apr 1959Allowed

Bhagelu and Others Vs Civil Surgeon, Jaunpur and Another

Allahabad High Court · AIR 1960 All 353

Constitution of India, 1950 — Article 19(1), 226, 309, 311

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High Courts13 Apr 1959Dismissed

Sripat Narain Rai Vs Board of Revenue, U.P. and Others

Allahabad High Court · AIR 1960 All 93 : (1959) 29 AWR 432

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 4, Order 47 Rule 5Constitution of India, 1950 — Article 226, 32Uttar Pradesh Land Revenue Act, 1901 — Section 219, 220, 220(3), 7(2)

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High Courts07 Apr 1959Allowed

In Re: Excess Profits Tax Assessment of Chaturbhuj and Co., Kanpur

Allahabad High Court · AIR 1960 All 413

Excess Profits Tax Act, 1940 — Section 16, 7

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High Courts07 Apr 1959Disposed Of

Om Dutt Sharma, Convict Vs State

Allahabad High Court · AIR 1960 All 470 : (1960) CriLJ 1050

Evidence Act, 1872 — Section 101, 102, 103, 104Prevention of Corruption Act, 1947 — Section 4(1)

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