High Courts07 Apr 1959
CHATURBHUJ and CO. Vs RE.
Allahabad High Court · (1960) 39 ITR 337
Excess Profits Tax Act, 1940 — Section 16(1)
COURT ARCHIVE
Allahabad High Court judgments, 1959
317 judgments · page 12 of 16
High Courts02 Apr 1959Dismissed
Laxmi Narain Pande Vs Dist. Magistrate and Another
Allahabad High Court · AIR 1960 All 55
Constitution of India, 1950 — Article 226, 309, 310, 311Criminal Procedure Code, 1898 (CrPC) — Section 195(2), 479AUttar Pradesh Government Servants (Conduct) Rules, 1956 — Rule 23, 3
High Courts02 Apr 1959Dismissed
Jamuna Prasad Vs Mst. Panna and Others
Allahabad High Court · AIR 1960 All 285
Guardians and Wards Act, 1890 — Section 17, 7, 9, 9(1)
High Courts02 Apr 1959Dismissed
Municipal Board, Lucknow Vs Ram Autar
Allahabad High Court · AIR 1960 All 119
General Clauses Act, 1897 — Section 7Prevention of Food Adulteration Act, 1954 — Section 2, 20Uttar Pradesh Pure Food Act, 1950 — Section 2
High Courts02 Apr 1959
Municipal Board Vs Ram Autar
Allahabad High Court · (1960) CriLJ 199
General Clauses Act, 1897 — Section 6, 7Prevention of Food Adulteration Act, 1954 — Section 16, 20, 25, 7
High Courts01 Apr 1959Allowed
Sita Ram Vs Shahganj Consumers Co-operative Stores Ltd., Allahabad and Others
Allahabad High Court · AIR 1960 All 289
High Courts24 Mar 1959Disposed Of
Thakurji by Budhsen, and Another Vs Parmeshwar Dayal, after him his son Lal Chandar and Another
Allahabad High Court · AIR 1960 All 339
Civil Procedure Code, 1908 (CPC) — Section 35Evidence Act, 1872 — Section 11, 157, 32Uttar Pradesh Court of Wards Act, 1912 — Section 37, 38, 53
High Courts24 Mar 1959Dismissed
Firm Thakur Das Sunder Das Vs Sales Tax Officer
Allahabad High Court · (1959) 10 STC 432
Constitution of India, 1950 — Article 14, 212, 348Industrial Disputes Act, 1947 — Section 10Minimum Wages Act, 1948 — Section 27
High Courts24 Mar 1959Dismissed
Seoti Prasad Vs Dr. Raghubir Datt Sharma, President Municipal Board, Farrukhabad and Others
Allahabad High Court · AIR 1960 All 273
Constitution of India, 1950 — Article 13, 14, 226Uttar Pradesh Municipalities Act, 1916 — Section 58, 69A, 69A(1), 69A(3), 69A(4)
High Courts23 Mar 1959Allowed
Smt. Abida Begam and Others Vs Rent Control and Eviction Officer, Lucknow and Another
Allahabad High Court · AIR 1959 All 675
Civil Procedure Code, 1908 (CPC) — Section 80, 9Constitution of India, 1950 — Article 19(1), 19(5), 245Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 13, 16, 7(2)
High Courts23 Mar 1959Dismissed
The Upper India Coupar Paper Mills Co. Ltd. Vs J.C. Mathur
Allahabad High Court · AIR 1959 All 664
Industrial Disputes Act, 1947 — Section 2(S)Payment of Wages Act, 1936 — Section 15, 17, 22
High Courts20 Mar 1959Dismissed
Income Tax Officer Vs Joti Prasad Agarwal and Others
Allahabad High Court · AIR 1960 All 84 : (1962) 44 ITR 574
Constitution of India, 1950 — Article 132, 133, 134, 226
High Courts20 Mar 1959Dismissed
Abdul Jabbar Khan Vs State of Uttar Pradesh
Allahabad High Court · AIR 1960 All 123
Constitution of India, 1950 — Article 226, 311
High Courts20 Mar 1959Disposed Of
Sidhnath Mehrotra Vs Board of Revenue
Allahabad High Court · AIR 1959 All 655 : (1959) 29 AWR 312
Stamp Act, 1899 — Section 24
High Courts20 Mar 1959Dismissed
Ramji Malviya Vs Smt. Munni Devi Malviya
Allahabad High Court · AIR 1959 All 767 : (1959) CriLJ 1386
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1), 488(3), 488(4)
High Courts19 Mar 1959Dismissed
Mohd. Mustafa Ali Khan Vs Raj Rajeshwari Devi
Allahabad High Court · (1959) 03 AHC CK 0027
Negotiable Instruments Act, 1881 (NI) — Section 13, 13(1)Stamp Act, 1899 — Section 2(5)
High Courts19 Mar 1959Allowed
Bishwa Nath Gupta Vs Basdeomal Jogdhian
Allahabad High Court · AIR 1960 All 68
Civil Procedure Code, 1908 (CPC) — Section 9Displaced Persons (Debts Adjustment) Act, 1951 — Section 15, 4, 5, 9
High Courts19 Mar 1959Disposed Of
Municipal Board of Bareilly Vs Kundan Lal
Allahabad High Court · AIR 1959 All 562
Constitution of India, 1950 — Article 14Uttar Pradesh Municipalities Act, 1916 — Section 128, 128(1)
High Courts18 Mar 1959Partly Allowed
Hari Krishna and Another Vs State
Allahabad High Court · AIR 1959 All 794 : (1959) CriLJ 1396 : (1960) 1 FLR 562 : (1960) 1 LLJ 42
Factories Act, 1948 — Section 100, 2, 92
High Courts18 Mar 1959Dismissed
Union of India (UOI) Vs Mool Narain and Others
Allahabad High Court · AIR 1959 All 780
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27