High Courts04 Mar 1959Dismissed
Hukum Chand Jain Vs The Municipal Board, Faizabad and Another
Allahabad High Court · AIR 1959 All 686
Constitution of India, 1950 — Article 215, 226, 311, 32Uttar Pradesh Municipalities Act, 1916 — Section 69A
COURT ARCHIVE
Allahabad High Court judgments, 1959
317 judgments · page 14 of 16
High Courts04 Mar 1959
Qadir Vs State
Allahabad High Court · AIR 1959 All 799 : (1960) 30 AWR 129 : (1959) CriLJ 1397
Public Gambling Act, 1867 — Section 1, 13, 3, 4
High Courts03 Mar 1959Dismissed
Durga Prasad Khosla Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1960 All 728 : (1959) CriLJ 1374
Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 476, 476B, 479APenal Code, 1860 (IPC) — Section 193
High Courts03 Mar 1959Dismissed
Durga Prasad Khosla Vs State of Uttar Pradesh
Allahabad High Court · (1960) CriLJ 1534
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 132, 133, 134, 226Government of India Act, 1935 — Section 205
High Courts02 Mar 1959Disposed Of
Sharafat Ullah Khan Vs Raja Udairaj Singh
Allahabad High Court · AIR 1959 All 416
Uttar Pradesh (Temporary) Control of Rent and Eviction (Amendment) Act, 1954 — Section 14, 15Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts02 Mar 1959Allowed
Bhagwat Singh and Others Vs State and Another
Allahabad High Court · AIR 1959 All 763 : (1959) CriLJ 1384
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(4), 145(9)
High Courts26 Feb 1959Allowed
Moinuddin Vs Divisional Mechanical Engineer, N.R. Rly. and Another
Allahabad High Court · AIR 1959 All 795
Constitution of India, 1950 — Article 226, 311(2)
High Courts26 Feb 1959Allowed
Sada Shiva and Others Vs Mahabir Prasad and Others
Allahabad High Court · AIR 1959 All 631
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1908 — Section 20, 20(1)
High Courts25 Feb 1959
Tara Oil and Ginning Mills Vs Commissioner of Sales Tax, U.P., Lucknow
Allahabad High Court · AIR 1959 All 785 : (1959) 10 STC 294
Uttar Pradesh Sales Tax Act, 1948 — Section 2
High Courts25 Feb 1959Allowed
R.J. Singh Vs The Electric Inspector to the Govt. of Uttar Pradesh at Lucknow and Another
Allahabad High Court · AIR 1960 All 87
Constitution of India, 1950 — Article 14, 19, 245Electricity Act, 1910 — Section 37Electricity Rules, 1956 — Rule 45
High Courts25 Feb 1959Dismissed
Mukat Beharilal Agarwal Vakil Vs Additional District Magistrate (Executive), Bareilly and Others
Allahabad High Court · AIR 1959 All 699
Limitation Act, 1908 — Section 12, 4
High Courts25 Feb 1959Dismissed
Lakshmi Chand Vs Regional Transport Authority, Agra and Another
Allahabad High Court · AIR 1959 All 782
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47(1), 48
High Courts25 Feb 1959Allowed
Mussaddi Lal and Another Vs The State
Allahabad High Court · AIR 1959 All 753 : (1959) 29 AWR 670 : (1959) CriLJ 1382
Prevention of Food Adulteration Act, 1954 — Section 10, 11, 16(1)
High Courts23 Feb 1959Dismissed
Ram Padarath Singh Vs Kishori Lal
Allahabad High Court · AIR 1960 All 481
Criminal Procedure Code, 1898 (CrPC) — Section 522, 522(1), 522(3)
High Courts23 Feb 1959
Tika Ram Vs Maheshwari Din and Others
Allahabad High Court · AIR 1959 All 659 : (1959) 29 AWR 419
Civil Procedure Code, 1908 (CPC) — Section 113Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 332B
High Courts23 Feb 1959Dismissed
Lalloomal Dalal Vs Income Tax Officer, Kanpur
Allahabad High Court · AIR 1959 All 775 : (1959) 36 ITR 397
Evidence Act, 1872 — Section 114Income Tax Act, 1922 — Section 18A(1), 18A(6)
High Courts20 Feb 1959Allowed
HAKIM UDDIN KHAN Vs Income Tax OFFICER, MIRZAPUR, AND ANOTHER.
Allahabad High Court · (1960) 40 ITR 402
Income Tax Act, 1961 — Section 35
High Courts20 Feb 1959Allowed
Lala Babu Ram and Others Vs Ganga Devi and Others
Allahabad High Court · AIR 1959 All 788 : (1959) 29 AWR 383
Contract Act, 1872 — Section 25, 65
High Courts20 Feb 1959Allowed
Harbans Lal Arora Vs Divisional Supdt. Central Railway, Jhansi and Others
Allahabad High Court · AIR 1960 All 164
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4Constitution of India, 1950 — Article 226, 310, 311Evidence Act, 1872 — Section 115
High Courts20 Feb 1959Dismissed
Shaukat Husain Beg Mirza Vs State of Uttar Pradesh and Another
Allahabad High Court · AIR 1959 All 769
Civil Procedure Code, 1908 (CPC) — Section 9Pensions Act, 1871 — Section 3, 4, 5, 6