High Courts09 Nov 1959Partly Allowed
Textile Traders Syndicate Ltd. Vs The State of U.P. and Others
Allahabad High Court · (1960) CriLJ 871
Penal Code, 1860 (IPC) — Section 406, 420
COURT ARCHIVE
Allahabad High Court judgments, 1959
317 judgments · page 3 of 16
High Courts09 Nov 1959Allowed
Roorey Vs Board of Revenue
Allahabad High Court · (1960) 30 AWR 14
Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 218, 219, 5, 7, 7(2)
High Courts09 Nov 1959Partly Allowed
Textile Traders Syndicate Ltd., Bulandshahr Vs The State of U.P. and Others
Allahabad High Court · AIR 1960 All 405
Criminal Procedure Code, 1898 (CrPC) — Section 550, 94, 95
High Courts06 Nov 1959Dismissed
Ram Narain Vs Mool Chand and Others
Allahabad High Court · AIR 1960 All 296 : (1960) CriLJ 552
Criminal Procedure Code, 1898 (CrPC) — Section 247, 417, 417(3), 438, 439
High Courts05 Nov 1959Dismissed
Pheku Vs Gulab Das and Others
Allahabad High Court · AIR 1960 All 596 : (1960) 30 AWR 243 : (1960) RD 144
Civil Procedure Code, 1908 (CPC) — Section 48Uttar Pradesh Debt Redemption Act, 1940 — Section 8, 8(2)
High Courts05 Nov 1959Allowed
Bikram Singh and Another Vs Sudarsan Singh
Allahabad High Court · AIR 1961 All 150
Hindu Marriage Act, 1955 — Section 19, 4, 9
High Courts04 Nov 1959Dismissed
Dilli and Others Vs The Dy. Director of Consolidation and Others
Allahabad High Court · (1960) 30 AWR 85
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 12, 12(1), 12(2), 17
High Courts30 Oct 1959Allowed
Ganpat Singh Vs The Election Tribunal Mainpuri Presided Over by Sri Chhatar Sal Singh Civil Judge and Others
Allahabad High Court · (1960) 30 AWR 61
Constitution of India, 1950 — Article 226
High Courts29 Oct 1959Allowed
Balloo Ram Bookseller Vs Chhedi Lal
Allahabad High Court · AIR 1960 All 477 : (1960) 30 AWR 162
Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)
High Courts29 Oct 1959Dismissed
Sri Calcutta Singh Vs Registrar, Banaras Hindu University and Another
Allahabad High Court · AIR 1960 All 642
Constitution of India, 1950 — Article 226, 227
High Courts27 Oct 1959Dismissed
Bachchan Lal Vs Ram Asre
Allahabad High Court · (1960) 30 AWR 101
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(a)
High Courts27 Oct 1959Disposed Of
Chaitanya Prakash Vs State
Allahabad High Court · AIR 1960 All 376 : (1960) 30 AWR 106 : (1960) CriLJ 779
Explosive Substances Act, 1908 — Section 7
High Courts26 Oct 1959Allowed
Municipal Board Vs Mahabir Sahai Pandey
Allahabad High Court · (1960) 30 AWR 155
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)
High Courts26 Oct 1959Allowed
Sajjan Singh Vs Smt. Jamuna Bala Devi and Another
Allahabad High Court · AIR 1960 All 410
Evidence Act, 1872 — Section 101, 102, 103, 104Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2, 3(1)
High Courts21 Oct 1959Dismissed
Mukhram and Others Vs Puran
Allahabad High Court · (1960) 30 AWR 98
Civil Procedure Code, 1908 (CPC) — Section 35Criminal Procedure Code, 1898 (CrPC) — Section 145Evidence Act, 1872 — Section 13
High Courts21 Oct 1959Dismissed
Hindustan Vanaspati Manufacturing Co., Ltd. Vs Municipal Board and Others
Allahabad High Court · AIR 1962 All 25
Uttar Pradesh Municipalities Act, 1916 — Section 128
High Courts20 Oct 1959Allowed
Ahmad Hasan Vs The Union of India (UOI)
Allahabad High Court · AIR 1960 All 530
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts20 Oct 1959Dismissed
Bhagwati Mahraj Vs Shambhu Nath
Allahabad High Court · AIR 1960 All 562
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts20 Oct 1959
Kewal Ram Vs Mihi Lal Ram Khiloni
Allahabad High Court · AIR 1960 All 655 : (1960) 30 AWR 467
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 151, 99
High Courts19 Oct 1959Dismissed
Mst. Khairunnisa and Others Vs Ganga Prasad and Others
Allahabad High Court · AIR 1961 All 191 : (1961) 31 AWR 24
Constitution of India, 1950 — Article 19, 19(1), 31, 366Government of India Act, 1935 — Section 299, 299(2)Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 27