High Courts19 Oct 1959Allowed
Smt. Kastoori Devi Vs Chiranji Lal
Allahabad High Court · AIR 1960 All 446
Contract Act, 1872 — Section 2Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 29, 4
COURT ARCHIVE
Allahabad High Court judgments, 1959
317 judgments · page 4 of 16
High Courts16 Oct 1959Dismissed
Rati Ram Ji Vs Mithan Lal
Allahabad High Court · AIR 1960 All 408 : (1960) 30 AWR 132
Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 3(1)
High Courts15 Oct 1959Allowed
Shiamlal Vs Smt. Sahodra Devi and Others
Allahabad High Court · AIR 1960 All 429 : (1960) 30 AWR 117
Civil Procedure Code, 1908 (CPC) — Section 60(1)
High Courts14 Oct 1959Dismissed
Sardar Kartar Singh Vs Smt. Phoolwati
Allahabad High Court · AIR 1961 All 95
Transfer of Property Act, 1882 — Section 106, 114Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)
High Courts12 Oct 1959Dismissed
Smt. Moti Kuer and Another Vs Bindhachal Pande and Another
Allahabad High Court · AIR 1960 All 379
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts12 Oct 1959Allowed
Oudh Sugar Mills Ltd., Hargaon Vs State of U.P. and Another
Allahabad High Court · AIR 1960 All 136 : (1959) 29 AWR 544 : (1960) RD 19
Constitution of India, 1950 — Article 14, 245, 246, 49Uttar Pradesh Large Land Holdings Tax Act, 1957 — Section 11, 12, 3(1), 5, 5(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 251, 267
High Courts10 Oct 1959Dismissed
Manna Lal Govila Vs Dr. J.N. Mathur
Allahabad High Court · AIR 1960 All 534
Civil Procedure Code, 1908 (CPC) — Section 100, 115
High Courts08 Oct 1959Allowed
Bishun Chandra Saxena Vs Sushil Chandra Verma
Allahabad High Court · (1960) 30 AWR 46
Transfer of Property Act, 1882 — Section 106
High Courts08 Oct 1959Allowed
Abdul Ghafoor Vs Property of Samiulla
Allahabad High Court · AIR 1960 All 527
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Guardians and Wards Act, 1890 — Section 34, 43(1), 43(4), 45(1)
High Courts06 Oct 1959Dismissed
Abdul Hakim Vs State
Allahabad High Court · AIR 1960 All 450 : (1960) CriLJ 1037
Press and Registration of Books Act, 1867 — Section 12, 3
High Courts06 Oct 1959Dismissed
Kailash Nath Halwai Vs Registrar Co-operative Society, U.P. and Others
Allahabad High Court · AIR 1960 All 294
Constitution of India, 1950 — Article 226
High Courts06 Oct 1959Dismissed
Shahab Uddin Khan Vs The State of Uttar Pradesh
Allahabad High Court · AIR 1960 All 373 : (1960) CriLJ 778 : (1960) 1 FLR 41 : (1960) 1 LLJ 288
Factories Act, 1948 — Section 105, 105(1), 112, 8(2)Factories Rules — Rule 15
High Courts06 Oct 1959Allowed
Ek Nawaz Khan Vs The Competent Officer, Allahabad and Others
Allahabad High Court · AIR 1960 All 626
Evacuee Interest (Separation) Act, 1951 — Section 1, 10, 17Evacuee Interest (Separation) Rules, 1951 — Rule 11E
High Courts06 Oct 1959Dismissed
Kailash Nath Halwai Vs The Registrar Co-Operative Society and Others
Allahabad High Court · (1960) 30 AWR 38
Constitution of India, 1950 — Article 226, 32Co-operative Societies Act, 1912 — Section 2, 43, 48
High Courts06 Oct 1959Dismissed
Shahabuddin Khan Vs The State of U.P.
Allahabad High Court · (1960) 30 AWR 35
Criminal Procedure Code, 1898 (CrPC) — Section 195, 197, 199Factories Act, 1948 — Section 105, 105(1), 112, 8, 8(2)Penal Code, 1860 (IPC) — Section 488
High Courts06 Oct 1959Allowed
Ek. Nawaz Khan Vs Competent Officer and Others
Allahabad High Court · (1960) 30 AWR 375
Constitution of India, 1950 — Article 226Evacuee Interest (Separation) Act, 1951 — Section 10, 11, 12, 13, 14Penal Code, 1860 (IPC) — Section 193, 223
High Courts01 Oct 1959Dismissed
Ali Hussain Vs State
Allahabad High Court · AIR 1960 All 336 : (1960) CriLJ 771
Citizenship Act, 1955 — Section 18, 9(2)Citizenship Rules, 2009 — Rule 30Foreigners Act, 1946 — Section 14
High Courts30 Sept 1959
Gai Chhap Biri Depot and Another Vs District Board, Azamgarh and Another
Allahabad High Court · AIR 1960 All 382
Constitution of India, 1950 — Article 13, 14, 226Uttar Pradesh District Boards Act, 1922 — Section 114, 115, 116, 117, 118
High Courts29 Sept 1959Disposed Off
JUGGILAL KAMLAPAT Vs COMMISSIONER OF Income Tax, UTTAR PRADESH and VINDHYA PRADESH.
Allahabad High Court · (1961) 41 ITR 257
Excess Profits Tax Act, 1940 — Section 21
High Courts29 Sept 1959Allowed
M.A. Khair Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1960 All 228
Motor Vehicles Act, 1939 — Section 63(1)Uttar Pradesh Motor Vehicles Rules, 1940 — Rule 31A, 55