COURT ARCHIVE

Allahabad High Court judgments, 1959

317 judgments · page 6 of 16

High Courts16 Sept 1959Allowed

Sri Ram Das Gaur Vs The City Magistrate, Varanasi

Allahabad High Court · AIR 1960 All 397 : (1960) 30 AWR 87 : (1960) CriLJ 865(1)

Criminal Procedure Code, 1898 (CrPC) — Section 144, 144(6)Penal Code, 1860 (IPC) — Section 188

High Courts16 Sept 1959

Balswarup Goel and Another Vs The Municipal Board and Others

Allahabad High Court · (1960) 30 AWR 148

Cinematograph Act, 1918 — Section 9(3)Cinematograph Act, 1952 — Section 1(2), 18Constitution of India, 1950 — Article 226

High Courts16 Sept 1959

Mohammad Shareef Khan Vs Onkar Singh and Others

Allahabad High Court · (1960) 30 AWR 272

Constitution of India, 1950 — Article 226, 311Police Act, 1861 — Section 7

High Courts15 Sept 1959Dismissed

Improvement Trust of Varanasi Vs Dr. M.A. Nomani

Allahabad High Court · (1960) 30 AWR 109

Uttar Pradesh Municipalities Act, 1916 — Section 178, 178(2), 180, 180(3), 184

High Courts15 Sept 1959Dismissed

Haji Ahmad Husain Vs State

Allahabad High Court · AIR 1960 All 623 : (1960) CriLJ 1296

Criminal Procedure Code, 1898 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 132Penal Code, 1860 (IPC) — Section 499, 500

High Courts15 Sept 1959Allowed

Smt. Sushila Devi Vs Madan Mohan and Another

Allahabad High Court · AIR 1960 All 547 : (1960) 30 AWR 102

Civil Procedure Code, 1908 (CPC) — Section 47

High Courts11 Sept 1959Allowed

Ram Dular Singh Vs Commissioner, Faizabad Division and Others

Allahabad High Court · (1960) 30 AWR 435

Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 15, 221, 224

High Courts11 Sept 1959Allowed

Gangadin Ram Krishna Vs Smt. Kailashi Kuer

Allahabad High Court · AIR 1961 All 96

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115

High Courts10 Sept 1959Dismissed

Ahmad Ullah Vs Hafizullah and Others

Allahabad High Court · AIR 1961 All 173

Arbitration Act, 1940 — Section 30, 33, 39, 41Civil Procedure Code, 1908 (CPC) — Section 100, 101, 115Contract Act, 1872 — Section 23

High Courts10 Sept 1959Dismissed

Narain Parsad and Another Vs Banarsi Das

Allahabad High Court · AIR 1960 All 372

High Courts09 Sept 1959Dismissed

The General Manager, G.I.P. Railway Vs Mst. Kiran Devi and Another

Allahabad High Court · (1960) 30 AWR 17

Railways Act, 1890 — Section 47(1)(f), 54

High Courts09 Sept 1959Dismissed

Aligarh District Wholesale Cloth Dealers'' Syndicate Vs Commissioner of Income Tax, Uttar Pradesh

Allahabad High Court · AIR 1960 All 475 : (1960) 40 ITR 481

Appellate Tribunal Rules, 1946 — Rule 7(1), 7(2)Income Tax Act, 1922 — Section 66, 66(1)

High Courts09 Sept 1959Allowed

Ram Dular Vs Raj Karan Pandey and Others

Allahabad High Court · (1960) 30 AWR 113

Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 14, 54, 83

High Courts09 Sept 1959Dismissed

The General Manager, G.I.P. Railway, Bombay Vs Mst. Kiran Devi and Another

Allahabad High Court · AIR 1960 All 371

Railways Act, 1890 — Section 47, 47(1), 54, 54(1)

High Courts08 Sept 1959Allowed

Babu Lal and Others Vs State

Allahabad High Court · AIR 1960 All 290 : (1962) 5 FLR 486

Criminal Procedure Code, 1898 (CrPC) — Section 535Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 34

High Courts08 Sept 1959

Mohd. Hanif Khan Vs State

Allahabad High Court · (1959) 29 AWR 690 : (1960) CriLJ 878

Foreigners Act, 1946 — Section 14, 2, 3

High Courts08 Sept 1959Dismissed

Raj Kumar Har Shankar Singh Vs Ranjeet Singh

Allahabad High Court · (1960) 30 AWR 581

Criminal Procedure Code, 1898 (CrPC) — Section 47Uttar Pradesh Debt Redemption Act, 1940 — Section 2(9), 9

High Courts04 Sept 1959Allowed

Sunder Lal Vs Ram Krishan and Another

Allahabad High Court · AIR 1960 All 544 : (1960) 30 AWR 96

Contract Act, 1872 — Section 63Transfer of Property Act, 1882 — Section 106

High Courts04 Sept 1959

Jairam Singh and Others Vs State of Uttar Pradesh and Another

Allahabad High Court · AIR 1962 All 350

Constitution of India, 1950 — Article 215, 245Uttar Pradesh General Clauses Act, 1904 — Section 24, 6Uttar Pradesh Public Land (Eviction and Recovery of Rent and Damages) Ordinance, 1953 — Section 17

High Courts02 Sept 1959Allowed

Dominion of India Vs Purshottam Das Brijnandan Prasad

Allahabad High Court · AIR 1961 All 176

Civil Procedure Code, 1908 (CPC) — Section 80