COURT ARCHIVE

Allahabad High Court judgments, 1959

317 judgments · page 7 of 16

High Courts01 Sept 1959Allowed

Raj Kishan Vs State

Allahabad High Court · AIR 1960 All 460 : (1960) 30 AWR 56 : (1960) CriLJ 1046

Dangerous Drugs (Import, Export and Transshipment) Rules, 1957 — Rule 49, 51Drugs and Cosmetics Act, 1940 — Section 21, 22, 23, 25, 33Evidence Act, 1872 — Section 45, 62

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High Courts31 Aug 1959Dismissed

Rustam Ali Vs State

Allahabad High Court · AIR 1960 All 333 : (1960) CriLJ 768

Penal Code, 1860 (IPC) — Section 84

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High Courts31 Aug 1959Partly Allowed

Ram Prakash Vs Shambhu Dayal Agarwal and Another

Allahabad High Court · AIR 1960 All 395

Civil Procedure Code, 1908 (CPC) — Section 100, 101Transfer of Property Act, 1882 — Section 105

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High Courts29 Aug 1959Dismissed

Gulab Singh Vs State

Allahabad High Court · AIR 1960 All 436 : (1960) 30 AWR 44 : (1960) CriLJ 879

Criminal Procedure Code, 1898 (CrPC) — Section 139A(1), 423, 439

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High Courts29 Aug 1959Allowed

Pt. Sidh Nath Shukla Vs Punjab National Bank of India Ltd.

Allahabad High Court · AIR 1960 All 238

Negotiable Instruments Act, 1881 (NI) — Section 10, 13, 5, 85A

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High Courts29 Aug 1959Dismissed

Itwari Vs Smt. Asghari and Others

Allahabad High Court · AIR 1960 All 684 : (1960) 30 AWR 397

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High Courts29 Aug 1959Dismissed

Rajendra Singh and Another Vs State of Uttar Pradesh

Allahabad High Court · AIR 1960 All 387 : (1960) CriLJ 857

Criminal Procedure Code, 1898 (CrPC) — Section 221, 222, 223, 225, 236Penal Code, 1860 (IPC) — Section 403, 405, 406, 420

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High Courts28 Aug 1959Dismissed

The Lakshmi Sugar and Oil Mills Ltd. Vs State

Allahabad High Court · (1960) 30 AWR 89

Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 24

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High Courts28 Aug 1959Allowed

Sri Ram Autar Agarwal Vs District Co-operative Sugarcane Supply Society Ltd., Bareilly

Allahabad High Court · AIR 1960 All 500

Arbitration Act, 1940 — Section 30, 33

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High Courts28 Aug 1959Allowed

U.P. Government Vs Lala Nanhoo Mal Gupta

Allahabad High Court · AIR 1960 All 420

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, 35, 80Constitution of India, 1950 — Article 299(1)Contract Act, 1872 — Section 20, 29

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High Courts28 Aug 1959Dismissed

Raja Deo Singh Vs Kr. Shambho Krishna Narain

Allahabad High Court · (1960) 30 AWR 111

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts28 Aug 1959Dismissed

U.P. Government Vs Nanhoo Mal Gupta

Allahabad High Court · (1960) 30 AWR 164

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High Courts27 Aug 1959Disposed Off

Alld. Bank Ltd. Vs Civil Judge Barabanki and Others

Allahabad High Court · (1960) 30 AWR 91

Uttar Pradesh Encumbered Estates Act, 1934 — Section 6, 7(3)

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High Courts27 Aug 1959Dismissed

H.H. Sir Syed Raza Ali Khan Vs Dr. Saran Behari Mathur

Allahabad High Court · AIR 1960 All 359

Allahabad High Court General (Civil) Rules, 1957 — Rule 53, 55, 57Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Stamp Act, 1899 — Section 61

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High Courts27 Aug 1959Dismissed

Raman Lal, died and after him Kanti Chandra Vs Shanti Lal and Others

Allahabad High Court · AIR 1961 All 178

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20, 11, 47, 60, 60(1)

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High Courts24 Aug 1959Dismissed

Sipahi Lal Vs Section Officer, G.R.P.E. Section and Others

Allahabad High Court · (1959) 29 AWR 661 : (1960) 1 LLJ 285

Constitution of India, 1950 — Article 226

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High Courts24 Aug 1959Disposed Of

Deoman Upadhyaya Vs State

Allahabad High Court · AIR 1960 All 1 : (1959) 29 AWR 447 : (1960) CriLJ 1

Constitution of India, 1950 — Article 13, 14, 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 161, 162, 162(2), 27Evidence Act, 1872 — Section 25, 26, 27

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High Courts24 Aug 1959Dismissed