High Courts21 Aug 1959Dismissed
State Vs Kamlesh Hari and Another
Allahabad High Court · AIR 1960 All 458 : (1959) 29 AWR 681 : (1960) CriLJ 1044
Constitution of India, 1950 — Article 134(1), 136, 141
COURT ARCHIVE
Allahabad High Court judgments, 1959
317 judgments · page 8 of 16
High Courts20 Aug 1959Allowed
Deo Prayag Singh Vs Uttar Pradesh Government
Allahabad High Court · AIR 1961 All 145
Northern India Ferries Act, 1878 — Section 9Uttar Pradesh Land Revenue Act, 1901 — Section 183, 233
High Courts20 Aug 1959Dismissed
Uttar Pradesh State Vs Shib Saran Agarwal
Allahabad High Court · AIR 1960 All 360 : (1959) 29 AWR 635
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
High Courts19 Aug 1959Dismissed
Monoharlal Vs Sri Prem Shankar Tandon and Others
Allahabad High Court · AIR 1960 All 231 : (1960) CriLJ 442 : (1960) RD 163
Civil Procedure Code, 1908 (CPC) — Section 151Contempt of Courts Act, 1971 — Section 3Evidence Act, 1872 — Section 114
High Courts18 Aug 1959Allowed
Rameshwar Deva Vs District Magistrate, Saharanpur, and Another
Allahabad High Court · AIR 1960 All 399 : (1960) 30 AWR 519
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 144, 161, 164(2), 166, 167
High Courts18 Aug 1959Dismissed
Syed Taimur Ali Shah Vs Har Deo Prasad
Allahabad High Court · AIR 1960 All 375
Limitation Act, 1908 — Section 14(2)
High Courts18 Aug 1959Allowed
Rama Shanker Misra and Brothers Vs Regional Transport Authority, Kanpur and Others
Allahabad High Court · AIR 1960 All 247
Constitution of India, 1950 — Article 226, 32Motor Vehicles Act, 1939 — Section 2(20), 59, 59(1), 59(2), 60(1)Uttar Pradesh Motor Vehicles Rules, 1940 — Rule 63, 64
High Courts17 Aug 1959Dismissed
Thakur Dan Singh Bist and Others Vs Registrar of Companies
Allahabad High Court · AIR 1960 All 160 : (1960) 30 CompCas 405
Companies Act, 1956 — Section 633(1), 633(2)
High Courts13 Aug 1959Dismissed
Choudhary Raghunandan Singh Vs Narain Das Bal Kishun Das and Another
Allahabad High Court · AIR 1960 All 730 : (1960) 30 AWR 151
Civil Procedure Code, 1908 (CPC) — Section 115, 37, 38, 73, 9
High Courts13 Aug 1959Allowed
Mohammad Irfan Khan Vs Superintendent Central Excise, Moradabad, and Another
Allahabad High Court · AIR 1960 All 402
Central Excise Rules, 1944 — Rule 151, 160Central Excises and Salt Act, 1944 — Section 14, 33, 35, 36Constitution of India, 1950 — Article 19, 19(1), 226
High Courts13 Aug 1959
Mohammad Irfan Khan Vs Superintendent Central Excise and Another
Allahabad High Court · (1960) CriLJ 867
Central Excises and Salt Act, 1944 — Section 33, 35, 36, 9Constitution of India, 1950 — Article 19, 226, 227Penal Code, 1860 (IPC) — Section 193, 228
High Courts11 Aug 1959Allowed
Harbans Singh Vs Liaqat Husain
Allahabad High Court · (1960) 30 AWR 100
Uttar Pradesh Tenancy Act, 1939 — Section 291(2)
High Courts11 Aug 1959Dismissed
Bhawani Prasad Girdhar Lal Vs Income Tax Officer, Central Circle, Kanpur
Allahabad High Court · AIR 1960 All 377 : (1960) 30 AWR 319 : (1960) 40 ITR 407
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34(1A)
High Courts11 Aug 1959Allowed
Vishwanath Vs Municipal Board and Another
Allahabad High Court · (1960) 30 AWR 475
Criminal Procedure Code, 1898 (CrPC) — Section 1, 100, 11, 13Transfer of Property Act, 1882 — Section 41Uttar Pradesh Municipalities Act, 1916 — Section 116, 2(19)
High Courts10 Aug 1959Allowed
Asghar Ali Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1959 All 792
Constitution of India, 1950 — Article 348Land Acquisition Act, 1894 — Section 4, 6Uttar Pradesh Official Language Act, 1951 — Section 2
High Courts06 Aug 1959Allowed
Baijnath Singh and Another Vs Oudh Tirhut Railway
Allahabad High Court · (1960) 30 AWR 187
Civil Procedure Code, 1908 (CPC) — Section 79Criminal Procedure Code, 1898 (CrPC) — Section 195, 79Workmens Compensation Act, 1923 — Section 10, 19, 19(1), 19(2), 2
High Courts06 Aug 1959Allowed
Baijnath Singh and Another Vs The Oudh Tirhut Railway
Allahabad High Court · AIR 1960 All 362 : (1960) 1 FLR 44
Railways Act, 1890 — Section 3(6)Workmens Compensation Act, 1923 — Section 2, 2(2)
High Courts05 Aug 1959Dismissed
Agra Electric Supply Company and Another Vs State of U.P. and Another
Allahabad High Court · AIR 1960 All 176 : (1960) CriLJ 300
Criminal Procedure Code, 1898 (CrPC) — Section 200, 202, 204, 439, 561A
High Courts05 Aug 1959Dismissed
Yagya Dutt Vs Kamta and Another
Allahabad High Court · AIR 1960 All 584 : (1960) RD 369
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts05 Aug 1959Dismissed
State Vs Tribeni Sharma
Allahabad High Court · AIR 1960 All 214 : (1960) CriLJ 435
Criminal Procedure Code, 1898 (CrPC) — Section 413, 480, 486, 486(1), 486(2)