Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 162, 164, 207AEvidence Act, 1872 — Section 145, 155, 157, 80, 9

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High Courts19 May 1960Dismissed

Smt. Ram Dulari Kaithwar Vs Inspectress of Girls Schools and Another

Allahabad High Court · AIR 1961 All 64

Constitution of India, 1950 — Article 311(2)

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High Courts19 May 1960Dismissed

Bawan Ram and Another Vs Kunj Behari Lal and Another

Allahabad High Court · AIR 1962 All 42 : (1960) 30 AWR 434

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90

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High Courts18 May 1960Dismissed

Bankey Vs State

Allahabad High Court · AIR 1961 All 131 : (1961) CriLJ 330

Criminal Procedure Code, 1898 (CrPC) — Section 238Penal Code, 1860 (IPC) — Section 376, 509, 511

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High Courts18 May 1960Dismissed

Uma Pandey Vs Purshottam and Others

Allahabad High Court · (1960) 30 AWR 517

Uttar Pradesh Tenancy Act, 1939 — Section 242, 59

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High Courts17 May 1960Dismissed

Ram Singh Vs State

Allahabad High Court · AIR 1960 All 748 : (1960) 30 AWR 369 : (1960) CriLJ 1536

Criminal Procedure Code, 1898 (CrPC) — Section 367Penal Code, 1860 (IPC) — Section 302

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High Courts16 May 1960Disposed Off

L. MOTILAL Vs COMMISSIONER OF Income Tax, U. P. and V. P.

Allahabad High Court · (1961) 41 ITR 382

Evidence Act, 1872 — Section 115

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High Courts13 May 1960

COMMISSIONER OF Income Tax, U. P. and Vs P. V. KALICHARAN JAGANNATH.

Allahabad High Court · (1961) 41 ITR 40

Income Tax Act, 1961 — Section 4

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High Courts10 May 1960Dismissed

COMMISSIONER OF Income Tax, DELHI, AJMER, RAJASTHAN AND MADHYA BHARAT Vs KUNDAN LAL CHAND.

Allahabad High Court · (1961) 41 ITR 245

Partnership Act, 1932 — Section 4

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High Courts10 May 1960Dismissed

Ambika Singh Vs State

Allahabad High Court · AIR 1961 All 38 : (1961) CriLJ 15

Criminal Procedure Code, 1898 (CrPC) — Section 145Evidence Act, 1872 — Section 105, 156, 60Penal Code, 1860 (IPC) — Section 149, 302, 326, 96, 97

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High Courts09 May 1960Dismissed

Moti Chandra and others Vs Income-tax Officer, District III (ii), Kanpur

Allahabad High Court · (1960) 05 AHC CK 0013

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1922 — Section 26A, 3, 34Income Tax Act, 1961 — Section 226

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High Courts09 May 1960Dismissed

Moti Chandra and Others Vs Income Tax Officer

Allahabad High Court · AIR 1962 All 291

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 26A, 3, 34, 34(1), 63(2)Income Tax Rules, 1962 — Rule 6B

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High Courts05 May 1960Dismissed

Seth Loon Karan Sethiya Vs Capt. I.N. John and Others

Allahabad High Court · AIR 1961 All 59

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

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High Courts05 May 1960Dismissed

Sm. Mana Devi Vs Malki Ram and Another

Allahabad High Court · AIR 1961 All 84

Civil Procedure Code, 1908 (CPC) — Section 47Transfer of Property Act, 1882 — Section 108

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High Courts05 May 1960Allowed

Narpat and Others Vs State

Allahabad High Court · (1960) 30 AWR 431

Criminal Procedure Code, 1898 (CrPC) — Section 337Evidence Act, 1872 — Section 30, 32, 32(3)Penal Code, 1860 (IPC) — Section 399, 402, 408

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High Courts04 May 1960Allowed

Paras Nath Singh Vs State of U.P., Sabhapati Gram Samaj and Tahsildar

Allahabad High Court · (1960) 30 AWR 327

Uttar Pradesh Land Revenue Act, 1901 — Section 17, 223, 224

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High Courts03 May 1960Allowed

COMMISSIONER OF Income Tax, U. P. and Vs P. V. MAN MAL UTTAM CHAND.

Allahabad High Court · (1961) 42 ITR 203

Constitution of India, 1950 — Article 141

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