High Courts02 May 1960Allowed
RADHEY LAL MANNILAL Vs COMMISSIONER OF Income Tax, U.P. and V.P.
Allahabad High Court · (1960) 39 ITR 587
Income Tax Act, 1961 — Section 66(I)
COURT ARCHIVE
Allahabad High Court judgments, 1960
345 judgments · page 11 of 18
High Courts02 May 1960
Ikram Husain Khan and Another Vs Mohammad Ali Khan
Allahabad High Court · (1960) 30 AWR 690
High Courts29 Apr 1960Allowed
CHHAIL BEHARI LAL Vs COMMISSIONER OF Income Tax, U.P. and V.P.
Allahabad High Court · (1960) 39 ITR 696
Income Tax Act, 1961 — Section 24(I)
High Courts27 Apr 1960Disposed Off
MANOHARLAL, Vs COMMISSIONER OF Income Tax, U. P. AND V. P.
Allahabad High Court · (1961) 41 ITR 791
Income Tax Act, 1961 — Section 23(4)
High Courts27 Apr 1960Allowed
Syed Kasim Husain Vs Rent Control and Eviction Officer and Another
Allahabad High Court · (1960) 30 AWR 406
Constitution of India, 1950 — Article 226
High Courts27 Apr 1960Dismissed
Govind Ram Sharma Vs State of Uttar Pradesh and Another
Allahabad High Court · AIR 1961 All 600
Constitution of India, 1950 — Article 14, 19, 19(1), 19(6)Uttar Pradesh Cinemas (Regulation) Act, 1955 — Section 13, 3, 5, 5(2), 6
High Courts26 Apr 1960Dismissed
Behari Lal Laxminarain Vs Commissioner of Income Tax, U.P. and V.P., Lucknow
Allahabad High Court · AIR 1961 All 129 : (1960) 39 ITR 649
Appellate Tribunal Rules, 1946 — Rule 10, 13Income Tax Act, 1922 — Section 33
High Courts25 Apr 1960Dismissed
Dr. Sir Syed Raza Ali Khan Bahadur Nawab of Rampur Vs Income Tax Officer and Others
Allahabad High Court · AIR 1961 All 280
Constitution of India, 1950 — Article 226, 363Taxation Laws (Extension to Merged States and Amendment) Act, 1949 — Section 3(1), 3(2)
High Courts23 Apr 1960Disposed Of
N.C. Agarwal Vs Krishan Lal Mehra and Others
Allahabad High Court · AIR 1961 All 104
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2)
High Courts21 Apr 1960Dismissed
Ram Jatan Vs Chandra Bali and Another
Allahabad High Court · AIR 1960 All 746
Evidence Act, 1872 — Section 92
High Courts20 Apr 1960Dismissed
MIR SUBA HARI BHAKTA Vs Income Tax OFFICER, A-WARD, DEHRA DUN.
Allahabad High Court · (1960) 39 ITR 617
Constitution of India, 1950 — Article 226
High Courts20 Apr 1960Allowed
Trilok Chand Vs C.N. Srivastava and Others
Allahabad High Court · AIR 1961 All 88 : (1960) 30 AWR 383 : (1961) CriLJ 202
Criminal Procedure Code, 1898 (CrPC) — Section 386, 435Uttar Pradesh Cinemas (Regulation) Act, 1955 — Section 3, 8
High Courts20 Apr 1960Dismissed
Baba Khalil Ahamad Vs State
Allahabad High Court · AIR 1960 All 715 : (1960) CriLJ 1528
Criminal Procedure Code, 1898 (CrPC) — Section 99A, 99B, 99C, 99D, 99EPenal Code, 1860 (IPC) — Section 295A
High Courts19 Apr 1960Allowed
Sarju Vs Ishwari
Allahabad High Court · (1960) 04 AHC CK 0018
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 148, 33Succession Act, 1925 — Section 214
High Courts19 Apr 1960Allowed
Smt. Sarju Vs Ishwari
Allahabad High Court · AIR 1961 All 86
Civil Procedure Code, 1908 (CPC) — Section 148, 33Succession Act, 1925 — Section 214
High Courts18 Apr 1960Dismissed
Uttam Kunwar Vs Krishna Pal Singh
Allahabad High Court · AIR 1960 All 659 : (1960) 30 AWR 337
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 10, 47Transfer of Property Act, 1882 — Section 72
High Courts18 Apr 1960
In Re: Madanlal
Allahabad High Court · (1960) CriLJ 1546
Constitution of India, 1950 — Article 132, 134, 136Government of India Act, 1935 — Section 208Penal Code, 1860 (IPC) — Section 326, 34
High Courts15 Apr 1960Allowed
State Vs Bankey Behari
Allahabad High Court · (1960) 30 AWR 415
Penal Code, 1860 (IPC) — Section 21, 403, 409Post Office Act, 1898 — Section 16, 2, 2(k)
High Courts15 Apr 1960
Jugal Kishore Vs State
Allahabad High Court · (1961) 31 AWR 1
Criminal Procedure Code, 1898 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 148, 149, 149, 150, 151Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts14 Apr 1960Dismissed
Suraj Prasad Saxena Vs Manager Abbie Rich Higher Secondary School, Shahjahanpur and Others
Allahabad High Court · AIR 1961 All 282
Constitution of India, 1950 — Article 226