High Courts30 Mar 1960Dismissed
Muneshwara Nand Vs State
Allahabad High Court · AIR 1961 All 24 : (1961) CriLJ 1
Criminal Procedure Code, 1898 (CrPC) — Section 114, 198, 198B, 198B(1), 198B(13)
COURT ARCHIVE
Allahabad High Court judgments, 1960
345 judgments · page 13 of 18
High Courts30 Mar 1960Partly Allowed
Ram Narain Vs Jai Narain and Another
Allahabad High Court · AIR 1961 All 125 : (1960) 30 AWR 401
Civil Procedure Code, 1908 (CPC) — Section 2(2), 92Religious Endowments Act, 1863 — Section 14
High Courts28 Mar 1960Allowed
Jagat Narain Mehra Vs Madan Lal
Allahabad High Court · (1961) 31 AWR 359
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(a)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(a)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(a)
High Courts28 Mar 1960Disposed Of
Kedar Nath Sethi Vs Life Insurance Corporation of India and Another
Allahabad High Court · AIR 1961 All 606 : (1961) 2 LLJ 700
Life Insurance Corporation Act, 1956 — Section 22, 49(1), 49(2)
High Courts28 Mar 1960Allowed
Tahira Khatoon Vs District Magistrate, Shahjahanpur and Others
Allahabad High Court · AIR 1961 All 137
Citizenship Act, 1955 — Section 9, 9(2)
High Courts25 Mar 1960Allowed
Wasim Ahmed Khan Vs Secretary, Board of High School and Intermediate Education, U.P., Allahabad and Another
Allahabad High Court · AIR 1961 All 290
Constitution of India, 1950 — Article 14, 226
High Courts25 Mar 1960Dismissed
Ishwar Singh Vs The President of District Board, Muzaffarnagar and Others
Allahabad High Court · AIR 1961 All 292
Constitution of India, 1950 — Article 226, 311Uttar Pradesh District Boards Act, 1922 — Section 45
High Courts24 Mar 1960Partly Allowed
Jaswant Sugar Mills Ltd., Meerut City Vs Sub-Divisional Magistrate, Meerut and Others
Allahabad High Court · AIR 1960 All 724 : (1960) 30 AWR 420 : (1960) 2 LLJ 373
Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 13, 20, 20(3), 30(2)Uttar Pradesh Minimum Wages Rules, 1952 — Rule 23
High Courts24 Mar 1960
Shri Ganesh Sugar Mills Ltd. Vs Commissioner of Sales Tax and Another
Allahabad High Court · (1960) 11 STC 426
Uttar Pradesh Sales Tax Act, 1948 — Section 10, 9
High Courts24 Mar 1960Dismissed
Kshetra Pal Singh Vs Election Tribunal Town and Others
Allahabad High Court · (1960) 30 AWR 307
Constitution of India, 1950 — Article 226
High Courts23 Mar 1960Allowed
Smt. Janak Dulari Vs District Judge, Kanpur and Others
Allahabad High Court · AIR 1961 All 294
Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts23 Mar 1960Disposed Of
Bishan Dutt Vs Commissioner of Income Tax, U.P. and V.P., Lucknow
Allahabad High Court · AIR 1960 All 722 : (1960) 39 ITR 534
Income Tax Act, 1922 — Section 2(11), 23
High Courts22 Mar 1960Allowed
Zafar Uddin Ahmad Vs L. Madan Mohan
Allahabad High Court · AIR 1960 All 612 : (1960) 30 AWR 494
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Provincial Small Cause Courts Act, 1887 — Section 17(1)
High Courts22 Mar 1960Dismissed
Giyan Singh Vs Nagar Mahapalika of the City of Agra and Another
Allahabad High Court · AIR 1961 All 72
Constitution of India, 1950 — Article 226
High Courts22 Mar 1960Dismissed
Lakshmi Chand Vs Pt. Niader Mal
Allahabad High Court · AIR 1961 All 295
Contract Act, 1872 — Section 16, 2, 23
High Courts22 Mar 1960Partly Allowed
Mohammad Luqman Sharif Vs State Transport Authority, Tribunal, Lucknow and Others
Allahabad High Court · AIR 1961 All 342
Motor Vehicles Act, 1939 — Section 44(3), 48, 64
High Courts22 Mar 1960Allowed
Pooranmal Kapoorchand Vs Sri Kishan Maheshwari and Others
Allahabad High Court · AIR 1961 All 298 : (1961) 2 FLR 561 : (1961) 2 LLJ 195
Constitution of India, 1950 — Article 226
High Courts22 Mar 1960
Chandausi Oil Mills Vs Sales Tax Commissioner
Allahabad High Court · (1960) 30 AWR 368 : (1961) 12 STC 310
Uttar Pradesh Prevention of Food Adulteration Act, 1926 — Section 4
High Courts22 Mar 1960Allowed
Mohammad Luqman Shari Vs State Transport Authority, Tribunal and Others
Allahabad High Court · (1960) 30 AWR 481
High Courts21 Mar 1960Allowed
Deoki Nandan Vs Makhan Lal and Others
Allahabad High Court · AIR 1961 All 386
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33, 11Limitation Act, 1908 — Section 3