High Courts08 Mar 1960
Vishwanath Pandey Vs State
Allahabad High Court · (1960) CriLJ 1532
Railways Act, 1890 — Section 120
COURT ARCHIVE
Allahabad High Court judgments, 1960
345 judgments · page 15 of 18
High Courts07 Mar 1960Allowed
Mahadeo Misir and Another Vs Palakdhari Misir and Others
Allahabad High Court · AIR 1960 All 743
Easements Act, 1882 — Section 52
High Courts04 Mar 1960Allowed
Babu Ram Gupta Vs N.M. Majumdar, Entertainment Tax Officer and Another
Allahabad High Court · (1960) 30 AWR 685
Constitution of India, 1950 — Article 14, 19, 19(1)(g), 226
High Courts04 Mar 1960Dismissed
Abdul Mannan Khan Vs Union of India (UOI) and Others
Allahabad High Court · AIR 1960 All 565
Constitution of India, 1950 — Article 226
High Courts03 Mar 1960Dismissed
Roshan Khan and Others Vs Mohan Lal and Others
Allahabad High Court · (1960) 30 AWR 681
Uttar Pradesh Land Reforms (Supplementary) Act, 1952 — Section 3(1)(b)
High Courts03 Mar 1960Allowed
Mathura Datt Bhatt Vs Prem Ballabh Khulba
Allahabad High Court · AIR 1961 All 19
Civil Procedure Code, 1908 (CPC) — Section 51Partnership Act, 1932 — Section 12, 15, 18, 4, 48Trusts Act, 1882 — Section 88
High Courts03 Mar 1960Allowed
The State of U.P. Vs Jaipuria Brothers
Allahabad High Court · (1960) 30 AWR 550 : (1961) 12 STC 248
Constitution of India, 1950 — Article 226
High Courts02 Mar 1960
Laxman Karan and Another Vs Bansidhar
Allahabad High Court · (1960) 30 AWR 294
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts01 Mar 1960Dismissed
Chotkan Vs State and Others
Allahabad High Court · AIR 1960 All 606 : (1960) 30 AWR 543 : (1960) CriLJ 1285
Evidence Act, 1872 — Section 132Penal Code, 1860 (IPC) — Section 179, 499, 500
High Courts29 Feb 1960
Municipal Board Vs Mohan Lal
Allahabad High Court · (1960) 30 AWR 296
Prevention of Food Adulteration Act, 1954 — Section 10, 13(5), 16, 16(1), 21
High Courts26 Feb 1960Dismissed
Rati Ram Vs S.D.O., Budhana and Another
Allahabad High Court · AIR 1960 All 550
Constitution of India, 1950 — Article 226
High Courts24 Feb 1960Dismissed
Rana Pratap Singh Vs The Vice Chancellor, Benares Hindu University, Varanasi and Others
Allahabad High Court · AIR 1960 All 579
Constitution of India, 1950 — Article 226
High Courts23 Feb 1960Dismissed
Sriniwas Prasad Singh Vs Sub Divisional Officer Compensation Officer and Another
Allahabad High Court · (1960) 30 AWR 418
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 123, 124Limitation Act, 1963 — Section 5
High Courts23 Feb 1960Dismissed
Sri Calcutta Singh Vs Registrar, Banaras Hindu University, Varanasi
Allahabad High Court · AIR 1960 All 531
Constitution of India, 1950 — Article 226
High Courts22 Feb 1960Allowed
Smt. Champa Devi L. Rameshwar Pd. Vs Jairam Das Banu Mal and Others
Allahabad High Court · AIR 1960 All 615 : (1960) 30 AWR 232
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 61, Order 38 Rule 5
High Courts18 Feb 1960Dismissed
Chokhey Lal Moti Ram and Others Vs Babulal Behari Lal
Allahabad High Court · AIR 1960 All 599 : (1960) CriLJ 1279
Criminal Procedure Code, 1898 (CrPC) — Section 146(1), 146(ID), 146(IE)
High Courts18 Feb 1960Allowed
State Vs Jang Bahadur
Allahabad High Court · (1960) 30 AWR 556
Evidence Act, 1872 — Section 25, 27, 6Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts16 Feb 1960Disposed Of
M.L. Gupta Vs City Magistrate and Another
Allahabad High Court · AIR 1960 All 541 : (1960) CriLJ 1173
Minimum Wages Act, 1948 — Section 12, 13, 14, 19, 2
High Courts16 Feb 1960Dismissed
Municipal Board Vs Behari Lal
Allahabad High Court · (1960) CriLJ 1175
General Clauses Act, 1897 — Section 6Prevention of Food Adulteration Act, 1954 — Section 13, 20, 25, 7, 8
High Courts16 Feb 1960Allowed
Municipal Board, Kanpur Vs Behari Lal
Allahabad High Court · AIR 1960 All 546 : (1960) 30 AWR 229 : (1960) CriLJ 198
Prevention of Food Adulteration Act, 1954 — Section 13, 8