High Courts29 Jan 1960Dismissed
Dhruva Malviya Vs State of Uttar Pradesh, Lucknow and Others
Allahabad High Court · AIR 1961 All 421
Constitution of India, 1950 — Article 309
COURT ARCHIVE
Allahabad High Court judgments, 1960
345 judgments · page 17 of 18
High Courts25 Jan 1960Allowed
Laxmi Shanker Yadav Vs Kuawar Shripal Singh and Others
Allahabad High Court · AIR 1960 All 548 : (1960) 30 AWR 192
Constitution of India, 1950 — Article 133(1)Representation of the People Act, 1951 — Section 100(1), 116A, 97
High Courts22 Jan 1960Dismissed
Naik Ram Pandey Vs The District Magistrate and Another
Allahabad High Court · (1960) 30 AWR 215
Constitution of India, 1950 — Article 141, 22, 22(2), 226Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 114, 117, 167Penal Code, 1860 (IPC) — Section 147, 307, 332, 436
High Courts22 Jan 1960Disposed Of
Khacheru Singh Vs S.D.O. Khurja
Allahabad High Court · AIR 1960 All 462 : (1960) 30 AWR 137
Constitution of India, 1950 — Article 146(3), 226, 229(3), 246(3), 265Court Fees Act, 1870 — Article 1, 4
High Courts22 Jan 1960Allowed
Chhail Behari Lal and Others Vs Phool Chand and Others
Allahabad High Court · AIR 1961 All 308
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 7
High Courts22 Jan 1960
Hindustan Sugar Mills Vs Commissioner of Sales Tax, U.P.
Allahabad High Court · (1961) 31 AWR 158
Uttar Pradesh Sales Tax Act, 1948 — Section 2(h), 5Uttar Pradesh Sales Tax Act, 1948 — Section 2(h), 5Uttar Pradesh Sales Tax Act, 1948 — Section 2(h), 5
High Courts21 Jan 1960Allowed
Radhey Shyam and Others Vs Puttoo Lal and Others
Allahabad High Court · AIR 1961 All 87
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts20 Jan 1960Allowed
State Vs Radha Kishan
Allahabad High Court · (1960) 30 AWR 226
Evidence Act, 1872 — Section 101, 106, 3Penal Code, 1860 (IPC) — Section 420, 467, 471Post Office Act, 1898 — Section 3, 3(c), 52
High Courts19 Jan 1960Allowed
Mst. Kalawati Vs B. Ratan Chand
Allahabad High Court · AIR 1960 All 601 : (1960) 30 AWR 178
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 7 Rule 7Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(2)
High Courts19 Jan 1960Allowed
Smt. Bhagwan Dei Vs Firm Het Ram Sureshchandra and Others
Allahabad High Court · AIR 1960 All 688 : (1960) 30 AWR 522
Court Fees Act, 1870 — Article 17, 7
High Courts18 Jan 1960Allowed
Gur Dayal and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1960 All 564
Land Acquisition Act, 1894 — Section 17(1), 17(4), 4, 5AUttar Pradesh Land Acquisition (Amendment) Act, 1954 — Section 17(1A)
High Courts18 Jan 1960Allowed
Naresh Prasad Mittal Vs Mahavir Singh
Allahabad High Court · AIR 1960 All 507 : (1960) 30 AWR 201 : (1960) CriLJ 1058
Criminal Procedure Code, 1898 (CrPC) — Section 247, 435(1)
High Courts15 Jan 1960Dismissed
C.L. Basra Vs Pearey Lal Basra and Another
Allahabad High Court · AIR 1960 All 590 : (1960) 30 AWR 382
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(3), Order 26 Rule 9, 115Uttar Pradesh Court Fees Act, 1870 — Section 6A, 6B
High Courts13 Jan 1960Dismissed
Municipal Board Vs Shree Hanuman Oil Mills
Allahabad High Court · (1960) 30 AWR 274
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 3, 3(1)(d), 4
High Courts11 Jan 1960Dismissed
Braj Bhushan and Another Vs Baja Anand Brahma Shah and Others
Allahabad High Court · AIR 1961 All 356
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Representation of the People Act, 1951 — Section 100, 123, 123(1), 123(5), 83
High Courts08 Jan 1960Dismissed
Ram Saran Dass Vs Shri Kishan Dass
Allahabad High Court · AIR 1961 All 91
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, 47
High Courts07 Jan 1960Dismissed
Altafur Rahman Fazlur Rahman Vs Collector Central Excise, Allahabad
Allahabad High Court · AIR 1960 All 551 : (1960) 1 FLR 477 : (1960) 2 LLJ 146
Constitution of India, 1950 — Article 226, 311Fundamental Rules — Rule 55
High Courts06 Jan 1960Dismissed
Panna Lal Vs Sm. Saraswati Devi
Allahabad High Court · AIR 1960 All 572 : (1960) 30 AWR 317
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Limitation Act, 1908 — Article 182(5)
High Courts05 Jan 1960Allowed
Mohan Singh Vs Moti Singh and Others
Allahabad High Court · (1960) 30 AWR 665
Limitation Act, 1963 — Section 5
High Courts01 Jan 1960Allowed
Harish Chandra Gupta and Others Vs State of Uttar Pradesh and Another
Allahabad High Court · AIR 1960 All 650
Essential Commodities Act, 1955 — Section 5