High Courts01 Dec 1960Disposed Of
State Vs Tilakdhari and Others
Allahabad High Court · (1961) 31 AWR 191 : (1962) CriLJ 386
Criminal Procedure Code, 1898 (CrPC) — Section 110, 112
COURT ARCHIVE
Allahabad High Court judgments, 1960
345 judgments · page 2 of 18
High Courts29 Nov 1960Allowed
Municipal Board, Kanpur Vs Indra Mohan
Allahabad High Court · (1961) 31 AWR 139
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Criminal Procedure Code, 1898 (CrPC) — Section 417(3)
High Courts29 Nov 1960Allowed
Maikoo Vs State
Allahabad High Court · (1960) 11 AHC CK 0024
Criminal Procedure Code, 1898 (CrPC) — Section 207AEvidence Act, 1872 — Section 9
High Courts29 Nov 1960
RAMJI LAL RAIS Vs COMMISSIONER OF Income Tax, LUCKNOW.
Allahabad High Court · (1963) 47 ITR 127
Income Tax Act, 1961 — Section 66(1)
High Courts29 Nov 1960Allowed
Bhagwati and 3 others Vs Sadri and another
Allahabad High Court · (1961) 31 AWR 151
Uttar Pradesh Panchayat Raj Act, 1947 — Section 89Uttar Pradesh Panchayat Raj Act, 1947 — Section 89Uttar Pradesh Panchayat Raj Act, 1947 — Section 89
High Courts29 Nov 1960Allowed
Abdul Rashid Khan Vs State of Uttar Pradesh and another
Allahabad High Court · (1961) 31 AWR 364
Uttar Pradesh Municipalities Act, 1916 — Section 40(3), 40(4)Uttar Pradesh Municipalities Act, 1916 — Section 40(3), 40(4)Uttar Pradesh Municipalities Act, 1916 — Section 40(3), 40(4)
High Courts28 Nov 1960Dismissed
Laxmi Chand Agarwal Vs The State of Uttar Pradesh and Another
Allahabad High Court · AIR 1962 All 117
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 58, 69A, 69A(4)
High Courts25 Nov 1960Partly Allowed
B.Hirji Vs B.T.Shapoorji
Allahabad High Court · (1960) 11 AHC CK 0023
Uttar Pradesh Court Fees Act, 1870 — Article 7, 7
High Courts25 Nov 1960Partly Allowed
Dr. B. Hirji and Others Vs B.T. Shapoorji and Others
Allahabad High Court · AIR 1961 All 483
High Courts23 Nov 1960Allowed
Mani Ram Vs Sub Divisional Officer, Baghpat, District Meerut
Allahabad High Court · (1961) 31 AWR 284
Civil Procedure Code, 1908 (CPC) — Section 35AUttar Pradesh Panchayat Raj Rules, 1947 — Rule 25(2)Civil Procedure Code, 1908 (CPC) — Section 35A
High Courts23 Nov 1960Dismissed
Raja Ram Vs Moolraj Singh and others
Allahabad High Court · (1961) 31 AWR 352
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2)
High Courts23 Nov 1960Dismissed
State Vs Jagraj
Allahabad High Court · AIR 1961 All 556 : (1961) 31 AWR 165 : (1961) 2 FLR 271 : (1961) 1 LLJ 671
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 14(2), 2
High Courts21 Nov 1960
Photu Singh Vs State
Allahabad High Court · (1961) 31 AWR 157 : (1962) CriLJ 682
Arms Act, 1959 — Section 19, 20, 25
High Courts17 Nov 1960Dismissed
Lakshmi Narain Misra Vs Municipal Board, Moghalsarai and another
Allahabad High Court · (1961) 31 AWR 414
Uttar Pradesh Municipalities Act, 1916 — Section 87, 94(6)(a)Uttar Pradesh Municipalities Act, 1916 — Section 87, 94(6)(a)Uttar Pradesh Municipalities Act, 1916 — Section 87, 94(6)(a)
High Courts17 Nov 1960
Mahmood Vs State
Allahabad High Court · (1961) 31 AWR 207
Penal Code, 1860 (IPC) — Section 300, 302, 326
High Courts16 Nov 1960Dismissed
State Vs Chaudhry (S.R.) and Others
Allahabad High Court · (1961) 31 AWR 168 : (1961) 1 LLJ 673
Uttar Pradesh Shops and Commercial Establishments Act, 1947 — Section 28
High Courts16 Nov 1960
State Vs S.R. Chaudhry and Others
Allahabad High Court · (1962) CriLJ 625
Uttar Pradesh Shops and Commercial Establishments Act, 1947 — Section 28
High Courts16 Nov 1960Dismissed
Mewa and others Vs Mohd Faruq Raza, and another
Allahabad High Court · (1961) 31 AWR 444
General Clauses Act, 1897 — Section 6Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 339General Clauses Act, 1897 — Section 6
High Courts16 Nov 1960
Mahant Bhambool Nath Ji Vs Compensation Officer of Bal Rampur and another
Allahabad High Court · (1961) 31 AWR 403
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 40Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 40Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 40
High Courts15 Nov 1960Dismissed
State Vs Mangal Singh and Another
Allahabad High Court · (1961) 31 AWR 424 : (1962) CriLJ 684
Criminal Procedure Code, 1898 (CrPC) — Section 439