High Courts23 Sept 1960
AGRA BULLION EXCHANGE LTD. Vs COMMISSIONER OF Income Tax.
Allahabad High Court · (1961) 41 ITR 472
Income Tax Act, 1961 — Section 4(3)(i)
COURT ARCHIVE
Allahabad High Court judgments, 1960
345 judgments · page 6 of 18
High Courts22 Sept 1960Disposed Of
PRATAP PRESS Vs COMMISSIONER OF Income Tax, U. P and V. P.
Allahabad High Court · (1961) 41 ITR 577
Income Tax Act, 1922 — Section 66(1)
High Courts22 Sept 1960
KANPUR COAL SYNDICATE Vs COMMISSIONER OF Income Tax, U. P. and V. P.
Allahabad High Court · (1961) 41 ITR 406
Income Tax Act, 1961 — Section 66(1)
High Courts21 Sept 1960Allowed
Mohammad Ishaq Vs State
Allahabad High Court · AIR 1961 All 522 : (1961) 31 AWR 98 : (1961) CriLJ 443
Constitution of India, 1950 — Article 13, 14Criminal Law (Amendment) Act, 1932 — Section 7(1)Penal Code, 1860 (IPC) — Section 506
High Courts21 Sept 1960
DOCTORS X-RAY AND PATHOLOGY INSTITUTE LTD. Vs COMMISSIONER OF Income Tax, U.P. and V.P.
Allahabad High Court · (1961) 42 ITR 185
Income Tax Act, 1922 — Section 66(1)
High Courts20 Sept 1960Dismissed
Ram Prasad Seth Vs The State of Uttar Pradesh and Others
Allahabad High Court · AIR 1961 All 334 : (1961) 31 AWR 252 : (1961) 2 LLJ 247
Constitution of India, 1950 — Article 25Hindu Marriage Act, 1955 — Section 11, 17, 5Uttar Pradesh Government Servants (Conduct) Rules, 1956 — Rule 27
High Courts16 Sept 1960Dismissed
Arjun Singh and Others Vs State of Uttar Pradesh and Another
Allahabad High Court · AIR 1961 All 520
Adaptation of Laws Order, 1950 — Section 3Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 17(4)
High Courts16 Sept 1960Dismissed
Dr. S.N. Shukla Vs Chancellor, Lucknow University and Others
Allahabad High Court · AIR 1961 All 401
Constitution of India, 1950 — Article 226Lucknow University Act, 1920 — Section 11(2), 20, 23, 23(5), 23(6)
High Courts13 Sept 1960Dismissed
RAM KISHAN DAS MUNNU LAL Vs COMMISSIONER OF Income Tax, U. P. and V. P.
Allahabad High Court · (1961) 41 ITR 452
Evidence Act, 1872 — Section 106
High Courts13 Sept 1960Allowed
Bhagwat Swarup Vs Ram Gopal and Another
Allahabad High Court · AIR 1961 All 379
Limitation Act, 1908 — Section 5
High Courts13 Sept 1960Dismissed
Raja Bhagwati Baksh Singh and Another Vs The Civil Judge and Others
Allahabad High Court · AIR 1961 All 559
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 35 Rule 4(3), Order 6 Rule 17, 88Constitution of India, 1950 — Article 227
High Courts13 Sept 1960Dismissed
Ram Sarup and Others Vs Shikhar Chand and Another
Allahabad High Court · AIR 1961 All 221 : (1961) 31 AWR 32
Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1), 3(2), 3(3)
High Courts13 Sept 1960Dismissed
The State of U.P. Vs Lakshmi Insurance Co. Ltd., New Delhi and Others
Allahabad High Court · AIR 1961 All 528
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Criminal Procedure Code, 1898 (CrPC) — Section 386Payment of Wages Act, 1936 — Section 15, 15(5)
High Courts13 Sept 1960
The State of U.P. Vs Lakshmi Insurance Co. Ltd. and Others
Allahabad High Court · (1961) CriLJ 585
Payment of Wages Act, 1936 — Section 15
High Courts12 Sept 1960Dismissed
Dr. Brij Mohan Sharma Vs The Chancellor, Lucknow University, Lucknow
Allahabad High Court · AIR 1961 All 331
Arbitration Act, 1940 — Section 20, 20(4), 46, 47Constitution of India, 1950 — Article 226Lucknow University Act, 1920 — Section 44
High Courts12 Sept 1960Dismissed
Dominion of India Vs L. Badu Lal
Allahabad High Court · AIR 1962 All 461
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 73
High Courts09 Sept 1960Dismissed
State Vs A.M. Dass
Allahabad High Court · (1961) 31 AWR 141
Criminal Procedure Code, 1898 (CrPC) — Section 243Criminal Procedure Code, 1898 (CrPC) — Section 243Criminal Procedure Code, 1898 (CrPC) — Section 243
High Courts09 Sept 1960Dismissed
Hanuman Prasad Vs State and Others
Allahabad High Court · (1961) 31 AWR 107 : (1962) CriLJ 632
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts09 Sept 1960Allowed
Narotam Das Kohli Vs State of Uttar Pradesh and others
Allahabad High Court · (1961) 31 AWR 160
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7FUttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7FUttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7F
High Courts08 Sept 1960Dismissed
State of Uttar Pradesh and Another Vs Krishna Saran and Others
Allahabad High Court · (1960) 30 AWR 645
Constitution of India, 1950 — Article 226