High Courts17 Mar 1961Dismissed
Ayub and Others Vs The State
Allahabad High Court · AIR 1962 All 141 : (1961) 31 AWR 416
Criminal Procedure Code, 1898 (CrPC) — Section 144Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 8
COURT ARCHIVE
Allahabad High Court judgments, 1961
328 judgments · page 15 of 17
High Courts17 Mar 1961
Raman Lal Vs Murari Lal and others
Allahabad High Court · (1961) 03 AHC CK 0004
Court Fees Act, 1870 — Item 1
High Courts16 Mar 1961Disposed Of
State Vs Ram Bilas and Others
Allahabad High Court · AIR 1961 All 614 : (1961) 31 AWR 246
Criminal Procedure Code, 1898 (CrPC) — Section 207, 207A(4)Evidence Act, 1872 — Section 27, 9Penal Code, 1860 (IPC) — Section 412
High Courts15 Mar 1961Dismissed
Sukh Ram and Another Vs Gori Shanker and Another
Allahabad High Court · AIR 1962 All 18 : (1961) 31 AWR 529
Hindu Succession Act, 1956 — Section 14, 6Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)
High Courts14 Mar 1961Dismissed
Parasram Ji Vs Imtiaz
Allahabad High Court · AIR 1962 All 22 : (1962) 32 AWR 92
Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 8
High Courts14 Mar 1961Dismissed
Ayub Syed Hasan Vs State of U.P.
Allahabad High Court · AIR 1962 All 132 : (1961) 31 AWR 491
Criminal Procedure Code, 1898 (CrPC) — Section 195, 476, 559, 559(1)Penal Code, 1860 (IPC) — Section 466, 471
High Courts13 Mar 1961Allowed
E. Hill and Company (Private), Ltd. Vs Its employees
Allahabad High Court · (1961) 31 AWR 542 : (1961) 2 LLJ 187
Constitution of India, 1950 — Article 1, 348
High Courts13 Mar 1961Partly Allowed
Krishna Deva Bhargava and Others Vs Official Liquidator U.P. Oil Industries Ltd.
Allahabad High Court · AIR 1962 All 101 : (1962) 32 CompCas 925
Companies Act, 1913 — Section 109Companies Act, 1956 — Section 125Registration Act, 1908 — Section 17(1)
High Courts13 Mar 1961Dismissed
Lakshmi Ratan Cotton Mills Co. Ltd. Vs Misra (O.N.) and Others
Allahabad High Court · (1962) 1 LLJ 308
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts09 Mar 1961
CHANDULAL SURAJMAL Vs COMMISSIONER OF Income Tax, LUCKNOW.
Allahabad High Court · (1962) 44 ITR 448
High Courts09 Mar 1961
RAO THAKUR NARAYAN SINGH Vs COMMISSIONER OF INCOMETAX, DELHI.
Allahabad High Court · (1962) 44 ITR 178
Income Tax Act, 1961 — Section 22, 23, 33, 34, 35
High Courts08 Mar 1961
SIMBHOLI SUGAR MILLS LTD. Vs COMMISSIONER OF Income Tax, U.P. and V.P.
Allahabad High Court · (1962) 45 ITR 125
Income Tax Act, 1961 — Section 10, 66
High Courts06 Mar 1961Allowed
Jwala Vs Shiamlal and others
Allahabad High Court · (1961) 31 AWR 505
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20(2), 21(1)
High Courts01 Mar 1961Allowed
Dujai Vs The State and Another
Allahabad High Court · (1961) 31 AWR 286 : (1962) CriLJ 627
Penal Code, 1860 (IPC) — Section 149, 172, 173, 174, 175
High Courts01 Mar 1961Allowed
State of Uttar Pradesh and Another Vs Sudarshan Deo
Allahabad High Court · AIR 1963 All 358
Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts01 Mar 1961
CHHOTEY LAL KISHAN LAL Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1962) 45 ITR 490
Income Tax Act, 1922 — Section 66(1)
High Courts01 Mar 1961Dismissed
L.H. Sugar Factory Vs Industrial Tribunal
Allahabad High Court · (1961) 1 LLJ 676
Constitution of India, 1950 — Article 226
High Courts28 Feb 1961Dismissed
Radhey Shyam Agarwal Vs State through Labour Inspector, Pratapgarh
Allahabad High Court · (1961) 02 AHC CK 0009
Uttar Pradesh Shops and Commercial Establishments Act, 1947 — Section 10, 2(6), 4
High Courts26 Feb 1961Dismissed
Bholanath Vs Balbhadra Prasad and others
Allahabad High Court · (1961) 02 AHC CK 0011
Contract Act, 1872 — Section 11Specific Relief Act, 1877 — Section 23
High Courts22 Feb 1961Dismissed
L.H. Sugar Factories and Oil Mills (Private) Ltd. Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1962 All 70 : (1961) 2 FLR 421 : (1963) 1 LLJ 340 : (1961) 1 LLJ 686
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 15, 17Uttar Pradesh General Clauses Act, 1904 — Section 21