High Courts05 Oct 1960Dismissed
Suraj Lal Bal Krishna Das Vs Padrauna Raj Krishna Sugar Works Ltd. and Another
Allahabad High Court · AIR 1961 All 371 : (1961) 31 AWR 560
Civil Procedure Code, 1908 (CPC) — Section 115, 73
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,998 of 5,024
High Courts05 Oct 1960
COMMISSIONER OF Income Tax Vs MATHULAL BALDEO PRASAD.
Allahabad High Court · (1961) 42 ITR 517
Income Tax Act, 1922 — Section 66(1)
High Courts04 Oct 1960Allowed
Mool Chand and Another Vs Kamta Prasad and Others
Allahabad High Court · AIR 1961 All 595
Allahabad High Court Rules, 1952 — Rule 21, 21(1), 8Civil Procedure Code, 1908 (CPC) — Order 42 Rule 1, 122, 123, 124Limitation Act, 1908 — Section 5
High Courts04 Oct 1960Dismissed
Gorakh Ram and Others Vs Dhannu Ram and Another
Allahabad High Court · AIR 1961 All 415 : (1961) 31 AWR 117
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 7Supreme Court Rules, 1950 — Order 12 Rule 3
High Courts04 Oct 1960Allowed
Mool Chand and another Vs Kamta Prasad and others
Allahabad High Court · (1960) 10 AHC CK 0018
Allahabad High Court Rules, 1952 — Rule 21, 21(1), 8Civil Procedure Code, 1908 (CPC) — Order 42 Rule 1, 122, 123, 124Limitation Act, 1908 — Article 5, 5
High Courts04 Oct 1960Dismissed
Bankhandi Lal Vs Asst. Supdt. of Police and Others
Allahabad High Court · AIR 1962 All 114
Constitution of India, 1950 — Article 226, 311Police Act, 1861 — Section 7
High Courts04 Oct 1960Dismissed
Indra Devi Vs Dil Sukh and another
Allahabad High Court · (1961) 31 AWR 105
Criminal Procedure Code, 1898 (CrPC) — Section 247, 403(1)Criminal Procedure Code, 1898 (CrPC) — Section 247, 403(1)Criminal Procedure Code, 1898 (CrPC) — Section 247, 403(1)
High Courts23 Sept 1960Disposed off
GAPPUMAL KANHAIYALAL Vs COMMISSIONER OF Income Tax.
Allahabad High Court · (1961) 43 ITR 46
Income Tax Act, 1961 — Section 4(3)(vii)
High Courts23 Sept 1960Dismissed
KUNWAR KRISHNA CHANDRA, Vs COMMISSIONER OF Income Tax.
Allahabad High Court · (1961) 42 ITR 137
Income Tax Act, 1961 — Section 9(1)(iv)
High Courts23 Sept 1960Allowed
Kallan Khan Vs State
Allahabad High Court · AIR 1961 All 261 : (1961) 31 AWR 84 : (1961) CriLJ 584
Foreigners Act, 1946 — Section 14, 3(2)
High Courts23 Sept 1960Allowed
S.P. Dubey Vs Narsingh Bahadur
Allahabad High Court · AIR 1961 All 447 : (1960) 30 AWR 646 : (1961) CriLJ 185
Criminal Procedure Code, 1898 (CrPC) — Section 244, 247, 252, 4(1), 417(3)Railways Act, 1989 — Section 112
High Courts23 Sept 1960
GAPPUMAL KANHIYALAL Vs COMMISSIONER OF Income Tax, U.P. and V.P.
Allahabad High Court · (1961) 42 ITR 446
Income Tax Act, 1961 — Section 66(1)
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)
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 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