High Courts28 Jul 1960Dismissed
Channu Singh Vs Khem Karan
Allahabad High Court · AIR 1961 All 566
Civil Procedure Code, 1908 (CPC) — Section 60(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,001 of 5,024
High Courts28 Jul 1960Dismissed
State Vs Yakub
Allahabad High Court · AIR 1961 All 428 : (1960) 30 AWR 659
Foreigners Act, 1946 — Section 14, 3Foreigners Laws (Amendment) Act, 1957 — Section 2
High Courts28 Jul 1960Allowed
Ram Dutt Upadhia Vs Ram Sunder Misir
Allahabad High Court · AIR 1961 All 636
Civil Procedure Code, 1908 (CPC) — Section 144, 47
High Courts26 Jul 1960Allowed
Brij Raj Singh and Another Vs Superintendent of Police and Others
Allahabad High Court · (1961) CriLJ 327
Constitution of India, 1950 — Article 226, 311Penal Code, 1860 (IPC) — Section 157, 173, 332, 409Police Act, 1861 — Section 2, 7
High Courts26 Jul 1960Allowed
Kailash Nath Seth Vs Division Superintendent Railway, Allahabad and Another
Allahabad High Court · AIR 1961 All 276
Constitution of India, 1950 — Article 311
High Courts26 Jul 1960Allowed
Sarnam Singh and Others Vs State
Allahabad High Court · AIR 1961 All 196 : (1961) CriLJ 454
Arms Act, 1959 — Section 19Constitution of India, 1950 — Article 22Criminal Procedure Code, 1898 (CrPC) — Section 403(1)
High Courts26 Jul 1960Allowed
Nirmal Kumar Jain Vs Satya Prakash Jain and Others
Allahabad High Court · AIR 1961 All 109
Constitution of India, 1950 — Article 62Limitation Act, 1908 — Article 120, 62
High Courts25 Jul 1960Dismissed
The Divisional Superintendent, Northern Railway, Allahabad Vs Ram Saran Das
Allahabad High Court · (1960) 07 AHC CK 0013
Constitution of India, 1950 — Article 311(2)
High Courts22 Jul 1960Partly Allowed
Municipal Board, Sambhal Vs Jhamman Lal and Another
Allahabad High Court · AIR 1961 All 103 : (1960) 30 AWR 490 : (1961) CriLJ 204
Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 10(4), 16
High Courts18 Jul 1960Dismissed
Prabhulal Lal and others Vs Babu Singh
Allahabad High Court · (1960) 07 AHC CK 0012
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 7 Rule 11, 11
High Courts14 Jul 1960Dismissed
Prem Chand and Another Vs Pandit Satya Deo and Another
Allahabad High Court · AIR 1961 All 434
Limitation Act, 1908 — Article 134, 144, 10
High Courts12 Jul 1960Dismissed
Mohd. Sharif and Another Vs Union of India (UOI) and Others
Allahabad High Court · AIR 1961 All 82
Allahabad High Court Rules, 1952 — Rule 5
High Courts12 Jul 1960Dismissed
Mohd Sharif and Another Vs Union of India (UOI)
Allahabad High Court · (1960) 30 AWR 497
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts08 Jul 1960Dismissed
Ram Deo Singh and Others Vs Board of Revenue and Others
Allahabad High Court · AIR 1961 All 278 : (1960) 30 AWR 466
Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Tenancy Act, 1939 — Section 180Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20
High Courts08 Jul 1960
Kays Construction Company (Private), Ltd. Vs Regional Conciliation Officer-cum-Assistant Labour Commissioner and Others
Allahabad High Court · (1960) 2 LLJ 461
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 20, 33C
High Courts14 Jun 1960Dismissed
Radhey Shyam Agarwal Vs State
Allahabad High Court · AIR 1961 All 599 : (1961) CriLJ 742
Uttar Pradesh Shops and Commercial Establishments Act, 1947 — Section 10, 2(6), 4
High Courts23 May 1960
Deo Kishun Tiwari and Others Vs Ram Sagar Tiwari and Others
Allahabad High Court · (1960) 30 AWR 350
Uttar Pradesh Land Tenures Legal Proceedings (Removal of Difficulties) Order, 1952 — Clause 2Uttar Pradesh Tenancy Act, 1939 — Section 242
High Courts22 May 1960
Pooranmal Kapoorchand Vs Kishan Maheshwari and Others
Allahabad High Court · (1960) 05 AHC CK 0003
Constitution of India, 1950 — Article 226
High Courts20 May 1960Dismissed
PT. DEO SHARMA Vs COMMISSIONER OF Income Tax, U. P. AND V. P.
Allahabad High Court · (1961) 41 ITR 235
Income Tax Act, 1961 — Section 66(1)
High Courts20 May 1960Dismissed
Governor-General of India in Council representing the Great Indian Peninsula Railway Administration Vs Smt. Bhanwari Devi
Allahabad High Court · AIR 1961 All 14
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 101, 102, 103, 104, 32Fatal Accidents Act, 1855 — Section 1, 2, 3