High Courts04 Apr 1960Dismissed
Chandra Bhan Vs Bhondu
Allahabad High Court · (1960) 30 AWR 474
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 332B
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,004 of 5,024
High Courts04 Apr 1960Dismissed
Moola Singh Vs Surendra Singh and Others
Allahabad High Court · AIR 1960 All 656 : (1960) CriLJ 1388
Evidence Act, 1872 — Section 114Northern India Canal and Drainage Act, 1873 — Section 20, 21, 32, 70
High Courts31 Mar 1960Dismissed
Sultan Khan Vs State
Allahabad High Court · (1960) 30 AWR 464
Motor Vehicles Act, 1988 — Section 112
High Courts31 Mar 1960Dismissed
State Vs Smt. Rampo and Others
Allahabad High Court · AIR 1960 All 636 : (1960) 30 AWR 373 : (1960) CriLJ 1301
Criminal Procedure Code, 1898 (CrPC) — Section 344, 423, 435
High Courts31 Mar 1960Allowed
A. Tellery and Sons Vs Carpet Mazdoor Sabha, a Registered Trade Union and Others
Allahabad High Court · AIR 1961 All 321 : (1961) 3 FLR 92 : (1962) 1 LLJ 309
Constitution of India, 1950 — Article 254Industrial Disputes Act, 1947 — Section 19Uttar Pradesh Industrial Disputes Act, 1947 — Section 4I, 4K
High Courts31 Mar 1960Dismissed
State Vs Inder Sen and Others
Allahabad High Court · AIR 1961 All 62 : (1961) CriLJ 30
Registration Act, 1908 — Section 82, 83
High Courts31 Mar 1960Dismissed
Raja Ram Vs Bisram
Allahabad High Court · AIR 1960 All 747 : (1960) 30 AWR 379
Civil Procedure Code, 1908 (CPC) — Section 47Post Office Act, 1898 — Section 44
High Courts30 Mar 1960Dismissed
State of U.P. Vs Shankar and Another
Allahabad High Court · AIR 1961 All 239
Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 438, 561APenal Code, 1860 (IPC) — Section 326
High Courts28 Mar 1960Allowed
Jagat Narain Mehra Vs Madan Lal
Allahabad High Court · (1961) 31 AWR 359
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(a)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(a)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(a)
High Courts28 Mar 1960Disposed Of
Kedar Nath Sethi Vs Life Insurance Corporation of India and Another
Allahabad High Court · AIR 1961 All 606 : (1961) 2 LLJ 700
Life Insurance Corporation Act, 1956 — Section 22, 49(1), 49(2)
High Courts28 Mar 1960Allowed
Tahira Khatoon Vs District Magistrate, Shahjahanpur and Others
Allahabad High Court · AIR 1961 All 137
Citizenship Act, 1955 — Section 9, 9(2)
High Courts25 Mar 1960Allowed
Wasim Ahmed Khan Vs Secretary, Board of High School and Intermediate Education, U.P., Allahabad and Another
Allahabad High Court · AIR 1961 All 290
Constitution of India, 1950 — Article 14, 226
High Courts24 Mar 1960Partly Allowed
Jaswant Sugar Mills Ltd., Meerut City Vs Sub-Divisional Magistrate, Meerut and Others
Allahabad High Court · AIR 1960 All 724 : (1960) 30 AWR 420 : (1960) 2 LLJ 373
Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 13, 20, 20(3), 30(2)Uttar Pradesh Minimum Wages Rules, 1952 — Rule 23
High Courts24 Mar 1960
Shri Ganesh Sugar Mills Ltd. Vs Commissioner of Sales Tax and Another
Allahabad High Court · (1960) 11 STC 426
Uttar Pradesh Sales Tax Act, 1948 — Section 10, 9
High Courts24 Mar 1960Dismissed
Kshetra Pal Singh Vs Election Tribunal Town and Others
Allahabad High Court · (1960) 30 AWR 307
Constitution of India, 1950 — Article 226
High Courts23 Mar 1960Allowed
Smt. Janak Dulari Vs District Judge, Kanpur and Others
Allahabad High Court · AIR 1961 All 294
Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts23 Mar 1960Disposed Of
Bishan Dutt Vs Commissioner of Income Tax, U.P. and V.P., Lucknow
Allahabad High Court · AIR 1960 All 722 : (1960) 39 ITR 534
Income Tax Act, 1922 — Section 2(11), 23
High Courts22 Mar 1960Allowed
Zafar Uddin Ahmad Vs L. Madan Mohan
Allahabad High Court · AIR 1960 All 612 : (1960) 30 AWR 494
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Provincial Small Cause Courts Act, 1887 — Section 17(1)
High Courts22 Mar 1960Dismissed
Giyan Singh Vs Nagar Mahapalika of the City of Agra and Another
Allahabad High Court · AIR 1961 All 72
Constitution of India, 1950 — Article 226
High Courts22 Mar 1960Dismissed
Lakshmi Chand Vs Pt. Niader Mal
Allahabad High Court · AIR 1961 All 295
Contract Act, 1872 — Section 16, 2, 23