COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 4,009 of 5,024

High Courts22 Dec 1959Dismissed

The Delhi Cloth and General Mills Co. Ltd., Delhi Vs The Regional Provident Fund Commissioner, U.P.

Allahabad High Court · AIR 1961 All 309 : (1961) 2 LLJ 444

Constitution of India, 1950 — Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 19A, 2

High Courts21 Dec 1959Dismissed

Behari Lal Vs Thakur Radha Ballabh Ji and Another

Allahabad High Court · AIR 1961 All 73 : (1960) 30 AWR 341

High Courts18 Dec 1959Dismissed

Bhai Singh Vs The State

Allahabad High Court · AIR 1960 All 369 : (1960) 30 AWR 37 : (1960) CriLJ 776

Arms Act, 1959 — Section 19, 29Constitution of India, 1950 — Article 14

High Courts17 Dec 1959Allowed

Sunni and Others Vs Smt. Jharla and Others

Allahabad High Court · (1960) 30 AWR 183

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Uttar Pradesh Land Revenue Act, 1901 — Section 34, 35

High Courts17 Dec 1959Allowed

Ratan Rai Vs R.A. Rahmani Election Tribunal and Others

Allahabad High Court · (1960) 30 AWR 203

Criminal Procedure Code, 1898 (CrPC) — Section 10Uttar Pradesh Municipalities Act, 1916 — Section 22(2)

High Courts17 Dec 1959Dismissed

Ram Sewak Misra Vs President, Dist. Board, Allahabad and Another

Allahabad High Court · AIR 1960 All 473 : (1960) 30 AWR 93

Uttar Pradesh District Boards Act, 1922 — Section 71, 90(3)

High Courts16 Dec 1959Dismissed

Kodai Vs Ajodhya Singh and Others

Allahabad High Court · (1960) 30 AWR 206

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 14(2)(b), 209

High Courts14 Dec 1959Dismissed

Mangal Singh and Others Vs Regional Deputy Director of Consolidation and Others

Allahabad High Court · (1959) 12 AHC CK 0024

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 12, 22, 29(1), 4Constitution of India, 1950 — Article 226

High Courts14 Dec 1959Allowed

State Vs Om Prakash and Others

Allahabad High Court · (1960) 30 AWR 219

Arms Act, 1959 — Section 29Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 391, 395, 399, 402

High Courts11 Dec 1959Dismissed

Jitendra Prasad Vs Mathura Prasad Darzi

Allahabad High Court · (1960) 30 AWR 153

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(a)

High Courts09 Dec 1959Disposed Of

State Vs Ram Khilari

Allahabad High Court · (1959) 12 AHC CK 0026

Criminal Procedure Code, 1898 (CrPC) — Section 260, 260(1)(i), 262(2)Penal Code, 1860 (IPC) — Section 411, 457Uttar Pradesh First Offenders Probation Act, 1938 — Section 3

High Courts09 Dec 1959Dismissed

Syed Wahid Hussain Vs Maharajkumar Mahmud Hasan Khan and Others

Allahabad High Court · AIR 1961 All 409 : (1960) 30 AWR 633

Arbitration Act, 1940 — Section 20Partnership Act, 1932 — Section 69(3)

High Courts09 Dec 1959Dismissed

Mohd. Nazar Ahmad Vs Mohd. Tahir Ali

Allahabad High Court · AIR 1960 All 540

Allahabad High Court Rules, 1952 — Rule 5, 6Civil Procedure Code, 1908 (CPC) — Section 2(14), 2(9)

High Courts08 Dec 1959Dismissed

Ahmad Husain Vs Rama Shankar Misra and Others

Allahabad High Court · AIR 1960 All 435

Motor Vehicles Act, 1939 — Section 59(2), 60(1)

High Courts03 Dec 1959Disposed Of

Central Govt. Vs P.L. Jaitly and Co.

Allahabad High Court · AIR 1960 All 708 : (1960) 30 AWR 389

Defence of India Act, 1939 — Section 19, 19(1)Defence of India Rules, 1939 — Rule 75A, 79(1)Land Acquisition Act, 1894 — Section 23(1)

High Courts02 Dec 1959Dismissed

Parmanand Rai Vs Balram Das Faqir Chand

Allahabad High Court · (1960) 30 AWR 322

Criminal Procedure Code, 1898 (CrPC) — Section 38

High Courts02 Dec 1959Dismissed

Sia Ram Vs District Agriculture Officer, Sultanpur and Another

Allahabad High Court · AIR 1961 All 92

Constitution of India, 1950 — Article 226

High Courts01 Dec 1959Allowed

Ram Das Vs Kalu Ram Girdhar Lal

Allahabad High Court · AIR 1960 All 557

Civil Procedure Code, 1908 (CPC) — Section 20

High Courts30 Nov 1959Dismissed

Subash Chand and Another Vs Smt. Sarjoo Dei

Allahabad High Court · AIR 1960 All 569

Civil Procedure Code, 1908 (CPC) — Section 151

High Courts24 Nov 1959Allowed

Rampati Rai Vs State

Allahabad High Court · (1960) 30 AWR 104

Criminal Procedure Code, 1898 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 405, 406