High Courts26 Oct 1959Allowed
Municipal Board Vs Mahabir Sahai Pandey
Allahabad High Court · (1960) 30 AWR 155
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,011 of 5,024
High Courts26 Oct 1959Allowed
Sajjan Singh Vs Smt. Jamuna Bala Devi and Another
Allahabad High Court · AIR 1960 All 410
Evidence Act, 1872 — Section 101, 102, 103, 104Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2, 3(1)
High Courts21 Oct 1959Dismissed
Mukhram and Others Vs Puran
Allahabad High Court · (1960) 30 AWR 98
Civil Procedure Code, 1908 (CPC) — Section 35Criminal Procedure Code, 1898 (CrPC) — Section 145Evidence Act, 1872 — Section 13
High Courts21 Oct 1959Dismissed
Hindustan Vanaspati Manufacturing Co., Ltd. Vs Municipal Board and Others
Allahabad High Court · AIR 1962 All 25
Uttar Pradesh Municipalities Act, 1916 — Section 128
High Courts20 Oct 1959Allowed
Ahmad Hasan Vs The Union of India (UOI)
Allahabad High Court · AIR 1960 All 530
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts20 Oct 1959Dismissed
Bhagwati Mahraj Vs Shambhu Nath
Allahabad High Court · AIR 1960 All 562
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts20 Oct 1959
Kewal Ram Vs Mihi Lal Ram Khiloni
Allahabad High Court · AIR 1960 All 655 : (1960) 30 AWR 467
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 151, 99
High Courts19 Oct 1959Dismissed
Mst. Khairunnisa and Others Vs Ganga Prasad and Others
Allahabad High Court · AIR 1961 All 191 : (1961) 31 AWR 24
Constitution of India, 1950 — Article 19, 19(1), 31, 366Government of India Act, 1935 — Section 299, 299(2)Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 27
High Courts16 Oct 1959Dismissed
Rati Ram Ji Vs Mithan Lal
Allahabad High Court · AIR 1960 All 408 : (1960) 30 AWR 132
Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 3(1)
High Courts15 Oct 1959Allowed
Shiamlal Vs Smt. Sahodra Devi and Others
Allahabad High Court · AIR 1960 All 429 : (1960) 30 AWR 117
Civil Procedure Code, 1908 (CPC) — Section 60(1)
High Courts14 Oct 1959Dismissed
Sardar Kartar Singh Vs Smt. Phoolwati
Allahabad High Court · AIR 1961 All 95
Transfer of Property Act, 1882 — Section 106, 114Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)
High Courts12 Oct 1959Dismissed
Smt. Moti Kuer and Another Vs Bindhachal Pande and Another
Allahabad High Court · AIR 1960 All 379
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts12 Oct 1959Allowed
Oudh Sugar Mills Ltd., Hargaon Vs State of U.P. and Another
Allahabad High Court · AIR 1960 All 136 : (1959) 29 AWR 544 : (1960) RD 19
Constitution of India, 1950 — Article 14, 245, 246, 49Uttar Pradesh Large Land Holdings Tax Act, 1957 — Section 11, 12, 3(1), 5, 5(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 251, 267
High Courts10 Oct 1959Dismissed
Manna Lal Govila Vs Dr. J.N. Mathur
Allahabad High Court · AIR 1960 All 534
Civil Procedure Code, 1908 (CPC) — Section 100, 115
High Courts08 Oct 1959Allowed
Bishun Chandra Saxena Vs Sushil Chandra Verma
Allahabad High Court · (1960) 30 AWR 46
Transfer of Property Act, 1882 — Section 106
High Courts08 Oct 1959Allowed
Abdul Ghafoor Vs Property of Samiulla
Allahabad High Court · AIR 1960 All 527
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Guardians and Wards Act, 1890 — Section 34, 43(1), 43(4), 45(1)
High Courts06 Oct 1959Dismissed
Abdul Hakim Vs State
Allahabad High Court · AIR 1960 All 450 : (1960) CriLJ 1037
Press and Registration of Books Act, 1867 — Section 12, 3
High Courts06 Oct 1959Dismissed
Shahab Uddin Khan Vs The State of Uttar Pradesh
Allahabad High Court · AIR 1960 All 373 : (1960) CriLJ 778 : (1960) 1 FLR 41 : (1960) 1 LLJ 288
Factories Act, 1948 — Section 105, 105(1), 112, 8(2)Factories Rules — Rule 15
High Courts06 Oct 1959Allowed
Ek Nawaz Khan Vs The Competent Officer, Allahabad and Others
Allahabad High Court · AIR 1960 All 626
Evacuee Interest (Separation) Act, 1951 — Section 1, 10, 17Evacuee Interest (Separation) Rules, 1951 — Rule 11E
High Courts06 Oct 1959Dismissed
Kailash Nath Halwai Vs The Registrar Co-Operative Society and Others
Allahabad High Court · (1960) 30 AWR 38
Constitution of India, 1950 — Article 226, 32Co-operative Societies Act, 1912 — Section 2, 43, 48