High Courts08 Sept 1959Dismissed
Raj Kumar Har Shankar Singh Vs Ranjeet Singh
Allahabad High Court · (1960) 30 AWR 581
Criminal Procedure Code, 1898 (CrPC) — Section 47Uttar Pradesh Debt Redemption Act, 1940 — Section 2(9), 9
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,014 of 5,024
High Courts04 Sept 1959Allowed
Sunder Lal Vs Ram Krishan and Another
Allahabad High Court · AIR 1960 All 544 : (1960) 30 AWR 96
Contract Act, 1872 — Section 63Transfer of Property Act, 1882 — Section 106
High Courts04 Sept 1959
Jairam Singh and Others Vs State of Uttar Pradesh and Another
Allahabad High Court · AIR 1962 All 350
Constitution of India, 1950 — Article 215, 245Uttar Pradesh General Clauses Act, 1904 — Section 24, 6Uttar Pradesh Public Land (Eviction and Recovery of Rent and Damages) Ordinance, 1953 — Section 17
High Courts01 Sept 1959Allowed
Raj Kishan Vs State
Allahabad High Court · AIR 1960 All 460 : (1960) 30 AWR 56 : (1960) CriLJ 1046
Dangerous Drugs (Import, Export and Transshipment) Rules, 1957 — Rule 49, 51Drugs and Cosmetics Act, 1940 — Section 21, 22, 23, 25, 33Evidence Act, 1872 — Section 45, 62
High Courts31 Aug 1959Dismissed
Rustam Ali Vs State
Allahabad High Court · AIR 1960 All 333 : (1960) CriLJ 768
Penal Code, 1860 (IPC) — Section 84
High Courts31 Aug 1959Partly Allowed
Ram Prakash Vs Shambhu Dayal Agarwal and Another
Allahabad High Court · AIR 1960 All 395
Civil Procedure Code, 1908 (CPC) — Section 100, 101Transfer of Property Act, 1882 — Section 105
High Courts29 Aug 1959Dismissed
Gulab Singh Vs State
Allahabad High Court · AIR 1960 All 436 : (1960) 30 AWR 44 : (1960) CriLJ 879
Criminal Procedure Code, 1898 (CrPC) — Section 139A(1), 423, 439
High Courts29 Aug 1959Allowed
Pt. Sidh Nath Shukla Vs Punjab National Bank of India Ltd.
Allahabad High Court · AIR 1960 All 238
Negotiable Instruments Act, 1881 (NI) — Section 10, 13, 5, 85A
High Courts29 Aug 1959Dismissed
Itwari Vs Smt. Asghari and Others
Allahabad High Court · AIR 1960 All 684 : (1960) 30 AWR 397
High Courts29 Aug 1959Dismissed
Rajendra Singh and Another Vs State of Uttar Pradesh
Allahabad High Court · AIR 1960 All 387 : (1960) CriLJ 857
Criminal Procedure Code, 1898 (CrPC) — Section 221, 222, 223, 225, 236Penal Code, 1860 (IPC) — Section 403, 405, 406, 420
High Courts28 Aug 1959Dismissed
The Lakshmi Sugar and Oil Mills Ltd. Vs State
Allahabad High Court · (1960) 30 AWR 89
Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 24
High Courts28 Aug 1959Allowed
U.P. Government Vs Lala Nanhoo Mal Gupta
Allahabad High Court · AIR 1960 All 420
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, 35, 80Constitution of India, 1950 — Article 299(1)Contract Act, 1872 — Section 20, 29
High Courts28 Aug 1959Dismissed
Raja Deo Singh Vs Kr. Shambho Krishna Narain
Allahabad High Court · (1960) 30 AWR 111
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts27 Aug 1959Disposed Off
Alld. Bank Ltd. Vs Civil Judge Barabanki and Others
Allahabad High Court · (1960) 30 AWR 91
Uttar Pradesh Encumbered Estates Act, 1934 — Section 6, 7(3)
High Courts27 Aug 1959Dismissed
H.H. Sir Syed Raza Ali Khan Vs Dr. Saran Behari Mathur
Allahabad High Court · AIR 1960 All 359
Allahabad High Court General (Civil) Rules, 1957 — Rule 53, 55, 57Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Stamp Act, 1899 — Section 61
High Courts27 Aug 1959Dismissed
Raman Lal, died and after him Kanti Chandra Vs Shanti Lal and Others
Allahabad High Court · AIR 1961 All 178
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20, 11, 47, 60, 60(1)
High Courts24 Aug 1959Dismissed
Sipahi Lal Vs Section Officer, G.R.P.E. Section and Others
Allahabad High Court · (1959) 29 AWR 661 : (1960) 1 LLJ 285
Constitution of India, 1950 — Article 226
High Courts24 Aug 1959Dismissed
Krishna Lal Dalela Vs Director of Education, U.P., Lucknow
Allahabad High Court · AIR 1961 All 315 : (1960) 1 FLR 516 : (1960) 1 LLJ 286
Constitution of India, 1950 — Article 226, 311
High Courts21 Aug 1959Dismissed
Dwarka Dass Vs Bhawani Prasad and Others
Allahabad High Court · AIR 1960 All 510
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 66(2)
High Courts21 Aug 1959Dismissed
Seth Shambhu Nath Vs Sm. Surja Devi and Others
Allahabad High Court · AIR 1961 All 180
Arbitration Act, 1940 — Section 14, 2, 28(2), 3