COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 4,018 of 5,024

High Courts02 Apr 1959Dismissed

Municipal Board, Lucknow Vs Ram Autar

Allahabad High Court · AIR 1960 All 119

General Clauses Act, 1897 — Section 7Prevention of Food Adulteration Act, 1954 — Section 2, 20Uttar Pradesh Pure Food Act, 1950 — Section 2

High Courts01 Apr 1959Allowed

Sita Ram Vs Shahganj Consumers Co-operative Stores Ltd., Allahabad and Others

Allahabad High Court · AIR 1960 All 289

High Courts24 Mar 1959Dismissed

Firm Thakur Das Sunder Das Vs Sales Tax Officer

Allahabad High Court · (1959) 10 STC 432

Constitution of India, 1950 — Article 14, 212, 348Industrial Disputes Act, 1947 — Section 10Minimum Wages Act, 1948 — Section 27

High Courts20 Mar 1959Dismissed

Income Tax Officer Vs Joti Prasad Agarwal and Others

Allahabad High Court · AIR 1960 All 84 : (1962) 44 ITR 574

Constitution of India, 1950 — Article 132, 133, 134, 226

High Courts20 Mar 1959Dismissed

Abdul Jabbar Khan Vs State of Uttar Pradesh

Allahabad High Court · AIR 1960 All 123

Constitution of India, 1950 — Article 226, 311

High Courts20 Mar 1959Disposed Of

Sidhnath Mehrotra Vs Board of Revenue

Allahabad High Court · AIR 1959 All 655 : (1959) 29 AWR 312

Stamp Act, 1899 — Section 24

High Courts20 Mar 1959Dismissed

Ramji Malviya Vs Smt. Munni Devi Malviya

Allahabad High Court · AIR 1959 All 767 : (1959) CriLJ 1386

Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1), 488(3), 488(4)

High Courts19 Mar 1959Dismissed

Mohd. Mustafa Ali Khan Vs Raj Rajeshwari Devi

Allahabad High Court · (1959) 03 AHC CK 0027

Negotiable Instruments Act, 1881 (NI) — Section 13, 13(1)Stamp Act, 1899 — Section 2(5)

High Courts19 Mar 1959Allowed

Bishwa Nath Gupta Vs Basdeomal Jogdhian

Allahabad High Court · AIR 1960 All 68

Civil Procedure Code, 1908 (CPC) — Section 9Displaced Persons (Debts Adjustment) Act, 1951 — Section 15, 4, 5, 9

High Courts18 Mar 1959Partly Allowed

Hari Krishna and Another Vs State

Allahabad High Court · AIR 1959 All 794 : (1959) CriLJ 1396 : (1960) 1 FLR 562 : (1960) 1 LLJ 42

Factories Act, 1948 — Section 100, 2, 92

High Courts18 Mar 1959Dismissed

Union of India (UOI) Vs Mool Narain and Others

Allahabad High Court · AIR 1959 All 780

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

High Courts17 Mar 1959Dismissed

Adarsh Bhandar, Aligarh Vs Sales Tax Officer, Aligarh

Allahabad High Court · AIR 1959 All 557 : (1959) 29 AWR 274 : (1959) 10 STC 364

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 104Constitution of India, 1950 — Article 226, 245, 254Uttar Pradesh Sales Tax (Validation) Act, 1958 — Section 4

High Courts16 Mar 1959Allowed

Kailash Chand Vs Union of India (UOI), Rly. Dept. New-Delhi

Allahabad High Court · AIR 1959 All 685

Constitution of India, 1950 — Article 133(1)

High Courts16 Mar 1959Allowed

J.K. Cotton Spinning and Weaving Mills Co. Private Ltd., Kanpur Vs K.N. Singh and Others

Allahabad High Court · AIR 1959 All 724

Uttar Pradesh Industrial Disputes Act, 1947 — Section 6E, 6E(1), 6F

High Courts16 Mar 1959Disposed Of

Kundan Sugar Mills, Amroha Vs Indian Sugar Syndicate Ltd. and Others

Allahabad High Court · AIR 1959 All 540 : (1959) 29 AWR 336

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1

High Courts13 Mar 1959Allowed

Lakshmiji Sugar Mills Co. Ltd., Maholi Vs Banwari Lal Tandon

Allahabad High Court · AIR 1959 All 546

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16, Order 6 Rule 17, Order 7 Rule 2Contract Act, 1872 — Section 213Limitation Act, 1908 — Article 61, 89

High Courts13 Mar 1959Dismissed

Radha Kant Bhargava Vs State of U.P., Lucknow and Others

Allahabad High Court · AIR 1959 All 737

Constitution of India, 1950 — Article 226, 32Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7F

High Courts12 Mar 1959Allowed

Saghir Ahmad Molvi Hazir Ahmad Vs State of Uttar Pradesh and Others

Allahabad High Court · AIR 1960 All 270

Constitution of India, 1950 — Article 311, 311(2)

High Courts11 Mar 1959Allowed

Nawab Syed Hasan Ali Khan Vs Nawab Askari Begam

Allahabad High Court · AIR 1959 All 777

Arbitration Act, 1940 — Section 14, 39

High Courts11 Mar 1959Allowed

Vikram Cotton Mills, Lucknow Vs Commissioner Sales Tax, U.P.

Allahabad High Court · AIR 1959 All 742 : (1960) 11 STC 120

Uttar Pradesh Sales Tax Act, 1948 — Section 3A