High Courts23 Feb 1959Dismissed
Lalloomal Dalal Vs Income Tax Officer, Kanpur
Allahabad High Court · AIR 1959 All 775 : (1959) 36 ITR 397
Evidence Act, 1872 — Section 114Income Tax Act, 1922 — Section 18A(1), 18A(6)
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,020 of 5,024
High Courts20 Feb 1959Allowed
HAKIM UDDIN KHAN Vs Income Tax OFFICER, MIRZAPUR, AND ANOTHER.
Allahabad High Court · (1960) 40 ITR 402
Income Tax Act, 1961 — Section 35
High Courts20 Feb 1959Allowed
Harbans Lal Arora Vs Divisional Supdt. Central Railway, Jhansi and Others
Allahabad High Court · AIR 1960 All 164
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4Constitution of India, 1950 — Article 226, 310, 311Evidence Act, 1872 — Section 115
High Courts20 Feb 1959Dismissed
Shaukat Husain Beg Mirza Vs State of Uttar Pradesh and Another
Allahabad High Court · AIR 1959 All 769
Civil Procedure Code, 1908 (CPC) — Section 9Pensions Act, 1871 — Section 3, 4, 5, 6
High Courts17 Feb 1959Allowed
Moti Lal Purshottam Das Vs The Income Tax Officer, Kanpur
Allahabad High Court · AIR 1961 All 133 : (1960) 39 ITR 497
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 29, 44
High Courts16 Feb 1959Allowed
Mehar Chand Vs State
Allahabad High Court · AIR 1959 All 660 : (1959) 29 AWR 356 : (1959) CriLJ 1253
Arms Act, 1959 — Section 19, 29, 32Constitution of India, 1950 — Article 14
High Courts13 Feb 1959Dismissed
Baldeo Ram and Another Vs Deputy Commissioner, Gonda and Another
Allahabad High Court · AIR 1959 All 460 : (1959) 29 AWR 380
Constitution of India, 1950 — Article 226Uttar Pradesh Excise Act, 1910 — Section 11
High Courts11 Feb 1959Allowed
State Vs Zalim Lonia
Allahabad High Court · AIR 1960 All 64 : (1960) CriLJ 183
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 15, 44
High Courts10 Feb 1959Dismissed
Smt. Dulari Devi Vs Rajendra Prakash and Others
Allahabad High Court · AIR 1959 All 711
Arbitration Act, 1940 — Section 13, 21, 30, 5
High Courts09 Feb 1959Allowed
Mohammad Mansoor Vs Hira Singh and Another
Allahabad High Court · AIR 1959 All 627 : (1959) CriLJ 1135
Criminal Procedure Code, 1898 (CrPC) — Section 345, 345(6), 403
High Courts09 Feb 1959Allowed
Mohd. Mansoor Vs Hira Singh and Another
Allahabad High Court · (1960) 30 AWR 13
Criminal Procedure Code, 1898 (CrPC) — Section 403Penal Code, 1860 (IPC) — Section 323, 324, 506
High Courts05 Feb 1959Allowed
Gyanendra Nath Mittal Vs State
Allahabad High Court · AIR 1959 All 634 : (1955) 25 AWR 328 : (1959) CriLJ 1136
Drugs and Cosmetics Act, 1940 — Section 25Drugs and Cosmetics Rules, 1945 — Rule 45
High Courts05 Feb 1959Dismissed
C.N. Peters Vs The State
Allahabad High Court · AIR 1959 All 483 : (1959) 29 AWR 589 : (1959) CriLJ 924
Criminal Procedure Code, 1898 (CrPC) — Section 109, 162, 251A, 342Evidence Act, 1872 — Section 24, 6, 8Prevention of Corruption Act, 1947 — Section 4
High Courts03 Feb 1959Dismissed
Ram Singh and Others Vs State
Allahabad High Court · AIR 1959 All 623 : (1959) 29 AWR 348
Criminal Procedure Code, 1898 (CrPC) — Section 205, 205(1), 205(2), 342, 342(1)
High Courts03 Feb 1959Dismissed
Sarju Prasad Vs The Civil Judge of Farrukhabad and Others
Allahabad High Court · AIR 1959 All 717 : (1959) 29 AWR 352
Arbitration Act, 1940 — Section 39Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12(6)
High Courts02 Feb 1959Dismissed
Sadho Singh Vs Sub-Divisional Officer, Jalalabad and Another
Allahabad High Court · AIR 1959 All 696
Uttar Pradesh Panchayat Raj Act, 1947 — Section 5A
High Courts30 Jan 1959Dismissed
Trilok Chand Vs Ram Gopal
Allahabad High Court · AIR 1959 All 750
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21
High Courts28 Jan 1959Dismissed
Chhotey Lal Vs Charanjit Lal Anand, Addl. Munsif, Banda
Allahabad High Court · AIR 1960 All 230
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 479A
High Courts28 Jan 1959
Chhotey Lal Vs Charanjit Lal Anand, Addl. Munsif
Allahabad High Court · (1960) CriLJ 441
Constitution of India, 1950 — Article 227
High Courts27 Jan 1959Dismissed
Dhani and Others Vs State
Allahabad High Court · (1960) 30 AWR 199
Penal Code, 1860 (IPC) — Section 395