High Courts14 Mar 1950Allowed
Kr. Rajendra Bahadur Singh Vs Kr. Roshan Singh and Another
Allahabad High Court · AIR 1950 All 592 : (1950) 20 AWR 455
Contract Act, 1872 — Section 10, 56, 65, 73
COURT ARCHIVE
Allahabad High Court judgments, 1950
471 judgments · page 21 of 24
High Courts14 Mar 1950Dismissed
Ram Harsh Tewari and Another Vs Rex, through Rang Ramanuj Prasad Narain Singh
Allahabad High Court · AIR 1950 All 465 : (1950) 20 AWR 451
Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 193, 465
High Courts13 Mar 1950
Ram Nagina Rai Vs District Magistrate
Allahabad High Court · AIR 1950 All 500 : (1950) 20 AWR 412
Criminal Procedure Code, 1898 (CrPC) — Section 123, 123AUttar Pradesh Maintenance of Public Order (Temporary) Act, 1947 — Section 3, 3(3)
High Courts13 Mar 1950Dismissed
Bansi Dhar Vs Rameshwar and Others
Allahabad High Court · AIR 1952 All 562 : (1950) 20 AWR 689
High Courts10 Mar 1950Dismissed
Makund Lal Vs Gopal Das
Allahabad High Court · AIR 1950 All 536
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 3, 148, 149
High Courts10 Mar 1950Allowed
Sita Ram Vs Sharda Narain Singh and Another
Allahabad High Court · AIR 1950 All 682 : (1951) 21 AWR 188
Transfer of Property Act, 1882 — Section 92
High Courts09 Mar 1950Dismissed
Thakur Pd. and Another Vs Rasool Bux and Another
Allahabad High Court · AIR 1950 All 489 : (1950) 20 AWR 471
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2)
High Courts09 Mar 1950Dismissed
Janki Sahu Trust Vs Ram Palat
Allahabad High Court · AIR 1950 All 580
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, Order 21 Rule 17(1), Order 21 Rule 17(2), Order 21 Rule 17(4), 102
High Courts02 Mar 1950Partly Allowed
Nageshar Ram and Another Vs Bansbahadur Singh and Another
Allahabad High Court · AIR 1950 All 532 : (1950) 20 AWR 676
Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Tenancy Act, 1939 — Section 180, 60
High Courts02 Mar 1950Allowed
Jhagru Kurmi Vs State
Allahabad High Court · AIR 1950 All 497 : (1950) 20 AWR 453
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 411
High Courts02 Mar 1950Dismissed
Raghunath Singh and Others Vs State
Allahabad High Court · AIR 1950 All 471
Criminal Procedure Code, 1898 (CrPC) — Section 238, 423, 439Penal Code, 1860 (IPC) — Section 391, 395, 40, 427
High Courts02 Mar 1950Allowed
Durga Shah Mohan Lal Bankers Vs Governor General in Council and Others
Allahabad High Court · AIR 1952 All 590
Negotiable Instruments Act, 1881 (NI) — Section 123, 126, 13, 30, 35
High Courts02 Mar 1950Dismissed
R.N. Seth Vs Girja Shanker Srivastava
Allahabad High Court · AIR 1952 All 819
Uttar Pradesh (Temporary) Control of Rent and Eviction (Amendment) Act, 1948 — Section 10Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 16, 2, 3Uttar Pradesh General Clauses Act, 1904 — Section 21
High Courts01 Mar 1950Dismissed
Ram Charan Vs Shri Radha Kishan Ji and Another
Allahabad High Court · AIR 1951 All 242
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1Limitation Act, 1908 — Article 170, 5
High Courts01 Mar 1950Dismissed
Punn Deb Vs Mt. Bishnuli
Allahabad High Court · AIR 1950 All 454
Criminal Procedure Code, 1898 (CrPC) — Section 488, 489
High Courts01 Mar 1950
Mardan and Others Vs Rex
Allahabad High Court · AIR 1950 All 478
Criminal Procedure Code, 1898 (CrPC) — Section 350(3), 423(1), 528(2)
High Courts01 Mar 1950
Pt. Pun Deb Vs Mst. Bishnuli
Allahabad High Court · (1950) 20 AWR 420
Criminal Procedure Code, 1898 (CrPC) — Section 488, 489
High Courts28 Feb 1950
Ram Oudh Vs Deokali
Allahabad High Court · (1950) 02 AHC CK 0001
Uttar Pradesh Tenancy Act, 1939 — Section 180
High Courts27 Feb 1950Allowed
Karim Bux Vs Rex
Allahabad High Court · AIR 1950 All 494 : (1950) 20 AWR 544
Criminal Procedure Code, 1898 (CrPC) — Section 197Evidence Act, 1872 — Section 3Prevention of Corruption Act, 1947 — Section 6
High Courts27 Feb 1950Dismissed
Pearey Lal Vs Rex
Allahabad High Court · AIR 1950 All 507
Criminal Procedure Code, 1898 (CrPC) — Section 197, 439Prevention of Corruption Act, 1947 — Section 6