COURT ARCHIVE

Allahabad High Court judgments, 1951

282 judgments · page 10 of 15

High Courts10 May 1951Dismissed

The District Board, Lucknow Vs M/s. Ford and Macdonald Ltd., Lucknow

Allahabad High Court · (1951) 05 AHC CK 0015

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 9 Rule 9, 9Uttar Pradesh District Boards Act, 1922 — Section 131, 174

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High Courts10 May 1951Dismissed

Keshawdas Wadhumal Advani Vs Murtaza Ali Khan

Allahabad High Court · AIR 1953 All 82

Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 5(4)

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High Courts10 May 1951Dismissed

Asiatic Engineering Co. Vs Achhru Ram and Others

Allahabad High Court · AIR 1951 All 746

Administration of Evacuee Property Act, 1950 — Section 10, 2, 28, 46Constitution of India, 1950 — Article 14, 19, 19(5), 226, 31

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High Courts07 May 1951Dismissed

Laxmi Narain Vs Seth Sri Ram and Another

Allahabad High Court · (1951) 21 AWR 428

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High Courts04 May 1951Dismissed

The New Victoria Mills Co. Vs Jiwan Lal Tribhuvan Das Modi and Another

Allahabad High Court · AIR 1951 All 715 : (1951) 21 AWR 443

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3

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High Courts03 May 1951Dismissed

Lala Parag Narain and Others Vs Maharaj Lal Behari

Allahabad High Court · (1951) 21 AWR 634

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High Courts02 May 1951Dismissed

Chamroo Vs Narain Kurmi

Allahabad High Court · (1951) 05 AHC CK 0001

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High Courts30 Apr 1951Dismissed

Keshava Nand Srivastava Vs The State

Allahabad High Court · AIR 1952 All 122 : (1951) 21 AWR 493

Criminal Procedure Code, 1898 (CrPC) — Section 156, 156(1)Prevention of Corruption Act, 1947 — Section 5, 5(4)

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High Courts30 Apr 1951Disposed Of

Jagan Nath Manchanda and Others Vs The District Magistrate of Allahabad and Another

Allahabad High Court · AIR 1951 All 710

Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3A

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High Courts27 Apr 1951Dismissed

Chhotey Lal and Others Vs State

Allahabad High Court · AIR 1951 All 714 : (1951) 21 AWR 656

Criminal Procedure Code, 1898 (CrPC) — Section 347, 369

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High Courts25 Apr 1951Dismissed

Akhtar Husain and Another Vs Hasmat Ali Khan and Another

Allahabad High Court · AIR 1951 All 713

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High Courts20 Apr 1951Dismissed

The Unao Commercial Bank Ltd. Vs Hari Saran Das

Allahabad High Court · AIR 1951 All 641 : (1951) 21 AWR 389

Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Agriculturists Relief Act, 1934 — Section 3, 4, 5

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High Courts20 Apr 1951Dismissed

Jag Narain and Others Vs Rai Asht Bhuja Prasad and Others

Allahabad High Court · AIR 1951 All 715(1) : (1951) 21 AWR 602

Civil Procedure Code, 1908 (CPC) — Section 9Oudh Rent Act, 1886 — Section 108(2), 116, 119, 32BUttar Pradesh Land Revenue Act, 1901 — Section 87

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High Courts18 Apr 1951Disposed Of

Saru Smelting and Refining Corpn. Ltd. Vs State

Allahabad High Court · AIR 1951 All 709 : (1951) 21 AWR 649

Criminal Procedure Code, 1898 (CrPC) — Section 369

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High Courts18 Apr 1951Allowed

Raghubir Singh and Others Vs State

Allahabad High Court · AIR 1952 All 589

Criminal Procedure Code, 1898 (CrPC) — Section 340

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High Courts17 Apr 1951Dismissed

The State Vs Raja Ram and Others

Allahabad High Court · AIR 1953 All 619 : (1951) 21 AWR 470

Criminal Procedure Code, 1898 (CrPC) — Section 107, 121

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High Courts16 Apr 1951Allowed

C.D. Hans Vs Shri Munnu Lal

Allahabad High Court · AIR 1952 All 432 : (1951) 21 AWR 481

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 16, 3

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High Courts16 Apr 1951Dismissed

Shamshad Ali Vs Saadat Ali Khan

Allahabad High Court · AIR 1953 All 590 : (1951) 21 AWR 469

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Limitation Act, 1908 — Article 182(2)

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High Courts13 Apr 1951Allowed

Seth Jugmendar Das and Others Vs State

Allahabad High Court · AIR 1951 All 703

Constitution of India, 1950 — Article 367Defence of India Act, 1939 — Section 2Defence of India Rules, 1962 — Rule 121, 81, 81(4)

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High Courts12 Apr 1951Dismissed

Kamta Pd. Nigam Vs Ram Dayal and Others

Allahabad High Court · AIR 1951 All 711 : (1951) 21 AWR 626

Arbitration Act, 1940 — Section 28, 3, 30Evidence Act, 1872 — Section 115

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