High Courts07 Mar 1951Allowed
Sheo Behari Singh and Another Vs Raja Ram
Allahabad High Court · AIR 1952 All 174
Uttar Pradesh Tenancy Act, 1939 — Section 206
COURT ARCHIVE
Allahabad High Court judgments, 1951
282 judgments · page 12 of 15
High Courts07 Mar 1951Allowed
Chief Inspector of Stamps Vs Ram Avadh Chowdhury and Others
Allahabad High Court · AIR 1952 All 175 : (1951) 21 AWR 436
High Courts05 Mar 1951Allowed
Naubat Singh Vs Hira and Others
Allahabad High Court · AIR 1951 All 654 : (1951) 21 AWR 433
Transfer of Property Act, 1882 — Section 73
High Courts05 Mar 1951Allowed
Ganga Pandey and Others Vs Raja Ram Dubey and Others
Allahabad High Court · AIR 1952 All 604 : (1951) 21 AWR 297
Uttar Pradesh Agriculturists Relief Act, 1934 — Section 12, 33
High Courts02 Mar 1951Dismissed
Ram Sarup Pathak and Others Vs Mahadev Pathak and Others
Allahabad High Court · AIR 1951 All 234 : (1951) 21 AWR 300
Banaras State (Abolition of Privy Council and Chief Court) Order, 1949 — Rule 3, 3(3), 4, 5
High Courts01 Mar 1951Allowed
Abdul Hai and Another Vs Shyam Kishore and Others
Allahabad High Court · AIR 1952 All 176
High Courts28 Feb 1951Dismissed
Ajai Verma Vs Ram Bharosey Lal and Others
Allahabad High Court · AIR 1951 All 794
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 11Usurious Loans Act, 1918 — Section 3Uttar Pradesh Encumbered Estates Act, 1934 — Section 11
High Courts27 Feb 1951Dismissed
Makka and Others Vs The State
Allahabad High Court · AIR 1952 All 435 : (1951) 21 AWR 315
Penal Code, 1860 (IPC) — Section 325, 34, 37
High Courts27 Feb 1951Dismissed
Kailash Chandra and Others Vs Mt. Shri Devi
Allahabad High Court · AIR 1951 All 636
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Womens Right to Property Act, 1937 — Section 2, 2(3), 3Uttar Pradesh Hindu Womens Rights to Property (Extension to Agricultural Land) Act, 1942 — Section 2
High Courts26 Feb 1951Dismissed
Gokul Chand and Others Vs Babu Ram Ratan Lal
Allahabad High Court · AIR 1952 All 423 : (1951) 21 AWR 471
Provincial Insolvency Act, 1920 — Section 3, 3(1), 75
High Courts26 Feb 1951Dismissed
Governor-General in Council Vs Firm Badri Das Gauri Dutt
Allahabad High Court · AIR 1951 All 702 : (1951) 21 AWR 658
Contract Act, 1872 — Section 28Railways Act, 1890 — Section 72
High Courts23 Feb 1951Dismissed
Chanda Lal Vs Ram Kishan
Allahabad High Court · AIR 1952 All 607 : (1951) 21 AWR 373
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2
High Courts22 Feb 1951Dismissed
G.P. Singh Vs The Hon''ble Judges of the High Court of Judicature at Allahabad
Allahabad High Court · AIR 1952 All 519
Constitution of India, 1950 — Article 225, 226
High Courts22 Feb 1951Dismissed
Ram Sunder Dube Vs Board of Revenue and Others
Allahabad High Court · (1951) 21 AWR 298
High Courts22 Feb 1951Allowed
Ram Sewak Vs Ram Sahai and Others
Allahabad High Court · AIR 1952 All 169
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 23 Rule 3, Order 23 Rule 4, Order 43 Rule 1, 107
High Courts21 Feb 1951Allowed
Sukhdeo Baiswar Vs Brij Bhushan Misra and Others
Allahabad High Court · AIR 1951 All 667
Constitution of India, 1950 — Article 227Contempt of Courts Act, 1971 — Section 1, 2
High Courts21 Feb 1951Partly Allowed
Mahadeo Singh and Others Vs Jagdeo Singh and Others
Allahabad High Court · AIR 1954 All 23 : (1951) 21 AWR 280
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 4, 9
High Courts20 Feb 1951Disposed Of
Dayal Das Vs Smt. Sushila Devi
Allahabad High Court · AIR 1953 All 755
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7B(5)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7B(5)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7B(5)
High Courts16 Feb 1951Dismissed
Sh. Ahmad ali and others Vs Babu Ram and others
Allahabad High Court · (1954) 24 AWR 525
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Limitation Act, 1963 — Section 23
High Courts15 Feb 1951Allowed
Vidyadhar Vs Ramzan and Another
Allahabad High Court · AIR 1952 All 715
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Limitation Act, 1908 — Article 174, 181, 182, 20