High Courts24 Sept 1951Disposed Of
State Vs C.M.L. Bhatnagar, City Magistrate
Allahabad High Court · AIR 1952 All 56 : (1952) 22 AWR 41
Contempt of Courts Act, 1971 — Section 1, 2, 3Criminal Procedure Code, 1898 (CrPC) — Section 197
COURT ARCHIVE
Allahabad High Court judgments, 1951
282 judgments · page 5 of 15
High Courts24 Sept 1951Allowed
Samresh Singh Vs The State
Allahabad High Court · AIR 1953 All 781 : (1952) 22 AWR 93
Criminal Procedure Code, 1898 (CrPC) — Section 342, 367Evidence Act, 1872 — Section 101, 103
High Courts24 Sept 1951Dismissed
Mukhram and Another Vs State
Allahabad High Court · AIR 1953 All 618
Criminal Procedure Code, 1898 (CrPC) — Section 145, 439
High Courts21 Sept 1951Dismissed
Sukhendra Singh Vs Smt. Kishori Devi
Allahabad High Court · AIR 1952 All 27 : (1951) 21 AWR 557
Civil Procedure Code, 1908 (CPC) — Section 38, 47, 47(2)
High Courts21 Sept 1951Dismissed
Banshi and Others Vs State
Allahabad High Court · AIR 1952 All 38 : (1952) 22 AWR 35
Criminal Procedure Code, 1898 (CrPC) — Section 435Uttar Pradesh Panchayat Raj Act, 1947 — Section 83, 85(5), 89
High Courts21 Sept 1951Allowed
Mukand Ram Vs State
Allahabad High Court · AIR 1952 All 26 : (1952) 22 AWR 104
Penal Code, 1860 (IPC) — Section 295, 295A, 403, 427
High Courts20 Sept 1951Dismissed
Bhim Sen and Another Vs Murari Lal
Allahabad High Court · AIR 1953 All 238 : (1952) 22 AWR 37
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 5(4)
High Courts19 Sept 1951Allowed
Deb Ram Vs State
Allahabad High Court · AIR 1952 All 33 : (1952) 22 AWR 109
Criminal Procedure Code, 1898 (CrPC) — Section 342, 537Forest Act, 1927 — Section 26, 26(1), 5
High Courts18 Sept 1951Dismissed
Bhup Narain Saxena Vs State
Allahabad High Court · AIR 1952 All 35 : (1952) 22 AWR 98
Criminal Procedure Code, 1898 (CrPC) — Section 237, 561APenal Code, 1860 (IPC) — Section 161, 165, 409, 420, 465Prevention of Corruption Act, 1947 — Section 4, 5, 5(2), 6, 7
High Courts17 Sept 1951
Rekhai Singh Vs The State
Allahabad High Court · AIR 1953 All 466 : (1952) 22 AWR 151
Criminal Procedure Code, 1898 (CrPC) — Section 133, 139A
High Courts15 Sept 1951Allowed
Raja Pratap Vikram Shah Vs Kr. Upendra Bahadur Shah and Others
Allahabad High Court · AIR 1952 All 6
Oudh Estates Act, 1869 — Section 10, 22, 22(8), 3, 5Trusts Act, 1882 — Section 90
High Courts14 Sept 1951Dismissed
Municipal Board Vs Ganesh Prasad Chaturvedi
Allahabad High Court · AIR 1952 All 114 : (1952) 22 AWR 32
Penal Code, 1860 (IPC) — Section 11, 499, 500
High Courts14 Sept 1951Dismissed
Brindra Ban Agarwala Vs Official Liquidator of The Sarswati Soap and Oil Mills Ltd.
Allahabad High Court · AIR 1952 All 113 : (1952) 22 AWR 134
Companies Act, 1913 — Section 179
High Courts14 Sept 1951Allowed
Mahant Har Kishan Das Vs Satgur Prasad
Allahabad High Court · AIR 1953 All 129
Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133
High Courts12 Sept 1951Dismissed
Raj Bahadur Vs Babu Ram
Allahabad High Court · AIR 1953 All 593 : (1952) 22 AWR 102
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3A, 5
High Courts12 Sept 1951Allowed
Jagdish Narain Vs Rasul Ahmad and Others
Allahabad High Court · AIR 1952 All 29
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 3 Rule 4, Order 43 Rule 1, 96
High Courts12 Sept 1951Allowed
Girdhar Lal and Another Vs State
Allahabad High Court · AIR 1952 All 787 : (1952) 22 AWR 4
Constitution of India, 1950 — Article 227(1)Uttar Pradesh Panchayat Raj Act, 1947 — Section 85, 85(5)
High Courts12 Sept 1951Partly Allowed
Mt. Girraj Kunwar Vs Irfan Ali and Another
Allahabad High Court · AIR 1952 All 686
High Courts12 Sept 1951
Raman Lal Vs Superintendent Octroi Municipal Board, Allahabad and Another
Allahabad High Court · AIR 1953 All 551 : (1951) 21 AWR 552
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 160, 296Uttar Pradesh Municipalities Rules, 1916 — Rule 159, 161
High Courts11 Sept 1951Dismissed
Bhagwana and Others Vs State of U.P.
Allahabad High Court · AIR 1953 All 367 : (1952) 22 AWR 40
Uttar Pradesh Panchayat Raj Act, 1947 — Section 52, 55