High Courts20 Aug 1951Dismissed
Sewa Singh Vs The State
Allahabad High Court · AIR 1952 All 50 : (1951) 21 AWR 681
Criminal Procedure Code, 1898 (CrPC) — Section 526, 526(10)
COURT ARCHIVE
Allahabad High Court judgments, 1951
282 judgments · page 7 of 15
High Courts14 Aug 1951Dismissed
Rex Vs Dhyan Singh
Allahabad High Court · AIR 1952 All 53
Arms Act, 1959 — Section 19Constitution of India, 1950 — Article 25Uttar Pradesh Arms Rules and Orders, 1935 — Rule 17
High Courts14 Aug 1951Allowed
Kishenlal Vs Satya Prakash and Others
Allahabad High Court · AIR 1952 All 105
Limitation Act, 1908 — Article 127
High Courts09 Aug 1951Allowed
Panna Lal and Others Vs State
Allahabad High Court · AIR 1952 All 657 : (1951) 21 AWR 655
Criminal Procedure Code, 1898 (CrPC) — Section 252, 346(2), 350
High Courts09 Aug 1951Allowed
Ravi Pratab Narain Singh Vs The State of Uttar Pradesh and Another
Allahabad High Court · AIR 1952 All 99
Constitution of India, 1950 — Article 225, 226Uttar Pradesh Court of Wards Act, 1912 — Section 11, 13, 8, 8(1), 8(2)
High Courts09 Aug 1951Dismissed
Sudarshan Dayal Vs Nanhey and Others
Allahabad High Court · AIR 1952 All 183
High Courts06 Aug 1951Dismissed
Imami Vs Daya Ram and Others
Allahabad High Court · AIR 1951 All 825 : (1951) 21 AWR 517
Uttar Pradesh Panchayat Raj Act, 1947 — Section 85(2)
High Courts03 Aug 1951Dismissed
Sri Babu Lal Vs B. Ganga Saran
Allahabad High Court · AIR 1952 All 48
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 63Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts03 Aug 1951Dismissed
Deep Narain and Another Vs Bhagauti Din and Another
Allahabad High Court · AIR 1952 All 116
Limitation Act, 1908 — Section 15, 19, 20, 21Uttar Pradesh Encumbered Estates Act, 1934 — Section 6, 7, 9, 9(4), 9(5)
High Courts02 Aug 1951Allowed
Sumer Goshain and Others Vs State
Allahabad High Court · AIR 1952 All 560 : (1951) 21 AWR 518
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 195(1)Penal Code, 1860 (IPC) — Section 188
High Courts02 Aug 1951Allowed
Sheo Dayal and Others Vs State
Allahabad High Court · AIR 1952 All 831 : (1951) 21 AWR 519
Criminal Procedure Code, 1898 (CrPC) — Section 201Penal Code, 1860 (IPC) — Section 323, 325, 62Uttar Pradesh Panchayat Raj Act, 1947 — Section 52, 56, 85
High Courts02 Aug 1951Dismissed
The Employers'' Association of Northern India Vs The Secretary for Labour, Uttar Pradesh Government and Another
Allahabad High Court · AIR 1952 All 109
Factories Act, 1948 — Section 112, 2, 49, 49(1), 49(2)Factories Welfare Officers Rules, 1949 — Rule 5, 6, 7, 8, 9
High Courts01 Aug 1951Dismissed
Sultan Singh Jain Vs The State
Allahabad High Court · AIR 1951 All 864 : (1951) 21 AWR 548
Criminal Procedure Code, 1898 (CrPC) — Section 204, 205, 353, 366, 540A
High Courts01 Aug 1951Dismissed
The Administrator General Vs The General Manager, E.I. Railway
Allahabad High Court · AIR 1951 All 815 : (1951) 21 AWR 559
Constitution of India, 1950 — Article 226Provident Funds Act, 1925 — Section 3, 3(2), 4(1)
High Courts01 Aug 1951Allowed
Nahar Singh Vs Tek Chand and Another
Allahabad High Court · AIR 1952 All 184 : (1951) 21 AWR 606
Limitation Act, 1908 — Article 12, 44
High Courts31 Jul 1951Dismissed
Jaswant and Others Vs State
Allahabad High Court · AIR 1951 All 828 : (1951) 21 AWR 530
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(6), 17, 195, 195(1)Penal Code, 1860 (IPC) — Section 188
High Courts31 Jul 1951Dismissed
Daryao Singh Vs State
Allahabad High Court · AIR 1952 All 59 : (1951) 21 AWR 622
Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 9
High Courts30 Jul 1951Allowed
Rex Vs Moti
Allahabad High Court · AIR 1953 All 792
Criminal Procedure Code, 1898 (CrPC) — Section 164, 164(3), 364, 533Evidence Act, 1872 — Section 26
High Courts30 Jul 1951Disposed Of
Bhagwan Dat and Others Vs Jokhan and Others
Allahabad High Court · AIR 1952 All 84
Uttar Pradesh Agriculturists Relief Act, 1934 — Section 10, 12Uttar Pradesh Tenancy Act, 1939 — Section 286
High Courts27 Jul 1951Dismissed
Shrimati Ginni Devi Vs Shrimati Batni Devi and Another
Allahabad High Court · (1951) 21 AWR 521