High Courts27 Jul 1951Dismissed
Surajmal and Another (In Jail) Vs The State
Allahabad High Court · (1951) 21 AWR 616
COURT ARCHIVE
Allahabad High Court judgments, 1951
282 judgments · page 8 of 15
High Courts27 Jul 1951Dismissed
Tiny and Others Vs State
Allahabad High Court · AIR 1952 All 92 : (1951) 21 AWR 597
Penal Code, 1860 (IPC) — Section 147, 149, 323, 71
High Courts27 Jul 1951Dismissed
Narsingh Padam Saran Shah Vs Mt. Suraj Kishore Devi
Allahabad High Court · AIR 1951 All 826
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 537
High Courts27 Jul 1951Disposed Of
Municipal Board Vs Manohar Lal
Allahabad High Court · AIR 1951 All 867 : (1951) 21 AWR 534
Easements Act, 1882 — Section 7Uttar Pradesh Municipalities Act, 1916 — Section 293
High Courts27 Jul 1951Dismissed
Bhagwan and Others Vs The State of Uttar Pradesh
Allahabad High Court · AIR 1953 All 358 : (1951) 21 AWR 533
Cattle Trespass Act, 1871 — Section 24Criminal Procedure Code, 1898 (CrPC) — Section 32Penal Code, 1860 (IPC) — Section 323, 34
High Courts27 Jul 1951
In Re: Bhola Nath Srivastava
Allahabad High Court · AIR 1952 All 417 : (1951) 21 AWR 612
Bar Council of India Rules, 1975 — Rule 1, 3Bar Councils Act, 1926 — Section 15, 9
High Courts25 Jul 1951Dismissed
Mt. Ahmadi Begum Vs The District Magistrate
Allahabad High Court · AIR 1951 All 830 : (1951) 21 AWR 586
Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 11, 16, 3
High Courts24 Jul 1951
The State Vs Krishna Madho and Others
Allahabad High Court · AIR 1952 All 86
Contempt of Courts Act, 1971 — Section 1, 2, 3
High Courts24 Jul 1951Dismissed
Jagat Bus Service Vs State Transport Authority and Others
Allahabad High Court · AIR 1952 All 74
Motor Vehicles Act, 1939 — Section 44(2)
High Courts23 Jul 1951
Madari Singh Vs Bhajru and Others
Allahabad High Court · AIR 1952 All 93 : (1951) 21 AWR 498
Allahabad High Court Rules, 1952 — Rule 5, 7Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts19 Jul 1951
Chunni Lal Burman Vs Board of Revenue and Others
Allahabad High Court · AIR 1951 All 851 : (1951) 21 AWR 545
Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 31, 32, 33
High Courts19 Jul 1951Dismissed
Ghunni Lal Burman Vs Board of Revenue, Uttar Pradesh and others
Allahabad High Court · (1951) 07 AHC CK 0017
Constitution of India, 1950 — Article 226, 227, 32, 33Stamp Act, 1899 — Article 31, 33, 31
High Courts18 Jul 1951Dismissed
Ram Rao Singh and Others Vs Ajodhya Pd. Singh and Others
Allahabad High Court · AIR 1952 All 83
Transfer of Property Act, 1882 — Section 53
High Courts17 Jul 1951Dismissed
Radha Kishan Bhagwan Din Vs Commissioner of Sales Tax
Allahabad High Court · AIR 1952 All 422 : (1951) 21 AWR 613
Uttar Pradesh Sales Tax Act, 1948 — Section 11, 7, 7(3)Uttar Pradesh Sales Tax Rules, 1948 — Rule 39
High Courts17 Jul 1951Dismissed
Girdhari Lal Vs Sales Tax Officer
Allahabad High Court · AIR 1952 All 95 : (1951) 21 AWR 522
Uttar Pradesh Sales Tax Act, 1948 — Section 4Uttar Pradesh Sales Tax Rules, 1948 — Rule 19, 19A, 20, 21, 22
High Courts17 Jul 1951Allowed
Sagwa Vs Dalwa and Others
Allahabad High Court · AIR 1952 All 97 : (1951) 21 AWR 673
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 32 Rule 7, 96
High Courts16 Jul 1951Allowed
Makhan Lal Kela and Another Vs Girdhari Lal and Another
Allahabad High Court · AIR 1952 All 421 : (1951) 21 AWR 496
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts16 Jul 1951
Ochhi Ram Hari Ram Vs The Custodian General of Evacuee Property in India and Others
Allahabad High Court · AIR 1951 All 821 : (1951) 21 AWR 618
Administration of Evacuee Property Act, 1950 — Section 27(1)
High Courts13 Jul 1951Dismissed
Shiva Dayal Jaiswal Vs Sales Tax Commissioner
Allahabad High Court · AIR 1951 All 858 : (1951) 21 AWR 526
Uttar Pradesh Sales Tax Act, 1948 — Section 11Uttar Pradesh Sales Tax Rules, 1948 — Rule 44
High Courts12 Jul 1951Allowed
Madan Gopal Vs Ramesh Chandra and Others
Allahabad High Court · AIR 1952 All 81
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 336, 339