High Courts18 Mar 1952Dismissed
C. P. Mehra Vs Sm. K.K. Mehra
Allahabad High Court · (1952) 03 AHC CK 0015
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(4)
COURT ARCHIVE
Allahabad High Court judgments, 1952
336 judgments · page 13 of 17
High Courts18 Mar 1952Dismissed
Haji Ahmad Raza and Others Vs Municipal Board
Allahabad High Court · AIR 1952 All 711 : (1952) 22 AWR 536
Uttar Pradesh Municipalities Act, 1916 — Section 298, 326, 326(1), 326(4)
High Courts18 Mar 1952Dismissed
Buddhu Vs Municipal Board and Others
Allahabad High Court · AIR 1952 All 753 : (1952) 22 AWR 558
Constitution of India, 1950 — Article 19(1), 19(6), 226, 47, 48Uttar Pradesh Municipalities Act, 1916 — Section 237, 238, 239, 240, 241
High Courts17 Mar 1952Dismissed
Ajodhiya Singh and Another Vs Baleshwar Singh and Others
Allahabad High Court · AIR 1952 All 818 : (1952) 22 AWR 281
Uttar Pradesh Panchayat Raj Act, 1947 — Section 56
High Courts17 Mar 1952Dismissed
Brahma Din and Others Vs Bachan Pershad and Others
Allahabad High Court · AIR 1953 All 242
Uttar Pradesh Debt Redemption Act, 1940 — Section 2(9)
High Courts17 Mar 1952Dismissed
Rajendra Misra and Others Vs Tirathraj Misra and Others
Allahabad High Court · AIR 1953 All 376
Evidence Act, 1872 — Section 101, 102, 103
High Courts17 Mar 1952Allowed
Prag Vs Ram Das and Others
Allahabad High Court · AIR 1953 All 24
Criminal Procedure Code, 1898 (CrPC) — Section 7, 7(2)
High Courts14 Mar 1952Allowed
Fateh Kunwar Vs Durbijai Singh
Allahabad High Court · AIR 1952 All 942
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 110Constitution of India, 1950 — Article 133Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 110
High Courts10 Mar 1952Dismissed
Gur Prasad Vs Ram Sukh and Another
Allahabad High Court · AIR 1952 All 938 : (1952) 22 AWR 370
High Courts06 Mar 1952Dismissed
Daryao Singh and Others Vs Board of Revenue and Another
Allahabad High Court · AIR 1952 All 829
Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 27, 27(6)Uttar Pradesh Tenancy Act, 1939 — Section 165, 171, 180, 275
High Courts05 Mar 1952Dismissed
State Vs Kailash Chandra and Others
Allahabad High Court · AIR 1952 All 799
Uttar Pradesh Entertainments and Betting Tax Act, 1937 — Section 3, 4, 4(1), 5
High Courts04 Mar 1952Dismissed
Inderchand Hari Ram Vs Commissioner of Income Tax and C.P. and Berar
Allahabad High Court · AIR 1952 All 706 : (1952) 22 ITR 108
Companies Act, 1913 — Section 2(1), 2(9), 2(9A)Income Tax Act, 1922 — Section 10, 7
High Courts04 Mar 1952Dismissed
Panna Lal Vs East Indian Railway Administration and Another
Allahabad High Court · AIR 1952 All 880 : (1952) 22 AWR 270
Railways Act, 1890 — Section 56Railways Act, 1890 — Section 56Railways Act, 1890 — Section 56
High Courts04 Mar 1952Dismissed
Lila Singh Vs Chajju Singh
Allahabad High Court · AIR 1952 All 877
Evidence Act, 1872 — Section 91Negotiable Instruments Act, 1881 (NI) — Section 4Evidence Act, 1872 — Section 91
High Courts03 Mar 1952Allowed
Badri Prasad Tripathi Vs District Magistrate and Others
Allahabad High Court · AIR 1952 All 832
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7
High Courts03 Mar 1952Dismissed
Radha Kishun and Others Vs Hari Prasad and Another
Allahabad High Court · AIR 1953 All 575
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Uttar Pradesh Encumbered Estates Act, 1934 — Section 11(3)Uttar Pradesh Tenancy Act, 1939 — Section 288(1), 288(4)
High Courts03 Mar 1952Dismissed
Khair Ullah Vs B. Jai Ram Singh and Another
Allahabad High Court · AIR 1953 All 201
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 17Civil Procedure Code, 1908 (CPC) — Section 37, 38Limitation Act, 1908 — Article 182(5)
High Courts03 Mar 1952Dismissed
Babu Vs Dewan Singh and Others
Allahabad High Court · AIR 1952 All 749
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 8
High Courts29 Feb 1952Allowed
State Vs Shankar Prasad and Another
Allahabad High Court · AIR 1952 All 776
Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 114, 27, 3Penal Code, 1860 (IPC) — Section 300
High Courts29 Feb 1952Allowed
State Vs Shankar Prasad And Anr
Allahabad High Court · (1952) 02 AHC CK 0028
Evidence Act, 1872 — Section 114, 27, 3Penal Code, 1860 (IPC) — Section 300