COURT ARCHIVE

Allahabad High Court judgments, 1952

336 judgments · page 16 of 17

High Courts04 Feb 1952

Parmeshwar Din and Others Vs Sheo Moorat and Another

Allahabad High Court · AIR 1952 All 918 : (1952) 22 AWR 192

Criminal Procedure Code, 1898 (CrPC) — Section 145, 146Criminal Procedure Code, 1898 (CrPC) — Section 145, 146Criminal Procedure Code, 1898 (CrPC) — Section 145, 146

High Courts01 Feb 1952Dismissed

Gokul Nathji Maharaj and Another Vs Nathji Bhogi Lal

Allahabad High Court · AIR 1953 All 552

High Courts30 Jan 1952Dismissed

Ram Adhar Vs Nem Kumar

Allahabad High Court · AIR 1953 All 139 : (1952) 22 AWR 144

Civil Procedure Code, 1908 (CPC) — Section 11

High Courts30 Jan 1952Dismissed

State Vs Rambali and Others

Allahabad High Court · AIR 1953 All 163 : (1952) 22 AWR 180

Criminal Procedure Code, 1898 (CrPC) — Section 154Evidence Act, 1872 — Section 1, 134, 164, 24

High Courts30 Jan 1952Allowed

Sadho Singh and Others Vs State

Allahabad High Court · AIR 1952 All 840

Criminal Procedure Code, 1898 (CrPC) — Section 522, 522(3)Penal Code, 1860 (IPC) — Section 447Uttar Pradesh Panchayat Raj Act, 1947 — Section 85

High Courts29 Jan 1952

Debi Singh and Others Vs Jagdish Saran Singh and Others

Allahabad High Court · AIR 1952 All 716

Transfer of Property Act, 1882 — Section 58

High Courts28 Jan 1952Dismissed

Tajpal Singh and Others Vs Ganga Sahai

Allahabad High Court · AIR 1952 All 808

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 16Evidence Act, 1872 — Section 101, 103, 114Uttar Pradesh Agriculturists Relief Act, 1934 — Section 12, 23(1), 5, 5(2)

High Courts23 Jan 1952Dismissed

B. Taj Pal Singh and Others Vs Ganga Sahai

Allahabad High Court · (1952) 22 AWR 209

Civil Procedure Code, 1908 (CPC) — Section 144Uttar Pradesh Debt Redemption Act, 1940 — Section 8, 9(1)

High Courts23 Jan 1952Dismissed

Kaviraj Rai Vs Sheo Darshan Dass and Others

Allahabad High Court · AIR 1953 All 368 : (1952) 22 AWR 176

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17Limitation Act, 1908 — Article 168

High Courts23 Jan 1952Dismissed

Bachcha Singh and Others Vs Gopal Singh and Others

Allahabad High Court · AIR 1953 All 236

Limitation Act, 1908 — Article 142, 144Uttar Pradesh Tenancy Act, 1939 — Section 180(2), 244, 94

High Courts21 Jan 1952Dismissed

Kanhai Lal Vs Brij Nandan

Allahabad High Court · AIR 1952 All 509

Evidence Act, 1872 — Section 91Negotiable Instruments Act, 1881 (NI) — Section 4

High Courts19 Jan 1952Allowed

Bhulan Lal Vs The State

Allahabad High Court · (1952) 01 AHC CK 0017

High Courts18 Jan 1952Dismissed

Mt. Ishwar Dei Vs Chhedu

Allahabad High Court · AIR 1952 All 802

Arbitration Act, 1940 — Section 17, 30, 39

High Courts17 Jan 1952Dismissed

Ishwar Din and Others Vs Ch. Mohd. Ishaq and Another

Allahabad High Court · AIR 1952 All 496 : (1952) 22 AWR 541

Civil Procedure Code, 1908 (CPC) — Section 21, 9Uttar Pradesh Tenancy Act, 1939 — Section 63

High Courts16 Jan 1952Dismissed

Seth Anand Behari Lal Vs Commissioner of Income Tax

Allahabad High Court · (1952) 22 AWR 420

Limitation Act, 1963 — Section 14, 5

High Courts16 Jan 1952Allowed

Jodhey and Others Vs State

Allahabad High Court · AIR 1952 All 788 : (1952) 22 AWR 547

Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 159Uttar Pradesh Panchayat Raj Act, 1947 — Section 110, 76, 77, 83, 85(5)

High Courts16 Jan 1952Dismissed

Mauji Lal Vs Jagnandan Ram and Others

Allahabad High Court · AIR 1953 All 78

Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1908 — Article 120, 61

High Courts15 Jan 1952Dismissed

Sri Ram Vs Lekhraj

Allahabad High Court · AIR 1952 All 814 : (1952) 22 AWR 230

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2

High Courts15 Jan 1952Disposed Of

Mt. Munno Bibi Vs Commr. of Income Tax

Allahabad High Court · AIR 1952 All 514 : (1952) 22 ITR 101

Contract Act, 1872 — Section 61Income Tax Act, 1922 — Section 8

High Courts15 Jan 1952Dismissed

Radhey Mohan Vs Har Narain Das

Allahabad High Court · AIR 1952 All 504 : (1952) 22 AWR 117

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3