COURT ARCHIVE

Allahabad High Court judgments, 1953

362 judgments · page 4 of 19

High Courts05 Nov 1953Dismissed

Motibhai Lalloobhai and Co. Vs Union of India (UOI) and Another

Allahabad High Court · AIR 1957 All 84

Constitution of India, 1950 — Article 19(1), 31(2)Finance Act, 1951 — Section 7, 7(1), 7(2)Provisional Collection of Taxes Act, 1931 — Section 4(1)

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High Courts04 Nov 1953Dismissed

Deo Nand Vs Achaiber Misir and Others

Allahabad High Court · AIR 1954 All 361

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7

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High Courts04 Nov 1953Allowed

Ali Haider Vs Sakina Begum and Others

Allahabad High Court · AIR 1954 All 418

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10

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High Courts04 Nov 1953

Jwala and Another Vs State

Allahabad High Court · (1954) CriLJ 720

Penal Code, 1860 (IPC) — Section 323, 325, 34

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High Courts04 Nov 1953

Narijan and Another Vs State and Another

Allahabad High Court · (1954) CriLJ 677

Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 323, 447

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High Courts02 Nov 1953Dismissed

Hari Shankar Prasad Gupta Vs Sukhdeo Prasad and Another

Allahabad High Court · AIR 1954 All 227

Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 86(2)

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High Courts02 Nov 1953Dismissed

Narottam Saran Vs Govt. of the State of Uttar Pradesh and Another

Allahabad High Court · AIR 1954 All 232

Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7F

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High Courts29 Oct 1953Dismissed

Dori Lal Vs Lal Sheo

Allahabad High Court · AIR 1954 All 244 : (1953) 23 AWR 663

Arbitration Act, 1940 — Section 30Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts29 Oct 1953Dismissed

Ram Asray Vs State and Others

Allahabad High Court · AIR 1954 All 247

Criminal Procedure Code, 1898 (CrPC) — Section 138, 139A, 537

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High Courts29 Oct 1953Allowed

Prem Dutta Paliwal Vs Superintendent Central Prison Agra and Another

Allahabad High Court · AIR 1954 All 315

Constitution of India, 1950 — Article 21, 22(4), 22(5), 22(6), 226Preventive Detention Act, 1950 — Section 7, 8

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High Courts28 Oct 1953Dismissed

Rana Sheo Amabar Singh Vs Nand Kishore and anrother

Allahabad High Court · (1953) 23 AWR 734

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(u)

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High Courts27 Oct 1953Dismissed

Khalil Ahamad Khan Vs Malka Mehar Nigar Begum and Others

Allahabad High Court · AIR 1954 All 362 : (1953) 23 AWR 736

Administration of Evacuee Property Act, 1950 — Section 46, 7Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts26 Oct 1953Dismissed

Kailash Chand and Others Vs H.N. Agarwala and Others

Allahabad High Court · AIR 1954 All 219 : (1953) 23 AWR 701

Uttar Pradesh Municipalities Act, 1916 — Section 13K(2), 19, 19(2)

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High Courts24 Oct 1953Dismissed

Majid Ahmad Vs Asst. Returning Officer and Others

Allahabad High Court · AIR 1954 All 234 : (1953) 23 AWR 674

Constitution of India, 1950 — Article 226Uttar Pradesh Town Areas Act, 1914 — Section 6

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High Courts23 Oct 1953Dismissed

Prabhakar Yajnik Vs Dist. Magistrate, Bulandshahr and Others

Allahabad High Court · AIR 1954 All 415 : (1953) 23 AWR 676

Representation of the People Act, 1950 — Section 16, 16(1), 19Uttar Pradesh Municipalities Act, 1916 — Section 12D(1)

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High Courts23 Oct 1953Allowed

Girja Nath Vs State

Allahabad High Court · (1954) 24 AWR 39

Essential Supplies (Temporary Powers) Act, 1946 — Section 7(2)

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High Courts22 Oct 1953Allowed

Durgeshwar Dayal Seth Vs Secretary, Bar Council, Allahabad and Others

Allahabad High Court · AIR 1954 All 728

Bar Councils Act, 1926 — Section 3Constitution of India, 1950 — Article 246, 246(2)Uttar Pradesh Bar Councils (Amendment) Act, 1950 — Section 1

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High Courts22 Oct 1953Allowed

Durgeshwar Dayal Seth Vs Secretary, Bar Council and Others

Allahabad High Court · (1954) 24 AWR 529 : (1954) CriLJ 1485

Bar Councils Act, 1926 — Section 1, 10, 11, 12, 13Constitution of India, 1950 — Article 19, 246General Clauses Act, 1897 — Section 1, 10, 17, 19, 2

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High Courts21 Oct 1953Allowed

Kishan Vs Hafiz Sir Mohd. Ahmad Said Khan

Allahabad High Court · AIR 1954 All 211

Uttar Pradesh Tenancy Act, 1939 — Section 91

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High Courts21 Oct 1953Dismissed

Radha Krishan Vs Compensation Officer, Meja, Allahabad and Others

Allahabad High Court · AIR 1954 All 202

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 69, 72Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 84

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