High Courts18 Sept 1953Dismissed
Krishna Behari Goel Vs Raj Mangal Persad and Others
Allahabad High Court · AIR 1954 All 182
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 10
COURT ARCHIVE
Allahabad High Court judgments, 1953
362 judgments · page 7 of 19
High Courts17 Sept 1953Dismissed
Lachhmi Narain Tewari Vs District Judge, Lucknow and Others
Allahabad High Court · AIR 1954 All 198 : (1953) 23 AWR 697 : (1954) 1 LLJ 447
Constitution of India, 1950 — Article 26Payment of Wages Act, 1936 — Section 15
High Courts16 Sept 1953Allowed
Mt. Phulia Vs Narpat Singh and Others
Allahabad High Court · AIR 1954 All 307 : (1953) 23 AWR 694
Hindu Law of Inheritance (Amendment) Act, 1929 — Section 2Hindu Womens Right to Property Act, 1937 — Section 4
High Courts16 Sept 1953Dismissed
Ludur Vs Ram Raj and Others
Allahabad High Court · AIR 1954 All 171 : (1953) 23 AWR 588
Civil Procedure Code, 1908 (CPC) — Section 9Limitation Act, 1908 — Section 29Uttar Pradesh Tenancy Act, 1939 — Section 183
High Courts15 Sept 1953Dismissed
The Maheshwari Devi Jute Mills Ltd., Kanpur Vs The Labour Appellate Tribunal
Allahabad High Court · AIR 1954 All 161 : (1954) 1 LLJ 451
Constitution of India, 1950 — Article 14, 21, 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 14
High Courts15 Sept 1953Allowed
Bhakat Shiromani Vs The Rent Control and Eviction Officer and Another
Allahabad High Court · AIR 1954 All 118 : (1953) 23 AWR 541
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2
High Courts15 Sept 1953Dismissed
Sm. Subhana Vs State
Allahabad High Court · AIR 1954 All 193
Penal Code, 1860 (IPC) — Section 441
High Courts11 Sept 1953Dismissed
Ram Nath and Another Vs Ram Prasad
Allahabad High Court · AIR 1954 All 152 : (1953) 23 AWR 578
Limitation Act, 1908 — Article 182(2)
High Courts11 Sept 1953Allowed
Pandohi Ahir Vs Faruq Khan and Another
Allahabad High Court · AIR 1954 All 191 : (1953) 23 AWR 615
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 9Uttar Pradesh Tenancy Act, 1939 — Section 180, 242
High Courts10 Sept 1953Dismissed
Lachman Singh Vs Ghanshiyam and Another
Allahabad High Court · AIR 1954 All 175 : (1953) 23 AWR 571
Uttar Pradesh Panchayat Raj Act, 1947 — Section 53, 83Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 95
High Courts09 Sept 1953Allowed
Bisuntha and Others Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1954) CriLJ 355
Cattle Trespass Act, 1871 — Section 24Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226
High Courts09 Sept 1953Dismissed
Ganesh Prasad, Convict Vs State of Uttar Pradesh
Allahabad High Court · (1953) 23 AWR 579 : (1954) CriLJ 216
Constitution of India, 1950 — Article 20Penal Code, 1860 (IPC) — Section 409
High Courts09 Sept 1953Disposed Of
Ganesh Prasad Vs State of Uttar Pradesh
Allahabad High Court · AIR 1954 All 116
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 403
High Courts08 Sept 1953Dismissed
Ram Raj Rai and Others Vs Chedi Rai and Others
Allahabad High Court · AIR 1954 All 212 : (1953) 23 AWR 602
Uttar Pradesh Agriculturists Relief Act, 1934 — Section 12
High Courts08 Sept 1953Disposed Of
Budhya Singh Vs State
Allahabad High Court · AIR 1954 All 131
Penal Code, 1860 (IPC) — Section 411Uttar Pradesh Panchayat Raj Act, 1947 — Section 52, 55, 66, 85
High Courts08 Sept 1953Dismissed
Mohan Lal and Others Vs The Surpunch, Punchaiti Adalat, Ugaipur and Another
Allahabad High Court · AIR 1954 All 159
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 110, 49(2), 77A(1)Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 95
High Courts08 Sept 1953
S.P. Trivedi Vs State
Allahabad High Court · (1954) CriLJ 432
Criminal Procedure Code, 1898 (CrPC) — Section 133
High Courts08 Sept 1953
Mohan Lal and Others Vs The Surpunch, Punchaiti Adalat and Another
Allahabad High Court · (1954) CriLJ 282
Penal Code, 1860 (IPC) — Section 426, 447
High Courts04 Sept 1953
Jai Dayal and Another Vs State
Allahabad High Court · (1954) CriLJ 426
Penal Code, 1860 (IPC) — Section 395, 412
High Courts03 Sept 1953
Rameshwar Prasad Kedarnath Vs The District Magistrate and Others
Allahabad High Court · AIR 1954 All 144 : (1953) 23 AWR 723
Constitution of India, 1950 — Article 19(1), 19(6), 226