High Courts26 Mar 1954
Babbu Vs State
Allahabad High Court · AIR 1954 All 633
Criminal Procedure Code, 1898 (CrPC) — Section 162, 164, 533Evidence Act, 1872 — Section 32
COURT ARCHIVE
Allahabad High Court judgments, 1954
319 judgments · page 12 of 16
High Courts24 Mar 1954Allowed
Swami Hariharanand Saraswati and Others Vs The Jailor I/C Dist. Jail, Banaras
Allahabad High Court · AIR 1954 All 601
Constitution of India, 1950 — Article 22, 22(2), 226, 25, 25(2)Criminal Procedure Code, 1898 (CrPC) — Section 167, 61Uttar Pradesh Removal of Social Disablities Act, 1947 — Section 1
High Courts24 Mar 1954
Swami Hariharanand Saraswati and Others Vs The Jailor I/C Dist. Jail
Allahabad High Court · (1954) CriLJ 1317
Constitution of India, 1950 — Article 22, 226, 23, 25, 26Penal Code, 1860 (IPC) — Section 141, 341
High Courts23 Mar 1954Dismissed
Gopal Das and Others Vs Mst. Parbhawati Devi
Allahabad High Court · AIR 1954 All 644
Uttar Pradesh Encumbered Estates Act, 1934 — Section 11(2)
High Courts22 Mar 1954Dismissed
Jagannath Prasad Vs State of U.P. and Others
Allahabad High Court · AIR 1954 All 629
Constitution of India, 1950 — Article 217(1), 226, 309, 310, 311Government of India Act, 1935 — Section 220(2), 240, 240(2), 240(3), 241(3)Police Act, 1861 — Section 7
High Courts17 Mar 1954Dismissed
Mohan Lal and Others Vs Mst. Bhudevi and Others
Allahabad High Court · AIR 1954 All 588
Constitution of India, 1950 — Article 14, 19(1)Hindu Widows Remarriage Act, 1856 — Section 1, 2
High Courts17 Mar 1954Dismissed
Ranvir Singh Vs Dist. Inspector of Schools, Allahabad and Another
Allahabad High Court · AIR 1954 All 636
Constitution of India, 1950 — Article 226
High Courts15 Mar 1954Dismissed
Debi Sahai Vs Ganga Sahai and Another
Allahabad High Court · AIR 1954 All 749
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10, 15, 6, 9Uttar Pradesh Panchayat Raj Act, 1947 — Section 64
High Courts12 Mar 1954Allowed
Sm. Narain Devi Vs Hakim Mohd. Amin and Another
Allahabad High Court · AIR 1955 All 259 : (1954) 24 AWR 356
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 5(2)
High Courts12 Mar 1954Dismissed
Kunj Behari and Another Vs Shia College, Lucknow and Another
Allahabad High Court · AIR 1955 All 96 : (1954) 24 AWR 351
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 39, 39(1)
High Courts12 Mar 1954Allowed
Surendra Nath Vs Manik Chand
Allahabad High Court · AIR 1954 All 641 : (1954) 24 AWR 352
Civil Procedure Code, 1908 (CPC) — Section 47, 48Limitation Act, 1908 — Article 182Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 14, 3
High Courts11 Mar 1954Dismissed
Ram Lakhan Lal Vs Addl. Commr., Gorakhpur and Another
Allahabad High Court · AIR 1954 All 606
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7
High Courts09 Mar 1954Dismissed
State Vs Dalsingar Singh and Others
Allahabad High Court · AIR 1954 All 669
Criminal Procedure Code, 1898 (CrPC) — Section 307
High Courts09 Mar 1954Allowed
Syed Mujtaba Husain Vs Buniad Husain
Allahabad High Court · (1954) 24 AWR 402
Encumbered Estates Act, 1934 — Section 4
High Courts09 Mar 1954Dismissed
Ch. Inder Prasad and others Vs State
Allahabad High Court · (1954) 24 AWR 347
Criminal Procedure Code, 1898 (CrPC) — Section 107, 145
High Courts09 Mar 1954
Sm. Ramditi Kharbanda Vs Collector, Allahabad and Others
Allahabad High Court · AIR 1954 All 646
Constitution of India, 1950 — Article 226
High Courts08 Mar 1954Allowed
Chandra Shekhar Singh and another Vs Thr Amar Singh and others
Allahabad High Court · (1954) 24 AWR 379
Uttar Pradesh Encumbered Estates Act, 1934 — Section 11, 4, 9
High Courts05 Mar 1954Dismissed
L. Jamna Prasad Vs Bisheshwar Dayal and another
Allahabad High Court · (1954) 24 AWR 386
Limitation Act, 1908 — Article 116, 62Transfer of Property Act, 1882 — Section 55
High Courts05 Mar 1954Dismissed
British India Corporation Ltd., Kanpur Vs Govt. of Uttar Pradesh and Others
Allahabad High Court · AIR 1954 All 550 : (1954) 24 AWR 448 : (1954) 2 LLJ 275
Constitution of India, 1950 — Article 19(1), 245Uttar Pradesh Industrial Disputes Act, 1947 — Section 3
High Courts05 Mar 1954
Smt. Dhanwanti and Others Vs State
Allahabad High Court · AIR 1955 All 63 : (1955) 25 AWR 38 : (1955) CriLJ 192
Criminal Procedure Code, 1898 (CrPC) — Section 517, 523, 523(2)Penal Code, 1860 (IPC) — Section 457