High Courts01 Oct 1954Dismissed
Seth Banarsi Das Vs The Cane Commissioner, Uttar Pradesh, Lucknow and another
Allahabad High Court · (1954) 24 AWR 631
United Provinces Sugar Factories Control Act, 1938 — Section 18(2)
COURT ARCHIVE
Allahabad High Court judgments, 1954
319 judgments · page 5 of 16
High Courts30 Sept 1954Allowed
Thakur and Others Vs State
Allahabad High Court · AIR 1955 All 189 : (1955) CriLJ 473
Criminal Procedure Code, 1898 (CrPC) — Section 174, 367Evidence Act, 1872 — Section 1, 134, 32, 32(1), 45
High Courts30 Sept 1954Dismissed
Mohd. Wasi and Another Vs Bachchan Sahib and Others
Allahabad High Court · AIR 1955 All 68
Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1877 — Section 42, 52, 54, 56
High Courts30 Sept 1954Dismissed
Hakim Singh and another Vs Natin and another and Mst. Hawan Kuer
Allahabad High Court · (1954) 24 AWR 647
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts28 Sept 1954Allowed
L. Jainindra Prasad Jain Vs Syed Kazim Ali and another
Allahabad High Court · (1954) 24 AWR 622
Encumbered Estates Act, 1934 — Section 4
High Courts27 Sept 1954Dismissed
Dr. Brijendra Swarup Vs Election Tribunal at Lucknow and Others
Allahabad High Court · AIR 1955 All 129
Representation of the People Act, 1951 — Section 100, 100(1), 100(2), 81, 83
High Courts27 Sept 1954Dismissed
Harish Chandra Bajpai and Another Vs Triloki Singh and Others
Allahabad High Court · AIR 1955 All 74
Constitution of India, 1950 — Article 132, 226, 32Representation of the People Act, 1951 — Section 83(3)
High Courts24 Sept 1954Allowed
Nisar Ahmad Vs State
Allahabad High Court · (1954) 24 AWR 624
Post Office Act, 1898 — Section 52
High Courts24 Sept 1954Dismissed
Ram Adhar and Others Vs District Board of Allahabad and Another
Allahabad High Court · AIR 1955 All 184
Constitution of India, 1950 — Article 226Uttar Pradesh District Boards Act, 1922 — Section 174
High Courts24 Sept 1954Dismissed
Hira Lal and Others Vs Mst. Champa and Others
Allahabad High Court · AIR 1955 All 226 : (1954) 24 AWR 596
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, Order 21 Rule 90, Order 21 Rule 92Limitation Act, 1908 — Article 166, 181
High Courts23 Sept 1954Dismissed
Malkhan Vs Mahar Chand and Others
Allahabad High Court · AIR 1955 All 307 : (1954) 24 AWR 593
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115
High Courts22 Sept 1954Allowed
Mst. Latif-Un-Nissa and Others Vs Mst. Khair-Un-Nissa and Another
Allahabad High Court · AIR 1955 All 53
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 7
High Courts22 Sept 1954
Mst. Kalpa Vs Sita Ram and Another
Allahabad High Court · AIR 1955 All 187
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1
High Courts22 Sept 1954Allowed
Hashim Ullah Vs State of Uttar Pradesh
Allahabad High Court · (1955) 25 AWR 97
Essential Supplies (Temporary Powers) Act, 1946 — Section 11, 7Essential Supplies (Temporary Powers) Act, 1946 — Section 11, 7Essential Supplies (Temporary Powers) Act, 1946 — Section 11, 7
High Courts21 Sept 1954
Narain (dead) and after him his son Reotinandan Vs Faqir Chand
Allahabad High Court · AIR 1955 All 22 : (1954) 24 AWR 574
Uttar Pradesh Debt Redemption Act, 1940 — Section 4, 8
High Courts21 Sept 1954Dismissed
Bhagwan Dass Vs L. Pyare Lal
Allahabad High Court · AIR 1955 All 19 : (1954) 24 AWR 570
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 14, 15, 3
High Courts17 Sept 1954Dismissed
Mrs. Georgians G. Marks Gideon Vs Edward Nathnial Gideon and Sm. Ram Pyari
Allahabad High Court · AIR 1955 All 8
Divorce Act, 1869 — Section 10, 14, 3, 3(9)
High Courts17 Sept 1954Dismissed
Ram Sarup and Others Vs State
Allahabad High Court · (1955) 25 AWR 83
Criminal Procedure Code, 1898 (CrPC) — Section 90Penal Code, 1860 (IPC) — Section 147, 353Criminal Procedure Code, 1898 (CrPC) — Section 90
High Courts16 Sept 1954Dismissed
Pandit Ambika Upadhaya Vs Pandit Nakched Upadhaya
Allahabad High Court · (1954) 24 AWR 585
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3Uttar Pradesh Agriculturists Relief Act, 1934 — Section 12