High Courts16 Sept 1954Dismissed
Ambika Upadhaya Vs Nakched Upadhaya
Allahabad High Court · AIR 1955 All 112
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3Uttar Pradesh Agriculturists Relief Act, 1934 — Section 10, 12
COURT ARCHIVE
Allahabad High Court judgments, 1954
319 judgments · page 6 of 16
High Courts16 Sept 1954Allowed
Mst. Bhagvvati Devi Vs Sardar Balwant Singh
Allahabad High Court · (1955) 25 AWR 157
Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3
High Courts14 Sept 1954Allowed
Bankey Behari Lal Vs Lala Babu, Raja Babu and Another
Allahabad High Court · AIR 1955 All 1 : (1954) 24 AWR 577
Crown Grants Act, 1895 — Section 2Evidence Act, 1872 — Section 101, 102, 103Pensions Act, 1871 — Section 11, 12, 4
High Courts14 Sept 1954Dismissed
Mt. Aziz Jahan Begam Vs Sardar Singh and Others and Sabir Husain
Allahabad High Court · AIR 1955 All 241 : (1955) 25 AWR 145
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63
High Courts13 Sept 1954Dismissed
Mst. Satwati and Another Vs Kali Shanker and Others
Allahabad High Court · AIR 1955 All 4 : (1954) 24 AWR 586
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, 99
High Courts10 Sept 1954Dismissed
Mahendrapal and Another Vs The State
Allahabad High Court · AIR 1955 All 328 : (1955) CriLJ 892
Criminal Procedure Code, 1898 (CrPC) — Section 154Evidence Act, 1872 — Section 118, 6
High Courts10 Sept 1954Dismissed
L. Rishi Ram Vs L. Ram Ratan Lal and others
Allahabad High Court · (1954) 24 AWR 608
High Courts06 Sept 1954Dismissed
Sessions Judge, Meerut Vs F.S. Fanthome, City Magistrate, Meerut
Allahabad High Court · AIR 1955 All 161(2) : AIR 1955 All 161 : (1955) 25 AWR 89 : (1955) CriLJ 436
Contempt of Courts Act, 1971 — Section 3
High Courts06 Sept 1954
Mahant Indra Narain Das Vs Mahant Ganga Ram Das and Another
Allahabad High Court · AIR 1955 All 683
Specific Relief Act, 1877 — Section 42
High Courts06 Sept 1954Allowed
Mahant Indra Narain Das Vs Mahant Ganga Ram Das and another
Allahabad High Court · (1954) 24 AWR 643
Specific Relief Act, 1877 — Section 42
High Courts03 Sept 1954Allowed
Shrimati Logeshri Vs State
Allahabad High Court · (1955) 25 AWR 39
Uttar Pradesh Municipalities Act, 1916 — Section 298(H)(e)Uttar Pradesh Municipalities Act, 1916 — Section 298(H)(e)Uttar Pradesh Municipalities Act, 1916 — Section 298(H)(e)
High Courts02 Sept 1954Dismissed
Rahas Behari Panday Vs State
Allahabad High Court · AIR 1955 All 75 : (1955) CriLJ 246
Penal Code, 1860 (IPC) — Section 161
High Courts01 Sept 1954Allowed
Sm. Chandrawati Vs L. Suraj Narain
Allahabad High Court · AIR 1955 All 387
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts01 Sept 1954Dismissed
Sri Bhola Prasad Vs Srimati Jagpala and Another
Allahabad High Court · AIR 1955 All 384
Civil Procedure Code, 1908 (CPC) — Section 10, 115
High Courts01 Sept 1954Dismissed
State Vs Bhugawan and Another
Allahabad High Court · AIR 1955 All 78 : (1955) CriLJ 252
Criminal Procedure Code, 1898 (CrPC) — Section 307(1)Penal Code, 1860 (IPC) — Section 361
High Courts30 Aug 1954Allowed
Kali Charan and Another Vs State
Allahabad High Court · AIR 1955 All 711
Criminal Procedure Code, 1898 (CrPC) — Section 350, 350A
High Courts27 Aug 1954Allowed
Ram Manohar Lohia Vs The Supdt., Central Prison, Fatehgarh and Another
Allahabad High Court · AIR 1955 All 193 : (1955) CriLJ 623
Constitution of India, 1950 — Article 13, 19, 19(1), 19(2), 20Criminal Procedure Code, 1898 (CrPC) — Section 344Uttar Pradesh Special Powers Act, 1932 — Section 3
High Courts26 Aug 1954Allowed
Kanpur Oil Mills Harriesganj Vs Judge (Appeals) Sales Tax, Kanpur Range, Kanpur and Others
Allahabad High Court · AIR 1955 All 99
Constitution of India, 1950 — Article 226, 286, 286(1), 286(2), 372
High Courts26 Aug 1954Dismissed
Purushottam Chandra Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1955 All 106
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Municipalities Act, 1916 — Section 40(3), 40(4), 40(5)
High Courts26 Aug 1954
Faqira Vs State
Allahabad High Court · AIR 1955 All 321 : (1955) CriLJ 884
Penal Code, 1860 (IPC) — Section 300, 302