High Courts01 Feb 1957Allowed
B. Jangi Lal Vs B. Panna Lal and Another
Allahabad High Court · AIR 1957 All 743
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 13, 9
COURT ARCHIVE
Allahabad High Court judgments, 1957
425 judgments · page 19 of 22
High Courts01 Feb 1957Allowed
Rai Krishan Saran and Others Vs State of U.P. and Others
Allahabad High Court · AIR 1957 All 455 : (1957) 27 AWR 425
Constitution of India, 1950 — Article 294Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 6
High Courts01 Feb 1957Dismissed
Western U.P. Electric Power and Supply Company Ltd. Vs Town Area and Others
Allahabad High Court · AIR 1957 All 433
Constitution of India, 1950 — Article 276Uttar Pradesh Town Areas Act, 1914 — Section 14(1), 39(2)Uttar Pradesh Town Areas Rules — Rule 2, 3
High Courts31 Jan 1957Dismissed
Ram Singh Vs Param Ram and Others
Allahabad High Court · (1957) 27 AWR 388
Constitution of India, 1950 — Article 226, 227
High Courts31 Jan 1957Dismissed
The State Vs Mool Chand
Allahabad High Court · AIR 1957 All 343 : (1958) 28 AWR 281 : (1957) CriLJ 615
Prevention of Food Adulteration Act, 1954 — Section 16, 20, 25(2), 7Uttar Pradesh Pure Food Act, 1950 — Section 34
High Courts31 Jan 1957Dismissed
Phul Kumari Vs State and Another
Allahabad High Court · AIR 1957 All 495 : (1958) 28 AWR 330
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 9Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 115, 3, 4, 5Constitution of India, 1950 — Article 226, 227, 228, 234, 237
High Courts30 Jan 1957Allowed
Ramyed Rai and Others Vs The State of Bihar
Allahabad High Court · (1957) 27 AWR 485
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 144, 307, 307(3), 428Penal Code, 1860 (IPC) — Section 435, 436
High Courts29 Jan 1957Allowed
Bindeshari Prasad Vs State
Allahabad High Court · (1958) 28 AWR 283 : (1958) CriLJ 119
Uttar Pradesh Removal of Social Disablities Act, 1947 — Section 3(ii)
High Courts29 Jan 1957Allowed
Union of India (UOI) Vs Kundan Lal and Another
Allahabad High Court · AIR 1957 All 363 : (1958) 28 AWR 367
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 101, 102, 103, 104, 106Government of India Act, 1935 — Section 241(2)
High Courts29 Jan 1957Allowed
Raj Kishore Vs Firm Jai Narain Parmatma Sakan, Timber Merchant, Kabari Bazar Sadar Meerut Cantonment
Allahabad High Court · (1958) 28 AWR 312
High Courts29 Jan 1957Allowed
J.V. Dass Vs The District Magistrate of Kanpur and Others
Allahabad High Court · (1957) 27 AWR 240
Constitution of India, 1950 — Article 226
High Courts29 Jan 1957Dismissed
Union of India (UOI) Vs Bhagwan Industries Ltd.
Allahabad High Court · AIR 1957 All 799
Civil Procedure Code, 1908 (CPC) — Section 20, 9Contract Act, 1872 — Section 59, 9Sea Customs Act, 1878 — Section 140, 40
High Courts28 Jan 1957Allowed
Bhagwan Das Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1957) 27 AWR 415
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 40, 40(3), 40(4), 40(5), 48
High Courts28 Jan 1957Disposed Of
Sita Ram Vs Tejram and Others
Allahabad High Court · (1957) 27 AWR 463 : (1957) CriLJ 667
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 352, 427
High Courts25 Jan 1957Allowed
Kapuri Devi alias Kapura Devi and another Vs Rukmani Devi
Allahabad High Court · (1958) 28 AWR 351
Presidency Small Cause Courts Act, 1882 — Item 38Presidency Small Cause Courts Act, 1882 — Item 38Presidency Small Cause Courts Act, 1882 — Item 38
High Courts25 Jan 1957Allowed
District Board Vs The Upper India Sugar Mills Ltd.
Allahabad High Court · AIR 1957 All 527
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 35, 105, 107(2), 96Constitution of India, 1950 — Article 19(1), 19(5), 276(2)Evidence Act, 1872 — Section 101, 104
High Courts25 Jan 1957Disposed Of
W.M. Godse Vs State and Another
Allahabad High Court · AIR 1957 All 652 : (1957) 27 AWR 410 : (1957) 2 LLJ 229
Payment of Wages Act, 1936 — Section 15, 15(3), 17, 19, 3
High Courts24 Jan 1957Dismissed
Om Prakash and another Vs Bohra Hiralal and other
Allahabad High Court · (1958) 28 AWR 356
Court Fees Act, 1870 — Article 17(6), 7Court Fees Act, 1870 — Article 17(6), 7Court Fees Act, 1870 — Article 17(6), 7
High Courts23 Jan 1957Allowed
Jugul Kishore Vs State
Allahabad High Court · (1958) 28 AWR 47
Prevention of Corruption Act, 1988 — Section 6(c)
High Courts23 Jan 1957Allowed
Dr. J.R. Bhatia Vs Smt. Victoria Rani Sahiba and Others
Allahabad High Court · AIR 1957 All 359 : (1957) 27 AWR 396
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7F