High Courts10 Jan 1957
Aidal Singh and Others Vs Karan Singh and Others
Allahabad High Court · AIR 1957 All 414 : (1957) 27 AWR 296
Allahabad High Court Rules, 1952 — Rule 5Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Allahabad High Court judgments, 1957
425 judgments · page 21 of 22
High Courts09 Jan 1957Dismissed
Ram Kishore Vs Sm. Bimla Devi and Another
Allahabad High Court · AIR 1957 All 658 : (1957) CriLJ 1052
Civil Procedure Code, 1908 (CPC) — Section 11Criminal Procedure Code, 1898 (CrPC) — Section 488(1), 488(3), 488(4), 488(5)
High Courts09 Jan 1957Allowed
Ram Dayal Vs State
Allahabad High Court · (1957) 27 AWR 386
Uttar Pradesh Pure Food Act, 1950 — Section 4, 42
High Courts09 Jan 1957Dismissed
Kartar Singh Vs Director of Elections (Gaon Panchayats) and Others
Allahabad High Court · (1957) 27 AWR 413
Constitution of India, 1950 — Article 226, 227
High Courts09 Jan 1957Dismissed
Nasir Husain Vs State of U.P. and Others
Allahabad High Court · AIR 1957 All 366 : (1957) 27 AWR 335
Constitution of India, 1950 — Article 226, 245Uttar Pradesh Municipalities Act, 1916 — Section 47A, 49, 87AUttar Pradesh Town Areas Act, 1914 — Section 38
High Courts09 Jan 1957
Dissa and Others Vs State
Allahabad High Court · (1957) 27 AWR 412
Criminal Procedure Code, 1898 (CrPC) — Section 438Uttar Pradesh Public Gambling Act, 1917 — Section 13
High Courts08 Jan 1957Allowed
Munwa Vs The State
Allahabad High Court · AIR 1957 All 466 : (1957) 27 AWR 371 : (1957) CriLJ 808
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 300
High Courts08 Jan 1957Dismissed
Sippattar Singh and Others Vs Krishna
Allahabad High Court · AIR 1957 All 405 : (1958) 28 AWR 280 : (1957) CriLJ 702
Penal Code, 1860 (IPC) — Section 323, 425, 427
High Courts08 Jan 1957Allowed
Dudhnath Prasad Vs Mulchand and Others
Allahabad High Court · AIR 1958 All 7 : (1958) 28 AWR 28
Representation of the People Act, 1951 — Section 100(1)Uttar Pradesh Land Revenue Act, 1901 — Section 18(1)Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C, 12C(4), 5B
High Courts08 Jan 1957
Bhikhu Lal Vs Batian and others
Allahabad High Court · (1957) 01 AHC CK 0007
Criminal Procedure Code, 1898 (CrPC) — Section 145Criminal Procedure Code, 1898 (CrPC) — Section 145Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts07 Jan 1957Allowed
Godhu Mal Vs Sm. Ganga Hasso Mal Idnani
Allahabad High Court · AIR 1958 All 26 : (1958) 28 AWR 23
Arbitration Act, 1940 — Section 20, 34Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 28, 62
High Courts06 Jan 1957
Baldeo Pershad Vs Dwarika Pd.
Allahabad High Court · AIR 1957 All 334 : (1957) 27 AWR 329
Limitation Act, 1908 — Article 170, 179, 12, 12(2), 12(3)
High Courts04 Jan 1957Dismissed
Pooran Singh and Others Vs Additional Commissioner and Others
Allahabad High Court · AIR 1957 All 276
Constitution of India, 1950 — Article 226
High Courts04 Jan 1957Dismissed
Sundar Das and Others Vs Lachman Das
Allahabad High Court · AIR 1957 All 352 : (1957) 27 AWR 428
Civil Procedure Code, 1908 (CPC) — Section 115, 3Displaced Persons (Debts Adjustment) Act, 1951 — Section 25
High Courts04 Jan 1957Dismissed
Shri Sita Ram Vs The distt. Magistrate and Others
Allahabad High Court · (1957) 01 AHC CK 0015
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 182Uttar Pradesh Panchayat Raj Act, 1947 — Section 2, 43, 5A
High Courts04 Jan 1957Allowed
Shambhoo Dayal Endowment Trust, Ghaziabad Vs Om Prakash and others
Allahabad High Court · (1958) 28 AWR 15
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63
High Courts03 Jan 1957Allowed
Kamta Prasad Vs Union of India (UOI)
Allahabad High Court · (1957) 27 AWR 384
Civil Procedure Code, 1908 (CPC) — Section 30, 80Presidency Small Cause Courts Act, 1882 — Section 25
High Courts02 Jan 1957Allowed
Azimulla and Others Vs Suraj Kumar Singh and Another
Allahabad High Court · AIR 1957 All 307
Uttar Pradesh Municipalities Act, 1916 — Section 131, 132, 133, 134, 135
High Courts02 Jan 1957Allowed
Jaibir Singh Vs The District Magistrate Bulandshahr and Others
Allahabad High Court · (1957) 27 AWR 250
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Panchayat Raj Act, 1947 — Section 2, 43