High Courts15 Nov 1957
Brahma Din and Others Vs Chandra Shekhar Shukla
Allahabad High Court · AIR 1958 All 415 : (1958) 28 AWR 188 : (1958) CriLJ 707
Legal Practitioners Act, 1879 — Section 13
COURT ARCHIVE
Allahabad High Court judgments, 1957
425 judgments · page 4 of 22
High Courts13 Nov 1957Allowed
State of UP Vs Pt. Brij Mohan Narain Kaul
Allahabad High Court · (1958) 28 AWR 204
Limitation Act, 1908 — Section 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 343(2)Limitation Act, 1908 — Section 5
High Courts12 Nov 1957Allowed
Beni Madho and Others Vs Thakur Manohar Singh and Others
Allahabad High Court · AIR 1958 All 400 : (1958) 28 AWR 150
Uttar Pradesh Debt Redemption Act, 1940 — Section 2(9), 8
High Courts11 Nov 1957Dismissed
Ram Kalap Vs Banshi Dhar and Others
Allahabad High Court · AIR 1958 All 573 : (1958) 28 AWR 84
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5, 11
High Courts11 Nov 1957Dismissed
Mubarak Mazdoor Vs K.K. Banerji
Allahabad High Court · AIR 1958 All 323
Constitution of India, 1950 — Article 14, 309Representation of the People Act, 1951 — Section 86(2), 86(3)
High Courts11 Nov 1957Allowed
Yaseen Khan Vs The Sub-Divisional Officer, Amroha, Moradabad and Another
Allahabad High Court · AIR 1958 All 511 : (1958) 28 AWR 130
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C
High Courts07 Nov 1957Allowed
Matroomal Vs Makund Lal Agarwal
Allahabad High Court · (1958) 28 AWR 222
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(a)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(a)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(a)
High Courts07 Nov 1957Dismissed
Ram Kishun Tandon Vs Officer in charge Central Bank of India Ltd., Muthiganj Branch, Allahabad and Another
Allahabad High Court · AIR 1958 All 413
Constitution of India, 1950 — Article 226
High Courts05 Nov 1957Dismissed
Zahid Husain Jafri Vs Addl. Commr. Alld. and MB, Alld.
Allahabad High Court · (1958) 28 AWR 86
Uttar Pradesh Municipalities Act, 1916 — Section 147(2), 160
High Courts05 Nov 1957Dismissed
Banwari Lal Vs Jagannath Prasad and Another
Allahabad High Court · AIR 1958 All 717
Arbitration Act, 1940 — Section 30
High Courts05 Nov 1957Dismissed
Haji Maula Bux Vs The Rent Control and Eviction Officer and others
Allahabad High Court · (1958) 28 AWR 109
Uttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 6
High Courts04 Nov 1957Dismissed
Ghayur Ali Khan Vs Mahesh Chandra and Another
Allahabad High Court · AIR 1958 All 719
Constitution of India, 1950 — Article 226
High Courts01 Nov 1957Partly Allowed
Ch. Pirthi Singh and others Vs Ch. Gurdial and others
Allahabad High Court · (1958) 28 AWR 463
High Courts01 Nov 1957Dismissed
New Singhal Dal Mill Vs Firm Sheo Prasad Jainti Prasad
Allahabad High Court · AIR 1958 All 404
General Clauses Act, 1897 — Section 6(c)Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh General Clauses Act, 1904 — Section 6
High Courts31 Oct 1957Partly Allowed
Amod Kumar Verma Vs Hari Prasad Burman and Others
Allahabad High Court · AIR 1958 All 720
Arbitration Act, 1940 — Section 14, 14(2), 17, 31(1), 32Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, 107, 11, 115, 2(2)
High Courts31 Oct 1957Dismissed
Someshwar Dayal and Others Vs Widow of Lalman Shah and Others
Allahabad High Court · AIR 1958 All 488
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, Order 20 Rule 3, Order 20 Rule 6, 148Specific Relief Act, 1877 — Section 35
High Courts30 Oct 1957Dismissed
M.R. Melhotra and Another Vs State
Allahabad High Court · AIR 1958 All 492 : (1958) CriLJ 834
Criminal Law (Amendment) Act, 1952 — Section 8, 9Criminal Procedure Code, 1898 (CrPC) — Section 350, 561A
High Courts30 Oct 1957Dismissed
Wali Mohammad and Others Vs Taqi and Others
Allahabad High Court · AIR 1958 All 403 : (1957) 27 AWR 876
Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 3(23)Uttar Pradesh Tenancy Act, 1939 — Section 180
High Courts30 Oct 1957Dismissed
Mohammad Ahmad Kidwai Vs Chairman, Improvement Trust, Lucknow
Allahabad High Court · AIR 1958 All 353 : (1958) 2 LLJ 281
Civil Procedure Code, 1908 (CPC) — Section 100, 101Constitution of India, 1950 — Article 311, 311(1)Government of India Act, 1935 — Section 240, 240(1)
High Courts29 Oct 1957Allowed
Ramesh Chandra Verma Vs R.D. Verma and Others
Allahabad High Court · AIR 1958 All 532
Constitution of India, 1950 — Article 226, 310, 311