High Courts25 Sept 1957Dismissed
Gharabharan Vs Sri Radha Kishan and Others
Allahabad High Court · AIR 1958 All 313
Contract Act, 1872 — Section 182, 25, 25(3), 62Limitation Act, 1908 — Article 64, 19Partnership Act, 1932 — Section 18, 19, 23
COURT ARCHIVE
Allahabad High Court judgments, 1957
425 judgments · page 6 of 22
High Courts25 Sept 1957Disposed Of
Vasu Deo Ojha and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1958 All 578 : (1958) 28 AWR 101 : (1958) CriLJ 988
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 113, 117, 117(2)Evidence Act, 1872 — Section 114
High Courts25 Sept 1957Allowed
B. Hanuman Prasad and Others Vs Mst. Indrawati and Others
Allahabad High Court · AIR 1958 All 304
Hindu Succession Act, 1956 — Section 14, 15
High Courts25 Sept 1957
Satya Vir Vs State
Allahabad High Court · AIR 1958 All 746
Criminal Procedure Code, 1898 (CrPC) — Section 154, 162, 32, 342, 367Evidence Act, 1872 — Section 103, 105, 11, 114, 134Penal Code, 1860 (IPC) — Section 302, 40
High Courts25 Sept 1957Dismissed
Dr. Mrs. I.S. Bose Vs Mrs. H.N. Judah
Allahabad High Court · AIR 1958 All 672 : (1958) 28 AWR 288
Allahabad High Court Rules, 1952 — Rule 2Succession Act, 1925 — Section 295
High Courts24 Sept 1957Dismissed
Maqbul Alam and Others Vs Jawwad Husain and Others
Allahabad High Court · AIR 1959 All 625 : (1958) 28 AWR 464
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Limitation Act, 1908 — Article 177
High Courts24 Sept 1957Allowed
Chet Ram and others Vs The State of U.P.
Allahabad High Court · (1958) 28 AWR 159
Penal Code, 1860 (IPC) — Section 114, 149, 34
High Courts20 Sept 1957Dismissed
Sales Tax Officer and Another Vs Jagat Behari Tandon
Allahabad High Court · AIR 1958 All 322 : (1957) 27 AWR 830
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 133
High Courts20 Sept 1957Dismissed
Munshi Lal, S.I. Police, P.S. Bharthana, District Etawah Vs State
Allahabad High Court · (1958) 28 AWR 229
Criminal Procedure Code, 1898 (CrPC) — Section 209, 210Criminal Procedure Code, 1898 (CrPC) — Section 209, 210Criminal Procedure Code, 1898 (CrPC) — Section 209, 210
High Courts20 Sept 1957Allowed
Sri Mewa Lal Yadava Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1957) 27 AWR 847
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 40, 40(3), 40(4), 48
High Courts20 Sept 1957Allowed
Ram Krishna Das Vs The State of Uttar Pradesh and others
Allahabad High Court · (1958) 28 AWR 216
High Courts19 Sept 1957Allowed
Shiv Singh and Others Vs The Collector of Allahabad and Others
Allahabad High Court · (1957) 27 AWR 868
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 172, 183, 190, 242, 243Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 165, 166, 167
High Courts18 Sept 1957Allowed
Sri Laxmi Kant Modwell Vs Smt. Chandra Kala Devi and Others
Allahabad High Court · (1957) 27 AWR 820
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 5, 6, 7(B), 7B(7)
High Courts18 Sept 1957Allowed
Nathu Vs State
Allahabad High Court · AIR 1958 All 467 : (1958) CriLJ 821
Evidence Act, 1872 — Section 27General Clauses Act, 1897 — Section 13Penal Code, 1860 (IPC) — Section 201
High Courts18 Sept 1957Allowed
Dulla and Others Vs The State
Allahabad High Court · AIR 1958 All 198 : (1958) CriLJ 316
Constitution of India, 1950 — Article 48Criminal Procedure Code, 1898 (CrPC) — Section 32, 367, 435, 435(1), 439Evidence Act, 1872 — Section 114, 3
High Courts17 Sept 1957Dismissed
Kashi Bux Singh Vs Sub-Divisional Officer, Amethi and Others
Allahabad High Court · AIR 1958 All 341 : (1957) 27 AWR 840
Uttar Pradesh Panchayat Raj Act, 1947 — Section 49Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 19H
High Courts17 Sept 1957Dismissed
Girja Shankar Shukla Vs Senior Superintendent of Post Offices, Lucknow Division, Lucknow and Others
Allahabad High Court · AIR 1959 All 624
Constitution of India, 1950 — Article 226, 311
High Courts16 Sept 1957Allowed
Sankatha Pandey Vs Brij Mohan Pandey
Allahabad High Court · AIR 1958 All 371 : (1957) 27 AWR 748
Specific Relief Act, 1877 — Section 42
High Courts16 Sept 1957Dismissed
Firm Bulchand Chandi Ram and Co. Vs L. Onkar Nath and Others
Allahabad High Court · AIR 1958 All 166
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 3Limitation Act, 1908 — Section 14, 14(1)
High Courts16 Sept 1957Dismissed
Chandra Pal Vs Board of Revenue, U.P. and Others
Allahabad High Court · AIR 1958 All 311 : (1957) 27 AWR 849
Limitation Act, 1908 — Section 29, 3, 6, 6(2)Uttar Pradesh Tenancy Act, 1939 — Section 183