High Courts15 Sept 1957Dismissed
Parma Tamboli and another Vs Ram Daras alias Ram Chander Singh
Allahabad High Court · (1968) 38 AWR 213
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 14, 209
COURT ARCHIVE
Allahabad High Court judgments, 1957
425 judgments · page 7 of 22
High Courts12 Sept 1957Partly Allowed
Joshi Girjadharji Vs Rao Sanwal Das, Shahpuri and Others
Allahabad High Court · AIR 1958 All 639
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 43 Rule 1, 104(1)
High Courts12 Sept 1957Dismissed
Ram Swarup Vs The State
Allahabad High Court · AIR 1958 All 119 : (1958) CriLJ 134
Constitution of India, 1950 — Article 141, 20, 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 435Evidence Act, 1872 — Section 3, 73
High Courts12 Sept 1957Dismissed
Union of India (UOI) Vs Bhagat Ram
Allahabad High Court · AIR 1958 All 342 : (1957) 27 AWR 831
Railway Establishment Code — Rule 509, 510, 511
High Courts12 Sept 1957Dismissed
Tribeni Kurmi Vs M. Ram Dulari and Another
Allahabad High Court · AIR 1958 All 168
Provincial Small Cause Courts Act, 1887 — Article 35Uttar Pradesh Land Revenue Act, 1901 — Section 57Uttar Pradesh Panchayat Raj Act, 1947 — Section 55
High Courts12 Sept 1957Dismissed
Beni Ram Vs State
Allahabad High Court · (1957) 27 AWR 879
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 476, 479, 479A, 479A(6)Penal Code, 1860 (IPC) — Section 193, 196, 211
High Courts11 Sept 1957Dismissed
Ali Ahmad Siddiqi Vs The Administrator, Municipal Board and Another
Allahabad High Court · (1957) 27 AWR 816
Constitution of India, 1950 — Article 226
High Courts11 Sept 1957Allowed
Shri Jang Bahadur Chaube Vs Collector Jaunpur and Others
Allahabad High Court · (1957) 27 AWR 893
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 279
High Courts11 Sept 1957Allowed
Brijpal Das Vs Banaras Municipal Board and Others
Allahabad High Court · AIR 1958 All 211
Constitution of India, 1950 — Article 226, 32Uttar Pradesh Municipalities Act, 1916 — Section 143(2), 143(3), 147, 147(1), 160
High Courts11 Sept 1957Allowed
Tahsildar Singh Vs State
Allahabad High Court · AIR 1958 All 255 : (1958) CriLJ 424
Criminal Procedure Code, 1898 (CrPC) — Section 154, 162, 236, 237, 367Evidence Act, 1872 — Section 32, 45, 5Penal Code, 1860 (IPC) — Section 149, 34
High Courts10 Sept 1957Allowed
Mohammad Nabi Vs Raghunath and Another
Allahabad High Court · (1957) 27 AWR 885
Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 332B
High Courts10 Sept 1957Dismissed
Dominion of India Vs Mathura Prasad
Allahabad High Court · AIR 1958 All 148
Post Office Act, 1898 — Section 34, 48
High Courts09 Sept 1957Dismissed
Imperial Tobacco Co. of India Ltd., Saharanpur Vs Ishwar Das and Another
Allahabad High Court · AIR 1958 All 317
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22, 23
High Courts09 Sept 1957Allowed
Mubarak Mazdoor Vs K.K. Banerji and Another
Allahabad High Court · AIR 1958 All 858
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 83, 90, 90(2), 90(5)
High Courts06 Sept 1957Dismissed
Lachman Prasad Ram Prasad and Others Vs Superintendent, Government Harness and Saddlery Factory, Kanpur
Allahabad High Court · AIR 1958 All 345
Constitution of India, 1950 — Article 226, 309, 310Government of India Act, 1935 — Section 241
High Courts06 Sept 1957
Sri Krishna (Pahalwan) and others Vs Addl. Commr. Allahabad Division Allahabad, and others
Allahabad High Court · (1958) 28 AWR 313
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7
High Courts05 Sept 1957Allowed
Gyanendra Nath Mittal Vs Damodhar Bhatt
Allahabad High Court · AIR 1958 All 163 : (1957) 27 AWR 890 : (1958) CriLJ 312
Criminal Procedure Code, 1898 (CrPC) — Section 197Drugs and Cosmetics Act, 1940 — Section 33(1)Drugs and Cosmetics Rules, 1945 — Rule 49, 51(7)
High Courts05 Sept 1957Dismissed
Mohammad Yaqoob Khan Vs Amir Mohammad Khan and Others
Allahabad High Court · (1957) 27 AWR 887
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 115Specific Relief Act, 1963 — Section 42Uttar Pradesh Tenancy Act, 1939 — Section 243, 276, 576, 59
High Courts03 Sept 1957Dismissed
Raj Singh Vs Ch. Gajraj Singh
Allahabad High Court · AIR 1958 All 335 : (1957) 27 AWR 764
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1877 — Section 54
High Courts03 Sept 1957Dismissed
Chandra Mohan Chaudhari Vs State
Allahabad High Court · (1958) 28 AWR 195
Criminal Procedure Code, 1898 (CrPC) — Section 403