High Courts24 Dec 1958
In Re: Sri H.P. Chaudhari
Allahabad High Court · AIR 1959 All 472 : (1959) 29 AWR 256
Bar Council of India Rules, 1975 — Rule 1Bar Councils Act, 1926 — Section 9
COURT ARCHIVE
Allahabad High Court judgments, 1958
247 judgments · page 1 of 13
High Courts24 Dec 1958Dismissed
In the matter of enrolment of Sri H. P. Chaudhari Vs In the matter of enrolment of Sri H. P. Chaudhari
Allahabad High Court · (1958) 12 AHC CK 0008
Bar Council of India Rules, 1975 — Rule 1Bar Councils Act, 1926 — Section 9
High Courts23 Dec 1958Allowed
Sohan Lal and Another Vs Smt. Bindeshwari Devi and Others
Allahabad High Court · AIR 1959 All 419
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 115, 2(11)
High Courts23 Dec 1958Allowed
Sm. Ram Piari Vs Sm. Brijrani and Others
Allahabad High Court · AIR 1959 All 509
Succession Act, 1925 — Section 177
High Courts23 Dec 1958Dismissed
Superintendent of Police, Mirzapur and Others Vs Ram Murat Singh and Another
Allahabad High Court · AIR 1959 All 710
Constitution of India, 1950 — Article 226
High Courts19 Dec 1958Dismissed
Hukum Singh and Others Vs State
Allahabad High Court · AIR 1959 All 690 : (1959) CriLJ 1258
Penal Code, 1860 (IPC) — Section 149, 302, 97, 99
High Courts18 Dec 1958Dismissed
CHATURBHUJ and CO. Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1959) 36 ITR 386
Income Tax Act, 1961 — Section 66(1)
High Courts17 Dec 1958Allowed
Kuldip Oil Industries Ltd. Vs Ch. Pratap Singh
Allahabad High Court · AIR 1959 All 505 : (1959) 29 AWR 326
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 15, 15(3)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4, Order 9 Rule 13General (Civil) Rules, 1952 — Rule 19
High Courts12 Dec 1958Dismissed
Rajjaua Vs The State
Allahabad High Court · AIR 1959 All 718 : (1959) 29 AWR 361 : (1959) CriLJ 1271
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 411
High Courts12 Dec 1958Allowed
Dr. Prem Beharilal Saksena Vs Director of Medical and Health Services, Lucknow and Another
Allahabad High Court · AIR 1959 All 629
Civil Services (Classification, Control and Appeal) Rules — Rule 49A, 52, 52AConstitution of India, 1950 — Article 311
High Courts10 Dec 1958Allowed
Mathura Das Vs Harish Chandra and Another
Allahabad High Court · AIR 1959 All 700
Limitation Act, 1908 — Article 182
High Courts02 Dec 1958Dismissed
State of U.P. Vs Satyavir
Allahabad High Court · AIR 1959 All 408 : (1959) 29 AWR 266 : (1959) CriLJ 795
Criminal Procedure Code, 1898 (CrPC) — Section 207(7), 207A, 207A(4), 207A(6)
High Courts02 Dec 1958Dismissed
Ram Autar Vs Rent Control and Eviction Officer, Jhansi and Others
Allahabad High Court · AIR 1959 All 377
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 17, 7(2)Uttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 3, 4
High Courts01 Dec 1958Dismissed
Tewari (S.R.) Vs Agra District Board and Another
Allahabad High Court · (1959) 2 LLJ 36
Constitution of India, 1950 — Article 226
High Courts28 Nov 1958Dismissed
Puran Singh Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1959 All 489
Motor Vehicles Act, 1939 — Section 123, 22, 38, 41, 42(1)
High Courts28 Nov 1958
Kallu Mal and Others Vs Mohammad Yusuf and Others
Allahabad High Court · AIR 1959 All 391
Constitution of India, 1950 — Article 227Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts26 Nov 1958Allowed
Dr. Prem Nath Sharma Vs Vice-Chancellor, Lucknow University and Another
Allahabad High Court · AIR 1959 All 618
Lucknow University Act, 1920 — Section 23Lucknow University Rules, 1958 — Rule 198, 211, 23Uttar Pradesh General Clauses Act, 1904 — Section 6
High Courts25 Nov 1958Dismissed
City Board, Mussoorie Vs Sri Kishan Lal
Allahabad High Court · AIR 1959 All 413 : (1959) 29 AWR 257 : (1959) CriLJ 800
Criminal Procedure Code, 1898 (CrPC) — Section 417(3), 436, 437, 438, 439(5)
High Courts24 Nov 1958
Laxmi Narain Vs State
Allahabad High Court · AIR 1959 All 556 : (1959) 29 AWR 324 : (1959) CriLJ 1039
Criminal Procedure Code, 1898 (CrPC) — Section 488(3), 488(6)
High Courts24 Nov 1958Dismissed
Gopal Krishna Goswami Vs Bissey and Others
Allahabad High Court · AIR 1959 All 671 : (1959) 29 AWR 260 : (1959) CriLJ 1257
Criminal Procedure Code, 1898 (CrPC) — Section 146