High Courts12 Mar 1958Dismissed
Durga Prasad Vs Swami Avidya Nand Guru Swami Hamarata Nand
Allahabad High Court · AIR 1958 All 574
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Court Fees Act, 1870 — Article 1, 19, 7
COURT ARCHIVE
Allahabad High Court judgments, 1958
293 judgments · page 12 of 15
High Courts12 Mar 1958Allowed
Swami Nath Vs The S.D.O. Machhlishahr, Dist. Jaunpur and Others
Allahabad High Court · AIR 1958 All 660 : (1958) 28 AWR 471
Criminal Procedure Code, 1898 (CrPC) — Section 45General Clauses Act, 1897 — Section 3Penal Code, 1860 (IPC) — Section 21
High Courts12 Mar 1958Allowed
Radha Raman Dhuj pd. Singh and others Vs Gyan Chand and others
Allahabad High Court · (1958) 28 AWR 536
Uttar Pradesh Tenancy Act, 1939 — Section 231
High Courts04 Mar 1958Dismissed
Badshah Singh and Others Vs The State
Allahabad High Court · AIR 1958 All 677 : (1958) CriLJ 1112
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 307
High Courts04 Mar 1958Dismissed
The State of U.P. and Another Vs Mohammad Ibrahim
Allahabad High Court · AIR 1959 All 223 : (1958) 28 AWR 758 : (1959) CriLJ 411 : (1959) 1 LLJ 105
Police Act, 1861 — Section 7Uttar Pradesh Police Regulations, 1948 — Regulation 489, 490, 491, 492, 493Uttar Pradesh Police Rules — Rule 1, 3
High Courts03 Mar 1958Allowed
The Dist. Board Allahabad and another Vs Messrs. Barnett and Company, Allahabad
Allahabad High Court · (1958) 28 AWR 494
Uttar Pradesh District Boards Act, 1922 — Section 136
High Courts03 Mar 1958Allowed
Suresh Dutta Singh and Another Vs Randhir Singh and Another
Allahabad High Court · AIR 1958 All 641 : (1958) 28 AWR 302
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 43 Rule 1, 104, 104(1)
High Courts28 Feb 1958Allowed
Girdhar Gopal Vs Shri Farid Alam Chisti and Others
Allahabad High Court · AIR 1958 All 593
Representation of the People Act, 1951 — Section 117, 118, 119, 119A, 97
High Courts27 Feb 1958Dismissed
Gorey Lal and Others Vs State
Allahabad High Court · AIR 1959 All 558 : (1958) 28 AWR 481
Constitution of India, 1950 — Article 132, 134, 136Penal Code, 1860 (IPC) — Section 307
High Courts26 Feb 1958Disposed Off
Bishnath Sahu Vs Prayag Din and Another
Allahabad High Court · AIR 1958 All 820 : (1958) 28 AWR 498
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 6Registration Act, 1908 — Section 17, 17(1), 17(2)
High Courts25 Feb 1958Allowed
Seth Karam Chand Kapoor Vs Sri Mushtaq Husain
Allahabad High Court · (1958) 28 AWR 496
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7B(5)
High Courts21 Feb 1958Dismissed
Capt. S.V. Daniels Vs Gregory Warden Friendly Trust
Allahabad High Court · AIR 1959 All 579 : (1958) 28 AWR 537
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 6 Rule 17
High Courts20 Feb 1958Dismissed
Satya Narain and Others Vs Jugul Kishore and Others
Allahabad High Court · AIR 1958 All 512 : (1958) 28 AWR 721
Arbitration Act, 1940 — Section 14, 17, 2Partnership Act, 1932 — Section 30, 48(5)
High Courts20 Feb 1958Dismissed
Lala Kanhaiya Lal Vs Sri Unraro Singh
Allahabad High Court · (1958) 28 AWR 850
Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 14, 3(1)(a)
High Courts20 Feb 1958Dismissed
Seth Loon Karan Vs The P.C.I. Federation Ltd., Lucknow and others
Allahabad High Court · (1958) 28 AWR 501
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts19 Feb 1958Dismissed
Bheem Thakur Vs District Board, Ballia and Another
Allahabad High Court · AIR 1958 All 464
Northern India Ferries Act, 1878 — Section 6, 7A, 9
High Courts19 Feb 1958Dismissed
Balram Das Agarwal Vs Kedar Nath
Allahabad High Court · AIR 1958 All 659 : (1958) 28 AWR 515
Civil Procedure Code, 1908 (CPC) — Section 115Stamp Act, 1899 — Section 33
High Courts19 Feb 1958Allowed
Bhikhi Singh and Others Vs Lakhpat and others and Dal Chand and others
Allahabad High Court · (1958) 28 AWR 481
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 18, 19
High Courts18 Feb 1958Allowed
Ram Abhilakh Tewari Vs The Election Tribunal, Gonda and Others
Allahabad High Court · AIR 1958 All 663
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Representation of the People Act, 1951 — Section 100, 100(1), 123(6), 77, 77(3)
High Courts18 Feb 1958Dismissed
Suraj Narain Vs The District Magistrate, Kanpur and others
Allahabad High Court · (1958) 02 AHC CK 0025
Constitution of India, 1950 — Article 226