High Courts18 Feb 1958Dismissed
Ram Bahadur Thakur Vs Thakur Das and Others
Allahabad High Court · AIR 1958 All 522
Arbitration Act, 1940 — Section 34, 41Evidence Act, 1872 — Section 115Partnership Act, 1932 — Section 19, 19(2)
COURT ARCHIVE
Allahabad High Court judgments, 1958
293 judgments · page 13 of 15
High Courts17 Feb 1958Allowed
Mohal Lal Vs Collector of Bulandshahr and another
Allahabad High Court · (1958) 28 AWR 540
Uttar Pradesh Sales Tax Act, 1948 — Section 8Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 279(a)
High Courts14 Feb 1958Allowed
Firm Bangali Mal Satish Chandra Jain Vs Sales Tax Officer, Agra
Allahabad High Court · AIR 1958 All 478 : (1958) 28 AWR 235 : (1958) 9 STC 492
Uttar Pradesh Sales Tax Act, 1948 — Section 3A, 3A(2)
High Courts14 Feb 1958Dismissed
Malik Mohammad Jalil and Others Vs The Asstt. Custodian (Judicial) and Another
Allahabad High Court · AIR 1958 All 679 : (1958) 28 AWR 516
Administration of Evacuee Property Act, 1950 — Section 7, 7A
High Courts13 Feb 1958Dismissed
B. Tulsi Pat Ram and Another Vs Nayab Singh and Others
Allahabad High Court · AIR 1958 All 565
Civil Procedure Code, 1908 (CPC) — Section 12, 5Limitation Act, 1908 — Article 161, 162, 182(3)
High Courts13 Feb 1958Dismissed
Baljit Singh and Another Vs Munnu Lal and Others
Allahabad High Court · AIR 1959 All 251 : (1958) 28 AWR 743
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 3, Order 9 Rule 13
High Courts13 Feb 1958Dismissed
Smt. Mithan and Another Vs Municipal Board Orai and Others
Allahabad High Court · AIR 1958 All 603 : (1958) 28 AWR 505
Constitution of India, 1950 — Article 14, 19Uttar Pradesh Municipalities Act, 1916 — Section 247, 247(1)
High Courts13 Feb 1958Dismissed
Ram Roop and Others Vs Bishwa Nath and Others
Allahabad High Court · AIR 1958 All 456 : (1958) 28 AWR 445
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227
High Courts13 Feb 1958Dismissed
Makhan Lal Marwari Vs Audh Behari Lal
Allahabad High Court · AIR 1959 All 586
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5Workmens Compensation Act, 1923 — Section 10, 22, 25, 32Workmens Compensation Rules, 1924 — Rule 20(2), 28
High Courts12 Feb 1958Dismissed
Achchaibar and another Vs Mst: Jageshara died and after her- Kalika Prasad
Allahabad High Court · (1958) 28 AWR 459
High Courts12 Feb 1958Partly Allowed
Sobh Nath Vs Ambika Prasad and Another
Allahabad High Court · AIR 1958 All 419 : (1958) 28 AWR 699
Constitution of India, 1950 — Article 13, 19, 19(1)
High Courts12 Feb 1958Dismissed
Jagannath Singh Vs Assistant Excise Commissioner and Others
Allahabad High Court · AIR 1959 All 771
Civil Services (Classification, Control and Appeal) Rules — Rule 55, 55AConstitution of India, 1950 — Article 154, 163, 226, 310, 311
High Courts11 Feb 1958Allowed
Union Sugar Mills Co. Vs U.P. Government and Others
Allahabad High Court · AIR 1958 All 526 : (1958) 28 AWR 323
Land Acquisition Act, 1894 — Section 16, 23Uttar Pradesh Town Improvement Act, 1919 — Section 36, 42
High Courts11 Feb 1958Dismissed
Bhagwati Prasad Bajpai Vs Jai Narain Hanuman Das
Allahabad High Court · AIR 1958 All 425
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48, Order 21 Rule 52, 38Limitation Act, 1908 — Article 182
High Courts11 Feb 1958
Board of Revenue Vs Lakshmipat Singhania
Allahabad High Court · AIR 1958 All 417
Stamp Act, 1899 — Section 38(2), 42(1), 56(2), 57, 57(1)
High Courts11 Feb 1958Dismissed
Gaya Prasad Azad Vs Commissioner Faizabad Division and Another
Allahabad High Court · AIR 1958 All 466
Uttar Pradesh Municipalities Act, 1916 — Section 48
High Courts10 Feb 1958Dismissed
Mohammad Ibrahim Vs Gopi Lal and Another
Allahabad High Court · AIR 1958 All 691 : (1958) 28 AWR 524 : (1958) CriLJ 1256
Criminal Procedure Code, 1898 (CrPC) — Section 417, 417(3), 417(4)Limitation Act, 1908 — Section 5
High Courts10 Feb 1958Dismissed
Chhanga Vs Kedar and others
Allahabad High Court · (1958) 28 AWR 525
Uttar Pradesh Agriculturists Relief Act, 1934 — Section 24(2)
High Courts04 Feb 1958Dismissed
Dwarka Prasad Vs Mohammad Zahur
Allahabad High Court · (1958) 02 AHC CK 0036
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(3)
High Courts04 Feb 1958Allowed
Ram Nath Vs Suraj Prasad
Allahabad High Court · (1958) 28 AWR 492
Criminal Procedure Code, 1898 (CrPC) — Section 145