High Courts03 Feb 1958Dismissed
Kanyialal Vs Inspector General of Police Northern Range, Bareilly, U.P. and Another
Allahabad High Court · AIR 1958 All 560 : (1958) CriLJ 983 : (1958) 2 LLJ 25
Police Act, 1861 — Section 42, 7
COURT ARCHIVE
Allahabad High Court judgments, 1958
293 judgments · page 14 of 15
High Courts03 Feb 1958Dismissed
Bicchu Vs The State of U.P.
Allahabad High Court · AIR 1958 All 791 : (1958) CriLJ 1367
Constitution of India, 1950 — Article 134, 134(1)Penal Code, 1860 (IPC) — Section 299, 302
High Courts03 Feb 1958Dismissed
Kanhaiya Lal Vs I.G. of Police Northern Range, Bareilly UP and another
Allahabad High Court · (1958) 28 AWR 306
Police Act, 1949 — Section 7
High Courts31 Jan 1958Dismissed
Jwali and Others Vs Babu Lal and Another
Allahabad High Court · AIR 1958 All 564 : (1958) 28 AWR 300 : (1958) 2 LLJ 18
Civil Procedure Code, 1908 (CPC) — Section 110Workmens Compensation Act, 1923 — Section 30, 30(1)
High Courts30 Jan 1958Dismissed
Ram Sanehi Vs Sub Divisional Officer, Maudaha District Hamirpur and others
Allahabad High Court · (1958) 28 AWR 286
Uttar Pradesh Panchayat Raj Act, 1947 — Section 5A(a), 6
High Courts30 Jan 1958Dismissed
Radhey Lal Vs Ram Kishore
Allahabad High Court · (1958) 01 AHC CK 0027
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7
High Courts30 Jan 1958Disposed Of
Om Prakash and Another Vs Moti Lal and Others
Allahabad High Court · AIR 1958 All 409 : (1958) 28 AWR 239
Civil Procedure Code, 1908 (CPC) — Section 115General Clauses Act, 1897 — Section 6Provincial Small Cause Courts Act, 1887 — Section 25
High Courts29 Jan 1958Allowed
Dwarka Prasad Vs Municipal Board, Meerut
Allahabad High Court · AIR 1958 All 561
Civil Procedure Code, 1908 (CPC) — Section 60(1)
High Courts28 Jan 1958Dismissed
Sm. Shanti Devi Vs Shri Ram Lal
Allahabad High Court · AIR 1958 All 569 : (1958) 28 AWR 295
Insurance Act, 1938 — Section 39Married Womens Property Act, 1874 — Section 6, 6(1)
High Courts28 Jan 1958Dismissed
Ram Autar and others Vs State
Allahabad High Court · (1958) 28 AWR 542
Criminal Procedure Code, 1898 (CrPC) — Section 103
High Courts24 Jan 1958Dismissed
Godhan Vs State
Allahabad High Court · (1958) 28 AWR 277
Penal Code, 1860 (IPC) — Section 302, 84
High Courts23 Jan 1958Allowed
Budh Singh Vs State of Uttar Pradesh
Allahabad High Court · AIR 1958 All 607 : (1958) 28 AWR 265 : (1958) 2 LLJ 27
Constitution of India, 1950 — Article 226, 311Police Act, 1861 — Section 7, 7Uttar Pradesh Police Regulations, 1948 — Regulation 489, 490, 490(5)
High Courts23 Jan 1958
Ram Krishna Gupta Vs Shri Hari Krishna Tandon
Allahabad High Court · (1958) 28 AWR 535
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7E
High Courts22 Jan 1958Dismissed
Taashuq Hussain Vs State and Others
Allahabad High Court · AIR 1959 All 568 : (1958) 28 AWR 301 : (1959) CriLJ 1043
Criminal Procedure Code, 1898 (CrPC) — Section 146(1B), 146(1D), 435
High Courts17 Jan 1958Dismissed
Ram Singh Vs The Sub-Divisional Officer Chunar Dist. Mirzapur and another
Allahabad High Court · (1958) 28 AWR 276
Uttar Pradesh Panchayat Raj Act, 1947 — Section 5Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 19B
High Courts16 Jan 1958Dismissed
Mahadeo and Others Vs The Sub-Divisional Officer, Kunda and Others
Allahabad High Court · AIR 1959 All 43 : (1958) 28 AWR 304
Evidence Act, 1872 — Section 1Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 25
High Courts16 Jan 1958Allowed
Bhuvanesh Bhushan Sharma Vs Election Tribunal, Farrukhabad and Another
Allahabad High Court · AIR 1958 All 587
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 9 Rule 13Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 117, 121, 3, 83, 91
High Courts15 Jan 1958Dismissed
Daya Kishen Pandey Vs District Magistrate of Nainital and others
Allahabad High Court · (1958) 28 AWR 272
Uttar Pradesh Municipalities Act, 1916 — Section 87A(3)
High Courts15 Jan 1958Dismissed
Shiv Narain Vs Deputy Director (C), Mathura and Others
Allahabad High Court · AIR 1959 All 487
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 4 Rule 1Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 16