High Courts26 Nov 1958
Taini Mal Bhopat Ram Vs State Transport Authority, Lucknow and Others
Allahabad High Court · AIR 1959 All 495
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 60(1), 64A
COURT ARCHIVE
Allahabad High Court judgments, 1958
293 judgments · page 2 of 15
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
High Courts24 Nov 1958Dismissed
State Vs Madanlal Jaggi and Others
Allahabad High Court · AIR 1959 All 504 : (1959) 29 AWR 254 : (1959) CriLJ 934
Evidence Act, 1872 — Section 9
High Courts21 Nov 1958Dismissed
Bachai Singh Vs State
Allahabad High Court · AIR 1959 All 693 : (1959) 29 AWR 261 : (1959) CriLJ 1261
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 195, 195(1), 480, 482Penal Code, 1860 (IPC) — Section 228
High Courts20 Nov 1958Allowed
Union of India (UOI), Rly. Department, New Delhi Vs Kailash Chandra
Allahabad High Court · AIR 1959 All 434 : (1959) 2 LLJ 161
Constitution of India, 1950 — Article 14Fundamental Rules — Rule 56(1)
High Courts18 Nov 1958Dismissed
Sri Kameshwar Nath Verma Vs Bar Council U.P.
Allahabad High Court · AIR 1959 All 341 : (1958) 28 AWR 791
Bar Councils Act, 1926 — Section 9Uttar Pradesh Bar Council Rules, 1958 — Rule 1
High Courts18 Nov 1958
B.P. Thakur Vs State
Allahabad High Court · AIR 1959 All 787 : (1959) CriLJ 1393 : (1959) 2 LLJ 34
Factories Act, 1948 — Section 106Limitation Act, 1908 — Section 12, 29(2)
High Courts17 Nov 1958Dismissed
Tirlok Chand and Others Vs State
Allahabad High Court · AIR 1959 All 512 : (1959) 29 AWR 325 : (1959) CriLJ 937
Criminal Procedure Code, 1898 (CrPC) — Section 195(1), 479A
High Courts17 Nov 1958
Satendra Kumar Gupta and Another Vs Banaras Improvement Trust
Allahabad High Court · AIR 1959 All 513 : (1959) 29 AWR 195
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 23(1)
High Courts17 Nov 1958
Durga Prasad Khosla Vs The State of Uttar Pradesh
Allahabad High Court · AIR 1959 All 744
Criminal Procedure Code, 1898 (CrPC) — Section 476, 479A
High Courts14 Nov 1958Allowed
Sri R.C. Gupta Vs State
Allahabad High Court · (1958) 28 AWR 855
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 94
High Courts14 Nov 1958Allowed
Ghulam Mohiuddin Vs Election Tribunal for Town Area Sakit and Another
Allahabad High Court · AIR 1959 All 357
Representation of the People Act, 1951 — Section 16, 19Uttar Pradesh Town Areas (Conduct of Election of Chairman) Rules, 1953 — Rule 48, 5Uttar Pradesh Town Areas Act, 1914 — Section 2(13), 6A, 6B, 6C, 6D
High Courts14 Nov 1958Allowed
Ram Hazoor Pandey Vs State
Allahabad High Court · AIR 1959 All 409 : (1959) 29 AWR 248 : (1959) CriLJ 796
Evidence Act, 1872 — Section 118
High Courts14 Nov 1958Dismissed
Satya Narain Sinha Vs The State
Allahabad High Court · AIR 1959 All 703 : (1959) 29 AWR 176 : (1959) CriLJ 1265
Criminal Procedure Code, 1898 (CrPC) — Section 222, 222(2), 240, 561A
High Courts13 Nov 1958Dismissed
Ram Deo Singh and Others Vs The State
Allahabad High Court · AIR 1959 All 511 : (1959) 29 AWR 273 : (1959) CriLJ 936
Criminal Procedure Code, 1898 (CrPC) — Section 154, 252, 256, 439, 509Penal Code, 1860 (IPC) — Section 323, 325
High Courts13 Nov 1958Allowed
Shambhoo Nath Gupta Vs State
Allahabad High Court · AIR 1959 All 545 : (1959) 29 AWR 606 : (1959) CriLJ 1037
Penal Code, 1860 (IPC) — Section 182
High Courts13 Nov 1958Dismissed
Kumari Asha Lata Vs The Principal, Meerut College, Meerut
Allahabad High Court · AIR 1959 All 224
Agra University Rules — Rule 2(2), 3Constitution of India, 1950 — Article 226
High Courts11 Nov 1958Dismissed
Balbhaddar Prasad Vs Collector, Fatehpur
Allahabad High Court · AIR 1959 All 739
Constitution of India, 1950 — Article 311