High Courts15 Oct 1958Dismissed
Mool Behari Saxena Vs K.L. Govil, Registrar and Acting Vice-Chancellor, Allahabad University, Allahabad and Others
Allahabad High Court · AIR 1959 All 392
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 1958
293 judgments · page 4 of 15
High Courts15 Oct 1958Dismissed
Hardwari Lal Vs General Manager, North Eastern Rly., Gorakhpur and Another
Allahabad High Court · AIR 1959 All 439
Constitution of India, 1950 — Article 311, 311(2)Railway Establishment Code — Rule 148
High Courts15 Oct 1958Dismissed
Inder Gopal and Others Vs Bhim Raj Harlalka and Others
Allahabad High Court · AIR 1959 All 530
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), 11
High Courts14 Oct 1958Allowed
Manohar Lal Vs Rent Control and Eviction Officer, Bareilly
Allahabad High Court · AIR 1959 All 388 : (1959) 29 AWR 74
Administration of Evacuee Property Act, 1950 — Section 10, 4Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90(15)
High Courts14 Oct 1958Disposed Of
Shridhar Misra and Others Vs Jaichandra Vidyalankar and Others
Allahabad High Court · AIR 1959 All 598
Civil Procedure Code, 1908 (CPC) — Section 20, 9Evidence Act, 1872 — Section 106Societies Registration Act, 1860 — Section 12
High Courts14 Oct 1958
Faqeer Ahmed and Others Vs State
Allahabad High Court · AIR 1959 All 514 : (1959) 29 AWR 317 : (1959) CriLJ 938
Criminal Procedure Code, 1898 (CrPC) — Section 435, 435(4)
High Courts13 Oct 1958Dismissed
Smt. Shyama Devi Vs The Commissioner, Agra Division, Agra and others
Allahabad High Court · (1958) 28 AWR 853
Uttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 7
High Courts13 Oct 1958Dismissed
Smt. Prem Vs District Magistrate, Meerut and Another
Allahabad High Court · AIR 1959 All 206 : (1958) 28 AWR 834 : (1959) CriLJ 286
Criminal Procedure Code, 1898 (CrPC) — Section 5, 5(2), 65Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 16(1)
High Courts08 Oct 1958Allowed
Ganga Bux Singh Vs Sukhdin
Allahabad High Court · AIR 1959 All 141 : (1959) 29 AWR 129 : (1959) CriLJ 261
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(4)
High Courts07 Oct 1958Dismissed
Hem Lata Vs Jamboo Prasad and Others
Allahabad High Court · AIR 1959 All 382 : (1959) 29 AWR 173
Arbitration Act, 1940 — Section 2Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4
High Courts07 Oct 1958Dismissed
Smt. Rani Vs Deputy Director of Consolidation, Bareilly and Others
Allahabad High Court · AIR 1959 All 525 : (1959) 29 AWR 218
Constitution of India, 1950 — Article 14, 226, 227Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 15, 17, 48
High Courts06 Oct 1958Allowed
Raghavendra Kripal and Others Vs The Municipal Board, Hapur
Allahabad High Court · AIR 1959 All 192
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 115Uttar Pradesh Municipalities Act, 1916 — Section 131(1), 131(3), 135(3), 94(3)
High Courts06 Oct 1958Disposed Of
Bir Bhadra Pratap Singh Vs D.M. Azamgarh and Others
Allahabad High Court · AIR 1959 All 384 : (1959) 29 AWR 79 : (1959) CriLJ 685
Constitution of India, 1950 — Article 22(2), 226Criminal Procedure Code, 1898 (CrPC) — Section 167, 56, 61
High Courts03 Oct 1958Dismissed
District Labour Federation Vs State of Uttar Pradesh and Others
Allahabad High Court · (1960) 1 LLJ 44
Constitution of India, 1950 — Article 14, 19, 226
High Courts03 Oct 1958Allowed
Tursi and Others Vs The State
Allahabad High Court · AIR 1959 All 786 : (1959) 29 AWR 402 : (1959) CriLJ 1392
Criminal Procedure Code, 1898 (CrPC) — Section 419, 423
High Courts30 Sept 1958Allowed
Mehar Chand Mehta Vs The City Board, Shahjahanpur and Another
Allahabad High Court · AIR 1959 All 230 : (1959) 1 LLJ 460
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 69A, 69A(1), 73
High Courts29 Sept 1958Dismissed
Baboo Halwai Vs Mirzapur Electric Supply Co. and Another
Allahabad High Court · AIR 1959 All 220
Constitution of India, 1950 — Article 226, 227Electricity Act, 1910 — Section 4, 4(3)
High Courts25 Sept 1958Dismissed
Kalka Prasad Vs State
Allahabad High Court · AIR 1959 All 698 : (1959) 29 AWR 116 : (1959) CriLJ 1264
Penal Code, 1860 (IPC) — Section 408, 82, 83
High Courts24 Sept 1958Allowed
Inder Deo and Another Vs State
Allahabad High Court · AIR 1959 All 238 : (1958) 28 AWR 844 : (1959) CriLJ 415
Criminal Procedure Code, 1898 (CrPC) — Section 288Evidence Act, 1872 — Section 145
High Courts24 Sept 1958Dismissed
Rana Sheo Amber Singh Vs The Allahabad Bank and Others
Allahabad High Court · AIR 1959 All 179 : (1959) 29 AWR 239
Civil Procedure Code, 1908 (CPC) — Section 48Transfer of Property Act, 1882 — Section 73Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 152, 154, 155, 156, 161