High Courts24 Sept 1958Dismissed
Murli Manohar and Others Vs Lachmanji and Others
Allahabad High Court · AIR 1959 All 342 : (1959) 29 AWR 66
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3
COURT ARCHIVE
Allahabad High Court judgments, 1958
293 judgments · page 5 of 15
High Courts23 Sept 1958Dismissed
Ram Charan Das Vs Mst. Girjanandani Devi and Others
Allahabad High Court · AIR 1959 All 473 : (1959) 29 AWR 85
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 5, 6Uttar Pradesh Court of Wards Act, 1912 — Section 37
High Courts23 Sept 1958Allowed
Atherton West and Co. Ltd., Kanpur Vs The Regional Conciliation Officer, Kanpur and Others
Allahabad High Court · AIR 1959 All 406
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12
High Courts22 Sept 1958
Ford and Macdonald Ltd. and Others Vs Commissioner of Sales Tax
Allahabad High Court · (1959) 10 STC 70
Uttar Pradesh Sales Tax Act, 1948 — Section 11
High Courts22 Sept 1958Dismissed
Harwari Lal Vs State
Allahabad High Court · AIR 1959 All 751 : (1959) 29 AWR 117 : (1959) CriLJ 1380
Criminal Procedure Code, 1898 (CrPC) — Section 439(5), 514
High Courts17 Sept 1958Allowed
Karey Vs State
Allahabad High Court · AIR 1959 All 347 : (1959) 29 AWR 33 : (1959) CriLJ 673
Criminal Procedure Code, 1898 (CrPC) — Section 110, 117
High Courts16 Sept 1958Dismissed
C.P. Mehra Vs Sm. K.K. Mehra
Allahabad High Court · AIR 1959 All 167
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(4)
High Courts12 Sept 1958Allowed
Mohammed Ishaq Vs Rent Control and Eviction Officer, Saharanpur and Others
Allahabad High Court · AIR 1959 All 580 : (1959) 29 AWR 214
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7
High Courts11 Sept 1958Dismissed
Priya Gupta Vs General Manager, North Eastern Railway, Gorakhpur
Allahabad High Court · AIR 1959 All 643
Allahabad High Court Rules, 1952 — Rule 1(2)Civil Services (Classification, Control and Appeal) Rules — Rule 49Constitution of India, 1950 — Article 14, 16, 226, 310, 311
High Courts10 Sept 1958Allowed
Smt. Nand Rani Vs The Distt. Magistrate, Agra and others
Allahabad High Court · (1958) 28 AWR 792
High Courts09 Sept 1958Dismissed
Algoo Vs Ram Phal
Allahabad High Court · (1958) 09 AHC CK 0008
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 9
High Courts09 Sept 1958Dismissed
Durga Prasad and Others Vs Official Liquidator, Banaras Bank Ltd.
Allahabad High Court · AIR 1959 All 196
Companies Act, 1913 — Section 178A
High Courts08 Sept 1958Disposed Of
K.C. Kapoor and Another Vs State
Allahabad High Court · AIR 1959 All 75 : (1958) 28 AWR 748
Criminal Procedure Code, 1898 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 120B, 380, 409
High Courts04 Sept 1958Dismissed
Ashfaq Husain and Others Vs State
Allahabad High Court · AIR 1959 All 555 : (1959) CriLJ 1038 : (1960) 1 FLR 556 : (1959) 2 LLJ 33
Factories Act, 1948 — Section 100, 2
High Courts03 Sept 1958Allowed
Prakash Chandra Vishnu Kumar Vs State of U.P. and Another
Allahabad High Court · AIR 1959 All 205
Central Motor Vehicles Rules, 1989 — Rule 94Motor Vehicles Act, 1939 — Section 53(2), 68
High Courts03 Sept 1958Dismissed
Mahabir Vs State
Allahabad High Court · AIR 1959 All 783 : (1959) 29 AWR 38 : (1959) CriLJ 1390
Criminal Procedure Code, 1898 (CrPC) — Section 403Evidence Act, 1872 — Section 115
High Courts28 Aug 1958Allowed
Deep Chand Saxena Vs State of Uttar Pradesh and Others
Allahabad High Court · (1959) 1 LLJ 357
Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 409, 420
High Courts28 Aug 1958Partly Allowed
Regional Provident Fund Commissioner, U.P., Kanpur Vs Great Eastern Electroplator Ltd.
Allahabad High Court · AIR 1959 All 133 : (1958) 28 AWR 746
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16
High Courts28 Aug 1958Dismissed
Lakshmi Narain Vs The State
Allahabad High Court · AIR 1959 All 164 : (1959) CriLJ 283
Constitution of India, 1950 — Article 20, 20(2)Prisons Act, 1894 — Section 3(2), 52
High Courts28 Aug 1958Dismissed
Roop Kishore Vs Rent Control and Eviction Officer, Moradabad and Others
Allahabad High Court · AIR 1959 All 433 : (1959) 29 AWR 163
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7A