High Courts27 Aug 1958Dismissed
Thakur Chand Dwadeshreni Vs State
Allahabad High Court · (1960) CriLJ 186
Factories Act, 1948 — Section 105, 8, 9
COURT ARCHIVE
Allahabad High Court judgments, 1958
293 judgments · page 6 of 15
High Courts27 Aug 1958Allowed
Ram Prasad Singh Vs State
Allahabad High Court · AIR 1959 All 529 : (1959) 29 AWR 544 : (1959) CriLJ 1032
Criminal Procedure Code, 1898 (CrPC) — Section 476B
High Courts27 Aug 1958Dismissed
Srimati Zabintnisan Begam Vs The Rent Control and Eviction Officer, Lucknow and another
Allahabad High Court · (1958) 28 AWR 752
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7A(1)
High Courts27 Aug 1958Dismissed
Bhagwan Dass Vs Ganga Prasad
Allahabad High Court · AIR 1959 All 92 : (1958) 28 AWR 159
Civil Procedure Code, 1908 (CPC) — Section 37, 38
High Courts27 Aug 1958Dismissed
Shiva Vikash Trivedi Vs Allahabad University
Allahabad High Court · AIR 1960 All 198
Constitution of India, 1950 — Article 226, 311
High Courts26 Aug 1958Allowed
Joti Prasad Agarwal and Others Vs Income Tax Officer (B) Ward Mathura
Allahabad High Court · AIR 1959 All 456 : (1959) 37 ITR 107
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 14, 16, 17, 3
High Courts25 Aug 1958Allowed
B. Prag Narain Vs U.P. Government
Allahabad High Court · AIR 1959 All 214
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Land Acquisition Act, 1894 — Section 23, 53Uttar Pradesh Town Improvement Act, 1919 — Section 58, 63
High Courts25 Aug 1958Dismissed
Ram Prashad Vs The Regional Transport Authority, Agra Region, Agra and Others
Allahabad High Court · AIR 1959 All 197
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 44(2), 47, 47(2), 68FUttar Pradesh Motor Vehicles Rules, 1940 — Rule 49
High Courts21 Aug 1958Allowed
Pt. Kahadhyalal Bhargava Vs U.P. Government
Allahabad High Court · AIR 1959 All 236
Land Acquisition Act, 1894 — Section 23, 23(1), 27(2)
High Courts20 Aug 1958Allowed
The Board of High School and Intermediate Education, U.P., Allahabad and Another Vs Ram Krishna Verma
Allahabad High Court · AIR 1959 All 226
Civil Procedure Code, 1908 (CPC) — Section 35, 35AConstitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 15
High Courts20 Aug 1958
Kedar Nath Bhargava Vs State and others
Allahabad High Court · (1958) 28 AWR 794
Criminal Procedure Code, 1898 (CrPC) — Section 503, 510A
High Courts19 Aug 1958Allowed
H. Abdul Wahid Abdul Ghani Vs Dr. Balkrishna Vishunath Keskar and Others
Allahabad High Court · AIR 1960 All 113
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 117
High Courts19 Aug 1958
Talewar Jha Vs Mool Chand
Allahabad High Court · AIR 1959 All 96 : (1959) 29 AWR 12 : (1959) CriLJ 123
Criminal Procedure Code, 1898 (CrPC) — Section 203, 204, 423, 423(1), 435
High Courts18 Aug 1958Dismissed
State Vs Devi Dayal
Allahabad High Court · AIR 1959 All 421 : (1959) 29 AWR 276 : (1959) CriLJ 803
Allahabad High Court Rules, 1952 — Rule 1Constitution of India, 1950 — Article 225Criminal Procedure Code, 1898 (CrPC) — Section 435, 439
High Courts14 Aug 1958Disposed Of
Hardeva Vs State and Others
Allahabad High Court · AIR 1959 All 781 : (1959) 29 AWR 115 : (1959) CriLJ 1389
Criminal Procedure Code, 1898 (CrPC) — Section 369, 435
High Courts14 Aug 1958Allowed
M.H. Alexander and Another Vs Smt. Claira Alexander
Allahabad High Court · AIR 1959 All 67 : (1959) 29 AWR 479 : (1959) CriLJ 14
Criminal Procedure Code, 1898 (CrPC) — Section 177, 179Penal Code, 1860 (IPC) — Section 494
High Courts14 Aug 1958Allowed
Dr. S.L. Khoparji Vs The State Government of Uttar Pradesh, Lucknow and others
Allahabad High Court · (1958) 28 AWR 769
High Courts14 Aug 1958
Jwala Prasad Vs State
Allahabad High Court · (1958) 28 AWR 866
Criminal Procedure Code, 1898 (CrPC) — Section 133, 139A
High Courts13 Aug 1958Dismissed
Firm Har Prasad Sheodutt Rai Vs Sales Tax Officer, Bulandshahr
Allahabad High Court · AIR 1959 All 246 : (1959) 10 STC 277
Constitution of India, 1950 — Article 226Uttar Pradesh Sales Tax Act, 1948 — Section 21
High Courts13 Aug 1958Partly Allowed
Kumar Jagdish Chandra Vs Bulaqi Das and Another
Allahabad High Court · AIR 1959 All 242
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(1), Order 20 Rule 12(2)