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)
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,023 of 5,024
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
High Courts08 Nov 1958Allowed
Pirthwinath Chowdhry Vs State of Uttar Pradesh
Allahabad High Court · AIR 1959 All 169
Constitution of India, 1950 — Article 309, 311, 311(2)Uttar Pradesh General Clauses Act, 1904 — Section 6Uttar Pradesh State Law Officers Rules, 1942 — Rule 14, 2, 7
High Courts03 Nov 1958Dismissed
Bhagwati Prasad Misra and Another Vs U.P. Government and Others
Allahabad High Court · AIR 1959 All 589
Constitution of India, 1950 — Article 226Uttar Pradesh District Boards Act, 1922 — Section 26A
High Courts03 Nov 1958
Mukhtar Singh Vs State and Others
Allahabad High Court · AIR 1959 All 569 : (1959) 1 LLJ 464
Civil Services (Classification, Control and Appeal) Rules — Rule 3Constitution of India, 1950 — Article 14, 311Government of India Act, 1935 — Section 240, 243
High Courts30 Oct 1958Allowed
Sales Tax Commissioner Vs Sada Sukh Vyopar Mandal
Allahabad High Court · (1959) 10 STC 57
Contract Act, 1872 — Section 72Uttar Pradesh Sales Tax Act, 1948 — Section 11
High Courts30 Oct 1958Dismissed
Raghunath Prasad Vs State
Allahabad High Court · AIR 1959 All 345 : (1959) 29 AWR 120 : (1959) CriLJ 671
Criminal Procedure (Amendment) Act, 1955 — Section 116Criminal Procedure Code, 1898 (CrPC) — Section 350
High Courts30 Oct 1958Allowed
Khushi Ram Vs The State
Allahabad High Court · AIR 1959 All 778 : (1959) 29 AWR 221 : (1959) CriLJ 1388
Criminal Procedure Code, 1898 (CrPC) — Section 347Prevention of Food Adulteration Act, 1954 — Section 21
High Courts29 Oct 1958Disposed Of
Raj Narain and Others Vs The State
Allahabad High Court · AIR 1959 All 315 : (1959) 29 AWR 43 : (1959) CriLJ 543
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1898 (CrPC) — Section 369, 424, 430, 439, 561A
High Courts29 Oct 1958Dismissed
Lakshmi Vs State
Allahabad High Court · AIR 1959 All 534 : (1959) 29 AWR 268 : (1959) CriLJ 1033
Penal Code, 1860 (IPC) — Section 84
High Courts29 Oct 1958Dismissed
Mohammad Yusuf Abbasi Vs The District Magistrate and Another
Allahabad High Court · AIR 1959 All 346 : (1959) 29 AWR 122 : (1959) CriLJ 672
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 112, 117, 117(3)
High Courts28 Oct 1958Allowed
On difference of opinion between J. K. TANDON AND B. N. NIGAM, JJ. ( Full Bench ) Vs On difference of opinion between J. K. TANDON AND B. N. NIGAM, JJ. ( Full Bench )
Allahabad High Court · (1958) 10 AHC CK 0020
Motor Vehicles Act, 1939 — Section 46, 57, 57(2)Uttar Pradesh Motor Vehicles Rules, 1940 — Rule 50
High Courts28 Oct 1958Allowed
Tara Singh Vs State Transport Authority, Tribunal, U.P. and Others
Allahabad High Court · AIR 1959 All 253
Central Motor Vehicles Rules, 1989 — Rule 50Motor Vehicles Act, 1939 — Section 46, 57, 57(2)
High Courts27 Oct 1958Dismissed
Bhagwati Saran and Another Vs The State of U.P.
Allahabad High Court · AIR 1959 All 332 : (1959) CriLJ 663
Constitution of India, 1950 — Article 19(1)Criminal Procedure Code, 1898 (CrPC) — Section 190Essential Commodities Act, 1955 — Section 5
High Courts27 Oct 1958Allowed
Jagdish Narain Bhargava Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1959 All 380 : (1959) 29 AWR 77
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3
High Courts27 Oct 1958Dismissed
Padam Sen and Another Vs State
Allahabad High Court · AIR 1959 All 707 : (1959) 29 AWR 27 : (1959) CriLJ 1267
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 11, 151, 75Penal Code, 1860 (IPC) — Section 165A, 21