COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 4,024 of 5,024

High Courts26 Oct 1958Dismissed

Sayeed Ullah Khan Vs The Temporary Civil Judge of Sultanpur and Others

Allahabad High Court · AIR 1959 All 330

Arbitration Act, 1940 — Section 39, 46, 47Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 12(6), 37

Read judgment

High Courts17 Oct 1958Dismissed

Sheo Prasad Vs State

Allahabad High Court · AIR 1959 All 378 : (1959) 29 AWR 113 : (1959) CriLJ 683

Criminal Procedure Code, 1898 (CrPC) — Section 195, 537Penal Code, 1860 (IPC) — Section 182

Read judgment

High Courts16 Oct 1958Allowed

Ram Prasad Ahir and Others Vs State

Allahabad High Court · AIR 1959 All 790 : (1959) 29 AWR 10 : (1959) CriLJ 1394

Penal Code, 1860 (IPC) — Section 34, 98

Read judgment

High Courts16 Oct 1958Partly Allowed

Textile Traders Syndicate Ltd. Vs State of U.P. and Others

Allahabad High Court · AIR 1959 All 337 : (1960) 30 AWR 158 : (1958) 28 AWR 837 : (1959) CriLJ 668

Criminal Procedure Code, 1898 (CrPC) — Section 155, 156, 51, 523, 551

Read judgment

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

Read judgment

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

Read judgment

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

Read judgment

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)

Read judgment

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

Read judgment

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)

Read judgment

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

Read judgment

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)

Read judgment

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)

Read judgment

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

Read judgment

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

Read judgment

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)

Read judgment

High Courts06 Oct 1958Disposed Of