High Courts03 Jun 1958Dismissed
Deep Narain and Others Vs State
Allahabad High Court · (1958) 28 AWR 712
Criminal Procedure Code, 1898 (CrPC) — Section 344(1)(A)
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,028 of 5,024
High Courts26 May 1958Dismissed
Smt. Shama Bai and Another Vs State of Uttar Pradesh, Lucknow and Others
Allahabad High Court · AIR 1959 All 57 : (1959) 29 AWR 509
Constitution of India, 1950 — Article 14, 19, 19(1), 22, 226Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 10, 12, 18, 20, 3
High Courts16 May 1958Dismissed
Babu Ram and Others Vs State
Allahabad High Court · AIR 1958 All 838 : (1958) 28 AWR 616 : (1958) CriLJ 1446
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 193(2)
High Courts16 May 1958Allowed
Official Liquidator Vs Sri Krishna Deo and Others
Allahabad High Court · AIR 1959 All 247 : (1958) 28 AWR 738
Companies Act, 1913 — Section 109, 110Companies Act, 1956 — Section 128Registration Act, 1908 — Section 17(1), 2(6)
High Courts16 May 1958Dismissed
Moti Lal Vs Mangla Prasad and Others
Allahabad High Court · AIR 1958 All 794
Constitution of India, 1950 — Article 324, 324(1), 327Representation of the People Act, 1951 — Section 100, 100(1), 100(2), 123, 123(7)
High Courts14 May 1958Allowed
State Vs Thakur Prasad and Others
Allahabad High Court · AIR 1959 All 49 : (1958) 28 AWR 680 : (1959) CriLJ 9
Penal Code, 1860 (IPC) — Section 292
High Courts13 May 1958Allowed
Ram Singh Vs State
Allahabad High Court · AIR 1959 All 518 : (1959) CriLJ 1134
Criminal Procedure Code, 1898 (CrPC) — Section 164, 364, 533Evidence Act, 1872 — Section 17, 24
High Courts12 May 1958Dismissed
Allah Bux Vs Ratan Lal Jain
Allahabad High Court · AIR 1958 All 829 : (1958) 9 STC 699
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 41 Rule 2Evidence Act, 1872 — Section 109, 11, 123, 124, 35Income Tax Act, 1922 — Section 54(1), 54(3)
High Courts12 May 1958Disposed Of
Deoki Nandan Vs State of U.P. and Others
Allahabad High Court · AIR 1959 All 10 : (1958) 28 AWR 661
Constitution of India, 1950 — Article 133, 133(1)
High Courts10 May 1958Disposed Of
Sampurnanand Sanskrit University, Varanasi through its Registrar Vs State of U.P. through its Principal Secretary, Basic Education, Lucknow and others
Allahabad High Court · (1958) 05 AHC CK 0017
National Council for Teacher Education Act, 1993 — Section 14
High Courts09 May 1958Dismissed
Raghubir Vs Board of Revenue U.P. Allahabad and Others
Allahabad High Court · AIR 1959 All 13 : (1958) 28 AWR 664
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 226, 227Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331, 331(4), 341
High Courts06 May 1958
Govind Prasad and 10 others Vs Shiva Kumar and another
Allahabad High Court · (1958) 28 AWR 736
Uttar Pradesh Panchayat Raj Act, 1947 — Section 2(ss)
High Courts05 May 1958Dismissed
Kashi Nath Pandey Vs Shibban Lal Saxena and Others
Allahabad High Court · AIR 1959 All 54
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10General Clauses Act, 1897 — Section 9Representation of the People Act, 1951 — Section 110(3), 81, 92
High Courts04 May 1958Allowed
Bhawani Prasad and another Vs Ram Hit and another
Allahabad High Court · (1958) 28 AWR 693
Uttar Pradesh Village Abadi Act, 1948 — Section 4
High Courts01 May 1958Dismissed
Sheo Narain Tandon Vs The State
Allahabad High Court · AIR 1959 All 351 : (1958) 28 AWR 779 : (1959) CriLJ 677
Criminal Procedure Code, 1898 (CrPC) — Section 408, 413Uttar Pradesh First Offenders Probation Act, 1938 — Section 3
High Courts01 May 1958Dismissed
State of Uttar Pradesh Vs Sat Narain and Others
Allahabad High Court · AIR 1959 All 218 : (1958) 28 AWR 764 : (1959) CriLJ 409
Constitution of India, 1950 — Article 245Criminal Law (Amendment) Act, 1952 — Section 6, 6(1), 7(3)Criminal Procedure Code, 1898 (CrPC) — Section 9, 9(2)
High Courts30 Apr 1958Allowed
Sri Harish Chandra and Others Vs Punjab National Bank Ltd.
Allahabad High Court · AIR 1958 All 864 : (1958) 28 AWR 733
Contract Act, 1872 — Section 172Stamp Act, 1899 — Article 10, 6Transfer of Property Act, 1882 — Section 58
High Courts30 Apr 1958Allowed
Smt. Balwant Kunwar and Others Vs Addl. Munsiff, Dehra Dun and Another
Allahabad High Court · AIR 1959 All 7 : (1958) 28 AWR 653
Civil Procedure Code, 1908 (CPC) — Section 9Hindu Marriage Act, 1955 — Section 9
High Courts30 Apr 1958Dismissed
Janardan Swarup and Others Vs Devi Prasad and Others
Allahabad High Court · AIR 1959 All 33 : (1958) 28 AWR 675
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Transfer of Property Act, 1882 — Section 105, 108, 111, 112, 113Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts29 Apr 1958Dismissed
State of U.P. and Another Vs Dr. Kanshi Ram Anand
Allahabad High Court · AIR 1958 All 844
Constitution of India, 1950 — Article 311(2)Uttar Pradesh Public Health Service Rules — Rule 19