High Courts29 Apr 1958
Vishwa Nath Vs The State
Allahabad High Court · (1958) 28 AWR 756
Central Motor Vehicles Rules, 1989 — Rule 26Motor Vehicles Act, 1939 — Section 2(18), 40(2)
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,029 of 5,024
High Courts25 Apr 1958Dismissed
Assistant Custodian, Evacuee Property, Shahjahanpur Vs Civil Judge, Shahjahanpur and Others
Allahabad High Court · AIR 1959 All 574
Administration of Evacuee Property Act, 1950 — Section 50, 50(1), 50(2)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 115Constitution of India, 1950 — Article 226, 227
High Courts22 Apr 1958Disposed Of
Union of India (UOI) Vs Chheda Lal Ram Autar and Others
Allahabad High Court · AIR 1958 All 652 : (1958) 28 AWR 510
High Courts22 Apr 1958Dismissed
Muneshwaranand Tyagi Vs State of U.P. and Others
Allahabad High Court · AIR 1959 All 21 : (1959) 29 AWR 476 : (1959) CriLJ 6
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 198, 198BPenal Code, 1860 (IPC) — Section 499, 500
High Courts18 Apr 1958Dismissed
The Sunni Central Waqf Board U.P., Lucknow and Another Vs Intizar Husain and Others
Allahabad High Court · AIR 1959 All 16 : (1958) 28 AWR 670
Constitution of India, 1950 — Article 226United Provinces Muslim Wakf Act, 1936 — Section 18, 18(1), 56, 58, 59
High Courts16 Apr 1958Dismissed
Karan Singh Vs Jamuna Singh
Allahabad High Court · AIR 1959 All 427
Representation of the People Act, 1951 — Section 123(3), 123(6), 77, 77(1), 77(2)
High Courts11 Apr 1958Dismissed
Firm Ram Prasad Banwarilal Vs Sales Tax Officer, Moradabad
Allahabad High Court · AIR 1958 All 878 : (1958) 28 AWR 539 : (1959) 10 STC 48
Uttar Pradesh Sales Tax Act, 1948 — Section 3, 4
High Courts11 Apr 1958Dismissed
Municipal Board, Lucknow Vs Bhagwan Das
Allahabad High Court · AIR 1959 All 500 : (1959) 29 AWR 570 : (1959) CriLJ 930
Criminal Procedure Code, 1898 (CrPC) — Section 417(4)Limitation Act, 1908 — Section 10, 11, 12, 13, 14Prevention of Food Adulteration Act, 1954 — Section 2(1), 7
High Courts09 Apr 1958Dismissed
In Re: State of U.P.
Allahabad High Court · AIR 1959 All 69 : (1959) CriLJ 16
Criminal Procedure Code, 1898 (CrPC) — Section 561A
High Courts09 Apr 1958
Lalmani Singh Vs Municipal Board and Another
Allahabad High Court · (1959) 1 LLJ 356
Penal Code, 1860 (IPC) — Section 302
High Courts08 Apr 1958Allowed
State Vs Chandra Prakash
Allahabad High Court · (1958) 28 AWR 586
Uttar Pradesh Shops and Commercial Establishments Act, 1947 — Section 27
High Courts08 Apr 1958Dismissed
State Vs Yasin and Others
Allahabad High Court · AIR 1958 All 861 : (1958) 28 AWR 520 : (1958) CriLJ 1449
Criminal Procedure (Amendment) Act, 1955 — Section 173Criminal Procedure Code, 1898 (CrPC) — Section 207A(4)
High Courts04 Apr 1958Dismissed
Jagdish Narain Chaube and others Vs Basudeva Narain Singh and others
Allahabad High Court · (1958) 28 AWR 651
Criminal Procedure Code, 1898 (CrPC) — Section 145(5), 145(8), 517
High Courts04 Apr 1958Allowed
Smt. Premwati Vs State
Allahabad High Court · (1968) 38 AWR 587
Uttar Pradesh Road Side Land Control Act, 1945 — Section 6(6)
High Courts03 Apr 1958Dismissed
Smt. Triveni Devi Vs Smt. Sharda Devi
Allahabad High Court · AIR 1958 All 773 : (1958) 28 AWR 626
Hindu Succession Act, 1956 — Section 14, 8, 9
High Courts03 Apr 1958Dismissed
Sher Khan and Another Vs State
Allahabad High Court · AIR 1958 All 733 : (1958) 28 AWR 576
Motor Vehicles Act, 1939 — Section 123(1), 42, 42(1)
High Courts02 Apr 1958Dismissed
Bhagwat and Others Vs Board of Revenue, UP Allahabad and 5 others
Allahabad High Court · (1958) 28 AWR 657
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 202(b)
High Courts01 Apr 1958Allowed
Son Pal Gupta Vs The University of Agra and Another
Allahabad High Court · AIR 1958 All 792
Constitution of India, 1950 — Article 226
High Courts31 Mar 1958Dismissed
Bhagwan Dass and Co. Private Ltd., Dehradun Vs The Income Tax Officer, Dehradun
Allahabad High Court · AIR 1958 All 800
Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133, 226
High Courts27 Mar 1958Dismissed
Mahendra Pal Singh and Another Vs State of Uttar Pradesh
Allahabad High Court · AIR 1959 All 313 : (1958) 28 AWR 627 : (1959) CriLJ 541
Criminal Procedure Code, 1898 (CrPC) — Section 367, 369, 561A