High Courts27 Mar 1958
Suraj Pal Singh Vs State
Allahabad High Court · (1958) 28 AWR 526
Constitution of India, 1950 — Article 20(1)Prevention of Corruption Act, 1988 — Section 5(2), 5(3)
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,030 of 5,024
High Courts26 Mar 1958Dismissed
Chaturbhuj Chunnilal Vs Election Tribunal, Kanpur and Others
Allahabad High Court · AIR 1958 All 809
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 9, Order 6 Rule 17Representation of the People Act, 1951 — Section 36(8), 37, 55A, 79, 82
High Courts26 Mar 1958Partly Allowed
Sardar Iqbal Singh and Others Vs The Municipal Board, Lucknow
Allahabad High Court · AIR 1959 All 186
Constitution of India, 1950 — Article 19, 19(1), 19(6), 226Uttar Pradesh Municipalities Act, 1916 — Section 298(1), 298(2), 301
High Courts24 Mar 1958Dismissed
Sita Ram Sri Gopal Vs Sugar Dealers
Allahabad High Court · (1958) 28 AWR 629
Arbitration Act, 1940 — Section 34
High Courts21 Mar 1958Dismissed
Sat Narain Pandey Vs Dhurva Narain
Allahabad High Court · AIR 1959 All 22 : (1958) 28 AWR 631
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 100, 101, 96(3)Evidence Act, 1872 — Section 101, 102, 103, 104, 114
High Courts21 Mar 1958Dismissed
Sadho Singh Vs Baboo Ram and anthor
Allahabad High Court · (1958) 28 AWR 571
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1(1)(c)Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 25(1)(viii)
High Courts20 Mar 1958Allowed
Syed Mohd Zamin Vs S.D.O. Manjhanpur Allahabad
Allahabad High Court · (1958) 28 AWR 647
Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115C, 115F, 26A
High Courts20 Mar 1958Dismissed
Sharda PD. Vs Shambhu Narain and others
Allahabad High Court · (1958) 28 AWR 643
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 19F
High Courts19 Mar 1958Allowed
Satya Deo Gupta Vs Amrit Dhara Pharmacy
Allahabad High Court · AIR 1958 All 823
Evidence Act, 1872 — Section 115Trade Marks Act, 1940 — Section 10(2), 2(1), 76(1)
High Courts19 Mar 1958Dismissed
Mohd. Mustafa Ali Khan Vs Raj Rajeshwari Devi
Allahabad High Court · AIR 1959 All 583 : (1959) 29 AWR 340
Negotiable Instruments Act, 1881 (NI) — Section 13, 13(1)Stamp Act, 1899 — Section 2(5)
High Courts17 Mar 1958Dismissed
Sahu Ram Raghubir Saran Vs Smt. Bhagirathi Devi and others
Allahabad High Court · (1958) 28 AWR 656
Uttar Pradesh Agriculturists Relief Act, 1934 — Section 2(10)(a)
High Courts17 Mar 1958
Sri Raj Sachdeva Vs Board of Revenue
Allahabad High Court · AIR 1959 All 595 : (1959) 29 AWR 391 : (1960) RD 6
Companies Act, 1913 — Section 104, 104(2)Companies Act, 1956 — Section 75(2)Stamp Act, 1899 — Article 23, 5, 2(10)
High Courts17 Mar 1958Dismissed
R.R. Chari and Another Vs State
Allahabad High Court · AIR 1959 All 149 : (1959) CriLJ 268
Constitution of India, 1950 — Article 21Criminal Law (Amendment) Act, 1952 — Section 7(1)Criminal Procedure Code, 1898 (CrPC) — Section 190, 213, 239, 271, 271(1)
High Courts17 Mar 1958Allowed
Lala Kishun Chand Vs Sheo Dutta
Allahabad High Court · AIR 1958 All 879 : (1958) 28 AWR 546
Government Grants Act, 1895 — Section 2Transfer of Property Act, 1882 — Section 106, 116
High Courts13 Mar 1958
Bihari Lal Misra Vs Municipal Board, Sitapur
Allahabad High Court · (1958) 28 AWR 741
Criminal Procedure Code, 1898 (CrPC) — Section 247, 5
High Courts12 Mar 1958Dismissed
Durga Prasad Vs Swami Avidya Nand Guru Swami Hamarata Nand
Allahabad High Court · AIR 1958 All 574
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Court Fees Act, 1870 — Article 1, 19, 7
High Courts12 Mar 1958Allowed
Swami Nath Vs The S.D.O. Machhlishahr, Dist. Jaunpur and Others
Allahabad High Court · AIR 1958 All 660 : (1958) 28 AWR 471
Criminal Procedure Code, 1898 (CrPC) — Section 45General Clauses Act, 1897 — Section 3Penal Code, 1860 (IPC) — Section 21
High Courts12 Mar 1958Allowed
Radha Raman Dhuj pd. Singh and others Vs Gyan Chand and others
Allahabad High Court · (1958) 28 AWR 536
Uttar Pradesh Tenancy Act, 1939 — Section 231
High Courts04 Mar 1958Dismissed
Badshah Singh and Others Vs The State
Allahabad High Court · AIR 1958 All 677 : (1958) CriLJ 1112
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 307
High Courts04 Mar 1958Dismissed
The State of U.P. and Another Vs Mohammad Ibrahim
Allahabad High Court · AIR 1959 All 223 : (1958) 28 AWR 758 : (1959) CriLJ 411 : (1959) 1 LLJ 105
Police Act, 1861 — Section 7Uttar Pradesh Police Regulations, 1948 — Regulation 489, 490, 491, 492, 493Uttar Pradesh Police Rules — Rule 1, 3