COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 4,032 of 5,024

High Courts13 Feb 1958Dismissed

Smt. Mithan and Another Vs Municipal Board Orai and Others

Allahabad High Court · AIR 1958 All 603 : (1958) 28 AWR 505

Constitution of India, 1950 — Article 14, 19Uttar Pradesh Municipalities Act, 1916 — Section 247, 247(1)

Read judgment

High Courts13 Feb 1958Dismissed

Ram Roop and Others Vs Bishwa Nath and Others

Allahabad High Court · AIR 1958 All 456 : (1958) 28 AWR 445

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts12 Feb 1958Dismissed

Achchaibar and another Vs Mst: Jageshara died and after her- Kalika Prasad

Allahabad High Court · (1958) 28 AWR 459

Read judgment

High Courts12 Feb 1958Partly Allowed

Sobh Nath Vs Ambika Prasad and Another

Allahabad High Court · AIR 1958 All 419 : (1958) 28 AWR 699

Constitution of India, 1950 — Article 13, 19, 19(1)

Read judgment

High Courts11 Feb 1958Allowed

Union Sugar Mills Co. Vs U.P. Government and Others

Allahabad High Court · AIR 1958 All 526 : (1958) 28 AWR 323

Land Acquisition Act, 1894 — Section 16, 23Uttar Pradesh Town Improvement Act, 1919 — Section 36, 42

Read judgment

High Courts11 Feb 1958Dismissed

Bhagwati Prasad Bajpai Vs Jai Narain Hanuman Das

Allahabad High Court · AIR 1958 All 425

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48, Order 21 Rule 52, 38Limitation Act, 1908 — Article 182

Read judgment

High Courts11 Feb 1958Dismissed

Gaya Prasad Azad Vs Commissioner Faizabad Division and Another

Allahabad High Court · AIR 1958 All 466

Uttar Pradesh Municipalities Act, 1916 — Section 48

Read judgment

High Courts10 Feb 1958Dismissed

Mohammad Ibrahim Vs Gopi Lal and Another

Allahabad High Court · AIR 1958 All 691 : (1958) 28 AWR 524 : (1958) CriLJ 1256

Criminal Procedure Code, 1898 (CrPC) — Section 417, 417(3), 417(4)Limitation Act, 1908 — Section 5

Read judgment

High Courts10 Feb 1958Dismissed

Chhanga Vs Kedar and others

Allahabad High Court · (1958) 28 AWR 525

Uttar Pradesh Agriculturists Relief Act, 1934 — Section 24(2)

Read judgment

High Courts04 Feb 1958Dismissed

Dwarka Prasad Vs Mohammad Zahur

Allahabad High Court · (1958) 02 AHC CK 0036

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(3)

Read judgment

High Courts04 Feb 1958Allowed

Ram Nath Vs Suraj Prasad

Allahabad High Court · (1958) 28 AWR 492

Criminal Procedure Code, 1898 (CrPC) — Section 145

Read judgment

High Courts03 Feb 1958Dismissed

Kanyialal Vs Inspector General of Police Northern Range, Bareilly, U.P. and Another

Allahabad High Court · AIR 1958 All 560 : (1958) CriLJ 983 : (1958) 2 LLJ 25

Police Act, 1861 — Section 42, 7

Read judgment

High Courts03 Feb 1958

Om Prakash and another Vs State

Allahabad High Court · (1958) 28 AWR 289

Read judgment

High Courts03 Feb 1958Dismissed

Bicchu Vs The State of U.P.

Allahabad High Court · AIR 1958 All 791 : (1958) CriLJ 1367

Constitution of India, 1950 — Article 134, 134(1)Penal Code, 1860 (IPC) — Section 299, 302

Read judgment

High Courts03 Feb 1958Dismissed

Kanhaiya Lal Vs I.G. of Police Northern Range, Bareilly UP and another

Allahabad High Court · (1958) 28 AWR 306

Police Act, 1949 — Section 7

Read judgment

High Courts31 Jan 1958Dismissed

Jwali and Others Vs Babu Lal and Another

Allahabad High Court · AIR 1958 All 564 : (1958) 28 AWR 300 : (1958) 2 LLJ 18

Civil Procedure Code, 1908 (CPC) — Section 110Workmens Compensation Act, 1923 — Section 30, 30(1)

Read judgment

High Courts30 Jan 1958Dismissed

Ram Sanehi Vs Sub Divisional Officer, Maudaha District Hamirpur and others

Allahabad High Court · (1958) 28 AWR 286

Uttar Pradesh Panchayat Raj Act, 1947 — Section 5A(a), 6

Read judgment

High Courts30 Jan 1958Dismissed

Radhey Lal Vs Ram Kishore

Allahabad High Court · (1958) 01 AHC CK 0027

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7

Read judgment

High Courts30 Jan 1958Disposed Of

Om Prakash and Another Vs Moti Lal and Others

Allahabad High Court · AIR 1958 All 409 : (1958) 28 AWR 239

Civil Procedure Code, 1908 (CPC) — Section 115General Clauses Act, 1897 — Section 6Provincial Small Cause Courts Act, 1887 — Section 25

Read judgment

High Courts29 Jan 1958Allowed

Dwarka Prasad Vs Municipal Board, Meerut

Allahabad High Court · AIR 1958 All 561

Civil Procedure Code, 1908 (CPC) — Section 60(1)

Read judgment