High Courts28 Jan 1958Dismissed
Sm. Shanti Devi Vs Shri Ram Lal
Allahabad High Court · AIR 1958 All 569 : (1958) 28 AWR 295
Insurance Act, 1938 — Section 39Married Womens Property Act, 1874 — Section 6, 6(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,033 of 5,024
High Courts24 Jan 1958Dismissed
Godhan Vs State
Allahabad High Court · (1958) 28 AWR 277
Penal Code, 1860 (IPC) — Section 302, 84
High Courts23 Jan 1958Allowed
Budh Singh Vs State of Uttar Pradesh
Allahabad High Court · AIR 1958 All 607 : (1958) 28 AWR 265 : (1958) 2 LLJ 27
Constitution of India, 1950 — Article 226, 311Police Act, 1861 — Section 7, 7Uttar Pradesh Police Regulations, 1948 — Regulation 489, 490, 490(5)
High Courts23 Jan 1958
Ram Krishna Gupta Vs Shri Hari Krishna Tandon
Allahabad High Court · (1958) 28 AWR 535
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7E
High Courts22 Jan 1958Dismissed
Taashuq Hussain Vs State and Others
Allahabad High Court · AIR 1959 All 568 : (1958) 28 AWR 301 : (1959) CriLJ 1043
Criminal Procedure Code, 1898 (CrPC) — Section 146(1B), 146(1D), 435
High Courts17 Jan 1958Dismissed
Ram Singh Vs The Sub-Divisional Officer Chunar Dist. Mirzapur and another
Allahabad High Court · (1958) 28 AWR 276
Uttar Pradesh Panchayat Raj Act, 1947 — Section 5Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 19B
High Courts16 Jan 1958Allowed
Bhuvanesh Bhushan Sharma Vs Election Tribunal, Farrukhabad and Another
Allahabad High Court · AIR 1958 All 587
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 9 Rule 13Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 117, 121, 3, 83, 91
High Courts15 Jan 1958Dismissed
Daya Kishen Pandey Vs District Magistrate of Nainital and others
Allahabad High Court · (1958) 28 AWR 272
Uttar Pradesh Municipalities Act, 1916 — Section 87A(3)
High Courts15 Jan 1958Dismissed
Shiv Narain Vs Deputy Director (C), Mathura and Others
Allahabad High Court · AIR 1959 All 487
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 4 Rule 1Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 16
High Courts14 Jan 1958Dismissed
Haji Abdul Shakoor Vs The Rent Control and Eviction Officer, Kanpur and Others
Allahabad High Court · AIR 1959 All 440
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23Partnership Act, 1932 — Section 5, 6
High Courts10 Jan 1958Dismissed
Maharaja Sukhjit Singh Vs State of U.P. and another
Allahabad High Court · (1958) 28 AWR 620
Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 44
High Courts10 Jan 1958Dismissed
Abdul Hamid Vs The Addl. Commr., Alld. Div., Alld. and others
Allahabad High Court · (1958) 28 AWR 253
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7A, 7A(1)
High Courts09 Jan 1958Allowed
Babu Ram Upadhya Vs Uttar Pradesh Government
Allahabad High Court · AIR 1958 All 584 : (1958) 28 AWR 549 : (1958) CriLJ 994
Constitution of India, 1950 — Article 226, 310Criminal Procedure Code, 1898 (CrPC) — Section 157, 173Penal Code, 1860 (IPC) — Section 403, 409
High Courts07 Jan 1958Dismissed
Anwar Hussain and Others Vs S.L. Franklin and Others
Allahabad High Court · AIR 1958 All 562
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25, 151
High Courts06 Jan 1958Allowed
Prakash Chandra Vishnu Kumar Vs State of U.P. and Another
Allahabad High Court · AIR 1959 All 373
Constitution of India, 1950 — Article 14, 19(1)Motor Vehicles Act, 1939 — Section 2(33), 2(8), 52, 53(2), 68Uttar Pradesh Motor Vehicles Rules, 1940 — Rule 94
High Courts06 Jan 1958Partly Allowed
Mukhram Kampar and Another Vs Basant Rai and Others
Allahabad High Court · AIR 1958 All 500
Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Tenancy Act, 1939 — Section 180, 180(1), 183, 183(1)
High Courts06 Jan 1958Dismissed
L.R. Brothers Vs The Agricultural Income Tax Board, U.P., Lucknow and Another
Allahabad High Court · AIR 1958 All 528 : (1958) 28 AWR 259 : (1960) 39 ITR 687
Constitution of India, 1950 — Article 226Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 16, 21, 22, 25
High Courts06 Jan 1958
Abid Ali Vs The State
Allahabad High Court · (1958) 28 AWR 465
Uttar Pradesh Shops and Commercial Establishments Act, 1947 — Section 2(6)
High Courts03 Jan 1958
Madan Lal Vs Zargham Haider and Others
Allahabad High Court · AIR 1958 All 596 : (1958) 28 AWR 377
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, 2(2)Representation of the People Act, 1951 — Section 100, 116A, 123(3), 123(5), 83
High Courts02 Jan 1958Dismissed
Phool Chand Mistri and others Vs The Town Area Committee Sasni and another
Allahabad High Court · (1958) 28 AWR 224
Constitution of India, 1950 — Article 226Uttar Pradesh Town Areas Act, 1914 — Section 14(1)(f), 39