High Courts18 Oct 1957Dismissed
K.H. Panjani Vs State of U. P. and another
Allahabad High Court · (1957) 10 AHC CK 0013
Constitution of India, 1950 — Article 245Factories Act, 1948 — Section 2, 3, 85
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,038 of 5,024
High Courts15 Oct 1957Allowed
Richhpal Chand and Others Vs Richhpal Singh and Others
Allahabad High Court · AIR 1958 All 546
Evidence Act, 1872 — Section 101, 102, 103, 104, 114
High Courts15 Oct 1957Allowed
Babu Ram Vs Peragi and Another
Allahabad High Court · AIR 1958 All 362 : (1958) 28 AWR 307
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 2, 6Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 25
High Courts14 Oct 1957Allowed
Lakshmi Chandra Agarwal Vs State of UP and others
Allahabad High Court · (1958) 28 AWR 218
High Courts11 Oct 1957
S.P. Gupta Vs Abdul Rahman
Allahabad High Court · AIR 1958 All 851 : (1957) 27 AWR 860
High Courts04 Oct 1957Dismissed
M/s. Raizada and Nathu Ram Opium and Ganja Contractors Orai Vs The Excise Commr, UP Allahabad and others
Allahabad High Court · (1958) 28 AWR 110
Uttar Pradesh Excise Act, 1910 — Section 11
High Courts04 Oct 1957Dismissed
Paltu Vs Joti Prasad
Allahabad High Court · AIR 1958 All 544 : (1958) 28 AWR 202
Uttar Pradesh Land Reforms (Supplementary) Act, 1952 — Section 3, 6Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 16, 4
High Courts27 Sept 1957Dismissed
State Vs Har Prasad Sharma
Allahabad High Court · AIR 1958 All 334 : (1957) 27 AWR 874 : (1958) CriLJ 586
Criminal Procedure Code, 1898 (CrPC) — Section 417, 423Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 161
High Courts27 Sept 1957Allowed
Hashmat Husain Vs Saghir Ahmad and Others
Allahabad High Court · AIR 1958 All 847
Transfer of Property Act, 1882 — Section 105, 111(2)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts26 Sept 1957Allowed
Smt. Shanti Devi Vs Hakim Rai
Allahabad High Court · (1957) 27 AWR 892
Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 5(4)
High Courts25 Sept 1957Dismissed
Gharabharan Vs Sri Radha Kishan and Others
Allahabad High Court · AIR 1958 All 313
Contract Act, 1872 — Section 182, 25, 25(3), 62Limitation Act, 1908 — Article 64, 19Partnership Act, 1932 — Section 18, 19, 23
High Courts25 Sept 1957Disposed Of
Vasu Deo Ojha and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1958 All 578 : (1958) 28 AWR 101 : (1958) CriLJ 988
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 113, 117, 117(2)Evidence Act, 1872 — Section 114
High Courts25 Sept 1957Allowed
B. Hanuman Prasad and Others Vs Mst. Indrawati and Others
Allahabad High Court · AIR 1958 All 304
Hindu Succession Act, 1956 — Section 14, 15
High Courts25 Sept 1957Dismissed
Dr. Mrs. I.S. Bose Vs Mrs. H.N. Judah
Allahabad High Court · AIR 1958 All 672 : (1958) 28 AWR 288
Allahabad High Court Rules, 1952 — Rule 2Succession Act, 1925 — Section 295
High Courts24 Sept 1957Dismissed
Maqbul Alam and Others Vs Jawwad Husain and Others
Allahabad High Court · AIR 1959 All 625 : (1958) 28 AWR 464
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Limitation Act, 1908 — Article 177
High Courts24 Sept 1957Allowed
Chet Ram and others Vs The State of U.P.
Allahabad High Court · (1958) 28 AWR 159
Penal Code, 1860 (IPC) — Section 114, 149, 34
High Courts20 Sept 1957Dismissed
Sales Tax Officer and Another Vs Jagat Behari Tandon
Allahabad High Court · AIR 1958 All 322 : (1957) 27 AWR 830
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 133
High Courts20 Sept 1957Dismissed
Munshi Lal, S.I. Police, P.S. Bharthana, District Etawah Vs State
Allahabad High Court · (1958) 28 AWR 229
Criminal Procedure Code, 1898 (CrPC) — Section 209, 210Criminal Procedure Code, 1898 (CrPC) — Section 209, 210Criminal Procedure Code, 1898 (CrPC) — Section 209, 210
High Courts20 Sept 1957Allowed
Sri Mewa Lal Yadava Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1957) 27 AWR 847
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 40, 40(3), 40(4), 48
High Courts20 Sept 1957Allowed
Ram Krishna Das Vs The State of Uttar Pradesh and others
Allahabad High Court · (1958) 28 AWR 216