COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 4,039 of 5,024

High Courts19 Sept 1957Allowed

Shiv Singh and Others Vs The Collector of Allahabad and Others

Allahabad High Court · (1957) 27 AWR 868

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 172, 183, 190, 242, 243Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 165, 166, 167

Read judgment

High Courts18 Sept 1957Allowed

Sri Laxmi Kant Modwell Vs Smt. Chandra Kala Devi and Others

Allahabad High Court · (1957) 27 AWR 820

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 5, 6, 7(B), 7B(7)

Read judgment

High Courts18 Sept 1957Allowed

Nathu Vs State

Allahabad High Court · AIR 1958 All 467 : (1958) CriLJ 821

Evidence Act, 1872 — Section 27General Clauses Act, 1897 — Section 13Penal Code, 1860 (IPC) — Section 201

Read judgment

High Courts17 Sept 1957Dismissed

Kashi Bux Singh Vs Sub-Divisional Officer, Amethi and Others

Allahabad High Court · AIR 1958 All 341 : (1957) 27 AWR 840

Uttar Pradesh Panchayat Raj Act, 1947 — Section 49Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 19H

Read judgment

High Courts17 Sept 1957Dismissed

Girja Shankar Shukla Vs Senior Superintendent of Post Offices, Lucknow Division, Lucknow and Others

Allahabad High Court · AIR 1959 All 624

Constitution of India, 1950 — Article 226, 311

Read judgment

High Courts16 Sept 1957Allowed

Sankatha Pandey Vs Brij Mohan Pandey

Allahabad High Court · AIR 1958 All 371 : (1957) 27 AWR 748

Specific Relief Act, 1877 — Section 42

Read judgment

High Courts16 Sept 1957Dismissed

Firm Bulchand Chandi Ram and Co. Vs L. Onkar Nath and Others

Allahabad High Court · AIR 1958 All 166

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 3Limitation Act, 1908 — Section 14, 14(1)

Read judgment

High Courts16 Sept 1957Dismissed

Chandra Pal Vs Board of Revenue, U.P. and Others

Allahabad High Court · AIR 1958 All 311 : (1957) 27 AWR 849

Limitation Act, 1908 — Section 29, 3, 6, 6(2)Uttar Pradesh Tenancy Act, 1939 — Section 183

Read judgment

High Courts15 Sept 1957Dismissed

Parma Tamboli and another Vs Ram Daras alias Ram Chander Singh

Allahabad High Court · (1968) 38 AWR 213

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 14, 209

Read judgment

High Courts12 Sept 1957Partly Allowed

Joshi Girjadharji Vs Rao Sanwal Das, Shahpuri and Others

Allahabad High Court · AIR 1958 All 639

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, Order 43 Rule 1, 104(1)

Read judgment

High Courts12 Sept 1957Dismissed

Ram Swarup Vs The State

Allahabad High Court · AIR 1958 All 119 : (1958) CriLJ 134

Constitution of India, 1950 — Article 141, 20, 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 435Evidence Act, 1872 — Section 3, 73

Read judgment

High Courts12 Sept 1957Dismissed

Union of India (UOI) Vs Bhagat Ram

Allahabad High Court · AIR 1958 All 342 : (1957) 27 AWR 831

Railway Establishment Code — Rule 509, 510, 511

Read judgment

High Courts12 Sept 1957Dismissed

Tribeni Kurmi Vs M. Ram Dulari and Another

Allahabad High Court · AIR 1958 All 168

Provincial Small Cause Courts Act, 1887 — Article 35Uttar Pradesh Land Revenue Act, 1901 — Section 57Uttar Pradesh Panchayat Raj Act, 1947 — Section 55

Read judgment

High Courts12 Sept 1957Dismissed

Beni Ram Vs State

Allahabad High Court · (1957) 27 AWR 879

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 476, 479, 479A, 479A(6)Penal Code, 1860 (IPC) — Section 193, 196, 211

Read judgment

High Courts11 Sept 1957Dismissed