High Courts10 Apr 1957Dismissed
Govind Ram Sharma Vs State and Others
Allahabad High Court · AIR 1957 All 737
Arbitration Act, 1940 — Section 14(2), 33Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,046 of 5,024
High Courts10 Apr 1957Allowed
The Lord Krishna Sugar Mills Ltd., Saharanpur Vs The Assistant Custodian, Saharanpur and Another
Allahabad High Court · AIR 1958 All 396 : (1957) 27 AWR 542
Administration of Evacuee Property Act, 1950 — Section 48, 48(2), 7
High Courts10 Apr 1957Dismissed
Balgovind Rastogi Vs Bhargava School Book Depot
Allahabad High Court · AIR 1958 All 369
Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)
High Courts09 Apr 1957Allowed
Sri Ram Sukh Dubey and Others Vs The Board of Revenue
Allahabad High Court · (1957) 27 AWR 487
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 6Uttar Pradesh Tenancy Act, 1939 — Section 180
High Courts09 Apr 1957Allowed
Mitra Prakashan Ltd. Vs Post Master General and Another
Allahabad High Court · AIR 1957 All 662
Constitution of India, 1950 — Article 226, 32Post Office Act, 1898 — Section 9, 9(2)Post Office Rules, 1933 — Rule 30, 30(3), 30(5)
High Courts09 Apr 1957Dismissed
Dwarika Prasad Vs The Board of Revenue and Others
Allahabad High Court · (1957) 27 AWR 630
Constitution of India, 1950 — Article 226Uttar Pradesh Tenancy Act, 1939 — Section 180Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20, 232
High Courts04 Apr 1957Dismissed
M. Govind Ram Vs Mukhtar Husain Plaintiff and Others
Allahabad High Court · (1957) 27 AWR 451
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 16
High Courts04 Apr 1957Dismissed
Abdul Hamid Khan Vs Kanpur Electric Supply Administration and Another
Allahabad High Court · AIR 1957 All 650 : (1957) 27 AWR 716
Constitution of India, 1950 — Article 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7
High Courts03 Apr 1957Allowed
State Vs Mangala
Allahabad High Court · AIR 1957 All 753 : (1957) 27 AWR 569 : (1957) CriLJ 1199
Constitution of India, 1950 — Article 19(1), 19(3)Criminal Procedure Code, 1898 (CrPC) — Section 255, 271, 412Opium Act, 1878 — Section 14, 9
High Courts03 Apr 1957Dismissed
Tika Ram and Others Vs The State
Allahabad High Court · AIR 1957 All 755 : (1958) 28 AWR 182 : (1957) CriLJ 1200
Criminal Procedure Code, 1898 (CrPC) — Section 154, 162, 288, 367Evidence Act, 1872 — Section 145, 155, 157, 5
High Courts02 Apr 1957Dismissed
Tej Bahadur Vs Pearelal and Others
Allahabad High Court · AIR 1957 All 734 : (1957) 27 AWR 679
Allahabad High Court Rules, 1952 — Rule 5Civil Procedure Code, 1908 (CPC) — Section 151
High Courts02 Apr 1957
L. Manmohan Dass and Others Vs Shaikh Bahab Uddin and Others
Allahabad High Court · AIR 1957 All 740 : (1957) 27 AWR 719
Limitation Act, 1963 — Article 134Transfer of Property Act, 1882 — Section 58
High Courts02 Apr 1957
Karam Singh and Another Vs Nihal Khan and Another
Allahabad High Court · AIR 1957 All 549 : (1957) 27 AWR 703
Constitution of India, 1950 — Article 13, 14, 19, 19(1), 31Uttar Pradesh Land Reforms (Supplementary) Act, 1952 — Section 1Uttar Pradesh Land Tenures (Regulation of Transfers) Act, 1952 — Section 1
High Courts01 Apr 1957Dismissed
Ved Prakash and Another Vs Commissioner of Income Tax and Others
Allahabad High Court · AIR 1957 All 711 : (1957) 32 ITR 133
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34
High Courts29 Mar 1957Allowed
D.R. Menon Vs The Director of Harijan Welfare and Another
Allahabad High Court · (1957) 27 AWR 609
Constitution of India, 1950 — Article 226, 311
High Courts29 Mar 1957Allowed
Jai Narain Vs Assistant Sales Tax Officer
Allahabad High Court · (1957) 8 STC 795
Constitution of India, 1950 — Article 226
High Courts27 Mar 1957Dismissed
Ratan Lal Gupta Vs State Transport Authority and Another
Allahabad High Court · AIR 1957 All 471 : (1957) 27 AWR 454
Motor Vehicles Act, 1939 — Section 57, 59, 61, 64
High Courts27 Mar 1957Allowed
State Vs Tillu
Allahabad High Court · AIR 1957 All 654
Uttar Pradesh Excise Act, 1910 — Section 10, 3(2), 50, 60, 70(1)
High Courts26 Mar 1957Allowed
The Municipal Board Vs The State of UP
Allahabad High Court · (1957) 27 AWR 466
Constitution of India, 1950 — Article 226Uttar Pradesh Electricity (Duty) Act, 1952 — Section 2, 3Uttar Pradesh Municipalities Act, 1916 — Section 129, 7, 7(1)(J)
High Courts25 Mar 1957Dismissed
RAJA PRIYANAND PRASAD SINGH Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1957) 32 ITR 320
Income Tax Act, 1961 — Section 34, 4(3)(viii)