COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 4,048 of 5,024

High Courts18 Mar 1957Dismissed

Brijendra Kumar Singh Vs The Board of High School and Intermediate Education U.P.

Allahabad High Court · (1957) 27 AWR 534

Board of High School and Intermediate Education Act, 1921 — Section 15, 15(2), 7(5)Constitution of India, 1950 — Article 226

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High Courts18 Mar 1957Dismissed

Parshottam Chamar and Another Vs Smt. Basmati and Others

Allahabad High Court · (1957) 27 AWR 536

Uttar Pradesh Agriculturists Relief Act, 1934 — Section 12Uttar Pradesh General Clauses Act, 1904 — Section 6Uttar Pradesh Tenancy Act, 1939 — Section 288, 342

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High Courts18 Mar 1957

Balbhadra Chand Munna Lal Vs Commissioner of Income Tax

Allahabad High Court · AIR 1958 All 20 : (1958) 33 ITR 781

Income Tax Act, 1922 — Section 23(1), 4

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High Courts14 Mar 1957Dismissed

Hakim Mohammad Illayas Khan Vs Sahab Collector Bahadur (Aligarh)

Allahabad High Court · AIR 1958 All 24

Transfer of Property Act, 1882 — Section 52

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High Courts14 Mar 1957Dismissed

Sita Ram Sahu and Others Vs Kedarnath Sahu

Allahabad High Court · AIR 1957 All 825 : (1957) 27 AWR 677

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115, 151

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High Courts13 Mar 1957Dismissed

State of U.P. Vs Raja Syed Mohd. Sadat Ali Khan

Allahabad High Court · (1957) 27 AWR 452

Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 11, 14, 14A, 2, 2(4)

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High Courts13 Mar 1957Allowed

Lala Bissomal Vs State

Allahabad High Court · (1957) 27 AWR 551

Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 138, 139A, 476Penal Code, 1860 (IPC) — Section 183, 188

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High Courts11 Mar 1957Allowed

Benchey Lal Vs State of Uttar Pradesh and Another

Allahabad High Court · AIR 1959 All 614 : (1957) 27 AWR 445 : (1957) 2 LLJ 231

Constitution of India, 1950 — Article 19(1), 226, 309, 311

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High Courts11 Mar 1957Allowed

Lalit Vs State

Allahabad High Court · AIR 1957 All 636 : (1957) CriLJ 1041

Railways Act, 1890 — Section 120

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High Courts11 Mar 1957Dismissed

Lachmi Narain Vs Rent Control and Eviction Officer and Another

Allahabad High Court · AIR 1957 All 490 : (1957) 27 AWR 455

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7

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High Courts11 Mar 1957Dismissed

Mst. Mojiza Khatoon Vs Mst. Sayeed Fatma and Others

Allahabad High Court · AIR 1957 All 752

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 7

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High Courts08 Mar 1957Dismissed

State of U.P. and Others Vs Ch. Mukhtar Singh and Others

Allahabad High Court · (1957) 27 AWR 268

Central Provinces and Berar Sales Tax Act, 1947 — Section 21(3) , 23Civil Procedure Code, 1908 (CPC) — Order 45 Rule 13, Order 45 Rule 13(2), 109, 112(2), 129Constitution of India, 1950 — Article 132, 133, 133(1)(c), 21, 225

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High Courts08 Mar 1957Allowed