High Courts11 Feb 1957
Mst. Mahmuddun Nissan Vs Meharban Husain
Allahabad High Court · (1958) 28 AWR 363
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,050 of 5,024
High Courts10 Feb 1957Dismissed
Laxmichand Vs Ishwar Din and 2 others
Allahabad High Court · (1957) 02 AHC CK 0006
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 13Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 13Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 13
High Courts08 Feb 1957Disposed Of
Fateh Chand and Another Vs Brij Bhushan Prakash and Another
Allahabad High Court · AIR 1957 All 801
Hindu Womens Right to Property Act, 1937 — Section 3Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 11, 14, 3, 9
High Courts08 Feb 1957Partly Allowed
Jagpat and Others Vs State
Allahabad High Court · AIR 1957 All 764 : (1957) CriLJ 1205
Criminal Procedure Code, 1898 (CrPC) — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts07 Feb 1957Allowed
Sakhawat Ali Vs Ali Husain and Others
Allahabad High Court · AIR 1957 All 356
Partition Act, 1893 — Section 4, 4(1)
High Courts07 Feb 1957Dismissed
Kedar and others Vs Ram Bhajan Chaudhary and others
Allahabad High Court · (1957) 02 AHC CK 0010
Limitation Act, 1963 — Article 182(2)Limitation Act, 1963 — Article 182(2)Limitation Act, 1963 — Article 182(2)
High Courts07 Feb 1957Dismissed
Sohan Lal Kharbanda Vs Dr. Sri Ram Sinha
Allahabad High Court · (1957) 27 AWR 458
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts04 Feb 1957Allowed
S. Moazzam Hasnain Vs Ganesh and another
Allahabad High Court · (1958) 28 AWR 354
Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 31Uttar Pradesh Tenancy Act, 1939 — Section 180Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 31
High Courts04 Feb 1957
L.R. Brothers Vs The Commr. of Income Tax
Allahabad High Court · AIR 1957 All 749
Income Tax Act, 1922 — Section 34, 66, 66(1), 66(2), 66(5)
High Courts02 Feb 1957Allowed
Bishwanath Singh and Others Vs Board of Revenue and Others
Allahabad High Court · (1957) 27 AWR 319
Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 226Uttar Pradesh Tenancy Act, 1939 — Section 180, 59
High Courts01 Feb 1957Allowed
B. Jangi Lal Vs B. Panna Lal and Another
Allahabad High Court · AIR 1957 All 743
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 13, 9
High Courts01 Feb 1957Allowed
Rai Krishan Saran and Others Vs State of U.P. and Others
Allahabad High Court · AIR 1957 All 455 : (1957) 27 AWR 425
Constitution of India, 1950 — Article 294Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 6
High Courts01 Feb 1957Dismissed
Western U.P. Electric Power and Supply Company Ltd. Vs Town Area and Others
Allahabad High Court · AIR 1957 All 433
Constitution of India, 1950 — Article 276Uttar Pradesh Town Areas Act, 1914 — Section 14(1), 39(2)Uttar Pradesh Town Areas Rules — Rule 2, 3
High Courts31 Jan 1957Dismissed
Ram Singh Vs Param Ram and Others
Allahabad High Court · (1957) 27 AWR 388
Constitution of India, 1950 — Article 226, 227
High Courts31 Jan 1957Dismissed
The State Vs Mool Chand
Allahabad High Court · AIR 1957 All 343 : (1958) 28 AWR 281 : (1957) CriLJ 615
Prevention of Food Adulteration Act, 1954 — Section 16, 20, 25(2), 7Uttar Pradesh Pure Food Act, 1950 — Section 34
High Courts30 Jan 1957Allowed
Ramyed Rai and Others Vs The State of Bihar
Allahabad High Court · (1957) 27 AWR 485
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1898 (CrPC) — Section 144, 307, 307(3), 428Penal Code, 1860 (IPC) — Section 435, 436
High Courts29 Jan 1957Allowed
Bindeshari Prasad Vs State
Allahabad High Court · (1958) 28 AWR 283 : (1958) CriLJ 119
Uttar Pradesh Removal of Social Disablities Act, 1947 — Section 3(ii)
High Courts29 Jan 1957Allowed
Union of India (UOI) Vs Kundan Lal and Another
Allahabad High Court · AIR 1957 All 363 : (1958) 28 AWR 367
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 101, 102, 103, 104, 106Government of India Act, 1935 — Section 241(2)
High Courts29 Jan 1957Allowed
Raj Kishore Vs Firm Jai Narain Parmatma Sakan, Timber Merchant, Kabari Bazar Sadar Meerut Cantonment
Allahabad High Court · (1958) 28 AWR 312
High Courts29 Jan 1957Allowed
J.V. Dass Vs The District Magistrate of Kanpur and Others
Allahabad High Court · (1957) 27 AWR 240
Constitution of India, 1950 — Article 226