COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 4,053 of 5,024

High Courts04 Jan 1957Dismissed

Shri Sita Ram Vs The distt. Magistrate and Others

Allahabad High Court · (1957) 01 AHC CK 0015

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 182Uttar Pradesh Panchayat Raj Act, 1947 — Section 2, 43, 5A

High Courts04 Jan 1957Allowed

Shambhoo Dayal Endowment Trust, Ghaziabad Vs Om Prakash and others

Allahabad High Court · (1958) 28 AWR 15

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63

High Courts03 Jan 1957Allowed

Kamta Prasad Vs Union of India (UOI)

Allahabad High Court · (1957) 27 AWR 384

Civil Procedure Code, 1908 (CPC) — Section 30, 80Presidency Small Cause Courts Act, 1882 — Section 25

High Courts02 Jan 1957Allowed

Azimulla and Others Vs Suraj Kumar Singh and Another

Allahabad High Court · AIR 1957 All 307

Uttar Pradesh Municipalities Act, 1916 — Section 131, 132, 133, 134, 135

High Courts02 Jan 1957Allowed

Jaibir Singh Vs The District Magistrate Bulandshahr and Others

Allahabad High Court · (1957) 27 AWR 250

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Panchayat Raj Act, 1947 — Section 2, 43

High Courts02 Jan 1957Allowed

L. Nand Ram Vs The U.P. Govt.

Allahabad High Court · (1958) 28 AWR 3

Criminal Procedure Code, 1898 (CrPC) — Section 133, 137, 140

High Courts01 Jan 1957Dismissed

Smt. Krishna Kunwar Vs Smt. Parbati and Others

Allahabad High Court · (1957) 01 AHC CK 0058

Civil Procedure Code, 1908 (CPC) — Section 47, 48Encumbered Estates Act, 1934 — Section 10, 20, 4, 43, 6

High Courts01 Jan 1957Dismissed

Smt. Razia Vs The State

Allahabad High Court · AIR 1957 All 340 : (1957) 27 AWR 321 : (1957) CriLJ 612

Uttar Pradesh Municipalities Act, 1916 — Section 298, 298(1), 298(2)

High Courts01 Jan 1957Allowed

Rajan Singh and Others Vs State and Another

Allahabad High Court · AIR 1959 All 635 : (1957) 27 AWR 437

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14

High Courts21 Dec 1956Allowed

Smt. Basanti Kuer Vs Kanpur Development Board and Another

Allahabad High Court · (1957) 27 AWR 377

Constitution of India, 1950 — Article 226

High Courts21 Dec 1956Disposed Off

Raghubar Vs Ganga Prasad

Allahabad High Court · (1957) 27 AWR 163

Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 28, 32, 33Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 27, 27(1)

High Courts21 Dec 1956Dismissed

Lakshmi Ratan Cotton Mills Co. Ltd. Vs J.K. Jute Mills Co. Ltd.

Allahabad High Court · AIR 1957 All 311 : (1957) 27 CompCas 660

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Companies Act, 1956 — Section 292, 293Contract Act, 1872 — Section 10, 196, 198

High Courts21 Dec 1956Allowed

Raja Ram Vs State

Allahabad High Court · AIR 1958 All 141

Civil Services (Classification, Control and Appeal) Rules — Rule 55, 55(3)Constitution of India, 1950 — Article 14, 226, 309, 311

High Courts21 Dec 1956Dismissed

Dhanno Khan Vs The State

Allahabad High Court · AIR 1957 All 317 : (1957) CriLJ 498

Penal Code, 1860 (IPC) — Section 300, 302, 97

High Courts21 Dec 1956Partly Allowed

Damodar Pd. Vs Byopar Sahayat Bank Ltd.

Allahabad High Court · AIR 1957 All 353

Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1908 — Article 182

High Courts20 Dec 1956Allowed

Mst. Jaggo Vs Kanhaiya Lal

Allahabad High Court · AIR 1957 All 344 : (1958) 28 AWR 36

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3

High Courts20 Dec 1956Allowed

Subedar Vs State

Allahabad High Court · (1956) 12 AHC CK 0028

Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 154, 202, 340(2), 342, 342AEvidence Act, 1872 — Section 101, 102, 103, 115, 118

High Courts20 Dec 1956Dismissed

Bansh Gopal Vs Mool Chand Sharma

Allahabad High Court · (1958) 28 AWR 1

Criminal Procedure Code, 1898 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 395, 427, 504

High Courts19 Dec 1956Dismissed

Ramzani and another Vs Anant Ram and another

Allahabad High Court · (1958) 28 AWR 64

Uttar Pradesh Tenancy Act, 1939 — Section 242, 81(2)

High Courts19 Dec 1956Dismissed

Radhey Shyam Vs Ghasita and others

Allahabad High Court · (1958) 28 AWR 76

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 3