High Courts19 Dec 1956Dismissed
Ram Saran Vs L. Bir Sen and others
Allahabad High Court · (1958) 28 AWR 62
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(a)
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,054 of 5,024
High Courts19 Dec 1956Dismissed
Sobhnath Vs Suraj Prasad and Others
Allahabad High Court · AIR 1957 All 286 : (1957) 27 AWR 237
Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Tenancy Act, 1939 — Section 180
High Courts19 Dec 1956Allowed
Ramjilal and Others Vs The State Government of U.P. and Others
Allahabad High Court · (1957) 27 AWR 228
Constitution of India, 1950 — Article 226United Provinces Town Areas Act, 1914 — Section 38, 39, 5, 5(2), 6Uttar Pradesh Municipalities Act, 1916 — Section 47A, 47A(1), 49, 87A, 87A(11)
High Courts19 Dec 1956Dismissed
The Jain Transport and General Trading Co. Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1957 All 320
Constitution of India, 1950 — Article 13, 13(2), 14, 166, 19Motor Vehicles Act, 1988 — Section 47, 47(1), 47(2), 55(1)Uttar Pradesh Road Transport Services (Development) Act, 1955 — Section 1, 3, 4, 4(4)
High Courts19 Dec 1956Dismissed
Haradwar Singh and Another Vs Satyendra Kumar Gupta and Another
Allahabad High Court · AIR 1957 All 305
Constitution of India, 1950 — Article 19, 19(1)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(3), 7(7), 7B, 7B(7)
High Courts19 Dec 1956Allowed
Sri Mutsaddi Lal and Others Vs State Government UP and Others
Allahabad High Court · (1957) 27 AWR 856
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 4, 49, 49(1), 55Land Clauses Consolidation Act, 1845 — Section 92
High Courts19 Dec 1956Dismissed
Dwarka and others Vs Jawala Singh and others
Allahabad High Court · (1958) 28 AWR 21
Uttar Pradesh Tenancy Act, 1939 — Section 59
High Courts19 Dec 1956
A.C. Budwar Vs State
Allahabad High Court · (1957) 27 AWR 293
Penal Code, 1860 (IPC) — Section 420
High Courts18 Dec 1956
Sri Umrai Lal Vs Arjun Singh and Another
Allahabad High Court · (1957) 27 AWR 375
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C
High Courts17 Dec 1956Allowed
Noor Mohd. and Another Vs Sirajuddin and Others
Allahabad High Court · (1957) 27 AWR 850
Uttar Pradesh Agriculturists Relief Act, 1934 — Section 12Uttar Pradesh General Clauses Act, 1904 — Section 6Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 1953 — Section 67
High Courts17 Dec 1956Dismissed
Mohammad Sharif Khan Vs Onkar Singh and Others
Allahabad High Court · AIR 1957 All 217 : (1960) 2 LLJ 279
Constitution of India, 1950 — Article 226, 311Police Act, 1861 — Section 7Uttar Pradesh Police Regulations, 1948 — Regulation 480, 481, 490
High Courts17 Dec 1956Dismissed
Desraj Vs Sunder Lal and another
Allahabad High Court · (1958) 28 AWR 17
Transfer of Property Act, 1882 — Section 1(5)
High Courts17 Dec 1956Allowed
Sri Damodar Dass Attra Vs The State of U.P. and another
Allahabad High Court · (1958) 28 AWR 56
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 40(3), 48
High Courts13 Dec 1956Allowed
Kameshwar Nath Vs The State
Allahabad High Court · (1957) 27 AWR 842
Penal Code, 1860 (IPC) — Section 120B, 420, 466, 467, 471
High Courts12 Dec 1956Dismissed
Ranbir Singh Vs Superintendent, Small Arms Factory
Allahabad High Court · AIR 1957 All 274
Constitution of India, 1950 — Article 311, 311(2)
High Courts11 Dec 1956Dismissed
Chattar Singh and Others Vs The State
Allahabad High Court · (1957) 27 AWR 379
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 24(2), 51, 75Penal Code, 1860 (IPC) — Section 147, 149, 23, 323, 332
High Courts11 Dec 1956Allowed
Shri N.S. Kashyap Vs The Collector Muzaffarnagar, State of U.P.
Allahabad High Court · (1957) 27 AWR 350
Constitution of India, 1950 — Article 226United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948 — Section 3
High Courts11 Dec 1956Dismissed
Lala Ram Vs Lala Om Prakash and Another
Allahabad High Court · AIR 1957 All 383
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3
High Courts11 Dec 1956Dismissed
Union of India (UOI) Vs S. Bagchi
Allahabad High Court · AIR 1957 All 259 : (1957) 27 AWR 143
Railways Act, 1890 — Section 72
High Courts11 Dec 1956Allowed
Durgapal Singh Vs Kunwar Jahan Singh and Another
Allahabad High Court · AIR 1957 All 257 : (1957) 27 AWR 853
Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 31Uttar Pradesh Tenancy Act, 1939 — Section 180, 242