High Courts11 Dec 1956Dismissed
Sita Ram Vs Shahngu and Others
Allahabad High Court · AIR 1957 All 261 : (1957) 27 AWR 248
Allahabad High Court Rules, 1952 — Rule 5Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,055 of 5,024
High Courts10 Dec 1956Allowed
Sri Har Bilas and Others Vs The Area Rationing Officer (Rent Control) and Another
Allahabad High Court · (1957) 27 AWR 242
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7, 7A, 7A(1), 7A(3)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7, 7A, 7A(1), 7A(3)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7, 7A, 7A(1), 7A(3)
High Courts10 Dec 1956
Ratan Prakash Garg Vs State of Uttar Pradesh
Allahabad High Court · (1957) 27 AWR 248 : (1957) 2 LLJ 185
Penal Code, 1860 (IPC) — Section 161, 165
High Courts10 Dec 1956Allowed
W.D. Narohna, Esqr Vs Sri Trijugi Narayan
Allahabad High Court · (1956) 12 AHC CK 0003
Limitation Act, 1963 — Article 142, 144
High Courts06 Dec 1956Dismissed
Nilamber Vs State
Allahabad High Court · AIR 1957 All 381 : (1957) CriLJ 620
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 405, 409
High Courts06 Dec 1956Allowed
Deo Narain Chand and Another Vs Kali Charan and Others
Allahabad High Court · (1957) 27 AWR 563
Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 181Limitation Act, 1963 — Section 15
High Courts05 Dec 1956Allowed
Sri Vidya Sagar Dixit Vs State of U.P. and Another
Allahabad High Court · (1957) 27 AWR 221
Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226
High Courts05 Dec 1956Allowed
Sri Bhupendra Kumar Dublish Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1957) 27 AWR 208
Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226
High Courts05 Dec 1956Disposed Of
Dr. L. Raymond Vs Florence Bessie Yakchee
Allahabad High Court · AIR 1957 All 207 : (1957) 27 AWR 231
Constitution of India, 1950 — Article 13, 14Court Fees Act, 1870 — Article 11, 19I , 5
High Courts05 Dec 1956Allowed
Chaman Lal Seth Vs State of Uttar Pradesh and Another
Allahabad High Court · AIR 1957 All 241 : (1957) 27 AWR 684 : (1958) 2 LLJ 380
Constitution of India, 1950 — Article 311(2)
High Courts05 Dec 1956Allowed
Mst. Sudehaiya Kumar and Another Vs Ram Dass Pandey and Others
Allahabad High Court · AIR 1957 All 270 : (1957) 27 AWR 470
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 11
High Courts05 Dec 1956Dismissed
Sri R.L. Benipuri Vs The Rent Control and Eviction Officer
Allahabad High Court · (1957) 27 AWR 140
High Courts04 Dec 1956Allowed
Mohd. Ibrahim Vs Election Tribunal and Others
Allahabad High Court · AIR 1957 All 292
Constitution of India, 1950 — Article 191, 191(1), 192Representation of the People Act, 1951 — Section 123, 123(8), 139, 140, 7
High Courts04 Dec 1956Allowed
Babu Lal Vs State
Allahabad High Court · (1957) 27 AWR 552
Criminal Procedure Code, 1898 (CrPC) — Section 195, 4Penal Code, 1860 (IPC) — Section 182
High Courts03 Dec 1956Dismissed
Nandey and another Vs State
Allahabad High Court · (1958) 28 AWR 12
Penal Code, 1860 (IPC) — Section 302, 34, 379
High Courts30 Nov 1956Allowed
The Town Area Committer Vs The State of U.P. and Others
Allahabad High Court · (1957) 27 AWR 215
Constitution of India, 1950 — Article 226Uttar Pradesh Town Areas Act, 1914 — Section 36, 36(1), 36(2)Constitution of India, 1950 — Article 226
High Courts30 Nov 1956Dismissed
Kamal Singh Vs State
Allahabad High Court · (1957) 27 AWR 385
Prevention of Food Adulteration Rules, 1955 — Rule 15, 17, 18, 7
High Courts30 Nov 1956Allowed
Jagat Behri Tandon and Another Vs Sales Tax Officer and Another
Allahabad High Court · (1957) 27 AWR 203 : (1957) 8 STC 459
Constitution of India, 1950 — Article 226
High Courts30 Nov 1956
Sri Pearey Vs The State
Allahabad High Court · (1957) 27 AWR 802
Criminal Procedure Code, 1898 (CrPC) — Section 410, 411A, 417, 423, 431Penal Code, 1860 (IPC) — Section 307, 34