High Courts29 Nov 1956Dismissed
Abdul Ghani Vs Vishunath
Allahabad High Court · AIR 1957 All 337 : (1957) 27 AWR 391
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 3
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,056 of 5,024
High Courts29 Nov 1956Allowed
Board of Directors, Y.M.C.A. and Another Vs R.H. Niblett
Allahabad High Court · AIR 1957 All 219
High Courts29 Nov 1956Allowed
Hari Ram Vs State
Allahabad High Court · (1957) 27 AWR 556
Penal Code, 1860 (IPC) — Section 161
High Courts28 Nov 1956Dismissed
Pal Sing Vs State Transport Authority Tribunal and Others
Allahabad High Court · AIR 1957 All 254
Motor Vehicles Act, 1939 — Section 47, 57(3), 58(2), 64
High Courts28 Nov 1956Dismissed
Laurie E. Jacobs Vs Union of India (UOI)
Allahabad High Court · AIR 1958 All 481 : (1958) CriLJ 827
Criminal Procedure Code, 1898 (CrPC) — Section 190, 230, 4(1)Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 161
High Courts28 Nov 1956Dismissed
Sri Afzal Husain Vs District Magistrate and Others
Allahabad High Court · (1957) 27 AWR 390
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7, 7A(2)
High Courts27 Nov 1956Dismissed
Hari Kishan Vs Radha Kishan and Others
Allahabad High Court · AIR 1957 All 251 : (1957) 27 AWR 409
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, 47
High Courts27 Nov 1956Dismissed
Jai Gopal and Others Vs Lala Badri Prasad and Another
Allahabad High Court · (1956) 11 AHC CK 0006
Civil Procedure Code, 1908 (CPC) — Section 60Specific Relief Act, 1963 — Section 42Uttar Pradesh Encumbered Estates Act, 1934 — Section 11, 13, 14(7), 18, 19(2)
High Courts26 Nov 1956Dismissed
Sheikh Jamal Uddin Ahmad Vs Lala Ram Prakash
Allahabad High Court · (1957) 27 AWR 127
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2, 3, 4, 5, 5(1)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2, 3, 4, 5, 5(1)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2, 3, 4, 5, 5(1)
High Courts23 Nov 1956Allowed
Bashir Khan Vs The Works Manager of the N. Railways'' Carriage and Wagon Shop at Alambagh
Allahabad High Court · (1957) 27 AWR 138
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302Constitution of India, 1950 — Article 226
High Courts23 Nov 1956
Suraj Bhan and Others Vs State and Another
Allahabad High Court · (1957) 27 AWR 262
Criminal Procedure Code, 1898 (CrPC) — Section 503, 561A
High Courts23 Nov 1956
Thakur Khedan Singh Vs Thakur Satyadeo Singh under the guardianship of Thakur Ram Badan Singh and Thakur Ram Surat Singh and Others
Allahabad High Court · (1957) 27 AWR 254
Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Tenancy Act, 1939 — Section 288
High Courts22 Nov 1956Dismissed
Chait Ram and others Vs The State
Allahabad High Court · (1958) 28 AWR 79
Penal Code, 1860 (IPC) — Section 300, 304
High Courts22 Nov 1956Allowed
Smt. Sunder Devi and Another Vs Jhaboo Lal and Others
Allahabad High Court · AIR 1957 All 215 : (1957) 27 AWR 179
Evidence Act, 1872 — Section 114
High Courts21 Nov 1956Dismissed
Shyam Behari Lal Kapoor Vs The Director of Education UP Allahabad and Others
Allahabad High Court · (1957) 27 AWR 365
Educational Code of the Uttar Pradesh, 1936 — Rule 150Uttar Pradesh Intermediate Education Act, 1921 — Section 15
High Courts21 Nov 1956Dismissed
The State Vs Hiralal
Allahabad High Court · AIR 1957 All 342 : (1957) CriLJ 614
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 477A
High Courts21 Nov 1956Dismissed
Hari Lal Vs The State
Allahabad High Court · (1957) 27 AWR 246
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 408, 477A
High Courts20 Nov 1956Allowed
Ram Chet Shukla Vs State
Allahabad High Court · (1957) 27 AWR 167
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 3Penal Code, 1860 (IPC) — Section 161
High Courts20 Nov 1956Allowed
The State Vs Laxmi Narain
Allahabad High Court · AIR 1957 All 343(1) : (1957) 27 AWR 324 : (1957) CriLJ 616 : (1957) 1 LLJ 487
Factories Act, 1948 — Section 92Limitation Act, 1908 — Section 23Uttar Pradesh Factories Rules, 1950 — Rule 3(3), 3(3)
High Courts16 Nov 1956Allowed
Shankatha Prasad Verma Vs The Commissioner, Banaras Division and Another
Allahabad High Court · (1957) 27 AWR 134
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 35, 58, 66, 67Constitution of India, 1950 — Article 226