High Courts29 Oct 1954Disposed Of
Dr. Ishwari Prasad Vs Registrar, University of Allahabad and Others
Allahabad High Court · AIR 1955 All 131
Allahabad University Act, 1921 — Section 42Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,094 of 5,024
High Courts22 Oct 1954Allowed
Balram Misir Vs Ram Ratan Misir and Others
Allahabad High Court · AIR 1955 All 610 : (1955) 25 AWR 184
Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 105, 91(1)Uttar Pradesh Agriculturists Relief Act, 1934 — Section 12
High Courts21 Oct 1954Allowed
Sri Krishna Chandraji Vs Shyam Behari Lal
Allahabad High Court · AIR 1955 All 177
Court Fees Act, 1870 — Article 17, 7(iv)(c)
High Courts20 Oct 1954Dismissed
Bharat Bhushan Vs P.C. Saxena and Another
Allahabad High Court · AIR 1955 All 82
Cinematograph Act, 1918 — Section 5, 5(3), 6Cinematograph Act, 1952 — Section 1(2), 18Constitution of India, 1950 — Article 226
High Courts20 Oct 1954Dismissed
Banarsi Das Vs Cane Commr., U.P., Lucknow and Another
Allahabad High Court · AIR 1955 All 86
Constitution of India, 1950 — Article 14Uttar Pradesh Sugar Factories Control Act, 1938 — Section 18, 18(2), 19, 19(2), 27(3)Uttar Pradesh Sugar Factories Control Rules, 1938 — Rule 23, 23(1), 23(6), 30
High Courts18 Oct 1954Allowed
The Chamber of Commerce and Others Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1955) 25 AWR 61
Uttar Pradesh Food Grains (Futures and Options Prohibition) Order, 1951 — Section 9Uttar Pradesh Food Grains (Futures and Options Prohibition) Order, 1951 — Section 9Uttar Pradesh Food Grains (Futures and Options Prohibition) Order, 1951 — Section 9
High Courts18 Oct 1954Allowed
Har Dayal Singh Vs Ram Ujagar Dube
Allahabad High Court · AIR 1955 All 416
Civil Procedure Code, 1908 (CPC) — Section 16, 20
High Courts18 Oct 1954Dismissed
Mohd. Matin Kidwai Vs District Executive Engineer, N.E. Rly., Izatnagar and Another
Allahabad High Court · AIR 1955 All 180 : (1955) 25 AWR 215 : (1955) 1 LLJ 669
Payment of Wages Act, 1936 — Section 15(3), 17
High Courts18 Oct 1954Dismissed
Ram Sewak Vs Election Tribunal and Others
Allahabad High Court · AIR 1955 All 163
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Uttar Pradesh Municipal Election Rules — Rule 51, 64
High Courts15 Oct 1954Dismissed
Brahma Metal and General Engineering Factory Vs Bahadur Singh
Allahabad High Court · AIR 1955 All 182 : (1955) 1 LLJ 553
Workmens Compensation Act, 1923 — Section 10, 11, 2(1), 22, 25
High Courts15 Oct 1954Allowed
Lala Jamuna Prasad and Others Vs Sarda Prasad and Others
Allahabad High Court · AIR 1955 All 186
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 6Limitation Act, 1908 — Section 7
High Courts13 Oct 1954Allowed
Abdul Hamid Vs Smt. Fatima Begum
Allahabad High Court · AIR 1955 All 36 : (1955) 25 AWR 194
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts13 Oct 1954Allowed
Kunwar Man Singh and Another Vs Lal Dharam Moorat Singh and Another
Allahabad High Court · AIR 1955 All 261
Arbitration Act, 1940 — Section 47Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Oudh Estates Act, 1869 — Section 10, 13A, 14, 3, 8
High Courts12 Oct 1954Allowed
Net Ram and others Vs Jagbir Singh and 4 others and Mst. Tirbeni and 2 others
Allahabad High Court · (1954) 24 AWR 609
Encumbered Estates Act, 1934 — Section 35, 47
High Courts12 Oct 1954Dismissed
Nawabzada Mohd. Liaqat al1 khan, (Since deceased) and after his death Vilayat Ali Khan and others and the Custodian Evacuee Properties, U.P. Vs Haji Abdul Ghani, Abdul Hamid and Ram Gopal
Allahabad High Court · (1954) 24 AWR 613
Contract Act, 1872 — Section 65
High Courts12 Oct 1954Allowed
Shakoor and Another Vs State
Allahabad High Court · (1955) 25 AWR 55
Penal Code, 1860 (IPC) — Section 396Penal Code, 1860 (IPC) — Section 396Penal Code, 1860 (IPC) — Section 396
High Courts12 Oct 1954Allowed
Kalap Nath Singh and Another Vs Shyama Nand and Others
Allahabad High Court · AIR 1955 All 159 : (1955) 25 AWR 66
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 7, 149, 152
High Courts12 Oct 1954
Firm Kamta Prasad Jagannath Prasad Vs Gulzari Lal and Another
Allahabad High Court · AIR 1955 All 41
Government of India Act, 1935 — Section 107(2)Limitation Act, 1908 — Article 85, 10, 12, 14, 16Uttar Pradesh Temporary Postponement of Execution of Decrees Act, 1937 — Section 5
High Courts12 Oct 1954Partly Allowed
Mt. Phool Kuer Vs Manohar Mal and Another
Allahabad High Court · AIR 1955 All 223 : (1954) 24 AWR 619
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 100, 47
High Courts12 Oct 1954Dismissed
Mata Bhikh and Another Vs Baij Nath
Allahabad High Court · AIR 1955 All 249 : (1955) 25 AWR 155 : (1955) CriLJ 696
Constitution of India, 1950 — Article 227Uttar Pradesh Panchayat Raj Act, 1947 — Section 49, 55