High Courts12 Oct 1954Disposed Of
Murari Lal Solan Vs State and Others
Allahabad High Court · AIR 1955 All 48
Constitution of India, 1950 — Article 245Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 1(5)
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,095 of 5,024
High Courts12 Oct 1954Disposed Of
Ram Kishore Jaiswal Vs B. Kavindra Narain and Others
Allahabad High Court · AIR 1955 All 59 : (1955) 25 AWR 50
Evidence Act, 1872 — Section 42
High Courts12 Oct 1954Partly Allowed
Suraj Prasad Vs Jagarnath Pd. and Others
Allahabad High Court · AIR 1955 All 319 : (1954) 24 AWR 617
High Courts12 Oct 1954Dismissed
Ram Pal and others Vs The State
Allahabad High Court · (1954) 24 AWR 627
Penal Code, 1860 (IPC) — Section 395
High Courts11 Oct 1954Allowed
Purshottam Singh and Others Vs The State
Allahabad High Court · (1962) CriLJ 248
Penal Code, 1860 (IPC) — Section 149, 302Penal Code, 1860 (IPC) — Section 149, 302Penal Code, 1860 (IPC) — Section 149, 302
High Courts11 Oct 1954Allowed
Thakur Dan Singh Bisht Vs State of U.P
Allahabad High Court · (1954) 10 AHC CK 0018
Constitution of India, 1950 — Article 299(1), 30(2), 75(3)Government of India Act, 1935 — Section 299(1)
High Courts11 Oct 1954Disposed Of
Mst. Suraj Dei Vs Mst. Gulab Dei
Allahabad High Court · AIR 1955 All 49
Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1908 — Article 182(5)
High Courts01 Oct 1954Dismissed
State Vs Ram Autar Chaudhry and Others
Allahabad High Court · AIR 1955 All 138 : (1955) CriLJ 394
Criminal Procedure Code, 1898 (CrPC) — Section 154, 164, 342, 367, 423Evidence Act, 1872 — Section 133, 9
High Courts01 Oct 1954Dismissed
State Vs Nihar Ranjan Guha
Allahabad High Court · AIR 1955 All 608 : (1955) CriLJ 1439
Penal Code, 1860 (IPC) — Section 193
High Courts01 Oct 1954Dismissed
Seth Banarsi Das Vs The Cane Commissioner, Uttar Pradesh, Lucknow and another
Allahabad High Court · (1954) 24 AWR 631
United Provinces Sugar Factories Control Act, 1938 — Section 18(2)
High Courts30 Sept 1954Allowed
Thakur and Others Vs State
Allahabad High Court · AIR 1955 All 189 : (1955) CriLJ 473
Criminal Procedure Code, 1898 (CrPC) — Section 174, 367Evidence Act, 1872 — Section 1, 134, 32, 32(1), 45
High Courts30 Sept 1954Dismissed
Hakim Singh and another Vs Natin and another and Mst. Hawan Kuer
Allahabad High Court · (1954) 24 AWR 647
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts28 Sept 1954Allowed
L. Jainindra Prasad Jain Vs Syed Kazim Ali and another
Allahabad High Court · (1954) 24 AWR 622
Encumbered Estates Act, 1934 — Section 4
High Courts27 Sept 1954Dismissed
Dr. Brijendra Swarup Vs Election Tribunal at Lucknow and Others
Allahabad High Court · AIR 1955 All 129
Representation of the People Act, 1951 — Section 100, 100(1), 100(2), 81, 83
High Courts27 Sept 1954Dismissed
Harish Chandra Bajpai and Another Vs Triloki Singh and Others
Allahabad High Court · AIR 1955 All 74
Constitution of India, 1950 — Article 132, 226, 32Representation of the People Act, 1951 — Section 83(3)
High Courts24 Sept 1954Allowed
Nisar Ahmad Vs State
Allahabad High Court · (1954) 24 AWR 624
Post Office Act, 1898 — Section 52
High Courts24 Sept 1954Dismissed
Ram Adhar and Others Vs District Board of Allahabad and Another
Allahabad High Court · AIR 1955 All 184
Constitution of India, 1950 — Article 226Uttar Pradesh District Boards Act, 1922 — Section 174
High Courts24 Sept 1954Dismissed
Hira Lal and Others Vs Mst. Champa and Others
Allahabad High Court · AIR 1955 All 226 : (1954) 24 AWR 596
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, Order 21 Rule 90, Order 21 Rule 92Limitation Act, 1908 — Article 166, 181
High Courts23 Sept 1954Dismissed
Malkhan Vs Mahar Chand and Others
Allahabad High Court · AIR 1955 All 307 : (1954) 24 AWR 593
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115