High Courts11 Sept 1953Allowed
Pandohi Ahir Vs Faruq Khan and Another
Allahabad High Court · AIR 1954 All 191 : (1953) 23 AWR 615
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 9Uttar Pradesh Tenancy Act, 1939 — Section 180, 242
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,113 of 5,024
High Courts10 Sept 1953Dismissed
Lachman Singh Vs Ghanshiyam and Another
Allahabad High Court · AIR 1954 All 175 : (1953) 23 AWR 571
Uttar Pradesh Panchayat Raj Act, 1947 — Section 53, 83Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 95
High Courts09 Sept 1953Allowed
Bisuntha and Others Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1954) CriLJ 355
Cattle Trespass Act, 1871 — Section 24Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226
High Courts09 Sept 1953Dismissed
Ganesh Prasad, Convict Vs State of Uttar Pradesh
Allahabad High Court · (1953) 23 AWR 579 : (1954) CriLJ 216
Constitution of India, 1950 — Article 20Penal Code, 1860 (IPC) — Section 409
High Courts09 Sept 1953Disposed Of
Ganesh Prasad Vs State of Uttar Pradesh
Allahabad High Court · AIR 1954 All 116
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 403
High Courts08 Sept 1953Dismissed
Ram Raj Rai and Others Vs Chedi Rai and Others
Allahabad High Court · AIR 1954 All 212 : (1953) 23 AWR 602
Uttar Pradesh Agriculturists Relief Act, 1934 — Section 12
High Courts08 Sept 1953Disposed Of
Budhya Singh Vs State
Allahabad High Court · AIR 1954 All 131
Penal Code, 1860 (IPC) — Section 411Uttar Pradesh Panchayat Raj Act, 1947 — Section 52, 55, 66, 85
High Courts08 Sept 1953Dismissed
Mohan Lal and Others Vs The Surpunch, Punchaiti Adalat, Ugaipur and Another
Allahabad High Court · AIR 1954 All 159
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 110, 49(2), 77A(1)Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 95
High Courts08 Sept 1953
S.P. Trivedi Vs State
Allahabad High Court · (1954) CriLJ 432
Criminal Procedure Code, 1898 (CrPC) — Section 133
High Courts08 Sept 1953
Mohan Lal and Others Vs The Surpunch, Punchaiti Adalat and Another
Allahabad High Court · (1954) CriLJ 282
Penal Code, 1860 (IPC) — Section 426, 447
High Courts04 Sept 1953
Jai Dayal and Another Vs State
Allahabad High Court · (1954) CriLJ 426
Penal Code, 1860 (IPC) — Section 395, 412
High Courts03 Sept 1953
Rameshwar Prasad Kedarnath Vs The District Magistrate and Others
Allahabad High Court · AIR 1954 All 144 : (1953) 23 AWR 723
Constitution of India, 1950 — Article 19(1), 19(6), 226
High Courts02 Sept 1953
Chandra Datt Vs Vidya Prasad and Others
Allahabad High Court · AIR 1954 All 351 : (1953) 23 AWR 719
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 3
High Courts28 Aug 1953Allowed
Sunder Lal and Another Vs Mohammad Ishaq
Allahabad High Court · AIR 1954 All 111 : (1953) 23 AWR 568
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 14, 15, 3
High Courts27 Aug 1953Allowed
State Vs Mt. Dukhtari
Allahabad High Court · AIR 1954 All 173 : (1953) 23 AWR 542
Influx from Pakistan (Control) Act, 1949 — Section 3, 4Influx from Pakistan (Control) Rules, 1949 — Rule 31(2)
High Courts27 Aug 1953Dismissed
Jangi Lal Vs Rent Control and Eviction Officer, Allahabad and Another
Allahabad High Court · AIR 1954 All 126 : (1953) 23 AWR 540
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 17, 3, 7Uttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 7
High Courts26 Aug 1953Dismissed
Mst. Nanhi Nabbi Vs Mst. Bunyadi Begam Ghani Raza
Allahabad High Court · AIR 1954 All 87 : (1953) 23 AWR 586
High Courts26 Aug 1953Dismissed
All India Shia Conference Vs Taqi Hadi and Others
Allahabad High Court · AIR 1954 All 124 : (1953) 23 AWR 594
United Provinces Muslim Wakf Act, 1936 — Section 8A
High Courts26 Aug 1953Dismissed
U.P. Oil Mills Agency, Kanpur Vs Saraswati Soap and Oil Mills Ltd.
Allahabad High Court · AIR 1954 All 129 : (1953) 23 AWR 566 : (1954) 24 CompCas 450
Companies Act, 1913 — Section 229, 230Provincial Insolvency Act, 1920 — Section 28, 48Trusts Act, 1882 — Section 23
High Courts26 Aug 1953Allowed
Wasiq Ali Khan Vs Nand Kishore and Others
Allahabad High Court · AIR 1954 All 119 : (1953) 23 AWR 563
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, 144