High Courts06 May 1953Dismissed
A.C. Gilbert and Others Vs Registrar, High Court of Judicature, Allahabad and Others
Allahabad High Court · AIR 1953 All 678 : (1953) 23 AWR 465
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,118 of 5,024
High Courts05 May 1953Dismissed
Matwal Chand Vs District Magistrate, Budaun and Others
Allahabad High Court · AIR 1953 All 681 : (1953) 23 AWR 431
Constitution of India, 1950 — Article 13, 226Uttar Pradesh Municipalities Act, 1916 — Section 180
High Courts05 May 1953Dismissed
Vijayaram Raj Maharaja of Vizianagram Vs Dr. Vijaya Anand Gajpati Raj Bahadur and Others
Allahabad High Court · AIR 1953 All 750 : (1953) 23 AWR 368
Civil Procedure Code, 1908 (CPC) — Section 22Civil Procedure Code, 1908 (CPC) — Section 22Civil Procedure Code, 1908 (CPC) — Section 22
High Courts04 May 1953Allowed
Keshab Chandra Vs Inspector of Schools and Others
Allahabad High Court · AIR 1953 All 623
Constitution of India, 1950 — Article 226
High Courts04 May 1953Dismissed
Laxmi Narain Vs State
Allahabad High Court · AIR 1953 All 713 : (1953) 23 AWR 367
Poisons Act, 1919 — Section 5, 6(2)United Provinces Prevention of Adulteration Act, 1912 — Section 2, 4Poisons Act, 1919 — Section 5, 6(2)
High Courts03 May 1953Allowed
Hari Ram Vs The State
Allahabad High Court · AIR 1953 All 754 : (1953) 23 AWR 403
Criminal Procedure Code, 1898 (CrPC) — Section 234, 235Criminal Procedure Code, 1898 (CrPC) — Section 234, 235Criminal Procedure Code, 1898 (CrPC) — Section 234, 235
High Courts01 May 1953Dismissed
Devi Prasad Vs Janki Prasad
Allahabad High Court · AIR 1953 All 732 : (1953) 23 AWR 440
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts01 May 1953Allowed
Chhedi Sahu and Another Vs Mst. Sheoraji and Others
Allahabad High Court · AIR 1953 All 708 : (1953) 23 AWR 392
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 115, 47Uttar Pradesh Debt Redemption Act, 1940 — Section 8Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 115, 47
High Courts01 May 1953Dismissed
Nokhey Lal Vs Pt. Swarup Narain and Another
Allahabad High Court · AIR 1953 All 761
Limitation Act, 1908 — Article 75
High Courts30 Apr 1953Dismissed
Shiv Dayal Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1953 All 664 : (1953) 23 AWR 420
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 10Uttar Pradesh Municipalities Act, 1916 — Section 46, 46(1), 56, 87(14), 87A
High Courts29 Apr 1953Allowed
Bankey Lal Vs Babu and Others
Allahabad High Court · AIR 1953 All 747 : (1953) 23 AWR 293
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(1)
High Courts28 Apr 1953
Sm. Dulari Vs Addl. Custodian, Evacuee Property and Another
Allahabad High Court · AIR 1953 All 718 : (1953) 23 AWR 506
Administration of Evacuee Property Act, 1950 — Section 26(2), 40Administration of Evacuee Property Act, 1950 — Section 26(2), 40Administration of Evacuee Property Act, 1950 — Section 26(2), 40
High Courts27 Apr 1953Dismissed
Tunda and Others Vs The State
Allahabad High Court · AIR 1953 All 621 : (1953) 23 AWR 488
Penal Code, 1860 (IPC) — Section 447Uttar Pradesh Panchayat Raj Act, 1947 — Section 1, 52, 56
High Courts27 Apr 1953
Babu Ram Sharma Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1953 All 641
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 55
High Courts25 Apr 1953Dismissed
Shabd Saran Vs Haji Mohd. Zulfiquarulla
Allahabad High Court · AIR 1954 All 496
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7B, 7B(1)
High Courts25 Apr 1953Dismissed
Basant Lal Sah Vs Bhagwati Prasad Sah
Allahabad High Court · (1953) 04 AHC CK 0020
Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7F
High Courts24 Apr 1953
U.P. Union Bank Ltd. Vs Dina Nath Raja Ram
Allahabad High Court · AIR 1953 All 637 : (1953) 23 CompCas 433
Companies Act, 1913 — Section 229Evidence Act, 1872 — Section 56Negotiable Instruments Act, 1881 (NI) — Section 117, 129, 31, 64, 7
High Courts22 Apr 1953Allowed
Sunni Central Board of Waqf, U.P. Vs Sirajul Haq Khan and Others
Allahabad High Court · AIR 1954 All 88 : (1953) 23 AWR 527
Civil Procedure Code, 1908 (CPC) — Section 80, 92Evidence Act, 1872 — Section 41Limitation Act, 1908 — Section 14, 15
High Courts21 Apr 1953Dismissed
B. Gajadhar Singh Vs State
Allahabad High Court · AIR 1953 All 684 : (1953) 23 AWR 484
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(6), 522Penal Code, 1860 (IPC) — Section 447
High Courts20 Apr 1953
Ayodhya Nath and Others Vs Ganga Prasad and Others
Allahabad High Court · AIR 1953 All 751 : (1953) 23 AWR 332
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146Criminal Procedure Code, 1898 (CrPC) — Section 145, 146Criminal Procedure Code, 1898 (CrPC) — Section 145, 146