COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 4,125 of 5,024

High Courts09 Dec 1952Dismissed

Abdul Jabbar and Others Vs Audhesh Singh Ram Agyan Singh and Others

Allahabad High Court · AIR 1954 All 310

Civil Procedure Code, 1908 (CPC) — Section 100, 101Partnership Act, 1932 — Section 1(3), 69, 69(1), 74Uttar Pradesh Encumbered Estates Act, 1934 — Section 9

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High Courts08 Dec 1952Dismissed

State Vs Amulya Kumar

Allahabad High Court · AIR 1953 All 369 : (1953) 23 AWR 109

Uttar Pradesh Town Improvement (Amendment) Act, 1948 — Section 34, 34A(1)Uttar Pradesh Town Improvement Act, 1919 — Section 100, 21, 73, 94, 95

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High Courts08 Dec 1952Dismissed

Rashid Vs The State

Allahabad High Court · AIR 1953 All 412 : (1953) 23 AWR 96

Penal Code, 1860 (IPC) — Section 361, 362

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High Courts05 Dec 1952Dismissed

Triloki Nath Garg Vs The University of Allahabad

Allahabad High Court · AIR 1953 All 244 : (1953) 23 AWR 223

Constitution of India, 1950 — Article 226

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High Courts05 Dec 1952Allowed

Rameshwar Prasad and Others Vs Satya Narain and Others

Allahabad High Court · AIR 1954 All 115

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 11Uttar Pradesh Encumbered Estates Act, 1934 — Section 11

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High Courts04 Dec 1952Allowed

Ram Narain Vs The Dominion of India, New Delhi and Another

Allahabad High Court · AIR 1953 All 460 : (1953) 23 AWR 107

Railways Act, 1890 — Section 72, 77

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High Courts04 Dec 1952Allowed

Kishan Chand Hari Kishun Chand Vs Diwan Chand Ghasi

Allahabad High Court · AIR 1953 All 287 : (1953) 23 AWR 115

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 13, Order 20 Rule 4Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 5(4)

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High Courts03 Dec 1952Dismissed

Harakh Narain Vs Mst. Kalwati and Another

Allahabad High Court · AIR 1953 All 335

Limitation Act, 1908 — Article 182

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High Courts02 Dec 1952Allowed

Trilok Chand and Others Vs State

Allahabad High Court · AIR 1953 All 404 : (1953) 23 AWR 20

Uttar Pradesh Municipalities Act, 1916 — Section 293, 298Uttar Pradesh Town Areas Act, 1914 — Section 38

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High Courts29 Nov 1952Disposed Of

Dharam Karan Bahadur Asaf Jahi and Another Vs Sm. Shahzad Kunwar and Others

Allahabad High Court · AIR 1953 All 359

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High Courts29 Nov 1952

Suraj Mal Vs The Board of Revenue, U.P., Allahabad and Others

Allahabad High Court · AIR 1953 All 264 : (1953) 23 AWR 1

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 30Uttar Pradesh Tenancy Act, 1939 — Section 243

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High Courts28 Nov 1952Dismissed

Raghunath Narain Mathur Vs Union of India (UOI)

Allahabad High Court · AIR 1953 All 352 : (1953) 23 AWR 162

Constitution of India, 1950 — Article 226, 310

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High Courts27 Nov 1952Dismissed

Mahabir Prasad Vs Kewal Krishna and Others

Allahabad High Court · AIR 1953 All 441 : (1953) 23 AWR 73

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(1)

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High Courts26 Nov 1952Dismissed

The Banarsi Stores Vs President of the Union of Indian Republic for India and Others

Allahabad High Court · AIR 1953 All 318

Evidence Act, 1872 — Section 45Railways Act, 1890 — Section 75

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High Courts21 Nov 1952Partly Allowed

Gauri Shankar and Sons Vs Union of India (UOI) (General Manager, E.I. Rly., Calcutta)

Allahabad High Court · AIR 1953 All 446 : (1953) 23 AWR 57

Arbitration Act, 1940 — Section 34

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High Courts20 Nov 1952Allowed

Mt. Ram Kali Vs Pahilwan Singh and Others

Allahabad High Court · AIR 1953 All 331 : (1953) 23 AWR 75

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts20 Nov 1952Allowed

Calcutta National Bank Ltd. Vs Rahmat Ali Fateh Ullah

Allahabad High Court · AIR 1953 All 452

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, Order 38 Rule 8

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High Courts20 Nov 1952Dismissed

Jian and Others Vs Sudhanshu Kumar

Allahabad High Court · AIR 1953 All 540 : (1953) 23 AWR 23

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(5)

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High Courts19 Nov 1952Allowed

BIJADHAR RAM DWARKA RAM BALLIA, IN RE.

Allahabad High Court · (1953) 23 ITR 343

Income Tax Act, 1961 — Section 66(I)

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High Courts19 Nov 1952

The State Vs Rakshpal Singh and Another

Allahabad High Court · AIR 1953 All 520 : (1953) 23 AWR 25

Evidence Act, 1872 — Section 32(2)

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