High Courts15 Nov 1951Allowed
Ram Sunder Misra Vs Triloki Nath Pandey and Others
Allahabad High Court · AIR 1953 All 217
Uttar Pradesh Tenancy Act, 1939 — Section 295A
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,142 of 5,024
High Courts14 Nov 1951Dismissed
Taj Khan and Others Vs Rex
Allahabad High Court · AIR 1952 All 369
Criminal Procedure Code, 1898 (CrPC) — Section 423, 439Penal Code, 1860 (IPC) — Section 302
High Courts12 Nov 1951Dismissed
Sm. Shyama Devi Vs Sadan Sewak
Allahabad High Court · AIR 1953 All 380 : (1952) 22 AWR 17
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 259, 369
High Courts12 Nov 1951Dismissed
Karhiley and Others Vs Hira and Others
Allahabad High Court · AIR 1952 All 229 : (1952) 22 AWR 29
High Courts12 Nov 1951Dismissed
Krishna Pal Singh and Another Vs Mt. Babban
Allahabad High Court · AIR 1952 All 227
Uttar Pradesh Encumbered Estates Act, 1934 — Section 11, 4
High Courts10 Nov 1951Dismissed
Deokinandan and Others Vs Jhotha Lal and Another
Allahabad High Court · AIR 1952 All 224 : (1952) 22 AWR 168
Court Fees Act, 1870 — Article 4, 5
High Courts09 Nov 1951Dismissed
Fazal-ul Rahim Khan Vs Nawal Kishore and Others
Allahabad High Court · AIR 1952 All 226 : (1952) 22 AWR 129
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63Transfer of Property Act, 1882 — Section 53
High Courts08 Nov 1951Allowed
Vakiluddin and Others Vs Mahabir Prasad and Others
Allahabad High Court · AIR 1952 All 527 : (1952) 22 AWR 66
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100Easements Act, 1882 — Section 18Evidence Act, 1872 — Section 13
High Courts06 Nov 1951Dismissed
Mohd. Tahir Vs Mst. Sardar Bano and Another
Allahabad High Court · AIR 1952 All 782 : (1952) 22 AWR 7
Evidence Act, 1872 — Section 3, 65, 91Stamp Act, 1899 — Section 2(12)
High Courts06 Nov 1951Dismissed
Radhey Lal Vs Mt. Lareti
Allahabad High Court · AIR 1954 All 150 : (1952) 22 AWR 14
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 1(3), 14, 3
High Courts05 Nov 1951Dismissed
Mohammad Bux Vs Govt. of State of Uttar Pradesh and Another
Allahabad High Court · AIR 1953 All 739
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 40, 40(2)Constitution of India, 1950 — Article 226
High Courts02 Nov 1951Dismissed
Vidya Ram Vs Ganga Sahai
Allahabad High Court · AIR 1953 All 455
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 537
High Courts02 Nov 1951Allowed
L. Lahori Ram Sahgal, J.D. Vs L. Prabhu Dayal, D.H.
Allahabad High Court · AIR 1953 All 120
Civil Procedure Code, 1908 (CPC) — Section 148Limitation Act, 1908 — Article 182
High Courts02 Nov 1951
Budhan Vs Sukhan and Others
Allahabad High Court · AIR 1952 All 678
Criminal Procedure Code, 1898 (CrPC) — Section 145, 438, 439Oaths Act, 1873 — Section 10, 11, 8, 9
High Courts29 Oct 1951Dismissed
Bhagirath Vs Afaq Rasul and Another
Allahabad High Court · AIR 1952 All 207 : (1952) 22 AWR 126
Partition Act, 1893 — Section 4
High Courts29 Oct 1951Allowed
Mt. Thakur Dei Kunwar and Others Vs Bishwanath Singh and Others
Allahabad High Court · AIR 1953 All 251
Civil Procedure Code, 1908 (CPC) — Section 100, 101Specific Relief Act, 1877 — Section 42United Provinces Regulation of Agricultural Credit Act, 1940 — Section 2(12), 24, 7
High Courts29 Oct 1951Allowed
Keshodass Wadhumal Advani Vs Syed Murtaza Ali Khan
Allahabad High Court · AIR 1952 All 318
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts26 Oct 1951Dismissed
Rudan Vs Ujagar Singh and Another
Allahabad High Court · AIR 1953 All 733 : (1952) 22 AWR 64
Specific Relief Act, 1877 — Section 9Uttar Pradesh Tenancy Act, 1939 — Section 242Specific Relief Act, 1877 — Section 9
High Courts26 Oct 1951Dismissed
Mohan Lal Vs Kunwar Sen
Allahabad High Court · AIR 1953 All 598 : (1952) 22 AWR 80
Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 15, 3
High Courts17 Oct 1951Dismissed
Mst. Ram Dulari Vs B. Udai Bhan Pratap Singh
Allahabad High Court · AIR 1954 All 98 : (1952) 22 AWR 71
Civil Procedure Code, 1908 (CPC) — Section 151