Allahabad High Court Judgments 1955

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33

Read judgment

High Courts16 Dec 1955Allowed

Gobardhan Vs The State

Allahabad High Court · AIR 1959 All 53 : (1956) 26 AWR 216

Evidence Act, 1872 — Section 51Uttar Pradesh Excise Act, 1910 — Section 60

Read judgment

High Courts12 Dec 1955Allowed

Jagat Narain Dixit Vs Amar Nath Srivastava and Another

Allahabad High Court · (1956) 26 AWR 266

Read judgment

High Courts08 Dec 1955Dismissed

Upper Ganges Electric Employees Union Vs Upper Ganges Valley Electricity Supply Co. Ltd. and Another

Allahabad High Court · AIR 1956 All 491

Civil Procedure Code, 1908 (CPC) — Section 107, 110Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7(1)

Read judgment

High Courts07 Dec 1955Allowed

Sheo Jatan Kunwar Vs Bhadai Rai and Others

Allahabad High Court · (1956) 26 AWR 217

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Civil Procedure Code, 1908 (CPC) — Section 115

Read judgment

High Courts06 Dec 1955Dismissed

W.O. Holdsworth and Others Vs State of U.P.

Allahabad High Court · AIR 1956 All 392 : (1956) 26 AWR 803

Constitution of India, 1950 — Article 133(1)Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 24

Read judgment

High Courts05 Dec 1955Dismissed

Anant Ram Misra Vs A.N. Dixit and Another

Allahabad High Court · AIR 1956 All 527

Constitution of India, 1950 — Article 311

Read judgment

High Courts02 Dec 1955Dismissed

Shri Ganesh Prasad Chaturvedi Vs The District Magistrate and Others

Allahabad High Court · (1956) 26 AWR 790

Constitution of India, 1950 — Article 226, 60Uttar Pradesh Municipalities Act, 1916 — Section 296, 47A, 49, 81, 87AUttar Pradesh Municipalities Act, 1916 — Section 296, 47A, 49, 81, 87A

Read judgment

High Courts01 Dec 1955Dismissed

State of Uttar Pradesh and Others Vs Kanhaiya Lal Makund Lal Sarraf

Allahabad High Court · AIR 1956 All 383 : (1956) 7 STC 579

Contract Act, 1872 — Section 2, 21, 3, 72General Clauses Act, 1897 — Section 3(39)Uttar Pradesh Sales Tax Act, 1948 — Section 2

Read judgment

High Courts01 Dec 1955Allowed

Pt. Joti Prasad Bajpai Vs Dau Dayal and Others

Allahabad High Court · (1956) 26 AWR 159

Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226

Read judgment

High Courts01 Dec 1955Dismissed

Mst. Mithah and Mst. Jaddan Vs The Municipal Board of Orai and The State of U.P.

Allahabad High Court · (1956) 26 AWR 176

Criminal Procedure Code, 1898 (CrPC) — Section 112, 118, 121, 122, 123Penal Code, 1860 (IPC) — Section 182, 188Uttar Pradesh Municipalities Act, 1916 — Section 133, 145, 247, 247(1), 247(2)

Read judgment

High Courts30 Nov 1955Dismissed