High Courts05 Sept 1955Allowed
Haveli Ram Vs The State
Allahabad High Court · AIR 1956 All 132 : (1956) CriLJ 183
Penal Code, 1860 (IPC) — Section 480, 482, 486
COURT ARCHIVE
Allahabad High Court judgments, 1955
385 judgments · page 10 of 20
High Courts05 Sept 1955Dismissed
Shariff Ahmad Vs The State
Allahabad High Court · AIR 1957 All 50 : (1957) CriLJ 28
Evidence Act, 1872 — Section 15Penal Code, 1860 (IPC) — Section 300, 302, 34
High Courts05 Sept 1955Allowed
Sanker Dutt Shukla Vs President, Municipal Board, Auraiya and Another
Allahabad High Court · AIR 1956 All 70 : (1956) 1 LLJ 736
Constitution of India, 1950 — Article 226, 311Uttar Pradesh Municipalities Act, 1916 — Section 74
High Courts05 Sept 1955Allowed
Narendra Kumar Vs State
Allahabad High Court · AIR 1956 All 336 : (1956) 26 AWR 40 : (1956) CriLJ 662
Penal Code, 1860 (IPC) — Section 395, 412
High Courts02 Sept 1955Dismissed
Chief Inspector of Stamps Vs Jash Pal Singh and Others
Allahabad High Court · AIR 1956 All 168
High Courts02 Sept 1955Dismissed
Munshi and Others Vs Chiranji Singh and Another
Allahabad High Court · AIR 1956 All 237
Civil Procedure Code, 1908 (CPC) — Section 11, 115Transfer of Property Act, 1882 — Section 60Uttar Pradesh Agriculturists Relief Act, 1934 — Section 12
High Courts01 Sept 1955Allowed
Shyam Lal Vs District Board of Agra and Others
Allahabad High Court · AIR 1956 All 7
Northern India Ferries Act, 1878 — Section 3, 4
High Courts01 Sept 1955Allowed
L. Behu Mal Vs Murli Dhar and Others
Allahabad High Court · AIR 1956 All 5
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, 151Limitation Act, 1908 — Section 14, 14(1)
High Courts31 Aug 1955Allowed
Sm. Pancho Vs Ram Prasad
Allahabad High Court · AIR 1956 All 41 : (1956) CriLJ 11
Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2(4)
High Courts26 Aug 1955Dismissed
Raghubir Saran Agarwal Vs Ram Prasad Misra
Allahabad High Court · AIR 1956 All 267 : (1956) CriLJ 470
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 499
High Courts26 Aug 1955Allowed
Aziz Ahmad Vs Sher Ali and Others
Allahabad High Court · AIR 1956 All 8 : (1955) 25 AWR 545
Contract Act, 1872 — Section 134, 137
High Courts25 Aug 1955Dismissed
State Vs Sheo Shanker
Allahabad High Court · AIR 1956 All 326 : (1956) CriLJ 659
Penal Code, 1860 (IPC) — Section 409Uttar Pradesh First Offenders Probation Act, 1938 — Section 4, 4(1)
High Courts24 Aug 1955Dismissed
Mohammad Murad Ibrahim Khan and Another Vs Govt. of U.P. of Agra and Oudh
Allahabad High Court · AIR 1956 All 75
Civil Procedure Code, 1908 (CPC) — Section 122Contract Act, 1872 — Section 148Government of India Act, 1915 — Section 107
High Courts24 Aug 1955Dismissed
Gopi Nath Agarwal Vs Commissioner of Income Tax, U.P. and V.P.
Allahabad High Court · AIR 1956 All 105 : (1955) 28 ITR 753
Income Tax Act, 1922 — Section 2, 2(6B), 66, 66(2)
High Courts24 Aug 1955Dismissed
Pulpil Singh Vs The State
Allahabad High Court · AIR 1955 All 696 : (1955) CriLJ 1553
Criminal Procedure Code, 1898 (CrPC) — Section 239, 411Evidence Act, 1872 — Section 114
High Courts24 Aug 1955Dismissed
Ranjit Singh Vs State
Allahabad High Court · AIR 1956 All 134 : (1956) CriLJ 185
Criminal Procedure Code, 1898 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 19Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 61
High Courts23 Aug 1955Dismissed
Ram Chandra Sharma and Others Vs State of U.P.
Allahabad High Court · AIR 1956 All 4 : (1956) CriLJ 2 : (1956) 1 LLJ 10
Factories Act, 1948 — Section 100, 2, 92Uttar Pradesh Factories Rules, 1950 — Rule 13, 6
High Courts22 Aug 1955Dismissed
Jograj Singh and Others Vs The State of U.P. and Another
Allahabad High Court · (1956) 7 STC 219
Constitution of India, 1950 — Article 14, 19, 226
High Courts19 Aug 1955Dismissed
Mahadeo Prasad and Others Vs Kamala Varma and Others
Allahabad High Court · AIR 1956 All 51
Arbitration Act, 1940 — Section 15, 21, 24, 30, 33Specific Relief Act, 1877 — Section 54
High Courts19 Aug 1955Dismissed
Om Prakash and Others Vs The State
Allahabad High Court · AIR 1956 All 163 : (1956) CriLJ 358
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 395, 396