High Courts18 Aug 1955Dismissed
Sri Gopi Nath Agarwal and Others Vs The Rent Control and Eviction Officer and Others
Allahabad High Court · (1955) 25 AWR 524
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7
COURT ARCHIVE
Allahabad High Court judgments, 1955
385 judgments · page 11 of 20
High Courts18 Aug 1955Dismissed
Mst. Sarojini Devi Vs Rent Control and Eviction Officer, Allahabad and Another
Allahabad High Court · AIR 1956 All 100
Constitution of India, 1950 — Article 14, 19, 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7B(7)Uttar Pradesh General Clauses Act, 1904 — Section 5
High Courts17 Aug 1955Allowed
Mt. Mithan and Another Vs The Municipal Board of Orai and Another
Allahabad High Court · AIR 1956 All 719 : (1956) CriLJ 671
Criminal Procedure Code, 1898 (CrPC) — Section 133, 350, 4(1), 435, 439Uttar Pradesh Municipalities Act, 1916 — Section 247, 247(1), 310, 310(2)
High Courts17 Aug 1955Allowed
Jagannath Prasad and Others Vs Mst. Ram Dularey and Others
Allahabad High Court · AIR 1956 All 63
Civil Procedure Code, 1908 (CPC) — Section 149Court Fees Act, 1870 — Section 6Limitation Act, 1908 — Article 60
High Courts16 Aug 1955Dismissed
Debi Dayal Vs S.C. Roy
Allahabad High Court · AIR 1955 All 670
Contempt of Courts Act, 1971 — Section 1
High Courts16 Aug 1955Dismissed
Hira Lal Vs The State
Allahabad High Court · AIR 1956 All 142
Uttar Pradesh Sales Tax Act, 1948 — Section 14, 2
High Courts16 Aug 1955Disposed Of
State of Uttar Pradesh Vs Ratan Shukla
Allahabad High Court · AIR 1956 All 258 : (1956) CriLJ 579
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 227, 228Contempt of Courts Act, 1971 — Section 3
High Courts12 Aug 1955Allowed
Shyam Lal Vs Municipal Board, Ferozabad
Allahabad High Court · AIR 1956 All 185
Uttar Pradesh Municipalities Act, 1916 — Section 298
High Courts09 Aug 1955Allowed
Bashir Ahmad Vs Mst. Nanhi Jan Tawaif
Allahabad High Court · (1955) 25 AWR 510
Contract Act, 1872 — Section 23
High Courts09 Aug 1955Dismissed
Dalel Singh Vs Honorary Secretary, Co-operative Union Ltd., U.P., Lucknow and Others
Allahabad High Court · AIR 1956 All 43 : (1956) 1 LLJ 242
Constitution of India, 1950 — Article 226, 311Penal Code, 1860 (IPC) — Section 409
High Courts09 Aug 1955Dismissed
Bhagwan Prasad and Another Vs Ram Chandra and Another
Allahabad High Court · (1955) 25 AWR 649
High Courts05 Aug 1955Allowed
Sri Lal Bansal Vs The Rent Control and Eviction Officer and Others
Allahabad High Court · (1955) 25 AWR 530
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7A
High Courts05 Aug 1955Allowed
Udai Bhan Singh Vs Lachhman Das and Another
Allahabad High Court · AIR 1955 All 667
Court Fees Act, 1870 — Section 7Uttar Pradesh Court Fees (Amendment) Act — Article 17
High Courts05 Aug 1955
Bhagwat Prakash Vs The State
Allahabad High Court · AIR 1956 All 22 : (1956) CriLJ 4
Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 376
High Courts04 Aug 1955Disposed Of
Chiranji Lal Vs The State of U.P.
Allahabad High Court · AIR 1955 All 701
Criminal Procedure Code, 1898 (CrPC) — Section 526
High Courts04 Aug 1955Dismissed
Sunder Lal and Another Vs Jai Narain and Others
Allahabad High Court · AIR 1955 All 669
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 20
High Courts04 Aug 1955
Anand Singh and Others Vs Mst. Kumari and Others
Allahabad High Court · (1955) 25 AWR 526
Uttar Pradesh Tenancy Act, 1939 — Section 180, 242Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 4(2)(v)
High Courts02 Aug 1955Allowed
Ali Mohammad Vs Shri Jamna Saran
Allahabad High Court · (1955) 25 AWR 554
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 14
High Courts02 Aug 1955Allowed
Bithal Das Vs State of U.P.
Allahabad High Court · AIR 1956 All 156 : (1956) 30 ITR 647
Income Tax Act, 1922 — Section 66(2)Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 10, 22, 24(4), 25
High Courts01 Aug 1955Dismissed
Gulab Chand Vs Jaswant Singh and Others
Allahabad High Court · AIR 1956 All 71
Stamp Act, 1899 — Section 2(14)