High Courts03 Mar 1955
Narayan Singh Vs Smt. Bahadur Kunwar
Allahabad High Court · (1955) 03 AHC CK 0009
Stamp Act, 1899 — Section 13Stamp Rules, 1925 — Rule 7
COURT ARCHIVE
Allahabad High Court judgments, 1955
385 judgments · page 17 of 20
High Courts02 Mar 1955Dismissed
Jiwan Mal and Co. Vs Secretary, Kanpur Loha Mills Karamchari Union, Congress Labour Centre, Darshanpurwa, Kanpur and Others
Allahabad High Court · AIR 1955 All 581 : (1957) 1 LLJ 442
Industrial Employment (Standing Orders) Act, 1946 — Section 3, 3(2), 4, 5
High Courts02 Mar 1955Dismissed
Hafiz Mohammad Ali Vs Municipal Board and Another
Allahabad High Court · (1955) 25 AWR 479
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 97Uttar Pradesh Municipalities Act, 1916 — Section 326
High Courts02 Mar 1955Allowed
Badhyamal Narayan Das Vs Chairman, District Board, Banaras and Another
Allahabad High Court · AIR 1955 All 541
Constitution of India, 1950 — Article 226Uttar Pradesh District Boards Act, 1922 — Section 174(2)
High Courts01 Mar 1955Allowed
Mahabir Prasad Vs District Magistrate, Kanpur and Others
Allahabad High Court · AIR 1955 All 501 : (1955) 25 AWR 384
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7Uttar Pradesh General Clauses Act, 1904 — Section 21
High Courts28 Feb 1955Dismissed
Babu Ram Vs The State of Uttar Pradesh
Allahabad High Court · (1955) 25 AWR 493
Uttar Pradesh Agricultural Tenants (Acquisition of Privileges) Act, 1949 — Section 4(2), 8
High Courts25 Feb 1955Disposed Of
Pt. Bansgopal Tewari and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1955 All 546
Constitution of India, 1950 — Article 14Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 10, 2
High Courts25 Feb 1955
Laxmi Narayan Acharya Vs Lt. Col. C.B. Mahajan
Allahabad High Court · AIR 1955 All 534
Agra University Act, 1926 — Section 34, 4(2)Constitution of India, 1950 — Article 226
High Courts25 Feb 1955Dismissed
Radha Ballabh Vs Bahore Ram Chand
Allahabad High Court · AIR 1955 All 679
Transfer of Property Act, 1882 — Section 106, 116
High Courts25 Feb 1955Dismissed
Vishwamitra Karyalaya Press Vs Authority appointed under Payment of Wages Act, 1936 for Kanpur and Others
Allahabad High Court · AIR 1955 All 702
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 2Payment of Wages Act, 1936 — Section 15, 15(3), 17, 2
High Courts25 Feb 1955Dismissed
Sujan Singh Vs Sardar Har Baksh Singh
Allahabad High Court · (1955) 25 AWR 360
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts25 Feb 1955Dismissed
Thakur Prasad Vs The State of U.P. and Others
Allahabad High Court · (1955) 25 AWR 270
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 8
High Courts24 Feb 1955Dismissed
L. Nawal Kishore Vs Rameshwar Nath and Others
Allahabad High Court · AIR 1955 All 594
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts23 Feb 1955Dismissed
Sharda Prasad Srivastava Vs Accountant General, Uttar Pradesh, Allahabad
Allahabad High Court · AIR 1955 All 496 : (1957) 1 LLJ 37
Constitution of India, 1950 — Article 14, 141, 226, 311
High Courts22 Feb 1955Dismissed
Sm. Bhagwati Kuer and Others Vs Lal Bahadur and Others
Allahabad High Court · AIR 1955 All 422
Constitution of India, 1950 — Article 226
High Courts22 Feb 1955Dismissed
Mool Chand and Others Vs Smt. Brijmani Devi and Others
Allahabad High Court · AIR 1955 All 680
Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133(1)Transfer of Property Act, 1882 — Section 111, 112, 133
High Courts22 Feb 1955Dismissed
Vij Yanand Singh and Another Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1955) 25 AWR 376
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 8
High Courts22 Feb 1955Dismissed
Salek Chand and Others Vs State
Allahabad High Court · (1955) 25 AWR 262
Criminal Procedure Code, 1898 (CrPC) — Section 208
High Courts21 Feb 1955Dismissed
Rameshwar Swarup Vs Surajmal Shyam Sunder and Another
Allahabad High Court · AIR 1955 All 676
Provincial Insolvency Act, 1920 — Section 4Trusts Act, 1882 — Section 66, 86
High Courts18 Feb 1955Allowed
Cyril Austin Spencer alias Cyril Spencer Vs M.H. Spencer
Allahabad High Court · (1955) 25 AWR 303
Uttar Pradesh Civil Laws (Reforms and Amendment) Act, 1954 — Section 3