COURT ARCHIVE

Allahabad High Court judgments, 1955

385 judgments · page 2 of 20

High Courts28 Nov 1955Allowed

Gopaldas Sarvadayal Vs Commissioner of Sales Tax, U.P.

Allahabad High Court · AIR 1956 All 305 : (1956) 26 AWR 101 : (1956) 7 STC 360

Limitation Act, 1908 — Section 12(2), 29Uttar Pradesh Sales Tax Act, 1948 — Section 10(3), 11(1)

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High Courts28 Nov 1955Allowed

Sehat Ali Khan and Another Vs Abdul Qavi Khan and Others

Allahabad High Court · AIR 1956 All 273 : (1956) 26 AWR 189

Allahabad High Court Rules, 1952 — Rule 7Limitation Act, 1908 — Section 12(2), 29(2)

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High Courts28 Nov 1955Allowed

Saheb Khan Vs State though Aslam Khan and Others

Allahabad High Court · (1956) 26 AWR 130

Criminal Procedure Code, 1898 (CrPC) — Section 145, 146

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High Courts28 Nov 1955Allowed

Lal Triloki Nath Vs Sri S.D. Varma and Others

Allahabad High Court · (1956) 26 AWR 134

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High Courts25 Nov 1955Partly Allowed

Banwarilal and Another Vs The State

Allahabad High Court · AIR 1956 All 341 : (1956) CriLJ 664

Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 342, 342(3)Evidence Act, 1872 — Section 3

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High Courts25 Nov 1955

Ram Nath Koeri and Another Vs Lakshmi Devi Sugar Mills and Others

Allahabad High Court · (1956) 2 LLJ 11

Constitution of India, 1950 — Article 226

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High Courts25 Nov 1955

Jai Singh Vs Mam Chand and Others

Allahabad High Court · AIR 1956 All 337 : (1956) 26 AWR 87

Uttar Pradesh Agriculturists Relief Act, 1934 — Section 23, 5

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High Courts24 Nov 1955Dismissed

Brahmanand Vs The State of Uttar Pradesh and Another

Allahabad High Court · (1956) 26 AWR 136 : (1956) 7 STC 206

Constitution of India, 1950 — Article 226

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High Courts24 Nov 1955Allowed

Sri Kedar Nath and Sri Khadim Husain Vs The Municipal Board

Allahabad High Court · (1956) 26 AWR 141

Constitution of India, 1950 — Article 226

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High Courts22 Nov 1955Dismissed

Thakur Rudra Pratap Singh Vs Thakur Mirtunjay Pratap Singh and Others

Allahabad High Court · AIR 1957 All 28

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 3, 109, 110Constitution of India, 1950 — Article 133, 133(1), 32

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High Courts22 Nov 1955Disposed Of

Sm. Kamla Vs Bhanu Mal

Allahabad High Court · AIR 1956 All 328 : (1956) 26 AWR 138

Guardians and Wards Act, 1890 — Section 14, 9

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High Courts21 Nov 1955Allowed

Shri Sheo Narain Lal Vs The District Magistrate and Others

Allahabad High Court · (1956) 26 AWR 811

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 10(2)Constitution of India, 1950 — Article 226

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High Courts21 Nov 1955Allowed

Dularey Vs The State

Allahabad High Court · (1956) 26 AWR 284

Penal Code, 1860 (IPC) — Section 395, 397Penal Code, 1860 (IPC) — Section 395, 397Penal Code, 1860 (IPC) — Section 395, 397

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High Courts21 Nov 1955Dismissed

Zawar Hasan and Another Vs Rakhaldas Banerji and Another

Allahabad High Court · AIR 1956 All 272

Transfer of Property Act, 1882 — Section 105

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High Courts21 Nov 1955

L. DWARKA DASS Vs Income Tax OFFICER, SPECIAL CIRCLE "A" WARD, KANPUR.

Allahabad High Court · (1956) 29 ITR 60

Constitution of India, 1950 — Article 226, 294Stamp Act, 1899 — Section 57

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High Courts19 Nov 1955Allowed

Hari Gopal and Another Vs State

Allahabad High Court · (1956) 26 AWR 122

Criminal Procedure Code, 1898 (CrPC) — Section 438

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High Courts18 Nov 1955Disposed Of

Mt. Mithan and Another Vs Municipal Board of Orai and State of U.P.

Allahabad High Court · AIR 1956 All 351 : (1956) CriLJ 1383

Criminal Procedure Code, 1898 (CrPC) — Section 1(2), 4(1), 435, 439, 5Uttar Pradesh Municipalities Act, 1916 — Section 247(1)

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High Courts18 Nov 1955Allowed

Sarnam Singh and Others Vs State of U.P.

Allahabad High Court · (1956) 26 AWR 124

Criminal Procedure Code, 1898 (CrPC) — Section 260, 261Northern India Canal and Drainage Act, 1873 — Section 20, 21, 3, 70

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High Courts18 Nov 1955

Bansi and Others Vs Hari Singh and Others

Allahabad High Court · AIR 1956 All 297 : (1956) CriLJ 561

Constitution of India, 1950 — Article 134Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4), 146, 367, 404

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High Courts17 Nov 1955Dismissed

Pandit Daya Shankar Vs Sheo Ram

Allahabad High Court · (1956) 26 AWR 120

Limitation Act, 1963 — Section 14

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