High Courts17 Nov 1955Dismissed
KAMLAPAT MOTILAL Vs Income Tax OFFICER AND ANOTHER.
Allahabad High Court · (1956) 29 ITR 192
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 1955
385 judgments · page 3 of 20
High Courts11 Nov 1955Disposed Of
Parma Nand Vs Champa Lal and Others
Allahabad High Court · AIR 1956 All 225 : (1956) 26 AWR 61
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 43, 55, 55(2)
High Courts11 Nov 1955Dismissed
State Vs Beni Bahadur Singh
Allahabad High Court · (1957) CriLJ 268
Civil Procedure Code, 1908 (CPC) — Section 115Payment of Wages Act, 1936 — Section 15, 17, 18
High Courts11 Nov 1955Dismissed
Goverdhan Lal Jagdish Kumar Vs Commr. of Income Tax, U.P., Lucknow and Another
Allahabad High Court · AIR 1956 All 130 : (1956) 29 ITR 591
Income Tax Act, 1922 — Section 29, 45
High Courts11 Nov 1955Allowed
Raj Behari Lal and Others Vs Dr. Mahabir Prasad and Others
Allahabad High Court · AIR 1956 All 310 : (1956) 26 AWR 73
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3(5)
High Courts11 Nov 1955Allowed
Abdul Rahim Vs State
Allahabad High Court · AIR 1956 All 319 : (1956) CriLJ 269
Criminal Procedure Code, 1898 (CrPC) — Section 517, 520
High Courts11 Nov 1955Dismissed
Dy. Commissioner, Rae Bareli and Another Vs Har Narain Lal
Allahabad High Court · AIR 1956 All 205
Contract Act, 1872 — Section 23, 72
High Courts10 Nov 1955Dismissed
Sm. Balika Devi and Another Vs Kedar Nath Puri
Allahabad High Court · AIR 1956 All 377
Arbitration Act, 1940 — Section 20, 39, 6, 6(3), 8Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, 115
High Courts10 Nov 1955Partly Allowed
Mohammad Hasan and Others Vs Bachai Ram
Allahabad High Court · AIR 1956 All 203
Transfer of Property Act, 1882 — Section 106
High Courts10 Nov 1955
Ram Kumar Shukla Vs The State
Allahabad High Court · (1962) CriLJ 122
Penal Code, 1860 (IPC) — Section 499, 500
High Courts10 Nov 1955Allowed
Sahu Raghbir Saran (deceased) and after his death Madan Mohan Lal and Others Vs Azizul Rahman and Others
Allahabad High Court · (1956) 26 AWR 126
Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 51, 63, 63A
High Courts09 Nov 1955Dismissed
Sirajul Haq Khan and Another Vs Custodian, Evacuee Properties, Lucknow and Others
Allahabad High Court · AIR 1956 All 161 : (1956) 26 AWR 21
Evacuee Interest (Separation) Act, 1951 — Section 10, 14(1), 23, 8, 8(1)Evacuee Interest (Separation) Rules, 1951 — Rule 11B
High Courts09 Nov 1955Allowed
Bihari Vs State
Allahabad High Court · (1956) 26 AWR 112
Criminal Procedure Code, 1898 (CrPC) — Section 103Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 380, 411
High Courts09 Nov 1955Allowed
Munshi and Another Vs Shanker and Another
Allahabad High Court · (1956) 26 AWR 157
Uttar Pradesh Tenancy Act, 1939 — Section 180
High Courts08 Nov 1955
Baij Nath and Another Vs State
Allahabad High Court · AIR 1956 All 234 : (1956) 26 AWR 440 : (1956) CriLJ 449
Criminal Procedure Code, 1898 (CrPC) — Section 537, 96Uttar Pradesh Excise Act, 1910 — Section 10(2), 2(7), 53Uttar Pradesh Opium Smoking Act, 1934 — Section 12, 13, 14, 19A, 25
High Courts08 Nov 1955Dismissed
Kashi Prasad Singh Vs Gupteshwar Singh and Another
Allahabad High Court · AIR 1956 All 431 : (1956) 26 AWR 58
Arbitration Act, 1940 — Section 8, 8(2)General Clauses Act, 1897 — Section 13(2)
High Courts07 Nov 1955Disposed Of
Waqf Estate of Nawab Mohd. Azmat Ali Khan Vs U.P. State and Another
Allahabad High Court · AIR 1956 All 416 : (1956) 26 AWR 10
Constitution (Fourth Amendment) Act, 1955 — Article 31BUnited Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948 — Section 11
High Courts07 Nov 1955Allowed
Sri Ram Chandra Singh Vs The District Magistrate Kanpur and Others
Allahabad High Court · (1956) 26 AWR 16
Constitution of India, 1950 — Article 226
High Courts07 Nov 1955Dismissed
Nathi Mal Vs State
Allahabad High Court · (1956) 26 AWR 117
Penal Code, 1860 (IPC) — Section 415, 417, 463, 464, 465
High Courts04 Nov 1955Dismissed
Chunni and Smt. Ram Devi Vs State
Allahabad High Court · (1956) 26 AWR 115