High Courts19 Oct 1955Allowed
The State Vs Murli and Others
Allahabad High Court · AIR 1957 All 53 : (1957) CriLJ 32
Criminal Procedure Code, 1898 (CrPC) — Section 337, 367, 417, 418, 423Evidence Act, 1872 — Section 114, 133, 3, 5
COURT ARCHIVE
Allahabad High Court judgments, 1955
385 judgments · page 5 of 20
High Courts19 Oct 1955Allowed
S.D. Mathur Vs Municipal Board, Agra and Another
Allahabad High Court · AIR 1956 All 181 : (1955) 25 AWR 734
Constitution of India, 1950 — Article 310Uttar Pradesh Local Bodies (Appointment of Administrators) Act, 1953 — Section 3Uttar Pradesh Municipalities Act, 1916 — Section 58(1)
High Courts19 Oct 1955Dismissed
Raja Singh and Others Vs State
Allahabad High Court · (1956) 26 AWR 89
Penal Code, 1860 (IPC) — Section 394
High Courts17 Oct 1955
Shankar Lal Sharma Vs M.S. Bisht
Allahabad High Court · AIR 1956 All 160 : (1956) 26 AWR 370 : (1956) CriLJ 195
Contempt of Courts Act, 1971 — Section 3
High Courts17 Oct 1955Dismissed
Bhagwan Das Barnwal Vs State and Another
Allahabad High Court · AIR 1956 All 213 : (1956) 26 AWR 435 : (1955) 25 AWR 628
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 48, 48(2)
High Courts17 Oct 1955Allowed
L. Basant Lal and Another Vs Rameshwar Prasad and Others
Allahabad High Court · AIR 1957 All 287
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 11
High Courts17 Oct 1955Allowed
Chandrika Singh and Others Vs The Board of Revenue, U.P., Allahabad and Others
Allahabad High Court · AIR 1956 All 177 : (1956) 26 AWR 18
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20
High Courts17 Oct 1955Allowed
President, Municipal Board Shahjahanpur Vs District Magistrate, Shahjahanpur
Allahabad High Court · AIR 1956 All 369
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 35, 36, 48(2), 48(3), 86
High Courts14 Oct 1955Dismissed
Ranbir Singh Jain Vs State
Allahabad High Court · (1956) 26 AWR 161
Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 448, 460, 466Criminal Procedure Code, 1898 (CrPC) — Section 195
High Courts14 Oct 1955Allowed
AGARWAL and CO. Vs THE Income Tax OFFICER AND ANOTHER.
Allahabad High Court · (1956) 29 ITR 342
Constitution of India, 1950 — Article 226
High Courts14 Oct 1955Dismissed
Rama Shankar Vs Official Liquidator, Jwala Bank Ltd.
Allahabad High Court · AIR 1956 All 222 : (1956) 26 AWR 808 : (1956) CriLJ 369
Allahabad High Court Rules, 1952 — Rule 5Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 96Companies Act, 1913 — Section 202, 235
High Courts14 Oct 1955Dismissed
Radha Ballabh Vs Jawahar Lal
Allahabad High Court · AIR 1956 All 216
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 105, 115
High Courts13 Oct 1955Dismissed
Abdul Rauf Vs Mohd. Shafi and Others
Allahabad High Court · AIR 1956 All 337(1) : (1956) CriLJ 663
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts13 Oct 1955Dismissed
Shivaji Mahraj and Others Vs Lala Barati Lal and Others
Allahabad High Court · AIR 1956 All 207
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 100, 101, 92Evidence Act, 1872 — Section 101, 102, 103, 114Limitation Act, 1908 — Article 142, 144
High Courts12 Oct 1955Dismissed
Ram Sahai and Another Vs Ram Sewak
Allahabad High Court · AIR 1956 All 321 : (1955) 25 AWR 724
Adaptation of Laws Order, 1950 — Section 27Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133, 135, 372(2)
High Courts11 Oct 1955Dismissed
Mrs. Kather Dutt Vs District Magistrate, Lucknow and Another
Allahabad High Court · AIR 1956 All 232
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, 115, 9Constitution of India, 1950 — Article 31Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3
High Courts11 Oct 1955Allowed
Lokesh Chandra Vs Commissioner, Rohilkhand Division, Bareilly and Others
Allahabad High Court · AIR 1956 All 147
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 40(1), 40(4), 82
High Courts10 Oct 1955Allowed
Sri. B.K. Agarwal Vs Regional Transport Authority, Kumaon Region and Another
Allahabad High Court · (1956) 26 AWR 821
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21Motor Vehicles Act, 1988 — Section 60, 71, 90
High Courts10 Oct 1955Disposed Off
Jai Singh Plaintiff Vs Mam Chand and others
Allahabad High Court · (1955) 10 AHC CK 0039
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21
High Courts10 Oct 1955Allowed
Ashwani Kumar Vs The State
Allahabad High Court · AIR 1956 All 158 : (1955) 25 AWR 720
Criminal Procedure Code, 1898 (CrPC) — Section 239