COURT ARCHIVE

Allahabad High Court judgments, 1955

385 judgments · page 9 of 20

High Courts16 Sept 1955Disposed Of

Karan Singh Vs The State

Allahabad High Court · AIR 1956 All 159 : (1956) 26 AWR 47 : (1956) CriLJ 194

Criminal Procedure Code, 1898 (CrPC) — Section 221, 233, 236, 237Penal Code, 1860 (IPC) — Section 149, 304, 304(1)

High Courts15 Sept 1955Disposed Of

In Re: Dhampur Sugar Mills Ltd.

Allahabad High Court · AIR 1956 All 25

Stamp Act, 1899 — Article 34, 5, 7, 2(5)

High Courts15 Sept 1955Allowed

State Vs Lalta Singh and Others

Allahabad High Court · AIR 1956 All 73 : (1955) 25 AWR 577 : (1956) CriLJ 21

Uttar Pradesh Panchayat Raj Act, 1947 — Section 56

High Courts14 Sept 1955Disposed Of

Ch. Shyam Sunder Vs Daw Dayal Khanna

Allahabad High Court · AIR 1956 All 79 : (1955) 25 AWR 582

Civil Procedure Code, 1908 (CPC) — Section 151, 2(14), 36Contempt of Courts Act, 1971 — Section 1

High Courts14 Sept 1955Dismissed

Dr. Brijendra Swarup Vs Election Tribunal, Lucknow and Others

Allahabad High Court · AIR 1956 All 111

Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 100(1), 100(2)

High Courts13 Sept 1955Allowed

Gokul Nath Samadhya and Another Vs The State of U.P.

Allahabad High Court · (1955) 25 AWR 567

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 8

High Courts13 Sept 1955Allowed

Bansraj Vs State

Allahabad High Court · AIR 1956 All 27 : (1955) 25 AWR 697 : (1956) CriLJ 6

Motor Vehicles Act, 1939 — Section 123, 123(1), 123(11), 42, 42(1)

High Courts12 Sept 1955Allowed

Ganga Singh and Others Vs The State

Allahabad High Court · AIR 1956 All 122 : (1955) 25 AWR 673 : (1956) CriLJ 181

Criminal Procedure Code, 1898 (CrPC) — Section 496Evidence Act, 1872 — Section 9

High Courts12 Sept 1955

OM PRAKASH GUPTA Vs Income Tax OFFICER, DEHRA DUN, AND ANOTHER.

Allahabad High Court · (1956) 29 ITR 495

Constitution of India, 1950 — Article 226

High Courts09 Sept 1955Allowed

Jai Narain and others Vs State

Allahabad High Court · (1955) 09 AHC CK 0068

Criminal Procedure Code, 1898 (CrPC) — Section 145(6)

High Courts09 Sept 1955Allowed

Mohammad Shafique Vs The State

Allahabad High Court · AIR 1956 All 108 : (1955) 25 AWR 587 : (1956) CriLJ 176

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1898 (CrPC) — Section 423Influx from Pakistan (Control) Act, 1949 — Section 5

High Courts09 Sept 1955Allowed

Bhairon Lal Ramadhin Vs State

Allahabad High Court · AIR 1956 All 123 : (1955) 25 AWR 581 : (1956) CriLJ 182

Criminal Procedure Code, 1898 (CrPC) — Section 514

High Courts09 Sept 1955Allowed

U.P. Government Vs S. Tabarakh Husain

Allahabad High Court · AIR 1956 All 151

Constitution of India, 1950 — Article 311

High Courts08 Sept 1955Dismissed

Ganga Narain Vs State

Allahabad High Court · AIR 1956 All 197

Criminal Law (Amendment) Act, 1952 — Section 6, 7Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1947 — Section 5(1), 5(4)

High Courts07 Sept 1955Dismissed

Mahendra Singh Vs State of U.P. and Others

Allahabad High Court · AIR 1956 All 96 : (1955) 25 AWR 548 : (1956) CriLJ 174 : (1955) 2 LLJ 750

Police Act, 1861 — Section 1, 17, 28, 29, 35

High Courts07 Sept 1955Dismissed

Gursaran Lal Vs Seral Kumar

Allahabad High Court · AIR 1956 All 136 : (1956) 26 AWR 280

Contract Act, 1872 — Section 11Legal Practitioners Act, 1879 — Section 13Partnership Act, 1932 — Section 6

High Courts07 Sept 1955

Maharaj Singh and Other Vs State

Allahabad High Court · (1955) 09 AHC CK 0015

Penal Code, 1860 (IPC) — Section 324, 325

High Courts07 Sept 1955Dismissed

Sri Rajendra Pal alias Indra Pal and Another Vs Lala Savati Lal and Others

Allahabad High Court · (1956) 26 AWR 785

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 189, 199Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 189, 199Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 189, 199

High Courts06 Sept 1955Allowed

Salig Ram and Others Vs The State of U.P.

Allahabad High Court · AIR 1956 All 138 : (1955) 25 AWR 603 : (1956) CriLJ 186

Criminal Procedure Code, 1898 (CrPC) — Section 342, 350Evidence Act, 1872 — Section 145, 155

High Courts06 Sept 1955Allowed

Lal Singh Vs The State

Allahabad High Court · AIR 1956 All 731 : (1956) CriLJ 1385

Constitution of India, 1950 — Article 134, 134(1)Penal Code, 1860 (IPC) — Section 300