High Courts21 Dec 1956Allowed
Smt. Basanti Kuer Vs Kanpur Development Board and Another
Allahabad High Court · (1957) 27 AWR 377
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 1956
439 judgments · page 1 of 22
High Courts21 Dec 1956Disposed Off
Raghubar Vs Ganga Prasad
Allahabad High Court · (1957) 27 AWR 163
Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 28, 32, 33Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 27, 27(1)
High Courts21 Dec 1956Dismissed
Lakshmi Ratan Cotton Mills Co. Ltd. Vs J.K. Jute Mills Co. Ltd.
Allahabad High Court · AIR 1957 All 311 : (1957) 27 CompCas 660
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Companies Act, 1956 — Section 292, 293Contract Act, 1872 — Section 10, 196, 198
High Courts21 Dec 1956Allowed
Raja Ram Vs State
Allahabad High Court · AIR 1958 All 141
Civil Services (Classification, Control and Appeal) Rules — Rule 55, 55(3)Constitution of India, 1950 — Article 14, 226, 309, 311
High Courts21 Dec 1956Dismissed
Dhanno Khan Vs The State
Allahabad High Court · AIR 1957 All 317 : (1957) CriLJ 498
Penal Code, 1860 (IPC) — Section 300, 302, 97
High Courts21 Dec 1956Partly Allowed
Damodar Pd. Vs Byopar Sahayat Bank Ltd.
Allahabad High Court · AIR 1957 All 353
Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1908 — Article 182
High Courts20 Dec 1956Dismissed
Kuber Nath Kandu Vs Gorakh Prasad
Allahabad High Court · AIR 1957 All 369 : (1958) 28 AWR 70
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105, 107
High Courts20 Dec 1956Allowed
Mst. Jaggo Vs Kanhaiya Lal
Allahabad High Court · AIR 1957 All 344 : (1958) 28 AWR 36
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3
High Courts20 Dec 1956Allowed
Subedar Vs State
Allahabad High Court · (1956) 12 AHC CK 0028
Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 154, 202, 340(2), 342, 342AEvidence Act, 1872 — Section 101, 102, 103, 115, 118
High Courts20 Dec 1956Dismissed
Bansh Gopal Vs Mool Chand Sharma
Allahabad High Court · (1958) 28 AWR 1
Criminal Procedure Code, 1898 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 395, 427, 504
High Courts19 Dec 1956Dismissed
Ramzani and another Vs Anant Ram and another
Allahabad High Court · (1958) 28 AWR 64
Uttar Pradesh Tenancy Act, 1939 — Section 242, 81(2)
High Courts19 Dec 1956Dismissed
Radhey Shyam Vs Ghasita and others
Allahabad High Court · (1958) 28 AWR 76
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 3
High Courts19 Dec 1956Dismissed
Ram Saran Vs L. Bir Sen and others
Allahabad High Court · (1958) 28 AWR 62
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(a)
High Courts19 Dec 1956Dismissed
Sobhnath Vs Suraj Prasad and Others
Allahabad High Court · AIR 1957 All 286 : (1957) 27 AWR 237
Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Tenancy Act, 1939 — Section 180
High Courts19 Dec 1956Allowed
Ramjilal and Others Vs The State Government of U.P. and Others
Allahabad High Court · (1957) 27 AWR 228
Constitution of India, 1950 — Article 226United Provinces Town Areas Act, 1914 — Section 38, 39, 5, 5(2), 6Uttar Pradesh Municipalities Act, 1916 — Section 47A, 47A(1), 49, 87A, 87A(11)
High Courts19 Dec 1956Dismissed
The Jain Transport and General Trading Co. Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1957 All 320
Constitution of India, 1950 — Article 13, 13(2), 14, 166, 19Motor Vehicles Act, 1988 — Section 47, 47(1), 47(2), 55(1)Uttar Pradesh Road Transport Services (Development) Act, 1955 — Section 1, 3, 4, 4(4)
High Courts19 Dec 1956Dismissed
Haradwar Singh and Another Vs Satyendra Kumar Gupta and Another
Allahabad High Court · AIR 1957 All 305
Constitution of India, 1950 — Article 19, 19(1)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(3), 7(7), 7B, 7B(7)
High Courts19 Dec 1956Allowed
Sri Mutsaddi Lal and Others Vs State Government UP and Others
Allahabad High Court · (1957) 27 AWR 856
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 4, 49, 49(1), 55Land Clauses Consolidation Act, 1845 — Section 92
High Courts19 Dec 1956Dismissed
Dwarka and others Vs Jawala Singh and others
Allahabad High Court · (1958) 28 AWR 21
Uttar Pradesh Tenancy Act, 1939 — Section 59
High Courts19 Dec 1956
A.C. Budwar Vs State
Allahabad High Court · (1957) 27 AWR 293
Penal Code, 1860 (IPC) — Section 420