High Courts17 Jul 1956Allowed
Janki Prasad and Others Vs Kailash and Another
Allahabad High Court · AIR 1956 All 735 : (1956) 26 AWR 569
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 110Constitution of India, 1950 — Article 133, 133(1)
COURT ARCHIVE
Allahabad High Court judgments, 1956
439 judgments · page 13 of 22
High Courts17 Jul 1956Allowed
Bhagwan Singh and Another Vs The State of U.P.
Allahabad High Court · (1956) 26 AWR 589
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts16 Jul 1956Dismissed
Sales Tax Officer and Others Vs J.L. Morison Son and Jones (India) Ltd.
Allahabad High Court · (1956) 7 STC 755
Uttar Pradesh Sales Tax Act, 1948 — Section 2(c)
High Courts16 Jul 1956Allowed
Murli Vs The State of U.P.
Allahabad High Court · (1956) 26 AWR 517
Arms Act, 1959 — Section 5
High Courts28 May 1956Allowed
Lalit Kumar Vs S.S. Bose
Allahabad High Court · AIR 1957 All 398 : (1957) CriLJ 701
Criminal Procedure Code, 1898 (CrPC) — Section 561A
High Courts23 May 1956Dismissed
G.R. Sharma Vs State
Allahabad High Court · (1956) 26 AWR 568
Entertainment and Betting Tax Act — Section 9(2)
High Courts23 May 1956Allowed
Mohanlal and Others Vs Kashi Ram
Allahabad High Court · (1957) CriLJ 273
Criminal Procedure Code, 1898 (CrPC) — Section 107
High Courts23 May 1956
Rudder and Others Vs The State
Allahabad High Court · (1957) 27 AWR 129
Criminal Procedure Code, 1898 (CrPC) — Section 161, 162
High Courts23 May 1956
Nando and Others Vs The State and Another
Allahabad High Court · (1957) CriLJ 247
Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 379, 395
High Courts22 May 1956Dismissed
State Vs Sheo Prasad Jaiswal
Allahabad High Court · AIR 1956 All 610 : (1956) CriLJ 1156
Essential Supplies (Temporary Powers) Act, 1946 — Section 10, 3, 7Penal Code, 1860 (IPC) — Section 40, 81
High Courts17 May 1956Allowed
Smt. Sarwar Vs Shafi Mohammad
Allahabad High Court · (1956) 26 AWR 789
Criminal Procedure Code, 1898 (CrPC) — Section 438
High Courts15 May 1956Allowed
Hansraj and Others Vs State
Allahabad High Court · AIR 1956 All 641 : (1956) CriLJ 1267
Constitution of India, 1950 — Article 22, 22(1)Criminal Procedure Code, 1898 (CrPC) — Section 242, 243, 262, 263, 340Railways Act, 1989 — Section 120, 121
High Courts11 May 1956Allowed
District Board Vs Noor Mohammad
Allahabad High Court · (1956) 26 AWR 561
Constitution of India, 1950 — Article 19, 25Criminal Procedure Code, 1898 (CrPC) — Section 133Uttar Pradesh Municipalities Act, 1916 — Section 294
High Courts11 May 1956Dismissed
CHAUBEY SATGUR DAS RAO Vs STATE OF U.P.
Allahabad High Court · (1958) 28 AWR 408 : (1958) 34 ITR 880
Penal Code, 1860 (IPC) — Section 193, 196, 228
High Courts11 May 1956Allowed
Dr. Sri Narain Vs Seth Brij Kishore Tandon
Allahabad High Court · (1956) 26 AWR 580
Uttar Pradesh Debt Redemption Act, 1940 — Section 27
High Courts10 May 1956Disposed Of
The State Vs Baboo Lal and Others
Allahabad High Court · AIR 1956 All 571 : (1956) CriLJ 1143
Constitution of India, 1950 — Article 19, 19(1)Dramatic Performances Act, 1876 — Section 10, 3, 4
High Courts09 May 1956Allowed
Tej Bahadur Singh and Others Vs Bhaggan Kurmi and Others
Allahabad High Court · (1956) 26 AWR 535
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts09 May 1956Dismissed
Rampal Vs The State
Allahabad High Court · (1956) 26 AWR 556
Criminal Procedure Code, 1898 (CrPC) — Section 165, 51Penal Code, 1860 (IPC) — Section 325, 326
High Courts09 May 1956Dismissed
Sarju Prasad Behari Lal and Others Vs Commissioner of Sales Tax and Others
Allahabad High Court · (1956) 7 STC 665
Civil Procedure Code, 1908 (CPC) — Section 113, 141
High Courts09 May 1956
Vidya Ram and Others Vs Munsif and Others
Allahabad High Court · (1956) 26 AWR 622
Civil Procedure Code, 1908 (CPC) — Section 115, 21Constitution of India, 1950 — Article 226, 227