COURT ARCHIVE

Allahabad High Court judgments, 1956

439 judgments · page 15 of 22

High Courts23 Apr 1956Allowed

Great Eastern Electroplaters, Ltd. Vs Regional Provident Fund Commr., U.P.

Allahabad High Court · AIR 1956 All 495 : (1956) 26 AWR 466 : (1957) 2 LLJ 225

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16

High Courts23 Apr 1956Disposed Of

Bohre Singh and Others Vs State

Allahabad High Court · AIR 1956 All 671 : (1956) 26 AWR 530 : (1956) CriLJ 1275

Criminal Procedure Code, 1898 (CrPC) — Section 497, 497(2), 497(5)

High Courts23 Apr 1956Allowed

Mohammad Raihan Vs State of Uttar Pradesh and Others

Allahabad High Court · AIR 1956 All 594 : (1956) 26 AWR 505

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 47, 64

High Courts23 Apr 1956Dismissed

Registrar, University, Allahabad and Others Vs Dr. Ishwari Prasad

Allahabad High Court · AIR 1956 All 603

Allahabad University Act, 1921 — Section 42Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226

High Courts20 Apr 1956Dismissed

Siiri Lakshmi Narain Vs Hri Balgovind and Others

Allahabad High Court · (1956) 26 AWR 690

Arbitration Act, 1940 — Section 34

High Courts20 Apr 1956

Firm Shri Krishna Chaudhry Vs Commissioner of Sales Tax and Another

Allahabad High Court · (1956) 26 AWR 615 : (1956) 7 STC 742

Uttar Pradesh Sales Tax Act, 1948 — Section 11, 3

High Courts17 Apr 1956Allowed

Bishambhar Dayal and Others Vs The State

Allahabad High Court · (1956) 26 AWR 542

Uttar Pradesh Municipalities Act, 1916 — Section 298, 299, 314, 57, 60

High Courts17 Apr 1956Partly Allowed

Rameshwar Nath Vs U.P. Union Bank Ltd.

Allahabad High Court · AIR 1956 All 586 : (1956) 26 AWR 450

Companies (Amendment) Act, 1956 — Section 446, 528, 530Companies Act, 1913 — Section 171, 228, 230(3)Company (Allahabad High Court) Rules — Rule 97

High Courts17 Apr 1956

Firm Nand Ram Chotey Lal Vs Raja Kishori Raman Singh

Allahabad High Court · (1956) 26 AWR 551

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts17 Apr 1956

HAJI GHULAM HUSAIN AND SONS Vs COMMISSIONER OF Income Tax, U. P.

Allahabad High Court · (1957) 31 ITR 231

Excess Profits Tax Act, 1940 — Section 21

High Courts16 Apr 1956Dismissed

Udai Pratap Gir and Another Vs Shanta Devi and Others

Allahabad High Court · AIR 1956 All 492

High Courts12 Apr 1956Allowed

Ram Eqbal Pandey and Others Vs Mahant Ram Nath Gir

Allahabad High Court · (1956) 26 AWR 469

Criminal Procedure Code, 1898 (CrPC) — Section 145, 146

High Courts11 Apr 1956Dismissed

Chhaoni Lal Pragdas Vs Commr. of Income Tax

Allahabad High Court · AIR 1957 All 65

Income Tax Act, 1922 — Section 13, 66

High Courts11 Apr 1956

CHHAONI LAL PRAGDAS Vs COMMISSIONER OF Income Tax, U. P.

Allahabad High Court · (1956) 26 AWR 601 : (1957) 31 ITR 597

Income Tax Act, 1961 — Section 66(2)

High Courts11 Apr 1956Allowed

Dalla Singh Vs State

Allahabad High Court · (1956) 26 AWR 462

Criminal Procedure Code, 1898 (CrPC) — Section 403, 417, 431Penal Code, 1860 (IPC) — Section 342, 363, 366, 376

High Courts10 Apr 1956Dismissed

Ajodhia Prasad Vs Nanhak Ran and Others

Allahabad High Court · (1956) 26 AWR 445

Encumbered Estates Act, 1934 — Section 4

High Courts09 Apr 1956

Mehnga Ram Vs Labour Appellate Tribunal of India at Lucknow and Another

Allahabad High Court · AIR 1956 All 644 : (1957) 1 LLJ 603

Constitution of India, 1950 — Article 136, 226, 227Evidence Act, 1872 — Section 1Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 15(1), 7, 7(1)

High Courts09 Apr 1956Dismissed

L. Deep Chandra Vs L. Durga Pd. and Others

Allahabad High Court · (1956) 26 AWR 500

Criminal Procedure Code, 1898 (CrPC) — Section 107, 145, 146, 146(1)

High Courts06 Apr 1956Dismissed

Dr. M.C. Batra Vs Lakshmi Insurance Co. Ltd.

Allahabad High Court · AIR 1956 All 709 : (1956) 26 AWR 364

Specific Relief Act, 1877 — Section 9Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(1), 7(2)

High Courts06 Apr 1956Dismissed

Bhola Nath Vs State

Allahabad High Court · (1956) 26 AWR 471

Criminal Procedure Code, 1898 (CrPC) — Section 156, 164Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 395