COURT ARCHIVE

Allahabad High Court judgments, 1956

439 judgments · page 19 of 22

High Courts24 Feb 1956Allowed

J.K. Hosiery Factory Vs Labour Appellate Tribunal of India and Another

Allahabad High Court · AIR 1956 All 498 : (1956) 2 LLJ 4

Constitution of India, 1950 — Article 19(1)Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22, 23Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts24 Feb 1956Allowed

Murari Lal Vs L. Debi Saran and Another

Allahabad High Court · AIR 1956 All 555 : (1956) 26 AWR 352

Civil Procedure Code, 1908 (CPC) — Section 47, 47(2)

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High Courts24 Feb 1956Allowed

Darbari Ram Sharma Vs The State of U.P. and Others

Allahabad High Court · AIR 1956 All 578 : (1956) 26 AWR 325 : (1956) CriLJ 1147 : (1956) 2 LLJ 146

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Police Act, 1861 — Section 7

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High Courts24 Feb 1956Allowed

Lalta Prasad and Others Vs State

Allahabad High Court · (1956) 26 AWR 317

Arms Act, 1959 — Section 19, 28Criminal Procedure Code, 1898 (CrPC) — Section 238Penal Code, 1860 (IPC) — Section 202

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High Courts22 Feb 1956Allowed

Sri Krishna and Others Vs The State

Allahabad High Court · (1956) 26 AWR 340

Criminal Procedure Code, 1898 (CrPC) — Section 193, 476Penal Code, 1860 (IPC) — Section 194, 302, 34, 467, 471

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High Courts22 Feb 1956

Radha Raman Bajpai and Others Vs Labour Appellate Tribunal of India and Others

Allahabad High Court · (1957) 2 LLJ 15

Constitution of India, 1950 — Article 226

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High Courts21 Feb 1956Dismissed

Tajammul Husain Vs Mst. Qaisar Jahan Begam and Others

Allahabad High Court · AIR 1956 All 638

Civil Procedure Code, 1908 (CPC) — Section 110Constitution of India, 1950 — Article 133, 135

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High Courts21 Feb 1956Allowed

Govind and Others Vs Mst. Kishni

Allahabad High Court · (1956) 26 AWR 323

Easements Act, 1882 — Section 60

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High Courts20 Feb 1956Allowed

Dr. Chaman Lal Dhingra and Another Vs State

Allahabad High Court · (1956) 26 AWR 389

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High Courts17 Feb 1956Allowed

Shamshul Hasan Vs State of Uttar Pradesh

Allahabad High Court · AIR 1956 All 413 : (1956) 26 AWR 838

Constitution of India, 1950 — Article 14Uttar Pradesh General Clauses Act, 1904 — Section 6Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 344

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High Courts15 Feb 1956Allowed

Pancham Lal Vs The State

Allahabad High Court · (1956) 26 AWR 410

Penal Code, 1860 (IPC) — Section 67

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High Courts15 Feb 1956Disposed Of

Talewar Jha Vs Mool Chand

Allahabad High Court · (1956) 02 AHC CK 0021

Criminal Procedure Code, 1973 (CrPC) — Section 203, 204, 423, 423(1), 435

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High Courts15 Feb 1956Allowed

Puttu Lal Vs State

Allahabad High Court · AIR 1956 All 705 : (1956) 26 AWR 290 : (1956) CriLJ 1381

Criminal Procedure Code, 1898 (CrPC) — Section 514

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High Courts14 Feb 1956Allowed

Sri Bishambhar Nath Saxena Vs District Magistrate and Others

Allahabad High Court · (1956) 26 AWR 804

Constitution of India, 1950 — Article 226

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High Courts13 Feb 1956Dismissed

Hanuman Dass Vs Pirthvi Nath and Others

Allahabad High Court · AIR 1956 All 677 : (1956) 26 AWR 455

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 115Limitation Act, 1908 — Section 5

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High Courts09 Feb 1956Dismissed

Hiralal Barman and Others Vs Sub-Divisional Officer, Hathras and Another

Allahabad High Court · AIR 1956 All 428

Constitution of India, 1950 — Article 14, 22Uttar Pradesh Sales Tax Act, 1948 — Section 2, 3, 8

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High Courts09 Feb 1956Dismissed

Khubi Ram Brij Kumar Vs Sales Tax Officer, Ghaziabad

Allahabad High Court · AIR 1956 All 445 : (1956) 7 STC 813

Constitution of India, 1950 — Article 286, 286(1), 286(2)Uttar Pradesh Sales Tax Act, 1948 — Section 3A, 3A(1)Uttar Pradesh Sales Tax Rules, 1948 — Rule 2

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High Courts08 Feb 1956Disposed Of