High Courts18 Dec 1956
Sri Umrai Lal Vs Arjun Singh and Another
Allahabad High Court · (1957) 27 AWR 375
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C
COURT ARCHIVE
Allahabad High Court judgments, 1956
439 judgments · page 2 of 22
High Courts17 Dec 1956Allowed
Noor Mohd. and Another Vs Sirajuddin and Others
Allahabad High Court · (1957) 27 AWR 850
Uttar Pradesh Agriculturists Relief Act, 1934 — Section 12Uttar Pradesh General Clauses Act, 1904 — Section 6Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 1953 — Section 67
High Courts17 Dec 1956Dismissed
Mohammad Sharif Khan Vs Onkar Singh and Others
Allahabad High Court · AIR 1957 All 217 : (1960) 2 LLJ 279
Constitution of India, 1950 — Article 226, 311Police Act, 1861 — Section 7Uttar Pradesh Police Regulations, 1948 — Regulation 480, 481, 490
High Courts17 Dec 1956Dismissed
Desraj Vs Sunder Lal and another
Allahabad High Court · (1958) 28 AWR 17
Transfer of Property Act, 1882 — Section 1(5)
High Courts17 Dec 1956Allowed
Sri Damodar Dass Attra Vs The State of U.P. and another
Allahabad High Court · (1958) 28 AWR 56
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 40(3), 48
High Courts14 Dec 1956Dismissed
Ram Rakhpal Vs Amrit Dhara Pharmacy and Others
Allahabad High Court · AIR 1957 All 683
Evidence Act, 1872 — Section 101, 102, 103, 104Trade Marks Act, 1940 — Section 10, 13, 23, 23(3), 24
High Courts13 Dec 1956Allowed
Kameshwar Nath Vs The State
Allahabad High Court · (1957) 27 AWR 842
Penal Code, 1860 (IPC) — Section 120B, 420, 466, 467, 471
High Courts12 Dec 1956Dismissed
Ranbir Singh Vs Superintendent, Small Arms Factory
Allahabad High Court · AIR 1957 All 274
Constitution of India, 1950 — Article 311, 311(2)
High Courts11 Dec 1956Dismissed
Chattar Singh and Others Vs The State
Allahabad High Court · (1957) 27 AWR 379
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 24(2), 51, 75Penal Code, 1860 (IPC) — Section 147, 149, 23, 323, 332
High Courts11 Dec 1956Allowed
Shri N.S. Kashyap Vs The Collector Muzaffarnagar, State of U.P.
Allahabad High Court · (1957) 27 AWR 350
Constitution of India, 1950 — Article 226United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948 — Section 3
High Courts11 Dec 1956Dismissed
Lala Ram Vs Lala Om Prakash and Another
Allahabad High Court · AIR 1957 All 383
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3
High Courts11 Dec 1956Dismissed
Union of India (UOI) Vs S. Bagchi
Allahabad High Court · AIR 1957 All 259 : (1957) 27 AWR 143
Railways Act, 1890 — Section 72
High Courts11 Dec 1956Allowed
Durgapal Singh Vs Kunwar Jahan Singh and Another
Allahabad High Court · AIR 1957 All 257 : (1957) 27 AWR 853
Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 31Uttar Pradesh Tenancy Act, 1939 — Section 180, 242
High Courts11 Dec 1956Dismissed
Sita Ram Vs Shahngu and Others
Allahabad High Court · AIR 1957 All 261 : (1957) 27 AWR 248
Allahabad High Court Rules, 1952 — Rule 5Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21
High Courts10 Dec 1956Allowed
Sri Har Bilas and Others Vs The Area Rationing Officer (Rent Control) and Another
Allahabad High Court · (1957) 27 AWR 242
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7, 7A, 7A(1), 7A(3)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7, 7A, 7A(1), 7A(3)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7, 7A, 7A(1), 7A(3)
High Courts10 Dec 1956
Ratan Prakash Garg Vs State of Uttar Pradesh
Allahabad High Court · (1957) 27 AWR 248 : (1957) 2 LLJ 185
Penal Code, 1860 (IPC) — Section 161, 165
High Courts10 Dec 1956Allowed
W.D. Narohna, Esqr Vs Sri Trijugi Narayan
Allahabad High Court · (1956) 12 AHC CK 0003
Limitation Act, 1963 — Article 142, 144
High Courts06 Dec 1956Dismissed
Nilamber Vs State
Allahabad High Court · AIR 1957 All 381 : (1957) CriLJ 620
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 405, 409
High Courts06 Dec 1956Allowed
Deo Narain Chand and Another Vs Kali Charan and Others
Allahabad High Court · (1957) 27 AWR 563
Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 181Limitation Act, 1963 — Section 15
High Courts05 Dec 1956Allowed
Sri Vidya Sagar Dixit Vs State of U.P. and Another
Allahabad High Court · (1957) 27 AWR 221
Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226