COURT ARCHIVE

Allahabad High Court judgments, 1956

439 judgments · page 21 of 22

High Courts24 Jan 1956Dismissed

Sri Raj Narain Singh and Others Vs District Magistrate, Gorakhpur and Another

Allahabad High Court · AIR 1956 All 481 : (1956) CriLJ 1026

Constitution of India, 1950 — Article 13, 13(1), 19, 19(1), 19(2)Criminal Procedure Code, 1898 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 188

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High Courts24 Jan 1956Dismissed

Firm Chhotelal Om Prakash, Cloth Merchants Vs Firm Om Prakash Balram Dass

Allahabad High Court · (1956) 26 AWR 275

Civil Procedure Code, 1908 (CPC) — Section 104, 104(1)(i), 151Sales of Goods Act, 1930 — Section 31, 34, 37, 38

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High Courts20 Jan 1956Dismissed

Rajendra Kumar Garg Vs Shafiq Ahmad Azad and Another

Allahabad High Court · AIR 1957 All 37 : (1957) CriLJ 18

Constitution of India, 1950 — Article 19(2)Contempt of Courts Act, 1971 — Section 3

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High Courts19 Jan 1956Allowed

Gur Charan and Others Vs State

Allahabad High Court · AIR 1957 All 557 : (1956) 26 AWR 277 : (1957) CriLJ 918

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1898 (CrPC) — Section 403, 436

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High Courts18 Jan 1956Dismissed

L. Pyare Lal Vs Governor-General of India in Council

Allahabad High Court · AIR 1957 All 21 : (1956) 26 AWR 842

Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 101Railways Act, 1890 — Section 72

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High Courts18 Jan 1956Allowed

Lakshmi Narain Sharma Vs District Board, Gazipur

Allahabad High Court · AIR 1956 All 433 : (1956) 26 AWR 263

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 13Uttar Pradesh District Boards Act, 1922 — Section 174

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High Courts18 Jan 1956

Suchit Chaubey and Another Vs Ram Chander Tewari and Another

Allahabad High Court · (1956) 26 AWR 270

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4)

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High Courts18 Jan 1956

Ram Chandra Vs The State

Allahabad High Court · (1956) 26 AWR 696 : (1957) CriLJ 270

Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 307

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High Courts17 Jan 1956Allowed

Lala Raghunandan Prasad Vs Ram Bhajan

Allahabad High Court · (1956) 26 AWR 234

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts16 Jan 1956Allowed

Pearey Lal and Others Vs The State

Allahabad High Court · (1956) 26 AWR 281

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(4)

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High Courts16 Jan 1956Dismissed

The Banaras Ice Factory Ltd., Banaras Vs The U.P. Government and Others

Allahabad High Court · AIR 1956 All 730 : (1956) 2 LLJ 297

Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 20(1)Uttar Pradesh Industrial Disputes Act, 1947 — Section 19(3), 19(5), 3, 8

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High Courts16 Jan 1956Disposed Of

Lakshmi Devi Sugar Mills Ltd. Vs Labour Appellate Tribunal and Others

Allahabad High Court · AIR 1956 All 401

Constitution of India, 1950 — Article 226, 32Factories Act, 1948 — Section 78, 78(1), 79Government of India Act, 1935 — Section 107

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High Courts13 Jan 1956Allowed

Sri Radhakant Bhargava Vs The State of U.P. and Others

Allahabad High Court · (1956) 26 AWR 831

Constitution of India, 1950 — Article 226

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High Courts13 Jan 1956Partly Allowed

Kasim Bhai Vs State

Allahabad High Court · AIR 1956 All 703 : (1956) 26 AWR 251 : (1956) CriLJ 1380

Criminal Procedure Code, 1898 (CrPC) — Section 342Drugs and Cosmetics Act, 1940 — Section 18, 27Drugs and Cosmetics Rules, 1945 — Rule 65(2), 65(9)

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High Courts13 Jan 1956Dismissed

Mt. Daroupadi Debi and Another Vs S.K. Dutt and Another

Allahabad High Court · AIR 1957 All 48

Allahabad High Court Rules, 1952 — Rule 3, 7Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 11Easements Act, 1882 — Section 18

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High Courts13 Jan 1956Dismissed

Ranchor and Another Vs State

Allahabad High Court · (1956) 26 AWR 320

Criminal Procedure Code, 1898 (CrPC) — Section 514(2)

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High Courts12 Jan 1956Allowed

Smt. Sabita and Others Vs Nijja

Allahabad High Court · (1956) 26 AWR 278

Uttar Pradesh Tenancy Act, 1939 — Section 295A

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High Courts12 Jan 1956Dismissed

The Municipal Board and Another Vs Sri Dwarka Prasad Agarwal

Allahabad High Court · (1956) 26 AWR 223

Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 131, 134(2), 135, 135(1), 136

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High Courts12 Jan 1956Allowed

Beni Madho Gupta Vs Shri Nath

Allahabad High Court · (1956) 26 AWR 235

Evidence Act, 1872 — Section 3, 91

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High Courts12 Jan 1956Disposed Of

State of Uttar Pradesh Vs N.K. Govil (Happy India Insurance Company)

Allahabad High Court · (1956) 26 AWR 258 : (1956) 2 LLJ 296

Factories Act, 1948 — Section 106

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