High Courts01 Nov 1956Allowed
Shyam Kishore Lal Vs State
Allahabad High Court · (1957) 27 AWR 558
Financial Hand Book Rules — Rule 57Penal Code, 1860 (IPC) — Section 171, 458, 463, 465, 467
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,058 of 5,024
High Courts31 Oct 1956Dismissed
Noor Mohammad Vs Rehtu Lal and Riaz Ahmad and Another
Allahabad High Court · (1956) 10 AHC CK 0053
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(2), Order 9 Rule 11, Order 9 Rule 13
High Courts31 Oct 1956Allowed
Suraj Din and Others Vs The State
Allahabad High Court · (1957) 27 AWR 149
Criminal Procedure Code, 1898 (CrPC) — Section 87, 88Penal Code, 1860 (IPC) — Section 308, 323, 325, 34, 351Criminal Procedure Code, 1898 (CrPC) — Section 87, 88
High Courts31 Oct 1956Dismissed
G.K. Sinha Vs Collector of Central Excise
Allahabad High Court · AIR 1957 All 152 : (1957) 1 LLJ 263
Constitution of India, 1950 — Article 311
High Courts31 Oct 1956Allowed
Haji Abdul Hamid Vs Raja Ram and Others
Allahabad High Court · (1956) 10 AHC CK 0015
High Courts31 Oct 1956Dismissed
Mata Kishore Avasthi alias Kamta Prasad Awasthi Vs The Board of Revenue U.P. Allahabad and Another
Allahabad High Court · (1957) 27 AWR 187
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20, 232, 240, 331Constitution of India, 1950 — Article 226
High Courts30 Oct 1956Dismissed
Jagan Prasad Vs State and Others
Allahabad High Court · (1957) 27 AWR 132
Criminal Procedure Code, 1898 (CrPC) — Section 476, 476A, 476BPenal Code, 1860 (IPC) — Section 211Criminal Procedure Code, 1898 (CrPC) — Section 476, 476A, 476B
High Courts30 Oct 1956
A. Sinha and Sons Vs Smt. Sushila Devi
Allahabad High Court · (1957) 27 AWR 104
Sales of Goods Act, 1930 — Section 19(3), 23Sales of Goods Act, 1930 — Section 19(3), 23Sales of Goods Act, 1930 — Section 19(3), 23
High Courts29 Oct 1956Dismissed
Kunwar Murli Manohar Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1957 All 159
Constitution of India, 1950 — Article 14, 19(1), 245, 254(1)Industries (Development and Regulation) Act, 1951 — Section 2, 9Uttar Pradesh Sugarcane Cess Act, 1956 — Section 1(3), 3, 3(1), 3(3), 9(2)
High Courts29 Oct 1956Dismissed
Badruddin Vs Aisha Begum
Allahabad High Court · (1957) 27 AWR 155
Constitution of India, 1950 — Article 25Criminal Procedure Code, 1898 (CrPC) — Section 1(2), 277, 488, 488(3), 489Muslim Personal Law (Shariat) Application Act, 1937 — Section 2, 6
High Courts28 Oct 1956Allowed
Bageshwar Rai and Others Vs Bhabhuti Rai and Another
Allahabad High Court · (1957) 27 AWR 106
Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Agriculturists Relief Act, 1934 — Section 12, 2(2), 23Uttar Pradesh District Boards Act, 1922 — Section 103, 108, 109, 110, 114
High Courts26 Oct 1956Allowed
Mst. Thagni alias Thaguli Vs Ude Ram and Others
Allahabad High Court · (1957) 27 AWR 251
Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 2, 65Limitation Act, 1963 — Article 97
High Courts26 Oct 1956Dismissed
Arya Insurance Co. Ltd. Vs Lala Channoolal
Allahabad High Court · AIR 1957 All 400
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 43 Rule 1, Order 47 Rule 7, 115
High Courts25 Oct 1956Allowed
Sadari Ram Bania Vs Jawahar Kurmi and Others
Allahabad High Court · (1957) 27 AWR 200
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2), 115Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2), 115Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2), 115
High Courts24 Oct 1956
Syed Barik Ali Vs State
Allahabad High Court · (1957) 27 AWR 177
Criminal Procedure Code, 1898 (CrPC) — Section 109, 561ACriminal Procedure Code, 1898 (CrPC) — Section 109, 561ACriminal Procedure Code, 1898 (CrPC) — Section 109, 561A
High Courts24 Oct 1956
Sri Mukat Lal and Others Vs The Sahkari Samiti Ltd. and Others
Allahabad High Court · (1957) 27 AWR 204
High Courts23 Oct 1956Dismissed
Mahtab Vs Ram Swaroop and Others
Allahabad High Court · (1957) 27 AWR 184
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 11, Order 9 Rule 13, Order 9 Rule 6Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 11, Order 9 Rule 13, Order 9 Rule 6Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 11, Order 9 Rule 13, Order 9 Rule 6
High Courts23 Oct 1956Dismissed
Ram Bharosey Vs Pearey Lal and Another
Allahabad High Court · AIR 1957 All 265 : (1957) 27 AWR 177
Arbitration Act, 1940 — Section 14, 14(1), 14(2), 25, 41Civil Procedure Code, 1908 (CPC) — Order 3 Rule 5
High Courts22 Oct 1956Allowed
Ch. Bhupal Singh and Another Vs The State of U.P. and Others
Allahabad High Court · (1956) 26 AWR 862
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 12, 12(1), 8
High Courts22 Oct 1956Dismissed
Bijay Singh and Another Vs The State of U.P. and Others
Allahabad High Court · (1957) 27 AWR 83
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10A, 11, 12, 12(1), 12(4)Constitution of India, 1950 — Article 226