High Courts22 Oct 1956Dismissed
Parmod Chand and Another Vs State
Allahabad High Court · (1957) 27 AWR 529
Arms Act, 1959 — Section 19Evidence Act, 1872 — Section 114, 133, 134Penal Code, 1860 (IPC) — Section 399
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,059 of 5,024
High Courts19 Oct 1956Allowed
Smt. Ganga Vs State
Allahabad High Court · (1957) 27 AWR 160
Penal Code, 1860 (IPC) — Section 235, 240, 243Penal Code, 1860 (IPC) — Section 235, 240, 243Penal Code, 1860 (IPC) — Section 235, 240, 243
High Courts19 Oct 1956Allowed
Bachchan Lal Vs The State
Allahabad High Court · AIR 1957 All 184 : (1957) 27 AWR 86 : (1957) CriLJ 344
Criminal Procedure Code, 1898 (CrPC) — Section 164, 342Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 107, 146, 147, 201, 300
High Courts19 Oct 1956Allowed
Ajab Singh Vs State of U.P. and Others
Allahabad High Court · AIR 1957 All 153 : (1956) 26 AWR 864
Constitution of India, 1950 — Article 31, 31A, 31A(2)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 14, 14(1)
High Courts17 Oct 1956Dismissed
Jaipal Vs Board of Revenue and Others
Allahabad High Court · AIR 1957 All 205
Constitution of India, 1950 — Article 226
High Courts16 Oct 1956Allowed
State Vs Nathi Lal
Allahabad High Court · (1957) 27 AWR 132
Criminal Procedure Code, 1898 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 6, 6(1)
High Courts16 Oct 1956Allowed
Kartar Singh and Others Vs The Rent Control and Eviction Officer and Others
Allahabad High Court · (1957) 27 AWR 110
Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226
High Courts16 Oct 1956Dismissed
Aneg Singh Vs Ram Prakash and Others
Allahabad High Court · AIR 1957 All 196 : (1957) 27 AWR 56 : (1957) CriLJ 494
Allahabad High Court Rules, 1952 — Rule 2Criminal Procedure Code, 1898 (CrPC) — Section 417, 417(3)
High Courts16 Oct 1956Dismissed
State Vs Raghunath Prasad
Allahabad High Court · AIR 1957 All 273
Wireless Telegraphy Act, 1933 — Section 3, 6
High Courts16 Oct 1956
Maqsood Ali Khan and Others Vs Ahmad Sayeed Khan and Others
Allahabad High Court · (1957) 27 AWR 113
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146Criminal Procedure Code, 1898 (CrPC) — Section 145, 146Criminal Procedure Code, 1898 (CrPC) — Section 145, 146
High Courts16 Oct 1956Dismissed
Lala Ram Babu Vs Lala Ramesh Chandra etc.
Allahabad High Court · (1957) 27 AWR 201
Court Fees Act, 1870 — Section 12, 5A, 6ACivil Procedure Code, 1908 (CPC) — Section 104, 115Civil Procedure Code, 1908 (CPC) — Section 104, 115
High Courts16 Oct 1956Allowed
Ashiq Ali and Others Vs Sub-Divisional Magistrate and Others
Allahabad High Court · (1956) 26 AWR 855
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 323, 506
High Courts16 Oct 1956Allowed
Goswami Manohar Lal Vs Shyam Sunder Lal
Allahabad High Court · (1957) 27 AWR 157
Charitable and Religious Trusts (Amendment) Act, 1923 — Section 2Charitable and Religious Trusts Act, 1920 — Section 11, 12, 7, 9Charitable Endowments Act, 1890 — Section 5
High Courts11 Oct 1956Allowed
Pitambar Das Vs The Deputy Commissioner and Others
Allahabad High Court · (1957) 27 AWR 109 : (1957) CriLJ 281
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 304A
High Courts11 Oct 1956Dismissed
The State of U.P. Vs Sri Hiralal Chowdhary and Others
Allahabad High Court · (1957) 27 AWR 79
Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 134, 134(1), 136, 145, 145(1)Criminal Procedure Code, 1898 (CrPC) — Section 136, 179, 181(2), 417, 435
High Courts11 Oct 1956Dismissed
Balbir Singh and Others Vs Executive Engineer and Another
Allahabad High Court · AIR 1957 All 204 : (1957) 27 AWR 123
Northern India Canal and Drainage Act, 1873 — Section 27, 33, 34, 35
High Courts10 Oct 1956Allowed
Dhoom Singh Vs The State
Allahabad High Court · AIR 1957 All 197 : (1957) 27 AWR 114 : (1957) CriLJ 431
Constitution of India, 1950 — Article 20, 20(3)Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 300
High Courts10 Oct 1956Allowed
Nanhe Mal and Another Vs Station Staff Officer Meerut Cantonment and Others
Allahabad High Court · (1957) 27 AWR 35
Constitution of India, 1950 — Article 226Uttar Pradesh Cantonments (Control of Rent and Eviction) Act, 1952 — Section 1, 10, 10(2), 10(3), 10(4)
High Courts09 Oct 1956Allowed
Bhagwati Prasad Vs J.K. Tandon and Others
Allahabad High Court · AIR 1957 All 354
Constitution of India, 1950 — Article 329Representation of the People Act, 1951 — Section 80Uttar Pradesh Panchayat Raj Act, 1947 — Section 12(1), 12C
High Courts09 Oct 1956Allowed
Bhagwan Din Vs Gouri Shankar and Another
Allahabad High Court · AIR 1957 All 119
Evidence Act, 1872 — Section 101, 102, 103, 104, 45