High Courts24 Sept 1956Dismissed
Shri Thakur Behariji Maharaj Vs Shri Thakur Dauji Maharaj
Allahabad High Court · (1956) 26 AWR 817
Evidence Act, 1872 — Section 20
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,061 of 5,024
High Courts24 Sept 1956Allowed
Hameed Khan Vs State
Allahabad High Court · AIR 1957 All 121 : (1957) CriLJ 169
Criminal Procedure Code, 1898 (CrPC) — Section 4(1), 435, 439, 87, 88
High Courts24 Sept 1956Dismissed
Behari Ji Maharaj Vs Dauji Maharaj
Allahabad High Court · AIR 1957 All 266
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts21 Sept 1956Dismissed
Subash Chand and Another Vs Smt. Kalawati and Others
Allahabad High Court · (1957) 27 AWR 75
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115, 149Court Fees Act, 1870 — Section 6
High Courts21 Sept 1956Dismissed
U.P. Metal Mills Vs Sagar Mal
Allahabad High Court · (1957) 27 AWR 565
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13, Order 9 Rule 9, 115Provincial Small Cause Courts Act, 1887 — Section 25
High Courts18 Sept 1956Allowed
Surendra Pal Singh Vs The State
Allahabad High Court · AIR 1957 All 122 : (1957) 27 AWR 43 : (1957) CriLJ 170
Criminal Procedure Code, 1898 (CrPC) — Section 238, 238(2), 439Penal Code, 1860 (IPC) — Section 405, 409, 420
High Courts17 Sept 1956Dismissed
Mst. Raghunathi Vs Subkaran Misir and Others
Allahabad High Court · (1957) 27 AWR 73
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 4(1), Order 10 Rule 4(2), Order 43 Rule 1, Order 9 Rule 12, 115
High Courts17 Sept 1956Allowed
State Vs Awtar Krishna
Allahabad High Court · AIR 1957 All 88 : (1957) 27 AWR 93 : (1957) CriLJ 167 : (1957) 8 STC 244
Criminal Procedure Code, 1898 (CrPC) — Section 4, 417, 5(2)Uttar Pradesh Sales Tax Act, 1948 — Section 14
High Courts17 Sept 1956Dismissed
Ram Prasad and Others Vs Dr. Jagdish Prasad and after his death Bal Krishna and Others
Allahabad High Court · (1956) 26 AWR 747
Civil Procedure Code, 1908 (CPC) — Section 104, 11, 115, 151, 30
High Courts14 Sept 1956Dismissed
Dip Narain Tewari Vs Ganga Prasad Mani Tewari
Allahabad High Court · (1956) 26 AWR 795
Civil Procedure Code, 1908 (CPC) — Section 10, 115, 144
High Courts14 Sept 1956Allowed
Sri Dhar Chaube Vs Mst. Sarswati
Allahabad High Court · (1957) 27 AWR 85
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 2(3), 151Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 2(3), 151Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 2(3), 151
High Courts13 Sept 1956Dismissed
Triloki Nath Tripathi Vs Allahabad Divisional Branch of All India Postal Workers Union Class III and Others
Allahabad High Court · AIR 1957 All 234
Constitution of India, 1950 — Article 226Trade Unions Act, 1926 — Section 6
High Courts13 Sept 1956Allowed
Radha Shiam and Others Vs Hiramani and Others
Allahabad High Court · (1957) 27 AWR 1
Civil Procedure Code, 1908 (CPC) — Section 11United Provinces Regulation of Agricultural Credit Act, 1940 — Section 13(1), 16, 2(9), 24, 25Uttar Pradesh Land Revenue Act, 1901 — Section 34, 35
High Courts12 Sept 1956Allowed
Budul and Others Vs The State
Allahabad High Court · (1957) 27 AWR 98
Criminal Procedure Code, 1898 (CrPC) — Section 154, 418, 423(2), 537Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 392
High Courts12 Sept 1956Allowed
Shravan Kumar Gupta Vs Superintendent District Jail and Others
Allahabad High Court · AIR 1957 All 189 : (1957) 27 AWR 14 : (1957) CriLJ 427
Constitution of India, 1950 — Article 22(2), 226Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 113, 114, 115
High Courts10 Sept 1956Allowed
Nand Kishore alias Nappu Vs Babu Nandan alias Barku and Another
Allahabad High Court · (1957) 27 AWR 70
Limitation Act, 1963 — Article 141, 142
High Courts10 Sept 1956Dismissed
Ajodhya Prasad Vs Chiranjilal
Allahabad High Court · AIR 1957 All 246 : (1957) 27 AWR 4 : (1957) CriLJ 438
Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 420
High Courts10 Sept 1956Allowed
Khurshed Jahan Begum Vs The Gaon Sabha and Others
Allahabad High Court · (1957) 27 AWR 122
Constitution of India, 1950 — Article 226, 265Uttar Pradesh Panchayat Raj Act, 1947 — Section 110, 37, 37(1), 7Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 221, 221(2)
High Courts10 Sept 1956Allowed
Sri Debi Dat Joshi Vs Barrow Co-Operative Development Union and Others
Allahabad High Court · (1956) 26 AWR 700
Constitution of India, 1950 — Article 226Co-operative Societies Act, 1912 — Section 43
High Courts07 Sept 1956Allowed
Dildar Husain Vs Abdul Moid
Allahabad High Court · AIR 1957 All 238 : (1957) 27 AWR 46
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 8, Order 9 Rule 9