High Courts06 Sept 1956Allowed
Pt. Chandra Dhar Dube and Others Vs Ram Janki and Others
Allahabad High Court · AIR 1957 All 90 : (1956) 26 AWR 793
Court Fees Act, 1870 — Section 1, 7
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,062 of 5,024
High Courts05 Sept 1956Disposed Of
Sm. Vidya Devi Vs State
Allahabad High Court · AIR 1957 All 20 : (1956) 26 AWR 693 : (1957) CriLJ 16
Criminal Procedure Code, 1898 (CrPC) — Section 422, 431, 439
High Courts03 Sept 1956Dismissed
Pt. Rama Kant Shastri Vs The Cantonment Board
Allahabad High Court · (1956) 26 AWR 771
Cantonments Act, 2006 — Section 282, 283Constitution of India, 1950 — Article 226
High Courts31 Aug 1956Dismissed
Jitan Singh and Others Vs Smt. Rajai and Others
Allahabad High Court · (1956) 26 AWR 741
Civil Procedure Code, 1908 (CPC) — Section 115, 131, 151
High Courts31 Aug 1956Dismissed
Custodian Evacuee Property Vs Shrimati Bibijan
Allahabad High Court · AIR 1957 All 249
Administration of Evacuee Property Act, 1950 — Section 11, 11(2), 2, 4, 8
High Courts31 Aug 1956
Man Singh Vs Khachera and Others
Allahabad High Court · (1957) 27 AWR 41
Uttar Pradesh Tenancy Act, 1939 — Section 165, 175, 242, 286, 59
High Courts30 Aug 1956Dismissed
Sahu Tota Ram and Another Vs Thakur Bhagwant Singh and Another
Allahabad High Court · AIR 1957 All 262 : (1957) 27 AWR 111
Provincial Insolvency Act, 1920 — Section 41(2), 60, 67
High Courts30 Aug 1956Disposed Off
Ranjit Singh Vs State
Allahabad High Court · AIR 1956 All 194 : (1956) 26 AWR 680
Penal Code, 1860 (IPC) — Section 101, 161, 165
High Courts30 Aug 1956Dismissed
Union of India (UOI) Vs Hans Raj Gupta and Co.
Allahabad High Court · AIR 1957 All 91 : (1956) 26 AWR 499
Arbitration Act, 1940 — Section 34Evidence Act, 1872 — Section 115
High Courts29 Aug 1956
Bechu Vs State
Allahabad High Court · (1957) CriLJ 113
Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 395, 411
High Courts29 Aug 1956Allowed
Ram Narain and Others Vs Gorey
Allahabad High Court · (1956) 26 AWR 702
Civil Procedure Code, 1908 (CPC) — Section 105, 115, 151Limitation Act, 1963 — Section 19, 5
High Courts24 Aug 1956Dismissed
The Lakshmi Sugar and Oil Mills Ltd. Vs The State of U.P. and Others
Allahabad High Court · (1956) 26 AWR 744
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 62
High Courts24 Aug 1956Allowed
Mohar Singh Vs President, Notified Area Committee and Others
Allahabad High Court · (1956) 26 AWR 746
Constitution of India, 1950 — Article 226
High Courts24 Aug 1956Dismissed
Gada Dhar Pd. Sharma Vs The District Magistrate, The Dy. Town Rationing Officer (R.O.) and Sri Manik Chand Jain, Advocate
Allahabad High Court · (1956) 26 AWR 753
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226
High Courts24 Aug 1956Allowed
Shri Ram Vs Shripat Singh and Others
Allahabad High Court · AIR 1957 All 106 : (1956) 26 AWR 714
Arbitration Act, 1940 — Section 14, 32Civil Procedure Code, 1908 (CPC) — Section 11
High Courts24 Aug 1956
Abdul Hakim Vs The State
Allahabad High Court · (1957) CriLJ 117
Evidence Act, 1872 — Section 145, 155, 157Penal Code, 1860 (IPC) — Section 384
High Courts24 Aug 1956Allowed
Union of India (UOI) Vs Firm Baijnath Govind Das
Allahabad High Court · (1956) 26 AWR 691
Civil Procedure Code, 1908 (CPC) — Section 43
High Courts23 Aug 1956Allowed
Joti Prasad and after his death Khazanchi and Others Vs Kailash Nath and Others
Allahabad High Court · (1956) 26 AWR 699
Civil Procedure Code, 1908 (CPC) — Section 104, 106
High Courts23 Aug 1956Dismissed
Pitamber Prasad Vs Sohan Lal and Others
Allahabad High Court · AIR 1957 All 107 : (1956) 26 AWR 824
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 20 Rule 4, Order 20 Rule 4(2), Order 20 Rule 5
High Courts23 Aug 1956
Prem Shanker Misra Vs State
Allahabad High Court · (1957) CriLJ 108
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 409, 468