COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 4,065 of 5,024

High Courts24 Jul 1956Allowed

Panna Lal Babu Lal Vs The Commissioner of Sales Tax, U.P., Lucknow

Allahabad High Court · AIR 1956 All 710 : (1956) 7 STC 722

Contract Act, 1872 — Section 182Sales of Goods Act, 1930 — Section 4Uttar Pradesh Sales Tax Act, 1948 — Section 2, 3

High Courts24 Jul 1956Dismissed

Pt. Ram Das Vs The Board of Revenue and Others

Allahabad High Court · (1956) 26 AWR 639

Constitution of India, 1950 — Article 226

High Courts20 Jul 1956Dismissed

Moonga Lal Vs Kalyan Rai

Allahabad High Court · (1956) 26 AWR 595

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3

High Courts17 Jul 1956Allowed

Janki Prasad and Others Vs Kailash and Another

Allahabad High Court · AIR 1956 All 735 : (1956) 26 AWR 569

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 110Constitution of India, 1950 — Article 133, 133(1)

High Courts17 Jul 1956Allowed

Bhagwan Singh and Another Vs The State of U.P.

Allahabad High Court · (1956) 26 AWR 589

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

High Courts16 Jul 1956Dismissed

Sales Tax Officer and Others Vs J.L. Morison Son and Jones (India) Ltd.

Allahabad High Court · (1956) 7 STC 755

Uttar Pradesh Sales Tax Act, 1948 — Section 2(c)

High Courts16 Jul 1956Allowed

Murli Vs The State of U.P.

Allahabad High Court · (1956) 26 AWR 517

Arms Act, 1959 — Section 5

High Courts28 May 1956Allowed

Lalit Kumar Vs S.S. Bose

Allahabad High Court · AIR 1957 All 398 : (1957) CriLJ 701

Criminal Procedure Code, 1898 (CrPC) — Section 561A

High Courts23 May 1956Dismissed

G.R. Sharma Vs State

Allahabad High Court · (1956) 26 AWR 568

Entertainment and Betting Tax Act — Section 9(2)

High Courts23 May 1956Allowed

Mohanlal and Others Vs Kashi Ram

Allahabad High Court · (1957) CriLJ 273

Criminal Procedure Code, 1898 (CrPC) — Section 107

High Courts23 May 1956

Rudder and Others Vs The State

Allahabad High Court · (1957) 27 AWR 129

Criminal Procedure Code, 1898 (CrPC) — Section 161, 162

High Courts23 May 1956

Nando and Others Vs The State and Another

Allahabad High Court · (1957) CriLJ 247

Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 379, 395

High Courts22 May 1956Dismissed

State Vs Sheo Prasad Jaiswal

Allahabad High Court · AIR 1956 All 610 : (1956) CriLJ 1156

Essential Supplies (Temporary Powers) Act, 1946 — Section 10, 3, 7Penal Code, 1860 (IPC) — Section 40, 81

High Courts17 May 1956Allowed

Smt. Sarwar Vs Shafi Mohammad

Allahabad High Court · (1956) 26 AWR 789

Criminal Procedure Code, 1898 (CrPC) — Section 438

High Courts15 May 1956Allowed

Hansraj and Others Vs State

Allahabad High Court · AIR 1956 All 641 : (1956) CriLJ 1267

Constitution of India, 1950 — Article 22, 22(1)Criminal Procedure Code, 1898 (CrPC) — Section 242, 243, 262, 263, 340Railways Act, 1989 — Section 120, 121

High Courts11 May 1956Allowed

District Board Vs Noor Mohammad

Allahabad High Court · (1956) 26 AWR 561

Constitution of India, 1950 — Article 19, 25Criminal Procedure Code, 1898 (CrPC) — Section 133Uttar Pradesh Municipalities Act, 1916 — Section 294

High Courts11 May 1956Dismissed

CHAUBEY SATGUR DAS RAO Vs STATE OF U.P.

Allahabad High Court · (1958) 28 AWR 408 : (1958) 34 ITR 880

Penal Code, 1860 (IPC) — Section 193, 196, 228

High Courts11 May 1956Allowed

Dr. Sri Narain Vs Seth Brij Kishore Tandon

Allahabad High Court · (1956) 26 AWR 580

Uttar Pradesh Debt Redemption Act, 1940 — Section 27

High Courts10 May 1956Disposed Of

The State Vs Baboo Lal and Others

Allahabad High Court · AIR 1956 All 571 : (1956) CriLJ 1143

Constitution of India, 1950 — Article 19, 19(1)Dramatic Performances Act, 1876 — Section 10, 3, 4

High Courts09 May 1956Allowed

Tej Bahadur Singh and Others Vs Bhaggan Kurmi and Others

Allahabad High Court · (1956) 26 AWR 535

Civil Procedure Code, 1908 (CPC) — Section 115