COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 4,075 of 5,024

High Courts02 Dec 1955Dismissed

Shri Ganesh Prasad Chaturvedi Vs The District Magistrate and Others

Allahabad High Court · (1956) 26 AWR 790

Constitution of India, 1950 — Article 226, 60Uttar Pradesh Municipalities Act, 1916 — Section 296, 47A, 49, 81, 87AUttar Pradesh Municipalities Act, 1916 — Section 296, 47A, 49, 81, 87A

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High Courts01 Dec 1955Dismissed

State of Uttar Pradesh and Others Vs Kanhaiya Lal Makund Lal Sarraf

Allahabad High Court · AIR 1956 All 383 : (1956) 7 STC 579

Contract Act, 1872 — Section 2, 21, 3, 72General Clauses Act, 1897 — Section 3(39)Uttar Pradesh Sales Tax Act, 1948 — Section 2

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High Courts01 Dec 1955Allowed

Pt. Joti Prasad Bajpai Vs Dau Dayal and Others

Allahabad High Court · (1956) 26 AWR 159

Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226

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High Courts01 Dec 1955Dismissed

Mst. Mithah and Mst. Jaddan Vs The Municipal Board of Orai and The State of U.P.

Allahabad High Court · (1956) 26 AWR 176

Criminal Procedure Code, 1898 (CrPC) — Section 112, 118, 121, 122, 123Penal Code, 1860 (IPC) — Section 182, 188Uttar Pradesh Municipalities Act, 1916 — Section 133, 145, 247, 247(1), 247(2)

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High Courts30 Nov 1955Dismissed

Balla and Others Vs The State of U.P.

Allahabad High Court · AIR 1956 All 335 : (1956) CriLJ 661

Uttar Pradesh District Boards Act, 1922 — Section 174(2), 175

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High Courts30 Nov 1955Dismissed

Barhu Singh and Others Vs Kharpattu and Others

Allahabad High Court · AIR 1956 All 436 : (1956) 26 AWR 336

Limitation Act, 1908 — Article 148North Western Provinces Rent Act, 1881 — Section 9Transfer of Property Act, 1882 — Section 62

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High Courts30 Nov 1955Dismissed

Babu Lal and Others Vs The District Magistrate of Bulandshahr and Another

Allahabad High Court · (1956) 26 AWR 814

Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226

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High Courts28 Nov 1955Allowed

Gopaldas Sarvadayal Vs Commissioner of Sales Tax, U.P.

Allahabad High Court · AIR 1956 All 305 : (1956) 26 AWR 101 : (1956) 7 STC 360

Limitation Act, 1908 — Section 12(2), 29Uttar Pradesh Sales Tax Act, 1948 — Section 10(3), 11(1)

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High Courts28 Nov 1955Allowed

Saheb Khan Vs State though Aslam Khan and Others

Allahabad High Court · (1956) 26 AWR 130

Criminal Procedure Code, 1898 (CrPC) — Section 145, 146

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High Courts28 Nov 1955Allowed

Lal Triloki Nath Vs Sri S.D. Varma and Others

Allahabad High Court · (1956) 26 AWR 134

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High Courts25 Nov 1955Partly Allowed

Banwarilal and Another Vs The State

Allahabad High Court · AIR 1956 All 341 : (1956) CriLJ 664

Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 342, 342(3)Evidence Act, 1872 — Section 3

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High Courts25 Nov 1955

Ram Nath Koeri and Another Vs Lakshmi Devi Sugar Mills and Others

Allahabad High Court · (1956) 2 LLJ 11

Constitution of India, 1950 — Article 226

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High Courts25 Nov 1955

Jai Singh Vs Mam Chand and Others

Allahabad High Court · AIR 1956 All 337 : (1956) 26 AWR 87

Uttar Pradesh Agriculturists Relief Act, 1934 — Section 23, 5

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High Courts24 Nov 1955Dismissed

Brahmanand Vs The State of Uttar Pradesh and Another

Allahabad High Court · (1956) 26 AWR 136 : (1956) 7 STC 206

Constitution of India, 1950 — Article 226

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High Courts24 Nov 1955Allowed

Sri Kedar Nath and Sri Khadim Husain Vs The Municipal Board

Allahabad High Court · (1956) 26 AWR 141

Constitution of India, 1950 — Article 226

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High Courts22 Nov 1955Disposed Of

Sm. Kamla Vs Bhanu Mal

Allahabad High Court · AIR 1956 All 328 : (1956) 26 AWR 138

Guardians and Wards Act, 1890 — Section 14, 9

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High Courts21 Nov 1955Allowed

Shri Sheo Narain Lal Vs The District Magistrate and Others

Allahabad High Court · (1956) 26 AWR 811

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 10(2)Constitution of India, 1950 — Article 226

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High Courts21 Nov 1955Allowed

Dularey Vs The State

Allahabad High Court · (1956) 26 AWR 284

Penal Code, 1860 (IPC) — Section 395, 397Penal Code, 1860 (IPC) — Section 395, 397Penal Code, 1860 (IPC) — Section 395, 397

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High Courts21 Nov 1955Dismissed

Zawar Hasan and Another Vs Rakhaldas Banerji and Another

Allahabad High Court · AIR 1956 All 272

Transfer of Property Act, 1882 — Section 105

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High Courts21 Nov 1955

L. DWARKA DASS Vs Income Tax OFFICER, SPECIAL CIRCLE "A" WARD, KANPUR.

Allahabad High Court · (1956) 29 ITR 60

Constitution of India, 1950 — Article 226, 294Stamp Act, 1899 — Section 57

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