COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 4,077 of 5,024

High Courts07 Nov 1955Disposed Of

Waqf Estate of Nawab Mohd. Azmat Ali Khan Vs U.P. State and Another

Allahabad High Court · AIR 1956 All 416 : (1956) 26 AWR 10

Constitution (Fourth Amendment) Act, 1955 — Article 31BUnited Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948 — Section 11

High Courts07 Nov 1955Allowed

Sri Ram Chandra Singh Vs The District Magistrate Kanpur and Others

Allahabad High Court · (1956) 26 AWR 16

Constitution of India, 1950 — Article 226

High Courts07 Nov 1955Dismissed

Nathi Mal Vs State

Allahabad High Court · (1956) 26 AWR 117

Penal Code, 1860 (IPC) — Section 415, 417, 463, 464, 465

High Courts04 Nov 1955Dismissed

Chunni and Smt. Ram Devi Vs State

Allahabad High Court · (1956) 26 AWR 115

High Courts04 Nov 1955Allowed

Lala Sumer Chand and others Vs Himait Said and another

Allahabad High Court · (1955) 11 AHC CK 0052

Transfer of Property Act, 1882 — Section 101, 58

High Courts04 Nov 1955Allowed

Jaipuria Brothers Ltd. Vs The Sales Tax Officer and Another

Allahabad High Court · (1956) 7 STC 64

Constitution of India, 1950 — Article 226

High Courts04 Nov 1955Allowed

New India Tennery, Kanpur Vs M.P. Nigam and Others

Allahabad High Court · AIR 1956 All 179 : (1956) 26 AWR 34 : (1956) 29 ITR 54

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 46, 46(2)

High Courts04 Nov 1955Allowed

In the goods of Ernest Raymond Yakchee, late of Gorakhpur

Allahabad High Court · AIR 1956 All 152

Court Fees Act, 1870 — Article 1, 19IEstate Duty Act, 1953 — Section 57Succession Act, 1925 — Section 276

High Courts04 Nov 1955

In Re: Rev. Dr. L. Raymond

Allahabad High Court · (1956) 26 AWR 12

Court Fees Act, 1870 — Section 19IEstate Duty Act, 1953 — Section 57(b)

High Courts04 Nov 1955Allowed

Devi Dayal and Others Vs The Sales Tax Officer and Others

Allahabad High Court · (1956) 7 STC 145

Constitution of India, 1950 — Article 226

High Courts04 Nov 1955Allowed

Jagannath Vs State

Allahabad High Court · (1956) 26 AWR 162

Criminal Procedure Code, 1898 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 342Criminal Procedure Code, 1898 (CrPC) — Section 239

High Courts03 Nov 1955Dismissed

Shambhu and Others Vs The State

Allahabad High Court · AIR 1956 All 633 : (1956) 26 AWR 514 : (1956) CriLJ 1179

Criminal Procedure Code, 1898 (CrPC) — Section 118, 123(3), 367, 367(6), 419Uttar Pradesh Criminal General Rules, 1957 — Rule 3

High Courts03 Nov 1955Allowed

Chote Lal Vs State and Others

Allahabad High Court · AIR 1956 All 153 : (1956) 1 LLJ 543

Constitution of India, 1950 — Article 311

High Courts03 Nov 1955

Sankatha Prasad Pande Vs State of Uttar Pradesh

Allahabad High Court · (1956) 26 AWR 110 : (1957) 1 LLJ 265

Police Act, 1861 — Section 29, 7

High Courts03 Nov 1955Allowed

Shri Duli Chand Kheria and Another Vs State of Uttar Pradesh and Others

Allahabad High Court · (1956) 7 STC 70

Constitution of India, 1950 — Article 226, 286

High Courts02 Nov 1955Dismissed

Smt. Champa Kuer Vs State

Allahabad High Court · (1956) 26 AWR 108

Uttar Pradesh Municipalities Act, 1916 — Section 178, 186

High Courts02 Nov 1955Dismissed

Basant Lal Vs Jagdish Narain

Allahabad High Court · (1956) 26 AWR 11

Uttar Pradesh Debt Redemption Act, 1940 — Section 17

High Courts21 Oct 1955Dismissed

District Co-operative Bank Ltd. Vs Rahat Husain and Others

Allahabad High Court · AIR 1956 All 112 : (1955) 25 AWR 706

High Courts20 Oct 1955Dismissed

Om Prakash Vs State

Allahabad High Court · AIR 1956 All 241 : (1956) CriLJ 452

Criminal Procedure Code, 1898 (CrPC) — Section 233, 423, 535, 537Penal Code, 1860 (IPC) — Section 149, 34

High Courts20 Oct 1955Allowed

Dr. Kanshi Ram Anand Vs The State of U.P. and Another

Allahabad High Court · AIR 1956 All 330

Civil Services (Classification, Control and Appeal) Rules — Rule 49, 55Constitution of India, 1950 — Article 311Uttar Pradesh Public Health Service Rules — Rule 11, 19, 20, 21