CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 4,080 of 5,024

High Courts30 Sept 1955Allowed

Debi Prasad and Others Vs Khelawan and Others

Allahabad High Court · AIR 1957 All 67 : (1956) 26 AWR 29

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 47 Rule 1, 141, 151Constitution of India, 1950 — Article 226Uttar Pradesh Land Reforms (Supplementary) Act, 1952 — Section 4
Read judgment
High Courts30 Sept 1955Dismissed

Balroop Sharma Vs State of Uttar Pradesh and Another

Allahabad High Court · AIR 1956 All 270 : (1956) 26 AWR 98 : (1956) CriLJ 473

Constitution of India, 1950 — Article 13, 19(1)Criminal Procedure Code, 1898 (CrPC) — Section 108, 496, 499, 500, 68Penal Code, 1860 (IPC) — Section 124A
Read judgment
High Courts29 Sept 1955Dismissed

Gulzari Lal Vs State

Allahabad High Court · (1956) 26 AWR 7

Criminal Procedure Code, 1898 (CrPC) — Section 260Penal Code, 1860 (IPC) — Section 186, 353
Read judgment
High Courts29 Sept 1955Allowed

Sudhakar Shastri Vs State and Others

Allahabad High Court · AIR 1957 All 267 : (1956) 26 AWR 12 : (1957) CriLJ 492

Criminal Procedure Code, 1898 (CrPC) — Section 39, 41, 423Evidence Act, 1872 — Section 57, 57(7)
Read judgment
High Courts26 Sept 1955Allowed

State Vs Bansi

Allahabad High Court · (1955) 25 AWR 580

Reformatory Schools Act, 1897 — Section 8(1), 8(3)(b)
Read judgment