COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 4,081 of 5,024

High Courts26 Sept 1955Partly Allowed

Raghbir Singh Vs Municipal Board of Hardwar Union, Hardwar and Another

Allahabad High Court · AIR 1956 All 324

Constitution of India, 1950 — Article 14, 226Uttar Pradesh Municipalities Act, 1916 — Section 128(1)

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High Courts26 Sept 1955Partly Allowed

Barkat Ali and Others Vs Mumtaz Ali Khan and Others

Allahabad High Court · AIR 1956 All 128

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts25 Sept 1955Dismissed

Sm. Kawal Patti and Another Vs Ram Jokhan Upadhya

Allahabad High Court · AIR 1956 All 150

Transfer of Property Act, 1882 — Section 58, 59Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 14

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High Courts23 Sept 1955Allowed

B.N. Khosla Vs S.L. Nayar

Allahabad High Court · AIR 1956 All 131

Displaced Persons (Institution of Suits) Act, 1948 — Section 4Provincial Small Cause Courts Act, 1887 — Article 8

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High Courts23 Sept 1955Dismissed

Nathoo Vs The Diwan Sugar Mills Ltd. and Another

Allahabad High Court · (1956) 26 AWR 90

Workmens Compensation Act, 1923 — Section 12, 12(1), 30

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High Courts22 Sept 1955Allowed

Ram Dhiraj Vs The State

Allahabad High Court · AIR 1956 All 167 : (1956) CriLJ 362

Criminal Procedure Code, 1898 (CrPC) — Section 263, 342

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High Courts22 Sept 1955Allowed

Mohammad Hasnain Vs Yusuf Husain and Others

Allahabad High Court · AIR 1956 All 121

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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High Courts22 Sept 1955Allowed

Smt. Shanti Devi Vs Tsation Staff Officer and Another

Allahabad High Court · (1956) 26 AWR 38

Constitution of India, 1950 — Article 226

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High Courts22 Sept 1955Dismissed

Lala Ram Niwas Vs The State of Uttar Pradesh, Lucknow and Another

Allahabad High Court · AIR 1956 All 137 : (1955) 25 AWR 728

Uttar Pradesh Municipalities Act, 1916 — Section 48(2), 48(3)

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High Courts20 Sept 1955

State Vs Changa and Others

Allahabad High Court · (1955) 25 AWR 559

Criminal Procedure Code, 1898 (CrPC) — Section 307

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High Courts20 Sept 1955Dismissed

Harnandan Rai and Another Vs Sheo Deo Rai

Allahabad High Court · (1955) 25 AWR 675

Criminal Procedure Code, 1898 (CrPC) — Section 145, 192, 537

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High Courts19 Sept 1955Allowed

L. Bishamber Sahai Vs Sohan Lal

Allahabad High Court · (1955) 25 AWR 614

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 14, 3(a)

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High Courts19 Sept 1955Allowed

K.G. Nene Vs The Rent Control and Eviction Officer and Others

Allahabad High Court · (1955) 25 AWR 569

Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2(d), 3

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High Courts19 Sept 1955Allowed

Rup Chand Vs State

Allahabad High Court · AIR 1956 All 399 : (1955) 25 AWR 704 : (1956) CriLJ 851

Criminal Procedure Code, 1898 (CrPC) — Section 263, 435

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High Courts19 Sept 1955Dismissed

Ram Bachan Vs Khulbad and Others

Allahabad High Court · AIR 1956 All 334

Easements Act, 1882 — Section 15

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High Courts16 Sept 1955Dismissed

Dharmendra Kumar Dikshit Vs Superintendent of Police, Kanpur and Others

Allahabad High Court · AIR 1956 All 172

Constitution of India, 1950 — Article 226Police Act, 1861 — Section 7

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High Courts16 Sept 1955Disposed Of

Karan Singh Vs The State

Allahabad High Court · AIR 1956 All 159 : (1956) 26 AWR 47 : (1956) CriLJ 194

Criminal Procedure Code, 1898 (CrPC) — Section 221, 233, 236, 237Penal Code, 1860 (IPC) — Section 149, 304, 304(1)

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High Courts15 Sept 1955Disposed Of

In Re: Dhampur Sugar Mills Ltd.

Allahabad High Court · AIR 1956 All 25

Stamp Act, 1899 — Article 34, 5, 7, 2(5)

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High Courts15 Sept 1955Allowed

State Vs Lalta Singh and Others

Allahabad High Court · AIR 1956 All 73 : (1955) 25 AWR 577 : (1956) CriLJ 21

Uttar Pradesh Panchayat Raj Act, 1947 — Section 56

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High Courts14 Sept 1955Disposed Of

Ch. Shyam Sunder Vs Daw Dayal Khanna

Allahabad High Court · AIR 1956 All 79 : (1955) 25 AWR 582

Civil Procedure Code, 1908 (CPC) — Section 151, 2(14), 36Contempt of Courts Act, 1971 — Section 1

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