High Courts01 Sept 1955Allowed
Shyam Lal Vs District Board of Agra and Others
Allahabad High Court · AIR 1956 All 7
Northern India Ferries Act, 1878 — Section 3, 4
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,083 of 5,024
High Courts31 Aug 1955Allowed
Sm. Pancho Vs Ram Prasad
Allahabad High Court · AIR 1956 All 41 : (1956) CriLJ 11
Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2(4)
High Courts26 Aug 1955Dismissed
Raghubir Saran Agarwal Vs Ram Prasad Misra
Allahabad High Court · AIR 1956 All 267 : (1956) CriLJ 470
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 499
High Courts26 Aug 1955Allowed
Aziz Ahmad Vs Sher Ali and Others
Allahabad High Court · AIR 1956 All 8 : (1955) 25 AWR 545
Contract Act, 1872 — Section 134, 137
High Courts25 Aug 1955Dismissed
State Vs Sheo Shanker
Allahabad High Court · AIR 1956 All 326 : (1956) CriLJ 659
Penal Code, 1860 (IPC) — Section 409Uttar Pradesh First Offenders Probation Act, 1938 — Section 4, 4(1)
High Courts24 Aug 1955Dismissed
Mohammad Murad Ibrahim Khan and Another Vs Govt. of U.P. of Agra and Oudh
Allahabad High Court · AIR 1956 All 75
Civil Procedure Code, 1908 (CPC) — Section 122Contract Act, 1872 — Section 148Government of India Act, 1915 — Section 107
High Courts24 Aug 1955Dismissed
Gopi Nath Agarwal Vs Commissioner of Income Tax, U.P. and V.P.
Allahabad High Court · AIR 1956 All 105 : (1955) 28 ITR 753
Income Tax Act, 1922 — Section 2, 2(6B), 66, 66(2)
High Courts24 Aug 1955Dismissed
Pulpil Singh Vs The State
Allahabad High Court · AIR 1955 All 696 : (1955) CriLJ 1553
Criminal Procedure Code, 1898 (CrPC) — Section 239, 411Evidence Act, 1872 — Section 114
High Courts24 Aug 1955Dismissed
Ranjit Singh Vs State
Allahabad High Court · AIR 1956 All 134 : (1956) CriLJ 185
Criminal Procedure Code, 1898 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 19Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 61
High Courts23 Aug 1955Dismissed
Ram Chandra Sharma and Others Vs State of U.P.
Allahabad High Court · AIR 1956 All 4 : (1956) CriLJ 2 : (1956) 1 LLJ 10
Factories Act, 1948 — Section 100, 2, 92Uttar Pradesh Factories Rules, 1950 — Rule 13, 6
High Courts22 Aug 1955Dismissed
Jograj Singh and Others Vs The State of U.P. and Another
Allahabad High Court · (1956) 7 STC 219
Constitution of India, 1950 — Article 14, 19, 226
High Courts18 Aug 1955Dismissed
Sri Gopi Nath Agarwal and Others Vs The Rent Control and Eviction Officer and Others
Allahabad High Court · (1955) 25 AWR 524
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7
High Courts18 Aug 1955Dismissed
Mst. Sarojini Devi Vs Rent Control and Eviction Officer, Allahabad and Another
Allahabad High Court · AIR 1956 All 100
Constitution of India, 1950 — Article 14, 19, 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7B(7)Uttar Pradesh General Clauses Act, 1904 — Section 5
High Courts17 Aug 1955Allowed
Mt. Mithan and Another Vs The Municipal Board of Orai and Another
Allahabad High Court · AIR 1956 All 719 : (1956) CriLJ 671
Criminal Procedure Code, 1898 (CrPC) — Section 133, 350, 4(1), 435, 439Uttar Pradesh Municipalities Act, 1916 — Section 247, 247(1), 310, 310(2)
High Courts17 Aug 1955Allowed
Jagannath Prasad and Others Vs Mst. Ram Dularey and Others
Allahabad High Court · AIR 1956 All 63
Civil Procedure Code, 1908 (CPC) — Section 149Court Fees Act, 1870 — Section 6Limitation Act, 1908 — Article 60
High Courts16 Aug 1955Dismissed
Debi Dayal Vs S.C. Roy
Allahabad High Court · AIR 1955 All 670
Contempt of Courts Act, 1971 — Section 1
High Courts16 Aug 1955Dismissed
Hira Lal Vs The State
Allahabad High Court · AIR 1956 All 142
Uttar Pradesh Sales Tax Act, 1948 — Section 14, 2
High Courts16 Aug 1955Disposed Of
State of Uttar Pradesh Vs Ratan Shukla
Allahabad High Court · AIR 1956 All 258 : (1956) CriLJ 579
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 227, 228Contempt of Courts Act, 1971 — Section 3
High Courts12 Aug 1955Allowed
Shyam Lal Vs Municipal Board, Ferozabad
Allahabad High Court · AIR 1956 All 185
Uttar Pradesh Municipalities Act, 1916 — Section 298
High Courts09 Aug 1955Allowed
Bashir Ahmad Vs Mst. Nanhi Jan Tawaif
Allahabad High Court · (1955) 25 AWR 510
Contract Act, 1872 — Section 23