High Courts22 Jul 1955Allowed
Lajja Ram Vs The State
Allahabad High Court · AIR 1955 All 671 : (1955) CriLJ 1547
Evidence Act, 1872 — Section 9
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,085 of 5,024
High Courts22 Jul 1955Dismissed
Oudh Behari Singh Vs Gajadhar Jaipuriya and Others
Allahabad High Court · AIR 1955 All 698
High Courts21 Jul 1955Dismissed
Nagoo and Another Vs Pt. Shiv Dularey Dixit and Others
Allahabad High Court · AIR 1955 All 665 : (1955) 25 AWR 528
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts20 Jul 1955
Kamra Vs Pt. Murari Lal
Allahabad High Court · AIR 1955 All 694 : (1955) CriLJ 1551
Criminal Procedure Code, 1898 (CrPC) — Section 435, 438, 439, 476B
High Courts14 Jul 1955Allowed
Vimal Kishore Mehrotra Vs State of Uttar Pradesh and Another
Allahabad High Court · AIR 1956 All 56 : (1956) CriLJ 13
Constitution of India, 1950 — Article 22, 22(1), 22(2), 226Criminal Law (Amendment) Act, 1932 — Section 7, 7(1)
High Courts14 Jul 1955Dismissed
Jagannath Singh and Another Vs Bidheshi and Others
Allahabad High Court · AIR 1955 All 712 : (1955) CriLJ 1557
Criminal Procedure Code, 1898 (CrPC) — Section 369, 439, 439(2), 440, 561A
High Courts13 Jul 1955Dismissed
Ramdeo and Another Vs The Board of Revenue and Others
Allahabad High Court · (1955) 25 AWR 472
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 232
High Courts13 Jul 1955Dismissed
Sri Prabhu Dayal Dwivedi Vs Pt. Ganesh Prasad Chaturvedi and Others
Allahabad High Court · (1955) 25 AWR 490
Uttar Pradesh Municipalities (Amendment) Act, 1953 — Section 13D(j)
High Courts23 Jun 1955Allowed
Lal Behari and Another Vs State
Allahabad High Court · (1955) 25 AWR 473
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(1)(a)
High Courts23 Jun 1955
Sri Nath and Another Vs Bhagwan Din
Allahabad High Court · (1955) 25 AWR 650
Uttar Pradesh Panchayat Raj Act, 1947 — Section 83
High Courts17 Jun 1955Dismissed
Amrita Bazar Patrika Ltd. Vs Board of High School and Intermediate Education, U.P. and Another
Allahabad High Court · AIR 1955 All 595
Constitution of India, 1950 — Article 14, 19, 226(1), 5Uttar Pradesh Intermediate Education Act, 1921 — Section 7(7)
High Courts06 Jun 1955Allowed
Bindeshwari Prasad Vs State
Allahabad High Court · (1955) 25 AWR 553
Criminal Law (Amendment) Act, 1952 — Section 6Penal Code, 1860 (IPC) — Section 162, 163
High Courts03 Jun 1955
Kamla Pati Pandey Vs State
Allahabad High Court · (1955) 25 AWR 462
Criminal Procedure Code, 1898 (CrPC) — Section 547
High Courts23 May 1955Dismissed
Girja Prasad Sunder Lal Vs Divisional Forest Officer, Dudhi and Others
Allahabad High Court · AIR 1955 All 589 : (1955) 25 AWR 503
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 1, Order 45 Rule 13, Order 45 Rule 13(2)
High Courts12 May 1955Allowed
Ali Husain Khan Vs State
Allahabad High Court · (1955) 25 AWR 457
Criminal Procedure Code, 1898 (CrPC) — Section 526(8), 528
High Courts09 May 1955Dismissed
Dukhi and Another Vs State and Another
Allahabad High Court · AIR 1955 All 521 : (1955) CriLJ 1305
Criminal Procedure Code, 1898 (CrPC) — Section 167, 167(2), 344
High Courts06 May 1955Dismissed
U.P. Government Vs J.R. Bhatta
Allahabad High Court · AIR 1956 All 439 : (1956) 26 AWR 145
Allahabad High Court Rules, 1952 — Rule 17Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 6 Rule 17, 107, 151, 9Constitution of India, 1950 — Article 311
High Courts06 May 1955Allowed
Mukundji Mahraj Vs Persotam Lalji Mahraj
Allahabad High Court · AIR 1957 All 77
Evidence Act, 1872 — Section 101, 102, 103, 104Limitation Act, 1908 — Article 142Transfer of Property Act, 1882 — Section 10
High Courts06 May 1955Dismissed
State of Uttar Pradesh Vs Abdul Aziz and Others
Allahabad High Court · AIR 1955 All 673 : (1955) 25 AWR 516
Arbitration Act, 1940 — Section 39Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts06 May 1955Dismissed
Dr. Nanak Chandra Kansal Vs Murli Singh and Others
Allahabad High Court · (1955) 25 AWR 401
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 8Uttar Pradesh Tenancy Act, 1939 — Section 273, 293