High Courts24 Mar 1955Dismissed
The State Vs Rasool and Others
Allahabad High Court · AIR 1955 All 620 : (1955) CriLJ 1446
Criminal Procedure Code, 1898 (CrPC) — Section 222, 236, 237
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,088 of 5,024
High Courts24 Mar 1955Dismissed
Ramesh Chandra Vs Seth Ghanshiam Dass
Allahabad High Court · AIR 1955 All 552
Civil Procedure Code, 1908 (CPC) — Section 2(2), 38Limitation Act, 1908 — Article 182(2)
High Courts21 Mar 1955
Bharat Glass Factory Vs M.P. Vidyarthi and Others
Allahabad High Court · (1957) 1 LLJ 212
Constitution of India, 1950 — Article 226
High Courts18 Mar 1955Dismissed
Syed Mohammad Raza Vs Ram Lal and Others
Allahabad High Court · (1955) 25 AWR 409
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 6, 9
High Courts16 Mar 1955Dismissed
B. Lachhmi Das and Others Vs Panchmurti Shivalinga
Allahabad High Court · AIR 1955 All 635
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 15, Order 33 Rule 7(3)
High Courts16 Mar 1955Dismissed
Sheo Prasad Kanhaya Lal Vs Municipal Board Bahraich
Allahabad High Court · AIR 1955 All 508 : (1955) 25 AWR 554
Government of India Act, 1935 — Section 142A
High Courts15 Mar 1955Dismissed
V.D. Jhingan Vs State
Allahabad High Court · AIR 1955 All 531 : (1955) CriLJ 1310
Criminal Procedure Code, 1898 (CrPC) — Section 403, 561APrevention of Corruption Act, 1947 — Section 6
High Courts15 Mar 1955Dismissed
Bhim sen Vs The State of U.P.
Allahabad High Court · (1955) 03 AHC CK 0010
Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 5Penal Code, 1860 (IPC) — Section 379
High Courts14 Mar 1955Dismissed
Ram Krishna Murarji Vs Ratan Chand and Another
Allahabad High Court · AIR 1956 All 32
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 145Limitation Act, 1908 — Article 181, 182, 183
High Courts12 Mar 1955Dismissed
Ram Narain Vs Vidya Prasad and Others
Allahabad High Court · (1955) 25 AWR 394
Uttar Pradesh Tenancy Act, 1939 — Section 59
High Courts12 Mar 1955
Naseem Beg and Others Vs Sunni Central Board of Waqfs and Another
Allahabad High Court · (1955) 25 AWR 406
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 5(2)
High Courts09 Mar 1955Allowed
Krishnaswami Chettiar Vs S. Sankili Chettiar by next friend mother Ammal Papathi and Others
Allahabad High Court · (1955) 25 AWR 599
High Courts07 Mar 1955Allowed
Sahu Jagdish Prasad Vs Pandit Shreedharpant and Others
Allahabad High Court · (1955) 03 AHC CK 0018
High Courts04 Mar 1955Dismissed
Ram Charan and Others Vs Debi Dayal Dubey
Allahabad High Court · AIR 1955 All 483 : (1955) CriLJ 1223
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 1
High Courts04 Mar 1955Dismissed
Triloki Singh Vs Returning Officer, Lucknow and Others
Allahabad High Court · AIR 1955 All 536 : (1955) 25 AWR 691
Constitution of India, 1950 — Article 226, 227, 329Representation of the People Act, 1951 — Section 100(2), 81
High Courts03 Mar 1955
Narayan Singh Vs Smt. Bahadur Kunwar
Allahabad High Court · (1955) 03 AHC CK 0009
Stamp Act, 1899 — Section 13Stamp Rules, 1925 — Rule 7
High Courts02 Mar 1955Dismissed
Jiwan Mal and Co. Vs Secretary, Kanpur Loha Mills Karamchari Union, Congress Labour Centre, Darshanpurwa, Kanpur and Others
Allahabad High Court · AIR 1955 All 581 : (1957) 1 LLJ 442
Industrial Employment (Standing Orders) Act, 1946 — Section 3, 3(2), 4, 5
High Courts02 Mar 1955Dismissed
Hafiz Mohammad Ali Vs Municipal Board and Another
Allahabad High Court · (1955) 25 AWR 479
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 97Uttar Pradesh Municipalities Act, 1916 — Section 326
High Courts02 Mar 1955Allowed
Badhyamal Narayan Das Vs Chairman, District Board, Banaras and Another
Allahabad High Court · AIR 1955 All 541
Constitution of India, 1950 — Article 226Uttar Pradesh District Boards Act, 1922 — Section 174(2)
High Courts28 Feb 1955Dismissed
Babu Ram Vs The State of Uttar Pradesh
Allahabad High Court · (1955) 25 AWR 493
Uttar Pradesh Agricultural Tenants (Acquisition of Privileges) Act, 1949 — Section 4(2), 8