High Courts12 Jan 1955Dismissed
L. Shri Chand Vs Hira Lal and Another
Allahabad High Court · AIR 1955 All 704
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,091 of 5,024
High Courts10 Jan 1955Dismissed
RAGHUNATH PRASAD Vs COMMISSIONER OF Income Tax, U. P. AND AJMER MERWARA, LUCKNOW.
Allahabad High Court · (1955) 28 ITR 45
Income Tax Act, 1961 — Section 24(1), 66(1)
High Courts07 Jan 1955Disposed Of
State and Kalu Ram Manni Lal Vs Lakshmi Kant
Allahabad High Court · (1955) 25 AWR 329
Criminal Procedure Code, 1898 (CrPC) — Section 307
High Courts07 Jan 1955Dismissed
Swami Shantanand Sarswati Vs Advocate-General, U.P., Allahabad and Others
Allahabad High Court · AIR 1955 All 372
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 226
High Courts07 Jan 1955Dismissed
Shyam Sunder Lal Vs Lakshmi Narain Mathur
Allahabad High Court · (1955) 01 AHC CK 0011
Contract Act, 1872 — Section 23, 65Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 17, 4, 7, 7A
High Courts06 Jan 1955Allowed
Tak Chand Fillumal Vs Western India Match Co. Ltd.
Allahabad High Court · AIR 1955 All 404
Trade Marks Act, 1940 — Section 20, 20(2), 21(1), 73
High Courts06 Jan 1955Disposed Of
Ramrichpal Singh Vs Dayanand Sarup minor through Bhagwat Sarup
Allahabad High Court · AIR 1955 All 309 : (1955) 25 AWR 229
Civil Procedure Code, 1908 (CPC) — Section 10, 115
High Courts05 Jan 1955
Shyamlal Pragnarain Vs Commissioner of Income Tax, U.P., Lucknow
Allahabad High Court · AIR 1955 All 299 : (1955) 25 AWR 200 : (1955) 27 ITR 404
Excess Profits Tax Act, 1940 — Section 21Income Tax Act, 1922 — Section 10, 10(2), 48
High Courts05 Jan 1955Dismissed
Haji Mohd. Sayeed and Others Vs Abdul Ghafoor and Others
Allahabad High Court · AIR 1955 All 688
Specific Relief Act, 1877 — Section 56
High Courts04 Jan 1955Dismissed
Chiranji Lal Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1955) 25 AWR 334
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 1
High Courts04 Jan 1955Dismissed
Lala Moradhwaj Vs Lala Bhudar Das
Allahabad High Court · (1955) 25 AWR 163
Civil Procedure Code, 1908 (CPC) — Section 141
High Courts04 Jan 1955Allowed
Abinash Chandra Banerji and Others Vs Uttarapara Hitkari Sabha and Others
Allahabad High Court · (1955) 25 AWR 459
Official Trustees Act, 1913 — Section 10
High Courts04 Jan 1955Disposed Of
Moradhwaj Vs Bhudar Das
Allahabad High Court · AIR 1955 All 353
Arbitration Act, 1940 — Section 2, 21, 37, 41, 47Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 23 Rule 3, 107, 141General Clauses Act, 1897 — Section 8
High Courts04 Jan 1955Dismissed
Mst. Janatun Nisan and Others Vs Mustafa Husain Khan and Another
Allahabad High Court · (1956) 26 AWR 788
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 152, 154Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 152, 154Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 152, 154
High Courts23 Dec 1954Dismissed
Om Prakash Vs The State
Allahabad High Court · AIR 1955 All 275 : (1955) 25 AWR 275 : (1955) CriLJ 754
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 409General Clauses Act, 1897 — Section 26
High Courts22 Dec 1954Allowed
Ganga Bakhsh Singh and Others Vs Madho Singh and Others
Allahabad High Court · AIR 1955 All 288 : (1955) 25 AWR 225
Transfer of Property Act, 1882 — Section 43
High Courts22 Dec 1954Dismissed
Suarshan Lal Vs Raghunath Prarad and Others
Allahabad High Court · (1955) 25 AWR 304
Criminal Procedure Code, 1898 (CrPC) — Section 423, 439Penal Code, 1860 (IPC) — Section 325
High Courts22 Dec 1954Dismissed
Om Prakash Vs Sm. Tahera Begam and Others
Allahabad High Court · AIR 1955 All 382 : (1955) 25 AWR 69
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11(2), Order 21 Rule 21, Order 21 Rule 30, Order 21 Rule 38
High Courts21 Dec 1954Allowed
Panna Lal Vs Pt. Debi Dayal Bhatt
Allahabad High Court · (1955) 25 AWR 86
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 14, 3Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 14, 3Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 14, 3
High Courts20 Dec 1954Allowed
Deota Din Vs Gur Prasad and Another
Allahabad High Court · AIR 1955 All 292 : (1955) 25 AWR 217
Transfer of Property Act, 1882 — Section 3, 8