High Courts01 Sept 1954Dismissed
State Vs Bhugawan and Another
Allahabad High Court · AIR 1955 All 78 : (1955) CriLJ 252
Criminal Procedure Code, 1898 (CrPC) — Section 307(1)Penal Code, 1860 (IPC) — Section 361
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 4,097 of 5,024
High Courts30 Aug 1954Allowed
Kali Charan and Another Vs State
Allahabad High Court · AIR 1955 All 711
Criminal Procedure Code, 1898 (CrPC) — Section 350, 350A
High Courts27 Aug 1954Allowed
Ram Manohar Lohia Vs The Supdt., Central Prison, Fatehgarh and Another
Allahabad High Court · AIR 1955 All 193 : (1955) CriLJ 623
Constitution of India, 1950 — Article 13, 19, 19(1), 19(2), 20Criminal Procedure Code, 1898 (CrPC) — Section 344Uttar Pradesh Special Powers Act, 1932 — Section 3
High Courts26 Aug 1954Allowed
Kanpur Oil Mills Harriesganj Vs Judge (Appeals) Sales Tax, Kanpur Range, Kanpur and Others
Allahabad High Court · AIR 1955 All 99
Constitution of India, 1950 — Article 226, 286, 286(1), 286(2), 372
High Courts26 Aug 1954Dismissed
Purushottam Chandra Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1955 All 106
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Municipalities Act, 1916 — Section 40(3), 40(4), 40(5)
High Courts26 Aug 1954
Faqira Vs State
Allahabad High Court · AIR 1955 All 321 : (1955) CriLJ 884
Penal Code, 1860 (IPC) — Section 300, 302
High Courts24 Aug 1954Dismissed
Mool Chandra Jain Vs Jagdish Chandra Joshi
Allahabad High Court · AIR 1955 All 385
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 21 Rule 32Specific Relief Act, 1877 — Section 54
High Courts24 Aug 1954Dismissed
S.M. Jaffry Vs The State
Allahabad High Court · AIR 1955 All 318 : (1955) CriLJ 767
Criminal Procedure Code, 1898 (CrPC) — Section 200, 439, 537
High Courts24 Aug 1954Allowed
Narsingh Das and Others Vs Mian Safiullah Sha
Allahabad High Court · AIR 1954 All 773
Easements Act, 1882 — Section 53, 56, 60
High Courts24 Aug 1954Dismissed
Banarsi Das and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1954 All 813
Constitution of India, 1950 — Article 309, 320(5), 372(1), 372(3)Government of India Act, 1935 — Section 266, 266(3)Uttar Pradesh Land Revenue Act, 1901 — Section 23, 234
High Courts23 Aug 1954Dismissed
Mani Shanker Vs Niranjan Swarup
Allahabad High Court · AIR 1955 All 686
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 31, 2(2), 47, 47(2)
High Courts19 Aug 1954Dismissed
Naim Singh Vs Tikam Singh and Others
Allahabad High Court · AIR 1955 All 388
Evidence Act, 1872 — Section 74, 76Income Tax Act, 1961 — Section 54
High Courts17 Aug 1954Dismissed
Dhani Ram Vs Mst. Ram Dei
Allahabad High Court · AIR 1955 All 320 : (1954) 24 AWR 601 : (1955) CriLJ 768
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts16 Aug 1954Dismissed
Hannu Vs The State
Allahabad High Court · AIR 1955 All 231 : (1954) 24 AWR 592 : (1955) CriLJ 656
Criminal Procedure Code, 1898 (CrPC) — Section 79Public Gambling Act, 1867 — Section 5
High Courts06 Aug 1954Dismissed
Thakur Lal and Others Vs Mahabir Prasad Sharma and Another
Allahabad High Court · AIR 1955 All 391 : (1955) CriLJ 1023
Contempt of Courts Act, 1971 — Section 1Criminal Procedure Code, 1898 (CrPC) — Section 476Penal Code, 1860 (IPC) — Section 193, 302
High Courts05 Aug 1954Dismissed
Shankar Sahai Vs The State
Allahabad High Court · (1954) 24 AWR 602
Penal Code, 1860 (IPC) — Section 406, 465, 477
High Courts05 Aug 1954Allowed
Sri Dulichand Vs Judicial Members, Board of Revenue, U.P. and other
Allahabad High Court · (1954) 24 AWR 581
Uttar Pradesh Tenancy Act, 1939 — Section 273, 293
High Courts03 Aug 1954Dismissed
Custodian of Evacuee Property, U.P., Lucknow, substituted for Qazi Rahim Ilahi Vs Hamiduddin and Others
Allahabad High Court · AIR 1955 All 417
Guardians and Wards Act, 1890 — Section 36, 37, 41(3)
High Courts02 Aug 1954
Chunnoo and Others Vs State
Allahabad High Court · (1954) CriLJ 1762
Arms Act, 1959 — Section 19(f)Arms Act, 1959 — Section 19(f)Arms Act, 1959 — Section 19(f)
High Courts01 Aug 1954Dismissed
Chittar Mal Vs State
Allahabad High Court · (1954) 24 AWR 604
United Provinces Prevention of Adulteration Act, 1912 — Section 14(1)(d), 4