High Courts01 Dec 1961Dismissed
Asa Ram and Others Vs Randhir Singh and Others
Allahabad High Court · AIR 1963 All 17 : (1963) CriLJ 28
Criminal Procedure Code, 1898 (CrPC) — Section 146
COURT ARCHIVE
Allahabad High Court judgments, 1961
328 judgments · page 2 of 17
High Courts01 Dec 1961Dismissed
Ram Kishan Vs Gaya Prasad and Another
Allahabad High Court · AIR 1963 All 238
Easements Act, 1882 — Section 8
High Courts30 Nov 1961Dismissed
Ram Kumar Ram Chandra and Co. Vs The Sales Tax Officer III
Allahabad High Court · (1962) 13 STC 305
Constitution of India, 1950 — Article 226
High Courts30 Nov 1961Partly Allowed
Ram Babu Vs Har Prasad
Allahabad High Court · AIR 1963 All 239
Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 15
High Courts29 Nov 1961Allowed
Nigam (R.P.) Vs Kanpur Electricity Supply Administration [by Gupta (K.C.), General Manager] and Others
Allahabad High Court · (1962) 2 LLJ 712
Constitution of India, 1950 — Article 226, 311Government of India Act, 1935 — Section 240
High Courts29 Nov 1961Dismissed
Chief Inspector of Stamps, U.P., Allahabad Vs N.A. Gazder and Others
Allahabad High Court · AIR 1963 All 89
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts29 Nov 1961Allowed
Maikoo Vs State
Allahabad High Court · AIR 1961 All 612 : (1961) CriLJ 744
Criminal Procedure Code, 1898 (CrPC) — Section 207AEvidence Act, 1872 — Section 9
High Courts29 Nov 1961Allowed
Sukhanand Mathura Prasad Vs Baikunth Nath
Allahabad High Court · AIR 1962 All 509 : (1962) 32 AWR 372
Limitation Act, 1908 — Article 182(5)
High Courts27 Nov 1961Dismissed
Sri Durga Gita Vidyalaya Association Vs State of U.P. and Others
Allahabad High Court · AIR 1962 All 187 : (1962) 32 AWR 243
Constitution of India, 1950 — Article 226
High Courts24 Nov 1961
RAJ KUMAR Vs Income Tax OFFICER, DISTRICT III (IV), KANPUR, AND ANOTHER.
Allahabad High Court · (1963) 47 ITR 510
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 2, 28, 31, 33, 45
High Courts23 Nov 1961Dismissed
DEVENDRA PRAKASH Vs Income Tax OFFICER, BAREILLY.
Allahabad High Court · (1963) 47 ITR 501
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 16, 23, 34, 35
High Courts23 Nov 1961Allowed
Sarju Ram Baranawar and Others Vs Taji Bibi and Another
Allahabad High Court · AIR 1962 All 422 : (1962) 32 AWR 350
Transfer of Property Act, 1882 — Section 60
High Courts23 Nov 1961Allowed
Durga Das Bhattacharya and Others Vs Municipal Board
Allahabad High Court · AIR 1962 All 277
Uttar Pradesh Municipalities Act, 1916 — Section 110, 199, 265, 294, 298
High Courts22 Nov 1961Dismissed
Agarwal Iron Works Vs Labour Court and Others
Allahabad High Court · (1962) 2 LLJ 334
High Courts21 Nov 1961Allowed
Kedar Nath Jai Prakash Vs Chhajju Mal Sumerchand
Allahabad High Court · AIR 1962 All 586 : (1962) 32 AWR 708
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 5, Order 21 Rule 6, Order 21 Rule 7, Order 21 Rule 8, 38(1)Contract Act, 1872 — Section 59, 60
High Courts21 Nov 1961Allowed
Raja Sriniwas Prasad Singh Vs S.D.O. and Another
Allahabad High Court · AIR 1962 All 590 : (1962) 32 AWR 475
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, Order 9 Rule 13, 151Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 164
High Courts21 Nov 1961Dismissed
Badri Das Gauri Dutt Vs Union of India (UOI)
Allahabad High Court · AIR 1962 All 483 : (1962) 32 AWR 473
Railways Act, 1890 — Section 72
High Courts21 Nov 1961Dismissed
Ram Chandra Vs Muneshwar and Others
Allahabad High Court · AIR 1962 All 248 : (1962) 32 AWR 239 : (1961) 31 AWR 757 : (1962) RD 42
Civil Procedure Code, 1908 (CPC) — Section 100, 101Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 1956 — Section 23(1), 23(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 332B
High Courts20 Nov 1961Dismissed
Sis Ram Vs Asa Ram and Others
Allahabad High Court · AIR 1963 All 306 : (1962) 32 AWR 388
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4
High Courts20 Nov 1961Partly Allowed
L. Nathu Lal Vs Dominion of India
Allahabad High Court · AIR 1963 All 137
Railways Act, 1890 — Section 72