High Courts15 Sept 1961
Bhagwati Prasad and Another Vs Ram Roop Tewari and Others
Allahabad High Court · AIR 1962 All 622
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 19Limitation Act, 1908 — Article 168
COURT ARCHIVE
Allahabad High Court judgments, 1961
328 judgments · page 7 of 17
High Courts14 Sept 1961Dismissed
Dewari Lal Vs Sunder Lal and Others
Allahabad High Court · AIR 1962 All 549
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
High Courts14 Sept 1961Allowed
Town Area Committee Vs Budh Sen
Allahabad High Court · AIR 1962 All 438 : (1962) 32 AWR 33
Limitation Act, 1908 — Article 115 , 120
High Courts14 Sept 1961Dismissed
Kanihya Lal Vs Gunwant Rai Aggarwal
Allahabad High Court · AIR 1962 All 514 : (1962) 32 AWR 214
Provincial Small Cause Courts Act, 1887 — Section 17, 35
High Courts13 Sept 1961Dismissed
Sheo Bachan Pandit Vs Ram Dhari Gir and Another
Allahabad High Court · AIR 1962 All 623
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts13 Sept 1961Dismissed
Narain Ram Chandra Kelkar Vs Union of India
Allahabad High Court · (1961) 31 AWR 763
Railways Act, 1890 — Section 77
High Courts12 Sept 1961Dismissed
Shyam Lal Vs Assistant Sales Tax Officer and Another
Allahabad High Court · (1962) 13 STC 1019
Constitution of India, 1950 — Article 226
High Courts12 Sept 1961Dismissed
Raja Himanshu Dhar Singh Vs Additional Registrar, Co-operative Societies and Another
Allahabad High Court · AIR 1962 All 439
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, 100, 101Co-operative Societies Act, 1912 — Section 43(1), 43(2)
High Courts12 Sept 1961Dismissed
Raghubir Saran and Others Vs Param Kirti Saran
Allahabad High Court · AIR 1962 All 444 : (1962) 32 AWR 264
Easements Act, 1882 — Section 56, 60, 62
High Courts11 Sept 1961Allowed
Banaras Electric Light and Power Co. Ltd. Vs Government of Uttar Pradesh and Others
Allahabad High Court · (1962) 1 LLJ 14
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts11 Sept 1961Dismissed
Rameshwar Pd. Vs Rajasthan Government
Allahabad High Court · AIR 1962 All 515
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3
High Courts08 Sept 1961Allowed
Babuni Vs Mahadeo and Another
Allahabad High Court · AIR 1962 All 624
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts08 Sept 1961Disposed Of
Kishan Lal Vs Har Prasad
Allahabad High Court · AIR 1963 All 319
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 47
High Courts07 Sept 1961Dismissed
Ram Pyare Vs Board of Revenue, UP, Allahabad and others
Allahabad High Court · (1961) 31 AWR 728
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 182B
High Courts07 Sept 1961Allowed
Prem Lal Singhania Vs U.P. Government
Allahabad High Court · AIR 1962 All 233
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 10, 100, 80Constitution of India, 1950 — Article 300Uttar Pradesh Prevention of Black Marketing (Temporary Powers) Act, 1947 — Section 10, 11, 3, 4, 5
High Courts07 Sept 1961Dismissed
Joti Prasad Upadhya Vs Kalka Prasad Bhatnagar and Others
Allahabad High Court · AIR 1962 All 128
Constitution of India, 1950 — Article 154, 168, 191(1), 213General Clauses Act, 1897 — Section 3(60)Uttar Pradesh State Legislature Members (Prevention of Disqualification) (Supplementary) Act, 1956 — Section 2(b)
High Courts06 Sept 1961Dismissed
P.C. DWADESH SHRENI and CO. LTD. Vs Income Tax OFFICER, A-WARD, ALIGARH.
Allahabad High Court · (1962) 46 ITR 586
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 30
High Courts05 Sept 1961Allowed
Raja Jagdish Prasad Sahai Vs The Deputy Commr. (Assessing Authority), Sultanpur
Allahabad High Court · (1961) 31 AWR 671
High Courts05 Sept 1961Dismissed
Delhi Cloth and General Mills Company, Ltd. Vs State of Uttar Pradesh and Others
Allahabad High Court · (1961) 2 LLJ 724 : (1962) RD 1
High Courts05 Sept 1961Disposed Of
Suraj Bali Koeri Vs Bachcha Pandey and others
Allahabad High Court · (1961) 31 AWR 615
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 339(b)