COURT ARCHIVE

Allahabad High Court judgments, 1962

273 judgments · page 13 of 14

High Courts14 Feb 1962Dismissed

Shiv Kumar and Others Vs State

Allahabad High Court · AIR 1963 All 395 : (1962) 32 AWR 746 : (1963) CriLJ 118

Criminal Procedure Code, 1898 (CrPC) — Section 195(1), 195(2)Uttar Pradesh Municipalities Act, 1916 — Section 22

High Courts14 Feb 1962Disposed Of

Life Insurance Corporation of India Vs Hari Das Mundhra and Others

Allahabad High Court · (1966) 36 CompCas 371

Companies Act, 1956 — Section 397, 398, 398(1), 543

High Courts14 Feb 1962Allowed

Prayag Das and Another Vs State

Allahabad High Court · AIR 1963 All 131 : (1963) CriLJ 279

Penal Code, 1860 (IPC) — Section 193, 211, 30, 44, 477

High Courts14 Feb 1962Dismissed

Ram Sahai and Others Vs Maiku and Others

Allahabad High Court · AIR 1963 All 421

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 21(5), 48

High Courts14 Feb 1962Dismissed

Mahmood Muzaffar Vs State

Allahabad High Court · AIR 1963 All 127 : (1963) CriLJ 275

Criminal Procedure Code, 1898 (CrPC) — Section 497, 498

High Courts14 Feb 1962Allowed

Juggi Lal Kamla Pat Vs Ram Janki Gupta and Another

Allahabad High Court · AIR 1962 All 407 : (1962) 32 AWR 331

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 19 Rule 1, Order 9 Rule 8, Order 9 Rule 9Evidence Act, 1872 — Section 114

High Courts13 Feb 1962Allowed

District Co-operative Bank Vs Its employees

Allahabad High Court · (1962) 1 LLJ 704

Constitution of India, 1950 — Article 226

High Courts08 Feb 1962Disposed Of

Baldeo Prasad Sita Ram Vs The Commissioner of Income Tax Cum-Excess Profits Tax

Allahabad High Court · AIR 1964 All 101

Excess Profits Tax Act, 1940 — Section 10A, 4

High Courts08 Feb 1962

BALDEO PRASAD SITA RAM Vs COMMISSIONER OF Income Tax AND EXCESS PROFITS TAX, U. P.

Allahabad High Court · (1963) 47 ITR 729

Income Tax Act, 1961 — Section 66

High Courts01 Feb 1962Dismissed

The State of Uttar Pradesh Vs Om Prakash Garg

Allahabad High Court · AIR 1963 All 390

Constitution of India, 1950 — Article 311

High Courts01 Feb 1962Allowed

Dina Nath Kapoor Vs State

Allahabad High Court · AIR 1963 All 133 : (1962) 32 AWR 821 : (1963) CriLJ 282

Penal Code, 1860 (IPC) — Section 28, 486

High Courts01 Feb 1962

Raja Ram Kumar Bhargava Vs Commissioner of Income Tax, U.P. and V.P. Lucknow

Allahabad High Court · AIR 1963 All 451 : (1963) 47 ITR 680

Constitution of India, 1950 — Article 14Income Tax (Amendment) Act, 1950 — Section 3Income Tax Act, 1922 — Section 10(2), 33, 9(1)

High Courts30 Jan 1962Partly Allowed

Misra (V.D.) Vs Collector of Central Excise

Allahabad High Court · (1962) 1 LLJ 671

Constitution of India, 1950 — Article 226, 311

High Courts30 Jan 1962Partly Allowed

Ram Singh Vs State and Another

Allahabad High Court · AIR 1963 All 355 : (1963) CriLJ 117

Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Adoptions and Maintenance Act, 1956 — Section 18, 4

High Courts30 Jan 1962Dismissed

State of U.P. Vs Joti Prasad

Allahabad High Court · AIR 1962 All 582 : (1962) 32 AWR 507

Criminal Procedure Code, 1898 (CrPC) — Section 161, 162, 423Penal Code, 1860 (IPC) — Section 24, 25, 420, 464, 468

High Courts30 Jan 1962Dismissed

Gulam Rasool Vs State of U.P. and Another

Allahabad High Court · AIR 1962 All 621

Constitution of India, 1950 — Article 226, 7Foreigners Act, 1946 — Section 2

High Courts29 Jan 1962

GUR PRASAD HARI DAS Vs COMMISSIONER OF Income Tax, U. P.

Allahabad High Court · (1963) 47 ITR 634

Income Tax Act, 1961 — Section 66

High Courts25 Jan 1962

Bachcha Vs Kameshwar Prasad Singh and Another

Allahabad High Court · AIR 1963 All 311

Limitation Act, 1908 — Article 169

High Courts23 Jan 1962Dismissed

State of Uttar Pradesh Vs Akbar Ali Khan

Allahabad High Court · AIR 1963 All 377 : (1963) 1 LLJ 466

Civil Services (Classification, Control and Appeal) Rules — Rule 55, 55(3)Constitution of India, 1950 — Article 311, 311(2)Subordinate Revenue Executive (Tahsildars) Rules, 1944 — Rule 14

High Courts23 Jan 1962Dismissed

Sheo Baran Vs Bindeshwari Prashad and Others

Allahabad High Court · AIR 1963 All 607

Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 12, 5A