High Courts03 Dec 1962Allowed
Jyoti Prasad Vs Ram Chandra
Allahabad High Court · AIR 1963 All 579
Limitation Act, 1908 — Section 19
COURT ARCHIVE
Allahabad High Court judgments, 1962
273 judgments · page 2 of 14
High Courts30 Nov 1962Allowed
Bafati Vs State
Allahabad High Court · AIR 1964 All 106 : (1964) CriLJ 327
Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 2, 4(1), 5, 8, 8(1)
High Courts28 Nov 1962Dismissed
M/s. Sunlight Chemical Works Vs District Magistrate, Lucknow
Allahabad High Court · (1962) 11 AHC CK 0014
Constitution of India, 1950 — Article 19(1), 226, 227, 3, 31Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 226
High Courts28 Nov 1962Dismissed
Sunlight Chemical Works Vs District Magistrate, Lucknow
Allahabad High Court · AIR 1963 All 592
Constitution of India, 1950 — Article 19(1), 226, 227, 31Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3
High Courts27 Nov 1962Dismissed
Mohd. Azmat Azim Khan Vs Raja Shatrunjai and Others
Allahabad High Court · AIR 1963 All 230
Uttar Pradesh Encumbered Estates Act, 1934 — Section 14, 18, 19AUttar Pradesh Zamindars Debt Reduction Act, 1952 — Section 4, 4(1), 4(2), 4(3), 5
High Courts26 Nov 1962Dismissed
Bhukan Lal Vs Ishwar Dayal Singh
Allahabad High Court · AIR 1963 All 587
Civil Procedure (Uttar Pradesh Amendment) Act, 1954 — Order 50 Rule 1Civil Procedure Code, 1908 (CPC) — Section 42
High Courts23 Nov 1962Dismissed
Charan Singh and Others Vs Govt. of Uttar Pradesh and Others
Allahabad High Court · AIR 1964 All 42 : (1963) 6 FLR 70
Land Acquisition Act, 1894 — Section 17(4), 3, 4, 4(1), 40
High Courts22 Nov 1962Allowed
Rehtu Ram Vs Karam Singh
Allahabad High Court · AIR 1964 All 208
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 3(1), 3(2), 3(3)
High Courts19 Nov 1962Allowed
Baijnath Vs Ramadhar and Another
Allahabad High Court · AIR 1963 All 214
Registration Act, 1908 — Section 17, 2(6), 49
High Courts19 Nov 1962Dismissed
Dalip Chand and Others Vs The Mukhya Nagar Adhikari and Another
Allahabad High Court · AIR 1964 All 46
Constitution of India, 1950 — Article 14, 19Uttar Pradesh Municipalities Act, 1916 — Section 298, 298(2)Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 541, 577, 581
High Courts19 Nov 1962Dismissed
State of Uttar Pradesh Vs T.R. Kalia, Asst. Br. Manager and Another
Allahabad High Court · AIR 1963 All 351
Motor Vehicles Act, 1939 — Section 123, 123(1), 42
High Courts19 Nov 1962Dismissed
State of Uttar Pradesh Vs T.R. Kalla, Asst. Sr. Manager and Another
Allahabad High Court · (1963) CriLJ 6
Motor Vehicles Act, 1988 — Section 123, 42
High Courts14 Nov 1962Allowed
Bishambar Dayal Shri Niwas Vs Commissioner of Sales Tax
Allahabad High Court · (1963) 14 STC 184
High Courts13 Nov 1962
Ram Sahai Vs Commissioner S.T.
Allahabad High Court · AIR 1964 All 176 : (1963) 14 STC 275
Constitution of India, 1950 — Article 245Uttar Pradesh Sales Tax Act, 1948 — Section 2, 24, 24(2), 3, 3A(1)Uttar Pradesh Sales Tax Rules, 1948 — Rule 44
High Courts11 Nov 1962Dismissed
Om Prakash Vs Maya Ram and Others
Allahabad High Court · AIR 1964 All 430
Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 8
High Courts09 Nov 1962Allowed
Dalel and Another Vs Baroo and Others
Allahabad High Court · AIR 1967 All 59
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 11, 12, 3(5), 4
High Courts09 Nov 1962Disposed Of
Bhagwan Sahai Vs Daryao Kunwar and Another
Allahabad High Court · AIR 1963 All 210
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts08 Nov 1962Dismissed
PREM BALLABH KHULBE Vs Income Tax OFFICER, A-WARD, BAREILLY.
Allahabad High Court · (1964) 54 ITR 637
Constitution of India, 1950 — Article 366, 372Income Tax Act, 1961 — Section 46
High Courts08 Nov 1962Disposed Of
Shyam Sunder Lal Vs Shagun Chand
Allahabad High Court · AIR 1967 All 214
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 1(2A), 15, 3
High Courts06 Nov 1962Dismissed
RAJA AJAI VARMA Vs ASSESSING AUTHORITY, POWAYAN AND OTHERS.
Allahabad High Court · (1964) 51 ITR 308
Constitution of India, 1950 — Article 226