COURT ARCHIVE

Allahabad High Court judgments, 1962

273 judgments · page 7 of 14

High Courts25 Jul 1962Allowed

Kumari Nafees Ara Vs Asif Saadat Ali Khan

Allahabad High Court · AIR 1963 All 143 : (1962) 32 AWR 627 : (1963) CriLJ 394

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, 9Criminal Procedure Code, 1898 (CrPC) — Section 403, 488Specific Relief Act, 1963 — Section 42

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High Courts20 Jul 1962Dismissed

Anwar Ahmad Khan Vs The Regional Transport Authority, Lucknow and Others

Allahabad High Court · AIR 1963 All 38

Motor Vehicles Act, 1939 — Section 57(3)

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High Courts19 Jul 1962Dismissed

Ram Krishna and Another Vs Mukand Shanker and Another

Allahabad High Court · AIR 1963 All 49 : (1962) 32 AWR 910

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 47Transfer of Property Act, 1882 — Section 55

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High Courts17 Jul 1962Allowed

Ranbir Singh Vs Bataiya and Another

Allahabad High Court · AIR 1963 All 108 : (1962) 32 AWR 870

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4

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High Courts17 Jul 1962Allowed

Katyar and Co. Vs The Sales Tax Officer and Another

Allahabad High Court · (1963) 14 STC 133

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 7Central Excises and Salt Act, 1944 — Section 2Central Sales Tax Act, 1956 — Section 15, 2

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High Courts17 Jul 1962Allowed

Bahadur Vs Bachai and Others

Allahabad High Court · AIR 1963 All 186 : (1962) 32 AWR 680

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 47 Rule 1(1), 151Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4

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High Courts13 Jul 1962Dismissed

Ram Swarup and Others Vs Brij Nandan Prasad and Another

Allahabad High Court · AIR 1963 All 366

Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3

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High Courts11 Jul 1962Allowed

DEVI PRASAD VISHWANATH PRASAD Vs COMMISSIONER OF Income Tax, UTTAR PRADESH.

Allahabad High Court · (1963) 50 ITR 641

Income Tax Act, 1961 — Section 12, 13, 23, 6

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High Courts11 Jul 1962Dismissed

A.J. Faridi and Another Vs Chairman, U.P. Legislative Council (R.V. Dhulekar), Lucknow and Others

Allahabad High Court · AIR 1963 All 75

Constitution of India, 1950 — Article 168, 174, 183, 185, 185(1)

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High Courts10 Jul 1962Dismissed

Mansey Lakhansey and Company Vs The State of Uttar Pradesh and Another

Allahabad High Court · (1962) 13 STC 898

Constitution of India, 1950 — Article 226

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High Courts10 Jul 1962Dismissed

State of U.P. and Another Vs C.S. Sharma

Allahabad High Court · AIR 1963 All 94 : (1963) 1 LLJ 478

Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 311(2)

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High Courts10 Jul 1962Allowed

Sita Ram Vs Kunj Lal

Allahabad High Court · AIR 1963 All 206

Contract Act, 1872 — Section 23Defence of India Rules, 1962 — Rule 81(2)Sales of Goods Act, 1930 — Section 55

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High Courts09 Jul 1962Allowed

Lachhmi Newas Vs Firm Ram Das Ramnivas

Allahabad High Court · AIR 1963 All 110 : (1962) 32 AWR 704

Contract Act, 1872 — Section 73Sales of Goods Act, 1930 — Section 20, 21, 22, 23

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High Courts06 Jun 1962Dismissed

Parmeshwar Singh Vs The State

Allahabad High Court · (1963) CriLJ 342

Penal Code, 1860 (IPC) — Section 399, 402

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High Courts23 May 1962Allowed

Chittra Srivastava Vs Board of High School and Intermediate Examination, U.P.

Allahabad High Court · AIR 1963 All 41

Constitution of India, 1950 — Article 226

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High Courts23 May 1962Dismissed

Ulfat Rai Vs Premwati and Others

Allahabad High Court · AIR 1963 All 412

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 10, Order 9 Rule 9, 2(2), 96

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High Courts22 May 1962Dismissed

SABALGARH INDUSTRIES LTD. Vs COMMISSIONER OF Income Tax, U.P.

Allahabad High Court · (1962) 46 ITR 978

Income Tax Act, 1961 — Section 10, 66

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High Courts22 May 1962

J.K. WOOLLEN MANUFACTURERS PRIVATE LTD. Vs COMMISSIONER OF Income Tax, U.P.

Allahabad High Court · (1963) 48 ITR 346

Income Tax Act, 1961 — Section 10(2)(x)

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High Courts21 May 1962Allowed

P. C. DWADESH SHRENI AND CO. (P.) LTD. Vs Income Tax OFFICER, ALIGARH.

Allahabad High Court · (1963) 50 ITR 622

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 29, 30, 35, 45, 46

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High Courts18 May 1962Allowed

Raja Deo Singh Vs Akhtar Ahsan

Allahabad High Court · AIR 1963 All 438 : (1962) 32 AWR 659

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 70

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