Allahabad High Court Judgments 1963

High Courts19 Dec 1963

STATE OF UTTAR PRADESH Vs RAJA YADAVENDRA DUTTA DUBEY OF JAUNPUR.

Allahabad High Court · (1964) 53 ITR 770

Hindu Womens Right to Property Act, 1937 — Section 3(2)Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 10, 24(1)

Read judgment

High Courts18 Dec 1963Dismissed

Union of India (UOI) Vs Parvati Kuwar and Others

Allahabad High Court · AIR 1965 All 154

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, 100, 101, 80Income Tax Act, 1922 — Section 46(2)Limitation Act, 1908 — Article 11

Read judgment

High Courts18 Dec 1963Dismissed

State through Medical Officer of Health, Moradabad Vs Ishwar Saran

Allahabad High Court · (1963) 12 AHC CK 0017

Criminal Procedure Code, 1898 (CrPC) — Section 4(1), 417(3)Prevention of Food Adulteration Act, 1954 — Section 16, 20, 7

Read judgment

High Courts18 Dec 1963Allowed

Sheo Prasad Vs The State of Uttar Pradesh and Others

Allahabad High Court · AIR 1965 All 103

Constitution of India, 1950 — Article 124, 132, 133, 133(1), 226

Read judgment

High Courts18 Dec 1963

L. RAM NARAIN GARG Vs COMMISSIONER OF Income Tax, U. P.

Allahabad High Court · (1965) 55 ITR 435

Income Tax Act, 1961 — Section 16, 66

Read judgment

High Courts16 Dec 1963Allowed

Keshava Misra Vs Bhulai Mishra

Allahabad High Court · AIR 1964 All 531

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

Read judgment

High Courts16 Dec 1963Allowed

Gopal Krishna Vs State

Allahabad High Court · AIR 1964 All 481 : (1964) CriLJ 497

Criminal Procedure Code, 1898 (CrPC) — Section 156, 161, 161(3), 169, 367Evidence Act, 1872 — Section 133

Read judgment

High Courts16 Dec 1963Dismissed

State Vs Ishwar Saran

Allahabad High Court · AIR 1964 All 497 : (1964) CriLJ 502(1)

Criminal Procedure Code, 1898 (CrPC) — Section 4(1), 417(3)Prevention of Food Adulteration Act, 1954 — Section 16, 20, 7

Read judgment

High Courts16 Dec 1963

BHADOHI INVESTMENT COMPANY LIMITED Vs COMMISSIONER OF Income Tax, U. P.

Allahabad High Court · (1965) 55 ITR 254

Income Tax Act, 1961 — Section 23, 66

Read judgment

High Courts13 Dec 1963Allowed

Lakshmi Prasad, Judgment-debtor Vs Gopi Prasad and others, Decree-holder

Allahabad High Court · (1963) 12 AHC CK 0016

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

Read judgment

High Courts13 Dec 1963Allowed

Lakshmi Prasad Vs Gopi Prasad and Others

Allahabad High Court · AIR 1964 All 526

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

Read judgment

High Courts11 Dec 1963Allowed

Ram Sahai Vs Babu Lal

Allahabad High Court · AIR 1965 All 217

Arbitration Act, 1940 — Section 14, 32

Read judgment

High Courts09 Dec 1963Dismissed

Prasidh Narain Singh Vs State of Uttar Pradesh and Another

Allahabad High Court · AIR 1964 All 278

Constitution of India, 1950 — Article 311

Read judgment

High Courts06 Dec 1963Dismissed

Nandan Singh Bhist Vs State of U.P. and Another

Allahabad High Court · AIR 1964 All 327 : (1964) CriLJ 11

Constitution of India, 1950 — Article 166Defence of India Rules, 1962 — Rule 30A(9)

Read judgment

High Courts05 Dec 1963Dismissed

Cheddu Singh Vs Monohar Singh and Another

Allahabad High Court · AIR 1964 All 179

Constitution of India, 1950 — Article 311Uttar Pradesh Panchayat Raj Act, 1947 — Section 5A

Read judgment

High Courts05 Dec 1963Dismissed

Usman Ali Khan Vs State

Allahabad High Court · AIR 1965 All 39 : (1965) CriLJ 3

Prevention of Food Adulteration Act, 1954 — Section 10(1), 2(13), 7

Read judgment

High Courts02 Dec 1963Dismissed

Sulbha Devi Gupta Vs The Benares Cotton and Silk Mills Ltd. (In Liquidation) and Another

Allahabad High Court · AIR 1964 All 473

Companies Act, 1913 — Section 153Companies Act, 1956 — Section 2(10), 34

Read judgment

High Courts02 Dec 1963Dismissed

Dr. Baldeo Prasad and Others Vs Khushi Ram and Others

Allahabad High Court · (1965) 35 AWR 75

Evidence Act, 1872 — Section 32, 60

Read judgment

High Courts27 Nov 1963Allowed

Asharfi Lal Vs The State

Allahabad High Court · AIR 1965 All 215 : (1965) CriLJ 535

Criminal Procedure Code, 1898 (CrPC) — Section 133

Read judgment

High Courts26 Nov 1963Allowed

Ram Dayal Vs G.P. Satsangi and Others

Allahabad High Court · AIR 1965 All 13

Uttar Pradesh Panchayat Raj Act, 1947 — Section 83, 93Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 128

Read judgment

Allahabad High Court judgments, 1963