High Courts01 Apr 1963Allowed
Kunwer Sen Vs Sohan Lal and Another
Allahabad High Court · AIR 1964 All 189
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
COURT ARCHIVE
Allahabad High Court judgments, 1963
243 judgments · page 10 of 13
High Courts29 Mar 1963Allowed
Raja Himanshudhar Singh Vs Ram Hitkari and Others
Allahabad High Court · AIR 1963 All 496
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 9, Order 22 Rule 4, Order 22 Rule 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209
High Courts28 Mar 1963Dismissed
Shambhoo Dayal Vs Chandra Kali Devi and Others
Allahabad High Court · AIR 1964 All 350
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, 99Transfer of Property Act, 1882 — Section 106, 109Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts27 Mar 1963Allowed
Kanhaiya Lal Vs Mahavir Prasad Jain
Allahabad High Court · AIR 1964 All 378
Civil Procedure Code, 1908 (CPC) — Section 51
High Courts27 Mar 1963Allowed
State of U.P. Vs Maiku Baldeo Chamar
Allahabad High Court · AIR 1963 All 486 : (1963) CriLJ 366
Criminal Procedure Code, 1898 (CrPC) — Section 417(1), 417(3), 417(5)Telegraph Wires (Unlawful Possession) Act, 1950 — Section 7, 7(1), 7(5)
High Courts27 Mar 1963Allowed
Mahavir Singh and Another Vs Gauri Shankar and Others
Allahabad High Court · AIR 1964 All 289
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90(1)
High Courts26 Mar 1963Dismissed
Shamsher Bahadur Vs The State of U.P and others
Allahabad High Court · (1963) 03 AHC CK 0010
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 23Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 116, 3, 7, 7(2), 7(3)
High Courts25 Mar 1963Dismissed
Gur Bux Singh Vs Ram Prasad and Others
Allahabad High Court · AIR 1964 All 453
Transfer of Property Act, 1882 — Section 109Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts21 Mar 1963Allowed
Nestles'' Products (India) Ltd. Vs Commissioner of Sales Tax
Allahabad High Court · (1963) 14 STC 606
Uttar Pradesh Sales Tax Act, 1948 — Section 11(6), 2(c)
High Courts21 Mar 1963Dismissed
Lala Babu Ram Vs Smt. Kishen Dei
Allahabad High Court · AIR 1963 All 509
Evidence Act, 1872 — Section 115
High Courts19 Mar 1963Dismissed
Mota Singh Dalip Singh Vs Commissioner of Sales Tax
Allahabad High Court · (1963) 14 STC 620
Uttar Pradesh Sales Tax Act, 1948 — Section 11(6)
High Courts19 Mar 1963Allowed
Kanpur Development Board Vs Commissioner, Sales Tax
Allahabad High Court · (1963) 14 STC 493
Constitution of India, 1950 — Article 14
High Courts19 Mar 1963
The Tahsildar and Others Vs Jodh Singh and Others
Allahabad High Court · (1965) CriLJ 377
Forest Act, 1927 — Section 26, 52, 54, 82
High Courts15 Mar 1963Dismissed
Raja Syed Mohammad Saadat Ali Khan Vs Wealth Tax Officer, A. Ward, Lucknow and Others
Allahabad High Court · AIR 1963 All 488
Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 16, 2, 23, 23(4), 25
High Courts12 Mar 1963Dismissed
Swastika Tannery of Jajmau Vs Commissioner of Sales Tax
Allahabad High Court · (1963) 14 STC 518
Income Tax Act, 1961 — Section 30
High Courts12 Mar 1963Dismissed
Badri Prasad Vs Lakshmi Narain
Allahabad High Court · AIR 1964 All 426
General Clauses Act, 1897 — Section 27
High Courts11 Mar 1963Dismissed
MANGAL SEN Vs Income Tax OFFICER, A-WARD, MUZAFFARNAGAR.
Allahabad High Court · (1964) 52 ITR 621
Constitution of India, 1950 — Article 226
High Courts10 Mar 1963Allowed
Income Tax OFFICER, BANDA CIRCLE, KANPUR Vs MUNSIF, HAMIRPUR, AND OTHERS.
Allahabad High Court · (1964) 52 ITR 143
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 54
High Courts08 Mar 1963Allowed
Ahmad Ali Vs Mohd. Jamal Uddin
Allahabad High Court · AIR 1963 All 581
Transfer of Property Act, 1882 — Section 106, 111Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1), 7C(1), 7C(2), 7C(6)
High Courts08 Mar 1963Dismissed
Malti and Others Vs Ram Saran and Another
Allahabad High Court · AIR 1963 All 585 : (1963) CriLJ 595
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Panchayat Raj Act, 1947 — Section 55(1), 55(4), 56