High Courts28 Nov 1963
RAJA YADVENDRA DATT DUBE Vs STATE OF UTTAR PRADESH.
Allahabad High Court · (1964) 54 ITR 506
Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 24(4)
COURT ARCHIVE
Allahabad High Court judgments, 1963
243 judgments · page 2 of 13
High Courts28 Nov 1963
OUDH SUGAR MILL Vs THE STATE.
Allahabad High Court · (1964) 54 ITR 573
Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 24(2), 24(7)
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
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
High Courts22 Nov 1963
Abdul Rashid Vs State
Allahabad High Court · (1966) CriLJ 200
Penal Code, 1860 (IPC) — Section 395
High Courts21 Nov 1963Dismissed
Hazari Lal Srivastava Vs Tulsipur Sugar Co. Ltd. and Others
Allahabad High Court · AIR 1964 All 411 : (1967) 2 LLJ 355
Constitution of India, 1950 — Article 311Factories Act, 1948 — Section 49, 49(2)General Clauses Act, 1897 — Section 21
High Courts20 Nov 1963Dismissed
Shiva Ram Vs The State
Allahabad High Court · AIR 1965 All 196 : (1965) CriLJ 524
Penal Code, 1860 (IPC) — Section 279, 280, 304A, 336, 337
High Courts14 Nov 1963Dismissed
Gajrani and Others Vs Ram Rati and Others
Allahabad High Court · AIR 1965 All 547
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 30
High Courts14 Nov 1963Allowed
Rameshwar Vs Hardas and Others
Allahabad High Court · AIR 1964 All 308
Hindu Succession Act, 1956 — Section 14, 15, 4
High Courts13 Nov 1963Allowed
Shyama Devi Vs Employees'' State Insurance Corporation
Allahabad High Court · AIR 1964 All 427 : (1963) 7 FLR 443
Employees State Insurance Act, 1948 — Section 2, 2(8), 82
High Courts13 Nov 1963Partly Allowed
Gurucharan Singh Vs The State
Allahabad High Court · AIR 1965 All 543 : (1965) CriLJ 582
Penal Code, 1860 (IPC) — Section 352, 354, 392, 97, 99
High Courts12 Nov 1963Allowed
MUNNA LAL and SONS Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1965) 55 ITR 508
Income Tax Act, 1961 — Section 31, 33, 66
High Courts12 Nov 1963Dismissed
State of U.P. Vs Ansar Husain
Allahabad High Court · AIR 1964 All 346 : (1964) 8 FLR 156
Civil Services (Classification, Control and Appeal) Rules — Rule 55(3)Constitution of India, 1950 — Article 309Uttar Pradesh Subsidiary Rules — Rule 14(4)
High Courts11 Nov 1963Dismissed
Western Uttar Pradesh Electric Power and Supply Company, Ltd. Vs State of Uttar Pradesh and Others
Allahabad High Court · (1966) 1 LLJ 594
Constitution of India, 1950 — Article 226
High Courts11 Nov 1963Allowed
Gauri Shanker Misra and Others Vs The Collector
Allahabad High Court · AIR 1964 All 488
Defence of India Act, 1939 — Section 19, 19(1), 19(2)Land Acquisition Act, 1894 — Section 11, 18, 23Uttar Pradesh Defence of India (Compensation and Arbitration) Rules, 1943 — Rule 3, 4, 75A
High Courts11 Nov 1963Partly Allowed
Akhtar Vs State
Allahabad High Court · AIR 1964 All 262 : (1965) 35 AWR 531 : (1964) CriLJ 617
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts11 Nov 1963
Income Tax OFFICER Vs SHAMSHER BAHADUR.
Allahabad High Court · (1964) 54 ITR 783
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 132, 226Limitation Act, 1963 — Section 12
High Courts11 Nov 1963
COMMISSIONER OF Income Tax, U. P. Vs MATHURA PRASAD HARDWAR PRASAD DEORIA. COMMISSIONER OF Income Tax, U. P. v. RAGHUNATH PRASAD JAGDISH PRASAD DEORIA.
Allahabad High Court · (1965) 55 ITR 476
Income Tax Act, 1961 — Section 10, 66
High Courts08 Nov 1963Partly Allowed
Giriraj Singh and Another Vs The State and Others
Allahabad High Court · AIR 1965 All 131 : (1965) CriLJ 275
Criminal Procedure Code, 1898 (CrPC) — Section 190, 200, 202, 204(1), 239Evidence Act, 1872 — Section 154, 165
High Courts08 Nov 1963Allowed
Thakur Dan Singh Bisht Vs State of Uttar Pradesh
Allahabad High Court · AIR 1964 All 128
Constitution of India, 1950 — Article 299(1)Government of India Act, 1935 — Section 175(3), 30(2)