High Courts15 Oct 1963Partly Allowed
Bulbu Prasad Amarnath Vs Commissioner of Sales Tax
Allahabad High Court · (1964) 15 STC 46
Finance Act, 1940 — Section 41
COURT ARCHIVE
Allahabad High Court judgments, 1963
243 judgments · page 4 of 13
High Courts14 Oct 1963Dismissed
Atar Singh Vs State
Allahabad High Court · AIR 1964 All 339 : (1964) CriLJ 124
Arms Act, 1959 — Section 1(3), 46Constitution of India, 1950 — Article 226, 245General Clauses Act, 1897 — Section 5
High Courts11 Oct 1963Allowed
Shanti Nagar Co-operative Housing Society Ltd. Vs Nar Singh Das Bhargava and Others
Allahabad High Court · AIR 1965 All 17
Land Acquisition (Amendment) Act, 1962 — Section 7Land Acquisition Act, 1894 — Section 11, 12, 3, 4, 40Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 199, 200
High Courts11 Oct 1963Dismissed
Ram Khelawan Vs Sudama Devi
Allahabad High Court · AIR 1964 All 366
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts10 Oct 1963Allowed
Azmat Azim Khan Vs Board of Revenue and Others
Allahabad High Court · AIR 1964 All 203
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 19(1), 226Uttar Pradesh Encumbered Estates Act, 1934 — Section 23A, 35, 46(2), 7(2)
High Courts09 Oct 1963Dismissed
Lala Ram Vs Ram Swarup and Another
Allahabad High Court · AIR 1964 All 495
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Negotiable Instruments Act, 1881 (NI) — Section 78, 8
High Courts09 Oct 1963Allowed
Ram Krishna Barman Vs Mohan Lal Sahgal and Others
Allahabad High Court · AIR 1965 All 10
Court Fees Act, 1870 — Article 17, 7
High Courts08 Oct 1963Disposed Of
BHATIA FARMERS CO-OPERATIVE SOCIETY Vs STATE OF UTTAR PRADESH.
Allahabad High Court · (1964) 54 ITR 503
Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 24(2)
High Courts08 Oct 1963
Sheo Raj Vs State
Allahabad High Court · AIR 1964 All 290 : (1964) CriLJ 1
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 4, 5, 80
High Courts07 Oct 1963Dismissed
Saliman Bibi Vs Hafiz Mohammad Taqi
Allahabad High Court · AIR 1964 All 372
Constitution of India, 1950 — Article 19(1)
High Courts07 Oct 1963Allowed
R.K. Khandelwal Vs Moti Lal Chawla and Another
Allahabad High Court · AIR 1964 All 221
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7, 7(2), 7A, 7A(1), 7A(2)
High Courts30 Sept 1963Allowed
Raghubir Singh Vs Gram Samaj Kotra through Ram Asrey
Allahabad High Court · AIR 1964 All 394 : (1964) CriLJ 261
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4)
High Courts27 Sept 1963Allowed
The Asstt. Custodian, Evacuee Property and Another Vs Virendra Kumar and Others
Allahabad High Court · AIR 1965 All 70
Administration of Evacuee Property (Amendment) Act, 1956 — Section 10(2), 17, 50Administration of Evacuee Property (Central) Rules, 1950 — Rule 22
High Courts27 Sept 1963Allowed
Municipal Board Vs Lal Chand Surajmal and Another
Allahabad High Court · AIR 1964 All 199 : (1964) CriLJ 502
Prevention of Food Adulteration Act, 1954 — Section 10, 10(7), 12, 16, 2Prevention of Food Adulteration Rules, 1955 — Rule 7
High Courts27 Sept 1963Dismissed
Raja Ram Vs Girraj Kishore and Another
Allahabad High Court · AIR 1964 All 369
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54(3)Registration Act, 1908 — Section 47
High Courts26 Sept 1963
Jangi Pathak and Others Vs State
Allahabad High Court · (1965) CriLJ 373
Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 324
High Courts25 Sept 1963Dismissed
Divisional Superintendent N. Railway and Another Vs Madan Lal Sarad
Allahabad High Court · AIR 1964 All 125
Constitution of India, 1950 — Article 132(1), 133, 133(1), 226, 313Government of India Act, 1935 — Section 241(2)Railway Establishment Code — Rule 157
High Courts24 Sept 1963Dismissed
Haridwar Singh Vs Ghirrau Singh
Allahabad High Court · AIR 1964 All 311
Uttar Pradesh Supplementary Act, 1952 — Section 3Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 14(1), 14(2), 18, 18(1), 240B
High Courts24 Sept 1963Allowed
Mahabir Sugar Mills Ltd. Vs State of U.P.
Allahabad High Court · AIR 1964 All 439 : (1964) 52 ITR 745
Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 22, 24(7), 6(2)Uttar Pradesh Agricultural Income Tax Rules, 1949 — Rule 13
High Courts18 Sept 1963Dismissed
Jugul Kishore and Another Vs Gobardhan Lal and Others
Allahabad High Court · AIR 1964 All 548
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 57, 44A, 47