COURT ARCHIVE

Allahabad High Court judgments, 1963

243 judgments · page 6 of 13

High Courts14 Aug 1963Dismissed

Chief Inspector of Stamps, U.P. Allahabad Vs Mrs. Panzy Fernandas, Major widow of H. Jhonson

Allahabad High Court · (1963) 08 AHC CK 0006

Constitution of India, 1950 — Article 133, 133(1), 136Succession Act, 1925 — Section 299

High Courts14 Aug 1963Dismissed

Chief Inspector of Stamps Vs Mrs. Panzy Feruandas

Allahabad High Court · AIR 1964 All 66

Constitution of India, 1950 — Article 133, 133(1), 136Succession Act, 1925 — Section 299

High Courts08 Aug 1963Dismissed

Firm Mohammad Sana Ullah and Sons Vs Firm Haji Rahim Bux and Sons

Allahabad High Court · AIR 1964 All 49

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Constitution of India, 1950 — Article 133, 133(1)

High Courts08 Aug 1963Dismissed

Firm Muhammad Sana Ullah and Sons, Pech Bagh, Kanpur Vs Firm Haji Rahim Bux and Sons, Chikmandi, Lucknow, and others

Allahabad High Court · (1963) 08 AHC CK 0007

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Constitution of India, 1950 — Article 133, 133(1)

High Courts31 Jul 1963Dismissed

Udai Narain Vs State of UP. and Others

Allahabad High Court · (1965) 35 AWR 106

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 21, 48

High Courts30 Jul 1963Dismissed

Ghurey Lal and Others Vs State

Allahabad High Court · AIR 1965 All 206

Copyright Act, 1957 — Section 63, 64, 66

High Courts29 Jul 1963Dismissed

Shiva Dayal Vs S.D.O. and Others

Allahabad High Court · AIR 1964 All 456

Uttar Pradesh Panchayat Raj Act, 1947 — Section 110, 110(3), 12C(3)Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 24(2)

High Courts29 Jul 1963Partly Allowed

Raja Mohammad Amir Ahmad Khan Vs Uttar Pradesh Government

Allahabad High Court · AIR 1964 All 201

Land Acquisition Act, 1894 — Section 23, 23(2)

High Courts26 Jul 1963Dismissed

K.N. Agarwala Vs State of Uttar Pradesh and Others

Allahabad High Court · AIR 1965 All 175

Constitution of India, 1950 — Article 13, 14, 226, 31, 31(2)Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 24, 25, 6, 6(18), 6(6)

High Courts23 Jul 1963Allowed

Kidwai Husain Kamil Vs Yadav Ram Sewak and Others

Allahabad High Court · AIR 1964 All 86

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15Conduct of Elections Rules, 1961 — Rule 93Representation of the People Act, 1951 — Section 100, 83, 83(1), 85, 92

High Courts23 Jul 1963Allowed

Sheo Narain Lal Vs A.N. Rastogi and Others

Allahabad High Court · AIR 1964 All 16 : (1964) CriLJ 24

Penal Code, 1860 (IPC) — Section 268, 290

High Courts22 Jul 1963Dismissed

Ram Singh Vs Board of Revenue and Others

Allahabad High Court · AIR 1964 All 310 : (1964) RD 65

Evidence Act, 1872 — Section 108

High Courts19 Jul 1963Allowed

Sonpal Girraj Kishore Vs Sales Tax Officer and Another

Allahabad High Court · (1964) 15 STC 50

Constitution of India, 1950 — Article 226

High Courts17 Jul 1963Dismissed

Abdul Samad Vs The State of U.P.

Allahabad High Court · AIR 1965 All 158 : (1965) CriLJ 410

Criminal Procedure Code, 1898 (CrPC) — Section 182, 531Evidence Act, 1872 — Section 106Passports (Entry into India) Rules, 1950 — Rule 3, 6

High Courts15 Jul 1963Dismissed

Maya Devi Vs Joint Director of Consolidation, UP Lucknow At Agra and others

Allahabad High Court · (1968) 38 AWR 655

Hindu Succession Act, 1956 — Section 14, 4Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 172(2)(a)(ii), 174

High Courts12 Jul 1963Dismissed

Mohammad Ali Khan Vs Mumtaz Jahan Begam

Allahabad High Court · AIR 1964 All 344

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 40(1)

High Courts10 Jul 1963Disposed Of

Loan Karan Sethiya Vs Ivan E. John and others

Allahabad High Court · (1963) 07 AHC CK 0013

Contract Act, 1872 — Section 202

High Courts10 Jul 1963Dismissed

Loon Karan Sethiya Vs Ivan E. John and Others

Allahabad High Court · AIR 1964 All 441

Contract Act, 1872 — Section 202

High Courts13 Jun 1963Dismissed

Sarju Vs The State

Allahabad High Court · AIR 1964 All 6 : (1964) CriLJ 23

Arms Act, 1959 — Section 1(3), 19, 46(2)General Clauses Act, 1897 — Section 24, 6

High Courts05 Jun 1963

Bhola Vs State

Allahabad High Court · (1963) CriLJ 542

Penal Code, 1860 (IPC) — Section 188