COURT ARCHIVE

Allahabad High Court judgments, 1964

328 judgments · page 14 of 17

High Courts06 Mar 1964Disposed Of

Ram Surat Singh Vs Rent Control and Eviction Officer and Another

Allahabad High Court · AIR 1965 All 49

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 17, 7(1), 7(2)Uttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 6

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High Courts06 Mar 1964Allowed

State Vs District Judge and Others

Allahabad High Court · AIR 1964 All 451

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 5, 9

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High Courts05 Mar 1964Dismissed

BANKEY LAL VAIDYA, ALIGARH Vs COMMISSIONER OF Income Tax, U. P.

Allahabad High Court · (1965) 55 ITR 400

Income Tax Act, 1961 — Section 66

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High Courts05 Mar 1964Dismissed

Satya Pal Khetra Pal and Others Vs State Transport Appellate Tribunal and Others

Allahabad High Court · AIR 1965 All 242

Motor Vehicles Act, 1939 — Section 47, 47(1), 47(3), 48, 57

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High Courts03 Mar 1964Dismissed

Commissioner of Sales Tax Vs Lord Krishna Sugar Mills Ltd.

Allahabad High Court · (1964) 15 STC 335

Contract Act, 1872 — Section 59, 60

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High Courts02 Mar 1964

CHATURBHUJ AND COMPANY Vs COMMISSIONER OF Income Tax, U. P.

Allahabad High Court · (1965) 55 ITR 575

Income Tax Act, 1961 — Section 28, 66

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High Courts02 Mar 1964Disposed Of

RAMJILAL RAIS Vs COMMISSIONER OF Income Tax, U.P.

Allahabad High Court · (1965) 58 ITR 181

Income Tax Act, 1961 — Section 14, 16, 24, 25, 3

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High Courts26 Feb 1964Dismissed

HIRA LAL SUTWALA Vs COMMISSIONER OF Income Tax, U.P. and V.P.

Allahabad High Court · (1965) 56 ITR 339

Income Tax Act, 1961 — Section 34, 35, 46, 66

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High Courts26 Feb 1964Dismissed

Bholanath Vs Balbhadra Prasad and Others

Allahabad High Court · AIR 1964 All 527

Contract Act, 1872 — Section 11Specific Relief Act, 1877 — Section 23

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High Courts25 Feb 1964Dismissed

Madan Gopal Vs State

Allahabad High Court · (1965) 35 AWR 804

Criminal Procedure Code, 1898 (CrPC) — Section 510, 510A

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High Courts25 Feb 1964

Gajadhar Singh Vs Harnandan Singh and Others

Allahabad High Court · AIR 1964 All 442 : (1964) RD 109

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 240B

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High Courts25 Feb 1964Allowed

Kishan Chand Vs Ram Babu

Allahabad High Court · AIR 1965 All 65

Constitution of India, 1950 — Article 372, 372(1)Uttar Pradesh Agricultural Relief Act, 1934 — Section 2(2), 41

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High Courts19 Feb 1964

Bal Gopal Das Vs Mohan Singh and Another

Allahabad High Court · AIR 1964 All 504

Civil Procedure Code, 1908 (CPC) — Section 115, 3Disptuced Persons (Debts Adjustment) Act, 1951 — Section 4, 41

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High Courts19 Feb 1964Dismissed

Vidya Bhushan Chandra Shekhar and Others Vs Parag Balbhadra and Others

Allahabad High Court · AIR 1964 All 360

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 12, 12(1), 12(2), 12(4)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 34, 34(1), 34(2)

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High Courts18 Feb 1964Allowed

Khageshwar Vs Hoshram and Others

Allahabad High Court · AIR 1966 All 191

Constitution of India, 1950 — Article 226

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High Courts13 Feb 1964Dismissed

Loon Karan Sethiya and Another Vs Additional Collector and Others

Allahabad High Court · AIR 1965 All 373

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16(1), 8

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High Courts12 Feb 1964Partly Allowed

Union of India (UOI) Vs Mohamad Usman

Allahabad High Court · AIR 1965 All 269

Arbitration Act, 1940 — Section 20, 39, 39(1), 49, 8General Clauses Act, 1897 — Section 8Limitation Act, 1908 — Article 158, 178, 181

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High Courts12 Feb 1964Allowed

Kusum Lata Vs Kampta Prasad

Allahabad High Court · AIR 1965 All 280

Civil Procedure Code, 1908 (CPC) — Section 100, 11, 96Hindu Marriage Act, 1955 — Section 10, 20, 21, 26

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High Courts12 Feb 1964Dismissed

Ram Chand Textile Vs Sales Tax Officer

Allahabad High Court · AIR 1965 All 24 : (1964) 15 STC 340

Constitution of India, 1950 — Article 286(3)Uttar Pradesh Sales Tax (Amendment) Act, 1952 — Section 4, 8Uttar Pradesh Sales Tax Act, 1948 — Section 24, 3A

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High Courts12 Feb 1964Dismissed

RAJA YUVRAJ DUTTA SINGH Vs Income Tax OFFICER, A-WARD, SITAPUR AND ANOTHER.

Allahabad High Court · (1966) 59 ITR 141

Constitution of India, 1950 — Article 226

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