High Courts07 Feb 1964Dismissed
Daya Ram Vs State
Allahabad High Court · AIR 1967 All 81 : (1967) CriLJ 151 : (1968) RD 236
Penal Code, 1860 (IPC) — Section 379
COURT ARCHIVE
Allahabad High Court judgments, 1964
328 judgments · page 15 of 17
High Courts06 Feb 1964Allowed
Jai Narain Kalloo Ram Vs Union of India (UOI)
Allahabad High Court · AIR 1965 All 122
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 3(6), 77, 80
High Courts04 Feb 1964Dismissed
Tej Singh Vs State
Allahabad High Court · AIR 1965 All 508 : (1965) CriLJ 455
Criminal Procedure Code, 1898 (CrPC) — Section 199, 238(3), 4, 4(1)Penal Code, 1860 (IPC) — Section 366, 376, 497
High Courts03 Feb 1964Dismissed
Babu Ram Ashok Kumar and another Vs Antarim Zila Parishad
Allahabad High Court · (1964) 02 AHC CK 0010
Civil Procedure Code, 1908 (CPC) — Section 27Constitution of India, 1950 — Article 129, 226, 227Uttar Pradesh District Boards Act, 1922 — Section 226
High Courts03 Feb 1964Dismissed
Babu Ram, Ashok Kumar and Another Vs Antarim Zila Parishad
Allahabad High Court · AIR 1964 All 534
Civil Procedure Code, 1908 (CPC) — Section 107Constitution of India, 1950 — Article 226Uttar Pradesh District Boards Act, 1922 — Section 129
High Courts02 Feb 1964Allowed
Ram Narain and Others Vs Director of Consolidation and Others
Allahabad High Court · AIR 1965 All 172
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 38(1), 48Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 110
High Courts31 Jan 1964Dismissed
Krishna Agarwal Vs Bhawani Prasad Girdhar Lal
Allahabad High Court · AIR 1964 All 480
Civil Procedure Code, 1908 (CPC) — Section 39
High Courts30 Jan 1964Dismissed
Municipal Board Vs Rizwan Beg
Allahabad High Court · AIR 1964 All 544 : (1964) CriLJ 627
Constitution of India, 1950 — Article 13Uttar Pradesh Municipalities Act, 1916 — Section 298
High Courts30 Jan 1964Allowed
Jhamman Lal and Others Vs Deputy Custodian General and Others
Allahabad High Court · AIR 1965 All 253
Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20, 231(1)
High Courts28 Jan 1964
Purshottam Das Vs State of Uttar Pradesh
Allahabad High Court · AIR 1967 All 398
Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 15(3)
High Courts28 Jan 1964Dismissed
M.A. and Company Vs Assistant Commissioner (Judicial) Sales Tax and Another
Allahabad High Court · (1964) 15 STC 487
Uttar Pradesh Sales Tax Act, 1948 — Section 3A
High Courts24 Jan 1964Allowed
Union of India (UOI) Vs Ramji Lal and Others
Allahabad High Court · AIR 1965 All 184
Post Office Act, 1898 — Section 30, 6Railways Act, 1890 — Section 72, 75
High Courts23 Jan 1964
PT. DEO SHARMA Vs Income Tax OFFICER, DISTRICT II(II), KANPUR, AND ANOTHER.
Allahabad High Court · (1964) 54 ITR 759
Income Tax Act, 1961 — Section 35, 66
High Courts21 Jan 1964Dismissed
Panna Lal Ram Kishore Vs The Sales Tax Officer and Another
Allahabad High Court · AIR 1965 All 166 : (1964) 15 STC 245
Central Sales Tax Act, 1956 — Section 4, 5, 6, 8(1), 8(2)Constitution of India, 1950 — Article 226Uttar Pradesh Sales Tax Act, 1948 — Section 3, 7
High Courts21 Jan 1964
KHANJAN LAL SEWAK RAM Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1964) 53 ITR 37
Income Tax Act, 1961 — Section 13, 28, 30, 31, 33
High Courts21 Jan 1964
KANHAIYA LAL RADHA KRISHNA Vs COMMISSIONER OF Income Tax.
Allahabad High Court · (1965) 55 ITR 568
Income Tax Act, 1961 — Section 23, 66
High Courts20 Jan 1964Dismissed
Ved Vyas Chawla Vs The Income Tax Officer ''C'' Ward and Another
Allahabad High Court · AIR 1965 All 37 : (1965) 57 ITR 749
Constitution of India, 1950 — Article 14, 19(1), 269, 270, 271
High Courts20 Jan 1964Dismissed
Gaja and Others Vs Dasa Koeri and Others
Allahabad High Court · AIR 1964 All 471
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts20 Jan 1964Allowed
Sheikh Ghulam Maula Vs State of U.P. and Another
Allahabad High Court · AIR 1964 All 353
Land Acquisition Act, 1894 — Section 11, 17(1), 17(1A), 17(2), 17(4)Uttar Pradesh Land Acquisition (Amendment) Act, 1954 — Section 2
High Courts17 Jan 1964Disposed Of
KUNJILAL GUPTA Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1964) 52 ITR 27
Income Tax Act, 1961 — Section 16, 2, 3, 33, 4