High Courts17 Jan 1964Disposed Of
RAMPUR DISTILLERY AND CHEMICAL WORKS LTD. Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1965) 55 ITR 338
Income Tax Act, 1961 — Section 297, 298, 32, 33, 43
COURT ARCHIVE
Allahabad High Court judgments, 1964
328 judgments · page 16 of 17
High Courts17 Jan 1964
L. Kunji Lal Gupta Vs Commissioner of Income Tax
Allahabad High Court · AIR 1964 All 457
Income Tax Act, 1922 — Section 2(6A)
High Courts17 Jan 1964Allowed
Bhola Chaube Vs Man Matun Chaube
Allahabad High Court · AIR 1965 All 258
Evidence Act, 1872 — Section 101, 102, 103, 104, 31
High Courts17 Jan 1964Allowed
Harcharan Lal Vs Director, Indian Institute of Sugarcane Research and Another
Allahabad High Court · AIR 1964 All 379
Central Civil Services (Temporary Service) Rules, 1949 — Rule 6, 6(1), 7Constitution of India, 1950 — Article 226(1A)
High Courts16 Jan 1964Dismissed
Har Prasad (Electric) Press Vs Labour Court and Others
Allahabad High Court · AIR 1964 All 454 : (1964) 8 FLR 174 : (1964) 1 LLJ 717
Industrial Disputes (Central) Rules, 1957 — Rule 40Uttar Pradesh Industrial Disputes Act, 1947 — Section 6I(3)
High Courts14 Jan 1964Dismissed
Vidya Sagar Vs Board of Revenue
Allahabad High Court · AIR 1964 All 356
Constitution of India, 1950 — Article 14, 16, 226, 309, 311(2)Uttar Pradesh Subordinate Revenue Executive Service (Naib Tahsildars) Rules, 1944 — Rule 17, 17(1)
High Courts13 Jan 1964Disposed Of
Board of Revenue Vs Sridhar Advocate
Allahabad High Court · AIR 1964 All 537
Stamp Act, 1899 — Article 58, 64, 2(24), 6
High Courts13 Jan 1964Allowed
Ajaypat Singhania Vs Gift Tax Officer and Others
Allahabad High Court · AIR 1964 All 557 : (1964) 52 ITR 780
Gift Tax Act, 1958 — Section 24(1)
High Courts10 Jan 1964Dismissed
Smt. Chaboo Devi Vs Pt. Ram Sarup and Another
Allahabad High Court · AIR 1965 All 79
Allahabad High Court Rules, 1952 — Rule 10(2)Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1, 122, 4Court Fees Act, 1870 — Section 4
High Courts10 Jan 1964Allowed
Shambhoo Ji Srivastava Vs State of Uttar Pradesh and Another
Allahabad High Court · AIR 1964 All 528 : (1964) 8 FLR 291
Constitution of India, 1950 — Article 311
High Courts10 Jan 1964
Nand Singh Vs Sardar Singh and State
Allahabad High Court · (1965) 35 AWR 783
Criminal Procedure Code, 1898 (CrPC) — Section 173(1)(a), 204
High Courts08 Jan 1964Allowed
Gita and Others Vs State of Uttar Pradesh and Another
Allahabad High Court · (1965) 35 AWR 564 : (1965) CriLJ 161
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 13
High Courts08 Jan 1964Partly Allowed
Raja Sharda Narain Singh and Co. Vs U.P. Oil Industries Ltd.
Allahabad High Court · AIR 1964 All 558
Companies (Amendment) Act, 1956 — Section 530(1)Companies Act, 1913 — Section 230(1)Transfer of Property Act, 1882 — Section 73
High Courts07 Jan 1964Allowed
Avinash Prasad Srivastava Vs Smt. Chandra Mohini and Another
Allahabad High Court · AIR 1964 All 486
Hindu Marriage Act, 1955 — Section 10(1), 13(1), 23, 23(1)
High Courts07 Jan 1964Allowed
Haji Mohd Shafi Vs Ist Addl. Munsif and Another
Allahabad High Court · AIR 1965 All 23
Constitution of India, 1950 — Article 14Uttar Pradesh (Temporary) Control of Rent and Eviction (Amendment) Act, 1951 — Section 1A
High Courts07 Jan 1964Dismissed
Sri Krishna Banwari Lal and Others Vs Behari Lal Sri Krishna and Another
Allahabad High Court · AIR 1964 All 516
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts07 Jan 1964Dismissed
Krishna Kattha Industries (Private) Ltd. Vs Board of Revenue and Others
Allahabad High Court · AIR 1964 All 519
Contract Act, 1872 — Section 126Stamp Act, 1899 — Article 40, 57
High Courts06 Jan 1964Dismissed
Batti Kunwar and Others Vs Chunni Lal Shukla and Others
Allahabad High Court · AIR 1965 All 256
Trade and Merchandise Marks Act, 1958 — Section 109, 3, 56, 56(2)
High Courts03 Jan 1964Disposed Of
Major Dal Chand Singh Pratap Vs Swarn Pratap
Allahabad High Court · AIR 1965 All 46
Allahabad High Court Rules, 1952 — Rule 5Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Hindu Marriage Act, 1955 — Section 10, 14, 19, 20, 21
High Courts02 Jan 1964Dismissed
Sadhan Lal Suraj Prasad Vs Deputy Director, Consolidation and Others
Allahabad High Court · AIR 1964 All 424
Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 34(5), 4(8)