COURT ARCHIVE

Allahabad High Court judgments, 1964

328 judgments · page 17 of 17

High Courts02 Jan 1964Allowed

Pratap Chand Purshottam Das Vs State of Uttar Pradesh and Another

Allahabad High Court · AIR 1964 All 284

Constitution of India, 1950 — Article 19, 226Uttar Pradesh Sales Tax Act, 1948 — Section 2

High Courts02 Jan 1964Dismissed

Allahabad High Court · AIR 1965 All 151

Constitution of India, 1950 — Article 12, 16(1), 226Uttar Pradesh Primary Education Rules — Rule 4

High Courts02 Jan 1964Allowed

Allahabad High Court · (1965) 35 AWR 569

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3

High Courts02 Jan 1964Allowed

Allahabad High Court · AIR 1965 All 34

Contract Act, 1872 — Section 188, 8Evidence Act, 1872 — Section 106, 114

High Courts01 Jan 1964Allowed

Allahabad High Court · (1965) 57 ITR 583

Constitution of India, 1950 — Article 226

High Courts01 Jan 1964Dismissed

Allahabad High Court · AIR 1964 All 455 : (1964) CriLJ 375

Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 47

High Courts01 Jan 1964Dismissed

Allahabad High Court · AIR 1965 All 170 : (1965) CriLJ 418

Constitution of India, 1950 — Article 210, 348(3)Prevention of Food Adulteration Act, 1954 — Section 13(5), 8

High Courts01 Jan 1964Allowed

Allahabad High Court · AIR 1964 All 249

Civil Procedure Code, 1908 (CPC) — Section 9Easements Act, 1882 — Section 15