High Courts08 Dec 1964Dismissed
Sanwal Ram Kejriwal Vs State
Allahabad High Court · (1965) 35 AWR 53
Penal Code, 1860 (IPC) — Section 420
COURT ARCHIVE
Allahabad High Court judgments, 1964
328 judgments · page 2 of 17
High Courts08 Dec 1964Dismissed
Ram Singh Vs Maharaj Singh and Others
Allahabad High Court · (1965) 35 AWR 126
Limitation Act, 1963 — Section 5
High Courts07 Dec 1964Dismissed
Delhi Cloth and General Mills Vs Regional Provident Fund Commissioner
Allahabad High Court · AIR 1966 All 139 : (1965) 10 FLR 126
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)
High Courts04 Dec 1964Allowed
Rozan Vs State
Allahabad High Court · (1965) 35 AWR 71
Essential Commodities Act, 1955 — Section 8
High Courts03 Dec 1964Dismissed
Sita Ram alias Munnu Vs State
Allahabad High Court · (1965) 35 AWR 72
Criminal Procedure Code, 1898 (CrPC) — Section 522(1)Penal Code, 1860 (IPC) — Section 448
High Courts03 Dec 1964Dismissed
Shiv Charan and Others Vs State
Allahabad High Court · AIR 1965 All 511 : (1965) CriLJ 578
Evidence Act, 1872 — Section 13, 40, 41, 42, 43
High Courts03 Dec 1964Allowed
Mst. Peeran Vs Hafiz Mohammad Ishaq and Others
Allahabad High Court · AIR 1966 All 201
Mussalman Wakf Validating Act, 1913 — Section 2(1), 3
High Courts03 Dec 1964Dismissed
Ram Narain Singh Vs Batuk Bhairon Pandey
Allahabad High Court · (1964) 12 AHC CK 0005
Stamp Act, 1899 — Section 36
High Courts02 Dec 1964Dismissed
The General Assurance Society Ltd. Vs Mohd. Salim
Allahabad High Court · AIR 1965 All 561
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 2Evidence Act, 1872 — Section 92
High Courts01 Dec 1964Dismissed
Surat Singh Yadav Vs Sudama Prasad Goswami and Another
Allahabad High Court · AIR 1965 All 536
Constitution of India, 1950 — Article 124(2), 156(2), 179, 190(3), 208Uttar Pradesh Legislative Assembly Rules of Procedure and Conduct of Business, 1958 — Rule 278(1), 278(2), 278(4), 278(5), 278(6)
High Courts01 Dec 1964Dismissed
State of U.P. Vs Maharaj Narain and Others
Allahabad High Court · AIR 1965 All 443 : (1965) CriLJ 338
Limitation Act, 1908 — Article 157, 12(2)
High Courts01 Dec 1964
Udai Narain Rai and Another Vs Ishwar Rai and thereafter Ram Charitter Rai and Others
Allahabad High Court · (1965) 35 AWR 119
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts30 Nov 1964Allowed
S. Dharam Singh Vs Khan Chand
Allahabad High Court · AIR 1966 All 137
Limitation Act, 1908 — Section 20
High Courts27 Nov 1964Allowed
Tihli Ahir and Another Vs Jagdish Chaube and Others
Allahabad High Court · AIR 1965 All 570
Uttar Pradesh Tenancy Act, 1939 — Section 205, 206, 246
High Courts27 Nov 1964Dismissed
Rajendra Kumar Vs State
Allahabad High Court · AIR 1966 All 42 : (1966) CriLJ 4
Central Excises and Salt Act, 1944 — Section 21(2)Criminal Procedure Code, 1898 (CrPC) — Section 103, 164, 423(1), 479A(1), 497AEvidence Act, 1872 — Section 25
High Courts27 Nov 1964Allowed
Syed Mohammad Vs Mohd. Jagar and Others
Allahabad High Court · AIR 1965 All 589
Civil Procedure Code, 1908 (CPC) — Section 100, 2(2), 47, 9
High Courts27 Nov 1964Dismissed
Basant Lal Vs The District Magistrate Dehradun and Others
Allahabad High Court · (1965) 35 AWR 136
Uttar Pradesh Food Grains Dealers Licensing Order, 1964 — Clause 4(2)
High Courts26 Nov 1964Dismissed
Gir Raj Vs Sulla and Another
Allahabad High Court · AIR 1965 All 597 : (1965) 35 AWR 2 : (1965) CriLJ 705
Criminal Procedure Code, 1898 (CrPC) — Section 195Evidence Act, 1872 — Section 132Penal Code, 1860 (IPC) — Section 193, 195, 500
High Courts25 Nov 1964Allowed
Reeta Rani Singh Vs Raghuraj Singh
Allahabad High Court · AIR 1965 All 380