High Courts17 Nov 1964Dismissed
Municipal Board (City Board) Vs Sat Pal Pandhi
Allahabad High Court · AIR 1965 All 606 : (1965) CriLJ 707
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Uttar Pradesh Municipalities Act, 1916 — Section 34, 34(1)
COURT ARCHIVE
Allahabad High Court judgments, 1964
328 judgments · page 4 of 17
High Courts17 Nov 1964Allowed
Jagannath Prasad Vs Fateh-uddin
Allahabad High Court · AIR 1965 All 345
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2), 7B, 7B(1), 7B(11), 7B(3)
High Courts17 Nov 1964Allowed
D.K. Jain Vs The State
Allahabad High Court · AIR 1965 All 525 : (1965) CriLJ 581
Evidence Act, 1872 — Section 114, 13, 3Prevention of Food Adulteration Act, 1954 — Section 16, 17(2)
High Courts16 Nov 1964Allowed
Ganga and Others Vs Buddhi Ram
Allahabad High Court · (1965) 35 AWR 214
Uttar Pradesh Tenancy Act, 1939 — Section 59
High Courts16 Nov 1964Dismissed
Smt. Prabhawati Devi Vs Radhey Shyam Tripathi
Allahabad High Court · AIR 1965 All 598 : (1965) CriLJ 705(1)
Criminal Procedure Code, 1898 (CrPC) — Section 439, 488Penal Code, 1860 (IPC) — Section 498
High Courts16 Nov 1964Allowed
Tirkha Vs State through Bhikari Singh
Allahabad High Court · (1964) 11 AHC CK 0004
Criminal Procedure Code, 1898 (CrPC) — Section 133, 139A
High Courts16 Nov 1964Dismissed
Sukkhi Vs State
Allahabad High Court · (1965) 35 AWR 200
Penal Code, 1860 (IPC) — Section 380
High Courts13 Nov 1964Allowed
The Chief Inspector of Stamps Vs Ramesh Chandra Ghatak and Others
Allahabad High Court · AIR 1966 All 189 : (1965) 35 AWR 168
Court Fees Act, 1870 — Article 17, 7Religious Endowments Act, 1863 — Section 14
High Courts13 Nov 1964Allowed
Lakshmi Kant Jhunjhunwala, partner in firm Kamlapat Moti Lal Vs State of Uttar Pradesh and Another
Allahabad High Court · AIR 1965 All 420
Constitution of India, 1950 — Article 245, 246, 248, 265, 269Uttar Pradesh Sugarcane Cess (Validation) Act, 1961 — Section 3Uttar Pradesh Sugarcane Cess Act, 1956 — Section 3
High Courts12 Nov 1964Allowed
Basdeo Vs State
Allahabad High Court · (1965) 35 AWR 117 : (1967) CriLJ 1104
Essential Commodities Act, 1955 — Section 7
High Courts12 Nov 1964Dismissed
Munshi Singh Vs Director of Consolidation
Allahabad High Court · (1965) 35 AWR 581
Specific Relief Act, 1877 — Section 42Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts12 Nov 1964Allowed
Sukhai and Others Vs State and Another
Allahabad High Court · (1965) 35 AWR 277
Penal Code, 1860 (IPC) — Section 426, 506
High Courts11 Nov 1964Dismissed
Tahsildar-Asstt. Collector 1st Class, Sadar, Mirzapur Vs Rai Amar Nath Agarwala and Others
Allahabad High Court · (1965) 35 AWR 1
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122BUttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115C
High Courts10 Nov 1964Dismissed
Kedar Nath Khetan and Others Vs Lakshmi Devi Sugar Mills (P) Ltd. and Others
Allahabad High Court · AIR 1966 All 119
Companies Act, 1956 — Section 398, 399Income Tax Act, 1922 — Section 46(5A)
High Courts10 Nov 1964Dismissed
Jagdish Lal Vs Smt. Shyama Madan and Others
Allahabad High Court · AIR 1966 All 150 : (1965) 35 AWR 43
Hindu Marriage Act, 1955 — Section 12(1), 9, 9(1), 9(2)
High Courts10 Nov 1964Allowed
Abdul Halim Vs State and Others
Allahabad High Court · AIR 1966 All 222 : (1966) CriLJ 498
Criminal Procedure Code, 1898 (CrPC) — Section 107, 151, 172, 439Evidence Act, 1872 — Section 35Police Act, 1861 — Section 44
High Courts10 Nov 1964Dismissed
Kishan Singh Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1965) 35 AWR 207
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 23(1), 48
High Courts09 Nov 1964Dismissed
Ratna Sugar Mills Co. Ltd. Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1966 All 34 : (1965) 35 AWR 38
Uttar Pradesh Large Land Holdings Tax Act, 1957 — Section 2(15), 7(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134, 143, 144, 146, 3(14)
High Courts09 Nov 1964
A.J. Joshwa Vs State
Allahabad High Court · (1965) CriLJ 824
Penal Code, 1860 (IPC) — Section 182, 211, 438