COURT ARCHIVE

Allahabad High Court judgments, 1964

328 judgments · page 5 of 17

High Courts09 Nov 1964Allowed

National Building Material Supply Vs Jai Jai Ram Manohar Lal

Allahabad High Court · AIR 1965 All 586

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, 100, 101Limitation Act, 1908 — Section 22(1)Partnership Act, 1932 — Section 4

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High Courts09 Nov 1964

Phulloo and Others Vs State

Allahabad High Court · AIR 1966 All 181 : (1965) 35 AWR 29 : (1966) CriLJ 385

Criminal Procedure Code, 1898 (CrPC) — Section 251A(7), 342, 540

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High Courts09 Nov 1964

Hari Nam Singh Vs Mst. Ram Dulari

Allahabad High Court · (1965) 35 AWR 245

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12(7), 20(2), 34(1)

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High Courts30 Oct 1964Dismissed

Raja Ram and others Vs Joti Prasad

Allahabad High Court · (1965) 35 AWR 314

Stamp Act, 1899 — Section 35

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High Courts30 Oct 1964Allowed

Nathu Ram Vs R.P. Dikshit and Others

Allahabad High Court · AIR 1965 All 454

Representation of the People Act, 1951 — Section 100(1), 117, 97Representation of the People Rules — Rule 56, 57, 58

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High Courts28 Oct 1964Allowed

Diwan Singh Vs The State

Allahabad High Court · AIR 1966 All 19 : (1965) 35 AWR 113 : (1966) CriLJ 2

Arms Act, 1959 — Section 19

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High Courts27 Oct 1964Allowed

Krishna Kumar Misra Vs Smt. Partibha Misra

Allahabad High Court · (1965) 35 AWR 34

Criminal Procedure Code, 1898 (CrPC) — Section 488

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High Courts27 Oct 1964Dismissed

Budhu Vs Jaswant and Others

Allahabad High Court · (1965) 35 AWR 142

Criminal Procedure Code, 1898 (CrPC) — Section 133Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49

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High Courts27 Oct 1964Allowed

Bishram Singh Vs State

Allahabad High Court · (1965) 35 AWR 33

Arms Act, 1959 — Section 25(a)Penal Code, 1860 (IPC) — Section 307

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High Courts27 Oct 1964Allowed

Udai Raj and Another Vs The State

Allahabad High Court · AIR 1965 All 605 : (1965) 35 AWR 135 : (1965) CriLJ 706

Criminal Procedure Code, 1898 (CrPC) — Section 514

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High Courts27 Oct 1964Allowed

Ram Pratap and Another Vs Mohan Lal and Another

Allahabad High Court · AIR 1967 All 161

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 15, Order 33 Rule 7, Order 33 Rule 8, 115

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High Courts26 Oct 1964Dismissed

Ram Chandra and Another Vs The State of Uttar Pradesh and Another

Allahabad High Court · AIR 1965 All 446 : (1965) 35 AWR 156 : (1965) CriLJ 342

Civil Procedure Code, 1908 (CPC) — Section 141, 24, 4(1)Criminal Procedure Code, 1898 (CrPC) — Section 146, 146(1), 439

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High Courts26 Oct 1964Allowed

Brij Kishore Vs The State

Allahabad High Court · AIR 1965 All 482 : (1965) 35 AWR 27 : (1965) CriLJ 451(1)

Criminal Procedure Code, 1898 (CrPC) — Section 255, 263

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High Courts23 Oct 1964Dismissed

Raj Chander Gupta and Another Vs Ramesh Kishore

Allahabad High Court · AIR 1965 All 546

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 9

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High Courts23 Oct 1964Partly Allowed

Zahoor Ahmad Abdul Sattar Vs State of Uttar Pradesh and Another

Allahabad High Court · AIR 1965 All 326 : (1967) RD 16

Government Grants Act, 1895 — Section 2Transfer of Property Act, 1882 — Section 106, 107, 116, 14, 5

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High Courts23 Oct 1964

Mohammad Hasan Vs Hafiz Abdul Naeem and Others

Allahabad High Court · (1965) 35 AWR 122 : (1965) CriLJ 438

Penal Code, 1860 (IPC) — Section 109, 494, 498

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High Courts22 Oct 1964Allowed

Mahipal Singh and Another Vs The State

Allahabad High Court · (1966) CriLJ 323

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High Courts22 Oct 1964Dismissed

Amrit Banspati Co. Ltd. Vs Union of India (UOI)

Allahabad High Court · AIR 1966 All 104

Contract Act, 1872 — Section 8

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High Courts21 Oct 1964Allowed

Lalloo Mal Vs State

Allahabad High Court · (1965) 35 AWR 115

Criminal Procedure Code, 1898 (CrPC) — Section 247

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High Courts20 Oct 1964Dismissed

Rasool Ahmad Vs Beni Prasad and Others

Allahabad High Court · AIR 1965 All 514

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 9Uttar Pradesh Tenancy Act, 1939 — Section 180, 180(1), 180(2), 242, 30(2)

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