High Courts20 Oct 1964Allowed
Gobind Sharma Vs Union of India (UOI)
Allahabad High Court · AIR 1965 All 480
Goods Tariff Rules — Rule 29(2)Railways Act, 1890 — Section 47, 72
COURT ARCHIVE
Allahabad High Court judgments, 1964
328 judgments · page 6 of 17
High Courts20 Oct 1964
State Vs Gulab Singh and Others
Allahabad High Court · AIR 1965 All 300 : (1965) CriLJ 58
Criminal Procedure Code, 1898 (CrPC) — Section 476, 477, 478, 479, 479APenal Code, 1860 (IPC) — Section 193
High Courts20 Oct 1964Dismissed
Jagdeo Vs Prasad and Another
Allahabad High Court · (1965) 35 AWR 140
High Courts19 Oct 1964Dismissed
Ram Prasad Tewari Vs Sankoor Tewari and Others
Allahabad High Court · (1965) 35 AWR 141
High Courts19 Oct 1964Allowed
Buddha Pitai Vs Sub-Divisional Officer, Malihabad, Lucknow and others
Allahabad High Court · (1964) 10 AHC CK 0022
Constitution of India, 1950 — Article 226Prevention of Food Adulteration Act, 1954 — Section 16, 2, 2(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 28
High Courts19 Oct 1964Dismissed
Sagar Mal Poddar Vs Amir and Another
Allahabad High Court · AIR 1966 All 103
Contract Act, 1872 — Section 73
High Courts19 Oct 1964Allowed
Gabar Ram Vs Basanti Devi
Allahabad High Court · (1965) 35 AWR 67
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts10 Oct 1964Allowed
Nagar Swatha Adhikari, Nagar Mahapalika Vs Ant Ram
Allahabad High Court · AIR 1966 All 32
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 20(14), 28
High Courts09 Oct 1964Disposed Of
Bashi Ram Vs Mantri Lal
Allahabad High Court · AIR 1965 All 498
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1), 3(3), 3(4), 7F
High Courts09 Oct 1964Disposed Of
Ram Kumar Ram Chandra and Co. Vs Commissioner of Income Tax
Allahabad High Court · AIR 1966 All 100 : (1965) 58 ITR 721
Transfer of Property Act, 1882 — Section 122, 123, 5
High Courts08 Oct 1964Dismissed
Sukhraj and Another Vs Ramnath and Others
Allahabad High Court · (1965) 35 AWR 58
Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 53B
High Courts08 Oct 1964Dismissed
State of U.P. Vs Sheo Babu Singh and Others
Allahabad High Court · (1965) 35 AWR 4
Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302
High Courts08 Oct 1964Dismissed
Ganesh and Another Vs Sub Divisional Magistrate and Others
Allahabad High Court · (1965) 35 AWR 17
High Courts08 Oct 1964Allowed
Kalloo Vs State
Allahabad High Court · (1965) 35 AWR 437
Penal Code, 1860 (IPC) — Section 395
High Courts06 Oct 1964Allowed
Ishwar Singh Vs Smt. Hukam Kaur
Allahabad High Court · AIR 1965 All 464 : (1965) CriLJ 449
Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 13, 15(1), 25
High Courts06 Oct 1964
Income Tax OFFICER, A-WARD, DEHRA DUN, AND ANOTHER Vs Income Tax APPELLATE TRIBUNAL, A-BENCH, DELHI, AND ANOTHER.
Allahabad High Court · (1965) 58 ITR 634
Constitution of India, 1950 — Article 226
High Courts05 Oct 1964Allowed
Saheb Singh Vs State and Another
Allahabad High Court · AIR 1965 All 463 : (1965) CriLJ 346
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts05 Oct 1964Dismissed
Smt. Kanizan Vs Ghulam Nabi and Others
Allahabad High Court · AIR 1965 All 296 : (1967) RD 101
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226
High Courts01 Oct 1964Dismissed
State of U.P. Vs Smt. Govindi and Another
Allahabad High Court · (1965) 35 AWR 252
Criminal Procedure Code, 1898 (CrPC) — Section 246Uttar Pradesh Excise Act, 1910 — Section 48, 50
High Courts30 Sept 1964
BANSAL AND CO. Vs Income Tax OFFICER, D-WARD, AGRA, AND ANOTHER.
Allahabad High Court · (1966) 62 ITR 402
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 222, 223, 224, 225, 226