High Courts30 Sept 1964Dismissed
Ranjeet Singh Vs The State
Allahabad High Court · AIR 1965 All 478 : (1965) CriLJ 449(1)
Penal Code, 1860 (IPC) — Section 21, 21(9)
COURT ARCHIVE
Allahabad High Court judgments, 1964
328 judgments · page 7 of 17
High Courts28 Sept 1964Allowed
Mohd. Shafi alias Chhotey Bhaiya Vs Munna and Another
Allahabad High Court · (1965) 35 AWR 86
Criminal Procedure Code, 1898 (CrPC) — Section 253(1)
High Courts25 Sept 1964Dismissed
Ram Sumer Vs Narain and Others
Allahabad High Court · (1967) 37 AWR 239
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12(4)
High Courts25 Sept 1964Dismissed
Harsukh Lal Vs Sarnam Singh and Others
Allahabad High Court · (1965) 35 AWR 8
Penal Code, 1860 (IPC) — Section 302
High Courts25 Sept 1964
Ram Swaroop Himmat Singh Vs State and Another
Allahabad High Court · (1966) CriLJ 833
Penal Code, 1860 (IPC) — Section 409
High Courts22 Sept 1964Dismissed
Girja Debi and Another Vs The Rent Control and Eviction Officer and Others
Allahabad High Court · AIR 1965 All 366
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 6, 7
High Courts21 Sept 1964Allowed
BENARAS STATE BANK LTD. Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1965) 57 ITR 95
Constitution of India, 1950 — Article 258AGeneral Clauses Act, 1897 — Section 3
High Courts21 Sept 1964Dismissed
Jaggan Nath and Another Vs Laxmi Narain and Another
Allahabad High Court · (1964) 09 AHC CK 0013
Penal Code, 1860 (IPC) — Section 302, 423, 439
High Courts17 Sept 1964Dismissed
Mowasi Ram Vs Sheikh Kannoo
Allahabad High Court · (1965) 35 AWR 78
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2(a)
High Courts15 Sept 1964Partly Allowed
Karan Singh and Another Vs State
Allahabad High Court · (1965) 35 AWR 132 : (1966) CriLJ 823
Penal Code, 1860 (IPC) — Section 301, 304, 304A, 323
High Courts15 Sept 1964
GOVIND RAM Vs Income Tax OFFICER, C-WARD, ALLAHABAD.
Allahabad High Court · (1966) 61 ITR 120
Income Tax Act, 1961 — Section 142
High Courts11 Sept 1964Allowed
Sharda Prasad Vishwakarma Vs Stata of Uttar Pradesh and Others
Allahabad High Court · (1968) 1 LLJ 45
Constitution of India, 1950 — Article 226
High Courts11 Sept 1964Disposed Off
Mathura Prasad Vs Mohd. Umar Khan and Another
Allahabad High Court · AIR 1965 All 402
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Negotiable Instruments Act, 1881 (NI) — Section 59, 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 4
High Courts11 Sept 1964Allowed
Balwant and others Vs State
Allahabad High Court · (1965) 35 AWR 519
Penal Code, 1860 (IPC) — Section 399, 402
High Courts10 Sept 1964Dismissed
Krishna Kumar Sinha Vs The Kayastha Pathshala (Prayag) Allahabad and another
Allahabad High Court · (1964) 09 AHC CK 0028
Evidence Act, 1872 — Section 3, 67, 68, 68, 69Succession Act, 1925 — Section 63(c)Transfer of Property Act, 1882 — Section 3
High Courts10 Sept 1964Dismissed
Laxmi Narain Vs Banshi Lal and Another
Allahabad High Court · AIR 1965 All 522
High Courts10 Sept 1964Dismissed
Ved Singh Pradhan Vs Assistant Sub-Divisional Officer and Others
Allahabad High Court · AIR 1965 All 370
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)
High Courts10 Sept 1964Allowed
Behari Lal and Another Vs State
Allahabad High Court · AIR 1967 All 130 : (1967) 37 AWR 329 : (1967) CriLJ 304
Untouchability (Offences) Act, 1955 — Section 6, 7(1)
High Courts10 Sept 1964Dismissed
Devi Prasad and Others Vs State
Allahabad High Court · AIR 1967 All 64 : (1967) CriLJ 134
Criminal Procedure Code, 1898 (CrPC) — Section 239, 337Evidence Act, 1872 — Section 24, 45, 47, 73
High Courts10 Sept 1964Dismissed
Gopal Narain Misra Vs Regional Appellate Committee and Others
Allahabad High Court · AIR 1965 All 252
Constitution of India, 1950 — Article 311(2)Uttar Pradesh Intermediate Education Act, 1921 — Section 16GUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 26(1)