High Courts04 Aug 1965Allowed
Man Singh Vs State
Allahabad High Court · (1965) 35 AWR 578
Penal Code, 1860 (IPC) — Section 395Penal Code, 1860 (IPC) — Section 395
COURT ARCHIVE
Allahabad High Court judgments, 1965
417 judgments · page 11 of 21
High Courts04 Aug 1965Allowed
Bankey Lal Vs The Municipal Board, Aligarh
Allahabad High Court · (1965) 35 AWR 596
Civil Procedure Code, 1908 (CPC) — Section 115Provincial Small Cause Courts Act, 1887 — Section 25Civil Procedure Code, 1908 (CPC) — Section 115
High Courts04 Aug 1965Dismissed
Chhotey Lal Vs Gaon Samaj and Another
Allahabad High Court · (1965) 35 AWR 583
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 38Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 38Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 38
High Courts03 Aug 1965Dismissed
Ram Kishun Singh and others Vs Beni Madho Singh Surju Singh and others
Allahabad High Court · (1965) 35 AWR 603
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 15Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 15Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 15
High Courts03 Aug 1965
COMMISSIONER OF Income Tax, U.P. Vs ROOPNARAIN RAMCHANDRA (A FIRM).
Allahabad High Court · (1966) 60 ITR 314
COMPANIES ACT, 1956 — Section 4Income Tax Act, 1961 — Section 66Partnership Act, 1932 — Section 4
High Courts03 Aug 1965Allowed
Shyam Lal Vs Sangam Lal and Others
Allahabad High Court · (1965) 35 AWR 604
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11
High Courts03 Aug 1965Dismissed
Darshan Vs Sheoratan and Others
Allahabad High Court · (1965) 35 AWR 544
Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 177A
High Courts02 Aug 1965Disposed Of
BRIJ BEHARI PRASAD Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1966) 62 ITR 262
Income Tax Act, 1961 — Section 2, 23, 3, 34, 5
High Courts02 Aug 1965Dismissed
GIRWAR LAL SHRI CHAND Vs COMMISSIONER OF Income Tax, LUCKNOW.
Allahabad High Court · (1967) 63 ITR 248
Income Tax Act, 1961 — Section 35, 66
High Courts02 Aug 1965Dismissed
Shaukat Ali Vs Board of Revenue, U.P. At Allahbad and Others
Allahabad High Court · (1965) 35 AWR 525
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 234
High Courts30 Jul 1965Dismissed
B.K. Baron Vs Mrs. Annie Baron
Allahabad High Court · (1967) 37 AWR 826
Divorce Act, 1869 — Section 37
High Courts30 Jul 1965Allowed
Paras Ram and Others Vs Zila Parishad, Sitapur and Others
Allahabad High Court · (1965) 35 AWR 754
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 2 Rule 3
High Courts29 Jul 1965
Mohan Lal and Others Vs State
Allahabad High Court · (1965) 35 AWR 698
Penal Code, 1860 (IPC) — Section 325Penal Code, 1860 (IPC) — Section 325Penal Code, 1860 (IPC) — Section 325
High Courts28 Jul 1965Allowed
Mohan Lal Khattri Vs Rabindranath Mitra Advocate High Court Allahabad and Another
Allahabad High Court · (1965) 35 AWR 706
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts28 Jul 1965Dismissed
Mool Chand and Others Vs Phool Singh
Allahabad High Court · (1965) 35 AWR 611
Uttar Pradesh Land Utilization Act, 1947 — Section 3(4), 6Uttar Pradesh Land Utilization Act, 1947 — Section 3(4), 6Uttar Pradesh Land Utilization Act, 1947 — Section 3(4), 6
High Courts27 Jul 1965Partly Allowed
Smt. Jamuna and Others Vs The deputy director of consolidation campat Etawah and Others
Allahabad High Court · (1965) 35 AWR 806
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 240G
High Courts26 Jul 1965Allowed
The Land Management Committee Nainu Patti Vs The Board of Revenue, U.P. Allahabad and Others
Allahabad High Court · (1965) 35 AWR 515
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 127B
High Courts23 Jul 1965Dismissed
The State of U.P. Vs Ram Nath Bansal
Allahabad High Court · AIR 1966 All 467
Arbitration Act, 1940 — Section 2, 46
High Courts23 Jul 1965Disposed Of
Divisional Superintendent, Northern Railway Vs Nand Lal Dubey
Allahabad High Court · (1966) 2 LLJ 709
Civil Procedure Code, 1908 (CPC) — Section 115Payment of Wages Act, 1936 — Section 15, 16, 17
High Courts23 Jul 1965
Wahid Husain Vs The Rent Control and Eviction Officer, Allahabad and Others
Allahabad High Court · (1965) 35 AWR 736
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7FConstitution of India, 1950 — Article 226