Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7FUttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7FUttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7F

Read judgment

High Courts21 Jul 1965Dismissed

Sri Krishna Sharma and Another Vs Ram Bharosey and Others

Allahabad High Court · (1965) 35 AWR 606

Court Fees Act, 1870 — Section 7(v)(II)Court Fees Act, 1870 — Section 7(v)(II)Court Fees Act, 1870 — Section 7(v)(II)

Read judgment

High Courts20 Jul 1965Allowed

Jaggan Vs Hasantu and Others

Allahabad High Court · (1965) 35 AWR 772

Evidence Act, 1872 — Section 32(5), 33

Read judgment

High Courts20 Jul 1965Dismissed

Bux Singh Vs Joint Director of Consolidation and Others

Allahabad High Court · AIR 1966 All 156 : (1965) 35 AWR 708

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9, 9(3)

Read judgment

High Courts20 Jul 1965Dismissed

Ram Newaz Vs R.K. Bhargava

Allahabad High Court · AIR 1967 All 295 : (1967) CriLJ 682

Contempt of Courts Act, 1971 — Section 1Preventive Detention Act, 1950 — Section 3

Read judgment

High Courts20 Jul 1965Allowed

Maheshwari Devi Jute Mills Vs The State of Uttar Pradesh and Another

Allahabad High Court · (1966) 17 STC 106

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts20 Jul 1965

Gopal Das and Co. Vs Regional Labour Commissioner, Government of India and Others

Allahabad High Court · (1966) 1 LLJ 566

Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 15

Read judgment

High Courts20 Jul 1965Dismissed

Ishwar Singh Bindra and Others Vs State of U.P.

Allahabad High Court · AIR 1966 All 168 : (1966) CriLJ 379

Criminal Procedure Code, 1898 (CrPC) — Section 561ADrugs and Cosmetics Act, 1940 — Section 18, 18(2), 27, 3, 3(1)

Read judgment

High Courts19 Jul 1965Dismissed

Ganesh Dutt Bajpai Vs State of U.P. and Others

Allahabad High Court · AIR 1967 All 446

Constitution of India, 1950 — Article 226

Read judgment

High Courts16 Jul 1965Allowed

Har Prasad Vs The Deputy Director of Consolidation, Mathura and Others

Allahabad High Court · (1965) 35 AWR 716

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 15(1)(a), 42(1)(a)Constitution of India, 1950 — Article 226

Read judgment

High Courts15 Jul 1965Allowed

Smt. Sudama and Others Vs Board of Revenue, U.P, At Allahabad and Others

Allahabad High Court · (1965) 35 AWR 540

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 110B, 7

Read judgment

High Courts14 Jul 1965Allowed

New Victoria Mills Co. Ltd. Vs Mahesh Company

Allahabad High Court · AIR 1966 All 619

Read judgment

High Courts13 Jul 1965Dismissed

Mahalakshmi Sugar Mills Vs State of U.P. and Another

Allahabad High Court · AIR 1967 All 330 : (1967) 2 LLJ 763

Constitution of India, 1950 — Article 14Uttar Pradesh Industrial Disputes Act, 1947 — Section 10, 3, 4, 4K

Read judgment

High Courts13 Jul 1965Allowed

Mahabir Singh Vs Anant Ram and Others

Allahabad High Court · AIR 1966 All 214 : (1965) 35 AWR 504

Evidence Act, 1872 — Section 114, 115

Read judgment

High Courts11 Jul 1965Disposed Of

Ram Kishan Baldeo Prasad Vs Commissioner of Income-tax, U.P.

Allahabad High Court · (1965) 07 AHC CK 0021

Read judgment

High Courts09 Jul 1965Allowed

Salikram Sahu and Others Vs Bindeshwari Ram Rauniyar

Allahabad High Court · (1965) 35 AWR 580

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(a)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(a)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(a)

Read judgment

High Courts09 Jul 1965Dismissed

Maqbulan Vs State of U.P.

Allahabad High Court · (1965) 35 AWR 829

Penal Code, 1860 (IPC) — Section 307Probation of Offenders Act, 1958 — Section 6

Read judgment