High Courts08 Jul 1965Dismissed
Sheo Vs Brij Mohan
Allahabad High Court · (1965) 35 AWR 562
Uttar Pradesh Tenancy Act, 1939 — Section 180(2)
COURT ARCHIVE
Allahabad High Court judgments, 1965
417 judgments · page 13 of 21
High Courts08 Jul 1965
Trilok Chand Vs Surja
Allahabad High Court · AIR 1966 All 618
Evidence Act, 1872 — Section 114
High Courts07 Jul 1965Dismissed
Laxmi Lal Vs The State of U.P. and Others
Allahabad High Court · (1965) 35 AWR 491
Imposition of Ceiling of Land Holdings Act, 1961 — Section 5(2)
High Courts07 Jul 1965Dismissed
Dharam Narain Vs Lalman Shukla and others
Allahabad High Court · (1965) 35 AWR 584
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 54Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176, 182BCivil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 54
High Courts07 Jul 1965
C.P. Vedra Vs State
Allahabad High Court · (1965) 35 AWR 508 : (1966) CriLJ 825
Penal Code, 1860 (IPC) — Section 193
High Courts06 Jul 1965
Sri. Ram and Another Vs State
Allahabad High Court · (1965) 35 AWR 697
Penal Code, 1860 (IPC) — Section 399Penal Code, 1860 (IPC) — Section 399Penal Code, 1860 (IPC) — Section 399
High Courts05 Jul 1965
Doongar Singh Vs State
Allahabad High Court · (1965) 35 AWR 576
Penal Code, 1860 (IPC) — Section 365
High Courts05 Jun 1965Allowed
Ghazi and Others Vs The State
Allahabad High Court · AIR 1966 All 142 : (1966) CriLJ 369
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 27, 32(1)
High Courts21 May 1965Allowed
Gyan Chand Bhatia Vs Rent Control and Eviction Officer and Another
Allahabad High Court · AIR 1966 All 57 : (1965) 35 AWR 676
Allahabad High Court Rules, 1952 — Rule 6Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7A(4), 7F
High Courts21 May 1965Dismissed
Ranjit Singh Vs Ram Raj Singh and Ram Surat Singh and Another
Allahabad High Court · (1967) 37 AWR 77
Uttar Pradesh Tenancy Act, 1939 — Section 180Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20(b)
High Courts21 May 1965Allowed
Bhimsen Vs State
Allahabad High Court · (1965) 35 AWR 638
Penal Code, 1860 (IPC) — Section 302Penal Code, 1860 (IPC) — Section 302Penal Code, 1860 (IPC) — Section 302
High Courts20 May 1965Dismissed
Kamla Pandey and others Vs Raghubir Dusadh and others
Allahabad High Court · (1965) 35 AWR 429
Criminal Procedure Code, 1898 (CrPC) — Section 145Limitation Act, 1963 — Article 47, 28
High Courts20 May 1965Allowed
Lala Jageshwar Prasad Vs Shyam Behari Lal
Allahabad High Court · AIR 1967 All 125
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts19 May 1965Partly Allowed
Smt. Sukhni and Another Vs Smt. Sukhbasi and Others
Allahabad High Court · AIR 1967 All 423
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 11Evidence Act, 1872 — Section 115Uttar Pradesh Tenancy Act, 1939 — Section 180, 35
High Courts18 May 1965Allowed
Sheo Nath Vs Jadubir and others
Allahabad High Court · (1965) 35 AWR 424
Uttar Pradesh Agricultural Tenants (Acquisition of Privileges) Act, 1949 — Section 6Uttar Pradesh Tenancy Act, 1939 — Section 3(10)
High Courts18 May 1965
Allahabad Glass Works (P) Ltd. Vs The Collector and Others
Allahabad High Court · (1972) 42 AWR 254
Land Acquisition Act, 1894 — Section 17(1)
High Courts17 May 1965Allowed
Raj Narain Saxena Vs Bhim Sen and Others
Allahabad High Court · AIR 1966 All 84 : (1965) 35 AWR 393
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 33 Rule 6, 151
High Courts17 May 1965
Smt. Gaindi Bai and Others Vs Commissioner of Income Tax
Allahabad High Court · AIR 1966 All 469 : (1966) 59 ITR 353
Income Tax Act, 1922 — Section 24(1), 24(2)
High Courts14 May 1965Dismissed
Diwan Sugar and General Mills (Private) Ltd. and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · (1966) 2 LLJ 706
Constitution of India, 1950 — Article 226
High Courts12 May 1965Dismissed
Sirajuddin Vs Dharma and others
Allahabad High Court · (1965) 35 AWR 590
Criminal Procedure Code, 1898 (CrPC) — Section 522(1)Criminal Procedure Code, 1898 (CrPC) — Section 522(1)Criminal Procedure Code, 1898 (CrPC) — Section 522(1)