High Courts14 Apr 1965Allowed
Suraj Din Vs Ram Chandra and Another
Allahabad High Court · (1965) 35 AWR 365
Uttar Pradesh Tenancy Act, 1939 — Section 35(a)
COURT ARCHIVE
Allahabad High Court judgments, 1965
417 judgments · page 15 of 21
High Courts12 Apr 1965Dismissed
Bhim Sen Vs Smt. Savitri Devi
Allahabad High Court · AIR 1966 All 247
Civil Procedure Code, 1908 (CPC) — Section 115Displaced Persons (Debts Adjustment) Act, 1951 — Section 13, 2(10), 2(6)
High Courts12 Apr 1965Dismissed
Purshottam Lal Sayal Vs Prem Shanker
Allahabad High Court · AIR 1966 All 377
Constitution of India, 1950 — Article 13, 19(2), 366(10), 368Penal Code, 1860 (IPC) — Section 500
High Courts12 Apr 1965
KANPUR INDUSTRIAL WORKS Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1966) 59 ITR 407
Income Tax Act, 1961 — Section 30, 31, 33, 66
High Courts09 Apr 1965Dismissed
Mohammad Naqi Khan and others Vs State of UP and another
Allahabad High Court · (1965) 35 AWR 371
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 3(8), 69
High Courts08 Apr 1965Allowed
Khurjawala Buckles Mfg. Co. Vs Commissioner, Sales Tax and Another
Allahabad High Court · AIR 1967 All 378 : (1965) 16 STC 778
Constitution of India, 1950 — Article 226, 277
High Courts06 Apr 1965Disposed Off
Haji Rahmat Ullah and Co. Vs Commissioner of Income Tax
Allahabad High Court · AIR 1967 All 352 : (1966) 59 ITR 109
Excess Profits Tax Act, 1940 — Section 4Income Tax Act, 1922 — Section 13, 66
High Courts06 Apr 1965Disposed Of
Jamuna Das and Another Vs Smt. Gulab and Others
Allahabad High Court · AIR 1966 All 196 : (1965) 35 AWR 340
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331(2), 332, 332(4), 341
High Courts04 Apr 1965Allowed
Kaur and others Vs State of U.P.
Allahabad High Court · (1965) 35 AWR 436
Penal Code, 1860 (IPC) — Section 141
High Courts02 Apr 1965Dismissed
General Manager, Kanpur Electricity Supply Administration Vs R.P. Nigam and Another
Allahabad High Court · AIR 1966 All 429
Constitution of India, 1950 — Article 132(1), 133(1), 311(2)
High Courts01 Apr 1965Dismissed
Ajodhi Vs Deputy Director, Consolidation, Etawah and Others
Allahabad High Court · (1965) 35 AWR 349
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10A(3), 19, 20
High Courts01 Apr 1965Allowed
Workmen of Aligarh Electric Supply Company Ltd. and Another Vs Aligarh Electric Supply Company Ltd. and Others
Allahabad High Court · (1966) 2 LLJ 839
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts31 Mar 1965Disposed Of
Ganeshi Lal Bansi Dhar Vs Commissioner of Income Tax
Allahabad High Court · AIR 1966 All 405 : (1966) 59 ITR 321
Income Tax Act, 1922 — Section 4(1)
High Courts31 Mar 1965
Johri Lal Vs Commissioner of Income Tax
Allahabad High Court · AIR 1967 All 170 : (1966) 61 ITR 6
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Income Tax Act, 1922 — Section 34(1), 4(1), 54, 63, 66
High Courts30 Mar 1965Dismissed
Mahabir Prasad and Another Vs Smt. Bhaggoo and Others
Allahabad High Court · (1965) 35 AWR 461
Uttar Pradesh Tenancy Act, 1939 — Section 148, 163
High Courts30 Mar 1965Partly Allowed
Tugun Ram Vs Dominion of India and Others
Allahabad High Court · AIR 1966 All 260
Carriers Act, 1865 — Section 2, 6, 8, 9
High Courts30 Mar 1965Dismissed
Modi Sugar Mills Ltd. Vs Commissioner of Sales Tax
Allahabad High Court · (1965) 16 STC 462
Constitution of India, 1950 — Article 286
High Courts30 Mar 1965Dismissed
Lakshmiratan Cotton Mills Co. Ltd. Vs The State of Uttar Pradesh and Others
Allahabad High Court · (1965) 16 STC 701
Constitution of India, 1950 — Article 226, 299
High Courts28 Mar 1965
COMMISSIONER OF Income Tax, U.P. Vs AMRIT BANASPATI CO. LTD.
Allahabad High Court · (1966) 59 ITR 388
Income Tax Act, 1922 — Section 66(1)
High Courts27 Mar 1965
LAKSHMIRATAN COTTON MILLS CO. LTD. Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1966) 61 ITR 744
Constitution of India, 1950 — Article 103, 104, 121, 142Evidence Act, 1872 — Section 114Income Tax Act, 1961 — Section 10, 66