High Courts25 Mar 1965Dismissed
Sukhdeo Vs Jagdish Narayan Shukla and Others
Allahabad High Court · (1965) 35 AWR 402
Criminal Procedure Code, 1898 (CrPC) — Section 439
COURT ARCHIVE
Allahabad High Court judgments, 1965
417 judgments · page 16 of 21
High Courts25 Mar 1965Allowed
Commissioner of Income Tax Vs Smt. Shyamo Bibi
Allahabad High Court · AIR 1967 All 82 : (1966) 59 ITR 1
Income Tax Act, 1922 — Section 10(2)Sales of Goods Act, 1930 — Section 33Transfer of Property Act, 1882 — Section 123
High Courts25 Mar 1965Dismissed
State of Uttar Pradesh Vs Ambardekar (H.S.)
Allahabad High Court · (1966) 2 LLJ 368
Police Act, 1861 — Section 2, 4
High Courts25 Mar 1965Allowed
Chhatrapal Vs Smt. Ram Sakhi and others
Allahabad High Court · (1965) 35 AWR 389
Transfer of Property Act, 1882 — Section 8Uttar Pradesh Tenancy Act, 1939 — Section 8
High Courts24 Mar 1965Allowed
Nand Kishore and Others Vs The State
Allahabad High Court · AIR 1967 All 373 : (1967) CriLJ 978
Criminal Procedure Code, 1898 (CrPC) — Section 162
High Courts24 Mar 1965
Hukam Ghand Vs State
Allahabad High Court · (1965) 35 AWR 264
Criminal Procedure Code, 1898 (CrPC) — Section 488(4)
High Courts23 Mar 1965Disposed Of
RAM CHAND and SONS Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1967) 63 ITR 252
Income Tax Act, 1922 — Section 66(1)Income Tax Act, 1961 — Section 44
High Courts22 Mar 1965
Anis Ahmad and Others Vs State of U.P. and Others
Allahabad High Court · (1965) 35 AWR 458
Uttar Pradesh Land Revenue Act, 1901 — Section 15Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 211A
High Courts20 Mar 1965
NEW VICTORIA MILLS CO. LTD Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1966) 61 ITR 395
Income Tax Act, 1922 — Section 66(1)
High Courts16 Mar 1965Allowed
Babu Ram Vs Sughar Singh
Allahabad High Court · (1965) 35 AWR 374
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12(4)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 332A
High Courts16 Mar 1965Allowed
Behari Lal Baldeo Prasad, Commission Agents Vs Commissioner, Jhansi Division and Others
Allahabad High Court · AIR 1966 All 176 : (1967) 63 ITR 555
Constitution of India, 1950 — Article 226, 31Income Tax Act, 1922 — Section 25A(3), 45Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964 — Section 3, 3(1), 5
High Courts16 Mar 1965Dismissed
State of U.P. and Another Vs Paraspati Gram Samaj of Village Samda
Allahabad High Court · (1965) 35 AWR 466
Uttar Pradesh Land Revenue Act, 1901 — Section 224Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 3Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115C
High Courts12 Mar 1965Allowed
New India Assurance Co. Ltd. Vs Smt. Janak Dulari and Others
Allahabad High Court · AIR 1966 All 266
Motor Vehicles Act, 1939 — Section 96(1), 96(2)
High Courts12 Mar 1965Allowed
Ram Abhilakh Vs Ram Jas and Others
Allahabad High Court · AIR 1966 All 218
Civil Procedure Code, 1908 (CPC) — Section 4(1), 42Uttar Pradesh Panchayat Raj Act, 1947 — Section 64, 93, 93(2)
High Courts12 Mar 1965Dismissed
Loon Karan Sohan Lal Vs Firm John and Co. and Others
Allahabad High Court · AIR 1967 All 308
Contract Act, 1872 — Section 182, 222Sales of Goods Act, 1930 — Section 23, 32, 4
High Courts12 Mar 1965Allowed
Achoo Khan Vs Assistant Custodian Managing Officer, Fatehgarh and others
Allahabad High Court · (1965) 35 AWR 385
Administration of Evacuee Property Act, 1950 — Section 28, 46Uttar Pradesh Tenancy Act, 1939 — Section 59
High Courts10 Mar 1965Dismissed
Abjdul Salam Vs Mohammad Ismail (died and after him Mohd. Yasin) and Others
Allahabad High Court · (1965) 35 AWR 296
United Provinces Muslim Wakf Act, 1936 — Section 52
High Courts10 Mar 1965Allowed
Madan Singh Vs State of Uttar Pradesh and Others
Allahabad High Court · (1965) 35 AWR 485
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2)