COURT ARCHIVE

Allahabad High Court judgments, 1965

417 judgments · page 17 of 21

High Courts10 Mar 1965Dismissed

Keshav Singh Vs Speaker, Legislative Assembly and Others

Allahabad High Court · AIR 1965 All 349 : (1965) 35 AWR 286 : (1965) CriLJ 170

Constitution of India, 1950 — Article 14, 193, 194(3), 208(1), 21Prisoners Act, 1900 — Section 3Procedure and conduct of Business Rules — Rule 74

High Courts10 Mar 1965Allowed

Mst. Asma and Others Vs The State

Allahabad High Court · AIR 1967 All 158 : (1965) 35 AWR 478 : (1967) CriLJ 311

Penal Code, 1860 (IPC) — Section 361, 363

High Courts09 Mar 1965Allowed

Bhullan Vs Babu Ram

Allahabad High Court · (1965) 03 AHC CK 0006

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2(g), 3

High Courts08 Mar 1965Dismissed

Smt. Chunbadi and others Vs Rameshwar Singh and another

Allahabad High Court · (1965) 35 AWR 348

High Courts08 Mar 1965Allowed

Mahbir Gadaria Vs The Deputy Director of Consolidation and Another

Allahabad High Court · (1965) 35 AWR 248

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 49

High Courts08 Mar 1965Partly Allowed

State of Uttar Pradesh Vs Debi Prasad

Allahabad High Court · AIR 1966 All 129

Contract Act, 1872 — Section 73Uttar Pradesh Fundamental Rules — Rule 24

High Courts08 Mar 1965

MAKHANLAL RAM SWARUP Vs COMMISSIONER OF Income Tax, LUCKNOW.

Allahabad High Court · (1966) 61 ITR 214

Income Tax Act, 1961 — Section 10, 23, 24, 34, 6

High Courts07 Mar 1965Dismissed

Ram Charan Vs Smt. Basanti Devi and others

Allahabad High Court · (1965) 35 AWR 518

High Courts05 Mar 1965Allowed

The Gaon Samaj Village Pilkhua, Tahsil Soram, District Allahabad and Chairman Land Management Committee Vs H.L. Bhargava, Dy. Director (Consolidation), UP Lucknow and Another

Allahabad High Court · (1965) 35 AWR 279

Uttar Pradesh Consolidation Act — Section 12, 38(2)

High Courts05 Mar 1965Dismissed

Sahu Vanaspati Traders Vs Union of India (UOI)

Allahabad High Court · AIR 1966 All 333

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 10, Order 6 Rule 4, Order 7 Rule 1, 20, 80Railways Act, 1890 — Section 74A, 74D, 76

High Courts05 Mar 1965Partly Allowed

Parma Rai and Others Vs Dharam Deo Singh and Others

Allahabad High Court · AIR 1966 All 199 : (1965) 35 AWR 356 : (1967) RD 315

Uttar Pradesh Agriculturists Relief Act, 1934 — Section 32Uttar Pradesh Zamindars Debt Reduction Act, 1952 — Section 3

High Courts03 Mar 1965Dismissed

Chhangu Aheer and Others Vs Dukhi Aheer

Allahabad High Court · AIR 1967 All 273

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7Uttar Pradesh Tenancy Act, 1939 — Section 36

High Courts03 Mar 1965Dismissed

Babu Singh Sengar Vs State of Uttar Pradesh and Others

Allahabad High Court · (1966) 2 LLJ 75

Constitution of India, 1950 — Article 226, 311

High Courts03 Mar 1965Dismissed

Salha Bibi Vs Ishari

Allahabad High Court · (1965) 35 AWR 582

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12(4), 22(2)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12(4), 22(2)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12(4), 22(2)

High Courts03 Mar 1965Allowed

Mst. Kalsooman Vs Mst. Noori

Allahabad High Court · (1965) 35 AWR 513

Civil Procedure Code, 1908 (CPC) — Section 54Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176, 182A

High Courts02 Mar 1965Dismissed

Ram Lal Vs State and others

Allahabad High Court · (1965) 35 AWR 526

Penal Code, 1860 (IPC) — Section 499

High Courts02 Mar 1965Allowed

Sobhnath Vs Shridat and Others

Allahabad High Court · (1965) 03 AHC CK 0032

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176, 182B

High Courts26 Feb 1965Allowed

Sheo Mahendra Kumar Singh Vs The State of U.P. and Others

Allahabad High Court · (1965) 35 AWR 470

Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 30, 32(2)

High Courts25 Feb 1965Dismissed

Dhir Singh Vs Smt. Kailashi and others

Allahabad High Court · (1965) 35 AWR 410

High Courts25 Feb 1965Partly Allowed

GUPTA BROTHERS PRIVATE LTD. Vs COMMISSIONER OF Income Tax, U. P.

Allahabad High Court · (1966) 59 ITR 640

Income Tax Act, 1961 — Section 10, 24