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Allahabad High Court judgments, 1965

417 judgments · page 2 of 21

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High Courts14 Dec 1965Dismissed

Jain Transport and General Trading Company Vs The District Judge Agra and Others

Allahabad High Court · AIR 1966 All 534 : (1967) 37 AWR 123

Uttar Pradesh Road Transport Services (Development) Act, 1955 — Section 11(5)Uttar Pradesh Road Transport Services (Development) Rules, 1958 — Rule 12
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High Courts13 Dec 1965Dismissed

Shyam Sunder Chowdhary Vs Gift Tax Officer

Allahabad High Court · AIR 1967 All 19 : (1967) 66 ITR 74

Constitution of India, 1950 — Article 248, 366(28)Gift Tax Act, 1958 — Section 4(C)
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High Courts10 Dec 1965Allowed

Smt. Ram Lali alias Lalli and Others Vs State and Another

Allahabad High Court · (1967) 37 AWR 13

Penal Code, 1860 (IPC) — Section 494, 498
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High Courts10 Dec 1965Allowed

Nand Kishore and others Vs Mool Chandra and others

Allahabad High Court · AIR 1966 All 613

Arbitration Act, 1940 — Section 14, 31Civil Procedure Code, 1908 (CPC) — Section 24
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High Courts09 Dec 1965Allowed

Sudarshan Lal Mehta Vs State

Allahabad High Court · (1965) 35 AWR 838

Criminal Procedure Code, 1898 (CrPC) — Section 207A
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High Courts09 Dec 1965Disposed Of

Jageshar Naik Vs Collector of Jaunpur

Allahabad High Court · AIR 1966 All 392

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 13 Rule 6Stamp Act, 1899 — Section 2(14), 2(5), 2(6), 33, 35
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High Courts08 Dec 1965Dismissed

Ram Anjore Pandey Vs Sadanand

Allahabad High Court · AIR 1967 All 263

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 82, 42, 51
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High Courts08 Dec 1965Dismissed

Firm Dori Lal Chhotey Lal Vs Jagannath Rameshwar Prasad and Others

Allahabad High Court · (1967) 37 AWR 233

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High Courts07 Dec 1965Partly Allowed

GANGADHAR BABU LAL Vs COMMISSIONER OF Income Tax, U. P.

Allahabad High Court · (1966) 62 ITR 718

Income Tax Act, 1992 — Section 66(2)
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High Courts07 Dec 1965Disposed

Workmen of L.H. Sugar Factories and Oil Mills (Private), Ltd. and Others Vs Labour Court and Others

Allahabad High Court · (1966) 1 LLJ 796

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 19
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High Courts07 Dec 1965

Ekka Tonga Mazdoor Union and Others Vs The Aligarh Municipal Board and Others

Allahabad High Court · AIR 1967 All 93 : (1967) CriLJ 291

Contempt of Courts Act, 1971 — Section 3, 4
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High Courts06 Dec 1965Dismissed

Habibur Rahman Khan Vs Pooran and Others

Allahabad High Court · AIR 1966 All 353

Allahabad High Court Rules, 1952 — Rule 5Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(3), Order 22 Rule 6, Order 43 Rule 1
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High Courts03 Dec 1965Allowed

Kashi Nath Misra Vs Chancellor, University of Allahabad and Another

Allahabad High Court · AIR 1967 All 101

Allahabad High Court Rules, 1952 — Rule 1, 17, 3, 6Allahabad University Act, 1921 — Section 11(4), 11(7), 16, 17(4), 20(1)Allahabad University Regulations — Regulation 4
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High Courts03 Dec 1965Allowed

Commissioner of Sales Tax Vs Jiwan Das

Allahabad High Court · (1966) 18 STC 264

Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)Uttar Pradesh Trade Tax Act, 1948 — Section 2(h)
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High Courts03 Dec 1965

Pooran Chand Vs Sudarshan Kumar and others

Allahabad High Court · AIR 1966 All 539

Civil Procedure Code, 1908 (CPC) — Section 115Stamp Act, 1899 — Section 2(14), 2(15)
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High Courts02 Dec 1965Dismissed

Prahlad Rai and Sons Vs Union of India (UOI)

Allahabad High Court · AIR 1967 All 530

Railways Act, 1890 — Section 77, 80
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High Courts01 Dec 1965Allowed

Kailash Chandra and others Vs Addl. Dist. Judge and others

Allahabad High Court · AIR 1966 All 509

Civil Procedure Code, 1908 (CPC) — Section 151, 92Constitution of India, 1950 — Article 226
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High Courts30 Nov 1965Dismissed

Sardar Surendra Singh Vs State of Uttar Pradesh and Others

Allahabad High Court · AIR 1966 All 455

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 68E, 68G, 68G(2)
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High Courts30 Nov 1965Disposed Of

Dudh Nath Vs Sat Narain Ram and Others

Allahabad High Court · AIR 1966 All 315

Constitution of India, 1950 — Article 133
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High Courts30 Nov 1965Allowed

Bhola Rai Vs The Superintendent, District Jail Ghazipur and Others

Allahabad High Court · AIR 1967 All 77 : (1967) CriLJ 146

Defence of India Act, 1962 — Section 3, 3(1)Defence of India Rules, 1962 — Rule 30(1)
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