High Courts29 Oct 1965
State of U.P. Vs Ratan Chand
Allahabad High Court · AIR 1966 All 526 : (1966) CriLJ 1120
Constitution of India, 1950 — Article 22, 378General Clauses Act, 1897 — Section 5
COURT ARCHIVE
Allahabad High Court judgments, 1965
417 judgments · page 5 of 21
High Courts29 Oct 1965Dismissed
Habib Ahmad Vs State
Allahabad High Court · (1965) 35 AWR 761
Public Gambling Act, 1867 — Section 13
High Courts29 Oct 1965
Daya Ram Vs State
Allahabad High Court · (1965) 10 AHC CK 0004
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 223, 228
High Courts28 Oct 1965Dismissed
BINOD MILLS CO. LTD. Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1966) 62 ITR 424
Income Tax Act, 1961 — Section 42, 66Sales of Goods Act, 1930 — Section 18, 19, 2, 20, 21
High Courts28 Oct 1965Allowed
Union of India (UOI) Vs Khyber Electric Stores
Allahabad High Court · (1967) 37 AWR 233
Arbitration Act, 1940 — Section 14Limitation Act, 1963 — Article 178
High Courts22 Oct 1965Dismissed
Ram Dayal Vs Bhim Sen
Allahabad High Court · (1965) 35 AWR 755
Uttar Pradesh Tenancy Act, 1939 — Section 35
High Courts22 Oct 1965Allowed
The Regional Food Controller and Another Vs Hazari Mal Radha Kishan
Allahabad High Court · AIR 1967 All 272
Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 226
High Courts22 Oct 1965Dismissed
Bhojai Vs Salim Ullah and Others
Allahabad High Court · AIR 1967 All 221
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 90(1), Order 21 Rule 92, Order 21 Rule 92(3), Order 34 Rule 5
High Courts22 Oct 1965
GANGADHAR BAIJNATH Vs COMMISSIONER OF Income Tax, LUCKNOW.
Allahabad High Court · (1966) 60 ITR 626
Income Tax Act, 1961 — Section 10, 13, 2, 31, 34
High Courts22 Oct 1965
Sridhar Prasad Nigam Vs State of Uttar Pradesh and Another
Allahabad High Court · (1968) 1 LLJ 38
Constitution of India, 1950 — Article 14, 309, 311
High Courts21 Oct 1965Dismissed
Debi Prasad and Another Vs Chhotey Lal and Another
Allahabad High Court · AIR 1966 All 438
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Contract Act, 1872 — Section 16(3)Evidence Act, 1872 — Section 111
High Courts21 Oct 1965Allowed
Masi Ullah Vs State Tribunal Appellate and Another
Allahabad High Court · AIR 1967 All 128
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 48(3), 58(2)
High Courts21 Oct 1965Allowed
Anand Kumar and others Vs State of U.P. and others
Allahabad High Court · AIR 1966 All 545
Constitution of India, 1950 — Article 166Land Acquisition Act, 1894 — Section 4
High Courts20 Oct 1965Allowed
Suraj Pd. Srivastava Vs Divisional Superintendent, Northern Rly. and Another
Allahabad High Court · AIR 1967 All 457 : (1970) 1 LLJ 404
Constitution of India, 1950 — Article 19(1), 309, 310, 311Industrial Disputes Act, 1947 — Section 22Railway Services (Conduct) Rules, 1966 — Rule 3, 6(1)
High Courts20 Oct 1965
Tirkha and Others Vs State
Allahabad High Court · (1965) 35 AWR 844
Penal Code, 1860 (IPC) — Section 399, 402
High Courts19 Oct 1965Allowed
Buddha Pitai Vs Sub-Divisional Officer Malihabad and Others
Allahabad High Court · AIR 1965 All 382 : (1965) CriLJ 306
Constitution of India, 1950 — Article 226Prevention of Food Adulteration Act, 1954 — Section 16, 2, 2(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 28
High Courts15 Oct 1965Dismissed
Jhallu Ram Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1965) 35 AWR 722
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7FUttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7FUttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7F
High Courts15 Oct 1965Dismissed
Tulsi Ram Vs The Director of Consolidation Meerut and Others
Allahabad High Court · (1965) 35 AWR 765
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20(b)
High Courts14 Oct 1965Allowed
Dina and Others Vs State
Allahabad High Court · (1965) 35 AWR 704
Criminal Procedure Code, 1898 (CrPC) — Section 237Northern India Canal and Drainage Act, 1873 — Section 70Penal Code, 1860 (IPC) — Section 430
High Courts14 Oct 1965Disposed Of
Raja Ram Vs State
Allahabad High Court · AIR 1966 All 192 : (1965) 35 AWR 699 : (1966) CriLJ 386
Criminal Procedure Code, 1898 (CrPC) — Section 161, 164, 164(1), 173