High Courts27 Sept 1965
Pirthi and Another Vs State
Allahabad High Court · AIR 1966 All 607 : (1966) CriLJ 1369
Penal Code, 1860 (IPC) — Section 395
COURT ARCHIVE
Allahabad High Court judgments, 1965
417 judgments · page 7 of 21
High Courts27 Sept 1965Dismissed
Banjari Lal Vs Sardar Kripal Singh
Allahabad High Court · (1965) 35 AWR 760
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts24 Sept 1965Allowed
State of U.P. and Others Vs The Muir Mills Co. Ltd. and Another
Allahabad High Court · AIR 1967 All 284 : (1968) 16 FLR 13 : (1967) 2 LLJ 598
Industrial Disputes Act, 1947 — Section 11, 7
High Courts24 Sept 1965Allowed
Deep Chand Jain Vs Board of Revenue
Allahabad High Court · AIR 1966 All 412
Constitution of India, 1950 — Article 227Uttar Pradesh Large Land Holdings Tax Act, 1957 — Section 12, 4
High Courts23 Sept 1965Disposed Of
L. Srichand Lal Vs R.C. and E.O., Saharanpur and Others
Allahabad High Court · (1965) 35 AWR 758
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2)
High Courts23 Sept 1965Disposed Of
Srichandlal Bhikari Das Vs Rent Control and Eviction Officer and Others
Allahabad High Court · AIR 1966 All 269
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(1), 7(2)
High Courts21 Sept 1965Disposed Of
COMMISSIONER OF Income Tax, U. P. Vs NEEKELAL JAINARAIN.
Allahabad High Court · (1966) 61 ITR 704
Income Tax Act, 1961 — Section 14, 2, 21, 22, 23
High Courts21 Sept 1965Disposed Off
SHIV PRASAD RAM SAHAI Vs COMMISSIONER OF Income Tax, UTTAR PRADESH.
Allahabad High Court · (1966) 61 ITR 124
Income Tax Act, 1922 — Section 66(1)
High Courts21 Sept 1965Partly Allowed
Mohammad Ibrahim Vs State of U.P. and Others
Allahabad High Court · AIR 1967 All 24
Constitution of India, 1950 — Article 14, 245, 301, 305Tolls Act, 1851 — Section 2
High Courts21 Sept 1965Allowed
Ram Chand and Sons Sugar Mill (Private) Ltd. Vs The Commissioner of Income Tax
Allahabad High Court · AIR 1967 All 260 : (1966) 60 ITR 362
Income Tax Act, 1922 — Section 10(5)
High Courts21 Sept 1965
Commissioner of Income Tax Vs Neekalal Jainarain
Allahabad High Court · AIR 1966 All 338
Excess Profits Tax Act, 1940 — Section 12, 13, 14, 8Income Tax Act, 1922 — Section 66(1)
High Courts20 Sept 1965Disposed Of
Smt. Raisa Sultana Begam and Others Vs Abdul Qadir and Others
Allahabad High Court · AIR 1966 All 318 : (1965) 35 AWR 725
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(1)
High Courts20 Sept 1965
Vijai Pratap Singh Vs Ajit Prasad and Others
Allahabad High Court · AIR 1966 All 305 : (1966) CriLJ 632
Constitution of India, 1950 — Article 361(2)Contempt of Courts Act, 1971 — Section 1, 2, 4
High Courts20 Sept 1965Allowed
H.A. Sarkies and Another Vs District Magistrate and Another
Allahabad High Court · AIR 1966 All 458
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 19, 226Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3, 8
High Courts17 Sept 1965Dismissed
Uttar Pradesh Government Vs Ram Milan and Others
Allahabad High Court · AIR 1967 All 287 : (1968) 1 LLJ 604
High Courts17 Sept 1965Dismissed
Makkhan Lal Vs Indra Prasad
Allahabad High Court · AIR 1967 All 302
Easements Act, 1882 — Section 24, 25, 45, 51
High Courts17 Sept 1965Allowed
Sri Kedar Nath Pandey Vs State of Uttar Pradesh and Another
Allahabad High Court · AIR 1967 All 197 : (1968) 2 LLJ 6
Constitution of India, 1950 — Article 309, 310, 311, 311(2), 313
High Courts15 Sept 1965Dismissed
Dabal Singh Negi Vs The State Transport Appellate Tribunal and Another
Allahabad High Court · AIR 1967 All 266
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 58, 60
High Courts15 Sept 1965Dismissed
Ram Naresh Vs State
Allahabad High Court · AIR 1966 All 174 : (1965) 35 AWR 731 : (1966) CriLJ 383
Allahabad High Court Rules, 1952 — Rule 10(2)
High Courts15 Sept 1965Partly Allowed
Sterling General Insurance Co. Ltd. Vs Lala Bahali Rampuri and Another
Allahabad High Court · AIR 1966 All 385 : (1967) 37 CompCas 369
Displaced Persons (Debts Adjustment) Act, 1951 — Section 13, 18, 2(10), 2(6)Displaced Persons (Institution of Suits) Act, 1948 — Section 3