High Courts31 Aug 1965
BALADIN RAM KALWAR Vs Income Tax OFFICER, B-WARD, VARANASI, AND ANOTHER.
Allahabad High Court · (1966) 62 ITR 392
Constitution of India, 1950 — Article 136, 226Income Tax Act, 1961 — Section 2, 297
COURT ARCHIVE
Allahabad High Court judgments, 1965
417 judgments · page 9 of 21
High Courts31 Aug 1965Allowed
State of U.P. Vs Ramjani
Allahabad High Court · (1965) 35 AWR 833
Criminal Procedure Code, 1898 (CrPC) — Section 12(1), 17(2), 247
High Courts30 Aug 1965Disposed Of
Mukteshwari Prasad and Another Vs Ram Wali and Others
Allahabad High Court · (1965) 35 AWR 688
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209
High Courts30 Aug 1965Dismissed
Nanhey and Another Vs State
Allahabad High Court · (1965) 35 AWR 626
Penal Code, 1860 (IPC) — Section 302, 34Penal Code, 1860 (IPC) — Section 302, 34Penal Code, 1860 (IPC) — Section 302, 34
High Courts30 Aug 1965Disposed Of
Khem Chand Keshrimal Vs Commissioner of Sales Tax
Allahabad High Court · (1967) 19 STC 71
Civil Procedure Code, 1908 (CPC) — Section 115Income Tax Act, 1961 — Section 33Limitation Act, 1963 — Section 28
High Courts30 Aug 1965Dismissed
Bhagwat Saran Vs State and Others
Allahabad High Court · AIR 1967 All 164 : (1967) CriLJ 417
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 537
High Courts29 Aug 1965Allowed
Khem Karan and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1966 All 255
Constitution of India, 1950 — Article 141, 226, 31Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14
High Courts27 Aug 1965Allowed
Ram Narain Vs Kanhaiya Lal Vishwakarma and Another
Allahabad High Court · (1965) 35 AWR 645
Provincial Small Cause Courts Act, 1887 — Section 25Provincial Small Cause Courts Act, 1887 — Section 25Provincial Small Cause Courts Act, 1887 — Section 25
High Courts26 Aug 1965
Commissioner of Sales Tax Vs Upper Doab Sugar Mills Ltd.
Allahabad High Court · (1966) 17 STC 19
Constitution of India, 1950 — Article 286
High Courts25 Aug 1965Dismissed
Municipal Board Vs Abdul Habib
Allahabad High Court · (1965) 35 AWR 840
Uttar Pradesh Municipalities Act, 1916 — Section 298(C), 298(J)
High Courts25 Aug 1965Dismissed
Rashtriya Chini Mill Mazdoor Union and Others Vs State of Uttar Pradesh and Another
Allahabad High Court · AIR 1967 All 36 : (1968) 2 LLJ 26
Constitution of India, 1950 — Article 14, 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 3, 4K
High Courts24 Aug 1965Dismissed
State of U.P. Vs Widow of Late L. Janki Das
Allahabad High Court · AIR 1966 All 273
Land Acquisition Act, 1894 — Section 23United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948 — Section 11, 3
High Courts24 Aug 1965Allowed
Electric Inspector to Govt. of U.P. Vs R.J. Singh
Allahabad High Court · AIR 1966 All 326
Constitution of India, 1950 — Article 14, 19(1)Electricity Rules, 1937 — Rule 48, 48(1)
High Courts23 Aug 1965Allowed
Basti Sahkari Ganna Samiti Ltd. and Another Vs Suraj Nath Upadhyay and Others
Allahabad High Court · AIR 1967 All 218
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226
High Courts23 Aug 1965Dismissed
Mahboob Hasan and Another Vs Ram Bharosey Lal and Another
Allahabad High Court · AIR 1966 All 271
Constitution of India, 1950 — Article 13, 19, 19(5)
High Courts23 Aug 1965Disposed Of
Kanpur Kapra Committee Vs Commissioner of Sales Tax
Allahabad High Court · (1966) 17 STC 10
Sales of Goods Act, 1930 — Section 4
High Courts23 Aug 1965Dismissed
State of U.P. Vs Prem Chand Gupta
Allahabad High Court · (1965) 35 AWR 657
Drugs and Cosmetics Act, 1940 — Section 18(a)(i), 18(a)(ii)Drugs and Cosmetics Act, 1940 — Section 18(a)(i), 18(a)(ii)Drugs and Cosmetics Act, 1940 — Section 18(a)(i), 18(a)(ii)
High Courts22 Aug 1965Dismissed
British Indian Corporation Ltd. Vs Commissioner of Income Tax
Allahabad High Court · AIR 1967 All 362 : (1966) 60 ITR 793
Civil Procedure Code, 1908 (CPC) — Section 11Excess Profits Tax Act, 1940 — Rule 12(1)Income Tax Act, 1922 — Section 66(1)
High Courts19 Aug 1965Dismissed
Mangli Prasad Vs The Additional Commissioner, Allsthabad Division, Allahabad and others
Allahabad High Court · (1965) 35 AWR 602
Uttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 7Uttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 7Uttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 7
High Courts19 Aug 1965Allowed
Suraj Narain Lal Vs State of U.P. and Others
Allahabad High Court · (1965) 35 AWR 779
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7, 7F