High Courts17 Jan 1966Dismissed
Nihaluddin Vs Tej Pratap Singh and Others
Allahabad High Court · AIR 1968 All 157
Contempt of Courts Act, 1971 — Section 3Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 37
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,921 of 5,024
High Courts17 Jan 1966Dismissed
Harbans Singh Sethi Vs Rent Control and Eviction Officer, Nainital and others
Allahabad High Court · AIR 1966 All 621
Constitution of India, 1950 — Article 226
High Courts10 Jan 1966Allowed
Smt. Lal Kumari Dev and Others Vs Addl. Commissioner Varanasi Division and Others
Allahabad High Court · (1967) 37 AWR 52
Civil Procedure Code, 1908 (CPC) — Section 11, 21Uttar Pradesh Agricultural Tenants (Acquisition of Privileges) Act, 1949 — Section 12(1)(c)
High Courts10 Jan 1966Allowed
Chitranjan Prasad Varma and Others Vs The Additional Commissioner of Varanasi Division and Others
Allahabad High Court · AIR 1967 All 375
Civil Procedure Code, 1908 (CPC) — Section 11, 17, 21Uttar Pradesh Agricultural Tenants (Acquisition of Privileges) Act, 1949 — Section 12, 12(1)
High Courts10 Jan 1966Allowed
Mohd. Bashir Vs Azizul Qadar
Allahabad High Court · AIR 1967 All 1
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7C(1), 7C(2), 7C(6)
High Courts10 Jan 1966Allowed
Dharti Narayan Vs Parsidh Narayan and Another
Allahabad High Court · AIR 1967 All 152
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 92
High Courts06 Jan 1966
Hoshiarey Vs State of U.P.
Allahabad High Court · (1966) CriLJ 1230
Penal Code, 1860 (IPC) — Section 147, 148, 326, 417, 439
High Courts06 Jan 1966
Lalit Porwal Vs Narain Das Gujrati and others
Allahabad High Court · AIR 1966 All 542
Court Fees Act, 1870 — Section 7(iv)(a), 7(ivA), 7(ivA)(1)
High Courts05 Jan 1966Allowed
Kundan Singh Vs Suraj Prakash and Others
Allahabad High Court · AIR 1968 All 94
Court Fees Act, 1870 — Article 17(7), 7(4)
High Courts05 Jan 1966Allowed
Ronal Lloyed Powell and Others Vs Administrator General
Allahabad High Court · AIR 1967 All 231
Administrator Generals Act, 1913 — Section 42, 43, 50, 7, 8Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 7 Rule 7, 151Succession Act, 1925 — Section 228, 273, 299, 300
High Courts05 Jan 1966Allowed
Lakshmi Ratan Cotton Mills Co. Vs Addl. Commr. Allahabad Division and Another
Allahabad High Court · AIR 1967 All 435
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 161, 164(2)
High Courts04 Jan 1966Allowed
Ram Kumar Rajendra Swaroop Vs Commissioner of Sales Tax
Allahabad High Court · (1967) 19 STC 241
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 1, 2, 7Central Excises and Salt Act, 1944 — Section 14, 2, 3Central Sales Tax Act, 1956 — Section 1, 14, 15, 7
High Courts24 Dec 1965Dismissed
The Harijan Co-operative Housing Society Ltd. Vs R.N. Sarkar and Another
Allahabad High Court · (1966) CriLJ 107
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts24 Dec 1965Dismissed
Brahm Dutt Sharma Vs Life Insurance Corporation of India
Allahabad High Court · AIR 1966 All 474
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 146Contract Act, 1872 — Section 30Insurance Act, 1938 — Section 45
High Courts22 Dec 1965Allowed
Rampur Engineering Company Ltd. Vs City Magistrate and Others
Allahabad High Court · AIR 1966 All 544 : (1967) 1 LLJ 355
Payment of Wages Act, 1936 — Section 16, 2, 7
High Courts22 Dec 1965Disposed Of
Prem Chandra and Another Vs Dy. Director of Consolidation and Others
Allahabad High Court · AIR 1967 All 180
Constitution of India, 1950 — Article 14Uttar Pradesh Consolidation of Holdings (Amendment) Act, 1963 — Section 47, 47(1)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 11, 11(2), 42(2), 44
High Courts22 Dec 1965Dismissed
Navin Chandra Vs Yogendra Nath Bhargava
Allahabad High Court · AIR 1967 All 293
Contract Act, 1872 — Section 50
High Courts22 Dec 1965Allowed
Smt. Indra Vs Raj Bali Tiwari and others
Allahabad High Court · AIR 1966 All 559
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 229C, 234A
High Courts21 Dec 1965Allowed
Khem Chand Vs Balwant
Allahabad High Court · (1967) CriLJ 18
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts21 Dec 1965Dismissed
Gajadhar Prasad Misra Vs The Vice Chancellor of the University of Allahabad and Others
Allahabad High Court · AIR 1966 All 477
Allahabad University Act, 1921 — Section 12(4), 6