High Courts05 Nov 1965Dismissed
Abdul Rauf Vs Shamshulhaq and Others
Allahabad High Court · AIR 1969 All 35 : (1967) 37 AWR 625
Mussalman Wakf Validating Act, 1913 — Section 1, 3, 4, 5Mussalman Wakf Validating Act, 1930 — Section 2
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,925 of 5,024
High Courts05 Nov 1965Dismissed
Musaraf Ali Beg Vs Jagdish Prasad and Another
Allahabad High Court · (1967) 37 AWR 159
High Courts05 Nov 1965
PHOOL CHAND GAJANAND Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1966) 62 ITR 232
Income Tax Act, 1961 — Section 66
High Courts04 Nov 1965Allowed
Shantiswarup Vs State
Allahabad High Court · (1965) 35 AWR 836
Uttar Pradesh Excise Act, 1910 — Section 60(a)
High Courts04 Nov 1965Disposed Of
PRATAP NARAIN Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1967) 63 ITR 505
Income Tax Act, 1922 — Section 16(3)
High Courts04 Nov 1965Partly Allowed
Bankey Lal Vs Kishan Lal and Another
Allahabad High Court · AIR 1967 All 43
Easements Act, 1882 — Section 13, 15, 17, 4
High Courts03 Nov 1965
SMT. SNEH LATA Vs COMMISSIONER OF Income Tax.
Allahabad High Court · (1966) 61 ITR 139
Income Tax Act, 1961 — Section 10, 11, 12, 23, 31
High Courts02 Nov 1965Allowed
Chief Inspector of Stamps Vs Vishnu Pratap Sugar Works
Allahabad High Court · AIR 1967 All 242
High Courts02 Nov 1965
Ram Chandra Laddha and another Vs Smt. Teja Bai and others
Allahabad High Court · AIR 1966 All 522
Civil Procedure Code, 1908 (CPC) — Section 22Court Fees Act, 1870 — Section 17
High Courts29 Oct 1965Allowed
Mohammad Rafiq Khan Vs B.M. Singh and Others
Allahabad High Court · AIR 1967 All 88 : (1967) 37 AWR 148 : (1967) RD 181
Criminal Procedure Code, 1898 (CrPC) — Section 195, 480Penal Code, 1860 (IPC) — Section 228Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 21
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
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