High Courts01 Oct 1965Dismissed
Sheikh Israrul Haq and Another Vs Lala Ram and Others
Allahabad High Court · (1965) 35 AWR 798
Limitation Act, 1963 — Section 20
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,927 of 5,024
High Courts30 Sept 1965Allowed
State of U.P. Vs Lal Chand
Allahabad High Court · (1965) 35 AWR 837
Penal Code, 1860 (IPC) — Section 241
High Courts30 Sept 1965
State of U.P. Vs Farooq Ahmad and Others
Allahabad High Court · (1965) 35 AWR 734 : (1967) CriLJ 1101
Criminal Procedure Code, 1898 (CrPC) — Section 247
High Courts30 Sept 1965
B. R. SONS LIMITED, KANPUR Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1966) 61 ITR 131
Income Tax Act, 1961 — Section 10, 12A, 35, 66
High Courts30 Sept 1965Allowed
Ram Jiawan Koeri Vs The Board of Revenue, U.P. Allahabad and Others
Allahabad High Court · (1965) 35 AWR 775
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts30 Sept 1965
State of U.P. Vs Banta Ram
Allahabad High Court · (1965) 35 AWR 724
Uttar Pradesh Entertainments and Betting Tax Act, 1937 — Section 5(2)Uttar Pradesh Entertainments and Betting Tax Act, 1937 — Section 5(2)Uttar Pradesh Entertainments and Betting Tax Act, 1937 — Section 5(2)
High Courts29 Sept 1965Dismissed
Chotkaunu Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1967) 37 AWR 83
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 47(1)
High Courts28 Sept 1965Dismissed
Umar Noor Mohammad Vs Dayal Saran Darbari
Allahabad High Court · AIR 1967 All 253
Contract Act, 1872 — Section 34, 40, 56, 73Specific Relief Act, 1877 — Section 23, 24
High Courts27 Sept 1965Dismissed
Pawansut Bangle Stores Vs Assistant Sales Tax Officer and Another
Allahabad High Court · (1966) 18 STC 87
Central Sales Tax Act, 1956 — Section 8, 9
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
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
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)