High Courts03 Sept 1965Allowed
State of U.P. Vs Raja Ram
Allahabad High Court · (1965) 35 AWR 816
Prevention of Food Adulteration Act, 1954 — Section 16, 7(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,929 of 5,024
High Courts03 Sept 1965Dismissed
Allahabad Milling Co. Private Ltd. Vs Sales Tax Officer II
Allahabad High Court · (1966) 17 STC 211
Uttar Pradesh Sales Tax Act, 1948 — Section 21
High Courts02 Sept 1965
MODI SPINNING AND WEAVING MILLS COMPANY LTD. Vs Income Tax OFFICER, SPECIAL INVESTIGATION CIRCLE "B", MEERUT.
Allahabad High Court · (1966) 59 ITR 401
Income Tax Act, 1961 — Section 147, 148
High Courts02 Sept 1965Allowed
Gur Bux Rai Vs Nagar Mahapalika Lucknow and others
Allahabad High Court · AIR 1966 All 552
Constitution of India, 1950 — Article 311General Clauses Act, 1897 — Section 16Government of India Act, 1935 — Section 240
High Courts31 Aug 1965Allowed
Seth Lakshmi Chand Vs Firm Nathmal Dulichand and Another
Allahabad High Court · (1965) 35 AWR 663
High Courts31 Aug 1965Partly Allowed
Smt. A.L. Bose Vs Syed Nayyar Abbas
Allahabad High Court · AIR 1967 All 209
Transfer of Property Act, 1882 — Section 106, 111, 114A, 116
High Courts31 Aug 1965Dismissed
Allahabad Milling Company Private Ltd. Vs Sales Tax Officer II
Allahabad High Court · (1965) 16 STC 888
Uttar Pradesh Sales Tax Act, 1948 — Section 21
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
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 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