COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 3,931 of 5,024

High Courts06 Aug 1965Dismissed

Raghubir Singh Vs The Sub Divisional Officer and Settlement Officer (Consolidation), Tahsil Ghatampur, District Kanpur and Others

Allahabad High Court · (1965) 35 AWR 683

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 198(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 198(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 198(2)

High Courts06 Aug 1965Allowed

Nankau Ram Vs Rent Control and Eviction Officer, Faizabad and Others

Allahabad High Court · (1965) 35 AWR 542

Constitution of India, 1950 — Article 226

High Courts05 Aug 1965Allowed

Mowasi and Others Vs Board of Revenue, U.P., Allahabad and Others

Allahabad High Court · (1965) 35 AWR 812

Uttar Pradesh Tenancy Act, 1939 — Section 59Constitution of India, 1950 — Article 226

High Courts05 Aug 1965Dismissed

MANSA RAM and SONS Vs COMMISSIONER OF Income Tax.

Allahabad High Court · (1966) 61 ITR 220

Income Tax Act, 1961 — Section 33B, 34, 66

High Courts05 Aug 1965Dismissed

P.V. Dehadrai Vs Navin Kumar Nanda

Allahabad High Court · (1967) 37 AWR 251

Limitation Act, 1963 — Section 5

High Courts04 Aug 1965Dismissed

Sri Jagannath Bhatla Vs Sales Tax Officer and Others

Allahabad High Court · (1966) 17 STC 540

Uttar Pradesh Sales Tax Act, 1948 — Section 21

High Courts04 Aug 1965Allowed

Man Singh Vs State

Allahabad High Court · (1965) 35 AWR 578

Penal Code, 1860 (IPC) — Section 395Penal Code, 1860 (IPC) — Section 395

High Courts04 Aug 1965Allowed

Bankey Lal Vs The Municipal Board, Aligarh

Allahabad High Court · (1965) 35 AWR 596

Civil Procedure Code, 1908 (CPC) — Section 115Provincial Small Cause Courts Act, 1887 — Section 25Civil Procedure Code, 1908 (CPC) — Section 115

High Courts04 Aug 1965Dismissed

Chhotey Lal Vs Gaon Samaj and Another

Allahabad High Court · (1965) 35 AWR 583

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 38Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 38Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 38

High Courts03 Aug 1965Dismissed

Ram Kishun Singh and others Vs Beni Madho Singh Surju Singh and others

Allahabad High Court · (1965) 35 AWR 603

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 15Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 15Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 15

High Courts03 Aug 1965

COMMISSIONER OF Income Tax, U.P. Vs ROOPNARAIN RAMCHANDRA (A FIRM).

Allahabad High Court · (1966) 60 ITR 314

COMPANIES ACT, 1956 — Section 4Income Tax Act, 1961 — Section 66Partnership Act, 1932 — Section 4

High Courts03 Aug 1965Allowed

Shyam Lal Vs Sangam Lal and Others

Allahabad High Court · (1965) 35 AWR 604

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11

High Courts03 Aug 1965Dismissed

Darshan Vs Sheoratan and Others

Allahabad High Court · (1965) 35 AWR 544

Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 177A

High Courts02 Aug 1965Disposed Of

BRIJ BEHARI PRASAD Vs COMMISSIONER OF Income Tax, U. P.

Allahabad High Court · (1966) 62 ITR 262

Income Tax Act, 1961 — Section 2, 23, 3, 34, 5

High Courts02 Aug 1965Dismissed

GIRWAR LAL SHRI CHAND Vs COMMISSIONER OF Income Tax, LUCKNOW.

Allahabad High Court · (1967) 63 ITR 248

Income Tax Act, 1961 — Section 35, 66

High Courts02 Aug 1965Dismissed

Shaukat Ali Vs Board of Revenue, U.P. At Allahbad and Others

Allahabad High Court · (1965) 35 AWR 525

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 234

High Courts30 Jul 1965Dismissed

B.K. Baron Vs Mrs. Annie Baron

Allahabad High Court · (1967) 37 AWR 826

Divorce Act, 1869 — Section 37

High Courts30 Jul 1965Allowed

Paras Ram and Others Vs Zila Parishad, Sitapur and Others

Allahabad High Court · (1965) 35 AWR 754

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 2 Rule 3

High Courts29 Jul 1965

Mohan Lal and Others Vs State

Allahabad High Court · (1965) 35 AWR 698

Penal Code, 1860 (IPC) — Section 325Penal Code, 1860 (IPC) — Section 325Penal Code, 1860 (IPC) — Section 325

High Courts28 Jul 1965Allowed

Mohan Lal Khattri Vs Rabindranath Mitra Advocate High Court Allahabad and Another

Allahabad High Court · (1965) 35 AWR 706

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3