COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 3,932 of 5,024

High Courts28 Jul 1965Dismissed

Mool Chand and Others Vs Phool Singh

Allahabad High Court · (1965) 35 AWR 611

Uttar Pradesh Land Utilization Act, 1947 — Section 3(4), 6Uttar Pradesh Land Utilization Act, 1947 — Section 3(4), 6Uttar Pradesh Land Utilization Act, 1947 — Section 3(4), 6

High Courts27 Jul 1965Partly Allowed

Smt. Jamuna and Others Vs The deputy director of consolidation campat Etawah and Others

Allahabad High Court · (1965) 35 AWR 806

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 240G

High Courts26 Jul 1965Allowed

The Land Management Committee Nainu Patti Vs The Board of Revenue, U.P. Allahabad and Others

Allahabad High Court · (1965) 35 AWR 515

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 127B

High Courts23 Jul 1965Dismissed

The State of U.P. Vs Ram Nath Bansal

Allahabad High Court · AIR 1966 All 467

Arbitration Act, 1940 — Section 2, 46

High Courts23 Jul 1965Disposed Of

Divisional Superintendent, Northern Railway Vs Nand Lal Dubey

Allahabad High Court · (1966) 2 LLJ 709

Civil Procedure Code, 1908 (CPC) — Section 115Payment of Wages Act, 1936 — Section 15, 16, 17

High Courts23 Jul 1965

Wahid Husain Vs The Rent Control and Eviction Officer, Allahabad and Others

Allahabad High Court · (1965) 35 AWR 736

Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7FConstitution of India, 1950 — Article 226

High Courts21 Jul 1965Dismissed

Jangpal Sharma Vs The Western U.P. Electric Power and Supply Co.

Allahabad High Court · AIR 1966 All 117

Contract Act, 1872 — Section 73Electricity Act, 1910 — Section 24, 3, 3(2)Specific Relief Act, 1877 — Section 55

High Courts21 Jul 1965Dismissed

Hadi Hasan Vs Union of India (UOI) and Others

Allahabad High Court · AIR 1966 All 127

Citizenship Act, 1955 — Section 18, 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 226

High Courts21 Jul 1965Dismissed

Bechan Vs State of Uttar Pradesh

Allahabad High Court · AIR 1966 All 91 : (1965) 35 AWR 506 : (1966) CriLJ 122

Prevention of Food Adulteration Act, 1954 — Section 11(1), 13Prevention of Food Adulteration Rules, 1955 — Rule 12, 7(3)

High Courts21 Jul 1965Dismissed

Firm Ram Saran Dhondha Ram Vs Ist Addl. Munsif Azamgarh and Others

Allahabad High Court · (1965) 35 AWR 624

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7FUttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7FUttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7F

High Courts21 Jul 1965Dismissed

Sri Krishna Sharma and Another Vs Ram Bharosey and Others

Allahabad High Court · (1965) 35 AWR 606

Court Fees Act, 1870 — Section 7(v)(II)Court Fees Act, 1870 — Section 7(v)(II)Court Fees Act, 1870 — Section 7(v)(II)

High Courts20 Jul 1965Allowed

Jaggan Vs Hasantu and Others

Allahabad High Court · (1965) 35 AWR 772

Evidence Act, 1872 — Section 32(5), 33

High Courts20 Jul 1965Dismissed

Bux Singh Vs Joint Director of Consolidation and Others

Allahabad High Court · AIR 1966 All 156 : (1965) 35 AWR 708

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9, 9(3)

High Courts20 Jul 1965Dismissed

Ram Newaz Vs R.K. Bhargava

Allahabad High Court · AIR 1967 All 295 : (1967) CriLJ 682

Contempt of Courts Act, 1971 — Section 1Preventive Detention Act, 1950 — Section 3

High Courts20 Jul 1965Allowed

Maheshwari Devi Jute Mills Vs The State of Uttar Pradesh and Another

Allahabad High Court · (1966) 17 STC 106

Constitution of India, 1950 — Article 226, 227

High Courts20 Jul 1965

Gopal Das and Co. Vs Regional Labour Commissioner, Government of India and Others

Allahabad High Court · (1966) 1 LLJ 566

Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 15

High Courts20 Jul 1965Dismissed

Ishwar Singh Bindra and Others Vs State of U.P.

Allahabad High Court · AIR 1966 All 168 : (1966) CriLJ 379

Criminal Procedure Code, 1898 (CrPC) — Section 561ADrugs and Cosmetics Act, 1940 — Section 18, 18(2), 27, 3, 3(1)

High Courts19 Jul 1965Dismissed

Ganesh Dutt Bajpai Vs State of U.P. and Others

Allahabad High Court · AIR 1967 All 446

Constitution of India, 1950 — Article 226

High Courts16 Jul 1965Allowed

Har Prasad Vs The Deputy Director of Consolidation, Mathura and Others

Allahabad High Court · (1965) 35 AWR 716

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 15(1)(a), 42(1)(a)Constitution of India, 1950 — Article 226

High Courts15 Jul 1965Allowed

Smt. Sudama and Others Vs Board of Revenue, U.P, At Allahabad and Others

Allahabad High Court · (1965) 35 AWR 540

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 110B, 7