High Courts17 May 1965Allowed
Raj Narain Saxena Vs Bhim Sen and Others
Allahabad High Court · AIR 1966 All 84 : (1965) 35 AWR 393
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 33 Rule 6, 151
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,934 of 5,024
High Courts14 May 1965Dismissed
Diwan Sugar and General Mills (Private) Ltd. and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · (1966) 2 LLJ 706
Constitution of India, 1950 — Article 226
High Courts12 May 1965Dismissed
Sirajuddin Vs Dharma and others
Allahabad High Court · (1965) 35 AWR 590
Criminal Procedure Code, 1898 (CrPC) — Section 522(1)Criminal Procedure Code, 1898 (CrPC) — Section 522(1)Criminal Procedure Code, 1898 (CrPC) — Section 522(1)
High Courts07 May 1965Allowed
Shyam Lal and Another Vs Firm Poonam Chand Manilal
Allahabad High Court · AIR 1966 All 250
Civil Procedure Code, 1908 (CPC) — Section 145
High Courts07 May 1965Allowed
The Union of India (UOI) Vs The Cantonment Board
Allahabad High Court · AIR 1967 All 301
Cantonments Act, 1924 — Section 99(2)Civil Procedure Code, 1908 (CPC) — Section 9
High Courts05 May 1965Allowed
Mahabir Vs Suba Lal and Durga Prasad
Allahabad High Court · (1965) 35 AWR 419
North Western Provinces Tenancy Act, 1901 — Section 22
High Courts04 May 1965
SMT. SHEELA DEVI KUKRETI Vs COMMISSIONER OF Income Tax, LUCKNOW.
Allahabad High Court · (1966) 60 ITR 774
Income Tax Act, 1922 — Section 66(2)Uttar Pradesh Private Forests Act, 1949 — Section 15
High Courts03 May 1965Dismissed
State of U.P. Vs Jagdish Puttoo Lal
Allahabad High Court · AIR 1966 All 244 : (1965) 35 AWR 711 : (1966) CriLJ 503
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 96, 97
High Courts03 May 1965Dismissed
Umar Daraz and Others Vs Nihal Singh and Another
Allahabad High Court · (1965) 35 AWR 489
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts03 May 1965Dismissed
Pir Khan Vs Dy. Director Consolidation Distt Kanpur and others
Allahabad High Court · (1965) 35 AWR 404
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20(b)(ii)
High Courts29 Apr 1965Dismissed
Nihal Singh and Others Vs Pratap Singh
Allahabad High Court · (1966) ACJ 56
High Courts27 Apr 1965Allowed
Dau Dayal and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1966 All 237
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 16, 38, 4(1), 4(2)
High Courts26 Apr 1965Allowed
Smt. Sarju Kunvvar Vs Debi Dayal alias Munauwar
Allahabad High Court · (1965) 35 AWR 406
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20(a)(i), 21(h)
High Courts26 Apr 1965Dismissed
State Vs Prem Prakash Jauhar
Allahabad High Court · AIR 1966 All 504 : (1965) 35 AWR 823 : (1966) CriLJ 1110
Prevention of Food Adulteration Act, 1954 — Section 12, 16, 20, 7
High Courts26 Apr 1965Dismissed
Puttu Singh and Others Vs Kirat Singh and Others
Allahabad High Court · (1965) 35 AWR 750
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 212BUttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts23 Apr 1965Allowed
State of Uttar Pradesh Vs Chhotey Lal and Others
Allahabad High Court · AIR 1967 All 327
Constitution of India, 1950 — Article 300
High Courts23 Apr 1965Dismissed
Lallo and Another Vs Joint Director of Consolidation, U.P., Lucknow and Others
Allahabad High Court · (1965) 35 AWR 666
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 42, 44Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 42, 44Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 42, 44
High Courts22 Apr 1965Dismissed
R. Johri, Sales Tax Officer II Vs Visheshwar Dayal Mittal
Allahabad High Court · (1965) 35 AWR 577
Criminal Procedure Code, 1898 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 465, 471
High Courts21 Apr 1965Dismissed
Mohd. Intizar Ahmad Vs State Transport Authority and Others
Allahabad High Court · AIR 1966 All 383
Motor Vehicles Act, 1939 — Section 58, 60(3), 64A