COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 3,935 of 5,024

High Courts20 Apr 1965Dismissed

Tej Krishna Rastogi Vs State

Allahabad High Court · (1965) 35 AWR 641

Drugs and Cosmetics Act, 1940 — Section 21(1), 32(1)Drugs and Cosmetics Act, 1940 — Section 21(1), 32(1)Drugs and Cosmetics Act, 1940 — Section 21(1), 32(1)

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High Courts15 Apr 1965

Badloo and Others Vs State

Allahabad High Court · (1965) 35 AWR 454

Public Gambling Act, 1867 — Section 13

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High Courts14 Apr 1965Dismissed

Panna Lal Vs R.R. Sinha

Allahabad High Court · AIR 1967 All 394 : (1967) CriLJ 980

Contempt of Courts Act, 1971 — Section 3Criminal Procedure Code, 1898 (CrPC) — Section 496, 561A, 92Penal Code, 1860 (IPC) — Section 500

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High Courts14 Apr 1965Allowed

Suraj Din Vs Ram Chandra and Another

Allahabad High Court · (1965) 35 AWR 365

Uttar Pradesh Tenancy Act, 1939 — Section 35(a)

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High Courts12 Apr 1965Dismissed

Bhim Sen Vs Smt. Savitri Devi

Allahabad High Court · AIR 1966 All 247

Civil Procedure Code, 1908 (CPC) — Section 115Displaced Persons (Debts Adjustment) Act, 1951 — Section 13, 2(10), 2(6)

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High Courts12 Apr 1965Dismissed

Purshottam Lal Sayal Vs Prem Shanker

Allahabad High Court · AIR 1966 All 377

Constitution of India, 1950 — Article 13, 19(2), 366(10), 368Penal Code, 1860 (IPC) — Section 500

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High Courts12 Apr 1965

KANPUR INDUSTRIAL WORKS Vs COMMISSIONER OF Income Tax, U.P.

Allahabad High Court · (1966) 59 ITR 407

Income Tax Act, 1961 — Section 30, 31, 33, 66

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High Courts09 Apr 1965Dismissed

Mohammad Naqi Khan and others Vs State of UP and another

Allahabad High Court · (1965) 35 AWR 371

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 3(8), 69

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High Courts08 Apr 1965Allowed

Khurjawala Buckles Mfg. Co. Vs Commissioner, Sales Tax and Another

Allahabad High Court · AIR 1967 All 378 : (1965) 16 STC 778

Constitution of India, 1950 — Article 226, 277

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High Courts06 Apr 1965Disposed Off

Haji Rahmat Ullah and Co. Vs Commissioner of Income Tax

Allahabad High Court · AIR 1967 All 352 : (1966) 59 ITR 109

Excess Profits Tax Act, 1940 — Section 4Income Tax Act, 1922 — Section 13, 66

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High Courts06 Apr 1965Disposed Of

Jamuna Das and Another Vs Smt. Gulab and Others

Allahabad High Court · AIR 1966 All 196 : (1965) 35 AWR 340

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331(2), 332, 332(4), 341

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High Courts04 Apr 1965Allowed

Kaur and others Vs State of U.P.

Allahabad High Court · (1965) 35 AWR 436

Penal Code, 1860 (IPC) — Section 141

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High Courts02 Apr 1965Dismissed

General Manager, Kanpur Electricity Supply Administration Vs R.P. Nigam and Another

Allahabad High Court · AIR 1966 All 429

Constitution of India, 1950 — Article 132(1), 133(1), 311(2)

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High Courts01 Apr 1965Dismissed

Ajodhi Vs Deputy Director, Consolidation, Etawah and Others

Allahabad High Court · (1965) 35 AWR 349

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10A(3), 19, 20

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High Courts01 Apr 1965Allowed

Workmen of Aligarh Electric Supply Company Ltd. and Another Vs Aligarh Electric Supply Company Ltd. and Others

Allahabad High Court · (1966) 2 LLJ 839

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K

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High Courts31 Mar 1965Disposed Of

Ganeshi Lal Bansi Dhar Vs Commissioner of Income Tax

Allahabad High Court · AIR 1966 All 405 : (1966) 59 ITR 321

Income Tax Act, 1922 — Section 4(1)

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High Courts31 Mar 1965

Johri Lal Vs Commissioner of Income Tax

Allahabad High Court · AIR 1967 All 170 : (1966) 61 ITR 6

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Income Tax Act, 1922 — Section 34(1), 4(1), 54, 63, 66

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High Courts30 Mar 1965Dismissed

Mahabir Prasad and Another Vs Smt. Bhaggoo and Others

Allahabad High Court · (1965) 35 AWR 461

Uttar Pradesh Tenancy Act, 1939 — Section 148, 163

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High Courts30 Mar 1965Partly Allowed

Tugun Ram Vs Dominion of India and Others

Allahabad High Court · AIR 1966 All 260

Carriers Act, 1865 — Section 2, 6, 8, 9

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High Courts30 Mar 1965Dismissed

Modi Sugar Mills Ltd. Vs Commissioner of Sales Tax

Allahabad High Court · (1965) 16 STC 462

Constitution of India, 1950 — Article 286

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