High Courts11 Jan 1965Dismissed
Deota Din and Others Vs Deputy Director Consolidation, U.P. Lucknow, Camp Allahabad and Others
Allahabad High Court · (1965) 35 AWR 167
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 12
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,941 of 5,024
High Courts09 Jan 1965
Bishashwar Prasad and Others Vs State of U.P.
Allahabad High Court · (1967) 37 AWR 604 : (1967) CriLJ 1102
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147
High Courts08 Jan 1965Allowed
Sri Niwas and Another Vs Sarwan and Others
Allahabad High Court · (1965) 35 AWR 441
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5
High Courts08 Jan 1965Allowed
Mohammad Amir Ahmad Khan and Another Vs The Nagar Mahapalika and Another
Allahabad High Court · AIR 1965 All 599
Constitution of India, 1950 — Article 31, 31(2)Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 130, 365, 365(1), 365(2), 366Uttar Pradesh Town Improvement Act, 1919 — Section 30, 31, 32
High Courts08 Jan 1965Allowed
UF, I.C.S. Vs Pratap Singh Kairon
Allahabad High Court · (1965) 35 AWR 316
Criminal Procedure Code, 1898 (CrPC) — Section 476Penal Code, 1860 (IPC) — Section 195, 211, 420
High Courts07 Jan 1965Allowed
Ram Charitter Vs Tulshi and Others
Allahabad High Court · (1965) 35 AWR 206
Uttar Pradesh Agricultural Tenants (Acquisition of Privileges) Act, 1949 — Section 3Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12(4)
High Courts07 Jan 1965Dismissed
Sukh Nandan and another Vs The Board of Revenue, UP Allahabad and others
Allahabad High Court · (1968) 38 AWR 182
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 21(1)(d)
High Courts07 Jan 1965Dismissed
Khiya Ram Vs Prabha Devi and Another
Allahabad High Court · (1965) 35 AWR 521
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 1A
High Courts06 Jan 1965Allowed
R.P. Kapoor Vs Pratap Singh Kairon
Allahabad High Court · AIR 1966 All 66 : (1966) CriLJ 115
Criminal Procedure Code, 1898 (CrPC) — Section 4(1), 476Penal Code, 1860 (IPC) — Section 193, 195, 211
High Courts05 Jan 1965Dismissed
Bechai Koeri Vs Sheo Murat Koeri and Others
Allahabad High Court · (1965) 35 AWR 213
High Courts05 Jan 1965Allowed
Chandra Sen Sharma Vs Superintending Engineer and Others
Allahabad High Court · AIR 1966 All 232 : (1967) 14 FLR 229 : (1966) 2 LLJ 841
Constitution of India, 1950 — Article 311
High Courts04 Jan 1965Dismissed
Rama Kant Singh and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · AIR 1966 All 173 : (1965) 35 AWR 125
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18
High Courts04 Jan 1965Dismissed
Chhutta and Others Vs Pyare and Others
Allahabad High Court · (1965) 35 AWR 74
High Courts01 Jan 1965Dismissed
Riyasat Ali Khan Vs Mirza Wahid Beg and Another
Allahabad High Court · AIR 1966 All 165
Transfer of Property Act, 1882 — Section 106, 111, 114Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)
High Courts23 Dec 1964Dismissed
Ram Nath Vs State
Allahabad High Court · (1965) 35 AWR 811
Penal Code, 1860 (IPC) — Section 379
High Courts22 Dec 1964Disposed Off
Chatur Bhuj Vs State
Allahabad High Court · (1967) 37 AWR 135
Prevention of Food Adulteration Act, 1954 — Section 20Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 577(e)Uttar Pradesh Nagar Mahapalika Removal of Difficulties (Fourth) Order, 1960 — Clause 3(1)
High Courts22 Dec 1964Disposed Of
Chaturbhuj Vs State
Allahabad High Court · AIR 1967 All 31 : (1967) CriLJ 13
Prevention of Food Adulteration Act, 1954 — Section 16, 20, 7Uttar Pradesh General Clauses Act, 1904 — Section 8Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 577
High Courts21 Dec 1964Allowed
Mst. Kiran Devi Vs Abdul Wahid and Another
Allahabad High Court · AIR 1966 All 105
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 141, 2(10), 2(2)Guardians and Wards Act, 1890 — Section 25Limitation Act, 1908 — Article 164, 181
High Courts21 Dec 1964Dismissed
Ram Pratap and Others Vs Narain Singh Chaudhary
Allahabad High Court · AIR 1966 All 172 : (1965) 35 AWR 166
High Courts21 Dec 1964Dismissed
Smt. Parbati Vs Babu Lal
Allahabad High Court · AIR 1967 All 40
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)