COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 3,942 of 5,024

High Courts21 Dec 1964Dismissed

Bhola Nath Rai and Others Vs Ram Briksh Rat and Others

Allahabad High Court · (1965) 35 AWR 299

Uttar Pradesh Agriculturists Relief Act, 1934 — Section 12Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18(1)(a), 18(1)(c), 202

High Courts16 Dec 1964Partly Allowed

Lala Ram Rakshpal Vs Smt. Dropadi Devi and Others

Allahabad High Court · (1965) 35 AWR 161

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(a)

High Courts10 Dec 1964Dismissed

Smt. Ravindra Kaur Vs Achant Swarup

Allahabad High Court · (1965) 35 AWR 89

Criminal Procedure Code, 1898 (CrPC) — Section 488(4), 489(2)

High Courts10 Dec 1964Allowed

Smt. Ganga Dei and Others Vs Smt. Munia

Allahabad High Court · AIR 1966 All 107

Succession Act, 1925 — Section 373(4), 375

High Courts10 Dec 1964Dismissed

Ravendra Kaur Vs Achant Swarup

Allahabad High Court · AIR 1966 All 133 : (1966) CriLJ 247

Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(4), 489(2)Hindu Marriage Act, 1955 — Section 10

High Courts10 Dec 1964Dismissed

Har Prasad Vs Hans Ram and Others

Allahabad High Court · AIR 1966 All 124 : (1965) 35 AWR 82 : (1966) CriLJ 244

Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1), 195(2), 476Penal Code, 1860 (IPC) — Section 193, 467, 471Uttar Pradesh Land Revenue Act, 1901 — Section 4(8), 5

High Courts09 Dec 1964Dismissed

Smt. Padmani Devasan Vs Major S. Devasan

Allahabad High Court · (1965) 35 AWR 128

Allahabad High Court Rules, 1952 — Rule 20(2)

High Courts09 Dec 1964Allowed

Municipal Board Vs District Magistrate and Another

Allahabad High Court · AIR 1966 All 37

Uttar Pradesh Municipalities Act, 1916 — Section 140(1)

High Courts09 Dec 1964Dismissed

Rameshwar Vs Uttar Pradesh Government

Allahabad High Court · AIR 1966 All 436

High Courts09 Dec 1964Dismissed

Prem Prakash Agarwal Vs Ram Pratap

Allahabad High Court · AIR 1967 All 47

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11(1), Order 41 Rule 11(2), Order 41 Rule 19

High Courts08 Dec 1964Allowed

Babu Nandan and Another Vs State

Allahabad High Court · (1965) 35 AWR 143

Criminal Procedure Code, 1898 (CrPC) — Section 537, 84Penal Code, 1860 (IPC) — Section 224, 225

High Courts08 Dec 1964Dismissed

Bhanwar Singh and Another Vs State

Allahabad High Court · (1965) 35 AWR 87

Criminal Procedure Code, 1898 (CrPC) — Section 235(1), 403

High Courts08 Dec 1964Dismissed

Sanwal Ram Kejriwal Vs State

Allahabad High Court · (1965) 35 AWR 53

Penal Code, 1860 (IPC) — Section 420

High Courts08 Dec 1964Dismissed

Ram Singh Vs Maharaj Singh and Others

Allahabad High Court · (1965) 35 AWR 126

Limitation Act, 1963 — Section 5

High Courts07 Dec 1964Dismissed

Delhi Cloth and General Mills Vs Regional Provident Fund Commissioner

Allahabad High Court · AIR 1966 All 139 : (1965) 10 FLR 126

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)

High Courts04 Dec 1964Allowed

Rozan Vs State

Allahabad High Court · (1965) 35 AWR 71

Essential Commodities Act, 1955 — Section 8

High Courts03 Dec 1964Dismissed

Sita Ram alias Munnu Vs State

Allahabad High Court · (1965) 35 AWR 72

Criminal Procedure Code, 1898 (CrPC) — Section 522(1)Penal Code, 1860 (IPC) — Section 448

High Courts03 Dec 1964Allowed

Mst. Peeran Vs Hafiz Mohammad Ishaq and Others

Allahabad High Court · AIR 1966 All 201

Mussalman Wakf Validating Act, 1913 — Section 2(1), 3

High Courts03 Dec 1964Dismissed

Ram Narain Singh Vs Batuk Bhairon Pandey

Allahabad High Court · (1964) 12 AHC CK 0005

Stamp Act, 1899 — Section 36

High Courts01 Dec 1964

Udai Narain Rai and Another Vs Ishwar Rai and thereafter Ram Charitter Rai and Others

Allahabad High Court · (1965) 35 AWR 119

Criminal Procedure Code, 1898 (CrPC) — Section 145