High Courts30 Nov 1964Allowed
S. Dharam Singh Vs Khan Chand
Allahabad High Court · AIR 1966 All 137
Limitation Act, 1908 — Section 20
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,943 of 5,024
High Courts27 Nov 1964Allowed
Tihli Ahir and Another Vs Jagdish Chaube and Others
Allahabad High Court · AIR 1965 All 570
Uttar Pradesh Tenancy Act, 1939 — Section 205, 206, 246
High Courts27 Nov 1964Dismissed
Rajendra Kumar Vs State
Allahabad High Court · AIR 1966 All 42 : (1966) CriLJ 4
Central Excises and Salt Act, 1944 — Section 21(2)Criminal Procedure Code, 1898 (CrPC) — Section 103, 164, 423(1), 479A(1), 497AEvidence Act, 1872 — Section 25
High Courts27 Nov 1964Dismissed
Basant Lal Vs The District Magistrate Dehradun and Others
Allahabad High Court · (1965) 35 AWR 136
Uttar Pradesh Food Grains Dealers Licensing Order, 1964 — Clause 4(2)
High Courts26 Nov 1964Dismissed
Gir Raj Vs Sulla and Another
Allahabad High Court · AIR 1965 All 597 : (1965) 35 AWR 2 : (1965) CriLJ 705
Criminal Procedure Code, 1898 (CrPC) — Section 195Evidence Act, 1872 — Section 132Penal Code, 1860 (IPC) — Section 193, 195, 500
High Courts25 Nov 1964Allowed
Municipal Board Vs Bir Singh and Others
Allahabad High Court · AIR 1965 All 527 : (1965) 35 AWR 95
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 11, 144, 2(2), 47Evidence Act, 1872 — Section 110Specific Relief Act, 1877 — Section 56
High Courts25 Nov 1964Dismissed
Irfan Ahmad Vs Abdul Wahid and Others
Allahabad High Court · AIR 1966 All 166
Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Tenancy Act, 1939 — Section 59, 61
High Courts25 Nov 1964Dismissed
Kedar Nath Vs Purushottam Das Banarsi Das
Allahabad High Court · AIR 1966 All 188
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 43 Rule 1, 115
High Courts25 Nov 1964
Ram Prasad and Others Vs State of Uttar Pradesh
Allahabad High Court · (1966) CriLJ 204
Penal Code, 1860 (IPC) — Section 380
High Courts25 Nov 1964
Smt. Bittan Devi and others Vs Rudra Sen Bajpai and others
Allahabad High Court · AIR 1966 All 601
High Courts25 Nov 1964
Bohrey Param Sukh Vs State
Allahabad High Court · (1965) 35 AWR 444
Criminal Procedure Code, 1898 (CrPC) — Section 147
High Courts24 Nov 1964Allowed
Beni and Others Vs State
Allahabad High Court · AIR 1966 All 11 : (1966) CriLJ 1
Northern India Canal and Drainage Act, 1873 — Section 3(2), 70(1), 70(2)
High Courts23 Nov 1964Dismissed
Sheolal Chaudhary Vs Shri Kishun Singh and Others
Allahabad High Court · (1965) 35 AWR 31
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts20 Nov 1964Allowed
Narain Singh and Others Vs State
Allahabad High Court · (1965) 35 AWR 792
Uttar Pradesh Excise Act, 1910 — Section 60Uttar Pradesh Restaurant (Consumption of Liquor) Rules, 1952 — Rule 10
High Courts20 Nov 1964Dismissed
Vishwa Nath Prasad Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1965) 35 AWR 35
Constitution of India, 1950 — Article 14Uttar Pradesh (Urban Area) Land and Buildings Tax Act, 1962 — Section 16, 8
High Courts20 Nov 1964Allowed
Babu Nandan Gir Vs Sub-Divisional Officer and Another
Allahabad High Court · AIR 1966 All 158 : (1966) 2 LLJ 81
Uttar Pradesh General Clauses Act, 1904 — Section 16Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)
High Courts19 Nov 1964Dismissed
Rustam Khan Vs Ahmad Bux and Others
Allahabad High Court · AIR 1966 All 163
Civil Procedure Code, 1908 (CPC) — Section 92(1)
High Courts18 Nov 1964Allowed
Ramesh Chandra Sharma Vs The State
Allahabad High Court · (1965) 35 AWR 69
Penal Code, 1860 (IPC) — Section 353
High Courts18 Nov 1964Allowed
Prabhu Dayal and Others Vs State
Allahabad High Court · (1965) 35 AWR 63
Penal Code, 1860 (IPC) — Section 304A