High Courts09 Sept 1964Allowed
Jagat Narayan Vs State
Allahabad High Court · AIR 1967 All 123 : (1967) 37 AWR 248 : (1967) CriLJ 302
Penal Code, 1860 (IPC) — Section 109, 419, 467
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,948 of 5,024
High Courts09 Sept 1964Dismissed
GOVERDHANDAS RADHEY LAL Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1965) 57 ITR 86
Excess Profits Tax Act, 1940 — Section 10A
High Courts08 Sept 1964
L. HARDAY NARAIN Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1965) 57 ITR 363
Income Tax Act, 1922 — Section 25A
High Courts04 Sept 1964Dismissed
Ghanshiam Das Vs Sub-Divisional Magistrate and Others
Allahabad High Court · AIR 1965 All 442 : (1965) CriLJ 337
Civil Procedure Code, 1908 (CPC) — Section 6Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(IA)
High Courts02 Sept 1964Allowed
Dr. Prem Behari Lal Saxena Vs State of Uttar Pradesh and Another
Allahabad High Court · AIR 1965 All 406 : (1967) 1 LLJ 357
Civil Services Regulations and Liberalised Pension Rules — Rule 436, 474Constitution of India, 1950 — Article 311(2)
High Courts01 Sept 1964Dismissed
Khalil Ahmad and Another Vs Sheikh Mohd. Askari and Others
Allahabad High Court · AIR 1965 All 320
Uttar Pradesh Encumbered Estates Act, 1934 — Section 11(2), 24, 24(4)
High Courts26 Aug 1964
HANUMAN PRASAD AGARWAL Vs Income Tax OFFICER, DIST. III(IV), KANPUR AND OTHERS.
Allahabad High Court · (1965) 57 ITR 633
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 225, 297
High Courts25 Aug 1964Dismissed
Dr. Kundan Lal Vs Shamshad Ahmad and Others
Allahabad High Court · AIR 1966 All 225 : (1965) 35 AWR 81
Transfer of Property Act, 1882 — Section 108
High Courts24 Aug 1964Allowed
Abdul Sami and Another Vs Mohammad Noor
Allahabad High Court · AIR 1966 All 39
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 41 Rule 23, Order 6 Rule 2, 100, 101Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2, 3, 3(1)
High Courts24 Aug 1964Dismissed
Habib Ahmad Vs The State of U.P. and Others
Allahabad High Court · AIR 1965 All 344
Land Acquisition Act, 1894 — Section 4, 4(1), 6
High Courts21 Aug 1964Dismissed
Ganga Prasad Vs State and Another
Allahabad High Court · AIR 1965 All 240 : (1965) CriLJ 664
Criminal Procedure Code, 1898 (CrPC) — Section 561A
High Courts21 Aug 1964
S. B. SINGAR SINGH and SONS Vs Income Tax APPELLATE TRIBUNAL, ALLAHABAD BENCH, AND ANOTHER.
Allahabad High Court · (1965) 58 ITR 626
Constitution of India, 1950 — Article 226
High Courts20 Aug 1964Allowed
Firm Deokishan Srigopal Vs Union of India (UOI) (Formerly Dominion of India) and Others
Allahabad High Court · AIR 1966 All 16
Civil Procedure Code, 1908 (CPC) — Section 80Railways Act, 1890 — Section 77, 80
High Courts20 Aug 1964Dismissed
Kedarnath Vs State
Allahabad High Court · AIR 1965 All 233 : (1965) CriLJ 539
Penal Code, 1860 (IPC) — Section 405, 409
High Courts20 Aug 1964
RAM CHARAN LAL RAM NARAIN Vs Income Tax OFFICER, ETAWAH, AND ANOTHER.
Allahabad High Court · (1966) 59 ITR 282
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts19 Aug 1964Dismissed
KANODIA BROTHERS Vs Income Tax OFFICER.
Allahabad High Court · (1965) 57 ITR 765
Income Tax Act, 1922 — Section 44
High Courts19 Aug 1964Partly Allowed
Kanhiya Lal and Another Vs Satya Narain Panday
Allahabad High Court · AIR 1965 All 496
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7, 7(2)
High Courts17 Aug 1964Disposed Of
A.K. Brothers Vs Employees State Insurance Corporation
Allahabad High Court · AIR 1965 All 410 : (1964) 9 FLR 345 : (1965) 1 LLJ 1
Employees State Insurance Act, 1948 — Section 68, 75, 75(2), 80, 82Uttar Pradesh Employees Insurance Courts Rules, 1952 — Rule 17
High Courts17 Aug 1964Allowed
C. Maharaj and Sons Vs Sales Tax Officer IV and Others
Allahabad High Court · (1964) 15 STC 879
High Courts14 Aug 1964Allowed
Ram Charan Bhatt Vs State
Allahabad High Court · AIR 1967 All 321 : (1967) CriLJ 835
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)