COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 3,949 of 5,024

High Courts14 Aug 1964Dismissed

Punjab Co-operative Bank Ltd. Vs Amrik Singh and Others

Allahabad High Court · AIR 1966 All 216

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 7 Rule 7, 151Displaced Persons (Debts Adjustment) Act, 1951 — Section 17, 17(1)

High Courts12 Aug 1964Allowed

Panna Lal Umesh Kumar Vs Assistant Sales Tax Officer

Allahabad High Court · (1965) 16 STC 146

Constitution of India, 1950 — Article 226

High Courts12 Aug 1964Allowed

Durga Singh Vs Wahid Raza and Others

Allahabad High Court · AIR 1965 All 226

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 37, 151, 152, 153

High Courts11 Aug 1964Allowed

Tripathi Sansnath Vs Tripathi Bhagwat Nath and others

Allahabad High Court · AIR 1966 All 615

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3

High Courts10 Aug 1964Dismissed

Babu Lal Vs State

Allahabad High Court · (1966) CriLJ 315

Arms Act, 1959 — Section 19Penal Code, 1860 (IPC) — Section 399, 402

High Courts06 Aug 1964

HAJI ABDUL RAHMAN, ABDUL QAYUM Vs COMMISSIONER OF Income Tax, U. P.

Allahabad High Court · (1965) 56 ITR 172

Income Tax Act, 1961 — Section 23, 28, 66

High Courts05 Aug 1964Dismissed

Durga Prasad Khosla Vs R.A. Rahmani

Allahabad High Court · AIR 1965 All 208 : (1965) CriLJ 532

Criminal Procedure Code, 1898 (CrPC) — Section 197

High Courts04 Aug 1964Dismissed

Abdul Ahad Vs The Inspector General of Police and Others

Allahabad High Court · AIR 1965 All 142 : (1964) 9 FLR 197 : (1965) 1 LLJ 110

Constitution of India, 1950 — Article 13, 16(1), 226, 311, 311(2)Police Act, 1861 — Section 2

High Courts03 Aug 1964Allowed

Smt. Saraswati Devi and Another Vs District Magistrate and Another

Allahabad High Court · AIR 1965 All 236

Army Act, 1950 — Section 3Constitution of India, 1950 — Article 226Defence of India Act, 1962 — Section 2, 29, 40

High Courts30 Jul 1964Allowed

R. Christopher Vs Executive Engineer, Irrigation Workshop and Others

Allahabad High Court · AIR 1966 All 97

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

High Courts30 Jul 1964Dismissed

Sheikh Maula Bux Vs Union of India (UOI)

Allahabad High Court · AIR 1965 All 14

Constitution of India, 1950 — Article 134(1)Limitation Act, 1963 — Section 12, 30, 5

High Courts30 Jul 1964

Mukhtar Ahmad Vs State of U.P. and Others

Allahabad High Court · (1965) CriLJ 522

Citizenship Act, 1955 — Section 9Constitution of India, 1950 — Article 226, 6, 7, 8, 9Foreigners Act, 1946 — Section 14, 2, 3, 5, 9

High Courts29 Jul 1964Allowed

Smt. Kishan Piarey Vs Smt. Ram Dei and Others

Allahabad High Court · AIR 1965 All 248

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 11Provincial Insolvency Act, 1920 — Section 20, 4

High Courts28 Jul 1964Dismissed

Aijaz Uddin Vs Taxing Officer, High Court and Others

Allahabad High Court · AIR 1966 All 227

Constitution of India, 1950 — Article 226Court Fees Act, 1870 — Article 1, 11, 4, 5, 8Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 381, 381(1), 577

High Courts27 Jul 1964Dismissed

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

Allahabad High Court · AIR 1965 All 517

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, 141Constitution of India, 1950 — Article 226Court Fees Act, 1870 — Section 17

High Courts24 Jul 1964Allowed

State of Uttar Pradesh and Others Vs Ram Narain Lal and Another

Allahabad High Court · AIR 1966 All 62

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2), 7AUttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 3, 4

High Courts22 Jul 1964Dismissed

Jagat Narain and Another Vs Laljee and Others

Allahabad High Court · AIR 1965 All 504

Transfer of Property Act, 1882 — Section 41, 43, 44, 6Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 202, 21

High Courts21 Jul 1964Dismissed

Smt. Rajeshwari Misra and Another Vs Markandeshwar Mahadeo Trust and Others

Allahabad High Court · AIR 1965 All 211

Succession Act, 1925 — Section 268, 270, 271, 299

High Courts14 Jul 1964Allowed

Smt. Rajjoo Devi Vs Nageshwar and Others

Allahabad High Court · AIR 1965 All 267 : (1964) 9 FLR 391 : (1965) 1 LLJ 20

Provident Funds Act, 1925 — Section 4(1), 5(2)Succession Act, 1925 — Section 370, 372

High Courts13 Jul 1964Disposed Of

Bodhan Vs Sri Bhundal Singh and Others

Allahabad High Court · AIR 1965 All 309

Civil Procedure Code, 1908 (CPC) — Section 100, 9Evidence Act, 1872 — Section 115, 116