High Courts10 Jul 1964Dismissed
Balwant Singh and Others Vs L. Murari Lal
Allahabad High Court · AIR 1965 All 187
Transfer of Property Act, 1882 — Section 106, 107
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,950 of 5,024
High Courts10 Jul 1964Dismissed
Satya Prakash Agarwal Vs The State Transport Appellate Tribunal and Others
Allahabad High Court · AIR 1965 All 194
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 57, 57(4)
High Courts10 Jul 1964Dismissed
Vishwanath and Others Vs Jai Mangal Lal
Allahabad High Court · AIR 1965 All 288
Uttar Pradesh Tenancy Act, 1939 — Section 180, 180(2)
High Courts09 Jul 1964Allowed
Betal Singh and Another Vs State
Allahabad High Court · AIR 1965 All 78 : (1965) CriLJ 137
Defence of India Rules, 1962 — Rule 125, 155
High Courts08 Jul 1964Allowed
Ram Raksh Pal Vs Brij Nandan Swarup
Allahabad High Court · AIR 1967 All 325
Evidence Act, 1872 — Section 115Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts08 Jul 1964Allowed
Niyaz Ali Vs Shri Kammo
Allahabad High Court · (1965) 35 AWR 22
Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 332B(v)
High Courts08 Jul 1964Partly Allowed
Chidda Ram Vs Naru Mal and Another
Allahabad High Court · AIR 1965 All 323
Transfer of Property Act, 1882 — Section 106
High Courts08 Jul 1964Allowed
Kapildeo Rai Vs Har Narain Ahir and Others
Allahabad High Court · AIR 1965 All 313
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, 100Limitation Act, 1963 — Article 142, 144North Western Provinces Tenancy Act, 1901 — Section 44
High Courts07 Jul 1964Dismissed
Nagar Mahapalika Vs Panna Lal
Allahabad High Court · AIR 1965 All 231 : (1965) CriLJ 537
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 44A
High Courts07 Jul 1964Dismissed
Union of India (UOI) Vs Shri Ram Richpal
Allahabad High Court · AIR 1965 All 246
Evidence Act, 1872 — Section 106, 114Railways Act, 1890 — Section 74C, 74D
High Courts22 May 1964Dismissed
M. M. SUGAR MILLS PRIVATE LTD. Vs Income Tax OFFICER, GONDA, AND OTHERS.
Allahabad High Court · (1965) 56 ITR 322
Constitution of India, 1950 — Article 14, 19, 226, 57, 93
High Courts22 May 1964Dismissed
Hafiz Mohammad Zafar Ahmad Vs U.P. Sunni Central Board of Waqf and Another
Allahabad High Court · AIR 1965 All 333
Constitution of India, 1950 — Article 14, 19, 19(1), 226, 25United Provinces Muslim Wakf Act, 1936 — Section 3(11), 4, 5, 56, 64Uttar Pradesh Muslim Waqfs Act, 1960 — Section 19, 33, 33(2), 48, 49
High Courts22 May 1964Allowed
Commissioner of Income Tax Vs Sharma and Co.
Allahabad High Court · AIR 1965 All 277 : (1965) 57 ITR 470
Income Tax Act, 1922 — Section 4(3)
High Courts21 May 1964Dismissed
Manna Lal Vs Mst. Chhotka Bibi and Others
Allahabad High Court · AIR 1964 All 552
Civil Procedure Code, 1908 (CPC) — Section 149Uttar Pradesh High Court (Abolition of Letters Patent Appeals) Act, 1962 — Section 3, 3(2)
High Courts21 May 1964Dismissed
Sheo Ratan Upadhya Vs Gopal Chandra Nepali and Another
Allahabad High Court · AIR 1965 All 274 : (1965) CriLJ 672
Copyright Act, 1957 — Section 63
High Courts20 May 1964
Sharma and Co. Vs Commissioner of Income Tax
Allahabad High Court · AIR 1965 All 376 : (1965) 57 ITR 372
Income Tax Act, 1922 — Section 26(1), 26(2), 3, 44
High Courts19 May 1964
Sharma and Co. Vs Commissioner of Income Tax
Allahabad High Court · AIR 1965 All 519 : (1965) 56 ITR 176
Income Tax Act, 1922 — Section 10(5A)
High Courts18 May 1964Dismissed
Tribeni Ram Vs Satyadeo Singh and Others
Allahabad High Court · AIR 1966 All 20
Conduct of Elections Rules, 1961 — Rule 62, 63, 63(1)
High Courts13 May 1964Dismissed
Shri Ram Vs Thakur Dhan Bahadur Singh
Allahabad High Court · AIR 1965 All 223
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Evidence Act, 1872 — Section 115Limitation Act, 1908 — Article 142, 144, 148
High Courts06 May 1964Dismissed
Krishneshwari Varshney Vs Ramesh Chandra Varshney and Others
Allahabad High Court · AIR 1965 All 228
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 100, 35, 96Hindu Marriage Act, 1955 — Section 19, 3