High Courts08 Apr 1964
LAL GIRJESH BAHADUR PAL Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1965) 55 ITR 167
Income Tax Act, 1961 — Section 66(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,952 of 5,024
High Courts07 Apr 1964Dismissed
Jagarnath Ram Vs Mohammad Yusuf Abbasi and Others
Allahabad High Court · AIR 1965 All 266
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 10 Rule 3, Order 8 Rule 6
High Courts02 Apr 1964Dismissed
Ram Niwas Sant Lal and Others Vs Sales Tax Officer and Another
Allahabad High Court · (1964) 15 STC 523
Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 286
High Courts02 Apr 1964Dismissed
Kedar Nath Vs Jamuna and Another
Allahabad High Court · AIR 1965 All 116
Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 27, 27(5), 31Uttar Pradesh Tenancy Act, 1939 — Section 180, 242, 3(7)
High Courts30 Mar 1964Dismissed
Raja Ram Pal and Another Vs Sardar Jaswant Singh and Others
Allahabad High Court · AIR 1965 All 368 : (1965) CriLJ 177
Criminal Procedure Code, 1898 (CrPC) — Section 146(1), 146(1D)
High Courts28 Mar 1964Dismissed
Mahabirji Birajman Mandir Vs Prem Narain Shukla and Others
Allahabad High Court · AIR 1965 All 494 : (1965) CriLJ 452
Criminal Procedure Code, 1898 (CrPC) — Section 162, 172Evidence Act, 1872 — Section 123, 124
High Courts27 Mar 1964Allowed
Seth Brothers Vs The Commissioner of Income Tax and Others
Allahabad High Court · AIR 1965 All 487
Criminal Procedure Code, 1898 (CrPC) — Section 165, 96, 98Income Tax Act, 1961 — Section 132, 132(2)Income Tax Rules, 1962 — Rule 112, 112(10)
High Courts27 Mar 1964
SETH BROTHERS Vs COMMISSIONER OF Income Tax, U. P., AND OTHERS.
Allahabad High Court · (1966) 62 ITR 44
Constitution of India, 1950 — Article 14, 19Income Tax Act, 1961 — Section 131, 132, 297
High Courts27 Mar 1964Dismissed
Paras Nath Hira Lal Vs Kishan Lal Chuni Lal and Others
Allahabad High Court · AIR 1965 All 189
Contract Act, 1872 — Section 59
High Courts26 Mar 1964Dismissed
Noor Uddin Vs State
Allahabad High Court · AIR 1965 All 40
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 32
High Courts25 Mar 1964Allowed
Ganga Dhar Ram Chandra Vs Collector, Central Excise and Others
Allahabad High Court · (1979) 4 ELT 597
Central Excise Rules, 1944 — Rule 43, 44Central Excises and Salt Act, 1944 — Section 2, 6Constitution of India, 1950 — Article 19(1), 226
High Courts25 Mar 1964Dismissed
Swadeshi Cotton Mills Co. Ltd. Vs Sales Tax Officer and Another
Allahabad High Court · AIR 1965 All 86 : (1964) 15 STC 505
Constitution of India, 1950 — Article 19, 226, 358Uttar Pradesh Sales Tax Act, 1948 — Section 2, 2(1)
High Courts24 Mar 1964Allowed
R.K. Khandelwal and Another Vs State
Allahabad High Court · (1965) CriLJ 439
Drugs and Cosmetics Act, 1940 — Section 12, 18, 27, 34
High Courts19 Mar 1964
CENTRAL TRADING AGENCY Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1965) 56 ITR 561
Income Tax Act, 1961 — Section 10, 12, 66
High Courts17 Mar 1964Dismissed
Abdul Hai Qadir Bux Vs Km. Azra Sikander
Allahabad High Court · AIR 1965 All 125 : (1965) CriLJ 269
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts12 Mar 1964Allowed
Brijmohan Lal Vs Election Tribunal Allahabad and Others
Allahabad High Court · AIR 1965 All 450
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 116A, 86
High Courts11 Mar 1964Disposed Of
Ram Narain Shukla and Another Vs J.O. Gyanpur and Another
Allahabad High Court · (1965) CriLJ 268
Criminal Procedure Code, 1898 (CrPC) — Section 561A
High Courts10 Mar 1964Dismissed
Naini Glass Works Vs Collector, Central Excise and Others
Allahabad High Court · AIR 1965 All 305
Central Excise Rules, 1944 — Rule 10Central Excises and Salt Act, 1944 — Section 35Constitution of India, 1950 — Article 226
High Courts09 Mar 1964Allowed
Gauri Shanker Prasad Rai Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1965 All 436
Constitution of India, 1950 — Article 226Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 37
High Courts06 Mar 1964Allowed
N.C. Upadhya and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1965 All 356
Constitution of India, 1950 — Article 226, 245, 31, 31(2), 31(5)Land Acquisition Act, 1894 — Section 11Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 346, 365(4), 577, 580, 581