COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 3,954 of 5,024

High Courts03 Feb 1964Dismissed

Babu Ram Ashok Kumar and another Vs Antarim Zila Parishad

Allahabad High Court · (1964) 02 AHC CK 0010

Civil Procedure Code, 1908 (CPC) — Section 27Constitution of India, 1950 — Article 129, 226, 227Uttar Pradesh District Boards Act, 1922 — Section 226

High Courts03 Feb 1964Dismissed

Babu Ram, Ashok Kumar and Another Vs Antarim Zila Parishad

Allahabad High Court · AIR 1964 All 534

Civil Procedure Code, 1908 (CPC) — Section 107Constitution of India, 1950 — Article 226Uttar Pradesh District Boards Act, 1922 — Section 129

High Courts02 Feb 1964Allowed

Ram Narain and Others Vs Director of Consolidation and Others

Allahabad High Court · AIR 1965 All 172

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 38(1), 48Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 110

High Courts31 Jan 1964Dismissed

Krishna Agarwal Vs Bhawani Prasad Girdhar Lal

Allahabad High Court · AIR 1964 All 480

Civil Procedure Code, 1908 (CPC) — Section 39

High Courts30 Jan 1964Dismissed

Municipal Board Vs Rizwan Beg

Allahabad High Court · AIR 1964 All 544 : (1964) CriLJ 627

Constitution of India, 1950 — Article 13Uttar Pradesh Municipalities Act, 1916 — Section 298

High Courts30 Jan 1964Allowed

Jhamman Lal and Others Vs Deputy Custodian General and Others

Allahabad High Court · AIR 1965 All 253

Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20, 231(1)

High Courts28 Jan 1964

Purshottam Das Vs State of Uttar Pradesh

Allahabad High Court · AIR 1967 All 398

Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 15(3)

High Courts28 Jan 1964Dismissed

M.A. and Company Vs Assistant Commissioner (Judicial) Sales Tax and Another

Allahabad High Court · (1964) 15 STC 487

Uttar Pradesh Sales Tax Act, 1948 — Section 3A

High Courts24 Jan 1964Allowed

Union of India (UOI) Vs Ramji Lal and Others

Allahabad High Court · AIR 1965 All 184

Post Office Act, 1898 — Section 30, 6Railways Act, 1890 — Section 72, 75

High Courts21 Jan 1964Dismissed

Panna Lal Ram Kishore Vs The Sales Tax Officer and Another

Allahabad High Court · AIR 1965 All 166 : (1964) 15 STC 245

Central Sales Tax Act, 1956 — Section 4, 5, 6, 8(1), 8(2)Constitution of India, 1950 — Article 226Uttar Pradesh Sales Tax Act, 1948 — Section 3, 7

High Courts21 Jan 1964

KHANJAN LAL SEWAK RAM Vs COMMISSIONER OF Income Tax, U.P.

Allahabad High Court · (1964) 53 ITR 37

Income Tax Act, 1961 — Section 13, 28, 30, 31, 33

High Courts21 Jan 1964

KANHAIYA LAL RADHA KRISHNA Vs COMMISSIONER OF Income Tax.

Allahabad High Court · (1965) 55 ITR 568

Income Tax Act, 1961 — Section 23, 66

High Courts20 Jan 1964Dismissed

Ved Vyas Chawla Vs The Income Tax Officer ''C'' Ward and Another

Allahabad High Court · AIR 1965 All 37 : (1965) 57 ITR 749

Constitution of India, 1950 — Article 14, 19(1), 269, 270, 271

High Courts20 Jan 1964Dismissed

Gaja and Others Vs Dasa Koeri and Others

Allahabad High Court · AIR 1964 All 471

Civil Procedure Code, 1908 (CPC) — Section 80

High Courts20 Jan 1964Allowed

Sheikh Ghulam Maula Vs State of U.P. and Another

Allahabad High Court · AIR 1964 All 353

Land Acquisition Act, 1894 — Section 11, 17(1), 17(1A), 17(2), 17(4)Uttar Pradesh Land Acquisition (Amendment) Act, 1954 — Section 2

High Courts17 Jan 1964Disposed Of

RAMPUR DISTILLERY AND CHEMICAL WORKS LTD. Vs COMMISSIONER OF Income Tax, U. P.

Allahabad High Court · (1965) 55 ITR 338

Income Tax Act, 1961 — Section 297, 298, 32, 33, 43

High Courts17 Jan 1964Allowed

Bhola Chaube Vs Man Matun Chaube

Allahabad High Court · AIR 1965 All 258

Evidence Act, 1872 — Section 101, 102, 103, 104, 31

High Courts16 Jan 1964Dismissed

Har Prasad (Electric) Press Vs Labour Court and Others

Allahabad High Court · AIR 1964 All 454 : (1964) 8 FLR 174 : (1964) 1 LLJ 717

Industrial Disputes (Central) Rules, 1957 — Rule 40Uttar Pradesh Industrial Disputes Act, 1947 — Section 6I(3)

High Courts14 Jan 1964Dismissed

Vidya Sagar Vs Board of Revenue

Allahabad High Court · AIR 1964 All 356

Constitution of India, 1950 — Article 14, 16, 226, 309, 311(2)Uttar Pradesh Subordinate Revenue Executive Service (Naib Tahsildars) Rules, 1944 — Rule 17, 17(1)

High Courts13 Jan 1964Disposed Of

Board of Revenue Vs Sridhar Advocate

Allahabad High Court · AIR 1964 All 537

Stamp Act, 1899 — Article 58, 64, 2(24), 6