High Courts13 Jan 1964Allowed
Ajaypat Singhania Vs Gift Tax Officer and Others
Allahabad High Court · AIR 1964 All 557 : (1964) 52 ITR 780
Gift Tax Act, 1958 — Section 24(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,955 of 5,024
High Courts10 Jan 1964Dismissed
Smt. Chaboo Devi Vs Pt. Ram Sarup and Another
Allahabad High Court · AIR 1965 All 79
Allahabad High Court Rules, 1952 — Rule 10(2)Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1, 122, 4Court Fees Act, 1870 — Section 4
High Courts10 Jan 1964Allowed
Shambhoo Ji Srivastava Vs State of Uttar Pradesh and Another
Allahabad High Court · AIR 1964 All 528 : (1964) 8 FLR 291
Constitution of India, 1950 — Article 311
High Courts10 Jan 1964
Nand Singh Vs Sardar Singh and State
Allahabad High Court · (1965) 35 AWR 783
Criminal Procedure Code, 1898 (CrPC) — Section 173(1)(a), 204
High Courts08 Jan 1964Allowed
Gita and Others Vs State of Uttar Pradesh and Another
Allahabad High Court · (1965) 35 AWR 564 : (1965) CriLJ 161
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 13
High Courts08 Jan 1964Partly Allowed
Raja Sharda Narain Singh and Co. Vs U.P. Oil Industries Ltd.
Allahabad High Court · AIR 1964 All 558
Companies (Amendment) Act, 1956 — Section 530(1)Companies Act, 1913 — Section 230(1)Transfer of Property Act, 1882 — Section 73
High Courts07 Jan 1964Allowed
Avinash Prasad Srivastava Vs Smt. Chandra Mohini and Another
Allahabad High Court · AIR 1964 All 486
Hindu Marriage Act, 1955 — Section 10(1), 13(1), 23, 23(1)
High Courts07 Jan 1964Allowed
Haji Mohd Shafi Vs Ist Addl. Munsif and Another
Allahabad High Court · AIR 1965 All 23
Constitution of India, 1950 — Article 14Uttar Pradesh (Temporary) Control of Rent and Eviction (Amendment) Act, 1951 — Section 1A
High Courts07 Jan 1964Dismissed
Sri Krishna Banwari Lal and Others Vs Behari Lal Sri Krishna and Another
Allahabad High Court · AIR 1964 All 516
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts06 Jan 1964Dismissed
Batti Kunwar and Others Vs Chunni Lal Shukla and Others
Allahabad High Court · AIR 1965 All 256
Trade and Merchandise Marks Act, 1958 — Section 109, 3, 56, 56(2)
High Courts03 Jan 1964Disposed Of
Major Dal Chand Singh Pratap Vs Swarn Pratap
Allahabad High Court · AIR 1965 All 46
Allahabad High Court Rules, 1952 — Rule 5Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Hindu Marriage Act, 1955 — Section 10, 14, 19, 20, 21
High Courts02 Jan 1964Dismissed
Sadhan Lal Suraj Prasad Vs Deputy Director, Consolidation and Others
Allahabad High Court · AIR 1964 All 424
Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 34(5), 4(8)
High Courts02 Jan 1964Dismissed
Baij Nath Singh Vs The State of Uttar Pradesh and Others
Allahabad High Court · AIR 1965 All 151
Constitution of India, 1950 — Article 12, 16(1), 226Uttar Pradesh Primary Education Rules — Rule 4
High Courts02 Jan 1964Allowed
Baseshwar Dayal Vs Nand Kishore and Another
Allahabad High Court · (1965) 35 AWR 569
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts02 Jan 1964Allowed
Ishaq Abdul Karim and Another Vs Madan Lal
Allahabad High Court · AIR 1965 All 34
Contract Act, 1872 — Section 188, 8Evidence Act, 1872 — Section 106, 114
High Courts01 Jan 1964Allowed
DURGA PRASAD AND ANOTHER Vs Income Tax OFFICER, A-WARD, MUZAFFARNAGAR, AND ANOTHER.
Allahabad High Court · (1965) 57 ITR 583
Constitution of India, 1950 — Article 226
High Courts01 Jan 1964Dismissed
Municipal Board Vs Kanhaiya Lal and Another
Allahabad High Court · AIR 1964 All 455 : (1964) CriLJ 375
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 47
High Courts01 Jan 1964Dismissed
Medical Officer of Health, Municipal Corporation Vs Gulzari
Allahabad High Court · AIR 1965 All 170 : (1965) CriLJ 418
Constitution of India, 1950 — Article 210, 348(3)Prevention of Food Adulteration Act, 1954 — Section 13(5), 8
High Courts01 Jan 1964Allowed
Pearey and Another Vs Pachchoo
Allahabad High Court · AIR 1964 All 249
Civil Procedure Code, 1908 (CPC) — Section 9Easements Act, 1882 — Section 15
High Courts19 Dec 1963
STATE OF UTTAR PRADESH Vs RAJA YADAVENDRA DUTTA DUBEY OF JAUNPUR.
Allahabad High Court · (1964) 53 ITR 770
Hindu Womens Right to Property Act, 1937 — Section 3(2)Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 10, 24(1)