Civil Services (Classification, Control and Appeal) Rules — Rule 55(3)Constitution of India, 1950 — Article 309Uttar Pradesh Subsidiary Rules — Rule 14(4)

Read judgment

High Courts11 Nov 1963Dismissed

Western Uttar Pradesh Electric Power and Supply Company, Ltd. Vs State of Uttar Pradesh and Others

Allahabad High Court · (1966) 1 LLJ 594

Constitution of India, 1950 — Article 226

Read judgment

High Courts11 Nov 1963Partly Allowed

Akhtar Vs State

Allahabad High Court · AIR 1964 All 262 : (1965) 35 AWR 531 : (1964) CriLJ 617

Penal Code, 1860 (IPC) — Section 300, 302, 304

Read judgment

High Courts11 Nov 1963

COMMISSIONER OF Income Tax, U. P. Vs MATHURA PRASAD HARDWAR PRASAD DEORIA. COMMISSIONER OF Income Tax, U. P. v. RAGHUNATH PRASAD JAGDISH PRASAD DEORIA.

Allahabad High Court · (1965) 55 ITR 476

Income Tax Act, 1961 — Section 10, 66

Read judgment

High Courts08 Nov 1963Allowed

Thakur Dan Singh Bisht Vs State of Uttar Pradesh

Allahabad High Court · AIR 1964 All 128

Constitution of India, 1950 — Article 299(1)Government of India Act, 1935 — Section 175(3), 30(2)

Read judgment

High Courts07 Nov 1963

SINGH ENGINEERING WORKS PRIVATE LTD. Vs Income Tax OFFICER, SPECIAL INVESTIGATION CIRCLE (B), KANPUR.

Allahabad High Court · (1964) 53 ITR 494

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 13, 22, 23, 28, 34

Read judgment

High Courts06 Nov 1963Dismissed

Yogendra Nath Tewari Vs State

Allahabad High Court · AIR 1965 All 415 : (1965) CriLJ 330

Criminal Procedure Code, 1898 (CrPC) — Section 190, 528(2)Police Act, 1861 — Section 1, 29, 35, 46

Read judgment

High Courts05 Nov 1963Allowed

Krishan Goyal Vs Purshottam Lal Badhwar (Rajaji) and Another

Allahabad High Court · AIR 1964 All 363

Representation of the People Act, 1951 — Section 81(3), 90(3)

Read judgment

High Courts04 Nov 1963Dismissed

Ram Din Sarabjit Vs State

Allahabad High Court · (1964) CriLJ 579

Penal Code, 1860 (IPC) — Section 147, 149, 201, 302, 303

Read judgment

High Courts01 Nov 1963Allowed

Reoti Saran Vs Hargu Lal

Allahabad High Court · AIR 1964 All 542

Transfer of Property Act, 1882 — Section 111

Read judgment

High Courts01 Nov 1963

ABDUL FATTEH Vs STATE OF U. P.

Allahabad High Court · (1964) 53 ITR 592

Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 24(4), 24(7)

Read judgment

High Courts01 Nov 1963

STATE OF UTTAR PRADESH Vs YASHPAL SINGH.

Allahabad High Court · (1965) 56 ITR 332

Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 24(1)

Read judgment

High Courts31 Oct 1963Allowed

Union of India (UOI) Vs Gorakh Mohan Das and Another

Allahabad High Court · AIR 1964 All 477

Arbitration Act, 1940 — Section 20, 8Civil Procedure Code, 1908 (CPC) — Section 115, 80

Read judgment

High Courts30 Oct 1963Allowed

Ulwar Singh Vs State

Allahabad High Court · AIR 1965 All 412 : (1965) CriLJ 326

Constitution of India, 1950 — Article 14, 19

Read judgment