High Courts30 Oct 1963Allowed
Jai Singh Rais Vs Harnam Das and Others
Allahabad High Court · AIR 1964 All 381
Evidence Act, 1872 — Section 35Transfer of Property Act, 1882 — Section 3, 81
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,958 of 5,024
High Courts24 Oct 1963Dismissed
Champion Cycle Industries Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1964 All 328 : (1963) 7 FLR 423 : (1964) 1 LLJ 724
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts23 Oct 1963Dismissed
Murlidhar Vs State of U.P. and Others
Allahabad High Court · AIR 1964 All 148
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 3(1), 3(3), 7F
High Courts22 Oct 1963
SWADESHI COTTON MILLS CO. LTD. Vs Income Tax OFFICER, SPECIAL INVESTIGATION CIRCLE, C-WARD, KANPUR.
Allahabad High Court · (1966) 60 ITR 720 : (1963) 50 ITR 101
Constitution of India, 1950 — Article 226
High Courts21 Oct 1963Allowed
Bahorey Dina Nath Vs Indramani Jatia and Another
Allahabad High Court · AIR 1964 All 436
High Courts21 Oct 1963Allowed
Smt. Tara Vs The State
Allahabad High Court · AIR 1965 All 372 : (1965) CriLJ 179
Criminal Procedure Code, 1898 (CrPC) — Section 190(1)Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 13(1), 173(1)
High Courts18 Oct 1963Allowed
Mohan Vs State
Allahabad High Court · (1963) 10 AHC CK 0016
Penal Code, 1860 (IPC) — Section 215
High Courts16 Oct 1963Allowed
Mohammad Ali Vs Sri Ram Swarup and Others
Allahabad High Court · AIR 1965 All 161 : (1965) CriLJ 413
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1898 (CrPC) — Section 151Penal Code, 1860 (IPC) — Section 109, 153A, 342, 79
High Courts16 Oct 1963Dismissed
Gajanand Vs Income Tax Officer and Others
Allahabad High Court · AIR 1964 All 322
Provincial Insolvency Act, 1920 — Section 10
High Courts15 Oct 1963Partly Allowed
Bulbu Prasad Amarnath Vs Commissioner of Sales Tax
Allahabad High Court · (1964) 15 STC 46
Finance Act, 1940 — Section 41
High Courts14 Oct 1963Dismissed
Atar Singh Vs State
Allahabad High Court · AIR 1964 All 339 : (1964) CriLJ 124
Arms Act, 1959 — Section 1(3), 46Constitution of India, 1950 — Article 226, 245General Clauses Act, 1897 — Section 5
High Courts11 Oct 1963Allowed
Shanti Nagar Co-operative Housing Society Ltd. Vs Nar Singh Das Bhargava and Others
Allahabad High Court · AIR 1965 All 17
Land Acquisition (Amendment) Act, 1962 — Section 7Land Acquisition Act, 1894 — Section 11, 12, 3, 4, 40Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 199, 200
High Courts11 Oct 1963Dismissed
Ram Khelawan Vs Sudama Devi
Allahabad High Court · AIR 1964 All 366
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts10 Oct 1963Allowed
Azmat Azim Khan Vs Board of Revenue and Others
Allahabad High Court · AIR 1964 All 203
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 19(1), 226Uttar Pradesh Encumbered Estates Act, 1934 — Section 23A, 35, 46(2), 7(2)
High Courts09 Oct 1963Dismissed
Lala Ram Vs Ram Swarup and Another
Allahabad High Court · AIR 1964 All 495
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Negotiable Instruments Act, 1881 (NI) — Section 78, 8
High Courts09 Oct 1963Allowed
Ram Krishna Barman Vs Mohan Lal Sahgal and Others
Allahabad High Court · AIR 1965 All 10
Court Fees Act, 1870 — Article 17, 7
High Courts08 Oct 1963
Sheo Raj Vs State
Allahabad High Court · AIR 1964 All 290 : (1964) CriLJ 1
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 4, 5, 80
High Courts07 Oct 1963Dismissed
Saliman Bibi Vs Hafiz Mohammad Taqi
Allahabad High Court · AIR 1964 All 372
Constitution of India, 1950 — Article 19(1)
High Courts07 Oct 1963Allowed
R.K. Khandelwal Vs Moti Lal Chawla and Another
Allahabad High Court · AIR 1964 All 221
Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7, 7(2), 7A, 7A(1), 7A(2)
High Courts30 Sept 1963Allowed
Raghubir Singh Vs Gram Samaj Kotra through Ram Asrey
Allahabad High Court · AIR 1964 All 394 : (1964) CriLJ 261
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4)