High Courts28 Aug 1963Dismissed
Mulk Raj Malhotra Vs Thakat Mal Sethi and Others
Allahabad High Court · AIR 1965 All 72
Civil Procedure Code, 1908 (CPC) — Section 16, 20Displaced Persons (Debts Adjustment) Act, 1951 — Section 5
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,960 of 5,024
High Courts27 Aug 1963Allowed
Bhaggu Vs Manni Prasad Pandey
Allahabad High Court · AIR 1965 All 202
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 73
High Courts27 Aug 1963
RAM CHARAN LAL RAM NARAIN Vs Income Tax OFFICER, ETAWAH, AND ANOTHER.
Allahabad High Court · (1965) 56 ITR 316
Constitution of India, 1950 — Article 226Revenue Recovery Act, 1890 — Section 2, 3, 5
High Courts21 Aug 1963Dismissed
Basanta and Others Vs State
Allahabad High Court · AIR 1965 All 120 : (1965) CriLJ 267
Criminal Procedure Code, 1898 (CrPC) — Section 423, 435, 439Penal Code, 1860 (IPC) — Section 107, 108, 116
High Courts19 Aug 1963Disposed Of
Gorakh Lal Vs Maha Prasad Narain Singh and Others
Allahabad High Court · AIR 1964 All 260
Transfer of Property Act, 1882 — Section 106
High Courts14 Aug 1963Dismissed
Chief Inspector of Stamps, U.P. Allahabad Vs Mrs. Panzy Fernandas, Major widow of H. Jhonson
Allahabad High Court · (1963) 08 AHC CK 0006
Constitution of India, 1950 — Article 133, 133(1), 136Succession Act, 1925 — Section 299
High Courts14 Aug 1963Dismissed
Chief Inspector of Stamps Vs Mrs. Panzy Feruandas
Allahabad High Court · AIR 1964 All 66
Constitution of India, 1950 — Article 133, 133(1), 136Succession Act, 1925 — Section 299
High Courts08 Aug 1963Dismissed
Firm Mohammad Sana Ullah and Sons Vs Firm Haji Rahim Bux and Sons
Allahabad High Court · AIR 1964 All 49
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Constitution of India, 1950 — Article 133, 133(1)
High Courts08 Aug 1963Dismissed
Firm Muhammad Sana Ullah and Sons, Pech Bagh, Kanpur Vs Firm Haji Rahim Bux and Sons, Chikmandi, Lucknow, and others
Allahabad High Court · (1963) 08 AHC CK 0007
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Constitution of India, 1950 — Article 133, 133(1)
High Courts31 Jul 1963Dismissed
Udai Narain Vs State of UP. and Others
Allahabad High Court · (1965) 35 AWR 106
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 21, 48
High Courts30 Jul 1963Dismissed
Ghurey Lal and Others Vs State
Allahabad High Court · AIR 1965 All 206
Copyright Act, 1957 — Section 63, 64, 66
High Courts29 Jul 1963Partly Allowed
Raja Mohammad Amir Ahmad Khan Vs Uttar Pradesh Government
Allahabad High Court · AIR 1964 All 201
Land Acquisition Act, 1894 — Section 23, 23(2)
High Courts26 Jul 1963Dismissed
K.N. Agarwala Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1965 All 175
Constitution of India, 1950 — Article 13, 14, 226, 31, 31(2)Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 24, 25, 6, 6(18), 6(6)
High Courts23 Jul 1963Allowed
Kidwai Husain Kamil Vs Yadav Ram Sewak and Others
Allahabad High Court · AIR 1964 All 86
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15Conduct of Elections Rules, 1961 — Rule 93Representation of the People Act, 1951 — Section 100, 83, 83(1), 85, 92
High Courts23 Jul 1963Allowed
Sheo Narain Lal Vs A.N. Rastogi and Others
Allahabad High Court · AIR 1964 All 16 : (1964) CriLJ 24
Penal Code, 1860 (IPC) — Section 268, 290
High Courts22 Jul 1963Dismissed
Ram Singh Vs Board of Revenue and Others
Allahabad High Court · AIR 1964 All 310 : (1964) RD 65
Evidence Act, 1872 — Section 108
High Courts19 Jul 1963Allowed
Sonpal Girraj Kishore Vs Sales Tax Officer and Another
Allahabad High Court · (1964) 15 STC 50
Constitution of India, 1950 — Article 226
High Courts17 Jul 1963Dismissed
Abdul Samad Vs The State of U.P.
Allahabad High Court · AIR 1965 All 158 : (1965) CriLJ 410
Criminal Procedure Code, 1898 (CrPC) — Section 182, 531Evidence Act, 1872 — Section 106Passports (Entry into India) Rules, 1950 — Rule 3, 6
High Courts15 Jul 1963Dismissed
Maya Devi Vs Joint Director of Consolidation, UP Lucknow At Agra and others
Allahabad High Court · (1968) 38 AWR 655
Hindu Succession Act, 1956 — Section 14, 4Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 172(2)(a)(ii), 174
High Courts12 Jul 1963Dismissed
Mohammad Ali Khan Vs Mumtaz Jahan Begam
Allahabad High Court · AIR 1964 All 344
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 40(1)