High Courts10 Jul 1963Disposed Of
Loan Karan Sethiya Vs Ivan E. John and others
Allahabad High Court · (1963) 07 AHC CK 0013
Contract Act, 1872 — Section 202
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,961 of 5,024
High Courts10 Jul 1963Dismissed
Loon Karan Sethiya Vs Ivan E. John and Others
Allahabad High Court · AIR 1964 All 441
Contract Act, 1872 — Section 202
High Courts13 Jun 1963Dismissed
Sarju Vs The State
Allahabad High Court · AIR 1964 All 6 : (1964) CriLJ 23
Arms Act, 1959 — Section 1(3), 19, 46(2)General Clauses Act, 1897 — Section 24, 6
High Courts05 Jun 1963
Bhola Vs State
Allahabad High Court · (1963) CriLJ 542
Penal Code, 1860 (IPC) — Section 188
High Courts24 May 1963Allowed
Brij Mohan Das Agarwal Vs Z.A. Ahmad and Others
Allahabad High Court · AIR 1964 All 523
Constitution of India, 1950 — Article 329Representation of the People Act, 1951 — Section 80, 81, 83, 83(1), 85
High Courts24 May 1963Allowed
Maheshwari Khetan Sugar Mills (P.) Ltd. and Others Vs Ishwari Khetan Sugar Mills and Others
Allahabad High Court · AIR 1965 All 135 : (1963) 33 CompCas 1142
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, 121, 64Companies Act, 1956 — Section 108, 108(1), 155, 155(1), 34(3)
High Courts24 May 1963Allowed
F.G. Davidson Vs Mohanlal Sindhi
Allahabad High Court · AIR 1964 All 342
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts22 May 1963Dismissed
The Sunni Central Board of Waqf U.P. Lucknow and Another Vs Sirajul Haq Khan Vakil and Others
Allahabad High Court · AIR 1963 All 537
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1(S), 115Uttar Pradesh Muslim Waqfs Act, 1960 — Section 60, 63(3), 75, 76
High Courts21 May 1963Dismissed
Vidheshwar Pathak Vs Budhiram Barai
Allahabad High Court · AIR 1964 All 345
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 2Evidence Act, 1872 — Section 145
High Courts20 May 1963Allowed
Mata Prasad Vs Dewakar Bharti and Others
Allahabad High Court · AIR 1964 All 228
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, 100Constitution of India, 1950 — Article 226Limitation Act, 1908 — Section 5
High Courts20 May 1963Allowed
Hari Raj Singh Vs Shah Nawaz Khan and Others
Allahabad High Court · AIR 1964 All 196
Representation of the People Act, 1951 — Section 83(1), 90(5)
High Courts14 May 1963Dismissed
Radhey Shyam Bharti Vs State and Others
Allahabad High Court · (1963) 05 AHC CK 0023
Constitution of India, 1950 — Article 226
High Courts14 May 1963
Hamid Husain Vs Ram Naresh Mallah and Others
Allahabad High Court · AIR 1965 All 221
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 21(1)
High Courts10 May 1963Dismissed
Ram Dular Singh and Another Vs Babu Sukhu Ram and Others
Allahabad High Court · AIR 1964 All 498
Transfer of Property Act, 1882 — Section 105, 111Uttar Pradesh Tenancy Act, 1939 — Section 295, 295A, 45, 47Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20, 231, 240A
High Courts08 May 1963Allowed
Nagar Mahapalika of Kanpur Vs Sri Ram and Another
Allahabad High Court · AIR 1964 All 270 : (1964) CriLJ 626
Criminal Procedure Code, 1898 (CrPC) — Section 428Evidence Act, 1872 — Section 92, 96Prevention of Food Adulteration Act, 1954 — Section 13, 20(1)
High Courts08 May 1963
Subhag and Others Vs State
Allahabad High Court · (1964) CriLJ 75
Penal Code, 1860 (IPC) — Section 148, 149, 302, 324
High Courts07 May 1963Dismissed
Thakur Das Hukum Chand Vs Commissioner, Sales Tax
Allahabad High Court · (1963) 14 STC 646
Uttar Pradesh Sales Tax Act, 1948 — Section 11(6)
High Courts07 May 1963Dismissed
Manhoo Mal Vs Mulloo and Others
Allahabad High Court · AIR 1964 All 213
Constitution of India, 1950 — Article 19, 31, 31(2), 31AUttar Pradesh Land Reforms (Supplementary) Act, 1952 — Section 3Uttar Pradesh Tenancy Act, 1939 — Section 129, 180, 180(2)
High Courts07 May 1963Dismissed
Asghar Ali Vs Govind Lal
Allahabad High Court · AIR 1964 All 195
Limitation Act, 1963 — Article 64, 65
High Courts07 May 1963Allowed
Lachhimi Nath Pathak and Another Vs Bholanath Pathak and Others
Allahabad High Court · AIR 1964 All 383
Limitation Act, 1908 — Article 142, 144Specific Relief Act, 1877 — Section 42