High Courts28 Sept 1962Dismissed
Harihar Vs State of Uttar Pradesh and Others
Allahabad High Court · (1963) CriLJ 541
Criminal Procedure Code, 1898 (CrPC) — Section 100
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,970 of 5,024
High Courts28 Sept 1962Allowed
Madho Lal Vs Hari Shanker and Another
Allahabad High Court · AIR 1963 All 547
Limitation Act, 1908 — Article 23
High Courts27 Sept 1962Dismissed
Amaldar Singh Vs Sabhajit Singh and Others
Allahabad High Court · AIR 1963 All 580
High Courts26 Sept 1962Allowed
Ram Prasad and another Vs Chhajju and others
Allahabad High Court · (1962) 09 AHC CK 0018
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 1, Order 9 Rule 3, Order 9 Rule 4, 100, 101Transfer of Property Act, 1882 — Section 51, 53A, 54
High Courts26 Sept 1962Dismissed
Ram Prasad and Another Vs Chhajju and Others
Allahabad High Court · AIR 1964 All 300
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 3, Order 9 Rule 4, 100, 101Transfer of Property Act, 1882 — Section 51, 53A, 54
High Courts25 Sept 1962Dismissed
State of U.P. Vs Smt. Indramani Jatia and Others
Allahabad High Court · AIR 1963 All 484
Criminal Law (Amendment) Act, 1908 — Section 17A(1), 17A(2), 17A(3), 17D, 17FUttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7
High Courts24 Sept 1962Allowed
Khudo Mal Madan Mohan and Others Vs Dominion of India B.B. and C.I. Rly. Administration and Another
Allahabad High Court · AIR 1963 All 276
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts21 Sept 1962Allowed
Shiv Sahai and Others Vs Har Nandan and Others
Allahabad High Court · AIR 1963 All 413
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 12, 100Uttar Pradesh Tenancy Act, 1939 — Section 3(6)
High Courts21 Sept 1962Dismissed
Janki Koeri Vs Jamuna Koeri
Allahabad High Court · AIR 1963 All 535
Limitation Act, 1908 — Article 144Uttar Pradesh Tenancy Act, 1939 — Section 180Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 202, 21(1)
High Courts20 Sept 1962Dismissed
J. K. IRON AND STEEL CO. LTD. Vs COMMISSIONER OF Income Tax, U. P., LUCKNOW.
Allahabad High Court · (1963) 49 ITR 304
Government of India Act, 1935 — Section 214, 33Income Tax Act, 1961 — Section 14, 28, 31, 33, 5A
High Courts20 Sept 1962Dismissed
Official Receiver, Jhansi Vs Jugal Kishore Lachhi Ram Jaina, Hyderabad and Others
Allahabad High Court · AIR 1963 All 459
Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 10, 19, 229, 66Provincial Insolvency Act, 1920 — Section 28, 28(2)
High Courts19 Sept 1962Disposed Of
J.K. Commercial Corporation Ltd. Vs Commissioner of Income Tax
Allahabad High Court · AIR 1964 All 22
Excess Profits Tax Act, 1940 — Section 8(3), 8(8)Excess Profits Tax Rules — Rule 12
High Courts18 Sept 1962Dismissed
Cheddu Singh Vs Monohar Singh and another
Allahabad High Court · (1962) 09 AHC CK 0019
Constitution of India, 1950 — Article 311Uttar Pradesh Panchayat Raj Act, 1947 — Section 5A
High Courts17 Sept 1962
NIRANJAN LAL RAM CHANDRA Vs COMMISSIONER OF Income Tax, LUCKNOW.
Allahabad High Court · (1963) 49 ITR 177
Income Tax Act, 1961 — Section 10, 36, 66
High Courts14 Sept 1962Dismissed
MUKAND LAL Vs Income Tax OFFICER, "A" WARD, VARANASI.
Allahabad High Court · (1963) 49 ITR 354
Constitution of India, 1950 — Article 14
High Courts14 Sept 1962Dismissed
Dr. A.K. Chatterji Vs Dr. J.C. Sharma and Others
Allahabad High Court · AIR 1963 All 394
Agra University Act, 1926 — Section 2Constitution of India, 1950 — Article 226
High Courts13 Sept 1962Dismissed
SHYAM SUNDER GUPTA Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1963) 49 ITR 641
Income Tax Act, 1961 — Section 10, 66
High Courts11 Sept 1962Allowed
Faruq Ali Shah Vs Ghanshiam Dass and Others
Allahabad High Court · AIR 1963 All 280
Constitution of India, 1950 — Article 226, 227Limitation Act, 1908 — Article 182(5)Uttar Pradesh Court of Wards Act, 1912 — Section 55
High Courts06 Sept 1962
Commissioner of Income Tax, Lucknow Vs Wheeler Club Ltd., Meerut
Allahabad High Court · AIR 1963 All 474 : (1963) 49 ITR 52
Income Tax Act, 1922 — Section 9
High Courts05 Sept 1962Allowed
Ram Sanehi and Others Vs State
Allahabad High Court · AIR 1963 All 308 : (1963) CriLJ 1
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 3, 80, 9