High Courts09 Aug 1962
Ramchandra Soti Vs State of Uttar Pradesh
Allahabad High Court · AIR 1963 All 352 : (1963) CriLJ 113
Criminal Procedure Code, 1898 (CrPC) — Section 419, 476, 476BLimitation Act, 1908 — Article 154
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,972 of 5,024
High Courts07 Aug 1962Dismissed
Kalika Prasad Hanuman Das Vs Sales Tax Officer
Allahabad High Court · (1963) 14 STC 88
Constitution of India, 1950 — Article 226
High Courts06 Aug 1962Dismissed
Edal Singh Vs State of Uttar Pradesh
Allahabad High Court · (1963) CriLJ 201
Arms Act, 1959 — Section 19Constitution of India, 1950 — Article 19, 226
High Courts03 Aug 1962Disposed Of
COMMISSIONER OF Income Tax, U.P. Vs RUKMANI DEVI.
Allahabad High Court · (1964) 52 ITR 271
Citizenship Act, 1955 — Section 9Income Tax Act, 1961 — Section 66
High Courts03 Aug 1962Dismissed
Ram Prakash Ghai Vs Karam Chand and Another
Allahabad High Court · AIR 1963 All 47 : (1962) 32 AWR 644
Transfer of Property Act, 1882 — Section 109Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)
High Courts31 Jul 1962Partly Allowed
Jan Mohammad Vs State
Allahabad High Court · AIR 1963 All 501 : (1963) CriLJ 481
Criminal Procedure Code, 1898 (CrPC) — Section 367(5), 374, 376, 423Penal Code, 1860 (IPC) — Section 302
High Courts30 Jul 1962Allowed
Radha Krishna Vs Krishna and Others
Allahabad High Court · AIR 1964 All 325
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10Limitation Act, 1908 — Article 182, 183
High Courts30 Jul 1962Allowed
Om Prakash Vs Union of India (UOI)
Allahabad High Court · AIR 1963 All 242 : (1962) 32 AWR 831
Arbitration Act, 1940 — Section 15, 16, 20, 20(2), 30
High Courts26 Jul 1962Dismissed
Shri Kishan Vs K.S. Gandhi and Others
Allahabad High Court · AIR 1963 All 532
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 225, 226
High Courts26 Jul 1962Dismissed
The National Chamber of Commerce Ltd., Kanpur Vs Nitya Nandan Deoki Nandan
Allahabad High Court · AIR 1963 All 294
Contract Act, 1872 — Section 126, 127, 128, 65
High Courts25 Jul 1962Allowed
Kumari Nafees Ara Vs Asif Saadat Ali Khan
Allahabad High Court · AIR 1963 All 143 : (1962) 32 AWR 627 : (1963) CriLJ 394
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, 9Criminal Procedure Code, 1898 (CrPC) — Section 403, 488Specific Relief Act, 1963 — Section 42
High Courts20 Jul 1962Dismissed
Anwar Ahmad Khan Vs The Regional Transport Authority, Lucknow and Others
Allahabad High Court · AIR 1963 All 38
Motor Vehicles Act, 1939 — Section 57(3)
High Courts19 Jul 1962Dismissed
Ram Krishna and Another Vs Mukand Shanker and Another
Allahabad High Court · AIR 1963 All 49 : (1962) 32 AWR 910
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 47Transfer of Property Act, 1882 — Section 55
High Courts17 Jul 1962Allowed
Ranbir Singh Vs Bataiya and Another
Allahabad High Court · AIR 1963 All 108 : (1962) 32 AWR 870
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4
High Courts17 Jul 1962Allowed
Katyar and Co. Vs The Sales Tax Officer and Another
Allahabad High Court · (1963) 14 STC 133
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 7Central Excises and Salt Act, 1944 — Section 2Central Sales Tax Act, 1956 — Section 15, 2
High Courts17 Jul 1962Allowed
Bahadur Vs Bachai and Others
Allahabad High Court · AIR 1963 All 186 : (1962) 32 AWR 680
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 47 Rule 1(1), 151Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4
High Courts13 Jul 1962Dismissed
Ram Swarup and Others Vs Brij Nandan Prasad and Another
Allahabad High Court · AIR 1963 All 366
Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
High Courts11 Jul 1962Allowed
DEVI PRASAD VISHWANATH PRASAD Vs COMMISSIONER OF Income Tax, UTTAR PRADESH.
Allahabad High Court · (1963) 50 ITR 641
Income Tax Act, 1961 — Section 12, 13, 23, 6
High Courts11 Jul 1962Dismissed
A.J. Faridi and Another Vs Chairman, U.P. Legislative Council (R.V. Dhulekar), Lucknow and Others
Allahabad High Court · AIR 1963 All 75
Constitution of India, 1950 — Article 168, 174, 183, 185, 185(1)
High Courts10 Jul 1962Dismissed
Mansey Lakhansey and Company Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1962) 13 STC 898
Constitution of India, 1950 — Article 226