High Courts25 Jan 1962
Bachcha Vs Kameshwar Prasad Singh and Another
Allahabad High Court · AIR 1963 All 311
Limitation Act, 1908 — Article 169
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,979 of 5,024
High Courts23 Jan 1962Dismissed
State of Uttar Pradesh Vs Akbar Ali Khan
Allahabad High Court · AIR 1963 All 377 : (1963) 1 LLJ 466
Civil Services (Classification, Control and Appeal) Rules — Rule 55, 55(3)Constitution of India, 1950 — Article 311, 311(2)Subordinate Revenue Executive (Tahsildars) Rules, 1944 — Rule 14
High Courts23 Jan 1962Dismissed
Sheo Baran Vs Bindeshwari Prashad and Others
Allahabad High Court · AIR 1963 All 607
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 12, 5A
High Courts22 Jan 1962Dismissed
Ramchand Vs Moti Thad and Another
Allahabad High Court · AIR 1962 All 353
Stamp Act, 1899 — Section 61Uttar Pradesh Stamp (Amendment) Act — Article 35
High Courts22 Jan 1962Dismissed
Zahir Ahmad Vs Ganga Prasad, A.S.D.M., Ballia and Another
Allahabad High Court · AIR 1963 All 4 : (1962) 32 AWR 543 : (1963) CriLJ 20
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 112, 113, 114, 115, 367(4)
High Courts18 Jan 1962Allowed
Faqir Mohammad Vs Amina
Allahabad High Court · AIR 1964 All 246
Arbitration Act, 1940 — Section 20, 21Civil Procedure Code, 1908 (CPC) — Section 115
High Courts16 Jan 1962Dismissed
Ishwar Dayal Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1962 All 412
Motor Vehicles Act, 1939 — Section 48, 48(3)
High Courts15 Jan 1962Dismissed
British Transport Co. Ltd. Vs Suraj Bhan and Others
Allahabad High Court · AIR 1963 All 313
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, 46, 51Evidence Act, 1872 — Section 65, 66
High Courts12 Jan 1962Dismissed
Imperial Tobaco Company of India Ltd. Vs Industrial Tribunal (III) and Others
Allahabad High Court · (1962) 2 LLJ 705
Constitution of India, 1950 — Article 226, 227
High Courts09 Jan 1962Dismissed
Jammo Vs Superintendent, Govt. Protective Home and Others
Allahabad High Court · (1962) 32 AWR 577
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 15, 17
High Courts09 Jan 1962Allowed
Pushkar Datt Vs Union of India (UOI), New Delhi and Another
Allahabad High Court · AIR 1963 All 441 : (1962) 4 FLR 165 : (1962) 1 LLJ 685
Government of India Act, 1935 — Section 240(3)
High Courts08 Jan 1962Dismissed
Suti Mills Mazdoor Sabha and Others Vs Muir Mills Co. Ltd. and Others
Allahabad High Court · (1962) 2 LLJ 715
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6E
High Courts04 Jan 1962Dismissed
Arjun Sahai Vs Pitamber Das and Others
Allahabad High Court · AIR 1963 All 278 : (1962) 32 AWR 824
Limitation Act, 1908 — Article 74, 75
High Courts04 Jan 1962Dismissed
Ram Babu Vs Lakshmi Narain and Another
Allahabad High Court · AIR 1963 All 252 : (1962) 32 AWR 794
Arbitration Act, 1940 — Section 17, 39(2), 41Civil Procedure Code, 1908 (CPC) — Section 100, 96
High Courts03 Jan 1962Allowed
Surendra Bahadur Singh Vs The State and Another
Allahabad High Court · AIR 1962 All 456 : (1962) 32 AWR 759
Criminal Procedure Code, 1898 (CrPC) — Section 202(1)
High Courts22 Dec 1961Dismissed
Harbanswala Tea Estate Vs Srivastava (J.N.) and Others
Allahabad High Court · (1962) 1 LLJ 682
High Courts22 Dec 1961Disposed Of
Ram Saran Tewari Vs Raj Bahadur Varma and Others
Allahabad High Court · AIR 1962 All 315 : (1962) 32 AWR 185
Contempt of Courts Act, 1971 — Section 3
High Courts21 Dec 1961Dismissed
Mahasai Parbhu Dayal Vs Man Singh and Another
Allahabad High Court · AIR 1962 All 512 : (1962) 32 AWR 641
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15
High Courts21 Dec 1961Partly Allowed
Mohammad Yamin and Others Vs Abdul Majid and Others
Allahabad High Court · AIR 1962 All 476 : (1962) 32 AWR 671
Specific Relief Act, 1877 — Section 16, 17, 23
High Courts20 Dec 1961Dismissed
Hot Chand Shamdas Vs Lala Sri Ram
Allahabad High Court · AIR 1963 All 234
Essential Supplies (Temporary Powers) Amendment Act, 1950 — Section 4General Clauses Act, 1897 — Section 24