High Courts18 May 1966
RAM LUXMAN SUGAR MILLS Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1967) 63 ITR 51
COURT ARCHIVE
Allahabad High Court judgments, 1966
343 judgments · page 12 of 18
High Courts18 May 1966Dismissed
Sobhnath Vs Raj Kishore and Others
Allahabad High Court · AIR 1967 All 121
Constitution of India, 1950 — Article 13Uttar Pradesh General Clauses Act, 1904 — Section 4(25)Uttar Pradesh Panchayat Raj Act, 1947 — Section 5A
High Courts17 May 1966Dismissed
SHRI SOBHAG MAL LODHA Vs COMMISSIONER OF Income Tax, DELHI.
Allahabad High Court · (1967) 63 ITR 424
Income Tax Act, 1961 — Section 14, 2, 4, 6, 66
High Courts17 May 1966Partly Allowed
Moti and Others Vs State
Allahabad High Court · AIR 1967 All 437 : (1967) CriLJ 1124
Penal Code, 1860 (IPC) — Section 149, 302, 326
High Courts13 May 1966Dismissed
Rajindra Kishore Sahi Vs Durga Sahi
Allahabad High Court · AIR 1967 All 476 : (1967) 37 AWR 163
Criminal Procedure Code, 1898 (CrPC) — Section 107Evidence Act, 1872 — Section 132Penal Code, 1860 (IPC) — Section 499
High Courts11 May 1966Allowed
The State of U.P. and Another Vs Duli Chand Kashi Prasad
Allahabad High Court · AIR 1967 All 349 : (1968) 22 STC 191
Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 8Uttar Pradesh Sales Tax Act, 1948 — Section 2, 7, 8A
High Courts11 May 1966Dismissed
Union of India (UOI) Vs Ghasi Ram Laxmi Narain
Allahabad High Court · AIR 1967 All 546
Central Excise Rules, 1944 — Rule 10, 10ACentral Excises and Salt Act, 1944 — Section 35, 37, 40
High Courts10 May 1966Dismissed
Amba Prasad and Others Vs Jaswant Sugar Mills Ltd. and Another
Allahabad High Court · AIR 1967 All 146 : (1966) 2 LLJ 702
Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 2(6)Uttar Pradesh Industrial Disputes Act, 1947 — Section 3
High Courts10 May 1966
Ram Govind Singh Vs Ram Nath Singh and Another
Allahabad High Court · (1967) 37 AWR 8
Criminal Procedure Code, 1898 (CrPC) — Section 146(1), 146(1D)
High Courts09 May 1966Partly Allowed
State of Uttar Pradesh Vs K.K. Modi and Another
Allahabad High Court · AIR 1968 All 197 : (1968) 2 LLJ 164
Factories Act, 1948 — Section 62, 62(2), 83, 92Uttar Pradesh Factories Rules, 1950 — Rule 78, 78(2)
High Courts09 May 1966Dismissed
Shesh Narain Dikshit Vs Smt. Savitri
Allahabad High Court · AIR 1967 All 156
Civil Procedure Code, 1908 (CPC) — Section 96Hindu Marriage Act, 1955 — Section 10, 28Provincial Small Cause Courts Act, 1887 — Section 27
High Courts29 Apr 1966Dismissed
J K COTTON SPG. and WVG. MILLS CO. LTD. (NO. 2) Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1966) 62 ITR 836
Income Tax Act, 1961 — Section 10
High Courts28 Apr 1966Dismissed
Ram Singh Vs State and Another
Allahabad High Court · (1968) CriLJ 240
Constitution of India, 1950 — Article 123, 21, 22, 32, 352Penal Code, 1860 (IPC) — Section 500, 501Prevention of Food Adulteration Act, 1954 — Section 16, 20, 6, 7
High Courts28 Apr 1966Disposed Off
J. K. COTTON SPG. and WVG. MILLS CO. LTD. Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1966) 62 ITR 813
Income Tax Act, 1961 — Section 10
High Courts28 Apr 1966Dismissed
Radhey Shyam Sharma Vs M. Ashan the Assistant Labour Commissioner and Others
Allahabad High Court · AIR 1967 All 143 : (1966) 2 LLJ 711
Industrial Disputes Act, 1947 — Section 2
High Courts27 Apr 1966Dismissed
P.C. Dwadesh Shreni and Co. Ltd. Vs Income Tax Officer A Ward
Allahabad High Court · AIR 1967 All 131 : (1969) 72 ITR 539
Income Tax Act, 1922 — Section 18A(6), 18A(8), 29
High Courts27 Apr 1966Dismissed
Raja Ram Vs The State of Uttar Pradesh and Others
Allahabad High Court · AIR 1967 All 227
Uttar Pradesh Jot Chakbandi (Sanshodhan) Adhiniyam, 1963 — Section 47(1), 48
High Courts27 Apr 1966Dismissed
Moti Ram Vs Khvali Ram and Another
Allahabad High Court · AIR 1967 All 484 : (1967) 37 AWR 182 : (1967) RD 89
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 30Specific Relief Act, 1877 — Section 21Transfer of Property Act, 1882 — Section 43, 5, 54, 6
High Courts26 Apr 1966Dismissed
Balley Singh Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1967 All 341
Constitution of India, 1950 — Article 14, 19(1), 19(6)Dangerous Drugs Act, 1930 — Section 5Opium Act, 1857 — Section 7, 8
High Courts26 Apr 1966Dismissed
Bailey Singh Vs State of U. P. and others
Allahabad High Court · (1966) 04 AHC CK 0014
Constitution of India, 1950 — Article 14, 19(1)Dangerous Drugs Act, 1930 — Section 5Opium Act, 1878 — Section 7, 8