COURT ARCHIVE

Allahabad High Court judgments, 1966

343 judgments · page 14 of 18

High Courts31 Mar 1966Allowed

Shameem Ahmed Vs Mohan Lal

Allahabad High Court · AIR 1967 All 346 : (1967) CriLJ 840

Criminal Procedure Code, 1898 (CrPC) — Section 221, 423, 561APenal Code, 1860 (IPC) — Section 479, 481, 482, 483, 486Trade and Merchandise Marks Act, 1958 — Section 2, 6, 77, 78, 79

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High Courts30 Mar 1966Dismissed

SIR SHADI LAL SUGAR AND GENERAL MILLS LTD. Vs COMMISSIONER OF Income Tax, U. P.

Allahabad High Court · (1967) 63 ITR 72

Income Tax Act, 1961 — Section 10

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High Courts30 Mar 1966Allowed

Radha Soami Satsangh Sabha Vs Pawan Electric Refrigerating Co. and Another

Allahabad High Court · AIR 1967 All 9

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50(2), Order 30 Rule 3, 20Partnership Act, 1932 — Section 40

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High Courts30 Mar 1966Dismissed

Union of India (UOI) Vs Piara Singh

Allahabad High Court · AIR 1967 All 111

Constitution of India, 1950 — Article 311(2)

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High Courts30 Mar 1966Allowed

Baldeo (in Jail) Vs State

Allahabad High Court · (1968) 38 AWR 759

Penal Code, 1860 (IPC) — Section 323

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High Courts24 Mar 1966Allowed

Garbha Shah Vs State

Allahabad High Court · (1967) 37 AWR 289

Prevention of Food Adulteration Rules, 1955 — Rule 50(h)

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High Courts23 Mar 1966Allowed

Suraj Bux Singh Vs Badri Prasad and Another

Allahabad High Court · AIR 1968 All 312 : AIR 1968 All 153

Civil Procedure Code, 1908 (CPC) — Section 42Uttar Pradesh Civil Laws (Reforms and Amendment) Act, 1954 — Section 3, 51

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High Courts23 Mar 1966Dismissed

Shyam Lal Vs State of Uttar Pradesh, Lucknow and Others

Allahabad High Court · AIR 1968 All 139

Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 70

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High Courts23 Mar 1966

Divisional Superintendent, Northern Railway Vs Hukum Chand Jain

Allahabad High Court · (1967) 37 AWR 3

Payment of Wages Act, 1936 — Section 15(2), 15(3)

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High Courts22 Mar 1966Dismissed

Maharaj Kumar Somendra Chandra Nandy Vs State of Uttar Pradesh

Allahabad High Court · (1967) 37 AWR 116

Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 3(8)

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High Courts18 Mar 1966Allowed

Remal Das Vs Daya Shanker

Allahabad High Court · AIR 1967 All 246 : (1967) CriLJ 675

Criminal Procedure Code, 1898 (CrPC) — Section 526Evidence Act, 1872 — Section 101, 102, 103, 104

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High Courts18 Mar 1966Allowed

Asst. District Panchayat Officer and Others Vs Jai Narain Pradhan

Allahabad High Court · AIR 1967 All 334 : (1967) 37 AWR 367

Civil Procedure Code, 1908 (CPC) — Order 27 Rule 2, Order 27 Rule 8, Order 27 Rule 8B, 141Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 2

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High Courts17 Mar 1966Dismissed