High Courts01 Mar 1966
Krishna Nand Gupta Vs State of U.P.
Allahabad High Court · AIR 1966 All 510 : (1966) CriLJ 1112
Penal Code, 1860 (IPC) — Section 193, 194, 195, 196, 199
COURT ARCHIVE
Allahabad High Court judgments, 1966
343 judgments · page 15 of 18
High Courts01 Mar 1966Dismissed
Sultan Vs State
Allahabad High Court · (1967) 37 AWR 832
Penal Code, 1860 (IPC) — Section 392Penal Code, 1860 (IPC) — Section 392Penal Code, 1860 (IPC) — Section 392
High Courts28 Feb 1966Dismissed
Rameshwar Lal Gaur and Others Vs Jagdish Prasad
Allahabad High Court · (1967) 37 AWR 145
Succession Act, 1925 — Section 214(2)
High Courts28 Feb 1966Dismissed
Punjab Lime and Lime-stone Co. Vs Cantonment Board and Another
Allahabad High Court · AIR 1967 All 15
Cantonments Act, 1924 — Section 116, 60Constitution of India, 1950 — Article 13(3), 301, 304, 305, 366(10)Uttar Pradesh Municipalities Act, 1916 — Section 128, 128(1)
High Courts28 Feb 1966Allowed
Chhotey Lal and Others Vs State
Allahabad High Court · AIR 1967 All 229 : (1967) CriLJ 674
Criminal Procedure Code, 1898 (CrPC) — Section 190Penal Code, 1860 (IPC) — Section 332Uttar Pradesh Panchayat Raj Act, 1947 — Section 52(1), 55(1), 55(4)
High Courts25 Feb 1966Dismissed
Raghunath Swarup Mathur Vs Dr. Raghuraj Bahadur Mathur and Others
Allahabad High Court · AIR 1967 All 145 : (1967) 37 CompCas 304 : (1967) CriLJ 306
Companies Act, 1956 — Section 263, 263(1), 263(2), 629A
High Courts24 Feb 1966Dismissed
Sri Kamla Dal Mills Vs State of U.P. and Another
Allahabad High Court · (1966) 18 STC 204
Constitution of India, 1950 — Article 14, 19, 226, 246, 301
High Courts23 Feb 1966Allowed
Mosim Ali and Others Vs Ganga Prasad and Others
Allahabad High Court · AIR 1966 All 356 : (1966) RD 328
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20
High Courts23 Feb 1966Disposed Of
The Commissioner of Income Tax Vs Nawab of Rampur
Allahabad High Court · AIR 1966 All 440 : (1966) 62 ITR 1
Constitution of India, 1950 — Article 363, 372(1)Income Tax Act, 1961 — Section 66, 66(5)
High Courts23 Feb 1966
Indian Herbs Research And Supply Co. Vs Commissioner of Sales Tax
Allahabad High Court · (1966) 17 STC 551
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1), 3A
High Courts23 Feb 1966Dismissed
Mohd. Nafis and Another Vs Baij Nath Mehrotra and Another
Allahabad High Court · (1967) 37 AWR 70
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7B(3)
High Courts23 Feb 1966
Smt. Bishun Shri Vs Smt. Suraj Mukhi and others
Allahabad High Court · AIR 1966 All 563
Court Fees Act, 1870 — Section 7(ivA)Specific Relief Act, 1963 — Section 39Succession Act, 1925 — Section 2, 2(h)
High Courts22 Feb 1966Dismissed
U.P. Co-operative Bank Ltd., Lucknow Vs Commissioner of Income Tax, U.P. Lucknow
Allahabad High Court · AIR 1966 All 603
Income Tax Act, 1961 — Section 10, 10, 10, 11, 12, 12
High Courts22 Feb 1966Allowed
Upper India Sugar Mills Vs Commissioner of Sales Tax
Allahabad High Court · (1966) 17 STC 536
Uttar Pradesh Sales Tax Act, 1948 — Section 10(3)
High Courts22 Feb 1966Allowed
Smt. Maya Devi and Others Vs Inder Narain Raizaday
Allahabad High Court · AIR 1967 All 118
Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 242
High Courts22 Feb 1966Disposed Off
U.P. Co-operative Bank Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1966) 36 CompCas 617 : (1966) 61 ITR 563
Income Tax Act, 1922 — Section 14(3), 14(8)
High Courts21 Feb 1966
Chandra Mohan (Second Temporary Civil and Sessions Judge) Vs State of Uttar Pradesh and Others
Allahabad High Court · (1966) 2 LLJ 832
Constitution of India, 1950 — Article 233, 234, 235, 236, 237Government of India Act, 1935 — Section 246, 254Industrial Disputes Act, 1947 — Section 7
High Courts21 Feb 1966Allowed
Raja Shatrunji Vs Mohamed Azmat Azim Khan and Others
Allahabad High Court · AIR 1967 All 51
Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133, 133(1)Uttar Pradesh Zamindars Debt Reduction Act, 1952 — Section 4
High Courts17 Feb 1966Allowed
Shanker Lal and Another Vs Narendra Bahadur Tandon
Allahabad High Court · AIR 1967 All 405 : (1967) 37 CompCas 773
Companies Act, 1913 — Section 212, 221Evidence Act, 1872 — Section 115Transfer of Property Act, 1882 — Section 53A
High Courts17 Feb 1966Dismissed
Wali and Others Vs Badal Khan
Allahabad High Court · AIR 1967 All 268 : (1967) CriLJ 678
Criminal Procedure Code, 1898 (CrPC) — Section 209, 253, 253(2), 436