High Courts16 Feb 1966Disposed Of
M.K.Brothers Private Limited Vs Commissioner of Income-tax, U.P.
Allahabad High Court · (1966) 02 AHC CK 0015
COURT ARCHIVE
Allahabad High Court judgments, 1966
343 judgments · page 16 of 18
High Courts16 Feb 1966
M. K. BROTHERS PRIVATE LIMITED Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1967) 63 ITR 28
Income Tax Act, 1961 — Section 10, 3, 4, 66
High Courts14 Feb 1966Allowed
Smt. Gulab Dei Vs Chief Inspector of Stamps
Allahabad High Court · AIR 1967 All 153
Court Fees Act, 1870 — Section 7
High Courts11 Feb 1966Dismissed
Uttar Pradesh Electric Supply Company Ltd. Vs Assistant Labour Commissioner, Gorakhpur Region and Others
Allahabad High Court · (1966) 2 LLJ 714
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6H(1)
High Courts09 Feb 1966Allowed
Town Area Committee Vs N.L. Churaman and Others
Allahabad High Court · AIR 1966 All 370
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Areas Circumstances and Property Tax Limitations Restrictions and Rates Rules — Rule 3(1), 3(2)Uttar Pradesh Town Areas Act, 1914 — Section 14(1), 18(4)
High Courts08 Feb 1966Allowed
Radhey Shyam Vs Beni Ram Mool Chand
Allahabad High Court · AIR 1967 All 28
Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1908 — Section 14Partnership Act, 1932 — Section 69(3)
High Courts07 Feb 1966Allowed
The Union of India, Ministry of Commerce and Industry, Government of India Vs Seth Shanti Sarup and others
Allahabad High Court · AIR 1966 All 530
Civil Procedure Code, 1908 (CPC) — Section 115, 141Constitution of India, 1950 — Article 133Limitation Act, 1963 — Section 5
High Courts07 Feb 1966
Ram Lal Vs State of U.P.
Allahabad High Court · (1966) CriLJ 1104
Essential Commodities Act, 1955 — Section 3, 7
High Courts03 Feb 1966Dismissed
Rampali Devi and others, Legal Representives of Manna Lal (deceased) Vs Smt. Chando Bibi and another
Allahabad High Court · AIR 1966 All 584
Hindu Succession Act, 1956 — Section 14, 14(1)
High Courts03 Feb 1966Dismissed
Sheo Baran Singh Vs Mohan Lal Driver
Allahabad High Court · AIR 1968 All 147
Civil Procedure Code, 1908 (CPC) — Section 60
High Courts02 Feb 1966
State of Uttar Pradesh Vs S.C. Sen Gupta
Allahabad High Court · AIR 1966 All 520
Drugs and Cosmetics Act, 1940 — Section 18, 27, 3
High Courts01 Feb 1966Allowed
Roopchand and Another Vs The State
Allahabad High Court · AIR 1966 All 594 : (1966) CriLJ 1367
Penal Code, 1860 (IPC) — Section 415, 420
High Courts01 Feb 1966Dismissed
Abdul Majid Vs Senior Superintendent and Another
Allahabad High Court · (1967) 37 AWR 104 : (1967) CriLJ 1223
Citizenship Act, 1955 — Section 9Constitution of India, 1950 — Article 77
High Courts01 Feb 1966Dismissed
The Junior High School Chandra Bhushan Ganj and Others Vs The Board of Revenue and Others
Allahabad High Court · (1967) 37 AWR 178
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115C
High Courts31 Jan 1966Dismissed
Ramesh Chandra Vs State
Allahabad High Court · (1966) 18 STC 341
Penal Code, 1860 (IPC) — Section 353
High Courts31 Jan 1966Dismissed
Mangat and Another Vs State
Allahabad High Court · AIR 1967 All 204
Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300, 96
High Courts31 Jan 1966
ASHARFI LAL Vs Income Tax OFFICER, A-WARD, ALIGARH, AND OTHERS.
Allahabad High Court · (1967) 66 ITR 63
High Courts27 Jan 1966Dismissed
Sri Krishna and Others Vs State
Allahabad High Court · (1967) 37 AWR 48
Criminal Procedure Code, 1898 (CrPC) — Section 195(1)(a)Penal Code, 1860 (IPC) — Section 353, 395
High Courts27 Jan 1966Allowed
Anand Prakash and Another Vs Assistant Registrar, Co-operative Societies and Others
Allahabad High Court · AIR 1968 All 22
Arbitration Act, 1940 — Section 27, 27(2)Constitution of India, 1950 — Article 226
High Courts20 Jan 1966Dismissed
Surajpal Singh Vs State of Uttar Pradesh and Others
Allahabad High Court · (1968) 1 LLJ 299
Government of India Act, 1935 — Section 241Police Act, 1861 — Section 7