COURT ARCHIVE

Allahabad High Court judgments, 1966

343 judgments · page 18 of 18

High Courts05 Jan 1966Allowed

Lakshmi Ratan Cotton Mills Co. Vs Addl. Commr. Allahabad Division and Another

Allahabad High Court · AIR 1967 All 435

Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 161, 164(2)

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High Courts04 Jan 1966Dismissed

M.N. Bhatia Vs State of U.P.

Allahabad High Court · (1968) CriLJ 555

Penal Code, 1860 (IPC) — Section 107, 109, 161, 169, 199

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High Courts04 Jan 1966Allowed

Ram Kumar Rajendra Swaroop Vs Commissioner of Sales Tax

Allahabad High Court · (1967) 19 STC 241

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 1, 2, 7Central Excises and Salt Act, 1944 — Section 14, 2, 3Central Sales Tax Act, 1956 — Section 1, 14, 15, 7

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