COURT ARCHIVE

Allahabad High Court judgments, 1966

343 judgments · page 2 of 18

High Courts30 Nov 1966Dismissed

Guru Prasad Pandey Vs State and Others

Allahabad High Court · (1967) 37 AWR 462

Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(1B)Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(1B)Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(1B)

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High Courts30 Nov 1966

NIHAL CHAND KISHORI LAL Vs COMMISSIONER OF Income Tax, U.P.

Allahabad High Court · (1969) 71 ITR 257

Income Tax Act, 1922 — Section 66(2)

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High Courts30 Nov 1966Allowed

Lal Bihari Ram Kandu and Others Vs The Board of Revenue and Others

Allahabad High Court · (1967) 37 AWR 161

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 190(1)(cc), 229C

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High Courts29 Nov 1966Dismissed

MAHESH PRASAD Vs COMMISSIONER OF Income Tax, U.P.

Allahabad High Court · (1967) 66 ITR 547

Income Tax Act, 1961 — Section 66

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High Courts24 Nov 1966Dismissed

Rameshwar Gir Vs State

Allahabad High Court · (1967) 37 AWR 503

Criminal Procedure Code, 1898 (CrPC) — Section 247Criminal Procedure Code, 1898 (CrPC) — Section 247Criminal Procedure Code, 1898 (CrPC) — Section 247

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High Courts23 Nov 1966Allowed

Shyam Behari Lal Vs Sub Divisional Officer And Asstt. Collector, 1st Class, Etawah and others

Allahabad High Court · (1968) 38 AWR 10

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High Courts23 Nov 1966Dismissed

Dr. B.N. Sarin Vs State of U.P. and Others

Allahabad High Court · AIR 1967 All 465

Uttar Pradesh Municipalities Act, 1916 — Section 87A

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High Courts22 Nov 1966Dismissed

Dhakkan Lal Vs Shivkant

Allahabad High Court · (1967) 37 AWR 316

Penal Code, 1860 (IPC) — Section 302Penal Code, 1860 (IPC) — Section 302

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High Courts21 Nov 1966Dismissed

Balmiki Singh Vs Mathura Prasad and Others

Allahabad High Court · AIR 1968 All 259

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 10 Rule 2

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High Courts21 Nov 1966Allowed

Smt. Gaura Parvati Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1967) 37 AWR 238

Transfer of Property Act, 1882 — Section 43Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 137

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High Courts18 Nov 1966Allowed

MAHARAO RAJA KAMLAKER SINGH Vs COMMISSIONER OF Income Tax, U. P. and V. P.

Allahabad High Court · (1968) 67 ITR 351

Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 105

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High Courts18 Nov 1966Allowed

INTER-ASIAN FOOTWEAR CORPORATION Vs APPELLATE ASSISTANT COMMISSIONER OF Income Tax, AGRA. ([1967] 64 I. T. R. (SH. N.) 36.).

Allahabad High Court · (1967) 66 ITR 110

Income Tax Act, 1961 — Section 251, 297

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High Courts18 Nov 1966Allowed

Dayal and Another Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1967) 37 AWR 61

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48

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High Courts17 Nov 1966Dismissed

Saudan Singh Vs Goswami Rasikanand

Allahabad High Court · AIR 1968 All 168 : (1967) 37 AWR 526

Registration Act, 1908 — Section 17(2), 49

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High Courts16 Nov 1966Allowed

Dilawar Singh Vs State

Allahabad High Court · (1967) 37 AWR 692

Criminal Procedure Code, 1898 (CrPC) — Section 250(1), 250(2)Criminal Procedure Code, 1898 (CrPC) — Section 250(1), 250(2)Criminal Procedure Code, 1898 (CrPC) — Section 250(1), 250(2)

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High Courts16 Nov 1966Dismissed