High Courts07 Nov 1966Allowed
Samharoo Vs The State of UP and Others
Allahabad High Court · (1967) 37 AWR 220
Limitation Act, 1908 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 11, 9(1)
COURT ARCHIVE
Allahabad High Court judgments, 1966
343 judgments · page 4 of 18
High Courts07 Nov 1966Dismissed
Dr. Raj Deo Singh Vs Goswami H.J. Lal, Managing Officer-cum-Assistant Custodian
Allahabad High Court · (1967) 37 AWR 15
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 36
High Courts03 Nov 1966Allowed
Mata Prasad and Others Vs Board of Revenue and Others
Allahabad High Court · (1967) 37 AWR 261
Uttar Pradesh Large Land Holdings Tax Act, 1957 — Section 7
High Courts03 Nov 1966Allowed
State of U.P. Vs Neel Kanth and Another
Allahabad High Court · AIR 1967 All 447 : (1967) CriLJ 1250
Evidence Act, 1872 — Section 5, 9
High Courts03 Nov 1966Disposed Of
Maheshwari Devi Jute Mills Ltd., Kanpur Vs Commissioner of Income Tax, U.P., Lucknow
Allahabad High Court · AIR 1968 All 114 : (1968) 68 ITR 437
Income Tax Act, 1922 — Section 30, 30(1), 31, 35
High Courts02 Nov 1966Dismissed
Mst. Rampati Vs Mst. Dhuppa and Others
Allahabad High Court · (1967) 37 AWR 388
High Courts02 Nov 1966Allowed
Chunnoo Khan Vs State
Allahabad High Court · (1967) 37 AWR 217
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts02 Nov 1966Dismissed
The Gandhi Faiz-e-am Degree College Vs The University of Agra and Another
Allahabad High Court · AIR 1968 All 188
Constitution of India, 1950 — Article 12, 30(1), 367
High Courts02 Nov 1966Partly Allowed
State of U.P. Vs Ch. Laiq Singh and Others
Allahabad High Court · AIR 1968 All 170 : (1968) CriLJ 584
Criminal Procedure Code, 1898 (CrPC) — Section 164, 367, 550Evidence Act, 1872 — Section 3, 5Penal Code, 1860 (IPC) — Section 149, 32, 34, 364, 365
High Courts01 Nov 1966Partly Allowed
Kanhai Vs The State
Allahabad High Court · (1967) CriLJ 1583
Penal Code, 1860 (IPC) — Section 302, 457
High Courts01 Nov 1966Allowed
Hiralal Jagannath Prasad Vs Commissioner of Income Tax, U.P., Lucknow
Allahabad High Court · AIR 1968 All 242 : (1967) 66 ITR 293
Income Tax Act, 1922 — Section 23(5), 23(6), 26(A)
High Courts31 Oct 1966Dismissed
KHUDI RAM LAHA Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1968) 67 ITR 364
Income Tax Act, 1961 — Section 28, 34, 66
High Courts28 Oct 1966Allowed
M.R. Shervani and Others Vs State
Allahabad High Court · (1967) 37 AWR 17
Essential Commodities Act, 1955 — Section 10(1), 3
High Courts27 Oct 1966Disposed Of
Haji Abdul Aziz Khan Vs Abdul Aziz Khan and Another
Allahabad High Court · (1967) 37 AWR 133
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts26 Oct 1966Dismissed
Bal Krishna Dass Gupta Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1967) 37 AWR 1
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2)
High Courts25 Oct 1966Allowed
Joti Prasad Sharma Vs Additional Civil Judge, Dehradun and Others
Allahabad High Court · AIR 1968 All 42
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 123
High Courts25 Oct 1966Dismissed
Balbhaddra and Another Vs Assistant Director of Consolidation and Others
Allahabad High Court · (1967) 37 AWR 86
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11AUttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 65
High Courts18 Oct 1966Allowed
Dr. Vidya Niwas Misra Vs University of Gorakhpur and Others
Allahabad High Court · AIR 1967 All 426 : (1968) 1 LLJ 431
Constitution of India, 1950 — Article 226
High Courts18 Oct 1966Allowed
Radhey Shyam Gupta Vs The State
Allahabad High Court · AIR 1968 All 342 : (1967) 37 AWR 204
Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1)Penal Code, 1860 (IPC) — Section 228, 253
High Courts18 Oct 1966Allowed
Dr. G.P. Gupta Vs Director, Muslim University Institute of Ophthalmology and Others
Allahabad High Court · AIR 1967 All 411 : (1968) 1 LLJ 599
Aligarh Muslim University (Amendment) Act, 1965 — Section 9Constitution of India, 1950 — Article 226