High Courts06 Oct 1966Dismissed
J.K. Jute Mills Co. Ltd. Vs Sales Tax Officer and Others
Allahabad High Court · (1967) 19 STC 339
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 1966
343 judgments · page 6 of 18
High Courts06 Oct 1966Allowed
Ram Dass Vs Board of Revenue and Others
Allahabad High Court · AIR 1967 All 481 : (1967) RD 224
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 100, 79Evidence Act, 1872 — Section 64Limitation (Amendment) Act, 1963 — Article 64, 65
High Courts06 Oct 1966
State Vs Baboo Singh and Another
Allahabad High Court · (1967) 37 AWR 227
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B(2)
High Courts05 Oct 1966Allowed
Vishwa Mitra Sharma Vs Suresh Chand and Others
Allahabad High Court · (1967) 37 AWR 278
Criminal Procedure Code, 1898 (CrPC) — Section 59
High Courts05 Oct 1966Allowed
Sumer alias Banshi Vs The Director of Consolidation, (Commissioner, Agra Division) and Others
Allahabad High Court · (1967) 37 AWR 97
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts05 Oct 1966Dismissed
Kanhaiya Lal Gupta Vs Ajeet Kumar Dey and Others
Allahabad High Court · (1967) 2 LLJ 761
Industrial Disputes Act, 1947 — Section 2Payment of Wages Act, 1936 — Section 15, 7
High Courts03 Oct 1966Partly Allowed
MADHUIRI DAS NARAIN DAS Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1968) 67 ITR 368
Income Tax Act, 1922 — Section 66(2)
High Courts03 Oct 1966Dismissed
Ram Pratap and Others Vs State
Allahabad High Court · (1967) 37 AWR 395
Evidence Act, 1872 — Section 32(2)Evidence Act, 1872 — Section 32(2)Evidence Act, 1872 — Section 32(2)
High Courts03 Oct 1966Dismissed
Molvi Mohammad Usman Vs State
Allahabad High Court · AIR 1967 All 333 : (1967) 37 AWR 524 : (1967) CriLJ 839
Criminal Procedure Code, 1898 (CrPC) — Section 197(1)
High Courts03 Oct 1966Disposed Of
Bharat Oil Industries Vs Commissioner, Income Tax
Allahabad High Court · AIR 1967 All 557 : (1967) 65 ITR 424
Evidence Act, 1872 — Section 101, 102, 103, 104Income Tax Act, 1922 — Section 23(4), 25A, 26AIncome Tax Act, 1961 — Section 144, 171, 184
High Courts03 Oct 1966Allowed
Satya Narain Vs Smt. Nanki Devi
Allahabad High Court · AIR 1968 All 224
Contract Act, 1872 — Section 18Evidence Act, 1872 — Section 101, 102, 103, 104, 11Stamp Act, 1899 — Section 36, 61
High Courts03 Oct 1966Allowed
Bandha and Another Vs State
Allahabad High Court · (1967) 37 AWR 352
Penal Code, 1860 (IPC) — Section 302Penal Code, 1860 (IPC) — Section 302Penal Code, 1860 (IPC) — Section 302
High Courts03 Oct 1966Allowed
Mohammad Aslam Khan Vs State of Uttar Pradesh and Others
Allahabad High Court · (1967) 37 AWR 385
Criminal Procedure Code, 1898 (CrPC) — Section 117(3), 151Criminal Procedure Code, 1898 (CrPC) — Section 117(3), 151Criminal Procedure Code, 1898 (CrPC) — Section 117(3), 151
High Courts30 Sept 1966Allowed
Income Tax Officer Vs Shambhoo Dayal Om Prakash and Co., Ferozabad and Others
Allahabad High Court · AIR 1968 All 203
Evidence Act, 1872 — Section 115, 18, 31
High Courts30 Sept 1966Allowed
Jodhan Vs Board of Revenue and Others
Allahabad High Court · AIR 1967 All 442 : (1967) RD 56
Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176
High Courts30 Sept 1966
DR. ONKAR DUTT SHARMA Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1967) 65 ITR 359
Income Tax Act, 1922 — Section 66(1)
High Courts28 Sept 1966Dismissed
Varun Gupta Vs Hari Raj Swarup and Others
Allahabad High Court · (1967) 37 AWR 461
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(d)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(d)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(d)
High Courts28 Sept 1966Dismissed
Niranjan Lal Vs Smt. Gayatri Devi
Allahabad High Court · (1967) 37 AWR 500
Criminal Procedure Code, 1898 (CrPC) — Section 488(1)Criminal Procedure Code, 1898 (CrPC) — Section 488(1)Criminal Procedure Code, 1898 (CrPC) — Section 488(1)
High Courts23 Sept 1966Dismissed
Mohammad Jan Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1967) 37 AWR 12
Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 190(cc)
High Courts23 Sept 1966Dismissed
GANESH PRASAD Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1968) 67 ITR 344
Income Tax Act, 1922 — Section 66(2)