COURT ARCHIVE

Allahabad High Court judgments, 1967

365 judgments · page 11 of 19

High Courts19 May 1967Allowed

The Bullion and Agricultural Produce Exchange Private Limited Vs The Forward Markets Commission, Bombay and Others

Allahabad High Court · AIR 1968 All 338 : (1968) CriLJ 1325

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 100, 101, 102, 103, 157(1)Forward Contracts (Regulation) Act, 1952 — Section 22A, 22A(2)

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High Courts19 May 1967

Kunj Behari Lal (died and after him Smt. Bibi) and Another Vs Shugan Chand and Others

Allahabad High Court · (1967) 37 AWR 552

Court Fees Act, 1870 — Article 17(iii), 6B, 7(ivA)(UP)Court Fees Act, 1870 — Article 17(iii), 6B, 7(ivA)(UP)Court Fees Act, 1870 — Article 17(iii), 6B, 7(ivA)(UP)

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High Courts19 May 1967

Chobey Sunder Lal Vs Sonu alias Sonpal and Another

Allahabad High Court · AIR 1969 All 304 : (1967) 37 AWR 426

Constitution of India, 1950 — Article 141, 226, 227Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 23, 23(2), 47, 47(2), 48Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20

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High Courts19 May 1967Allowed

Ram Baksh Vs The Board of Revenue and Others

Allahabad High Court · (1967) 37 AWR 660

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209

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High Courts18 May 1967Dismissed

Income Tax OFFICER Vs ADARSH CONSTRUCTION COMPANY (DISSOLVED FIRM).

Allahabad High Court · (1968) 70 ITR 796

Income Tax Act, 1922 — Section 22(3)

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High Courts18 May 1967Dismissed

Smt. Kulsumum Nisan Vs Mohammad Farooq and Others

Allahabad High Court · AIR 1969 All 479

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 10

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High Courts18 May 1967Allowed

Salik Ram and Another Vs District Dy. Director of Consolidation and Others

Allahabad High Court · (1967) 37 AWR 565

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48

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High Courts16 May 1967Disposed Of

Chhotey Singh and Others Vs State

Allahabad High Court · (1967) 37 AWR 600

Criminal Procedure Code, 1898 (CrPC) — Section 169, 207A, 208

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High Courts16 May 1967Dismissed

Bhagwan Bux Singh Vs The Deputy Director Consolidation and Others

Allahabad High Court · (1967) 37 AWR 582

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(2)

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High Courts16 May 1967Allowed

S.K. Gupta and Another Vs State of U.P.

Allahabad High Court · (1967) 37 AWR 527

Criminal Procedure Code, 1898 (CrPC) — Section 551Penal Code, 1860 (IPC) — Section 30, 420Criminal Procedure Code, 1898 (CrPC) — Section 551

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High Courts16 May 1967Dismissed

Shiv Nath, minor under guardian Sahu Girdhar Lal Vs Shri Ram Bharosey Lal

Allahabad High Court · AIR 1969 All 333 : (1967) 37 AWR 668

Transfer of Property Act, 1882 — Section 105, 106, 116

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High Courts16 May 1967Allowed

Sri Pal and Others Vs Swami Nath and Others

Allahabad High Court · AIR 1968 All 282

Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Tenancy Act, 1939 — Section 29, 30

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High Courts16 May 1967Dismissed

Gaddarmal Hiralal and Another Vs Chandrabhan Agarwal and Co.

Allahabad High Court · AIR 1968 All 292

Arbitration Act, 1940 — Section 2(a)Contract Act, 1872 — Section 2, 7, 8

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High Courts16 May 1967

Ram Baksh Vs The Board of Revenue and Others

Allahabad High Court · (1967) 37 AWR 678

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209

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High Courts15 May 1967Allowed

Hari Raj Singh Vs Sanchalak Panchayat Raj, U.P. Govt., Lucknow and Others

Allahabad High Court · AIR 1968 All 246 : (1968) 1 LLJ 407

Constitution of India, 1950 — Article 226Limitation Act, 1908 — Article 102, 3Uttar Pradesh Fundamental Rules — Rule 54

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High Courts12 May 1967Allowed

Laxmi Narain and Another Vs The Deputy Director of Consolidation and Others

Allahabad High Court · (1967) 37 AWR 496

Hindu Marriage Act, 1955 — Section 11, 15Hindu Marriage Act, 1955 — Section 11, 15Hindu Marriage Act, 1955 — Section 11, 15

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High Courts12 May 1967Allowed

Mansoor Ali Khan Qazmi Vs State

Allahabad High Court · (1967) 37 AWR 564

Criminal Procedure Code, 1898 (CrPC) — Section 251ACriminal Procedure Code, 1898 (CrPC) — Section 251ACriminal Procedure Code, 1898 (CrPC) — Section 251A

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High Courts11 May 1967Dismissed