High Courts11 May 1967Allowed
Municipal Board Vs State of Uttar Pradesh and Others
Allahabad High Court · (1968) 2 LLJ 1
Constitution of India, 1950 — Article 224, 226, 228, 311, 32
COURT ARCHIVE
Allahabad High Court judgments, 1967
365 judgments · page 12 of 19
High Courts11 May 1967Allowed
Chandra Kishore Vs Accountant-General and Another
Allahabad High Court · (1967) 2 LLJ 758
Central Civil Services (Conduct) Rules, 1955 — Rule 12
High Courts11 May 1967Allowed
Ram Prakash Vs Government of UP and Others
Allahabad High Court · (1967) 37 AWR 493
High Courts11 May 1967Allowed
Babbu Vs State
Allahabad High Court · (1967) 37 AWR 811
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 392
High Courts10 May 1967Dismissed
Rai Singh and Another Vs The Deputy Director of Consolidation and Others
Allahabad High Court · (1967) 37 AWR 562
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 15, 21(6)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 15, 21(6)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 15, 21(6)
High Courts10 May 1967Allowed
Kr. Sarjit Singh and another Vs Kr. Sir Dalip Singh and others
Allahabad High Court · (1968) 38 AWR 95
Civil Procedure Code, 1908 (CPC) — Section 47(1), 47(2)
High Courts10 May 1967Allowed
Smt. Brij Rajkumari and Another Vs Raja Mohammad Mustafa Ali Khan
Allahabad High Court · AIR 1968 All 322 : (1967) 37 AWR 537
Constitution of India, 1950 — Article 13, 14Uttar Pradesh Zamindars Debt Reduction Act, 1952 — Section 2
High Courts10 May 1967
Sundar Lal Vs The State
Allahabad High Court · AIR 1968 All 320 : (1968) CriLJ 1226
Criminal Procedure Code, 1898 (CrPC) — Section 420
High Courts10 May 1967
Muhammad Akhtar Vs Union of India (UOI) and Others
Allahabad High Court · (1967) 2 LLJ 767
COMPANIES ACT, 1956 — Section 237Constitution of India, 1950 — Article 154, 166, 309, 310, 311
High Courts09 May 1967
SHADI RAM GANGA PRASAD Vs COMMISSIONER OF Income Tax U. P.
Allahabad High Court · (1968) 68 ITR 701
Income Tax Act, 1922 — Section 66(1)
High Courts08 May 1967Allowed
Janki Singh Vs Munsif West and Others
Allahabad High Court · (1967) 37 AWR 718
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7B, 7C
High Courts08 May 1967Dismissed
Kaniz Zohra and Others Vs The Dy. Director of Consolidation and Others
Allahabad High Court · (1967) 37 AWR 636
Uttar Pradesh Tenancy Act, 1939 — Section 9(1), 9(2)
High Courts05 May 1967Allowed
Shiv Ram Vs The State
Allahabad High Court · (1967) 37 AWR 589
Penal Code, 1860 (IPC) — Section 395
High Courts04 May 1967Dismissed
District Magistrate and Others Vs Paras Nath Shukla
Allahabad High Court · (1967) 37 AWR 485
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)(g), 96AUttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)(g), 96AUttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)(g), 96A
High Courts04 May 1967
Haji Khairullah Vs State of Uttar Pradesh and Another
Allahabad High Court · (1967) 37 AWR 697
Criminal Procedure Code, 1898 (CrPC) — Section 207, 207A(6)
High Courts03 May 1967Dismissed
Debi Sahai alias Debi Singh (died and after him Mir Singh and Others) Vs Mahabir and Another
Allahabad High Court · (1967) 37 AWR 632
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts03 May 1967Allowed
Sohan Lal and Another Vs State and Another
Allahabad High Court · (1967) 37 AWR 550
Criminal Procedure Code, 1898 (CrPC) — Section 145Criminal Procedure Code, 1898 (CrPC) — Section 145Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts03 May 1967
Zila Parishad Vs Ramji Lal Gautam and Others
Allahabad High Court · (1967) 37 AWR 570
Criminal Procedure Code, 1898 (CrPC) — Section 145(3), 145(5)
High Courts02 May 1967Dismissed
Ghulam Rasool Choari Vs The State
Allahabad High Court · AIR 1968 All 265
Criminal Procedure Code, 1898 (CrPC) — Section 196, 537Penal Code, 1860 (IPC) — Section 124A
High Courts01 May 1967Dismissed
Heera Lal Vs The Dy. Director of Consolidation and Others
Allahabad High Court · (1967) 37 AWR 453
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 212Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 212Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 212