COURT ARCHIVE

Allahabad High Court judgments, 1967

365 judgments · page 13 of 19

High Courts01 May 1967Allowed

Chandrika Prasad and Others Vs Joint Director of Consolidation and Others

Allahabad High Court · (1967) 37 AWR 382

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154

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High Courts28 Apr 1967

JAMNA LAL KABRA Vs Income Tax OFFICER, B WARD, BAREILLY, AND OTHERS.

Allahabad High Court · (1968) 69 ITR 461

Income Tax Act, 1961 — Section 147, 148, 151

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High Courts27 Apr 1967Dismissed

Ved Prakash and Another Vs State of U.P. and Others

Allahabad High Court · (1967) 37 AWR 708

Criminal Procedure Code, 1898 (CrPC) — Section 423, 529, 536

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High Courts27 Apr 1967Dismissed

Kunwar Bahadur Vs Union of India (UOI) and Others

Allahabad High Court · AIR 1969 All 414 : (1967) 37 AWR 362 : (1969) CriLJ 1011 : (1968) 2 LLJ 16

Constitution of India, 1950 — Article 311, 311(2)

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High Courts27 Apr 1967Allowed

Vishwamitra and Another Vs The Rent Control and Eviction Officer and Others

Allahabad High Court · (1967) 37 AWR 473

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2(h), 7(1)(a)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2(h), 7(1)(a)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2(h), 7(1)(a)

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High Courts26 Apr 1967Dismissed

Irshad Ahmad Vs The Joint Director of Consolidation, Allahabad and others

Allahabad High Court · (1968) 38 AWR 38

Uttar Pradesh Tenancy Act, 1939 — Section 33

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High Courts25 Apr 1967Allowed

Ram Din Vs State

Allahabad High Court · (1967) 37 AWR 411

Uttar Pradesh Khandsari Sugar Manufacturers Licensing Order, 1967 — Clause 2(j)Uttar Pradesh Khandsari Sugar Manufacturers Licensing Order, 1967 — Clause 2(j)Uttar Pradesh Khandsari Sugar Manufacturers Licensing Order, 1967 — Clause 2(j)

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High Courts25 Apr 1967Allowed

Jhansi Electric Supply Co. Ltd. Vs District Magistrate and Others

Allahabad High Court · AIR 1968 All 135 : (1968) 16 FLR 147

Constitution of India, 1950 — Article 226Defence of India (Requisitioning and Acquisition of Immovable Property) Rules, 1963 — Rule 141(2), 16Defence of India Act, 1962 — Section 29, 29(2), 40

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High Courts25 Apr 1967Allowed

Faiyaz Khan Vs State

Allahabad High Court · (1967) 37 AWR 760

Essential Commodities Act, 1955 — Section 7(1)(a)(ii)

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High Courts24 Apr 1967Dismissed

Bhawani Dass Vs Nagar Swasthya Adhikari

Allahabad High Court · (1968) 38 AWR 140

Criminal Procedure Code, 1898 (CrPC) — Section 248Prevention of Food Adulteration Act, 1954 — Section 16, 7

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High Courts24 Apr 1967Dismissed

Mohammad Ghani Vs Deputy Director Consolidation and Others

Allahabad High Court · (1967) 37 AWR 504

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20, 240JUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20, 240JUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20, 240J

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High Courts20 Apr 1967Allowed

Zila Parishad Allahabad Vs Commissioner, Allahabad Division, Allahabad and others

Allahabad High Court · (1968) 38 AWR 94

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High Courts19 Apr 1967Dismissed

Narain Dass and Another Vs S.L. Misra S.I. Police and Another

Allahabad High Court · (1967) 37 AWR 481

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

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High Courts19 Apr 1967Disposed Of

Subhwanti Vs State and Another

Allahabad High Court · AIR 1968 All 214 : (1967) 37 AWR 483 : (1968) CriLJ 727

Criminal Procedure Code, 1898 (CrPC) — Section 438, 438(1), 439, 488

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High Courts19 Apr 1967Dismissed

Kulan Jan Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1967) 37 AWR 609

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134, 137

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High Courts19 Apr 1967Dismissed

Smt. Israr Fatima Vs Custodian Evacuee Property U.P., Lucknow and Others

Allahabad High Court · AIR 1968 All 232

Administration of Evacuee Property Act, 1950 — Section 46Constitution of India, 1950 — Article 226Uttar Pradesh Administration of Evacuee Property Ordinance, 1949 — Section 5, 5(1), 6(1)

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High Courts18 Apr 1967Dismissed

Mohd. Maroof Vs State and Another

Allahabad High Court · (1969) CriLJ 533

Criminal Procedure Code, 1898 (CrPC) — Section 488, 531

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High Courts15 Apr 1967Disposed Of

Gaya Prasad and Others Vs Union of India (UOI) and Others

Allahabad High Court · (1968) 2 LLJ 477

Constitution of India, 1950 — Article 226, 311

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High Courts15 Apr 1967Dismissed

Tilakdhari Singh Vs Durga Prasad Singh and Others

Allahabad High Court · (1967) 37 AWR 489

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 6, 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 6, 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 6, 9

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High Courts14 Apr 1967Dismissed

Lakshmi Shankar Vs Shiv Dayal and another

Allahabad High Court · (1968) 38 AWR 808

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