COURT ARCHIVE

Allahabad High Court judgments, 1967

365 judgments · page 14 of 19

High Courts13 Apr 1967Allowed

Kanchan Lal and Others Vs The Director of Consolidation (Commissioner Allahabad Division) and Others

Allahabad High Court · (1967) 37 AWR 470

Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 27, 27(2)Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 27, 27(2)Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 27, 27(2)

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High Courts13 Apr 1967Allowed

Sarnam Singh Vs State

Allahabad High Court · (1967) 37 AWR 666

Arms Act, 1959 — Section 25APenal Code, 1860 (IPC) — Section 399, 402

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High Courts13 Apr 1967Allowed

Smt. Savitri Devi Vs Jt. Director Consolidation and Others

Allahabad High Court · (1967) 37 AWR 766

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 172(1)(b)

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High Courts13 Apr 1967Dismissed

Zila Parishad, Allahabad Vs The Commissioner, Allahabad Division and Others

Allahabad High Court · (1967) 37 AWR 375

Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 46, 46(1)Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 46, 46(1)Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 46, 46(1)

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High Courts12 Apr 1967Dismissed

Rajendra Prasad Agrawal Vs Smt. Abnash Kaur and Another

Allahabad High Court · AIR 1968 All 347

Constitution of India, 1950 — Article 226Guardians and Wards Act, 1890 — Section 12, 7Hindu Minority and Guardianship Act, 1956 — Section 8

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High Courts12 Apr 1967

SARDAR BHAGAT SINGH PAHAL Vs COMMISSIONER OF Income Tax, U. P. AND OTHERS.

Allahabad High Court · (1968) 70 ITR 342

Income Tax Act, 1961 — Section 264

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High Courts11 Apr 1967Dismissed

State of U. P Vs Laxmi Narain, Accused

Allahabad High Court · (1967) 04 AHC CK 0020

Defence of India Rules, 1962 — Rule 125(9), 141

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High Courts10 Apr 1967Dismissed

Abdul Salam Vs Union of India (UOI) and Another

Allahabad High Court · AIR 1969 All 223

Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 226

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High Courts03 Apr 1967Dismissed

State of U.P. Vs Lal Bahadur and Others

Allahabad High Court · AIR 1968 All 55 : (1968) 38 AWR 189 : (1968) CriLJ 223

Criminal Procedure Code, 1898 (CrPC) — Section 247, 4(1)Public Gambling Act, 1867 — Section 8

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High Courts03 Apr 1967Allowed

Dharampal Vs State

Allahabad High Court · (1967) 37 AWR 615

Penal Code, 1860 (IPC) — Section 378(g), 406, 411

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High Courts31 Mar 1967Dismissed

Om Prakash Vs Hira Lal and Others

Allahabad High Court · (1967) 37 AWR 871

Penal Code, 1860 (IPC) — Section 307, 324

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High Courts31 Mar 1967Allowed

Mst. Isharaji and another Vs The Commissioner, Varanasi Division, Varanasi (The Director of Consolidation, Varanasi) and others.

Allahabad High Court · (1968) 38 AWR 51

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(1), 41Uttar Pradesh Land Revenue Act, 1901 — Section 200, 201

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High Courts31 Mar 1967Allowed

CHITRA CINEMA Vs Income Tax OFFICER, "A" WARD, VARANASI, AND ANOTHER.

Allahabad High Court · (1968) 68 ITR 877

Income Tax Act, 1961 — Section 192, 193, 194, 195, 207

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High Courts31 Mar 1967Allowed

Babu Khan and Another Vs The Regional Transport Authority, Meerut Region, Meerut and Others

Allahabad High Court · AIR 1969 All 119

Motor Vehicles Act, 1939 — Section 64Uttar Pradesh Motor Vehicles Rules, 1940 — Rule 72

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High Courts31 Mar 1967Allowed

Shashi Kant Rai Vs Regional Transport Authority, Allahabad Region, Allahabad and Others

Allahabad High Court · AIR 1968 All 229

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 57(2), 57(3), 58, 64

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High Courts29 Mar 1967Disposed Of

Debi Din Vs Divisional Operating Superintendent, Northern Rly and Others

Allahabad High Court · AIR 1968 All 91

Constitution of India, 1950 — Article 226, 311

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High Courts28 Mar 1967Dismissed

Jagar Nath Prasad Vs Vishwanath Prasad and Others

Allahabad High Court · (1967) 37 AWR 252

Uttar Pradesh Excise Act, 1910 — Section 34(1)(b)Uttar Pradesh Excise Act, 1910 — Section 34(1)(b)Uttar Pradesh Excise Act, 1910 — Section 34(1)(b)

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High Courts24 Mar 1967Allowed

Life Insurance Corporation of India (By Zonal Manager, Central Zonal Office, Kanpur), and Others Vs City Munsif, Meerut, and Another

Allahabad High Court · (1967) 03 AHC CK 0027

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High Courts24 Mar 1967Allowed

Zonal Manager, Life Insurance Corporation of India, Central Zonal Office, Kanpur and Others Vs City Munsif, Meerut and Another

Allahabad High Court · AIR 1968 All 270 : (1969) 2 LLJ 607

Advocates Act, 1961 — Section 30Life Insurance Corporation Act, 1956 — Section 49(2)

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High Courts23 Mar 1967Dismissed

The State Vs Kali Charan

Allahabad High Court · AIR 1968 All 65 : (1967) 37 AWR 349 : (1968) CriLJ 225

Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 193

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