Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5(b)Uttar Pradesh Tenancy Act, 1939 — Section 180, 59Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5(b)

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High Courts17 Mar 1967Allowed

Zahid Ali Khan and others Vs Saktey and others

Allahabad High Court · (1968) 38 AWR 348

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 202

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High Courts17 Mar 1967Allowed

Baqar and Another Vs Dy. Director of Consolidation and Others

Allahabad High Court · (1967) 37 AWR 566

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 65(1A)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9

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High Courts16 Mar 1967Dismissed

Dhian Singh Vs Municipal Board

Allahabad High Court · (1967) 37 AWR 223

Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Prevention of Food Adulteration Act, 1954 — Section 20Prevention of Food Adulteration Act, 1954 — Section 20

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High Courts16 Mar 1967Dismissed

Uttar Pradesh State Electricity Board and Another Vs City Magistrate and Others

Allahabad High Court · (1968) 2 LLJ 21

Constitution of India, 1950 — Article 254, 29Electricity (Supply) Act, 1948 — Section 5, 79Government of India Act, 1935 — Section 107, 183, 79

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High Courts15 Mar 1967Allowed

A.K. Mandhyan Vs State of Uttar Pradesh and Others

Allahabad High Court · (1967) 37 AWR 441

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High Courts15 Mar 1967Dismissed

Ram Manohar Lohia and Others Vs State of U.P. and Others

Allahabad High Court · AIR 1968 All 100 : (1968) CriLJ 281

Constitution of India, 1950 — Article 13, 14, 19, 19(1), 19(2)Criminal Procedure Code, 1898 (CrPC) — Section 144, 491Penal Code, 1860 (IPC) — Section 188

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High Courts14 Mar 1967Allowed

GANESH LAL LAXMI NARAIN Vs COMMISSIONER OF Income Tax [1968] 68 ITR 969 (ALL) TREATED AS OVERRULED BY THE FULL BENCH DECISION IN BADRI NARAIN KASHI PRASAD v. ADDL. COMMISSIONER OF Income Tax [1978] 115 ITR 858 (ALL) : SEE COMMISSIONER OF Income Tax v. BAJAJ and CO. [1983] 143 ITR 218 (ALL).

Allahabad High Court · (1968) 68 ITR 696

Income Tax Act, 1961 — Section 26A

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High Courts14 Mar 1967Dismissed

Sri Ram Singh and Others Vs Smt. Patti and Others

Allahabad High Court · AIR 1968 All 18

Civil Procedure Code, 1908 (CPC) — Section 91, 91(2)

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High Courts14 Mar 1967

Mohd. Yamin and another Vs State

Allahabad High Court · (1968) 38 AWR 20

Uttar Pradesh Dookan Aur Vanijya Adhishthan Adhiniyam, 1962 — Section 2(13), 6

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High Courts14 Mar 1967

Thakur Kamta Singh and Others Vs Pt. Ganesh Prasad Dube and Others

Allahabad High Court · (1967) 37 AWR 267

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5, 5(2)(a)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5, 5(2)(a)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5, 5(2)(a)

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High Courts14 Mar 1967

COMMISSIONER OF Income Tax, U.P. Vs RUKMANAND KEDIA.

Allahabad High Court · (1968) 69 ITR 557

Income Tax Act, 1961 — Section 16

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High Courts13 Mar 1967Allowed

Bansi Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1967) 37 AWR 447

Civil Procedure Code, 1908 (CPC) — Section 141Limitation Act, 1963 — Section 29Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9

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