COURT ARCHIVE

Allahabad High Court judgments, 1967

365 judgments · page 17 of 19

High Courts20 Feb 1967Allowed

Shiva Charan alias Lala and Another Vs The Joint Director of Consolidation and Others

Allahabad High Court · (1967) 37 AWR 292

Civil Procedure Code, 1908 (CPC) — Section 11Civil Procedure Code, 1908 (CPC) — Section 11Civil Procedure Code, 1908 (CPC) — Section 11

High Courts20 Feb 1967Dismissed

U.P. Govt. Vs Rama Kant Shukla

Allahabad High Court · AIR 1968 All 20 : (1968) CriLJ 7

Criminal Procedure Code, 1898 (CrPC) — Section 169, 173Police Act, 1861 — Section 7

High Courts20 Feb 1967Dismissed

Farzand Vs Mohan Singh and Others

Allahabad High Court · AIR 1968 All 67 : (1970) 1 LLJ 241

Constitution of India, 1950 — Article 225, 226, 233, 234, 235General Clauses Act, 1897 — Section 6Government of India Act, 1935 — Section 255

High Courts20 Feb 1967Partly Allowed

Dalchand Vs State

Allahabad High Court · AIR 1969 All 216 : (1967) 37 AWR 649 : (1969) CriLJ 585

Penal Code, 1860 (IPC) — Section 361, 363, 375, 376

High Courts20 Feb 1967

HINDUSTAN METAL WORKS AND OTHERS Vs COMMISSIONER OF Income Tax U. P. AND OTHERS.

Allahabad High Court · (1968) 68 ITR 798

Constitution of India, 1950 — Article 119, 14, 19, 358General Clauses Act, 1897 — Section 24Income Tax Act, 1961 — Section 13, 132, 6

High Courts20 Feb 1967

COMMISSIONER OF Income Tax, LUCKNOW Vs RAMESHWAR PRASAD BAGLA.

Allahabad High Court · (1968) 68 ITR 653

Income Tax Act, 1922 — Section 66(2)

High Courts13 Feb 1967Allowed

Lakshmi Narayan Vs Sub Divisional Officer and Another

Allahabad High Court · (1967) 37 AWR 536

High Courts13 Feb 1967Allowed

Dr. H.B. Lall Vs The Administrative Commandant, Allotment and Eviction Authority and Another

Allahabad High Court · (1967) 37 AWR 491

Uttar Pradesh Cantonments (Control of Rent and Eviction) Rules, 1954 — Rule 9(1)Uttar Pradesh Cantonments (Control of Rent and Eviction) Rules, 1954 — Rule 9(1)Uttar Pradesh Cantonments (Control of Rent and Eviction) Rules, 1954 — Rule 9(1)

High Courts10 Feb 1967Allowed

Smt. Umrai Vs State of U.P. and Others

Allahabad High Court · (1967) 37 AWR 487

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 172Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 172Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 172

High Courts10 Feb 1967Allowed

Jawahar Vs State

Allahabad High Court · AIR 1968 All 87 : (1967) 37 AWR 294 : (1968) CriLJ 230

Arms Act, 1959 — Section 39, 4Arms Rules, 1962 — Rule 2

High Courts07 Feb 1967Allowed

Ali Jan Iman Ali and Another Vs The State

Allahabad High Court · AIR 1968 All 28 : (1968) CriLJ 9

Evidence Act, 1872 — Section 9

High Courts07 Feb 1967

RAM NIRANJAN SATYANARAIN Vs COMMISSIONER OF Income Tax, U. P.

Allahabad High Court · (1967) 66 ITR 94

Income Tax Act, 1922 — Section 66(2)

High Courts06 Feb 1967Dismissed

Shiama Shanker Sharma Vs The Rent Control and Eviction Officer and Another

Allahabad High Court · (1967) 37 AWR 229

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

High Courts31 Jan 1967Dismissed

U.P. Electric Supply Co. Ltd. Vs H.V. Bowen and Another

Allahabad High Court · AIR 1968 All 95

Constitution of India, 1950 — Article 226, 227Electricity Act, 1910 — Section 7Uttar Pradesh Industrial Disputes Act, 1947 — Section 18, 2, 25FF, 25FFF, 25J(2)

High Courts27 Jan 1967Dismissed

The Kesar Sugar Works Ltd. and Another Vs State of Uttar Pradesh and Others

Allahabad High Court · (1967) 37 AWR 186

Civil Procedure Code, 1908 (CPC) — Section 148Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)Civil Procedure Code, 1908 (CPC) — Section 148

High Courts27 Jan 1967Allowed

Barjor Vs Deputy Director of Consolidation, Camp Kanpur, and others

Allahabad High Court · (1968) 38 AWR 156

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154, 189

High Courts27 Jan 1967Allowed

Vishwanath Tripathi and another Vs The State of Uttar Pradesh and others

Allahabad High Court · (1968) 38 AWR 114

Uttar Pradesh Municipalities Act, 1916 — Section 87A(3)

High Courts27 Jan 1967Allowed

Mangal Chand Kunj Beharilal Vs The State of Uttar Pradesh and Others

Allahabad High Court · AIR 1968 All 193

Constitution of India, 1950 — Article 226Uttar Pradesh Sales Tax Act, 1948 — Section 8A(4)

High Courts25 Jan 1967Dismissed

Ram Niwas Pushkar Dutta through Pushkar Dutta Vs Nankau Ram and Others

Allahabad High Court · (1967) 37 AWR 830

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7A

High Courts24 Jan 1967

VISHWANATH Vs COMMISSIONER OF Income Tax, U. P.

Allahabad High Court · (1968) 67 ITR 521

Income Tax Act, 1922 — Section 66(1)