COURT ARCHIVE

Allahabad High Court judgments, 1967

365 judgments · page 2 of 19

High Courts13 Dec 1967Allowed

Najjoo Vs Board of Revenue, Uttar Pradesh, Allahabad and others

Allahabad High Court · (1968) 38 AWR 152

Uttar Pradesh Tenancy Act, 1939 — Section 180(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209

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High Courts08 Dec 1967Dismissed

Abdul Wahid Khan Habibullah Khan and Others Vs Deputy Director of Consolidation, Jaunpur and Others

Allahabad High Court · AIR 1968 All 402 : (1968) 38 AWR 27 : (1968) RD 57

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 1, 11(2), 12, 2, 28Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 210

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High Courts08 Dec 1967Allowed

Raja Yuveraj Datt Singh Vs Prescribed Authority, Tahsil Lakhimpur and Others

Allahabad High Court · AIR 1968 All 305

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 10(2), 12, 14(6), 44Uttar Pradesh Imposition of Ceiling on Land Holdings Rules, 1961 — Rule 8

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High Courts07 Dec 1967

Hublal and others Vs State

Allahabad High Court · (1968) 38 AWR 261

Uttar Pradesh Excise Act, 1910 — Section 60(b)

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High Courts07 Dec 1967Dismissed

Surendra Singh Vs State

Allahabad High Court · (1968) 38 AWR 99

Arms Act, 1959 — Section 25, 39

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High Courts06 Dec 1967Dismissed

Ram Swarup and another Vs Ram Niwas

Allahabad High Court · (1968) 38 AWR 357

Transfer of Property Act, 1882 — Section 106

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High Courts06 Dec 1967Dismissed

Khan Mohd. and others Vs State of UP

Allahabad High Court · (1968) 38 AWR 292

Criminal Procedure Code, 1898 (CrPC) — Section 345(2)Penal Code, 1860 (IPC) — Section 147, 324

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High Courts05 Dec 1967

Tahir Vs State

Allahabad High Court · (1969) CriLJ 682

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 395

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High Courts04 Dec 1967Allowed

Pardesi Vs State

Allahabad High Court · (1968) 38 AWR 711

Penal Code, 1860 (IPC) — Section 328

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High Courts04 Dec 1967Allowed

Krishna Kumar Vs Ram Kishore and others

Allahabad High Court · (1968) 38 AWR 796

Criminal Procedure Code, 1898 (CrPC) — Section 540Penal Code, 1860 (IPC) — Section 323, 325

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High Courts04 Dec 1967Dismissed

Syed Niyaz Ahmad and Another Vs State of U.P. and Another

Allahabad High Court · AIR 1968 All 430

Constitution of India, 1950 — Article 226

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High Courts04 Dec 1967Dismissed

Bisram Singh and Others Vs State of U.P.

Allahabad High Court · AIR 1969 All 521 : (1968) 38 AWR 464 : (1969) CriLJ 1332

Criminal Procedure Code, 1898 (CrPC) — Section 205, 205(1), 288, 439

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High Courts04 Dec 1967

The State of U.P. Vs Chandrapal Singh and Others

Allahabad High Court · (1968) 38 AWR 632 : (1968) CriLJ 1342

Penal Code, 1860 (IPC) — Section 117, 124, 141, 143, 146

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High Courts01 Dec 1967Dismissed

Misri and others Vs Piarey Lal and another

Allahabad High Court · (1968) 38 AWR 288

Criminal Procedure Code, 1898 (CrPC) — Section 251A, 252, 540

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High Courts01 Dec 1967Dismissed

Ram Dass Vs The State

Allahabad High Court · (1969) CriLJ 347

Prevention of Food Adulteration Act, 1954 — Section 10, 16, 7

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High Courts30 Nov 1967Disposed Of

Agarwal and Co. Vs Commissioner of Income Tax

Allahabad High Court · (1968) 68 ITR 673

Companies Act, 1913 — Section 4(2), 4(3)Income Tax Act, 1922 — Section 26A

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High Courts30 Nov 1967Allowed

Barjatya Traders Vs Sales Tax Officer

Allahabad High Court · (1968) 21 STC 197

Uttar Pradesh Sales Tax Act, 1948 — Section 3D

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High Courts29 Nov 1967Disposed Of

Shiv Charan Das Sharma Vs Regional Transport Authority and Others

Allahabad High Court · AIR 1969 All 269 : (1968) 38 AWR 42 : (1967) 37 AWR 845

Constitution of India, 1950 — Article 226, 32Motor Vehicles Act, 1939 — Section 2(20), 47, 62, 68G

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High Courts28 Nov 1967Dismissed

Budha Vs Munsif East, Hardoi and others

Allahabad High Court · (1968) 38 AWR 211

Negotiable Instruments Act, 1881 (NI) — Section 4

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High Courts27 Nov 1967Allowed

A.K. Chakravarty and Another Vs The State

Allahabad High Court · AIR 1969 All 80 : (1968) 38 AWR 262 : (1969) CriLJ 137

Prevention of Food Adulteration Act, 1954 — Section 10(1), 10(7)

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