High Courts23 Oct 1967Allowed
Smt. Ram Piyari Vs Raj Kumar
Allahabad High Court · (1968) 38 AWR 12
Criminal Procedure Code, 1898 (CrPC) — Section 145Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229B
COURT ARCHIVE
Allahabad High Court judgments, 1967
365 judgments · page 5 of 19
High Courts23 Oct 1967
Ram Kishore Vs Bali Ram and Others
Allahabad High Court · (1968) 38 AWR 395 : (1969) CriLJ 70
Criminal Procedure Code, 1898 (CrPC) — Section 145Oaths Act, 1873 — Section 11
High Courts20 Oct 1967Allowed
Abdul Saeed and Another Vs State of U.P. and Others
Allahabad High Court · AIR 1968 All 428 : (1968) 38 AWR 398 : (1968) RD 72
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 157
High Courts20 Oct 1967Allowed
Devi Prasad Sharma Vs State
Allahabad High Court · (1968) 38 AWR 431
Criminal Procedure Code, 1898 (CrPC) — Section 221, 225, 342
High Courts19 Oct 1967Allowed
Raghubar Dayal Vs State
Allahabad High Court · (1968) 38 AWR 260
Criminal Procedure Code, 1898 (CrPC) — Section 423, 428
High Courts19 Oct 1967Allowed
Chandra Pal Vs State of U.P.
Allahabad High Court · (1968) 38 AWR 183
Arms Act, 1959 — Section 25(1)(a), 39
High Courts18 Oct 1967Allowed
Ram Niwaz Vs Dy. Director of Consolidation and Others
Allahabad High Court · (1967) 37 AWR 765
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9(2)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 110A, 110AAA
High Courts17 Oct 1967Dismissed
Abdul Hassan Ali, Nadir and Others Vs State of Uttar Pradesh
Allahabad High Court · AIR 1969 All 548 : (1969) CriLJ 1335
Defence of India Act, 1962 — Section 41, 44Defence of India Rules, 1962 — Rule 45
High Courts06 Oct 1967Allowed
L. Prem Prakash Vs Rent Control and Eviction Officer and Another
Allahabad High Court · (1967) 37 AWR 762
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2)
High Courts06 Oct 1967Dismissed
Mahip and Others Vs State of U.P.
Allahabad High Court · (1967) 37 AWR 829
Criminal Procedure Code, 1898 (CrPC) — Section 161
High Courts06 Oct 1967
Ulfat Vs State
Allahabad High Court · (1967) 37 AWR 757 : (1970) CriLJ 767
Penal Code, 1860 (IPC) — Section 395
High Courts05 Oct 1967Disposed Of
Gangoo Vs Asharfi Lal and others
Allahabad High Court · (1968) 38 AWR 308
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(2), 44(ii)
High Courts04 Oct 1967Allowed
Smt. Ram Katori Vs Smt. Prakashwati
Allahabad High Court · (1968) 38 AWR 233
Hindu Succession Act, 1956 — Section 15(1)(a), 15(2)(a)
High Courts30 Sept 1967Allowed
Ishwar Pratap Gautam Vs State of Uttar Pradesh and Another
Allahabad High Court · (1969) 1 LLJ 5
Constitution of India, 1950 — Article 226
High Courts29 Sept 1967Dismissed
Khubi Singh Vs Joint Director of Consolidation, Meerut and others
Allahabad High Court · (1968) 38 AWR 242
Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 27Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 204
High Courts26 Sept 1967Disposed Of
Gobind Sugar Mills Vs Judge, Sales Tax (Revision), And Another
Allahabad High Court · (1967) 09 AHC CK 0030
High Courts25 Sept 1967Dismissed
Ram Singh Vs Neki Ram and others
Allahabad High Court · (1968) 38 AWR 132
Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Consolidation of Holdings (Amendment) Act, 1963 — Section 47
High Courts22 Sept 1967Allowed
Mahendra Pal Singh Vs State
Allahabad High Court · (1968) 38 AWR 100
Evidence Act, 1872 — Section 27
High Courts22 Sept 1967Allowed
Sita Ram and Sons Vs Nagar Mahapalika, Varanasi and another
Allahabad High Court · (1968) 38 AWR 77
Uttar Pradesh Excise Act, 1910 — Section 3
High Courts22 Sept 1967Allowed
Bhagwan Dayal Piarey Lal Vs The State
Allahabad High Court · AIR 1968 All 290 : (1968) CriLJ 1028
Criminal Procedure Code, 1898 (CrPC) — Section 157Evidence Act, 1872 — Section 3