COURT ARCHIVE

Allahabad High Court judgments, 1968

335 judgments · page 10 of 17

High Courts29 Apr 1968Partly Allowed

National Carbon Co. Vs Commissioner of Sales Tax, U.P.

Allahabad High Court · AIR 1969 All 205 : (1969) 23 STC 388

Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 286(1)Uttar Pradesh Sales Tax Act, 1948 — Section 3

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High Courts29 Apr 1968Allowed

Municipal Board, Meeurt Vs Brij Behari

Allahabad High Court · (1968) 38 AWR 622

Prevention of Food Adulteration Rules, 1955 — Rule 43

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High Courts26 Apr 1968Allowed

Khushi Ram Vs State

Allahabad High Court · (1968) 38 AWR 444

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(6)

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High Courts26 Apr 1968Dismissed

Mandir Shivji Maharaj, through Parmal Singh Vs The Commissioner (Director of Consolidation), Meerut and others

Allahabad High Court · (1968) 38 AWR 549

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 8

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High Courts25 Apr 1968Allowed

Baldeo Krishen Nagar Vs State

Allahabad High Court · (1968) 38 AWR 503 : (1969) CriLJ 1154

Criminal Procedure Code, 1898 (CrPC) — Section 147, 561A

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High Courts24 Apr 1968Dismissed

Ratan Chand Gulati Vs Brij Bhushan Lal

Allahabad High Court · (1968) 38 AWR 658

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 9

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High Courts23 Apr 1968Dismissed

Income Tax Officer Vs Bisheshwar Lal

Allahabad High Court · (1970) 76 ITR 653

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 28

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High Courts23 Apr 1968Dismissed

Chhotey Lal and Another Vs The State

Allahabad High Court · AIR 1968 All 358

Penal Code, 1860 (IPC) — Section 302, 323, 324, 34

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High Courts23 Apr 1968Dismissed

Jalaluddin Vs State

Allahabad High Court · (1968) 38 AWR 590

Criminal Procedure Code, 1898 (CrPC) — Section 288, 342Evidence Act, 1872 — Section 73

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High Courts22 Apr 1968Dismissed

State of U.P. and Others Vs Jaswant Singh Sarna

Allahabad High Court · AIR 1968 All 383 : (1968) 38 AWR 404

Arms Act, 1959 — Section 13, 14, 14(1)Constitution of India, 1950 — Article 19, 19(1), 226

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High Courts17 Apr 1968Allowed

Zeenatullah Vs State

Allahabad High Court · (1968) 38 AWR 769

Penal Code, 1860 (IPC) — Section 224

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High Courts16 Apr 1968Allowed

Brij Mohan Chandra Vs Municipal Board, Nainital and others

Allahabad High Court · (1968) 38 AWR 438

Uttar Pradesh Municipalities Act, 1916 — Section 128(1)(vii)

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High Courts15 Apr 1968Dismissed

Shankar and Others Vs Dy. Director of Consolidation, U.P., Lucknow and Others

Allahabad High Court · AIR 1968 All 407

Constitution of India, 1950 — Article 226

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High Courts15 Apr 1968Dismissed

Ram Chandra Vyas Vs State of Uttar Pradesh and Another

Allahabad High Court · AIR 1969 All 480

Constitution of India, 1950 — Article 226, 309Fundamental Rules — Rule 22Government of India Act, 1935 — Section 211(1)

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High Courts12 Apr 1968Dismissed

Rani Dullaiya and another Vs Ganga Prasad

Allahabad High Court · (1968) 38 AWR 487

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 12

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High Courts12 Apr 1968Disposed Of

HARI OM COMPANY Vs COMMISSIONER OF Income Tax, U.P.

Allahabad High Court · (1969) 71 ITR 584

Income Tax Act, 1961 — Section 66(1)

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High Courts12 Apr 1968Allowed

Punni Lal Vs G.O.C.-in-Chief, Central Command and Others

Allahabad High Court · (1970) 1 LLJ 694

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 109, 323, 342, 504

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High Courts12 Apr 1968Dismissed

Bhuwaneshwar Prasad Gupta Vs The State

Allahabad High Court · AIR 1969 All 503 : (1968) 38 AWR 575 : (1969) CriLJ 1217

Criminal Procedure Code, 1898 (CrPC) — Section 156(1), 161, 161(3), 173(4)Prevention of Corruption Act, 1947 — Section 5A

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High Courts12 Apr 1968Allowed

State Vs Mohd. Yasin

Allahabad High Court · (1968) 38 AWR 521

Prevention of Food Adulteration Act, 1954 — Section 10(2), 2(xiii)

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High Courts11 Apr 1968Dismissed

Firm Birohichand Badri Vishal and Others Vs Firm Gangadhar Baijnath

Allahabad High Court · AIR 1970 All 43

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 11, Order 21 Rule 11(2), Order 21 Rule 89, Order 21 Rule 89(2)

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