High Courts08 Apr 1968Disposed Of
Mazharul Islam and Others Vs Khacher Bux and Another
Allahabad High Court · AIR 1969 All 554
Administration of Evacuee Property Act, 1950 — Section 10(2)Transfer of Property Act, 1882 — Section 54, 9
COURT ARCHIVE
Allahabad High Court judgments, 1968
335 judgments · page 11 of 17
High Courts08 Apr 1968Dismissed
Shyama Charan Sri Ram Saran Vs The State
Allahabad High Court · AIR 1969 All 61 : (1969) CriLJ 129
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 105, 54Penal Code, 1860 (IPC) — Section 300, 302
High Courts04 Apr 1968Disposed Of
Rajendra Prasad Oil Mills, Kanpur and Another Vs Smt. Chunni Devi and Others
Allahabad High Court · AIR 1969 All 1 : (1968) 38 AWR 377
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 10
High Courts04 Apr 1968Allowed
Daya Ram Vs The State of U.P. and others
Allahabad High Court · (1968) 38 AWR 327
Uttar Pradesh Land Revenue Act, 1901 — Section 201
High Courts04 Apr 1968Dismissed
Gaon Samaj, Didhauni Vs Deputy Director, Consolidation, UP Lucknow Camp At Jaunpur and others
Allahabad High Court · (1968) 38 AWR 603
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 8A, 9B(3)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 24A(2)
High Courts03 Apr 1968Dismissed
GULAB CHAND DHANNA LAL Vs Income Tax OFFICER.
Allahabad High Court · (1969) 71 ITR 349
Constitution of India, 1950 — Article 226
High Courts03 Apr 1968Dismissed
Zonal Manager, Life Insurance Corporation of India Vs Hari Om Varshany
Allahabad High Court · (1968) 38 CompCas 497 : (1968) 17 FLR 309
High Courts03 Apr 1968Dismissed
Mst. Sardaran and Others Vs Sunderlal Baldeo Prasad and Others
Allahabad High Court · AIR 1968 All 363
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3Evidence Act, 1872 — Section 115, 61, 62, 63, 65Limitation Act, 1908 — Article 139, 142
High Courts03 Apr 1968Dismissed
Baladin Ram and another Vs State
Allahabad High Court · (1968) 38 AWR 347
Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 466
High Courts03 Apr 1968Allowed
Gopi Chand Vs State
Allahabad High Court · (1969) CriLJ 1153
Essential Commodities Act, 1955 — Section 7, 8
High Courts02 Apr 1968
Vishwanath Vs State and Another
Allahabad High Court · AIR 1968 All 415 : (1968) 38 AWR 373 : (1968) CriLJ 1640
Criminal Procedure Code, 1898 (CrPC) — Section 423, 423(1), 439, 517, 520Penal Code, 1860 (IPC) — Section 447
High Courts29 Mar 1968Disposed Of
MAHABIR SUGAR MILLS (P.) LTD. Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1969) 71 ITR 87
Income Tax Act, 1922 — Section 10(2)(xv)
High Courts28 Mar 1968Dismissed
Tribeni and others Vs The State of U.P. and others
Allahabad High Court · (1968) 38 AWR 425
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5(b)(i), 5(b)(ii)
High Courts27 Mar 1968Allowed
Nawab Husain Vs State of U.P.
Allahabad High Court · AIR 1969 All 466
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 311, 311(1), 311(2)
High Courts27 Mar 1968Dismissed
Bhopal Vs State of UP
Allahabad High Court · (1968) 38 AWR 889
Penal Code, 1860 (IPC) — Section 324, 394Penal Code, 1860 (IPC) — Section 324, 394Penal Code, 1860 (IPC) — Section 324, 394
High Courts26 Mar 1968Allowed
Vidya Ram and another Vs The State of Uttar Pradesh and others
Allahabad High Court · (1968) 38 AWR 325
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11
High Courts22 Mar 1968Dismissed
Shanti Sarup Vs Radhaswami Satsang Sabha, Dayalbagh Agra and Others
Allahabad High Court · AIR 1969 All 248
Allahabad High Court Rules, 1952 — Rule 9Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 15 Rule 1, Order 15 Rule 4, Order 29 Rule 1, Order 41 Rule 22Easements Act, 1882 — Section 52
High Courts22 Mar 1968Dismissed
Pancham Vs Raja Singh
Allahabad High Court · (1968) 38 AWR 401
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 228
High Courts22 Mar 1968Allowed
Kanhaiya Lal Vs State
Allahabad High Court · (1968) 38 AWR 602
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)
High Courts21 Mar 1968Disposed Of
Ram Surat Singh Vs State and others
Allahabad High Court · (1968) 38 AWR 448
Criminal Procedure Code, 1898 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 188, 447