COURT ARCHIVE

Allahabad High Court judgments, 1968

335 judgments · page 13 of 17

High Courts02 Mar 1968Partly Allowed

Chiranjilal Kallu Ram Vs State of Uttar Pradesh and Others

Allahabad High Court · AIR 1968 All 349

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 123, 2(28), 33, 33(1), 35Uttar Pradesh Motor Vehicles Rules, 1940 — Rule 22

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High Courts01 Mar 1968Dismissed

Bharat Glass Factory Vs Sales Tax Officer and Others

Allahabad High Court · (1968) 21 STC 445

Constitution of India, 1950 — Article 226

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High Courts01 Mar 1968Dismissed

Khyali Ram Vs Joint Director of Consolidation UP Lucknow Camp at Allahabad and others

Allahabad High Court · (1968) 38 AWR 306

Evidence Act, 1872 — Section 43

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High Courts01 Mar 1968

Ram Swarup Gupta and others Vs Jyoti Swarup Agarwal and another

Allahabad High Court · (1968) 38 AWR 290

Criminal Procedure Code, 1898 (CrPC) — Section 561Penal Code, 1860 (IPC) — Section 420

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High Courts29 Feb 1968Dismissed

Atma Ram Vs State

Allahabad High Court · (1968) 38 AWR 584

Criminal Procedure Code, 1898 (CrPC) — Section 173, 190(1)(b), 4(h)

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High Courts29 Feb 1968Allowed

VITHALDAS Vs Income Tax OFFICER, DISTRICT II(II), KANPUR.

Allahabad High Court · (1969) 71 ITR 204

Constitution of India, 1950 — Article 226

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High Courts29 Feb 1968Allowed

Vithaldas Kedar Nath Vs Income Tax Officer District II (ii) Kanpur and Another

Allahabad High Court · AIR 1969 All 390

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 35, 35(1), 35(5)

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High Courts28 Feb 1968Dismissed

Major Latoor Singh Proprietor Chaudhary Motors and Service Depot. Vs M/s. Meerut Cold Storage And General Mills Ltd. Meerut City

Allahabad High Court · (1968) 38 AWR 267

Easements Act, 1882 — Section 60

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High Courts28 Feb 1968Allowed

Prabhu Dayal Vs The State

Allahabad High Court · (1968) 38 AWR 207

General Clauses Act, 1897 — Section 6Prevention of Food Adulteration Act, 1954 — Section 7

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High Courts27 Feb 1968Allowed

Balmukund Upadhya Vs Smt. Bhagwati Devi

Allahabad High Court · AIR 1969 All 210

Limitation Act, 1963 — Section 5

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High Courts23 Feb 1968Allowed

Shiv Baran Vs State of UP and others

Allahabad High Court · (1968) 38 AWR 301

Transfer of Property Act, 1882 — Section 43Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 152

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High Courts23 Feb 1968Disposed Of

Vikram Cotton Mills Ltd. Vs Industrial Finance Corporation of India and Others

Allahabad High Court · (1968) 38 CompCas 458

Companies Act, 1956 — Section 391Transfer of Property Act, 1882 — Section 2

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High Courts22 Feb 1968Disposed Of

Seth Dwarika Prasad Vs Jai Jai Shri Kunj Behari Lal and Others

Allahabad High Court · AIR 1969 All 220 : (1968) 38 AWR 224

Uttar Pradesh Encumbered Estates Act, 1934 — Section 19(2), 47

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High Courts21 Feb 1968Allowed

Smt. S. Srivastava and another Vs The Excise Commissioner, Uttar Pradesh, Allahabad and others

Allahabad High Court · (1968) 38 AWR 814

Constitution of India, 1950 — Article 226Uttar Pradesh Excise Act, 1910 — Section 11

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High Courts20 Feb 1968Disposed Of

SANTOSH KUMAR Vs COMMISSIONER OF Income Tax, U.P.

Allahabad High Court · (1969) 71 ITR 253

Income Tax Act, 1922 — Section 66(1)

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High Courts20 Feb 1968Allowed

Mahendra Kumar and others Vs DY. Director Consolidation, UP Lucknow Camp At Jaunpur and others

Allahabad High Court · (1968) 38 AWR 228

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High Courts20 Feb 1968Allowed

Dalel Singh Vs The Board of Revenue, U.P. At Allahabad and othres

Allahabad High Court · (1968) 38 AWR 314

Uttar Pradesh Tenancy Act, 1939 — Section 180Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 202

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High Courts16 Feb 1968Dismissed

TRILOK SINGH AND SONS Vs COMMISSIONER OF Income Tax, U.P.

Allahabad High Court · (1969) 71 ITR 29

Constitution of India, 1950 — Article 16, 22

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High Courts16 Feb 1968Disposed Of

COMMISSIONER OF Income Tax, U.P. Vs B. N. TALWAR.

Allahabad High Court · (1968) 69 ITR 704

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High Courts16 Feb 1968

State Vs Ram Datt and others

Allahabad High Court · (1968) 38 AWR 600

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