High Courts12 Feb 1968Dismissed
Mangu Lal Vs State
Allahabad High Court · (1968) 38 AWR 294
Criminal Procedure Code, 1898 (CrPC) — Section 517, 520
COURT ARCHIVE
Allahabad High Court judgments, 1968
335 judgments · page 14 of 17
High Courts12 Feb 1968Allowed
Regional Provident Fund Commissioner Vs Official Liquidator
Allahabad High Court · (1969) 18 FLR 197 : (1969) 1 LLJ 811
Companies Act, 1956 — Section 530, 530(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5
High Courts12 Feb 1968Dismissed
Sanghvi (P.S.) Vs Union of India (UOI) and Others
Allahabad High Court · (1969) 2 LLJ 474
Constitution of India, 1950 — Article 14, 16, 226, 311
High Courts12 Feb 1968Dismissed
Parmeshwar Ram Vs Notified Area Committee, Mohammadabad
Allahabad High Court · (1968) 38 AWR 331
Criminal Procedure Code, 1898 (CrPC) — Section 561AUttar Pradesh Municipalities Act, 1916 — Section 299(1)
High Courts10 Feb 1968Allowed
Ganga Saran Vs State
Allahabad High Court · (1968) 38 AWR 277
Prevention of Food Adulteration Act, 1954 — Section 16
High Courts09 Feb 1968Allowed
Ramesh Chandra Sharma Vs Roadside Land Control Officer and others
Allahabad High Court · (1968) 38 AWR 794
Uttar Pradesh Road Side Land Control Act, 1945 — Section 12, 5, 6Uttar Pradesh Road Side Land Control Rules, 1964 — Rule 5
High Courts09 Feb 1968Dismissed
Mam Chand Vs The Sub-Divisional Officer, Ghaziabad, Distt. Meerut and others
Allahabad High Court · (1968) 38 AWR 278
Penal Code, 1860 (IPC) — Section 405
High Courts09 Feb 1968Dismissed
Badri Prasad Rastogi Vs Suraj Narain Dube
Allahabad High Court · AIR 1969 All 551
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 4Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, 38Limitation Act, 1908 — Article 182, 14
High Courts08 Feb 1968Allowed
Shyam Lal Vs State
Allahabad High Court · AIR 1968 All 392 : (1968) 38 AWR 390 : (1968) CriLJ 1461
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 7
High Courts08 Feb 1968Dismissed
NIRANJAN LAL POTDAR Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1969) 71 ITR 263
Income Tax Act, 1922 — Section 34, 66(1)
High Courts08 Feb 1968Allowed
Sahu Ram Kishan Vs State of U.P.
Allahabad High Court · (1968) 38 AWR 311
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 102
High Courts08 Feb 1968Allowed
Deo Dutt and others Vs The Joint Director of Consolidation, U.P. Camp Gorakhpur and others
Allahabad High Court · (1968) 38 AWR 317
Constitution of India, 1950 — Article 226
High Courts08 Feb 1968Dismissed
Niranjanlal Potdar Vs Commissioner of Income Tax, U.P., Lucknow
Allahabad High Court · AIR 1969 All 387
Income Tax Act, 1922 — Section 34(1)
High Courts07 Feb 1968Allowed
Smt. Ira Mittra Vs A.K. Mandhyan and The State of UP and others
Allahabad High Court · (1968) 38 AWR 236
High Courts07 Feb 1968Allowed
Vishambhar Dayal Vs The State
Allahabad High Court · (1968) 38 AWR 594
Constitution of India, 1950 — Article 14Uttar Pradesh Prisoners Release on Probation Act, 1938 — Section 2
High Courts06 Feb 1968Partly Allowed
DEOKINANDAN KHETAN Vs CONTROLLER OF ESTATE DUTY.
Allahabad High Court · (1968) 69 ITR 801
Estate Duty Act, 1953 — Section 53, 64
High Courts06 Feb 1968Dismissed
Sant Das Maheshwari Vs Babu Ram Jodoun and Others
Allahabad High Court · AIR 1969 All 436 : (1969) CriLJ 1097
Constitution of India, 1950 — Article 226, 25, 25(1), 26Criminal Procedure Code, 1898 (CrPC) — Section 96Penal Code, 1860 (IPC) — Section 295A
High Courts05 Feb 1968Allowed
Jata Shanker Vs Prem Shanker and others
Allahabad High Court · (1968) 38 AWR 332
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 169
High Courts05 Feb 1968Dismissed
Govind Ram Vs Lahori and others
Allahabad High Court · (1968) 38 AWR 447
Criminal Procedure Code, 1898 (CrPC) — Section 145(3)