High Courts01 Feb 1968Allowed
Mohan Lal Vs State
Allahabad High Court · (1968) 38 AWR 456
Uttar Pradesh Excise Act, 1910 — Section 60(a)
COURT ARCHIVE
Allahabad High Court judgments, 1968
335 judgments · page 15 of 17
High Courts01 Feb 1968
Dariyao and Another Vs State
Allahabad High Court · (1969) CriLJ 1273
Penal Code, 1860 (IPC) — Section 300, 302, 325, 34, 53
High Courts31 Jan 1968Dismissed
Zamir Ahmad Vs State and another
Allahabad High Court · (1968) 38 AWR 452
Central Excises and Salt Act, 1944 — Section 33, 40(2), 9Constitution of India, 1950 — Article 20(2)
High Courts30 Jan 1968Allowed
Jhaman Das and another Vs State
Allahabad High Court · (1968) 38 AWR 682
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(ii)
High Courts30 Jan 1968Dismissed
Rattu Ram Vs Rajendra Tewari and another
Allahabad High Court · (1968) 38 AWR 819
Penal Code, 1860 (IPC) — Section 417, 420
High Courts30 Jan 1968Allowed
Chandra Gupta Vs State of Uttar Pradesh and Another
Allahabad High Court · (1968) 2 LLJ 594
Civil Procedure Code, 1908 (CPC) — Section 60
High Courts30 Jan 1968Dismissed
Gulshan Khandsari Udyog Vs Union of India (UOI), New Delhi and Another
Allahabad High Court · AIR 1969 All 432
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 19A
High Courts30 Jan 1968
Habib Seth Vs Kashi Nath and others
Allahabad High Court · (1968) 38 AWR 340
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7Transfer of Property Act, 1882 — Section 111
High Courts25 Jan 1968
Srivastava (S.P.) and Another Vs Banaras Electric Light and Power Company Ltd. and Others
Allahabad High Court · (1968) 2 LLJ 483
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 1, 10, 11, 12, 13
High Courts25 Jan 1968Allowed
Mast Ram Ram Charan and Others Vs Deputy Commissioner Bahraich and Another
Allahabad High Court · AIR 1968 All 321
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 80Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts24 Jan 1968Allowed
Ram Gopal Vs State
Allahabad High Court · (1968) 38 AWR 192 : (1970) CriLJ 384
Penal Code, 1860 (IPC) — Section 218
High Courts24 Jan 1968Dismissed
Khusali and Others Vs The State of U.P.
Allahabad High Court · (1968) CriLJ 982
Penal Code, 1860 (IPC) — Section 399, 402
High Courts19 Jan 1968Allowed
Ram Autar Vs State
Allahabad High Court · (1968) 38 AWR 428
Criminal Procedure Code, 1898 (CrPC) — Section 249
High Courts19 Jan 1968Allowed
Malkhan Singh Vs State
Allahabad High Court · (1968) 38 AWR 497
Criminal Procedure Code, 1898 (CrPC) — Section 514, 515
High Courts18 Jan 1968Allowed
Raja Ram and others Vs Mata Prasad and others
Allahabad High Court · (1968) 38 AWR 247
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts18 Jan 1968Dismissed
Rajendra and Another Vs The State
Allahabad High Court · (1968) CriLJ 811
Penal Code, 1860 (IPC) — Section 300, 302, 34, 84
High Courts18 Jan 1968Dismissed
Mohd. Shuaul Islam Vs The Rent Control and Eviction Officer and others
Allahabad High Court · (1968) 38 AWR 141
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7, 7(20
High Courts18 Jan 1968Allowed
Rahmat Ullah Vs State
Allahabad High Court · AIR 1969 All 165 : (1969) CriLJ 450
Citizenship Act, 1955 — Section 9(1), 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 77(1)
High Courts18 Jan 1968Dismissed
Chandrika Vs State of Uttar Pradesh and others
Allahabad High Court · (1968) 38 AWR 326
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 20
High Courts18 Jan 1968Allowed
Jagarnath and another Vs State
Allahabad High Court · (1968) 38 AWR 625
Criminal Procedure Code, 1898 (CrPC) — Section 403