High Courts29 Oct 1968Dismissed
Shri Irfan Ali Vs State
Allahabad High Court · (1970) 40 AWR 679 : (1970) CriLJ 603
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 228, 3, 30, 302
COURT ARCHIVE
Allahabad High Court judgments, 1968
335 judgments · page 3 of 17
High Courts28 Oct 1968Disposed Of
Union of India and another Vs Hem Chandra and others
Allahabad High Court · (1968) 10 AHC CK 0012
Administration of Evacuee Property (Central) Rules, 1950 — Rule 22Administration of Evacuee Property Act, 1950 — Section 17, 28, 4, 40, 46(d)Limitation Act, 1908 — Article 116, 120, 97, 9
High Courts28 Oct 1968Dismissed
Union of India (UOI) and Another Vs Hem Chandra and Others
Allahabad High Court · AIR 1970 All 228
Administration of Evacuee Property (Central) Rules, 1950 — Rule 22Administration of Evacuee Property Act, 1950 — Section 17, 28, 4, 40, 46Limitation Act, 1908 — Article 116, 120, 97, 9
High Courts24 Oct 1968Dismissed
J.K. Commercial Corporation Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1969) 72 ITR 296
Income Tax Act, 1922 — Section 12(2)
High Courts18 Oct 1968Allowed
Rishi Kesh Singh and Others Vs The State
Allahabad High Court · AIR 1970 All 51 : (1970) CriLJ 132
Constitution of India, 1950 — Article 141Evidence Act, 1872 — Section 101, 104, 105, 114, 3Penal Code, 1860 (IPC) — Section 299, 6, 76, 96
High Courts17 Oct 1968Allowed
Suraj Narain Shukla Vs Superintendent Central Excise, Varanasi and Another
Allahabad High Court · AIR 1969 All 524
Central Excises and Salt Act, 1944 — Section 12, 35Sea Customs Act, 1878 — Section 189
High Courts17 Oct 1968Disposed Of
Commissioner of Income Tax Vs Babu Ram Chandra Bhan
Allahabad High Court · (1969) 74 ITR 143
Income Tax Act, 1922 — Section 30(1), 67A
High Courts17 Oct 1968Dismissed
Dariao Singh and others Vs Dy. Director of Consolidation, U.P. Camp At Bulandshahr and others
Allahabad High Court · (1968) 38 AWR 882
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12B, 12CUttar Pradesh Consolidation of Holdings Act, 1953 — Section 12B, 12CUttar Pradesh Consolidation of Holdings Act, 1953 — Section 12B, 12C
High Courts16 Oct 1968Dismissed
Gaon Sabha Birshadpur Vs Deputy Director of Consolidation, Jaunpur and another
Allahabad High Court · (1968) 38 AWR 843
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 2(1)(c)
High Courts16 Oct 1968Dismissed
Pritam Singh Vs State
Allahabad High Court · AIR 1969 All 513 : (1968) 38 AWR 865 : (1969) CriLJ 1329
Criminal Procedure Code, 1898 (CrPC) — Section 247, 403
High Courts16 Oct 1968Allowed
Deoki Nandan Vs M.L. Gupta, Sales Tax Officer
Allahabad High Court · (1969) 23 STC 481
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 34
High Courts15 Oct 1968Disposed Of
Hind Auto Indo Ltd. Vs Premier Motors (P) Ltd. and Another
Allahabad High Court · AIR 1970 All 165
Companies (Court) Rules, 1959 — Rule 11, 11(10), 32, 67, 69Companies Act, 1956 — Section 391(1), 391(2), 394A, 643
High Courts14 Oct 1968Dismissed
Hakim Singh Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1970 All 151 : (1969) 39 AWR 526
Land Acquisition (Amendment) Act, 1923 — Section 3, 4Land Acquisition Act, 1894 — Section 17(1), 17(2), 17(4), 4, 5A
High Courts11 Oct 1968
Maharaja Dharmendra Prasad Singh and Another Vs State of Uttar Pradesh and Others
Allahabad High Court · AIR 1969 All 484 : (1969) 39 AWR 66
Allahabad High Court Rules, 1952 — Rule 2Uttar Pradesh General Clauses Act, 1904 — Section 13(2)
High Courts10 Oct 1968Dismissed
Concrete Spun Pipe Works Vs Sales Tax Officer
Allahabad High Court · (1969) 24 STC 48
Uttar Pradesh Sales Tax Act, 1948 — Section 22
High Courts07 Oct 1968Allowed
Bhagwan Das Vs Northern Railway (by Chief Mechanical Engineer, Headquarters) and Others
Allahabad High Court · (1970) 1 LLJ 237
Uttar Pradesh General Clauses Act, 1904 — Section 16
High Courts07 Oct 1968Disposed Of
RADHA VILAS KARYALAYA, VARANASI Vs COMMISSIONER OF Income Tax, LUCKNOW.
Allahabad High Court · (1969) 71 ITR 279
Income Tax Act, 1961 — Section 66
High Courts07 Oct 1968Dismissed
Mohammad Amin Vs Sub-Divisional Officer Sadar Sultanpur and others
Allahabad High Court · (1968) 38 AWR 802
Uttar Pradesh Panchayat Raj Act, 1947 — Section 89(1)Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 120
High Courts05 Oct 1968Dismissed
Smt. Rohini Kumari Vs Narendra Singh
Allahabad High Court · AIR 1970 All 102
Hindu Marriage Act, 1955 — Section 10, 10(1)
High Courts05 Oct 1968Allowed
Beni Madho Nigam Vs Smt. Murti and others
Allahabad High Court · (1968) 38 AWR 726
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3