High Courts10 Sept 1968Dismissed
Gopal Prasad Singh Vs Deputy Director of Medical and Health Services
Allahabad High Court · (1968) 38 AWR 834 : (1969) 1 LLJ 223
Constitution of India, 1950 — Article 16, 226
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,876 of 5,024
High Courts10 Sept 1968
State Vs Kamla Ram Nautiyal and Others
Allahabad High Court · (1970) CriLJ 1283
Essential Commodities Act, 1955 — Section 8Penal Code, 1860 (IPC) — Section 465
High Courts10 Sept 1968
Upper India Sugar Exchange Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1969) 72 ITR 331
Income Tax Act, 1922 — Section 66(1)
High Courts06 Sept 1968Dismissed
Mewa Lal Vs Rukumpal Singh and another
Allahabad High Court · (1968) 38 AWR 696
Transfer of Property Act, 1882 — Section 5Uttar Pradesh Debt Redemption Act, 1940 — Section 17Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 6(g)
High Courts05 Sept 1968
Agarwala Brothers Vs Commissioner of Sales Tax
Allahabad High Court · (1969) 23 STC 306
High Courts05 Sept 1968Allowed
Raja Ram Kumar Bhargava Vs State of Uttar Pradesh and Another
Allahabad High Court · AIR 1969 All 604
Land Acquisition Act, 1894 — Section 3, 4, 8, 9
High Courts05 Sept 1968Allowed
The Burhwal Sugar Mills Company Ltd. Vs The Sales Tax Officer and Others
Allahabad High Court · (1969) 23 STC 241
Central Sales Tax Act, 1956 — Section 9Constitution of India, 1950 — Article 226
High Courts03 Sept 1968Allowed
Municipal Board, Moradabad Vs Gopi Chand
Allahabad High Court · (1968) 38 AWR 695
High Courts03 Sept 1968Dismissed
Sheo Narain Duli Chand Vs Commissioner of Income Tax
Allahabad High Court · (1969) 72 ITR 766
Income Tax Act, 1922 — Section 66(1)
High Courts02 Sept 1968Allowed
Sri Ram Gopal and Another Vs Surendra Kumar and Others
Allahabad High Court · AIR 1970 All 221
Registration Act, 1908 — Section 34, 35(3), 72, 73, 77
High Courts30 Aug 1968Allowed
Lakhan Singh and another Vs State
Allahabad High Court · (1968) 38 AWR 800
Criminal Procedure Code, 1898 (CrPC) — Section 514
High Courts29 Aug 1968Dismissed
Ali Sher Vs State
Allahabad High Court · (1968) 38 AWR 797
Constitution of India, 1950 — Article 1, 12Defence of India Rules, 1962 — Rule 154(1), 35(6)(e)
High Courts29 Aug 1968Dismissed
Chhange Vs The Deputy Director of Consolidation, UP Lucknow Camp At Hardoi and others
Allahabad High Court · (1968) 38 AWR 876
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 157(1), 21(1)(h)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 157(1), 21(1)(h)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 157(1), 21(1)(h)
High Courts29 Aug 1968Dismissed
Mahant Manadeo Vs Mahant Yaduvansh Deo Gopinath
Allahabad High Court · AIR 1969 All 571
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2, 92Transfer of Property Act, 1882 — Section 8
High Courts28 Aug 1968Dismissed
Yadram Vs State
Allahabad High Court · (1968) 38 AWR 675
Prevention of Food Adulteration Act, 1954 — Section 23, 24, 9
High Courts26 Aug 1968Allowed
Ram Sahai and others Vs Amar Singh and others
Allahabad High Court · (1968) 38 AWR 673
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 330
High Courts23 Aug 1968Allowed
Ram Singh and another Vs Director of Consolidation, Camp at Ballia and others
Allahabad High Court · (1968) 38 AWR 844
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 152
High Courts23 Aug 1968Allowed
Sardar Inder Singh Vs Income Tax Officer, C-Ward and Others
Allahabad High Court · (1969) 72 ITR 349
Income Tax Act, 1922 — Section 34(1)Income Tax Act, 1961 — Section 147, 148, 149
High Courts22 Aug 1968Allowed
Birkha Vs The State and others
Allahabad High Court · (1968) 38 AWR 811