High Courts02 Aug 1968Partly Allowed
Beni Ram Mool Chand Vs The Sales Tax Officer and Others
Allahabad High Court · (1969) 23 STC 423
Central Sales Tax Act, 1956 — Section 9Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 29
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,878 of 5,024
High Courts01 Aug 1968Allowed
Khacheru Singh Vs Banarsi Dass
Allahabad High Court · (1968) 38 AWR 793
Uttar Pradesh Panchayat Raj Act, 1947 — Section 89(4)
High Courts01 Aug 1968Dismissed
Tika Rajpal Singh and another Vs Basdeo
Allahabad High Court · (1968) 38 AWR 635
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(a)
High Courts30 Jul 1968
R.B. Narain Singh Sugar Mills Ltd., Lhaksar Vs Commissioner of Sales Tax, U.P., Lucknow
Allahabad High Court · AIR 1969 All 516 : (1969) 23 STC 314
Central Sales Tax Act, 1956 — Section 3, 6, 8, 9Constitution of India, 1950 — Article 1(1), 1(2)Uttar Pradesh Sales Tax Act, 1948 — Section 11
High Courts30 Jul 1968Dismissed
State of U.P. and Another Vs Sure and Others
Allahabad High Court · AIR 1969 All 245 : (1968) 38 AWR 554
Land Acquisition Act, 1894 — Section 17(1), 17(1A), 17(2), 17(4), 4(1)
High Courts26 Jul 1968Allowed
Smt. Shanti Agarwal Vs Ram Murti
Allahabad High Court · (1968) 38 AWR 656
Limitation Act, 1963 — Section 14
High Courts25 Jul 1968Allowed
Bhagwat Dayal and Others Vs B.B. Sahi and others
Allahabad High Court · (1968) 38 AWR 894
Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 10, 8Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 10, 8Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 10, 8
High Courts25 Jul 1968Allowed
Sahaj Ram Rehandmal Vs Commissioner of Sales Tax
Allahabad High Court · (1969) 23 STC 109
High Courts23 Jul 1968Allowed
Masitullah Khan and Others Vs The Collector and Others
Allahabad High Court · (1969) 23 STC 106
Constitution of India, 1950 — Article 226
High Courts19 Jul 1968Allowed
Deoki Nandan Awasthi Vs Board of Revenue UP Allahabad and others
Allahabad High Court · (1968) 38 AWR 681
Succession Act, 1925 — Section 152, 163
High Courts19 Jul 1968Allowed
Babu Lal Vs Ram Harakh and others
Allahabad High Court · (1968) 38 AWR 679
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 169
High Courts18 Jul 1968Dismissed
Chidda Singh Vs Arjun Singh and others
Allahabad High Court · (1968) 38 AWR 689
Constitution of India, 1950 — Article 19(1)(f)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5(c)(ii)
High Courts12 Jul 1968Allowed
Raghubir Saran Vs O.P. Jain, Additional Munsif (I) and Others
Allahabad High Court · (1969) 73 ITR 482
Finance Act, 1964 — Section 32Income Tax Act, 1922 — Section 54Income Tax Act, 1961 — Section 137(1), 137(2), 137(3), 138
High Courts12 Jul 1968Allowed
New Victoria Mills Co. Ltd. Vs Presiding Officer, Labour Court and Others
Allahabad High Court · AIR 1970 All 210 : (1970) CriLJ 436
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 20(2), 310Criminal Procedure Code, 1898 (CrPC) — Section 242, 246, 251A, 254, 537
High Courts10 Jul 1968Allowed
Karhe Khan and another (in jail) Vs State
Allahabad High Court · (1968) 38 AWR 871
Criminal Procedure Code, 1898 (CrPC) — Section 403(1)Penal Code, 1860 (IPC) — Section 395, 412Criminal Procedure Code, 1898 (CrPC) — Section 403(1)
High Courts09 Jul 1968Allowed
Rameshwar Oil Mills Vs Additional Revising Authority, Sales Tax, Varanasi Range and Another
Allahabad High Court · (1969) 23 STC 465
High Courts08 Jul 1968Dismissed
Chandra Kishore Shukla Vs Mohammad Husain and others
Allahabad High Court · (1968) 38 AWR 601
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229(B)(3), 240(H)(2)(b)
High Courts08 Jul 1968Disposed Of
Aluminium Corporation of India Ltd. Vs Lakshmi Ratan Cotton Mills Co. Ltd.
Allahabad High Court · (1968) 07 AHC CK 0006
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11, Order 11 Rule 6, Order 11 Rule 7, 141Companies (Court) Rules, 1959 — Rule 9
High Courts24 May 1968Allowed
Haji Mustafa Vs Lalmani and others and Sheetla Prasad and another
Allahabad High Court · (1968) 38 AWR 501
Court Fees Act, 1870 — Section 7(ivA)
High Courts24 May 1968Allowed
Imperial Electric Trading Co., Aligarh Vs Industrial Tribunal (II), U.P., Allahabad and Others
Allahabad High Court · AIR 1969 All 242 : (1968) 17 FLR 420
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6(I)(3)