COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 3,879 of 5,024

High Courts24 May 1968Dismissed

Motilal Padampat Sugar Mills Co. Private Ltd. Vs Nagar Mahapalika, Kanpur and Another

Allahabad High Court · AIR 1969 All 393

Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 128(1)Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 148, 173(1), 199, 200, 201

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High Courts24 May 1968Dismissed

Virendra Swarup Vs President of India and Others

Allahabad High Court · AIR 1969 All 56

Constitution of India, 1950 — Article 183, 226Representation of the People Act, 1951 — Section 157, 67A, 74

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High Courts24 May 1968

Jawahar Lal Mani Ram Vs Commissioner of Income Tax

Allahabad High Court · (1969) 72 ITR 78

Income Tax Act, 1922 — Section 34, 34(1), 34(3)

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High Courts23 May 1968Disposed Of

State of Uttar Pradesh and Another Vs Dr. Prem Behari Lal Saxena

Allahabad High Court · AIR 1969 All 449 : (1969) 1 LLJ 247

Constitution (Fifteenth Amendment) Act, 1963 — Section 309, 310, 310(2), 311, 311(1)Constitution of India, 1950 — Article 311(2)

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High Courts23 May 1968Dismissed

Fertilizer Corporation of India Limited Vs Domestic Engineering Installation

Allahabad High Court · AIR 1970 All 31

Arbitration Act, 1940 — Section 14, 2, 20, 20(4), 39Constitution of India, 1950 — Article 226Specific Relief Act, 1877 — Section 22

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High Courts23 May 1968Dismissed

Ahibaran Singh Vs State of Uttar Pradesh and Others

Allahabad High Court · AIR 1969 All 399

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 3, 4

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High Courts23 May 1968Allowed

New Victoria Mills Co. Ltd., Kanpur Vs Raja Ram Gupta and Others

Allahabad High Court · AIR 1970 All 24

Uttar Pradesh Industrial Disputes Act, 1947 — Section 33(1), 33(2), 6E, 6F

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High Courts23 May 1968Allowed

Ahmad Bux and Others Vs Smt. Nathoo and Others

Allahabad High Court · AIR 1969 All 75

Evidence Act, 1872 — Section 112

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High Courts23 May 1968Dismissed

Jagdish Prasad and Another Vs Girja Shankar

Allahabad High Court · AIR 1968 All 425

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101, 63Succession Act, 1925 — Section 74

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High Courts22 May 1968Allowed

Prayag Singh Vs State

Allahabad High Court · (1968) 38 AWR 454

Arms Act, 1959 — Section 25(a)Criminal Procedure Code, 1898 (CrPC) — Section 165, 551

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High Courts22 May 1968Dismissed

Baroo and others Vs Thakurji Singh and others

Allahabad High Court · (1968) 38 AWR 614

Criminal Procedure Code, 1898 (CrPC) — Section 539(b)Evidence Act, 1872 — Section 13, 35

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High Courts20 May 1968Allowed

Shiv Mangal Singh Vs Commissioner Allahabad Division and others

Allahabad High Court · (1968) 38 AWR 593

Arms Act, 1959 — Section 17(5)

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High Courts20 May 1968Allowed

Regional Transport Authority, Lucknow Vs Mohammad Usman Ali, Lucknow

Allahabad High Court · AIR 1969 All 365

Motor Vehicles Act, 1939 — Section 44(5), 68, 68G, 68G(2)Uttar Pradesh Motor Vehicles Rules, 1940 — Rule 44AUttar Pradesh State Road Transport Services (Development) Rules, 1958 — Rule 10

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High Courts20 May 1968Dismissed