COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 3,880 of 5,024

High Courts14 May 1968Dismissed

Janta Cycle and Motor Mart, Kanpur Vs Asst. Commissioner (J), III Sales Tax Kanpur Range, Kanpur and Another

Allahabad High Court · AIR 1969 All 200 : (1968) 22 STC 94

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Constitution of India, 1950 — Article 141Limitation Act, 1963 — Section 5

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High Courts13 May 1968

Rampal Singh Vs Deputy Inspector General of Police (P.A.C.) and Another

Allahabad High Court · (1969) 1 LLJ 1

Constitution of India, 1950 — Article 311

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High Courts13 May 1968Allowed

Chandi Vs The State

Allahabad High Court · (1968) 38 AWR 640

Prevention of Food Adulteration Rules, 1955 — Rule 20, 21

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High Courts10 May 1968Allowed

Kailash Saran Vs Murli Manohar

Allahabad High Court · (1968) 38 AWR 457

Transfer of Property Act, 1882 — Section 106

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High Courts09 May 1968Dismissed

Devendra Prakash Vs Income Tax Officer

Allahabad High Court · (1969) 72 ITR 151

Income Tax Act, 1922 — Section 16(3), 35

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High Courts09 May 1968Allowed

Ram Lal Singh and another Vs Consolidation Officer, Faizabad and others

Allahabad High Court · (1968) 38 AWR 684

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 52(2)

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High Courts08 May 1968Dismissed

Ram Charan and another Vs State

Allahabad High Court · (1968) 38 AWR 570

Northern India Canal and Drainage Act, 1873 — Section 3(2), 70(1)

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High Courts08 May 1968Dismissed

Radhey Shyam Vs Nanak Ram

Allahabad High Court · (1968) 38 AWR 490

Civil Procedure Code, 1908 (CPC) — Section 11(v), 2(12)Limitation Act, 1908 — Article 109

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High Courts08 May 1968Dismissed

Budhu and another Vs Smt. Kamla Narain and others

Allahabad High Court · (1968) 38 AWR 507

Evidence Act, 1872 — Section 114, 16

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High Courts08 May 1968Dismissed

Nankoo Ram and others Vs Kalyan Das and others

Allahabad High Court · (1968) 38 AWR 606

Arbitration Act, 1940 — Section 14(2)Limitation Act, 1963 — Article 119(b)

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High Courts06 May 1968

Kunwar Pal and others Vs Dwarika Singh and another

Allahabad High Court · (1968) 38 AWR 557

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5

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High Courts05 May 1968Allowed

Ganga Prasad Vs Chedi Lal

Allahabad High Court · (1968) 05 AHC CK 0022

Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 173, 181, 504(1)

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High Courts03 May 1968Allowed

Rajendra Prasad and another Vs The Rent Control and Eviction Officer, Meerut and another

Allahabad High Court · (1968) 38 AWR 443

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High Courts03 May 1968Dismissed

Krishna Kumar and another Vs Ram Sewak and others

Allahabad High Court · (1968) 38 AWR 470

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 10, 35, 47

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High Courts03 May 1968Allowed

Ghanshyam Dass Balmukund Vs The State of Uttar Pradesh and Others

Allahabad High Court · (1969) 23 STC 282

Uttar Pradesh Sales Tax Act, 1948 — Section 3A

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High Courts03 May 1968Allowed

Pritam Singh Vs The Munsif City, Kanpur and others

Allahabad High Court · (1968) 38 AWR 630

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7B

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High Courts01 May 1968Disposed Of

Smt. Lalla and others Vs Smt. Ramjhari and others

Allahabad High Court · (1968) 38 AWR 437

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5

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High Courts29 Apr 1968Dismissed

Ram Prakash Vs State

Allahabad High Court · (1968) 38 AWR 719

Railways Act, 1890 — Section 120

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High Courts29 Apr 1968Partly Allowed

National Carbon Co. Vs Commissioner of Sales Tax, U.P.

Allahabad High Court · AIR 1969 All 205 : (1969) 23 STC 388

Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 286(1)Uttar Pradesh Sales Tax Act, 1948 — Section 3

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High Courts29 Apr 1968Allowed

Municipal Board, Meeurt Vs Brij Behari

Allahabad High Court · (1968) 38 AWR 622

Prevention of Food Adulteration Rules, 1955 — Rule 43

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