High Courts01 Mar 1968
Ram Swarup Gupta and others Vs Jyoti Swarup Agarwal and another
Allahabad High Court · (1968) 38 AWR 290
Criminal Procedure Code, 1898 (CrPC) — Section 561Penal Code, 1860 (IPC) — Section 420
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,884 of 5,024
High Courts29 Feb 1968Dismissed
Atma Ram Vs State
Allahabad High Court · (1968) 38 AWR 584
Criminal Procedure Code, 1898 (CrPC) — Section 173, 190(1)(b), 4(h)
High Courts29 Feb 1968Allowed
VITHALDAS Vs Income Tax OFFICER, DISTRICT II(II), KANPUR.
Allahabad High Court · (1969) 71 ITR 204
Constitution of India, 1950 — Article 226
High Courts29 Feb 1968Allowed
Vithaldas Kedar Nath Vs Income Tax Officer District II (ii) Kanpur and Another
Allahabad High Court · AIR 1969 All 390
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 35, 35(1), 35(5)
High Courts28 Feb 1968Dismissed
Major Latoor Singh Proprietor Chaudhary Motors and Service Depot. Vs M/s. Meerut Cold Storage And General Mills Ltd. Meerut City
Allahabad High Court · (1968) 38 AWR 267
Easements Act, 1882 — Section 60
High Courts28 Feb 1968Allowed
Prabhu Dayal Vs The State
Allahabad High Court · (1968) 38 AWR 207
General Clauses Act, 1897 — Section 6Prevention of Food Adulteration Act, 1954 — Section 7
High Courts27 Feb 1968Allowed
Balmukund Upadhya Vs Smt. Bhagwati Devi
Allahabad High Court · AIR 1969 All 210
Limitation Act, 1963 — Section 5
High Courts23 Feb 1968Allowed
Shiv Baran Vs State of UP and others
Allahabad High Court · (1968) 38 AWR 301
Transfer of Property Act, 1882 — Section 43Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 152
High Courts23 Feb 1968Disposed Of
Vikram Cotton Mills Ltd. Vs Industrial Finance Corporation of India and Others
Allahabad High Court · (1968) 38 CompCas 458
Companies Act, 1956 — Section 391Transfer of Property Act, 1882 — Section 2
High Courts21 Feb 1968Allowed
Smt. S. Srivastava and another Vs The Excise Commissioner, Uttar Pradesh, Allahabad and others
Allahabad High Court · (1968) 38 AWR 814
Constitution of India, 1950 — Article 226Uttar Pradesh Excise Act, 1910 — Section 11
High Courts20 Feb 1968Disposed Of
SANTOSH KUMAR Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1969) 71 ITR 253
Income Tax Act, 1922 — Section 66(1)
High Courts20 Feb 1968Allowed
Mahendra Kumar and others Vs DY. Director Consolidation, UP Lucknow Camp At Jaunpur and others
Allahabad High Court · (1968) 38 AWR 228
High Courts20 Feb 1968Allowed
Dalel Singh Vs The Board of Revenue, U.P. At Allahabad and othres
Allahabad High Court · (1968) 38 AWR 314
Uttar Pradesh Tenancy Act, 1939 — Section 180Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 202
High Courts16 Feb 1968Dismissed
TRILOK SINGH AND SONS Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1969) 71 ITR 29
Constitution of India, 1950 — Article 16, 22
High Courts16 Feb 1968Disposed Of
COMMISSIONER OF Income Tax, U.P. Vs B. N. TALWAR.
Allahabad High Court · (1968) 69 ITR 704
High Courts12 Feb 1968Dismissed
Mangu Lal Vs State
Allahabad High Court · (1968) 38 AWR 294
Criminal Procedure Code, 1898 (CrPC) — Section 517, 520
High Courts12 Feb 1968Allowed
Regional Provident Fund Commissioner Vs Official Liquidator
Allahabad High Court · (1969) 18 FLR 197 : (1969) 1 LLJ 811
Companies Act, 1956 — Section 530, 530(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5
High Courts12 Feb 1968Dismissed
Sanghvi (P.S.) Vs Union of India (UOI) and Others
Allahabad High Court · (1969) 2 LLJ 474
Constitution of India, 1950 — Article 14, 16, 226, 311
High Courts12 Feb 1968Dismissed
Parmeshwar Ram Vs Notified Area Committee, Mohammadabad
Allahabad High Court · (1968) 38 AWR 331
Criminal Procedure Code, 1898 (CrPC) — Section 561AUttar Pradesh Municipalities Act, 1916 — Section 299(1)