High Courts16 Jan 1968Allowed
Ikramuddin and Another Vs U.P. Industrial Co-operative Bank Ltd. and Others
Allahabad High Court · (1968) 38 CompCas 412
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,887 of 5,024
High Courts16 Jan 1968Dismissed
Hira Lal Vs Babban and others
Allahabad High Court · (1968) 38 AWR 265
Criminal Procedure Code, 1898 (CrPC) — Section 198Penal Code, 1860 (IPC) — Section 500
High Courts15 Jan 1968Dismissed
Smt. Chhedana Vs Dy. Director of Consolidation, U.P., Lucknow and others
Allahabad High Court · (1968) 38 AWR 145
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts15 Jan 1968Dismissed
Tulsipur Sugar Co. Ltd. Vs Notified Area Committee, Tulsipur Town
Allahabad High Court · AIR 1968 All 285
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 226Uttar Pradesh Town Areas Act, 1914 — Section 15A, 15B, 15B(3), 15C, 3
High Courts12 Jan 1968Dismissed
Hari Shankar Vs Chaitanya Kumar and others
Allahabad High Court · (1968) 38 AWR 197
Transfer of Property Act, 1882 — Section 113
High Courts12 Jan 1968Allowed
Jagannath Singh Vs Nyaya Panchayat, Bhadekh, District Jalaun and others
Allahabad High Court · (1968) 38 AWR 402
Uttar Pradesh Panchayat Raj Act, 1947 — Section 53, 78
High Courts12 Jan 1968Allowed
Shushil Kumar and others Vs State
Allahabad High Court · (1968) 38 AWR 287
Uttar Pradesh Dookan Aur Vanijya Adhishthan Adhiniyam, 1962 — Section 35
High Courts12 Jan 1968Dismissed
Commissioner of Income Tax, U.P. Vs Bharat Engineering and Construction Co.
Allahabad High Court · (1968) 01 AHC CK 0036
Income Tax Act, 1922 — Section 66(2)
High Courts12 Jan 1968Allowed
Tikendra Bahadur Pal Vs State and others
Allahabad High Court · (1968) 38 AWR 202
Uttar Pradesh Large Land Holdings Tax Act, 1957 — Section 2(16), 3
High Courts11 Jan 1968Allowed
Ram Swarup Vs Mahabir Prasad and Others
Allahabad High Court · AIR 1969 All 440 : (1968) 38 AWR 195
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 97(1), Order 21 Rule 97(2), Order 21 Rule 99
High Courts10 Jan 1968Dismissed
Gaon Sabha Vs Dy. Director of Consolidation, U.P., Lucknow and others
Allahabad High Court · (1968) 38 AWR 199
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154
High Courts10 Jan 1968Dismissed
Ved Prakash and another Vs The Hon''ble the Chief Justice and others
Allahabad High Court · (1968) 38 AWR 87
High Courts10 Jan 1968Dismissed
Hanuman Mills Pvt. Ltd. and Others Vs State
Allahabad High Court · (1968) 01 AHC CK 0024
Companies Act, 1956 — Section 159, 303(3), 311, 611(2)Constitution of India, 1950 — Article 20(1)
High Courts10 Jan 1968
Income Tax OFFICER, A-WARD, AGRA, AND OTHERS Vs FIRM MADAN MOHAN DAMMA MAL AND ANOTHER.
Allahabad High Court · (1968) 70 ITR 293
Constitution of India, 1950 — Article 14, 20Income Tax Act, 1961 — Section 121, 124, 132, 139, 142
High Courts09 Jan 1968Allowed
Shabbir Abdul Rehman Vs State
Allahabad High Court · AIR 1969 All 478 : (1968) 38 AWR 481 : (1969) CriLJ 1202
Prevention of Food Adulteration Act, 1954 — Section 9
High Courts09 Jan 1968Dismissed
Krishna Kumar Saxena and Others Vs Chief Justice of the High Court of Judicature at Allahabad and Another
Allahabad High Court · AIR 1969 All 112
Advocates Act, 1961 — Section 1(3), 16, 17, 18, 19Legal Practitioners Act, 1879 — Section 16, 17, 18, 19, 41
High Courts08 Jan 1968Allowed
Laxmi Narain alias Jwala Prasad Vs Abdul Karim alias Babu Khan
Allahabad High Court · (1968) 38 AWR 703
Criminal Procedure Code, 1898 (CrPC) — Section 253(2)Penal Code, 1860 (IPC) — Section 448
High Courts05 Jan 1968Dismissed
OUDH COCOGEM AND PROVISION STORES Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1968) 69 ITR 819
Contract Act, 1872 — Section 23, 24, 57Partnership Act, 1932 — Section 41
High Courts05 Jan 1968Allowed
Kailash Nath Agarwal Vs Amar Nath Agarwal and Others
Allahabad High Court · AIR 1969 All 82 : (1968) 38 AWR 88 : (1969) CriLJ 139
Civil Procedure Code, 1908 (CPC) — Section 115, 141Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 146, 146(1), 146(1A)Evidence Act, 1872 — Section 1
High Courts05 Jan 1968Allowed
Ram Nath Makru Ram Vs State
Allahabad High Court · (1969) CriLJ 679
Prevention of Food Adulteration Act, 1954 — Section 16, 7