High Courts05 Jan 1968Allowed
Debi Deen Vs The Divisional Operating Superintendent, Northern Railway, Moradabad and Others
Allahabad High Court · AIR 1968 All 355(1)
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,888 of 5,024
High Courts05 Jan 1968Allowed
Shree Gopal Paper Mills Ltd. Vs Inspector of Factories, U.P.
Allahabad High Court · AIR 1969 All 547 : (1968) 16 FLR 415
Factories Act, 1948 — Section 2
High Courts04 Jan 1968Allowed
Harinath Vs Ram Pratap Singh and Another
Allahabad High Court · AIR 1969 All 170 : (1968) 38 AWR 65
Uttar Pradesh Tenancy Act, 1939 — Section 180, 232Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20
High Courts03 Jan 1968Allowed
Ram Jiwan Gupta Vs State
Allahabad High Court · (1968) 38 AWR 147
Government of India Act, 1935 — Section 93Uttar Pradesh Road Side Land Control Act, 1945 — Section 13
High Courts03 Jan 1968Allowed
Smt. Dev Kunwar Vs Joint Director of Consolidation and others
Allahabad High Court · (1968) 38 AWR 161
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts03 Jan 1968Allowed
L. Prithi Raj Vs Pt. Ballabh Das
Allahabad High Court · (1968) 38 AWR 369
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 99
High Courts01 Jan 1968Dismissed
The Purtabpore Co. Ltd. Vs Cane Commissioner, Bihar, New Secretariat, Patna in the State of Bihar and Others
Allahabad High Court · AIR 1969 All 105
Constitution of India, 1950 — Article 226(1A)
High Courts01 Jan 1968Dismissed
Sunder Vs The State of U.P. and others
Allahabad High Court · (1968) 38 AWR 138
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(3)
High Courts01 Jan 1968Dismissed
Karan Singh Vs State of U.P.
Allahabad High Court · (1968) 38 AWR 223
Arms Act, 1959 — Section 25(1)(a)Criminal Procedure Code, 1898 (CrPC) — Section 10
High Courts22 Dec 1967Allowed
Shiv Singh and Others Vs The State Transport Appellate Tribunal and Others
Allahabad High Court · AIR 1969 All 14
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Motor Vehicles Act, 1939 — Section 47(3), 48
High Courts22 Dec 1967Dismissed
Phool Chand Vs Lalit Kishore and Others
Allahabad High Court · AIR 1969 All 155
High Courts21 Dec 1967Dismissed
Chhajoo Vs Radhey Shyam
Allahabad High Court · AIR 1968 All 296 : (1968) 38 AWR 249 : (1968) CriLJ 1218
Criminal Procedure Code, 1898 (CrPC) — Section 419, 476, 476(1), 476BLimitation Act, 1908 — Article 154, 155Penal Code, 1860 (IPC) — Section 193, 199
High Courts21 Dec 1967Allowed
Kishori Lal Bihani Vs The Addl. Collector and District Magistrate, Kanpur and Others
Allahabad High Court · AIR 1969 All 159 : (1969) CriLJ 449
Essential Commodities Act, 1955 — Section 6A, 7
High Courts21 Dec 1967Dismissed
Ramanand Sadanand Gairola Vs Union of India (UOI) and Others
Allahabad High Court · AIR 1969 All 370
All India Services Act, 1951 — Section 3Constitution of India, 1950 — Article 16, 226, 309, 320(3)Forest Service (Initial Recruitment) Regulations Rules, 1966 — Regulation 3, 4, 5
High Courts20 Dec 1967Allowed
Govind Vs State and Others
Allahabad High Court · AIR 1969 All 405 : (1969) CriLJ 963
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(6), 439, 510A, 510A(1)
High Courts20 Dec 1967Allowed
Chandra Bhushan Misra Vs Smt. Jayatri Devi
Allahabad High Court · AIR 1969 All 142 : (1968) 38 AWR 120
Civil Procedure Code, 1859 — Section 351Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 100, 121, 122, 127Court Fees Act, 1870 — Section 12
High Courts19 Dec 1967Dismissed
Zafar and others Vs State of U.P.
Allahabad High Court · (1968) 38 AWR 281
Criminal Procedure Code, 1898 (CrPC) — Section 12, 14, 260(1)(b)Penal Code, 1860 (IPC) — Section 427
High Courts18 Dec 1967Allowed
COMMISSAR OF Income Tax, U. P. Vs SARYA SUGAR MILLS (P.) LTD.
Allahabad High Court · (1968) 70 ITR 109
Income Tax Act, 1922 — Section 10(2)
High Courts18 Dec 1967Disposed Of
Ghayasuddin and others Vs State and others
Allahabad High Court · (1968) 38 AWR 186
Criminal Procedure Code, 1898 (CrPC) — Section 192, 528
High Courts18 Dec 1967Disposed Of
Shiv Narain Chaudhri Vs State
Allahabad High Court · (1968) 38 AWR 352
Criminal Procedure Code, 1898 (CrPC) — Section 432(1)Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 239(E)(a)(iv)