High Courts18 Dec 1967Dismissed
Budhoo Vs State
Allahabad High Court · (1968) 38 AWR 788
Uttar Pradesh Excise Act, 1910 — Section 3(22), 60Penal Code, 1860 (IPC) — Section 353
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,889 of 5,024
High Courts15 Dec 1967Allowed
Rama Shanker Tiwari Vs Mahadeo and others
Allahabad High Court · (1968) 38 AWR 103
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts15 Dec 1967Allowed
Bimal alias Bishnu Das Vs The State
Allahabad High Court · AIR 1969 All 591 : (1968) 38 AWR 298 : (1969) CriLJ 1473
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 202, 202(1), 202(2), 204(1)Evidence Act, 1872 — Section 9
High Courts14 Dec 1967
Janki Prasad Vs State
Allahabad High Court · (1968) 38 AWR 729
Constitution of India, 1950 — Article 20(3)
High Courts13 Dec 1967Dismissed
Ram Sheo Singh Vs Ram Naresh and others
Allahabad High Court · (1968) 38 AWR 163
Transfer of Property Act, 1882 — Section 105Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 14, 209
High Courts13 Dec 1967Dismissed
Ram Murti Vs Sri Subedar and Another
Allahabad High Court · AIR 1969 All 65
Criminal Procedure Code, 1898 (CrPC) — Section 12, 14Representation of the People Act, 1951 — Section 100Uttar Pradesh General Clauses Act, 1904 — Section 3(32)
High Courts13 Dec 1967Dismissed
Diwan Singh Vs State
Allahabad High Court · (1968) 38 AWR 296
Prevention of Food Adulteration Act, 1954 — Section 13(v), 7
High Courts13 Dec 1967Allowed
Najjoo Vs Board of Revenue, Uttar Pradesh, Allahabad and others
Allahabad High Court · (1968) 38 AWR 152
Uttar Pradesh Tenancy Act, 1939 — Section 180(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209
High Courts08 Dec 1967Dismissed
Abdul Wahid Khan Habibullah Khan and Others Vs Deputy Director of Consolidation, Jaunpur and Others
Allahabad High Court · AIR 1968 All 402 : (1968) 38 AWR 27 : (1968) RD 57
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 1, 11(2), 12, 2, 28Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 210
High Courts08 Dec 1967Allowed
Raja Yuveraj Datt Singh Vs Prescribed Authority, Tahsil Lakhimpur and Others
Allahabad High Court · AIR 1968 All 305
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 10(2), 12, 14(6), 44Uttar Pradesh Imposition of Ceiling on Land Holdings Rules, 1961 — Rule 8
High Courts07 Dec 1967
Hublal and others Vs State
Allahabad High Court · (1968) 38 AWR 261
Uttar Pradesh Excise Act, 1910 — Section 60(b)
High Courts07 Dec 1967Dismissed
Surendra Singh Vs State
Allahabad High Court · (1968) 38 AWR 99
Arms Act, 1959 — Section 25, 39
High Courts06 Dec 1967Dismissed
Ram Swarup and another Vs Ram Niwas
Allahabad High Court · (1968) 38 AWR 357
Transfer of Property Act, 1882 — Section 106
High Courts06 Dec 1967Dismissed
Khan Mohd. and others Vs State of UP
Allahabad High Court · (1968) 38 AWR 292
Criminal Procedure Code, 1898 (CrPC) — Section 345(2)Penal Code, 1860 (IPC) — Section 147, 324
High Courts05 Dec 1967
Tahir Vs State
Allahabad High Court · (1969) CriLJ 682
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 395
High Courts04 Dec 1967Allowed
Pardesi Vs State
Allahabad High Court · (1968) 38 AWR 711
Penal Code, 1860 (IPC) — Section 328
High Courts04 Dec 1967Allowed
Krishna Kumar Vs Ram Kishore and others
Allahabad High Court · (1968) 38 AWR 796
Criminal Procedure Code, 1898 (CrPC) — Section 540Penal Code, 1860 (IPC) — Section 323, 325
High Courts04 Dec 1967Dismissed
Syed Niyaz Ahmad and Another Vs State of U.P. and Another
Allahabad High Court · AIR 1968 All 430
Constitution of India, 1950 — Article 226
High Courts04 Dec 1967Dismissed
Bisram Singh and Others Vs State of U.P.
Allahabad High Court · AIR 1969 All 521 : (1968) 38 AWR 464 : (1969) CriLJ 1332
Criminal Procedure Code, 1898 (CrPC) — Section 205, 205(1), 288, 439
High Courts04 Dec 1967
The State of U.P. Vs Chandrapal Singh and Others
Allahabad High Court · (1968) 38 AWR 632 : (1968) CriLJ 1342
Penal Code, 1860 (IPC) — Section 117, 124, 141, 143, 146