High Courts01 Dec 1967Dismissed
Misri and others Vs Piarey Lal and another
Allahabad High Court · (1968) 38 AWR 288
Criminal Procedure Code, 1898 (CrPC) — Section 251A, 252, 540
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,890 of 5,024
High Courts01 Dec 1967Dismissed
Ram Dass Vs The State
Allahabad High Court · (1969) CriLJ 347
Prevention of Food Adulteration Act, 1954 — Section 10, 16, 7
High Courts30 Nov 1967Disposed Of
Agarwal and Co. Vs Commissioner of Income Tax
Allahabad High Court · (1968) 68 ITR 673
Companies Act, 1913 — Section 4(2), 4(3)Income Tax Act, 1922 — Section 26A
High Courts30 Nov 1967Allowed
Barjatya Traders Vs Sales Tax Officer
Allahabad High Court · (1968) 21 STC 197
Uttar Pradesh Sales Tax Act, 1948 — Section 3D
High Courts28 Nov 1967Dismissed
Budha Vs Munsif East, Hardoi and others
Allahabad High Court · (1968) 38 AWR 211
Negotiable Instruments Act, 1881 (NI) — Section 4
High Courts27 Nov 1967Allowed
A.K. Chakravarty and Another Vs The State
Allahabad High Court · AIR 1969 All 80 : (1968) 38 AWR 262 : (1969) CriLJ 137
Prevention of Food Adulteration Act, 1954 — Section 10(1), 10(7)
High Courts24 Nov 1967Allowed
Bhoop Singh and Another Vs State
Allahabad High Court · (1969) CriLJ 1156
Penal Code, 1860 (IPC) — Section 379, 392, 427
High Courts24 Nov 1967
KUNWAR MADAN MOHAN SINGH Vs CONTROLLER OF ESTATE DUTY, U. P.
Allahabad High Court · (1968) 70 ITR 418
Estate Duty Act, 1953 — Section 53, 63, 64Limitation Act, 1963 — Section 5
High Courts23 Nov 1967Allowed
Bengal Hemp Supply Co. and Another Vs Radha Kishan Sheo Datt Rai
Allahabad High Court · AIR 1969 All 129
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1
High Courts22 Nov 1967Allowed
Naubat Singh alias Nettam Singh Vs State
Allahabad High Court · (1968) 38 AWR 304
Prevention of Food Adulteration Act, 1954 — Section 13(5), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 20
High Courts22 Nov 1967Allowed
Gajodhar and others Vs State of U.P. and others
Allahabad High Court · (1968) 38 AWR 286
Criminal Procedure Code, 1898 (CrPC) — Section 113(1)
High Courts21 Nov 1967Allowed
Tek Chand Vs DY. Director of Consolidation U.P. Lucknow Camp At Kanpur and others
Allahabad High Court · (1968) 38 AWR 98
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 156(a), 165, 189(aa)
High Courts21 Nov 1967Allowed
Yunus Vs State
Allahabad High Court · (1967) 37 AWR 853
Criminal Procedure Code, 1898 (CrPC) — Section 107, 112
High Courts20 Nov 1967Allowed
Ziaullah and Another Vs State
Allahabad High Court · (1968) 38 AWR 187
Criminal Procedure Code, 1898 (CrPC) — Section 190(1)(c), 191
High Courts17 Nov 1967Dismissed
Zaheer and others Vs State
Allahabad High Court · (1968) 38 AWR 442
Criminal Procedure Code, 1898 (CrPC) — Section 522
High Courts16 Nov 1967Allowed
Sheo Nath Singh Vs State
Allahabad High Court · (1968) 38 AWR 240
Prevention of Food Adulteration Act, 1954 — Section 7
High Courts15 Nov 1967Dismissed
Nazim Husain and others Vs The Board of Revenue, U.P., Allahabad and others
Allahabad High Court · (1968) 38 AWR 473
Uttar Pradesh Land Revenue Act, 1901 — Section 8Uttar Pradesh Revenue Court Manual — Rule 190
High Courts15 Nov 1967Dismissed
Shyama Charan Vs Commissioner, Rohelkhand Division, Bareilly and Others
Allahabad High Court · AIR 1969 All 11 : (1969) 2 LLJ 603
Constitution of India, 1950 — Article 311
High Courts15 Nov 1967Allowed
Shiva Narayan and others Vs The Assistant Director of Consolidation, U.P. Meerut and others
Allahabad High Court · (1968) 38 AWR 50
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134, 137
High Courts15 Nov 1967
Darbari Lal and others Vs Chokhey Lal and others
Allahabad High Court · (1968) 38 AWR 53
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 5(2)(a)