High Courts13 Nov 1967Allowed
Kalawati Vs Consolidation Officer and others
Allahabad High Court · (1968) 38 AWR 139
Uttar Pradesh Tenancy Act, 1939 — Section 33Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,891 of 5,024
High Courts13 Nov 1967Disposed Of
Mohammad Siddiq and Others Vs The State of U.P. and Another
Allahabad High Court · AIR 1968 All 396
Forest Act, 1927 — Section 15, 17, 18, 18(4), 22
High Courts10 Nov 1967Dismissed
Newspapers, Ltd., Allahabad Vs Industrial Tribunal (Ii), Allahabad, And Others
Allahabad High Court · (1967) 11 AHC CK 0024
High Courts10 Nov 1967Allowed
Harpal Singh Vs Board of Revenue and others
Allahabad High Court · (1968) 38 AWR 346
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)(g)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 127AUttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115KK
High Courts09 Nov 1967Dismissed
Ishtiyaq Husain Abbas Husain Vs Zafrul Islam Afzal Husain and Others
Allahabad High Court · AIR 1969 All 161
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts09 Nov 1967Disposed Of
Nanhai Lal Vs Official Receiver Civil Court, Kanpur
Allahabad High Court · AIR 1969 All 441 : (1968) 38 AWR 215
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 47, 48Limitation Act, 1908 — Article 182, 20, 29(2)
High Courts09 Nov 1967
Prem Singh Vs State
Allahabad High Court · (1968) 38 AWR 8
Criminal Procedure Code, 1898 (CrPC) — Section 177Prevention of Corruption Act, 1988 — Section 5(1)(d)United Provinces High Courts (Amalgamation) Order, 1948 — Article 14
High Courts09 Nov 1967Allowed
State of U.P. Vs Nanhey
Allahabad High Court · AIR 1968 All 394 : (1968) 38 AWR 434 : (1968) CriLJ 1463
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 345(2)Penal Code, 1860 (IPC) — Section 379
High Courts09 Nov 1967Allowed
Chancellor, Varanaseya Sanskrit Vishwa Vidyalaya, Varanasi and Another Vs Jagdish Narain Pandey and Another
Allahabad High Court · AIR 1969 All 378 : (1968) 16 FLR 255
Uttar Pradesh General Clauses Act, 1904 — Section 14Uttar Pradesh Varanaseya Sanskrit Vishwa Vidyalaya Act, 1956 — Section 12, 12(1), 12(4), 12(6)
High Courts08 Nov 1967Dismissed
Sant Ram Vs Dashrath and others
Allahabad High Court · (1968) 38 AWR 783
Criminal Procedure Code, 1898 (CrPC) — Section 156(3), 190(1)(a)
High Courts08 Nov 1967
State of U.P. Vs Ram Sevak and Others
Allahabad High Court · AIR 1969 All 512 : (1969) CriLJ 1452
Criminal Procedure Code, 1898 (CrPC) — Section 251A(2), 251A(7)
High Courts07 Nov 1967Allowed
Pratap Narain and Another Vs State
Allahabad High Court · (1968) 38 AWR 159
Criminal Procedure Code, 1898 (CrPC) — Section 433, 514(2)
High Courts07 Nov 1967
Municipal Board Vs Angan, Accused
Allahabad High Court · (1968) 38 AWR 337 : (1970) CriLJ 123
Penal Code, 1860 (IPC) — Section 193Prevention of Food Adulteration Act, 1954 — Section 11, 12, 16, 20, 7
High Courts06 Nov 1967Dismissed
Smt. Chandravati Vs Shivaji Maharaj and Others
Allahabad High Court · AIR 1969 All 72
Limitation Act, 1908 — Article 144, 10
High Courts31 Oct 1967Allowed
Nanhey Shah and Another Vs State
Allahabad High Court · AIR 1969 All 403 : (1969) 39 AWR 240 : (1969) CriLJ 961
Criminal Procedure Code, 1898 (CrPC) — Section 514
High Courts30 Oct 1967Allowed
Khairat Hussain Vs Union of India (UOI) and Others
Allahabad High Court · AIR 1969 All 422 : (1968) 2 LLJ 584
Constitution of India, 1950 — Article 309, 310(1), 311(2)
High Courts30 Oct 1967Allowed
Ganga Prasad and another Vs The Deputy Director (Consolidation), Meerut and others
Allahabad High Court · (1968) 38 AWR 869
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19
High Courts27 Oct 1967Dismissed
Tandon Sugar Works, Shahjahanpur Vs Uttar Pradesh Financial Corporation, Kanpur and Others
Allahabad High Court · AIR 1969 All 419
Constitution of India, 1950 — Article 14Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 31(1)
High Courts25 Oct 1967Allowed
G.S. Chooramani and Others Vs State of U.P. and Another
Allahabad High Court · AIR 1969 All 43
Constitution of India, 1950 — Article 14, 19, 226, 31, 31(2)Government Grants (Uttar Pradesh Amendment) Act, 1960 — Section 2, 3, 6Uttar Pradesh Government Estates Thekedari Abolition Act, 1958 — Section 3
High Courts25 Oct 1967Dismissed
Panna Lal Vs State of U.P.
Allahabad High Court · AIR 1969 All 123 : (1969) CriLJ 354
Criminal Procedure Code, 1898 (CrPC) — Section 173, 190, 251, 251A, 252Essential Commodities Act, 1955 — Section 3, 5, 7, 7(1)