High Courts22 Sept 1967Allowed
Bhagwan Dayal Piarey Lal Vs The State
Allahabad High Court · AIR 1968 All 290 : (1968) CriLJ 1028
Criminal Procedure Code, 1898 (CrPC) — Section 157Evidence Act, 1872 — Section 3
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,893 of 5,024
High Courts21 Sept 1967Dismissed
Sri Krishna Lal Vs Smt. Usha Devi
Allahabad High Court · (1967) 37 AWR 841
Criminal Procedure Code, 1898 (CrPC) — Section 177, 239B
High Courts21 Sept 1967Allowed
Divisional Manager and Others Vs Shri Sharif Ahmad Nagrami
Allahabad High Court · AIR 1968 All 422 : (1969) 2 LLJ 470
Constitution of India, 1950 — Article 226Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 40
High Courts21 Sept 1967Dismissed
Jain Glass Works (Private) Ltd. Vs Assistant Labour Commissioner, Agra Region and Others
Allahabad High Court · (1968) 2 LLJ 160
Constitution of India, 1950 — Article 223
High Courts21 Sept 1967Dismissed
R.N. Srivastava Vs Rent Control And Eviction Officer, Allahabad and another
Allahabad High Court · (1968) 38 AWR 111
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7A
High Courts21 Sept 1967Dismissed
Moti Singh and Others Vs Bhola Datt and Others
Allahabad High Court · (1967) 37 AWR 846
Kumaun Nayabad and Waste Lands Act, 1948 — Section 11(b)
High Courts19 Sept 1967Dismissed
Basant Lal Gir Vs State of U.P.
Allahabad High Court · (1968) 38 AWR 117
Penal Code, 1860 (IPC) — Section 21Uttar Pradesh Panchayat Raj Act, 1947 — Section 28
High Courts19 Sept 1967Allowed
State Vs Amrit Lal and others
Allahabad High Court · (1968) 38 AWR 805
Penal Code, 1860 (IPC) — Section 302
High Courts18 Sept 1967
Jagnarain Singh Vs State of U.P. State of U.P. Vs Jagnarain Singh
Allahabad High Court · (1967) 09 AHC CK 0003
Constitution of India, 1950 — Article 226, 32
High Courts18 Sept 1967Dismissed
Malkhan Singh Vs Joint Director of Consolidation and Others
Allahabad High Court · (1967) 37 AWR 861
Hindu Succession Act, 1956 — Section 14Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 172(2)(a)(ii)
High Courts16 Sept 1967Allowed
Sukhbasi and another Vs Ram Charan and others
Allahabad High Court · (1968) 38 AWR 350
Limitation Act, 1963 — Section 5
High Courts15 Sept 1967Partly Allowed
In the Matter of : Northern India Oil Industries Ltd., The Sales Tax Officer, Kanpur Vs Official Liquidator
Allahabad High Court · (1967) 09 AHC CK 0023
High Courts15 Sept 1967Allowed
Madan Mohan Srivastava Vs State and another
Allahabad High Court · (1968) 38 AWR 76
Criminal Procedure Code, 1898 (CrPC) — Section 69, 72
High Courts14 Sept 1967Allowed
Agrawal Pathshala Mohalla Mandi Bans, Moradabad Vs Karim Bux and Others
Allahabad High Court · AIR 1969 All 139
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 115
High Courts13 Sept 1967Dismissed
Jagnarain Singh Vs State of U.P.
Allahabad High Court · AIR 1968 All 388 : (1968) 38 AWR 364 : (1968) CriLJ 1457
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 403
High Courts13 Sept 1967Dismissed
Bharat General and Textile Industries Ltd. Vs Muir Mills Co. Ltd. and Others
Allahabad High Court · (1968) 38 CompCas 533
Companies Act, 1956 — Section 439Industries (Development and Regulation) Act, 1951 — Section 18E
High Courts13 Sept 1967Allowed
Rama Shankar Vs Mst. Hubraji and Others
Allahabad High Court · AIR 1969 All 407
Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12(4)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 332, 332(2), 332(3)
High Courts12 Sept 1967Dismissed
Babu Lal Vs Smt. Ram Rati
Allahabad High Court · (1968) 38 AWR 496
Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Adoptions and Maintenance Act, 1956 — Section 4
High Courts11 Sept 1967Disposed Of
Ram Narain Singh Vs Darshan and Anr
Allahabad High Court · (1967) 37 AWR 808
Uttar Pradesh Panchayat Raj Act, 1947 — Section 89
High Courts11 Sept 1967Dismissed
Ravi Dutt Singh Vs R.N. Gupta, Advocate
Allahabad High Court · (1968) 38 AWR 72
Allahabad High Court Rules, 1952 — Rule 5