COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 3,897 of 5,024

High Courts18 Jul 1967Allowed

Smt. Munni Devi Vs Dy. Director of Consolidation and Others

Allahabad High Court · (1967) 37 AWR 576

Constitution of India, 1950 — Article 15, 15(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 172(2)(b)

High Courts13 Jul 1967Allowed

Nathu Ram Vs Smt. Rashmani

Allahabad High Court · (1967) 37 AWR 722

Criminal Procedure Code, 1898 (CrPC) — Section 488

High Courts13 Jul 1967Disposed Of

Mst. Indrasani Vs Din Ali

Allahabad High Court · (1968) 38 AWR 167

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(a)

High Courts13 Jul 1967Allowed

Lallamal Hardeo Dass Cotton Spinning Co. Vs Sukh Dial Ram Bilas and Others

Allahabad High Court · (1967) 37 AWR 617

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90

High Courts13 Jul 1967Allowed

Asa Ram and Others Vs The State

Allahabad High Court · (1967) 37 AWR 707

Penal Code, 1860 (IPC) — Section 352, 434

High Courts11 Jul 1967Allowed

Mahngu Singh Vs State of Uttar Pradesh

Allahabad High Court · (1967) 37 AWR 613

Criminal Procedure Code, 1898 (CrPC) — Section 251A, 252

High Courts11 Jul 1967Dismissed

P.C. Bhandari and Co. (P.) Ltd. Vs Commissioner of Sales Tax and Others

Allahabad High Court · (1969) 23 STC 324

Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 175, 176

High Courts10 Jul 1967Disposed Of

Raja Ram Vs State of U.P.

Allahabad High Court · (1967) 37 AWR 775

Essential Commodities Act, 1955 — Section 7Uttar Pradesh Food Grains Dealers Licensing Control Order, 1953 — Section 3(1)

High Courts07 Jul 1967Dismissed

Hanuman Rai Vs Dy. Director of Consolidation and Others

Allahabad High Court · (1967) 37 AWR 653

Limitation Act, 1908 — Section 38Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 210

High Courts04 Jul 1967Dismissed

State of U.P. Vs Kailash

Allahabad High Court · (1967) 37 AWR 648

Penal Code, 1860 (IPC) — Section 294(b)

High Courts04 Jul 1967

Kunwar Sen Vs Vir Sen and Others

Allahabad High Court · (1969) CriLJ 76

Penal Code, 1860 (IPC) — Section 104, 325, 34

High Courts19 May 1967Disposed Of

Smt. Bibbi and Another Vs Shugan Chand and Others

Allahabad High Court · AIR 1968 All 216

High Courts19 May 1967Allowed

The Bullion and Agricultural Produce Exchange Private Limited Vs The Forward Markets Commission, Bombay and Others

Allahabad High Court · AIR 1968 All 338 : (1968) CriLJ 1325

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 100, 101, 102, 103, 157(1)Forward Contracts (Regulation) Act, 1952 — Section 22A, 22A(2)

High Courts19 May 1967

Kunj Behari Lal (died and after him Smt. Bibi) and Another Vs Shugan Chand and Others

Allahabad High Court · (1967) 37 AWR 552

Court Fees Act, 1870 — Article 17(iii), 6B, 7(ivA)(UP)Court Fees Act, 1870 — Article 17(iii), 6B, 7(ivA)(UP)Court Fees Act, 1870 — Article 17(iii), 6B, 7(ivA)(UP)

High Courts19 May 1967Allowed

Ram Baksh Vs The Board of Revenue and Others

Allahabad High Court · (1967) 37 AWR 660

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209

High Courts18 May 1967Dismissed

Income Tax OFFICER Vs ADARSH CONSTRUCTION COMPANY (DISSOLVED FIRM).

Allahabad High Court · (1968) 70 ITR 796

Income Tax Act, 1922 — Section 22(3)

High Courts18 May 1967Dismissed

Smt. Kulsumum Nisan Vs Mohammad Farooq and Others

Allahabad High Court · AIR 1969 All 479

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 10

High Courts18 May 1967Allowed

Salik Ram and Another Vs District Dy. Director of Consolidation and Others

Allahabad High Court · (1967) 37 AWR 565

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48

High Courts16 May 1967Disposed Of

Chhotey Singh and Others Vs State

Allahabad High Court · (1967) 37 AWR 600

Criminal Procedure Code, 1898 (CrPC) — Section 169, 207A, 208

High Courts16 May 1967Dismissed

Bhagwan Bux Singh Vs The Deputy Director Consolidation and Others

Allahabad High Court · (1967) 37 AWR 582

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(2)