COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 3,898 of 5,024

High Courts16 May 1967Allowed

S.K. Gupta and Another Vs State of U.P.

Allahabad High Court · (1967) 37 AWR 527

Criminal Procedure Code, 1898 (CrPC) — Section 551Penal Code, 1860 (IPC) — Section 30, 420Criminal Procedure Code, 1898 (CrPC) — Section 551

High Courts16 May 1967Allowed

Sri Pal and Others Vs Swami Nath and Others

Allahabad High Court · AIR 1968 All 282

Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Tenancy Act, 1939 — Section 29, 30

High Courts16 May 1967Dismissed

Gaddarmal Hiralal and Another Vs Chandrabhan Agarwal and Co.

Allahabad High Court · AIR 1968 All 292

Arbitration Act, 1940 — Section 2(a)Contract Act, 1872 — Section 2, 7, 8

High Courts16 May 1967

Ram Baksh Vs The Board of Revenue and Others

Allahabad High Court · (1967) 37 AWR 678

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

High Courts15 May 1967Allowed

Hari Raj Singh Vs Sanchalak Panchayat Raj, U.P. Govt., Lucknow and Others

Allahabad High Court · AIR 1968 All 246 : (1968) 1 LLJ 407

Constitution of India, 1950 — Article 226Limitation Act, 1908 — Article 102, 3Uttar Pradesh Fundamental Rules — Rule 54

High Courts12 May 1967Allowed

Laxmi Narain and Another Vs The Deputy Director of Consolidation and Others

Allahabad High Court · (1967) 37 AWR 496

Hindu Marriage Act, 1955 — Section 11, 15Hindu Marriage Act, 1955 — Section 11, 15Hindu Marriage Act, 1955 — Section 11, 15

High Courts12 May 1967Allowed

Mansoor Ali Khan Qazmi Vs State

Allahabad High Court · (1967) 37 AWR 564

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

High Courts11 May 1967Dismissed

State of Uttar Pradesh Vs Ram Bahadur and Others

Allahabad High Court · (1967) 37 AWR 647

Public Gambling Act, 1867 — Section 13

High Courts11 May 1967Dismissed

Narain and others Vs State

Allahabad High Court · (1968) 38 AWR 194

Uttar Pradesh First Offenders Probation Act, 1938 — Section 4

High Courts11 May 1967Allowed

Ram Pati Pandey and Others Vs State and Others

Allahabad High Court · (1967) 37 AWR 706

Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(1D)

High Courts11 May 1967Allowed

Municipal Board Vs State of Uttar Pradesh and Others

Allahabad High Court · (1968) 2 LLJ 1

Constitution of India, 1950 — Article 224, 226, 228, 311, 32

High Courts11 May 1967Allowed

Chandra Kishore Vs Accountant-General and Another

Allahabad High Court · (1967) 2 LLJ 758

Central Civil Services (Conduct) Rules, 1955 — Rule 12

High Courts11 May 1967Allowed

Ram Prakash Vs Government of UP and Others

Allahabad High Court · (1967) 37 AWR 493

High Courts11 May 1967Allowed

Babbu Vs State

Allahabad High Court · (1967) 37 AWR 811

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 392

High Courts10 May 1967Dismissed

Rai Singh and Another Vs The Deputy Director of Consolidation and Others

Allahabad High Court · (1967) 37 AWR 562

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 15, 21(6)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 15, 21(6)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 15, 21(6)

High Courts10 May 1967Allowed

Kr. Sarjit Singh and another Vs Kr. Sir Dalip Singh and others

Allahabad High Court · (1968) 38 AWR 95

Civil Procedure Code, 1908 (CPC) — Section 47(1), 47(2)

High Courts10 May 1967Allowed

Smt. Brij Rajkumari and Another Vs Raja Mohammad Mustafa Ali Khan

Allahabad High Court · AIR 1968 All 322 : (1967) 37 AWR 537

Constitution of India, 1950 — Article 13, 14Uttar Pradesh Zamindars Debt Reduction Act, 1952 — Section 2

High Courts10 May 1967

Sundar Lal Vs The State

Allahabad High Court · AIR 1968 All 320 : (1968) CriLJ 1226

Criminal Procedure Code, 1898 (CrPC) — Section 420

High Courts10 May 1967

Muhammad Akhtar Vs Union of India (UOI) and Others

Allahabad High Court · (1967) 2 LLJ 767

COMPANIES ACT, 1956 — Section 237Constitution of India, 1950 — Article 154, 166, 309, 310, 311

High Courts09 May 1967

SHADI RAM GANGA PRASAD Vs COMMISSIONER OF Income Tax U. P.

Allahabad High Court · (1968) 68 ITR 701

Income Tax Act, 1922 — Section 66(1)