High Courts08 May 1967Allowed
Janki Singh Vs Munsif West and Others
Allahabad High Court · (1967) 37 AWR 718
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7B, 7C
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,899 of 5,024
High Courts08 May 1967Dismissed
Kaniz Zohra and Others Vs The Dy. Director of Consolidation and Others
Allahabad High Court · (1967) 37 AWR 636
Uttar Pradesh Tenancy Act, 1939 — Section 9(1), 9(2)
High Courts05 May 1967Allowed
Shiv Ram Vs The State
Allahabad High Court · (1967) 37 AWR 589
Penal Code, 1860 (IPC) — Section 395
High Courts04 May 1967Dismissed
District Magistrate and Others Vs Paras Nath Shukla
Allahabad High Court · (1967) 37 AWR 485
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)(g), 96AUttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)(g), 96AUttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)(g), 96A
High Courts04 May 1967
Haji Khairullah Vs State of Uttar Pradesh and Another
Allahabad High Court · (1967) 37 AWR 697
Criminal Procedure Code, 1898 (CrPC) — Section 207, 207A(6)
High Courts03 May 1967Dismissed
Debi Sahai alias Debi Singh (died and after him Mir Singh and Others) Vs Mahabir and Another
Allahabad High Court · (1967) 37 AWR 632
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts03 May 1967Allowed
Sohan Lal and Another Vs State and Another
Allahabad High Court · (1967) 37 AWR 550
Criminal Procedure Code, 1898 (CrPC) — Section 145Criminal Procedure Code, 1898 (CrPC) — Section 145Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts03 May 1967
Zila Parishad Vs Ramji Lal Gautam and Others
Allahabad High Court · (1967) 37 AWR 570
Criminal Procedure Code, 1898 (CrPC) — Section 145(3), 145(5)
High Courts02 May 1967Dismissed
Ghulam Rasool Choari Vs The State
Allahabad High Court · AIR 1968 All 265
Criminal Procedure Code, 1898 (CrPC) — Section 196, 537Penal Code, 1860 (IPC) — Section 124A
High Courts01 May 1967Dismissed
Heera Lal Vs The Dy. Director of Consolidation and Others
Allahabad High Court · (1967) 37 AWR 453
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 212Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 212Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 212
High Courts01 May 1967Allowed
Chandrika Prasad and Others Vs Joint Director of Consolidation and Others
Allahabad High Court · (1967) 37 AWR 382
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154
High Courts27 Apr 1967Dismissed
Ved Prakash and Another Vs State of U.P. and Others
Allahabad High Court · (1967) 37 AWR 708
Criminal Procedure Code, 1898 (CrPC) — Section 423, 529, 536
High Courts27 Apr 1967Dismissed
Kunwar Bahadur Vs Union of India (UOI) and Others
Allahabad High Court · AIR 1969 All 414 : (1967) 37 AWR 362 : (1969) CriLJ 1011 : (1968) 2 LLJ 16
Constitution of India, 1950 — Article 311, 311(2)
High Courts27 Apr 1967Allowed
Vishwamitra and Another Vs The Rent Control and Eviction Officer and Others
Allahabad High Court · (1967) 37 AWR 473
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2(h), 7(1)(a)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2(h), 7(1)(a)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2(h), 7(1)(a)
High Courts26 Apr 1967Dismissed
Irshad Ahmad Vs The Joint Director of Consolidation, Allahabad and others
Allahabad High Court · (1968) 38 AWR 38
Uttar Pradesh Tenancy Act, 1939 — Section 33
High Courts25 Apr 1967Allowed
Ram Din Vs State
Allahabad High Court · (1967) 37 AWR 411
Uttar Pradesh Khandsari Sugar Manufacturers Licensing Order, 1967 — Clause 2(j)Uttar Pradesh Khandsari Sugar Manufacturers Licensing Order, 1967 — Clause 2(j)Uttar Pradesh Khandsari Sugar Manufacturers Licensing Order, 1967 — Clause 2(j)
High Courts25 Apr 1967Allowed
Jhansi Electric Supply Co. Ltd. Vs District Magistrate and Others
Allahabad High Court · AIR 1968 All 135 : (1968) 16 FLR 147
Constitution of India, 1950 — Article 226Defence of India (Requisitioning and Acquisition of Immovable Property) Rules, 1963 — Rule 141(2), 16Defence of India Act, 1962 — Section 29, 29(2), 40
High Courts25 Apr 1967Allowed
Faiyaz Khan Vs State
Allahabad High Court · (1967) 37 AWR 760
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)
High Courts24 Apr 1967Dismissed
Bhawani Dass Vs Nagar Swasthya Adhikari
Allahabad High Court · (1968) 38 AWR 140
Criminal Procedure Code, 1898 (CrPC) — Section 248Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts24 Apr 1967Dismissed
Mohammad Ghani Vs Deputy Director Consolidation and Others
Allahabad High Court · (1967) 37 AWR 504
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20, 240JUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20, 240JUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 20, 240J