High Courts31 Mar 1967Allowed
Babu Khan and Another Vs The Regional Transport Authority, Meerut Region, Meerut and Others
Allahabad High Court · AIR 1969 All 119
Motor Vehicles Act, 1939 — Section 64Uttar Pradesh Motor Vehicles Rules, 1940 — Rule 72
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,901 of 5,024
High Courts31 Mar 1967Allowed
Shashi Kant Rai Vs Regional Transport Authority, Allahabad Region, Allahabad and Others
Allahabad High Court · AIR 1968 All 229
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 57(2), 57(3), 58, 64
High Courts29 Mar 1967Disposed Of
Debi Din Vs Divisional Operating Superintendent, Northern Rly and Others
Allahabad High Court · AIR 1968 All 91
Constitution of India, 1950 — Article 226, 311
High Courts28 Mar 1967Dismissed
Jagar Nath Prasad Vs Vishwanath Prasad and Others
Allahabad High Court · (1967) 37 AWR 252
Uttar Pradesh Excise Act, 1910 — Section 34(1)(b)Uttar Pradesh Excise Act, 1910 — Section 34(1)(b)Uttar Pradesh Excise Act, 1910 — Section 34(1)(b)
High Courts24 Mar 1967Allowed
Life Insurance Corporation of India (By Zonal Manager, Central Zonal Office, Kanpur), and Others Vs City Munsif, Meerut, and Another
Allahabad High Court · (1967) 03 AHC CK 0027
High Courts24 Mar 1967Allowed
Zonal Manager, Life Insurance Corporation of India, Central Zonal Office, Kanpur and Others Vs City Munsif, Meerut and Another
Allahabad High Court · AIR 1968 All 270 : (1969) 2 LLJ 607
Advocates Act, 1961 — Section 30Life Insurance Corporation Act, 1956 — Section 49(2)
High Courts23 Mar 1967Dismissed
The State Vs Kali Charan
Allahabad High Court · AIR 1968 All 65 : (1967) 37 AWR 349 : (1968) CriLJ 225
Criminal Procedure Code, 1898 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 193
High Courts23 Mar 1967Allowed
Sita Ram Vs State
Allahabad High Court · AIR 1968 All 207 : (1967) 37 AWR 241 : (1968) CriLJ 721
Constitution of India, 1950 — Article 309Criminal Procedure Code, 1898 (CrPC) — Section 197, 197(1)Lekhpals Service Rules, 1958 — Rule 16, 28(2)
High Courts23 Mar 1967Dismissed
Virendra Singh Vs The State
Allahabad High Court · (1968) 38 AWR 78
Criminal Procedure Code, 1898 (CrPC) — Section 103Drugs and Cosmetics Act, 1940 — Section 22(2)
High Courts21 Mar 1967Dismissed
Syed Liaquet Hussain Vs Regional Transport Authority, Lucknow
Allahabad High Court · AIR 1968 All 148
Constitution of India, 1950 — Article 19, 19(1), 19(6)Motor Vehicles Act, 1939 — Section 47, 47(3)
High Courts21 Mar 1967
COMMISSIONER OF Income Tax, U. P. Vs INDIA RECONSTRUCTION CORPORATION LTD.
Allahabad High Court · (1968) 67 ITR 204
Income Tax Act, 1961 — Section 66(2)
High Courts21 Mar 1967
GANGADHAR BAIJNATH Vs COMMISSIONER OF Income Tax, U.P.
Allahabad High Court · (1968) 69 ITR 500
Income Tax Act, 1922 — Section 34
High Courts20 Mar 1967Dismissed
Gulshan Khandsari Udyog Vs Union of India (UOI), New Delhi and Another
Allahabad High Court · AIR 1968 All 75 : (1968) 17 FLR 172 : (1969) 2 LLJ 477
Constitution of India, 1950 — Article 226, 77Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 17, 19A, 5
High Courts20 Mar 1967Dismissed
Kali Charan and Another Vs Joint Director of Consolidation and Others
Allahabad High Court · (1967) 37 AWR 512
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5(b)Uttar Pradesh Tenancy Act, 1939 — Section 180, 59Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5(b)
High Courts17 Mar 1967Allowed
Zahid Ali Khan and others Vs Saktey and others
Allahabad High Court · (1968) 38 AWR 348
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 202
High Courts17 Mar 1967Allowed
Baqar and Another Vs Dy. Director of Consolidation and Others
Allahabad High Court · (1967) 37 AWR 566
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 65(1A)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9
High Courts16 Mar 1967Dismissed
Dhian Singh Vs Municipal Board
Allahabad High Court · (1967) 37 AWR 223
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Prevention of Food Adulteration Act, 1954 — Section 20Prevention of Food Adulteration Act, 1954 — Section 20
High Courts16 Mar 1967Dismissed
Uttar Pradesh State Electricity Board and Another Vs City Magistrate and Others
Allahabad High Court · (1968) 2 LLJ 21
Constitution of India, 1950 — Article 254, 29Electricity (Supply) Act, 1948 — Section 5, 79Government of India Act, 1935 — Section 107, 183, 79
High Courts15 Mar 1967Allowed
A.K. Mandhyan Vs State of Uttar Pradesh and Others
Allahabad High Court · (1967) 37 AWR 441
High Courts15 Mar 1967Dismissed
Ram Manohar Lohia and Others Vs State of U.P. and Others
Allahabad High Court · AIR 1968 All 100 : (1968) CriLJ 281
Constitution of India, 1950 — Article 13, 14, 19, 19(1), 19(2)Criminal Procedure Code, 1898 (CrPC) — Section 144, 491Penal Code, 1860 (IPC) — Section 188