High Courts24 Feb 1967Allowed
State of U.P. Vs Moti Lal and Others
Allahabad High Court · AIR 1968 All 83
Criminal Procedure Code, 1898 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 32
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,903 of 5,024
High Courts24 Feb 1967
PT. SHEO NATH PRASAD SHARMA Vs COMMISSIONER OF Income Tax, LUCKNOW, AND OTHERS.
Allahabad High Court · (1967) 66 ITR 647
Income Tax Act, 1961 — Section 23, 33A
High Courts24 Feb 1967Dismissed
Ragho Ram Vs Smt. Rao Rani
Allahabad High Court · (1967) 37 AWR 822
Uttar Pradesh Agricultural Tenants (Acquisition of Privileges) Act, 1949 — Section 3B, 7A
High Courts23 Feb 1967
NAGAR DAS Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1967) 66 ITR 203
Income Tax Act, 1922 — Section 66(1)
High Courts23 Feb 1967Allowed
Ramji Lal Vs Balwant Singh and Others
Allahabad High Court · (1967) 37 AWR 370
Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 23Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2)
High Courts20 Feb 1967Allowed
Shiva Charan alias Lala and Another Vs The Joint Director of Consolidation and Others
Allahabad High Court · (1967) 37 AWR 292
Civil Procedure Code, 1908 (CPC) — Section 11Civil Procedure Code, 1908 (CPC) — Section 11Civil Procedure Code, 1908 (CPC) — Section 11
High Courts20 Feb 1967Dismissed
U.P. Govt. Vs Rama Kant Shukla
Allahabad High Court · AIR 1968 All 20 : (1968) CriLJ 7
Criminal Procedure Code, 1898 (CrPC) — Section 169, 173Police Act, 1861 — Section 7
High Courts20 Feb 1967Dismissed
Farzand Vs Mohan Singh and Others
Allahabad High Court · AIR 1968 All 67 : (1970) 1 LLJ 241
Constitution of India, 1950 — Article 225, 226, 233, 234, 235General Clauses Act, 1897 — Section 6Government of India Act, 1935 — Section 255
High Courts20 Feb 1967Partly Allowed
Dalchand Vs State
Allahabad High Court · AIR 1969 All 216 : (1967) 37 AWR 649 : (1969) CriLJ 585
Penal Code, 1860 (IPC) — Section 361, 363, 375, 376
High Courts20 Feb 1967
HINDUSTAN METAL WORKS AND OTHERS Vs COMMISSIONER OF Income Tax U. P. AND OTHERS.
Allahabad High Court · (1968) 68 ITR 798
Constitution of India, 1950 — Article 119, 14, 19, 358General Clauses Act, 1897 — Section 24Income Tax Act, 1961 — Section 13, 132, 6
High Courts20 Feb 1967
COMMISSIONER OF Income Tax, LUCKNOW Vs RAMESHWAR PRASAD BAGLA.
Allahabad High Court · (1968) 68 ITR 653
Income Tax Act, 1922 — Section 66(2)
High Courts13 Feb 1967Allowed
Lakshmi Narayan Vs Sub Divisional Officer and Another
Allahabad High Court · (1967) 37 AWR 536
High Courts13 Feb 1967Allowed
Dr. H.B. Lall Vs The Administrative Commandant, Allotment and Eviction Authority and Another
Allahabad High Court · (1967) 37 AWR 491
Uttar Pradesh Cantonments (Control of Rent and Eviction) Rules, 1954 — Rule 9(1)Uttar Pradesh Cantonments (Control of Rent and Eviction) Rules, 1954 — Rule 9(1)Uttar Pradesh Cantonments (Control of Rent and Eviction) Rules, 1954 — Rule 9(1)
High Courts10 Feb 1967Allowed
Smt. Umrai Vs State of U.P. and Others
Allahabad High Court · (1967) 37 AWR 487
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 172Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 172Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 172
High Courts10 Feb 1967Allowed
Jawahar Vs State
Allahabad High Court · AIR 1968 All 87 : (1967) 37 AWR 294 : (1968) CriLJ 230
Arms Act, 1959 — Section 39, 4Arms Rules, 1962 — Rule 2
High Courts07 Feb 1967Allowed
Ali Jan Iman Ali and Another Vs The State
Allahabad High Court · AIR 1968 All 28 : (1968) CriLJ 9
Evidence Act, 1872 — Section 9
High Courts07 Feb 1967
RAM NIRANJAN SATYANARAIN Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1967) 66 ITR 94
Income Tax Act, 1922 — Section 66(2)
High Courts06 Feb 1967Dismissed
Shiama Shanker Sharma Vs The Rent Control and Eviction Officer and Another
Allahabad High Court · (1967) 37 AWR 229
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2(h), 7(1)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2(h), 7(1)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2(h), 7(1)
High Courts31 Jan 1967Dismissed
U.P. Electric Supply Co. Ltd. Vs H.V. Bowen and Another
Allahabad High Court · AIR 1968 All 95
Constitution of India, 1950 — Article 226, 227Electricity Act, 1910 — Section 7Uttar Pradesh Industrial Disputes Act, 1947 — Section 18, 2, 25FF, 25FFF, 25J(2)
High Courts27 Jan 1967Dismissed
The Kesar Sugar Works Ltd. and Another Vs State of Uttar Pradesh and Others
Allahabad High Court · (1967) 37 AWR 186
Civil Procedure Code, 1908 (CPC) — Section 148Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)Civil Procedure Code, 1908 (CPC) — Section 148