High Courts28 Oct 1966Allowed
M.R. Shervani and Others Vs State
Allahabad High Court · (1967) 37 AWR 17
Essential Commodities Act, 1955 — Section 10(1), 3
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,909 of 5,024
High Courts27 Oct 1966Disposed Of
Haji Abdul Aziz Khan Vs Abdul Aziz Khan and Another
Allahabad High Court · (1967) 37 AWR 133
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts26 Oct 1966Dismissed
Bal Krishna Dass Gupta Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1967) 37 AWR 1
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2)
High Courts25 Oct 1966Allowed
Joti Prasad Sharma Vs Additional Civil Judge, Dehradun and Others
Allahabad High Court · AIR 1968 All 42
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 123
High Courts25 Oct 1966Dismissed
Balbhaddra and Another Vs Assistant Director of Consolidation and Others
Allahabad High Court · (1967) 37 AWR 86
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11AUttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 65
High Courts18 Oct 1966Allowed
Dr. Vidya Niwas Misra Vs University of Gorakhpur and Others
Allahabad High Court · AIR 1967 All 426 : (1968) 1 LLJ 431
Constitution of India, 1950 — Article 226
High Courts18 Oct 1966Allowed
Radhey Shyam Gupta Vs The State
Allahabad High Court · AIR 1968 All 342 : (1967) 37 AWR 204
Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1)Penal Code, 1860 (IPC) — Section 228, 253
High Courts18 Oct 1966Allowed
Dr. G.P. Gupta Vs Director, Muslim University Institute of Ophthalmology and Others
Allahabad High Court · AIR 1967 All 411 : (1968) 1 LLJ 599
Aligarh Muslim University (Amendment) Act, 1965 — Section 9Constitution of India, 1950 — Article 226
High Courts14 Oct 1966Dismissed
Smt. Hemlata Agarwal Vs The Commissioner of Income Tax
Allahabad High Court · AIR 1968 All 1 : (1967) 64 ITR 428
Income Tax Act, 1922 — Section 33(4), 34(1)
High Courts14 Oct 1966Allowed
Hargyan and Another Vs Banwari Lal and Another
Allahabad High Court · AIR 1968 All 275
Evidence Act, 1872 — Section 91
High Courts14 Oct 1966Allowed
Jodha Vs Ajodhya Prasad
Allahabad High Court · (1967) 37 AWR 214
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(a)
High Courts14 Oct 1966Dismissed
Union of India (UOI) Vs Rup Kishore and Another
Allahabad High Court · AIR 1967 All 504 : (1967) 37 AWR 67
Arbitration Act, 1940 — Section 31, 31(4), 41Civil Procedure Code, 1908 (CPC) — Section 24
High Courts13 Oct 1966Dismissed
Seva Singh Vs S. Sohan Singh and Others
Allahabad High Court · (1967) 37 AWR 277
Motor Vehicles Act, 1988 — Section 64A
High Courts13 Oct 1966Allowed
Chhote Lal Vs State
Allahabad High Court · AIR 1968 All 37 : (1968) CriLJ 15
Criminal Procedure Code, 1898 (CrPC) — Section 154Evidence Act, 1872 — Section 25, 27Penal Code, 1860 (IPC) — Section 302
High Courts13 Oct 1966Dismissed
Autar Singh Vs Bhawan Singh and Another
Allahabad High Court · (1967) 37 AWR 254
United Provinces Regulation of Agricultural Credit Act, 1940 — Section 2(8), 22, 24
High Courts12 Oct 1966Dismissed
DHARAM CHAND KEDAR NATH Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · AIR 1967 All 590 : (1967) 65 ITR 168
Income Tax Act, 1922 — Section 66(2)
High Courts12 Oct 1966Disposed Of
Badri Prasad Gupta Vs Kripa Shanker Tewari
Allahabad High Court · AIR 1967 All 468 : (1967) CriLJ 1255
Criminal Procedure Code, 1898 (CrPC) — Section 190, 198B, 417(3)
High Courts12 Oct 1966
Bhikharipur Co-operative Society Ltd. Vs The Assistant Registrar, Co-operative Societies Ltd.
Allahabad High Court · (1967) CriLJ 1225
High Courts12 Oct 1966Dismissed
Ram Samujh and Others Vs State
Allahabad High Court · (1967) 37 AWR 151
Criminal Procedure Code, 1898 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 188, 454
High Courts11 Oct 1966Disposed Of
J. K. WOOLLEN MANUFACTURERS PRIVATE LTD. Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1967) 65 ITR 237
Income Tax Act, 1922 — Section 66(2)