Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33

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High Courts08 Oct 1966Allowed

Smt. Brahmani Devi and Another Vs State of Uttar Pradesh

Allahabad High Court · (1967) 37 AWR 311

Criminal Procedure Code, 1898 (CrPC) — Section 88(1)

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High Courts07 Oct 1966Disposed Off

Sri Ram Sahney Vs Commissioner of Sales Tax

Allahabad High Court · (1967) 20 STC 269

Income Tax Act, 1961 — Section 34

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High Courts06 Oct 1966Disposed Of

ONKAR NATH Vs COMMISSIONER OF Income Tax, LUCKNOW.

Allahabad High Court · (1967) 64 ITR 347

Income Tax Act, 1922 — Section 66(1)

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High Courts06 Oct 1966Dismissed

J.K. Jute Mills Co. Ltd. Vs Sales Tax Officer and Others

Allahabad High Court · (1967) 19 STC 339

Constitution of India, 1950 — Article 226

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High Courts06 Oct 1966Allowed

Ram Dass Vs Board of Revenue and Others

Allahabad High Court · AIR 1967 All 481 : (1967) RD 224

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 100, 79Evidence Act, 1872 — Section 64Limitation (Amendment) Act, 1963 — Article 64, 65

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High Courts06 Oct 1966

State Vs Baboo Singh and Another

Allahabad High Court · (1967) 37 AWR 227

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B(2)

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High Courts05 Oct 1966Allowed

Vishwa Mitra Sharma Vs Suresh Chand and Others

Allahabad High Court · (1967) 37 AWR 278

Criminal Procedure Code, 1898 (CrPC) — Section 59

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High Courts05 Oct 1966Allowed

Sumer alias Banshi Vs The Director of Consolidation, (Commissioner, Agra Division) and Others

Allahabad High Court · (1967) 37 AWR 97

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48

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High Courts05 Oct 1966Dismissed

Kanhaiya Lal Gupta Vs Ajeet Kumar Dey and Others

Allahabad High Court · (1967) 2 LLJ 761

Industrial Disputes Act, 1947 — Section 2Payment of Wages Act, 1936 — Section 15, 7

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High Courts03 Oct 1966Partly Allowed

MADHUIRI DAS NARAIN DAS Vs COMMISSIONER OF Income Tax, U. P.

Allahabad High Court · (1968) 67 ITR 368

Income Tax Act, 1922 — Section 66(2)

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High Courts03 Oct 1966Dismissed

Ram Pratap and Others Vs State

Allahabad High Court · (1967) 37 AWR 395

Evidence Act, 1872 — Section 32(2)Evidence Act, 1872 — Section 32(2)Evidence Act, 1872 — Section 32(2)

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High Courts03 Oct 1966Dismissed

Molvi Mohammad Usman Vs State

Allahabad High Court · AIR 1967 All 333 : (1967) 37 AWR 524 : (1967) CriLJ 839

Criminal Procedure Code, 1898 (CrPC) — Section 197(1)

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High Courts03 Oct 1966Disposed Of

Bharat Oil Industries Vs Commissioner, Income Tax

Allahabad High Court · AIR 1967 All 557 : (1967) 65 ITR 424

Evidence Act, 1872 — Section 101, 102, 103, 104Income Tax Act, 1922 — Section 23(4), 25A, 26AIncome Tax Act, 1961 — Section 144, 171, 184

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High Courts03 Oct 1966Allowed

Satya Narain Vs Smt. Nanki Devi

Allahabad High Court · AIR 1968 All 224

Contract Act, 1872 — Section 18Evidence Act, 1872 — Section 101, 102, 103, 104, 11Stamp Act, 1899 — Section 36, 61

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High Courts03 Oct 1966Allowed

Mohammad Aslam Khan Vs State of Uttar Pradesh and Others

Allahabad High Court · (1967) 37 AWR 385

Criminal Procedure Code, 1898 (CrPC) — Section 117(3), 151Criminal Procedure Code, 1898 (CrPC) — Section 117(3), 151Criminal Procedure Code, 1898 (CrPC) — Section 117(3), 151

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