High Courts15 Sept 1966Dismissed
Badri Prasad Vs State
Allahabad High Court · (1968) 38 AWR 18
Criminal Procedure Code, 1898 (CrPC) — Section 251A
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,912 of 5,024
High Courts14 Sept 1966Allowed
Ashwani Prasad and others Vs Kamla and another
Allahabad High Court · (1968) 38 AWR 21
Criminal Procedure Code, 1898 (CrPC) — Section 133, 139A
High Courts13 Sept 1966Dismissed
Smt. Annapurna and Another Vs Munshi and Others
Allahabad High Court · AIR 1967 All 531 : (1967) 37 AWR 198 : (1967) RD 179
Transfer of Property Act, 1882 — Section 3, 43Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 153, 166
High Courts12 Sept 1966Dismissed
Ram Din Vs State
Allahabad High Court · (1967) 37 AWR 360
Constitution of India, 1950 — Article 22(1)Criminal Procedure Code, 1898 (CrPC) — Section 242Constitution of India, 1950 — Article 22(1)
High Courts12 Sept 1966Dismissed
Hari Ram Mittal Vs Zila Parishad and Others
Allahabad High Court · AIR 1967 All 463
Constitution of India, 1950 — Article 226Uttar Pradesh Antarim Zila Parishad Act, 1958 — Section 6Uttar Pradesh District Boards Act, 1922 — Section 120
High Courts12 Sept 1966Dismissed
Durga Singh Vs State of Uttar Pradesh and Others
Allahabad High Court · (1967) 37 AWR 469
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(3)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(3)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(3)
High Courts09 Sept 1966Dismissed
Union of India (UOI) Vs Parshottam Das
Allahabad High Court · (1967) 37 AWR 475
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 1, Order 8 Rule 3Civil Procedure Code, 1908 (CPC) — Order 27 Rule 1, Order 8 Rule 3Civil Procedure Code, 1908 (CPC) — Order 27 Rule 1, Order 8 Rule 3
High Courts09 Sept 1966Allowed
Jagdish Prasad Vs State
Allahabad High Court · AIR 1967 All 490 : (1967) CriLJ 1260
Defence of India Rules, 1962 — Rule 5
High Courts09 Sept 1966
ALLAHABAD WOOLLEN MILLS (P.) LTD. Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1967) 64 ITR 548
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 13, 16, 2, 9Factories Act, 1948 — Section 13, 2, 5, 7, 9
High Courts08 Sept 1966Dismissed
State of UP Vs Ram Krishan and Others
Allahabad High Court · (1967) 37 AWR 396
Essential Commodities Act, 1955 — Section 7Uttar Pradesh Khandsari Sugar Manufacturers Licensing Order, 1967 — Clause 3(1)Essential Commodities Act, 1955 — Section 7
High Courts06 Sept 1966Disposed Off
Sales Tax Commissioner Vs Ram Kumar Agarwal
Allahabad High Court · (1967) 19 STC 400
Sales of Goods Act, 1930 — Section 2, 4
High Courts06 Sept 1966Allowed
Sri Kashi Prasad Saksena Vs State of Uttar Pradesh
Allahabad High Court · AIR 1967 All 173 : (1967) 2 LLJ 588
Constitution of India, 1950 — Article 226, 311(1), 311(2)Notaries Act, 1952 — Section 10, 11, 12, 13(12), 15
High Courts05 Sept 1966Dismissed
State Vs Zamir Ahmad, Tobacco Dealer
Allahabad High Court · (1967) 37 AWR 304
Central Excise Rules, 1944 — Rule 151(e)Central Excises and Salt Act, 1944 — Section 9(a), 9(b)
High Courts05 Sept 1966Disposed Off
Prem Chand Vs Sri O.P. Trivedi, H.J.S. District Judge, Election Tribunal Municipal Board and Others
Allahabad High Court · (1966) 09 AHC CK 0033
Uttar Pradesh Municipalities Act, 1916 — Section 19(2)(b)
High Courts05 Sept 1966Dismissed
Mashkurul Hasan Vs Union of India (UOI) and Another
Allahabad High Court · AIR 1967 All 565
Citizenship Act, 1955 — Section 5, 9Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 6 Rule 4Constitution of India, 1950 — Article 6, 7
High Courts02 Sept 1966Dismissed
S. Bhan Singh Vs Regional Transport Authority and Others
Allahabad High Court · AIR 1967 All 336
Motor Vehicles Act, 1939 — Section 47, 57(3), 57(4), 64Uttar Pradesh Motor Vehicles Rules, 1940 — Rule 72
High Courts01 Sept 1966Allowed
Firm Rupram Kailash Nath Vs Co-operative Union and Another
Allahabad High Court · AIR 1967 All 382
Contract Act, 1872 — Section 237, 238
High Courts01 Sept 1966Dismissed
Shom Prakash Gupta Vs S. Deputy Shankar and Others
Allahabad High Court · (1967) 37 AWR 450
Transfer of Property Act, 1882 — Section 56, 67Transfer of Property Act, 1882 — Section 56, 67Transfer of Property Act, 1882 — Section 56, 67
High Courts31 Aug 1966Allowed
The Antarim Zila Parishad Vs Sri Ami Chand
Allahabad High Court · (1967) 37 AWR 262
Limitation Act, 1963 — Article 49
High Courts29 Aug 1966Allowed
Abdul Aziz and Another Vs A. Raj Chhabra
Allahabad High Court · AIR 1968 All 119
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 17 Rule 3, Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 6Constitution of India, 1950 — Article 227