High Courts26 Aug 1966Dismissed
Hira Lal and Others Vs The State
Allahabad High Court · (1967) CriLJ 1709
Petroleum Act, 1934 — Section 10, 2, 23, 7, 8
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,913 of 5,024
High Courts26 Aug 1966Allowed
LAXMI RATAN COTTON MILLS Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1967) 63 ITR 755
Income Tax Act, 1922 — Section 66(1)
High Courts25 Aug 1966Dismissed
Paryag and Others Vs State
Allahabad High Court · (1967) 37 AWR 572
Penal Code, 1860 (IPC) — Section 431, 81Penal Code, 1860 (IPC) — Section 431, 81Penal Code, 1860 (IPC) — Section 431, 81
High Courts25 Aug 1966
MITHOO LAL TEK CHAND Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1967) 64 ITR 377
Evidence Act, 1872 — Section 114
High Courts24 Aug 1966Allowed
Sharda Saran Srivastava (Cinema Employees'' Union) and Another Vs State of Uttar Pradesh and Others
Allahabad High Court · (1967) 2 LLJ 772
Industrial Disputes Act, 1947 — Section 10
High Courts24 Aug 1966Allowed
Smt. Rama Devi Vs Radhey Shyam and Another
Allahabad High Court · (1967) 37 AWR 207
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 16Uttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 6
High Courts24 Aug 1966Allowed
Sheo Prasad Vs State and Others
Allahabad High Court · (1967) 37 AWR 106
Criminal Procedure Code, 1898 (CrPC) — Section 145(4)
High Courts23 Aug 1966
Devi Das Madho Prasad Vs Commissioner of Income Tax
Allahabad High Court · AIR 1967 All 414 : (1967) 63 ITR 356 : (1967) 20 STC 53
Constitution of India, 1950 — Article 141, 226Evidence Act, 1872 — Section 40, 41, 84Income Tax Act, 1922 — Section 10(2), 66(1)
High Courts22 Aug 1966Disposed Of
RAGHUBAR DAYAL RAM KISHAN Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1967) 63 ITR 572
Income Tax Act, 1961 — Section 13, 22, 23, 28, 3Limitation Act, 1963 — Section 5
High Courts22 Aug 1966Disposed Of
Raghubar Dayal Ram Kishan Vs Commissioner of Income-tax, U.P.
Allahabad High Court · (1966) 08 AHC CK 0022
High Courts19 Aug 1966Dismissed
Parmatma Prasad Vs Mt. Sampatti and Others
Allahabad High Court · AIR 1968 All 184
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 100Easements Act, 1882 — Section 7
High Courts18 Aug 1966Dismissed
B.P. Bajoria Vs State
Allahabad High Court · (1967) 37 AWR 222
Criminal Procedure Code, 1898 (CrPC) — Section 242, 342
High Courts18 Aug 1966Dismissed
The State of Uttar Pradesh Vs Nauratan Singh
Allahabad High Court · AIR 1968 All 255
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9
High Courts18 Aug 1966Allowed
Horam Vs Abdul Majid
Allahabad High Court · (1967) 37 AWR 511
Civil Procedure Code, 1908 (CPC) — Section 47Civil Procedure Code, 1908 (CPC) — Section 47Civil Procedure Code, 1908 (CPC) — Section 47
High Courts17 Aug 1966Partly Allowed
Bhagwan Das and Another Vs State
Allahabad High Court · AIR 1968 All 8 : (1968) CriLJ 1
Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 201, 300, 34
High Courts16 Aug 1966
Ram Datt Pandey Vs State of U.P. and Others
Allahabad High Court · (1967) 37 AWR 144
Criminal Procedure Code, 1898 (CrPC) — Section 145(5)
High Courts16 Aug 1966
Mewa Ram and Others Vs State
Allahabad High Court · (1967) 37 AWR 499
Uttar Pradesh Court Fees Act, 1870 — Article 6Uttar Pradesh First Offenders Probation Act, 1938 — Section 4, 8Uttar Pradesh Court Fees Act, 1870 — Article 6
High Courts12 Aug 1966Dismissed
Pt. Choteylal Vs Smt. Sunder Kunwer
Allahabad High Court · (1967) 37 AWR 199
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts12 Aug 1966Dismissed
Mewa and Others Vs Baldeo
Allahabad High Court · AIR 1967 All 358
Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331