High Courts12 Aug 1966Dismissed
Bishan Dayal Vs Lakshmi Narain and Others
Allahabad High Court · AIR 1967 All 370
Civil Procedure Code, 1908 (CPC) — Section 11Transfer of Property Act, 1882 — Section 41
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,914 of 5,024
High Courts11 Aug 1966Allowed
Mangha Ram Vs Noor Uddin
Allahabad High Court · AIR 1968 All 33
Administration of Evacuee Property Act, 1950 — Section 16, 7Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12, 13, 18
High Courts11 Aug 1966Allowed
State Vs Indermani
Allahabad High Court · (1967) 37 AWR 501
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 19(1), 2(g)Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 19(1), 2(g)Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 19(1), 2(g)
High Courts10 Aug 1966Dismissed
B.R. Sharma Vs Nanak Chand Shadi Ram
Allahabad High Court · AIR 1967 All 487
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15, Order 6 Rule 17, 99
High Courts09 Aug 1966
ISHWARI KHETAN SUGAR MILLS PRIVATE LTD. Vs COMMISSIONER OF Income Tax, U. P.
Allahabad High Court · (1967) 63 ITR 376
Income Tax Act, 1922 — Section 66(1)
High Courts08 Aug 1966Dismissed
Bishwanath Singh and Another Vs Mohammad Hussain and Others
Allahabad High Court · AIR 1968 All 125
Civil Procedure Code, 1908 (CPC) — Section 47, 68
High Courts08 Aug 1966Dismissed
Haji Mohd. Shafi Vs Union of India (UOI) and Others
Allahabad High Court · AIR 1968 All 167
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts08 Aug 1966
Mani Shanker Vs State
Allahabad High Court · (1967) 37 AWR 633
Arms Act, 1959 — Section 25(a), 39Arms Rules, 1962 — Rule 2(f)Criminal Procedure Code, 1898 (CrPC) — Section 10
High Courts04 Aug 1966Dismissed
Smt. Kaushilya Vs State
Allahabad High Court · (1967) 37 AWR 147
Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 13, 2(i)
High Courts04 Aug 1966Partly Allowed
Chokhey and Others Vs State
Allahabad High Court · AIR 1968 All 49 : (1968) CriLJ 218
Criminal Procedure Code, 1898 (CrPC) — Section 367, 423Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 149, 307
High Courts03 Aug 1966Partly Allowed
Bhagwan Din and Others Vs State
Allahabad High Court · AIR 1967 All 580 : (1967) CriLJ 1588
Criminal Procedure Code, 1898 (CrPC) — Section 121, 514Penal Code, 1860 (IPC) — Section 149, 307, 324, 34
High Courts02 Aug 1966Allowed
Ram Narain Singh Vs Banaras Hindu University and Others
Allahabad High Court · AIR 1967 All 535
Banaras Hindu University Act, 1915 — Section 11, 12Constitution of India, 1950 — Article 226
High Courts02 Aug 1966Dismissed
Sree Sitaram Sugar Company, Ltd. Vs Labour Court and Others
Allahabad High Court · (1967) 1 LLJ 362
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6G
High Courts02 Aug 1966Dismissed
Shanti Saran Vs Rampur Industries and Another
Allahabad High Court · (1967) 37 AWR 203
Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts01 Aug 1966Dismissed
Sri Krishna Gupta and Another Vs Shri Ram Babu and Others
Allahabad High Court · AIR 1967 All 136
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 7, Order 38 Rule 5, Order 38 Rule 5(3), Order 48 Rule 3
High Courts01 Aug 1966Dismissed
Ram Raj and Others Vs State
Allahabad High Court · AIR 1967 All 543 : (1967) CriLJ 1579
Evidence Act, 1872 — Section 9
High Courts01 Aug 1966Allowed
Harpal and Others Vs State
Allahabad High Court · (1967) 37 AWR 41
Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 26, 27, 30
High Courts29 Jul 1966Allowed
Nabi Husain Vs State
Allahabad High Court · AIR 1967 All 445 : (1967) CriLJ 1129
Criminal Procedure Code, 1898 (CrPC) — Section 239, 537
High Courts29 Jul 1966Allowed
Ram Nath Vs Salig Ram Sharma
Allahabad High Court · AIR 1967 All 519 : (1967) 37 AWR 170 : (1967) CriLJ 1463
Criminal Procedure Code, 1898 (CrPC) — Section 164, 197Penal Code, 1860 (IPC) — Section 194, 195, 196, 323, 330
High Courts28 Jul 1966Allowed
Hari Saran Singh Vs Patangal and Another
Allahabad High Court · AIR 1967 All 486 : (1967) CriLJ 1259
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(7)Evidence Act, 1872 — Section 35