COURT ARCHIVE

Allahabad High Court judgments

1,00,467 judgments · page 3,916 of 5,024

High Courts18 May 1966Dismissed

Sobhnath Vs Raj Kishore and Others

Allahabad High Court · AIR 1967 All 121

Constitution of India, 1950 — Article 13Uttar Pradesh General Clauses Act, 1904 — Section 4(25)Uttar Pradesh Panchayat Raj Act, 1947 — Section 5A

High Courts17 May 1966Dismissed

SHRI SOBHAG MAL LODHA Vs COMMISSIONER OF Income Tax, DELHI.

Allahabad High Court · (1967) 63 ITR 424

Income Tax Act, 1961 — Section 14, 2, 4, 6, 66

High Courts17 May 1966Partly Allowed

Moti and Others Vs State

Allahabad High Court · AIR 1967 All 437 : (1967) CriLJ 1124

Penal Code, 1860 (IPC) — Section 149, 302, 326

High Courts13 May 1966Dismissed

Rajindra Kishore Sahi Vs Durga Sahi

Allahabad High Court · AIR 1967 All 476 : (1967) 37 AWR 163

Criminal Procedure Code, 1898 (CrPC) — Section 107Evidence Act, 1872 — Section 132Penal Code, 1860 (IPC) — Section 499

High Courts11 May 1966Allowed

The State of U.P. and Another Vs Duli Chand Kashi Prasad

Allahabad High Court · AIR 1967 All 349 : (1968) 22 STC 191

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 8Uttar Pradesh Sales Tax Act, 1948 — Section 2, 7, 8A

High Courts11 May 1966Dismissed

Union of India (UOI) Vs Ghasi Ram Laxmi Narain

Allahabad High Court · AIR 1967 All 546

Central Excise Rules, 1944 — Rule 10, 10ACentral Excises and Salt Act, 1944 — Section 35, 37, 40

High Courts10 May 1966Dismissed

Amba Prasad and Others Vs Jaswant Sugar Mills Ltd. and Another

Allahabad High Court · AIR 1967 All 146 : (1966) 2 LLJ 702

Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 2(6)Uttar Pradesh Industrial Disputes Act, 1947 — Section 3

High Courts10 May 1966

Ram Govind Singh Vs Ram Nath Singh and Another

Allahabad High Court · (1967) 37 AWR 8

Criminal Procedure Code, 1898 (CrPC) — Section 146(1), 146(1D)

High Courts09 May 1966Partly Allowed

State of Uttar Pradesh Vs K.K. Modi and Another

Allahabad High Court · AIR 1968 All 197 : (1968) 2 LLJ 164

Factories Act, 1948 — Section 62, 62(2), 83, 92Uttar Pradesh Factories Rules, 1950 — Rule 78, 78(2)

High Courts09 May 1966Dismissed

Shesh Narain Dikshit Vs Smt. Savitri

Allahabad High Court · AIR 1967 All 156

Civil Procedure Code, 1908 (CPC) — Section 96Hindu Marriage Act, 1955 — Section 10, 28Provincial Small Cause Courts Act, 1887 — Section 27

High Courts29 Apr 1966Dismissed

J K COTTON SPG. and WVG. MILLS CO. LTD. (NO. 2) Vs COMMISSIONER OF Income Tax, U. P.

Allahabad High Court · (1966) 62 ITR 836

Income Tax Act, 1961 — Section 10

High Courts28 Apr 1966Disposed Off

J. K. COTTON SPG. and WVG. MILLS CO. LTD. Vs COMMISSIONER OF Income Tax, U. P.

Allahabad High Court · (1966) 62 ITR 813

Income Tax Act, 1961 — Section 10

High Courts28 Apr 1966Dismissed

Radhey Shyam Sharma Vs M. Ashan the Assistant Labour Commissioner and Others

Allahabad High Court · AIR 1967 All 143 : (1966) 2 LLJ 711

Industrial Disputes Act, 1947 — Section 2

High Courts27 Apr 1966Dismissed

P.C. Dwadesh Shreni and Co. Ltd. Vs Income Tax Officer A Ward

Allahabad High Court · AIR 1967 All 131 : (1969) 72 ITR 539

Income Tax Act, 1922 — Section 18A(6), 18A(8), 29

High Courts27 Apr 1966Dismissed

Raja Ram Vs The State of Uttar Pradesh and Others

Allahabad High Court · AIR 1967 All 227

Uttar Pradesh Jot Chakbandi (Sanshodhan) Adhiniyam, 1963 — Section 47(1), 48

High Courts27 Apr 1966Dismissed

Moti Ram Vs Khvali Ram and Another

Allahabad High Court · AIR 1967 All 484 : (1967) 37 AWR 182 : (1967) RD 89

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 30Specific Relief Act, 1877 — Section 21Transfer of Property Act, 1882 — Section 43, 5, 54, 6

High Courts26 Apr 1966Dismissed

Balley Singh Vs State of Uttar Pradesh and Others

Allahabad High Court · AIR 1967 All 341

Constitution of India, 1950 — Article 14, 19(1), 19(6)Dangerous Drugs Act, 1930 — Section 5Opium Act, 1857 — Section 7, 8

High Courts24 Apr 1966Dismissed

Raghunath Swarup Mathur Vs Har Swarup Mathur

Allahabad High Court · (1968) CriLJ 670

Companies Act, 1956 — Section 269(2), 629A

High Courts22 Apr 1966Allowed

Syed Hyder Abbas Raza Vs State of U.P. and Others

Allahabad High Court · AIR 1967 All 114 : (1967) CriLJ 298

Defence of India Act, 1962 — Section 44Defence of India Rules, 1962 — Rule 30(1), 30A(9)

High Courts21 Apr 1966Dismissed

Raghunath Swaroop Mathur Vs Har Swaroop Mathur

Allahabad High Court · (1967) 37 AWR 336

Companies Act, 1956 — Section 269(2), 629ACompanies Act, 1956 — Section 269(2), 629ACompanies Act, 1956 — Section 269(2), 629A