High Courts24 Mar 1966Allowed
Garbha Shah Vs State
Allahabad High Court · (1967) 37 AWR 289
Prevention of Food Adulteration Rules, 1955 — Rule 50(h)
COURT ARCHIVE
Allahabad High Court judgments
1,00,467 judgments · page 3,918 of 5,024
High Courts23 Mar 1966Allowed
Suraj Bux Singh Vs Badri Prasad and Another
Allahabad High Court · AIR 1968 All 312 : AIR 1968 All 153
Civil Procedure Code, 1908 (CPC) — Section 42Uttar Pradesh Civil Laws (Reforms and Amendment) Act, 1954 — Section 3, 51
High Courts23 Mar 1966Dismissed
Shyam Lal Vs State of Uttar Pradesh, Lucknow and Others
Allahabad High Court · AIR 1968 All 139
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 70
High Courts23 Mar 1966
Divisional Superintendent, Northern Railway Vs Hukum Chand Jain
Allahabad High Court · (1967) 37 AWR 3
Payment of Wages Act, 1936 — Section 15(2), 15(3)
High Courts22 Mar 1966Dismissed
Maharaj Kumar Somendra Chandra Nandy Vs State of Uttar Pradesh
Allahabad High Court · (1967) 37 AWR 116
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 3(8)
High Courts18 Mar 1966Allowed
Remal Das Vs Daya Shanker
Allahabad High Court · AIR 1967 All 246 : (1967) CriLJ 675
Criminal Procedure Code, 1898 (CrPC) — Section 526Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts18 Mar 1966Allowed
Asst. District Panchayat Officer and Others Vs Jai Narain Pradhan
Allahabad High Court · AIR 1967 All 334 : (1967) 37 AWR 367
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 2, Order 27 Rule 8, Order 27 Rule 8B, 141Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 2
High Courts16 Mar 1966Dismissed
State of U.P. Vs Babu Mian
Allahabad High Court · (1966) 18 STC 326
Uttar Pradesh Sales Tax Act, 1948 — Section 14(1)(c)(i)
High Courts16 Mar 1966Dismissed
B.D. Naithani Vs State of U.P.
Allahabad High Court · AIR 1966 All 507
Constitution of India, 1950 — Article 298, 299, 299(1)Contract Act, 1872 — Section 65, 70Government of India Act, 1935 — Section 173
High Courts16 Mar 1966Allowed
Kuber Singh and Another Vs Drigvijai Singh and Others
Allahabad High Court · AIR 1968 All 126
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts16 Mar 1966Allowed
State of Uttar Pradesh Vs Babu Mian
Allahabad High Court · (1966) 18 STC 13
Uttar Pradesh Sales Tax Act, 1948 — Section 14(1)(a)
High Courts04 Mar 1966
State Vs Rajeshwari Prasad
Allahabad High Court · AIR 1966 All 588 : (1966) CriLJ 1361
Contempt of Courts Act, 1971 — Section 3
High Courts02 Mar 1966Dismissed
Shital Chandra Datta Vs Babu Ram Jodaun and Others
Allahabad High Court · AIR 1967 All 150 : (1967) CriLJ 307
Criminal Procedure Code, 1898 (CrPC) — Section 200General Clauses Act, 1897 — Section 13
High Courts02 Mar 1966Allowed
Mulla Singh and Others Vs The State
Allahabad High Court · AIR 1968 All 132 : (1968) CriLJ 435
Criminal Procedure Code, 1898 (CrPC) — Section 54(1)Penal Code, 1860 (IPC) — Section 149, 234, 332, 426
High Courts01 Mar 1966Dismissed
Sultan Vs State
Allahabad High Court · (1967) 37 AWR 832
Penal Code, 1860 (IPC) — Section 392Penal Code, 1860 (IPC) — Section 392Penal Code, 1860 (IPC) — Section 392
High Courts28 Feb 1966Dismissed
Rameshwar Lal Gaur and Others Vs Jagdish Prasad
Allahabad High Court · (1967) 37 AWR 145
Succession Act, 1925 — Section 214(2)
High Courts28 Feb 1966Dismissed
Punjab Lime and Lime-stone Co. Vs Cantonment Board and Another
Allahabad High Court · AIR 1967 All 15
Cantonments Act, 1924 — Section 116, 60Constitution of India, 1950 — Article 13(3), 301, 304, 305, 366(10)Uttar Pradesh Municipalities Act, 1916 — Section 128, 128(1)
High Courts28 Feb 1966Allowed
Chhotey Lal and Others Vs State
Allahabad High Court · AIR 1967 All 229 : (1967) CriLJ 674
Criminal Procedure Code, 1898 (CrPC) — Section 190Penal Code, 1860 (IPC) — Section 332Uttar Pradesh Panchayat Raj Act, 1947 — Section 52(1), 55(1), 55(4)
High Courts25 Feb 1966Dismissed
Raghunath Swarup Mathur Vs Dr. Raghuraj Bahadur Mathur and Others
Allahabad High Court · AIR 1967 All 145 : (1967) 37 CompCas 304 : (1967) CriLJ 306
Companies Act, 1956 — Section 263, 263(1), 263(2), 629A
High Courts24 Feb 1966Dismissed
Sri Kamla Dal Mills Vs State of U.P. and Another
Allahabad High Court · (1966) 18 STC 204
Constitution of India, 1950 — Article 14, 19, 226, 246, 301