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Allahabad High Court judgments, 1921

417 judgments · page 11 of 21

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High Courts12 May 1921Allowed

Lala Lachman Prasad Vs The Secretary of State for India

Allahabad High Court · 63 Ind. Cas. 682

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High Courts12 May 1921Dismissed

Parbhu Dayal Vs Ram Sahai and Others

Allahabad High Court · (1921) ILR (All) 655

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High Courts12 May 1921Allowed

Lachman Prasad Vs The Secretary of State for India in Council

Allahabad High Court · AIR 1921 All 402 : (1921) ILR (All) 652

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High Courts12 May 1921Allowed

Emperor Vs Kashmiri Lal

Allahabad High Court · (1921) ILR (All) 644

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High Courts12 May 1921

Kashmiri Lal Vs Emperor

Allahabad High Court · AIR 1921 All 267 : 63 Ind. Cas. 410

Uttar Pradesh Municipalities Act, 1916 — Section 267(b)
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High Courts09 May 1921Dismissed

Narindra Bahadur Singh Vs The Oudh Commercial Bank Limited

Allahabad High Court · (1921) ILR (All) 478

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High Courts07 May 1921Dismissed

Madhusudan Das Vs Birj Lal

Allahabad High Court · 61 Ind. Cas. 806

Civil Procedure Code, 1908 (CPC) — Section 144Limitation Act, 1908 — Article 183
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High Courts07 May 1921

Musammat Ram Debi Vs Gobind Sahai and Others

Allahabad High Court · 61 Ind. Cas. 646

Criminal Procedure Code, 1898 (CrPC) — Section 250
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High Courts06 May 1921Allowed

Raghunandan Rai Vs Raghunandan Pande and Others

Allahabad High Court · AIR 1921 All 353 : (1921) ILR (All) 638 : 61 Ind. Cas. 812

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High Courts05 May 1921Partly Allowed

Fazal Ilahi Vs East Indian Railway Company

Allahabad High Court · (1921) ILR (All) 623 : 64 Ind. Cas. 868

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High Courts04 May 1921Dismissed

Khunni Lal Vs Rameshar and Another

Allahabad High Court · AIR 1922 All 361 : 64 Ind. Cas. 52

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 8
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High Courts04 May 1921Dismissed

Rameshar and Another Vs Khunni Lal

Allahabad High Court · (1921) ILR (All) 621

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High Courts04 May 1921

Babar Shah alias Ali Bahadur Shah Vs Muhammad Rafiq and Others

Allahabad High Court · 62 Ind. Cas. 35

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21General Clauses Act, 1897 — Section 3(13)Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 21
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High Courts02 May 1921Dismissed

Bishennath and Another Vs Pearey Ju and Others

Allahabad High Court · 63 Ind. Cas. 542

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High Courts02 May 1921Allowed

Musammat Sundar Bibi Vs Rajinder Narain Singh alias Lallu Saheb

Allahabad High Court · 63 Ind. Cas. 181

Civil Procedure Code, 1908 (CPC) — Section 60(n)
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High Courts02 May 1921Dismissed

Ram Bhawan Upadhya and Another Vs Ram Saran Chaube and Dhuman Singh and Others

Allahabad High Court · (1921) ILR (All) 615

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High Courts02 May 1921Allowed

Sundar Bibi Vs Raj Indra Narain Singh

Allahabad High Court · (1921) ILR (All) 617

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High Courts02 May 1921

Ram Saran Choube Vs Lalji Upadhya and Others

Allahabad High Court · 63 Ind. Cas. 711

North Western Provinces Tenancy Act, 1901 — Section 9
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High Courts02 May 1921

Gajadhar Prasad Vs Nawab Muhammad Abdul Majid and Ali Hasan and Others

Allahabad High Court · AIR 1921 All 327 : 63 Ind. Cas. 425

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, 68Contract Act, 1872 — Section 18
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High Courts29 Apr 1921Dismissed

Mohamed Ghazanfar Ullah Vs Babu Lal and Another

Allahabad High Court · AIR 1922 All 477 : 64 Ind. Cas. 93

Uttar Pradesh Municipalities Act, 1916 — Section 324
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