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Allahabad High Court judgments, 1950

471 judgments · page 4 of 24

High Courts17 Nov 1950Dismissed

Bhajan Lal Vs State

Allahabad High Court · AIR 1951 All 504

Criminal Procedure Code, 1898 (CrPC) — Section 236, 238, 239, 297Penal Code, 1860 (IPC) — Section 109, 341, 366, 379Criminal Procedure Code, 1898 (CrPC) — Section 236, 238, 239, 297
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High Courts15 Nov 1950Dismissed

Jokhai and Another Vs The State

Allahabad High Court · AIR 1951 All 585 : (1951) 21 AWR 303

Criminal Procedure Code, 1898 (CrPC) — Section 198Penal Code, 1860 (IPC) — Section 500
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High Courts15 Nov 1950Allowed

State Vs Sagar Mal and Others

Allahabad High Court · AIR 1951 All 515

Constitution of India, 1950 — Article 372Cotton Textiles (Control of Movement) Order, 1946 — Section 3, 5Essential Supplies (Temporary Powers) Act, 1946 — Section 17(2), 7
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High Courts08 Nov 1950Dismissed

Beni Prasad Vs Mahraj Din

Allahabad High Court · AIR 1951 All 622

Registration Act, 1908 — Section 47Uttar Pradesh Tenancy Act, 1939 — Section 3(17), 57
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High Courts07 Nov 1950Allowed

Jaisri Tewari and Another Vs State

Allahabad High Court · AIR 1951 All 494

Criminal Procedure Code, 1898 (CrPC) — Section 106, 4, 439Penal Code, 1860 (IPC) — Section 341, 447, 504, 506Uttar Pradesh Panchayat Raj Act, 1947 — Section 52, 55, 56, 85
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