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Allahabad High Court judgments, 1952

336 judgments · page 8 of 17

High Courts19 Aug 1952Dismissed

Sadal and Others Vs The State

Allahabad High Court · AIR 1953 All 95 : (1952) 22 AWR 525

Constitution of India, 1950 — Article 19(1)Uttar Pradesh District Boards Act, 1922 — Section 174
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High Courts14 Aug 1952Dismissed

Budhu Ram Vs Peare Lal

Allahabad High Court · AIR 1952 All 916 : (1952) 22 AWR 516

Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3Constitution of India, 1950 — Article 226
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High Courts08 Aug 1952Dismissed

Banke Bihari Lal and Another Vs Mahadeo Prasad

Allahabad High Court · AIR 1953 All 97 : (1952) 22 AWR 527

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 41 Rule 30, 107, 151Evidence Act, 1872 — Section 101, 102, 103, 121Limitation Act, 1908 — Section 5
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High Courts08 Aug 1952Allowed

Dharam Sarup Vs The State

Allahabad High Court · AIR 1953 All 37

Criminal Procedure Code, 1898 (CrPC) — Section 238Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6
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High Courts08 Aug 1952

B. Madho Prasad and Others Vs Seth Tara Chand and Others

Allahabad High Court · AIR 1952 All 912 : (1952) 22 AWR 450

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 7, Order 45 Rule 7(1)Supreme Court Rules, 1950 — Order 13 Rule 6, Order 13 Rule 8Civil Procedure Code, 1908 (CPC) — Order 45 Rule 7, Order 45 Rule 7(1)
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High Courts08 Aug 1952Allowed

Brahm Sarup Vs State

Allahabad High Court · (1952) 22 AWR 474

Criminal Procedure Code, 1898 (CrPC) — Section 238Penal Code, 1860 (IPC) — Section 161
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High Courts04 Aug 1952Disposed Of

Saheb Ram Vs Ram Newaz and Others

Allahabad High Court · AIR 1952 All 882 : (1952) 22 AWR 431

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Contract Act, 1872 — Section 2, 5Oaths Act, 1873 — Section 10, 12, 9
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