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Allahabad High Court judgments, 1954

319 judgments · page 14 of 16

High Courts10 Feb 1954Dismissed

Raja Ram Vs Madho Prasad

Allahabad High Court · AIR 1954 All 592 : (1954) 24 AWR 257

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 43 Rule 1Transfer of Property Act, 1882 — Section 106
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High Courts10 Feb 1954Allowed

Rama Shanker Tewari Vs State

Allahabad High Court · AIR 1954 All 562

Constitution of India, 1950 — Article 13, 13(1), 14, 19, 19(1)General Clauses Act, 1897 — Section 6
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High Courts10 Feb 1954Dismissed

Aziz Khan Vs State

Allahabad High Court · AIR 1954 All 642 : (1954) 24 AWR 283

Criminal Procedure Code, 1898 (CrPC) — Section 408, 414, 415, 439(5)Essential Supplies (Temporary Powers) Act, 1946 — Section 7Penal Code, 1860 (IPC) — Section 53
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High Courts10 Feb 1954Allowed

Rama Shanker Tiwari Vs State

Allahabad High Court · (1954) 24 AWR 334

Constitution of India, 1950 — Article 13, 14Press (Emergency Powers) Act, 1931 — Section 15, 18
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High Courts05 Feb 1954Allowed

Ram Udit and Another Vs Smt. Shyam Kali

Allahabad High Court · AIR 1954 All 751 : (1954) 24 AWR 208

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 33, 100Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 34, 48, 49
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High Courts04 Feb 1954Dismissed

Baldeo and Others Vs The State and Another

Allahabad High Court · AIR 1954 All 650

Penal Code, 1860 (IPC) — Section 352, 426, 447Uttar Pradesh Panchayat Raj Act, 1947 — Section 110, 77A, 77A(1), 77A(2)Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 100
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High Courts28 Jan 1954Allowed

Nan Vs Zamindar

Allahabad High Court · AIR 1954 All 587 : (1954) 24 AWR 210

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 16, 3
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