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Allahabad High Court judgments, 1955

385 judgments · page 7 of 20

High Courts30 Sept 1955Dismissed

Balroop Sharma Vs State of Uttar Pradesh and Another

Allahabad High Court · AIR 1956 All 270 : (1956) 26 AWR 98 : (1956) CriLJ 473

Constitution of India, 1950 — Article 13, 19(1)Criminal Procedure Code, 1898 (CrPC) — Section 108, 496, 499, 500, 68Penal Code, 1860 (IPC) — Section 124A
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High Courts29 Sept 1955Dismissed

Gulzari Lal Vs State

Allahabad High Court · (1956) 26 AWR 7

Criminal Procedure Code, 1898 (CrPC) — Section 260Penal Code, 1860 (IPC) — Section 186, 353
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High Courts29 Sept 1955Allowed

Sudhakar Shastri Vs State and Others

Allahabad High Court · AIR 1957 All 267 : (1956) 26 AWR 12 : (1957) CriLJ 492

Criminal Procedure Code, 1898 (CrPC) — Section 39, 41, 423Evidence Act, 1872 — Section 57, 57(7)
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High Courts27 Sept 1955Allowed

Jainarain Vs The State

Allahabad High Court · (1956) 26 AWR 164

Penal Code, 1860 (IPC) — Section 304, 323, 352Penal Code, 1860 (IPC) — Section 304, 323, 352Penal Code, 1860 (IPC) — Section 304, 323, 352
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High Courts26 Sept 1955Allowed

State Vs Bansi

Allahabad High Court · (1955) 25 AWR 580

Reformatory Schools Act, 1897 — Section 8(1), 8(3)(b)
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