Criminal Procedure Code, 1898 (CrPC) — Section 10, 10(2)Transfer of Property Act, 1882 — Section 105, 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2, 3

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High Courts20 Sept 1955Allowed

Mst. Hosnaki and Others Vs State

Allahabad High Court · AIR 1956 All 81 : (1955) 25 AWR 654 : (1956) CriLJ 168

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(4), 145(6)Evidence Act, 1872 — Section 13, 41, 42, 49

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High Courts20 Sept 1955

State Vs Changa and Others

Allahabad High Court · (1955) 25 AWR 559

Criminal Procedure Code, 1898 (CrPC) — Section 307

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High Courts20 Sept 1955Dismissed

Harnandan Rai and Another Vs Sheo Deo Rai

Allahabad High Court · (1955) 25 AWR 675

Criminal Procedure Code, 1898 (CrPC) — Section 145, 192, 537

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High Courts19 Sept 1955Allowed

L. Bishamber Sahai Vs Sohan Lal

Allahabad High Court · (1955) 25 AWR 614

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 14, 3(a)

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High Courts19 Sept 1955Dismissed

Pohap Singh and Another Vs The State of Uttar Pradesh

Allahabad High Court · (1956) 26 AWR 49

Penal Code, 1860 (IPC) — Section 109, 148, 149, 307, 324

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High Courts19 Sept 1955Allowed

K.G. Nene Vs The Rent Control and Eviction Officer and Others

Allahabad High Court · (1955) 25 AWR 569

Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2(d), 3

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High Courts19 Sept 1955Allowed

Rup Chand Vs State

Allahabad High Court · AIR 1956 All 399 : (1955) 25 AWR 704 : (1956) CriLJ 851

Criminal Procedure Code, 1898 (CrPC) — Section 263, 435

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High Courts19 Sept 1955Dismissed

Ram Bachan Vs Khulbad and Others

Allahabad High Court · AIR 1956 All 334

Easements Act, 1882 — Section 15

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High Courts16 Sept 1955Dismissed

Dharmendra Kumar Dikshit Vs Superintendent of Police, Kanpur and Others

Allahabad High Court · AIR 1956 All 172

Constitution of India, 1950 — Article 226Police Act, 1861 — Section 7

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