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COURT ARCHIVE

Allahabad High Court judgments, 1956

439 judgments · page 3 of 22

High Courts04 Dec 1956Allowed

Babu Lal Vs State

Allahabad High Court · (1957) 27 AWR 552

Criminal Procedure Code, 1898 (CrPC) — Section 195, 4Penal Code, 1860 (IPC) — Section 182
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High Courts30 Nov 1956Dismissed

Kamal Singh Vs State

Allahabad High Court · (1957) 27 AWR 385

Prevention of Food Adulteration Rules, 1955 — Rule 15, 17, 18, 7
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High Courts30 Nov 1956

Sri Pearey Vs The State

Allahabad High Court · (1957) 27 AWR 802

Criminal Procedure Code, 1898 (CrPC) — Section 410, 411A, 417, 423, 431Penal Code, 1860 (IPC) — Section 307, 34
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High Courts29 Nov 1956Dismissed

Abdul Ghani Vs Vishunath

Allahabad High Court · AIR 1957 All 337 : (1957) 27 AWR 391

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 3
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High Courts28 Nov 1956Dismissed

Laurie E. Jacobs Vs Union of India (UOI)

Allahabad High Court · AIR 1958 All 481 : (1958) CriLJ 827

Criminal Procedure Code, 1898 (CrPC) — Section 190, 230, 4(1)Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 161
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