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Allahabad High Court judgments, 1956

439 judgments · page 4 of 22

High Courts26 Nov 1956Dismissed

Sheikh Jamal Uddin Ahmad Vs Lala Ram Prakash

Allahabad High Court · (1957) 27 AWR 127

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2, 3, 4, 5, 5(1)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2, 3, 4, 5, 5(1)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2, 3, 4, 5, 5(1)
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High Courts21 Nov 1956Dismissed

The State Vs Hiralal

Allahabad High Court · AIR 1957 All 342 : (1957) CriLJ 614

Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 477A
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High Courts21 Nov 1956Dismissed

Hari Lal Vs The State

Allahabad High Court · (1957) 27 AWR 246

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 408, 477A
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High Courts20 Nov 1956Allowed

Ram Chet Shukla Vs State

Allahabad High Court · (1957) 27 AWR 167

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 3Penal Code, 1860 (IPC) — Section 161
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High Courts20 Nov 1956Allowed

The State Vs Laxmi Narain

Allahabad High Court · AIR 1957 All 343(1) : (1957) 27 AWR 324 : (1957) CriLJ 616 : (1957) 1 LLJ 487

Factories Act, 1948 — Section 92Limitation Act, 1908 — Section 23Uttar Pradesh Factories Rules, 1950 — Rule 3(3), 3(3)
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High Courts12 Nov 1956Dismissed

Nazir Khan Vs State

Allahabad High Court · (1957) 27 AWR 657

Uttar Pradesh Opium Smoking Act, 1934 — Section 13, 19, 19A, 25
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