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COURT ARCHIVE

Allahabad High Court judgments, 1956

439 judgments · page 5 of 22

High Courts12 Nov 1956Dismissed

Madan Mohan Lal Vs Om Prakash and Another

Allahabad High Court · AIR 1957 All 384 : (1958) 28 CompCas 9

Life Insurance (Emergency Provisions) Act, 1956 — Section 3, 4, 6, 7Life insurance Corporation Act, 1956 — Section 11, 3, 4, 6, 7Uttar Pradesh Municipalities Act, 1916 — Section 13D, 38, 40
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High Courts06 Nov 1956Allowed

Babu Mian Vs Mst. Hafizan

Allahabad High Court · (1957) 27 AWR 217

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 14, 15, 3Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 14, 15, 3Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 14, 15, 3
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High Courts05 Nov 1956Dismissed

Prem Narain Vs The State

Allahabad High Court · AIR 1957 All 177 : (1957) 27 AWR 169 : (1957) CriLJ 337

Criminal Procedure Code, 1898 (CrPC) — Section 367, 512Evidence Act, 1872 — Section 32(1), 5, 8Penal Code, 1860 (IPC) — Section 107, 300
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High Courts05 Nov 1956Dismissed

Suraj Prasad Vs Munna Lal

Allahabad High Court · (1957) 27 AWR 394

Arbitration Act, 1940 — Section 28, 28(1), 39, 41Civil Procedure Code, 1908 (CPC) — Section 104, 105, 105(1), 108
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High Courts01 Nov 1956Allowed

Shyam Kishore Lal Vs State

Allahabad High Court · (1957) 27 AWR 558

Financial Hand Book Rules — Rule 57Penal Code, 1860 (IPC) — Section 171, 458, 463, 465, 467
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High Courts31 Oct 1956Allowed

Suraj Din and Others Vs The State

Allahabad High Court · (1957) 27 AWR 149

Criminal Procedure Code, 1898 (CrPC) — Section 87, 88Penal Code, 1860 (IPC) — Section 308, 323, 325, 34, 351Criminal Procedure Code, 1898 (CrPC) — Section 87, 88
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