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Allahabad High Court judgments, 1956

439 judgments · page 6 of 22

High Courts30 Oct 1956Dismissed

Jagan Prasad Vs State and Others

Allahabad High Court · (1957) 27 AWR 132

Criminal Procedure Code, 1898 (CrPC) — Section 476, 476A, 476BPenal Code, 1860 (IPC) — Section 211Criminal Procedure Code, 1898 (CrPC) — Section 476, 476A, 476B
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High Courts29 Oct 1956Dismissed

Badruddin Vs Aisha Begum

Allahabad High Court · (1957) 27 AWR 155

Constitution of India, 1950 — Article 25Criminal Procedure Code, 1898 (CrPC) — Section 1(2), 277, 488, 488(3), 489Muslim Personal Law (Shariat) Application Act, 1937 — Section 2, 6
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High Courts25 Oct 1956Allowed

Sadari Ram Bania Vs Jawahar Kurmi and Others

Allahabad High Court · (1957) 27 AWR 200

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2), 115Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2), 115Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2), 115
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High Courts24 Oct 1956

Syed Barik Ali Vs State

Allahabad High Court · (1957) 27 AWR 177

Criminal Procedure Code, 1898 (CrPC) — Section 109, 561ACriminal Procedure Code, 1898 (CrPC) — Section 109, 561ACriminal Procedure Code, 1898 (CrPC) — Section 109, 561A
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High Courts23 Oct 1956Dismissed

Mahtab Vs Ram Swaroop and Others

Allahabad High Court · (1957) 27 AWR 184

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 11, Order 9 Rule 13, Order 9 Rule 6Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 11, Order 9 Rule 13, Order 9 Rule 6Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 11, Order 9 Rule 13, Order 9 Rule 6
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High Courts19 Oct 1956Allowed

Smt. Ganga Vs State

Allahabad High Court · (1957) 27 AWR 160

Penal Code, 1860 (IPC) — Section 235, 240, 243Penal Code, 1860 (IPC) — Section 235, 240, 243Penal Code, 1860 (IPC) — Section 235, 240, 243
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High Courts19 Oct 1956Allowed

Bachchan Lal Vs The State

Allahabad High Court · AIR 1957 All 184 : (1957) 27 AWR 86 : (1957) CriLJ 344

Criminal Procedure Code, 1898 (CrPC) — Section 164, 342Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 107, 146, 147, 201, 300
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High Courts19 Oct 1956Allowed

Ajab Singh Vs State of U.P. and Others

Allahabad High Court · AIR 1957 All 153 : (1956) 26 AWR 864

Constitution of India, 1950 — Article 31, 31A, 31A(2)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 14, 14(1)
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High Courts16 Oct 1956Allowed

State Vs Nathi Lal

Allahabad High Court · (1957) 27 AWR 132

Criminal Procedure Code, 1898 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 6, 6(1)
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