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Allahabad High Court judgments, 1956

439 judgments · page 7 of 22

High Courts16 Oct 1956Dismissed

Aneg Singh Vs Ram Prakash and Others

Allahabad High Court · AIR 1957 All 196 : (1957) 27 AWR 56 : (1957) CriLJ 494

Allahabad High Court Rules, 1952 — Rule 2Criminal Procedure Code, 1898 (CrPC) — Section 417, 417(3)
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High Courts16 Oct 1956Dismissed

Lala Ram Babu Vs Lala Ramesh Chandra etc.

Allahabad High Court · (1957) 27 AWR 201

Court Fees Act, 1870 — Section 12, 5A, 6ACivil Procedure Code, 1908 (CPC) — Section 104, 115Civil Procedure Code, 1908 (CPC) — Section 104, 115
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High Courts16 Oct 1956Allowed

Goswami Manohar Lal Vs Shyam Sunder Lal

Allahabad High Court · (1957) 27 AWR 157

Charitable and Religious Trusts (Amendment) Act, 1923 — Section 2Charitable and Religious Trusts Act, 1920 — Section 11, 12, 7, 9Charitable Endowments Act, 1890 — Section 5
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High Courts10 Oct 1956Allowed

Dhoom Singh Vs The State

Allahabad High Court · AIR 1957 All 197 : (1957) 27 AWR 114 : (1957) CriLJ 431

Constitution of India, 1950 — Article 20, 20(3)Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 300
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High Courts09 Oct 1956Allowed

Bhagwati Prasad Vs J.K. Tandon and Others

Allahabad High Court · AIR 1957 All 354

Constitution of India, 1950 — Article 329Representation of the People Act, 1951 — Section 80Uttar Pradesh Panchayat Raj Act, 1947 — Section 12(1), 12C
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High Courts05 Oct 1956Allowed

Sharf Uddin Vs The State of U.P. and Others

Allahabad High Court · (1957) 27 AWR 8

Administration of Evacuee Property (Central) Rules, 1950 — Rule 6Administration of Evacuee Property Act, 1950 — Section 10, 12, 12(2), 12(3), 2Constitution of India, 1950 — Article 226, 227
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