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Allahabad High Court judgments, 1957

425 judgments · page 18 of 22

High Courts15 Feb 1957Dismissed

Sobha Vs Ram Phal

Allahabad High Court · AIR 1957 All 394 : (1958) 28 AWR 365

Specific Relief Act, 1877 — Section 8, 9
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High Courts15 Feb 1957Allowed

Subedar Vs State

Allahabad High Court · AIR 1957 All 396 : (1957) CriLJ 698

Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 154, 202, 340(2), 342, 342AEvidence Act, 1872 — Section 101, 102, 103, 115, 118
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High Courts10 Feb 1957Dismissed

Laxmichand Vs Ishwar Din and 2 others

Allahabad High Court · (1957) 02 AHC CK 0006

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 13Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 13Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 13
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High Courts08 Feb 1957Partly Allowed

Jagpat and Others Vs State

Allahabad High Court · AIR 1957 All 764 : (1957) CriLJ 1205

Criminal Procedure Code, 1898 (CrPC) — Section 32Penal Code, 1860 (IPC) — Section 302
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High Courts06 Feb 1957Allowed

Gaya Prasad Vs The State

Allahabad High Court · AIR 1957 All 459 : (1958) 28 AWR 344 : (1957) CriLJ 803

Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 101, 102, 103, 104, 24
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High Courts04 Feb 1957Allowed

S. Moazzam Hasnain Vs Ganesh and another

Allahabad High Court · (1958) 28 AWR 354

Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 31Uttar Pradesh Tenancy Act, 1939 — Section 180Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 31
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