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Allahabad High Court judgments, 1957

425 judgments · page 8 of 22

High Courts02 Sept 1957Dismissed

Smt. Kalawati Devi Vs Chandra Prakash and Others

Allahabad High Court · AIR 1959 All 37

Allahabad High Court Rules, 1952 — Rule 3Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 33 Rule 1, Order 33 Rule 11, Order 33 Rule 15, Order 33 Rule 8Court Fees Act, 1870 — Section 1
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High Courts30 Aug 1957Allowed

Raja Ram Adult Vs Lakshmi Narain Adult

Allahabad High Court · AIR 1958 All 149

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Limitation Act, 1908 — Article 163, 2(10), 2(3)Succession Act, 1925 — Section 263, 268, 295
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High Courts29 Aug 1957Allowed

Amin and Another Vs The State

Allahabad High Court · AIR 1958 All 293 : (1958) CriLJ 462

Constitution of India, 1950 — Article 20, 20(3), 245Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 24, 27, 3, 5
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High Courts27 Aug 1957Dismissed

Bashir Vs State

Allahabad High Court · (1957) 27 AWR 812

Criminal Procedure Code, 1898 (CrPC) — Section 110, 287, 342
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High Courts26 Aug 1957Dismissed

Bikrama and Others Vs The State

Allahabad High Court · AIR 1958 All 348 : (1958) CriLJ 588

Cattle Trespass Act, 1871 — Section 24Penal Code, 1860 (IPC) — Section 146, 147, 149, 300, 302
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