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Allahabad High Court judgments, 1957

425 judgments · page 9 of 22

High Courts23 Aug 1957Allowed

Kanhaya Lal Vs State

Allahabad High Court · (1957) 27 AWR 804

Uttar Pradesh Municipalities Act, 1916 — Section 128(1), 153, 299(1)
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High Courts22 Aug 1957Dismissed

Ghani and Others Vs State

Allahabad High Court · AIR 1958 All 316 : (1958) CriLJ 583

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 350
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High Courts21 Aug 1957Allowed

Chiranji Lal Vs Behari

Allahabad High Court · AIR 1958 All 326

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(1), Order 39 Rule 2(3), Order 39 Rule 2(4)
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High Courts14 Aug 1957Dismissed

Ganesh Din Vs Bishwanath

Allahabad High Court · AIR 1958 All 310

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 9 Rule 13, Order 9 Rule 9
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High Courts13 Aug 1957Dismissed

Dr. Mauji Lal Vs State

Allahabad High Court · (1957) 27 AWR 675

Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 195, 196, 439, 476, 476APenal Code, 1860 (IPC) — Section 196
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High Courts12 Aug 1957Dismissed

Sri B.L. Mehra Vs State

Allahabad High Court · (1957) 27 AWR 878

Penal Code, 1860 (IPC) — Section 379Transfer of Property Act, 1882 — Section 108
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High Courts09 Aug 1957Allowed

Babulal Vs G.S. Hashmi and Others

Allahabad High Court · AIR 1958 All 97

Constitution of India, 1950 — Article 14, 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115, 115C, 115C(1), 115C(2), 115D
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