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COURT ARCHIVE

Allahabad High Court judgments, 1958

293 judgments · page 10 of 15

High Courts11 Apr 1958Dismissed

Municipal Board, Lucknow Vs Bhagwan Das

Allahabad High Court · AIR 1959 All 500 : (1959) 29 AWR 570 : (1959) CriLJ 930

Criminal Procedure Code, 1898 (CrPC) — Section 417(4)Limitation Act, 1908 — Section 10, 11, 12, 13, 14Prevention of Food Adulteration Act, 1954 — Section 2(1), 7
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High Courts09 Apr 1958Dismissed

In Re: State of U.P.

Allahabad High Court · AIR 1959 All 69 : (1959) CriLJ 16

Criminal Procedure Code, 1898 (CrPC) — Section 561A
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High Courts08 Apr 1958Dismissed

State Vs Yasin and Others

Allahabad High Court · AIR 1958 All 861 : (1958) 28 AWR 520 : (1958) CriLJ 1449

Criminal Procedure (Amendment) Act, 1955 — Section 173Criminal Procedure Code, 1898 (CrPC) — Section 207A(4)
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High Courts03 Apr 1958Dismissed

Gore Lal and Others Vs State

Allahabad High Court · AIR 1958 All 667 : (1958) 28 AWR 551 : (1958) CriLJ 1107

Allahabad High Court Rules, 1952 — Rule 28, 29Constitution of India, 1950 — Article 132(1), 134(1), 136, 225Criminal Procedure Code, 1898 (CrPC) — Section 369, 382, 388(1), 426(2B), 561A
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