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Allahabad High Court judgments, 1958

293 judgments · page 3 of 15

High Courts08 Nov 1958Allowed

Pirthwinath Chowdhry Vs State of Uttar Pradesh

Allahabad High Court · AIR 1959 All 169

Constitution of India, 1950 — Article 309, 311, 311(2)Uttar Pradesh General Clauses Act, 1904 — Section 6Uttar Pradesh State Law Officers Rules, 1942 — Rule 14, 2, 7
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High Courts03 Nov 1958

Mukhtar Singh Vs State and Others

Allahabad High Court · AIR 1959 All 569 : (1959) 1 LLJ 464

Civil Services (Classification, Control and Appeal) Rules — Rule 3Constitution of India, 1950 — Article 14, 311Government of India Act, 1935 — Section 240, 243
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High Courts30 Oct 1958Dismissed

Raghunath Prasad Vs State

Allahabad High Court · AIR 1959 All 345 : (1959) 29 AWR 120 : (1959) CriLJ 671

Criminal Procedure (Amendment) Act, 1955 — Section 116Criminal Procedure Code, 1898 (CrPC) — Section 350
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High Courts30 Oct 1958Allowed

Khushi Ram Vs The State

Allahabad High Court · AIR 1959 All 778 : (1959) 29 AWR 221 : (1959) CriLJ 1388

Criminal Procedure Code, 1898 (CrPC) — Section 347Prevention of Food Adulteration Act, 1954 — Section 21
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High Courts29 Oct 1958Disposed Of

Raj Narain and Others Vs The State

Allahabad High Court · AIR 1959 All 315 : (1959) 29 AWR 43 : (1959) CriLJ 543

Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1898 (CrPC) — Section 369, 424, 430, 439, 561A
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High Courts29 Oct 1958Dismissed

Lakshmi Vs State

Allahabad High Court · AIR 1959 All 534 : (1959) 29 AWR 268 : (1959) CriLJ 1033

Penal Code, 1860 (IPC) — Section 84
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High Courts27 Oct 1958Dismissed

Padam Sen and Another Vs State

Allahabad High Court · AIR 1959 All 707 : (1959) 29 AWR 27 : (1959) CriLJ 1267

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 11, 151, 75Penal Code, 1860 (IPC) — Section 165A, 21
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High Courts17 Oct 1958Dismissed

Sheo Prasad Vs State

Allahabad High Court · AIR 1959 All 378 : (1959) 29 AWR 113 : (1959) CriLJ 683

Criminal Procedure Code, 1898 (CrPC) — Section 195, 537Penal Code, 1860 (IPC) — Section 182
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