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Allahabad High Court judgments, 1958

293 judgments · page 8 of 15

High Courts20 Jun 1958Allowed

Tilka and Others Vs State

Allahabad High Court · AIR 1959 All 543 : (1958) 28 AWR 689 : (1959) CriLJ 1035

Evidence Act, 1872 — Section 123, 124, 162Police Act, 1861 — Section 7
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High Courts18 Jun 1958Dismissed

Sheo Bilas and Another Vs The State

Allahabad High Court · AIR 1959 All 14 : (1958) 28 AWR 665 : (1959) CriLJ 2

Criminal Procedure Code, 1898 (CrPC) — Section 195(1)Penal Code, 1860 (IPC) — Section 193, 194, 196
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High Courts16 Jun 1958

Shiv Charan Das Vs State

Allahabad High Court · (1958) 28 AWR 710

Criminal Procedure Code, 1898 (CrPC) — Section 195(1)(a)Epidemic Diseases Act, 1897 — Section 3Penal Code, 1860 (IPC) — Section 188
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High Courts13 Jun 1958Dismissed

Nizam Uddin Vs State

Allahabad High Court · AIR 1959 All 19 : (1959) 29 AWR 475 : (1959) CriLJ 4

Constitution of India, 1950 — Article 19, 19(1), 19(5)Influx from Pakistan (Control) Act, 1949 — Section 3Permit System Rules, 1949 — Rule 31(1), 31(2)
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High Courts16 May 1958Dismissed

Babu Ram and Others Vs State

Allahabad High Court · AIR 1958 All 838 : (1958) 28 AWR 616 : (1958) CriLJ 1446

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 193(2)
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High Courts16 May 1958Disposed Of

Ram Nandan Vs State

Allahabad High Court · AIR 1959 All 101 : (1958) 28 AWR 796 : (1959) CriLJ 1

Constitution of India, 1950 — Article 12, 153, 154, 155, 156General Clauses Act, 1897 — Section 3(23)Penal Code, 1860 (IPC) — Section 124A, 17
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High Courts16 May 1958Dismissed

Moti Lal Vs Mangla Prasad and Others

Allahabad High Court · AIR 1958 All 794

Constitution of India, 1950 — Article 324, 324(1), 327Representation of the People Act, 1951 — Section 100, 100(1), 100(2), 123, 123(7)
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High Courts14 May 1958Dismissed

Dau Dayal and Another Vs State

Allahabad High Court · AIR 1959 All 45 : (1958) 28 AWR 636

Criminal Procedure Code, 1898 (CrPC) — Section 145, 154Merchandise Marks Act, 1889 — Section 14, 15
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High Courts13 May 1958Allowed

Ram Singh Vs State

Allahabad High Court · AIR 1959 All 518 : (1959) CriLJ 1134

Criminal Procedure Code, 1898 (CrPC) — Section 164, 364, 533Evidence Act, 1872 — Section 17, 24
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High Courts12 May 1958Dismissed

Allah Bux Vs Ratan Lal Jain

Allahabad High Court · AIR 1958 All 829 : (1958) 9 STC 699

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 41 Rule 2Evidence Act, 1872 — Section 109, 11, 123, 124, 35Income Tax Act, 1922 — Section 54(1), 54(3)
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