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Allahabad High Court judgments, 1959

317 judgments · page 15 of 16

High Courts16 Feb 1959Allowed

Mehar Chand Vs State

Allahabad High Court · AIR 1959 All 660 : (1959) 29 AWR 356 : (1959) CriLJ 1253

Arms Act, 1959 — Section 19, 29, 32Constitution of India, 1950 — Article 14
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High Courts11 Feb 1959Allowed

State Vs Zalim Lonia

Allahabad High Court · AIR 1960 All 64 : (1960) CriLJ 183

Prevention of Food Adulteration Act, 1954 — Section 16(1), 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 15, 44
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High Courts05 Feb 1959Allowed

Gyanendra Nath Mittal Vs State

Allahabad High Court · AIR 1959 All 634 : (1955) 25 AWR 328 : (1959) CriLJ 1136

Drugs and Cosmetics Act, 1940 — Section 25Drugs and Cosmetics Rules, 1945 — Rule 45
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High Courts05 Feb 1959Dismissed

C.N. Peters Vs The State

Allahabad High Court · AIR 1959 All 483 : (1959) 29 AWR 589 : (1959) CriLJ 924

Criminal Procedure Code, 1898 (CrPC) — Section 109, 162, 251A, 342Evidence Act, 1872 — Section 24, 6, 8Prevention of Corruption Act, 1947 — Section 4
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High Courts03 Feb 1959Dismissed

Ram Singh and Others Vs State

Allahabad High Court · AIR 1959 All 623 : (1959) 29 AWR 348

Criminal Procedure Code, 1898 (CrPC) — Section 205, 205(1), 205(2), 342, 342(1)
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