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Allahabad High Court judgments, 1960

345 judgments · page 4 of 18

High Courts31 Oct 1960Allowed

Sardar Bahadur Mathur Vs Kali Prasad Gupta

Allahabad High Court · (1961) 31 AWR 162

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(c)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(c)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(c)
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High Courts25 Oct 1960Disposed Of

Sardar Narendra Singh Vs State of UP and others

Allahabad High Court · (1961) 31 AWR 166

Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 16(3)Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 16(3)Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 16(3)
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High Courts25 Oct 1960Allowed

Babu Ram Kulshreshta Vs State

Allahabad High Court · (1961) CriLJ 55

Constitution of India, 1950 — Article 20Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 201, 409, 467, 471, 477
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High Courts24 Oct 1960Dismissed

Deen Dayal Vs State of UP and another

Allahabad High Court · (1961) 31 AWR 254

Constitution of India, 1950 — Article 19(1)(f), 48Constitution of India, 1950 — Article 19(1)(f), 48Constitution of India, 1950 — Article 19(1)(f), 48
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High Courts24 Oct 1960Allowed

Devi Prasad Vs Ghanshiam Dass and another

Allahabad High Court · (1961) 31 AWR 213

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 9
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High Courts18 Oct 1960Allowed

Saghir Ahmad Vs State

Allahabad High Court · AIR 1961 All 507 : (1961) 31 AWR 244 : (1961) CriLJ 441

Citizenship Act, 1955 — Section 10, 8, 9, 9(2)Citizenship Rules, 2009 — Rule 30Constitution of India, 1950 — Article 13(2), 19(1)
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High Courts17 Oct 1960Dismissed

State Vs Akbar and others

Allahabad High Court · (1961) 31 AWR 692

Penal Code, 1860 (IPC) — Section 148Penal Code, 1860 (IPC) — Section 148Penal Code, 1860 (IPC) — Section 148
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High Courts13 Oct 1960Allowed

Chhole Lal Vs State

Allahabad High Court · (1960) 10 AHC CK 0017

Criminal Procedure Code, 1898 (CrPC) — Section 154Evidence Act, 1872 — Section 25, 27Penal Code, 1860 (IPC) — Section 302
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