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COURT ARCHIVE

Allahabad High Court judgments, 1963

243 judgments · page 3 of 13

High Courts06 Nov 1963Dismissed

Yogendra Nath Tewari Vs State

Allahabad High Court · AIR 1965 All 415 : (1965) CriLJ 330

Criminal Procedure Code, 1898 (CrPC) — Section 190, 528(2)Police Act, 1861 — Section 1, 29, 35, 46
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High Courts30 Oct 1963Allowed

State of U.P. Vs Raghunandan Singh

Allahabad High Court · AIR 1964 All 418 : (1965) 35 AWR 14 : (1964) CriLJ 262

Prevention of Food Adulteration Act, 1954 — Section 13, 13(1), 13(5), 23Prevention of Food Adulteration Rules, 1955 — Rule 7
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High Courts23 Oct 1963Dismissed

Murlidhar Vs State of U.P. and Others

Allahabad High Court · AIR 1964 All 148

Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 3(1), 3(3), 7F
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High Courts21 Oct 1963Allowed

Smt. Tara Vs The State

Allahabad High Court · AIR 1965 All 372 : (1965) CriLJ 179

Criminal Procedure Code, 1898 (CrPC) — Section 190(1)Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 13(1), 173(1)
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High Courts18 Oct 1963Allowed

Mohan Vs State

Allahabad High Court · (1963) 10 AHC CK 0016

Penal Code, 1860 (IPC) — Section 215
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High Courts16 Oct 1963Allowed

Mohammad Ali Vs Sri Ram Swarup and Others

Allahabad High Court · AIR 1965 All 161 : (1965) CriLJ 413

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1898 (CrPC) — Section 151Penal Code, 1860 (IPC) — Section 109, 153A, 342, 79
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