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COURT ARCHIVE

Allahabad High Court judgments, 1964

328 judgments · page 3 of 17

High Courts25 Nov 1964Allowed

Municipal Board Vs Bir Singh and Others

Allahabad High Court · AIR 1965 All 527 : (1965) 35 AWR 95

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 11, 144, 2(2), 47Evidence Act, 1872 — Section 110Specific Relief Act, 1877 — Section 56
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High Courts24 Nov 1964Allowed

Beni and Others Vs State

Allahabad High Court · AIR 1966 All 11 : (1966) CriLJ 1

Northern India Canal and Drainage Act, 1873 — Section 3(2), 70(1), 70(2)
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High Courts24 Nov 1964Disposed Of

Ram Kumar Vs Baldeo Prasad

Allahabad High Court · AIR 1965 All 572

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1), 3(3), 7F
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High Courts20 Nov 1964Allowed

Narain Singh and Others Vs State

Allahabad High Court · (1965) 35 AWR 792

Uttar Pradesh Excise Act, 1910 — Section 60Uttar Pradesh Restaurant (Consumption of Liquor) Rules, 1952 — Rule 10
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High Courts18 Nov 1964Allowed

Ram Babu Vs State

Allahabad High Court · (1965) 35 AWR 28

Criminal Procedure Code, 1898 (CrPC) — Section 476, 479A(6)
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