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Allahabad High Court judgments, 1965

417 judgments · page 8 of 21

High Courts15 Sept 1965Dismissed

Tarif Elahi Vs Smt. Lal Dei

Allahabad High Court · (1965) 35 AWR 671

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(a)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(a)Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(a)
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High Courts13 Sept 1965Dismissed

The Town Area Committee of Gopiganj Vs The State

Allahabad High Court · (1965) 35 AWR 705

Criminal Procedure Code, 1898 (CrPC) — Section 247, 417(3)Criminal Procedure Code, 1898 (CrPC) — Section 247, 417(3)Criminal Procedure Code, 1898 (CrPC) — Section 247, 417(3)
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High Courts13 Sept 1965Allowed

State of U.P. Vs Parsadi

Allahabad High Court · (1965) 35 AWR 686

Criminal Procedure Code, 1898 (CrPC) — Section 251A(2), 251A(7)Criminal Procedure Code, 1898 (CrPC) — Section 251A(2), 251A(7)Criminal Procedure Code, 1898 (CrPC) — Section 251A(2), 251A(7)
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High Courts08 Sept 1965Allowed

Gopal Sahai Vs State

Allahabad High Court · AIR 1966 All 252 : (1965) 35 AWR 659 : (1966) CriLJ 506

Criminal Procedure Code, 1898 (CrPC) — Section 173(4), 174(4), 207A(3), 251A(1)
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High Courts06 Sept 1965Dismissed

Panna Lal Kakker Vs The Municipal Board Agra

Allahabad High Court · (1965) 35 AWR 696

Uttar Pradesh Municipalities Act, 1916 — Section 326Uttar Pradesh Municipalities Act, 1916 — Section 326Uttar Pradesh Municipalities Act, 1916 — Section 326
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High Courts06 Sept 1965Dismissed

Bhagwat Prasad Vs State of U.P. and Others

Allahabad High Court · (1965) 35 AWR 655

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7FUttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7FUttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7F
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