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Allahabad High Court judgments, 1966

343 judgments · page 3 of 18

High Courts15 Nov 1966Dismissed

Syed Hasan Vs Munsif Havali and Others

Allahabad High Court · (1967) 37 AWR 448

Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(1D), 435Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(1D), 435Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(1D), 435
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High Courts15 Nov 1966Allowed

Pattan Din Vs Sardar Karam Singh

Allahabad High Court · (1967) 37 AWR 445

Transfer of Property Act, 1882 — Section 106Transfer of Property Act, 1882 — Section 106Transfer of Property Act, 1882 — Section 106
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High Courts10 Nov 1966Allowed

Munshi Vs The State

Allahabad High Court · AIR 1968 All 345

Criminal Procedure Code, 1898 (CrPC) — Section 161, 162, 342(1), 342(3)
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High Courts10 Nov 1966Allowed

Munshi Vs State

Allahabad High Court · (1967) 37 AWR 689

Criminal Procedure Code, 1898 (CrPC) — Section 162, 342(1)Evidence Act, 1872 — Section 30Criminal Procedure Code, 1898 (CrPC) — Section 162, 342(1)
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High Courts08 Nov 1966Allowed

Mohammad Bafati Vs State

Allahabad High Court · (1967) 37 AWR 856

Criminal Procedure Code, 1898 (CrPC) — Section 133, 138, 141Criminal Procedure Code, 1898 (CrPC) — Section 133, 138, 141Criminal Procedure Code, 1898 (CrPC) — Section 133, 138, 141
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High Courts08 Nov 1966Disposed Of

Baldeo and Another Vs Gharam and Others

Allahabad High Court · (1967) 37 AWR 864

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 211A, 331Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 211A, 331Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 211A, 331
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High Courts08 Nov 1966Dismissed

The State of Uttar Pradesh Vs Ram Saran

Allahabad High Court · (1967) 37 AWR 392

Civil Procedure Code, 1908 (CPC) — Section 100Civil Procedure Code, 1908 (CPC) — Section 100Civil Procedure Code, 1908 (CPC) — Section 100
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High Courts07 Nov 1966Allowed

Hanuman Singh and Others Vs State

Allahabad High Court · AIR 1969 All 130 : (1969) 39 AWR 98 : (1969) CriLJ 359

Criminal Procedure Code, 1898 (CrPC) — Section 127, 128Penal Code, 1860 (IPC) — Section 141, 142, 143
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