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Allahabad High Court judgments, 1967

365 judgments · page 1 of 19

High Courts21 Dec 1967Dismissed

Chhajoo Vs Radhey Shyam

Allahabad High Court · AIR 1968 All 296 : (1968) 38 AWR 249 : (1968) CriLJ 1218

Criminal Procedure Code, 1898 (CrPC) — Section 419, 476, 476(1), 476BLimitation Act, 1908 — Article 154, 155Penal Code, 1860 (IPC) — Section 193, 199
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High Courts20 Dec 1967Allowed

Govind Vs State and Others

Allahabad High Court · AIR 1969 All 405 : (1969) CriLJ 963

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(6), 439, 510A, 510A(1)
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High Courts20 Dec 1967Allowed

Chandra Bhushan Misra Vs Smt. Jayatri Devi

Allahabad High Court · AIR 1969 All 142 : (1968) 38 AWR 120

Civil Procedure Code, 1859 — Section 351Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 100, 121, 122, 127Court Fees Act, 1870 — Section 12
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High Courts18 Dec 1967Disposed Of

Shiv Narain Chaudhri Vs State

Allahabad High Court · (1968) 38 AWR 352

Criminal Procedure Code, 1898 (CrPC) — Section 432(1)Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 239(E)(a)(iv)
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High Courts18 Dec 1967Dismissed

Budhoo Vs State

Allahabad High Court · (1968) 38 AWR 788

Uttar Pradesh Excise Act, 1910 — Section 3(22), 60Penal Code, 1860 (IPC) — Section 353
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High Courts15 Dec 1967Allowed

Bimal alias Bishnu Das Vs The State

Allahabad High Court · AIR 1969 All 591 : (1968) 38 AWR 298 : (1969) CriLJ 1473

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 202, 202(1), 202(2), 204(1)Evidence Act, 1872 — Section 9
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High Courts13 Dec 1967Dismissed

Ram Murti Vs Sri Subedar and Another

Allahabad High Court · AIR 1969 All 65

Criminal Procedure Code, 1898 (CrPC) — Section 12, 14Representation of the People Act, 1951 — Section 100Uttar Pradesh General Clauses Act, 1904 — Section 3(32)
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