High Courts13 Sept 1967Dismissed

Jagnarain Singh Vs State of U.P.

Allahabad High Court · AIR 1968 All 388 : (1968) 38 AWR 364 : (1968) CriLJ 1457

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 403
High Courts13 Sept 1967Allowed

Rama Shankar Vs Mst. Hubraji and Others

Allahabad High Court · AIR 1969 All 407

Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12(4)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 332, 332(2), 332(3)
High Courts12 Sept 1967Allowed

Miss Hardevi Malkani Vs State and Another

Allahabad High Court · AIR 1969 All 423 : (1967) 37 AWR 789 : (1969) CriLJ 1089

Criminal Procedure Code, 1898 (CrPC) — Section 198, 342, 367, 439Evidence Act, 1872 — Section 47, 64Penal Code, 1860 (IPC) — Section 499
High Courts12 Sept 1967Dismissed

Babu Lal Vs Smt. Ram Rati

Allahabad High Court · (1968) 38 AWR 496

Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Adoptions and Maintenance Act, 1956 — Section 4