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Allahabad High Court judgments, 1972

490 judgments · page 14 of 25

High Courts06 Jul 1972

Chandan Singh Vs State and Another

Allahabad High Court · (1972) 42 AWR 582

Criminal Procedure Code, 1898 (CrPC) — Section 145(5)Criminal Procedure Code, 1898 (CrPC) — Section 145(5)Criminal Procedure Code, 1898 (CrPC) — Section 145(5)
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High Courts06 Jun 1972Allowed

Gyani Vs State and Others

Allahabad High Court · (1972) 42 AWR 571

Criminal Procedure Code, 1898 (CrPC) — Section 107, 117Criminal Procedure Code, 1898 (CrPC) — Section 107, 117Criminal Procedure Code, 1898 (CrPC) — Section 107, 117
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High Courts19 May 1972Allowed

Fateh Singh Vs Board of Revenue and Others

Allahabad High Court · (1972) 42 AWR 508

Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 27(3)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 21(1)(c), 232Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 27(3)
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High Courts18 May 1972Allowed

Mahabir Prasad Vs Peer Bux

Allahabad High Court · AIR 1972 All 466 : (1972) 42 AWR 433

Contract Act, 1872 — Section 74Limitation Act, 1963 — Article 27, 28, 29, 2, 2(4)Stamp Act, 1899 — Article 15, 5, 2(5)
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High Courts18 May 1972Disposed Off

Ramun and Others Vs Parmanand and Others

Allahabad High Court · (1972) 42 AWR 511

Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(1)Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(1)Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(1)
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High Courts18 May 1972Dismissed

S.P. Verma Vs Regional Director

Allahabad High Court · (1972) 42 AWR 498

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(g)Employees State Insurance Act, 1948 — Section 2(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(g)
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