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COURT ARCHIVE

Allahabad High Court judgments, 1977

562 judgments · page 7 of 29

High Courts01 Nov 1977Dismissed

Trilok Singh Vs Smt. Jamuna Devi and Another

Allahabad High Court · AIR 1978 All 129

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 25(2)Civil Procedure Code, 1908 (CPC) — Order 5 Rule 5, Order 50 Rule 1Provincial Small Cause Courts Act, 1887 — Article 4, 15(3), 17, 17(1)
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High Courts01 Nov 1977

S.S. Chaudhary Vs State of Uttar Pradesh

Allahabad High Court · (1978) AWC 19 : (1978) CriLJ 391

Criminal Procedure Code, 1973 (CrPC) — Section 306, 307, 319Penal Code, 1860 (IPC) — Section 120B, 204, 409, 466, 467Prevention of Corruption Act, 1988 — Section 5
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High Courts28 Oct 1977Dismissed

Raghubar Sahai Bhatnagar Vs Bhakt Sajjan

Allahabad High Court · (1977) AWC 698

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 5 Rule 17, Order 5 Rule 20, Order 5 Rule 20A, Order 9 Rule 13Presidency Small Cause Courts Act, 1882 — Section 25
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High Courts24 Oct 1977Partly Allowed

Behari Lal Paleria Vs The State

Allahabad High Court · (1977) AWC 677 : (1978) CriLJ 247

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 173Railway Property (Unlawful Possession) Act, 1966 — Section 3
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