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Allahabad High Court judgments

1,00,469 judgments · page 3,579 of 5,024

High Courts03 Oct 1980

Saddiq and Others Vs State

Allahabad High Court · (1981) AWC 80 : (1981) CriLJ 379

Evidence Act, 1872 — Section 157, 159, 58, 67Penal Code, 1860 (IPC) — Section 29Criminal Procedure Code, 1973 (CrPC) — Section 2, 293, 294, 296, 311
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High Courts01 Oct 1980Allowed

Ram Prasad Vs Magan Singh and Others

Allahabad High Court · AIR 1981 All 52

Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 32, 35Public Wakfs (Extension of Limitation) Act, 1959 — Section 3
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High Courts29 Sept 1980Allowed

Mahabir Sahai Vs Prescribed Authority and Others

Allahabad High Court · (1980) AWC 693 : (1981) RD 28

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 14(8), 17, 17(1), 17(2), 41Uttar Pradesh Imposition of Ceiling on Land Holdings Rules, 1961 — Rule 21
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High Courts23 Sept 1980Allowed

Ram Veer Vs State of U.P.

Allahabad High Court · (1980) AWC 735

Penal Code, 1860 (IPC) — Section 361, 363Uttar Pradesh First Offenders Probation Act, 1938 — Section 4
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High Courts23 Sept 1980Dismissed

Uttam Singh Vs Board of Revenue and Others

Allahabad High Court · (1980) AWC 600 : (1981) RD 119

Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122(B)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115, 115C
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