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Allahabad High Court judgments

1,00,469 judgments · page 3,705 of 5,024

High Courts25 Mar 1977

Babu Lal Vs State

Allahabad High Court · (1977) AWC 337

Criminal Procedure Code, 1973 (CrPC) — Section 162, 173, 173(1), 173(4), 190(1)Evidence Act, 1872 — Section 145, 154, 157, 165, 74Penal Code, 1860 (IPC) — Section 193, 228
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High Courts25 Mar 1977Dismissed

Bhondal Vs State

Allahabad High Court · (1977) AWC 352

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 209, 209(6), 437(5)Explosives Act, 1884 — Section 5Penal Code, 1860 (IPC) — Section 147, 302, 307
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High Courts24 Mar 1977Allowed

Nafis Ahmed Vs State

Allahabad High Court · (1977) ACJ 268

Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 279, 304A
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High Courts24 Mar 1977Dismissed

L. Deep Chandra Vs Lala Raghuraj Swarup

Allahabad High Court · (1977) AWC 197

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 2Transfer of Property Act, 1882 — Section 111Uttar Pradesh Tenancy (Amendment) Act, 1947 — Section 27
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High Courts23 Mar 1977Dismissed

Hirday Ram Vs Harbhajan Singh Kochar

Allahabad High Court · (1977) AWC 355

Uttar Pradesh Municipalities Act, 1916 — Section 148, 148(1), 148(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 24(2), 29(3)
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