Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 194, 212Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5

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High Courts25 Sept 1968Allowed

Govind and others (In Jail) Vs State

Allahabad High Court · (1968) 38 AWR 836

Penal Code, 1860 (IPC) — Section 395

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High Courts25 Sept 1968

Gauri Shanker Vs Sidhnath Tewari and Another

Allahabad High Court · (1968) 38 AWR 770

Uttar Pradesh Consolidation of Holdings (Amendment) Act, 1963 — Section 47

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High Courts24 Sept 1968Allowed

Ram Khelawan Bhagwati Vs Sunder Nankau and Another

Allahabad High Court · AIR 1970 All 154 : (1968) 38 AWR 828 : (1970) CriLJ 305

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(4), 145(9)

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High Courts20 Sept 1968Allowed

Smt. Phulbasi Vs State

Allahabad High Court · (1968) 38 AWR 846

Criminal Procedure Code, 1898 (CrPC) — Section 488(1), 489(2)

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High Courts20 Sept 1968Allowed

The State Vs Raghuraj Singh

Allahabad High Court · (1968) 38 AWR 855 : (1970) CriLJ 78

Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 295, 296

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High Courts19 Sept 1968Dismissed

Jamuna Singh Vs Jyantri

Allahabad High Court · (1968) 38 AWR 874

Arbitration Act, 1940 — Section 47Arbitration Act, 1940 — Section 47Arbitration Act, 1940 — Section 47

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High Courts18 Sept 1968Dismissed

Ghamandi and Others Vs State

Allahabad High Court · (1969) 39 AWR 37 : (1970) CriLJ 386

Penal Code, 1860 (IPC) — Section 395

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High Courts18 Sept 1968Disposed Of

Ram Awalamb and Others Vs Jata Shankar and Others

Allahabad High Court · AIR 1969 All 526 : (1968) 38 AWR 731

Civil Procedure Code, 1908 (CPC) — Section 20, 9Specific Relief Act, 1877 — Section 39Transfer of Property Act, 1882 — Section 105

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High Courts18 Sept 1968Allowed

Liladhar Vs State

Allahabad High Court · (1968) 38 AWR 842

Criminal Procedure Code, 1898 (CrPC) — Section 428

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High Courts13 Sept 1968Allowed

Ram Das Vs Deputy Director of Consolidation, Ghazipur and others

Allahabad High Court · (1968) 38 AWR 817

Evidence Act, 1872 — Section 167Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48

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High Courts11 Sept 1968Dismissed

Kailash Nath Vs State of U.P. and others

Allahabad High Court · (1968) 38 AWR 820

Criminal Procedure Code, 1898 (CrPC) — Section 337(1)

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