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Allahabad High Court judgments

1,00,467 judgments · page 3,896 of 5,024

High Courts03 Aug 1967Allowed

Ram Datt Vs State

Allahabad High Court · (1968) 38 AWR 330

Criminal Procedure Code, 1898 (CrPC) — Section 170, 514
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High Courts02 Aug 1967Dismissed

Sita and Others Vs State of U.P. and Others

Allahabad High Court · AIR 1969 All 342

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 12, 12(3), 12(7), 19
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High Courts28 Jul 1967Dismissed

Paras Nath and Others Vs State

Allahabad High Court · AIR 1969 All 116 : (1968) 38 AWR 134 : (1969) CriLJ 350

Criminal Procedure Code, 1898 (CrPC) — Section 386(1), 401, 401(1)Penal Code, 1860 (IPC) — Section 64, 68, 69
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High Courts26 Jul 1967Dismissed

State Vs Banshidhar

Allahabad High Court · AIR 1969 All 184 : (1968) 38 AWR 204

Defence of India Rules, 1962 — Rule 125(2), 141General Clauses Act, 1897 — Section 5
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High Courts26 Jul 1967Allowed

Bhoodev Vs Jagdish Prasad

Allahabad High Court · (1967) 37 AWR 584

Penal Code, 1860 (IPC) — Section 467, 468, 471Uttar Pradesh First Offenders Probation Act, 1938 — Section 4
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High Courts24 Jul 1967Allowed

Chakrapani Vs State

Allahabad High Court · (1967) 37 AWR 611

Criminal Procedure Code, 1898 (CrPC) — Section 222(2)Penal Code, 1860 (IPC) — Section 409
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High Courts21 Jul 1967Dismissed

Mushtaq Husain Vs Mohammad Saddiq

Allahabad High Court · (1967) 37 AWR 573

Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
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