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Allahabad High Court judgments

1,00,467 judgments · page 3,906 of 5,024

High Courts06 Dec 1966

Jagat Bahadur Saxena Vs State

Allahabad High Court · (1967) 37 AWR 263

Essential Commodities Act, 1955 — Section 3(5)Fertiliser (Control) Order, 1957 — Clause 10, Clause 13, Clause 5
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High Courts01 Dec 1966Allowed

Bishal Vs Ram Saroop and Others

Allahabad High Court · (1967) 37 AWR 412

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 52Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 52Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 52
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High Courts01 Dec 1966Allowed

Balwant Raj Vs The Union of India (UOI)

Allahabad High Court · AIR 1968 All 14 : (1967) 37 AWR 224 : (1967) 15 FLR 36 : (1967) 2 LLJ 363

Constitution of India, 1950 — Article 311, 37, 41Railway Establishment Code, 1951 — Rule 731(1)
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High Courts01 Dec 1966Dismissed

Lala Gur Prasad Vs Smt. Laxmi Devi

Allahabad High Court · AIR 1968 All 201

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, Order 6 Rule 17, Order 6 Rule 18Contract Act, 1872 — Section 45Transfer of Property Act, 1882 — Section 67, 68
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High Courts30 Nov 1966Dismissed

Guru Prasad Pandey Vs State and Others

Allahabad High Court · (1967) 37 AWR 462

Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(1B)Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(1B)Criminal Procedure Code, 1898 (CrPC) — Section 145, 146(1B)
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High Courts24 Nov 1966Dismissed

Rameshwar Gir Vs State

Allahabad High Court · (1967) 37 AWR 503

Criminal Procedure Code, 1898 (CrPC) — Section 247Criminal Procedure Code, 1898 (CrPC) — Section 247Criminal Procedure Code, 1898 (CrPC) — Section 247
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High Courts22 Nov 1966Dismissed

Dhakkan Lal Vs Shivkant

Allahabad High Court · (1967) 37 AWR 316

Penal Code, 1860 (IPC) — Section 302Penal Code, 1860 (IPC) — Section 302
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