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Allahabad High Court judgments

1,00,467 judgments · page 3,959 of 5,024

High Courts24 Sept 1963Dismissed

Haridwar Singh Vs Ghirrau Singh

Allahabad High Court · AIR 1964 All 311

Uttar Pradesh Supplementary Act, 1952 — Section 3Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 14(1), 14(2), 18, 18(1), 240B
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High Courts24 Sept 1963Allowed

Mahabir Sugar Mills Ltd. Vs State of U.P.

Allahabad High Court · AIR 1964 All 439 : (1964) 52 ITR 745

Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 22, 24(7), 6(2)Uttar Pradesh Agricultural Income Tax Rules, 1949 — Rule 13
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High Courts13 Sept 1963Allowed

Jwala and another Vs Ram Dutta and others

Allahabad High Court · (1963) 09 AHC CK 0016

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 9 Rule 9, 9Easements Act, 1882 — Section 18Specific Relief Act, 1877 — Section 56
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High Courts11 Sept 1963Partly Allowed

Mahesh Chandra Gupta and Another Vs The State

Allahabad High Court · AIR 1964 All 572

Constitution of India, 1950 — Article 14, 19(1), 19(6), 245Criminal Procedure Code, 1898 (CrPC) — Section 177, 179, 423Evidence Act, 1872 — Section 114, 14
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High Courts05 Sept 1963Dismissed

Shree Ram Vs Ratanlal

Allahabad High Court · AIR 1965 All 83

Contract Act, 1872 — Section 2, 25Specific Relief Act, 1877 — Section 21
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High Courts05 Sept 1963Allowed

Ram Sajiwan Vs The State of U.P.

Allahabad High Court · AIR 1964 All 447 : (1965) 35 AWR 9 : (1964) CriLJ 372

Criminal Procedure Code, 1898 (CrPC) — Section 154, 162Evidence Act, 1872 — Section 21, 25
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