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Allahabad High Court judgments

1,00,467 judgments · page 4,010 of 5,024

High Courts24 Nov 1959Allowed

Rampat Roy Vs State

Allahabad High Court · AIR 1960 All 380 : (1960) CriLJ 780

Criminal Procedure Code, 1898 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 403, 406
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High Courts20 Nov 1959Allowed

Kamta Prasad Vs State

Allahabad High Court · AIR 1961 All 438 : (1960) 30 AWR 525 : (1961) CriLJ 176

Arms Act, 1959 — Section 19Penal Code, 1860 (IPC) — Section 411
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High Courts19 Nov 1959Dismissed

Municipal Board, Kanpur Vs Badloo

Allahabad High Court · AIR 1960 All 504 : (1960) 30 AWR 323 : (1960) CriLJ 1056

Prevention of Food Adulteration Act, 1954 — Section 13(5), 16, 2, 23(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 44, 5
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High Courts11 Nov 1959Allowed

Ram Krishna Prasad Vs Mohd. Yahia

Allahabad High Court · AIR 1960 All 482

Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 3(1)
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High Courts09 Nov 1959Allowed

Roorey Vs Board of Revenue

Allahabad High Court · (1960) 30 AWR 14

Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 218, 219, 5, 7, 7(2)
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High Courts29 Oct 1959Allowed

Balloo Ram Bookseller Vs Chhedi Lal

Allahabad High Court · AIR 1960 All 477 : (1960) 30 AWR 162

Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)
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High Courts27 Oct 1959Dismissed

Bachchan Lal Vs Ram Asre

Allahabad High Court · (1960) 30 AWR 101

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(a)
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