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Allahabad High Court judgments

1,00,467 judgments · page 4,017 of 5,024

High Courts06 May 1959Dismissed

Tika Ram and Others Vs State

Allahabad High Court · AIR 1960 All 453 : (1959) 29 AWR 637

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 143, 147, 323, 424, 97
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High Courts05 May 1959Dismissed

Mohd. Sami Vs State of Uttar Pradesh and Others

Allahabad High Court · AIR 1960 All 218

Constitution of India, 1950 — Article 226, 32Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 4(4), 7A, 7A(2)Uttar Pradesh General Clauses Act, 1904 — Section 5(2)
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High Courts13 Apr 1959Dismissed

Sripat Narain Rai Vs Board of Revenue, U.P. and Others

Allahabad High Court · AIR 1960 All 93 : (1959) 29 AWR 432

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 4, Order 47 Rule 5Constitution of India, 1950 — Article 226, 32Uttar Pradesh Land Revenue Act, 1901 — Section 219, 220, 220(3), 7(2)
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High Courts07 Apr 1959Disposed Of

Om Dutt Sharma, Convict Vs State

Allahabad High Court · AIR 1960 All 470 : (1960) CriLJ 1050

Evidence Act, 1872 — Section 101, 102, 103, 104Prevention of Corruption Act, 1947 — Section 4(1)
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High Courts02 Apr 1959Dismissed

Laxmi Narain Pande Vs Dist. Magistrate and Another

Allahabad High Court · AIR 1960 All 55

Constitution of India, 1950 — Article 226, 309, 310, 311Criminal Procedure Code, 1898 (CrPC) — Section 195(2), 479AUttar Pradesh Government Servants (Conduct) Rules, 1956 — Rule 23, 3
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