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Allahabad High Court judgments

1,00,467 judgments · page 4,036 of 5,024

High Courts21 Nov 1957Allowed

Kshatrapal Singh Vs F.A. Chisti and Others

Allahabad High Court · AIR 1958 All 705

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 90(5), 90(6)
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High Courts21 Nov 1957Dismissed

Maimai Shah Vs State

Allahabad High Court · AIR 1958 All 422 : (1958) 28 AWR 134 : (1958) CriLJ 708

Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 423, 537Penal Code, 1860 (IPC) — Section 411, 457
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High Courts20 Nov 1957Dismissed

Smt. Kastura Vs State

Allahabad High Court · (1958) 28 AWR 82

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 435, 561A
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High Courts20 Nov 1957Dismissed

Rajni Kant Verma Vs State

Allahabad High Court · AIR 1958 All 360

Constitution of India, 1950 — Article 19, 19(1), 265Uttar Pradesh Municipalities Act, 1916 — Section 294, 298
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High Courts19 Nov 1957Allowed

Gir Prasad Gupta Vs State

Allahabad High Court · (1958) 28 AWR 318

Uttar Pradesh Municipalities Act, 1916 — Section 178, 180, 298Uttar Pradesh Town Improvement Act, 1919 — Section 49(1)Uttar Pradesh Municipalities Act, 1916 — Section 178, 180, 298
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High Courts11 Nov 1957Dismissed

Mubarak Mazdoor Vs K.K. Banerji

Allahabad High Court · AIR 1958 All 323

Constitution of India, 1950 — Article 14, 309Representation of the People Act, 1951 — Section 86(2), 86(3)
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High Courts07 Nov 1957Allowed

Matroomal Vs Makund Lal Agarwal

Allahabad High Court · (1958) 28 AWR 222

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