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Allahabad High Court judgments

1,00,467 judgments · page 4,040 of 5,024

High Courts09 Sept 1957Allowed

Mubarak Mazdoor Vs K.K. Banerji and Another

Allahabad High Court · AIR 1958 All 858

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 83, 90, 90(2), 90(5)
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High Courts05 Sept 1957Allowed

Gyanendra Nath Mittal Vs Damodhar Bhatt

Allahabad High Court · AIR 1958 All 163 : (1957) 27 AWR 890 : (1958) CriLJ 312

Criminal Procedure Code, 1898 (CrPC) — Section 197Drugs and Cosmetics Act, 1940 — Section 33(1)Drugs and Cosmetics Rules, 1945 — Rule 49, 51(7)
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High Courts03 Sept 1957Dismissed

Raj Singh Vs Ch. Gajraj Singh

Allahabad High Court · AIR 1958 All 335 : (1957) 27 AWR 764

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1877 — Section 54
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High Courts02 Sept 1957Dismissed

Smt. Kalawati Devi Vs Chandra Prakash and Others

Allahabad High Court · AIR 1959 All 37

Allahabad High Court Rules, 1952 — Rule 3Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 33 Rule 1, Order 33 Rule 11, Order 33 Rule 15, Order 33 Rule 8Court Fees Act, 1870 — Section 1
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High Courts29 Aug 1957Allowed

Amin and Another Vs The State

Allahabad High Court · AIR 1958 All 293 : (1958) CriLJ 462

Constitution of India, 1950 — Article 20, 20(3), 245Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 24, 27, 3, 5
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High Courts27 Aug 1957Dismissed

Bashir Vs State

Allahabad High Court · (1957) 27 AWR 812

Criminal Procedure Code, 1898 (CrPC) — Section 110, 287, 342
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