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Allahabad High Court judgments

1,00,467 judgments · page 4,042 of 5,024

High Courts12 Aug 1957Dismissed

Sri B.L. Mehra Vs State

Allahabad High Court · (1957) 27 AWR 878

Penal Code, 1860 (IPC) — Section 379Transfer of Property Act, 1882 — Section 108
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High Courts09 Aug 1957Allowed

Babulal Vs G.S. Hashmi and Others

Allahabad High Court · AIR 1958 All 97

Constitution of India, 1950 — Article 14, 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115, 115C, 115C(1), 115C(2), 115D
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High Courts02 Aug 1957Allowed

Jag-Narain Mallah Vs Bhagauti Prasad Pandey

Allahabad High Court · AIR 1958 All 48 : (1957) 27 AWR 771

Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1877 — Section 9Uttar Pradesh Land Revenue Act, 1901 — Section 40, 40(2), 40(3)
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High Courts30 Jul 1957Dismissed

Jokhu Vs Bhaiya Lal and Others

Allahabad High Court · AIR 1959 All 93 : (1957) 27 AWR 753

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 32 Rule 7Oaths Act, 1873 — Section 10, 11, 9
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High Courts30 Jul 1957Allowed

S. Barrow Vs State of U.P. and Another

Allahabad High Court · AIR 1958 All 154

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 115, 152, 9Constitution (Fourth Amendment) Act, 1955 — Section 5Constitution of India, 1950 — Article 226, 227, 31, 31A, 31B
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High Courts29 Jul 1957Dismissed

Sarjoo Prasad Vs Kunj Behari Lal and Others

Allahabad High Court · (1957) 27 AWR 732

Specific Relief Act, 1963 — Section 42Transfer of Property Act, 1882 — Section 114, 115Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 16, 7
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