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Allahabad High Court judgments

1,00,467 judgments · page 4,044 of 5,024

High Courts09 May 1957Dismissed

Shiam Kishore Vs Madan Gopal Mahendra and Others

Allahabad High Court · AIR 1958 All 14

Municipal Corporation Act, 1882 — Section 87Uttar Pradesh Election Petition (Presidents of Municipal Boards) Rules, 1949 — Rule 3, 3(1)Uttar Pradesh Municipalities Act, 1916 — Section 19(1), 29, 292(2), 295(1), 296
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High Courts09 May 1957Allowed

In Re: S.N. Mukerji

Allahabad High Court · AIR 1957 All 536 : (1957) 27 AWR 541

Allahabad Bar Council Rules — Rule 1Bar Councils Act, 1926 — Section 9
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High Courts07 May 1957Dismissed

Harnam Das Vs State of U.P.

Allahabad High Court · AIR 1957 All 538 : (1957) 27 AWR 636 : (1957) CriLJ 912

Criminal Procedure Code, 1898 (CrPC) — Section 99A, 99B, 99DEvidence Act, 1872 — Section 101, 102, 103, 104Penal Code, 1860 (IPC) — Section 153A, 295A
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High Courts03 May 1957Dismissed

Prabhunath Vs State

Allahabad High Court · AIR 1957 All 667 : (1957) 27 AWR 494 : (1957) CriLJ 1056

Penal Code, 1860 (IPC) — Section 302, 307, 84, 85, 86
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High Courts26 Apr 1957Allowed

Shyam Lal Vs State

Allahabad High Court · AIR 1958 All 76 : (1958) CriLJ 11

Criminal Procedure Code, 1898 (CrPC) — Section 199, 4Penal Code, 1860 (IPC) — Section 498
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High Courts26 Apr 1957Partly Allowed

State Vs Badri and Others

Allahabad High Court · AIR 1957 All 714 : (1958) 28 AWR 255 : (1957) CriLJ 1195

Penal Code, 1860 (IPC) — Section 100, 100(5), 100(6), 103, 103(4)
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High Courts25 Apr 1957Dismissed

Gaya Din Vs The State

Allahabad High Court · AIR 1958 All 39 : (1957) 27 AWR 624 : (1958) CriLJ 9

Arms Act, 1959 — Section 29Evidence Act, 1872 — Section 56, 57(7)
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