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Allahabad High Court judgments

1,00,467 judgments · page 4,060 of 5,024

High Courts05 Oct 1956Allowed

Sharf Uddin Vs The State of U.P. and Others

Allahabad High Court · (1957) 27 AWR 8

Administration of Evacuee Property (Central) Rules, 1950 — Rule 6Administration of Evacuee Property Act, 1950 — Section 10, 12, 12(2), 12(3), 2Constitution of India, 1950 — Article 226, 227
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High Courts03 Oct 1956Dismissed

Shiv Shanker Singh Vs Shrimati Sonia

Allahabad High Court · (1957) 27 AWR 189

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 105, 115Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 105, 115Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 105, 115
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High Courts03 Oct 1956Allowed

Balak Ram Vs Board of Revenue U.P. and Others

Allahabad High Court · (1957) 27 AWR 67

Constitution of India, 1950 — Article 226United Provinces Tenancy (Amendment) Act, 1947 — Section 171, 172, 180, 183, 26Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 19, 20
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High Courts01 Oct 1956Allowed

Guchun Misir and Others Vs State

Allahabad High Court · (1957) 27 AWR 48

Criminal Procedure Code, 1898 (CrPC) — Section 164, 342, 428, 540Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324
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High Courts28 Sept 1956Dismissed

Ratan Lal and Others Vs Kali Das

Allahabad High Court · (1957) 27 AWR 102

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, 148Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, 148Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, 148
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High Courts27 Sept 1956Allowed

Ram Singh Vs State

Allahabad High Court · (1956) 26 AWR 856

Criminal Procedure Code, 1898 (CrPC) — Section 107, 374Evidence Act, 1872 — Section 145, 33Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
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High Courts27 Sept 1956Dismissed

Samalia Ram and Another Vs P.W.D. Agra and Others

Allahabad High Court · (1957) 27 AWR 96

Land Acquisition Act, 1894 — Section 18, 35, 35(2), 35(3), 36Land Acquisition Act, 1894 — Section 18, 35, 35(2), 35(3), 36Land Acquisition Act, 1894 — Section 18, 35, 35(2), 35(3), 36
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