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Allahabad High Court judgments

1,00,467 judgments · page 4,084 of 5,024

High Courts05 Aug 1955

Bhagwat Prakash Vs The State

Allahabad High Court · AIR 1956 All 22 : (1956) CriLJ 4

Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 376
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High Courts02 Aug 1955Allowed

Bithal Das Vs State of U.P.

Allahabad High Court · AIR 1956 All 156 : (1956) 30 ITR 647

Income Tax Act, 1922 — Section 66(2)Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 10, 22, 24(4), 25
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High Courts29 Jul 1955Dismissed

Amir Ullah Vs Mr. L.P. Nigam and Another

Allahabad High Court · (1956) 26 AWR 582

Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 12, 13D, 19, 19, 20, 20Constitution of India, 1950 — Article 226
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High Courts28 Jul 1955Allowed

Ram Narain Vs State

Allahabad High Court · AIR 1956 All 141 : (1956) CriLJ 189

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1898 (CrPC) — Section 403Uttar Pradesh Excise Act, 1910 — Section 64
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