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Allahabad High Court judgments

1,00,467 judgments · page 4,099 of 5,024

High Courts16 Jul 1954Allowed

Sampat Ram and Others Vs Baboo Lal

Allahabad High Court · AIR 1955 All 24

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 6 Rule 4Evidence Act, 1872 — Section 101, 103Limitation Act, 1908 — Article 113
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High Courts15 Jun 1954Allowed

Phudki Vs State

Allahabad High Court · AIR 1955 All 104 : (1955) CriLJ 278

Penal Code, 1860 (IPC) — Section 186
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High Courts09 Jun 1954

State Vs Deadley Misra

Allahabad High Court · AIR 1954 All 738

Constitution of India, 1950 — Article 19, 19(1), 19(2)Criminal Procedure Code, 1898 (CrPC) — Section 144
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High Courts04 Jun 1954

Chhanga Vs State

Allahabad High Court · AIR 1955 All 105 : (1955) CriLJ 281

Criminal Procedure Code, 1898 (CrPC) — Section 476
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High Courts21 May 1954Dismissed

Nasrullah Vs State

Allahabad High Court · AIR 1955 All 124 : (1955) CriLJ 317

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 417
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High Courts12 May 1954Dismissed

Shyama Charan Vs State

Allahabad High Court · AIR 1955 All 81 : (1955) CriLJ 261

Criminal Procedure Code, 1898 (CrPC) — Section 435, 438, 439, 523
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High Courts07 May 1954Allowed

Mst. Reoti Devi Vs Pt. Bhagwan Dayal

Allahabad High Court · AIR 1954 All 801

Agra Tenancy Act, 1926 — Section 230, 271, 272Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 101, 102, 103
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