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Allahabad High Court judgments

1,00,467 judgments · page 4,133 of 5,024

High Courts12 Jun 1952Allowed

Tajjamul Vs Mohd. Ismail

Allahabad High Court · AIR 1952 All 925 : (1952) 22 AWR 352

Uttar Pradesh Panchayat Raj Act, 1947 — Section 110, 49(1)Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 100, 49(1)Uttar Pradesh Panchayat Raj Act, 1947 — Section 110, 49(1)
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High Courts09 Jun 1952Disposed Of

Pyare and Others Vs The State

Allahabad High Court · AIR 1953 All 327

Penal Code, 1860 (IPC) — Section 103, 147, 148, 304, 323Uttar Pradesh Tenancy Act, 1939 — Section 160(3), 180
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High Courts05 Jun 1952

Ram Dass Vs State

Allahabad High Court · AIR 1952 All 926 : (1952) 22 AWR 357

Criminal Procedure Code, 1898 (CrPC) — Section 369, 561ACriminal Procedure Code, 1898 (CrPC) — Section 369, 561ACriminal Procedure Code, 1898 (CrPC) — Section 369, 561A
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High Courts26 May 1952Disposed Of

Lal Behari and Others Vs State

Allahabad High Court · AIR 1953 All 153

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 1, 3Criminal Procedure Code, 1898 (CrPC) — Section 145
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High Courts23 May 1952Dismissed

Ram Nath and Others Vs The State

Allahabad High Court · AIR 1953 All 725 : (1952) 22 AWR 337

Penal Code, 1860 (IPC) — Section 147, 323, 379, 441, 448Penal Code, 1860 (IPC) — Section 147, 323, 379, 441, 448Penal Code, 1860 (IPC) — Section 147, 323, 379, 441, 448
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High Courts14 May 1952Dismissed

Ram Sarup Vs Sm. Gayatri Devi and Another

Allahabad High Court · AIR 1952 All 863 : (1952) 22 AWR 290

Transfer of Property Act, 1882 — Section 113Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 106, 3(a)Transfer of Property Act, 1882 — Section 113
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High Courts14 May 1952

Bhushan Lal Vs State

Allahabad High Court · AIR 1952 All 866 : (1952) 22 AWR 327

Constitution of India, 1950 — Article 245Essential Supplies (Temporary Powers) Act, 1946 — Section 3, 4, 6Constitution of India, 1950 — Article 245
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High Courts12 May 1952

Jaddu and Others Vs State

Allahabad High Court · AIR 1952 All 873 : (1952) 22 AWR 307

Criminal Procedure Code, 1898 (CrPC) — Section 29, 529, 530Uttar Pradesh Private Forests Protection Act, 1949 — Section 15Criminal Procedure Code, 1898 (CrPC) — Section 29, 529, 530
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High Courts26 Apr 1952Disposed Of

D.P. Halwasiya Vs The State

Allahabad High Court · AIR 1953 All 45

Criminal Procedure Code, 1898 (CrPC) — Section 561AUttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7, 9
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High Courts26 Apr 1952Dismissed

Swami Dayal Vs State

Allahabad High Court · AIR 1953 All 353 : (1952) 22 AWR 341

Arms Act, 1959 — Section 19, 4Criminal Procedure Code, 1898 (CrPC) — Section 103, 439
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