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Allahabad High Court judgments

1,00,467 judgments · page 4,148 of 5,024

High Courts01 Jun 1951Allowed

Sant Prasad and Others Vs State

Allahabad High Court · AIR 1952 All 785 : (1951) 21 AWR 424

Penal Code, 1860 (IPC) — Section 379, 390Uttar Pradesh Panchayat Raj Act, 1947 — Section 49, 58, 78(2), 83Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 115, 117, 118, 95(3)
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High Courts18 May 1951Dismissed

State Vs Ram Khelawan

Allahabad High Court · AIR 1953 All 555 : (1951) 21 AWR 477

Penal Code, 1860 (IPC) — Section 103, 300, 304, 99
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High Courts17 May 1951Dismissed

Sagar Mal and Others Vs The State

Allahabad High Court · AIR 1951 All 816 : (1951) 21 AWR 638

Constitution of India, 1950 — Article 246, 372Essential Supplies (Temporary Powers) Act, 1946 — Section 1, 3, 4Evidence Act, 1872 — Section 79, 81
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High Courts14 May 1951Dismissed

Ram Badal Vs The State

Allahabad High Court · AIR 1952 All 82 : (1951) 21 AWR 423

Uttar Pradesh Prevention of Food Adulteration Act, 1912 — Section 4, 4(1)
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High Courts30 Apr 1951Dismissed

Keshava Nand Srivastava Vs The State

Allahabad High Court · AIR 1952 All 122 : (1951) 21 AWR 493

Criminal Procedure Code, 1898 (CrPC) — Section 156, 156(1)Prevention of Corruption Act, 1947 — Section 5, 5(4)
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