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COURT ARCHIVE

Allahabad High Court judgments, 1964

285 judgments · page 1 of 15

High Courts22 Dec 1964Disposed Off

Chatur Bhuj Vs State

Allahabad High Court · (1967) 37 AWR 135

Prevention of Food Adulteration Act, 1954 — Section 20Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 577(e)Uttar Pradesh Nagar Mahapalika Removal of Difficulties (Fourth) Order, 1960 — Clause 3(1)
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High Courts22 Dec 1964Disposed Of

Chaturbhuj Vs State

Allahabad High Court · AIR 1967 All 31 : (1967) CriLJ 13

Prevention of Food Adulteration Act, 1954 — Section 16, 20, 7Uttar Pradesh General Clauses Act, 1904 — Section 8Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 577
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High Courts21 Dec 1964Allowed

Mst. Kiran Devi Vs Abdul Wahid and Another

Allahabad High Court · AIR 1966 All 105

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 141, 2(10), 2(2)Guardians and Wards Act, 1890 — Section 25Limitation Act, 1908 — Article 164, 181
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High Courts10 Dec 1964Dismissed

Ravendra Kaur Vs Achant Swarup

Allahabad High Court · AIR 1966 All 133 : (1966) CriLJ 247

Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(4), 489(2)Hindu Marriage Act, 1955 — Section 10
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High Courts10 Dec 1964Dismissed

Har Prasad Vs Hans Ram and Others

Allahabad High Court · AIR 1966 All 124 : (1965) 35 AWR 82 : (1966) CriLJ 244

Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1), 195(2), 476Penal Code, 1860 (IPC) — Section 193, 467, 471Uttar Pradesh Land Revenue Act, 1901 — Section 4(8), 5
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