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COURT ARCHIVE

Allahabad High Court judgments, 1978

926 judgments · page 3 of 47

High Courts07 Dec 1978Dismissed

Smt. Satya Bhama Vs State of U.P. and Others

Allahabad High Court · (1979) AWC 163

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 11(2), 12, 12(1), 13
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High Courts07 Dec 1978Dismissed

Kanhaiya Vs Kashi Nath Tewari and Others

Allahabad High Court · (1979) AWC 75 : (1979) CriLJ 409

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227Penal Code, 1860 (IPC) — Section 141, 149Criminal Procedure Code, 1973 (CrPC) — Section 161, 227
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High Courts07 Dec 1978Allowed

Smt. Batual Fatima Vs Mohd. Qasim

Allahabad High Court · AIR 1979 All 102

Allahabad High Court General (Civil) Rules, 1957 — Rule 585, 586Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, 152
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High Courts05 Dec 1978Allowed

Bankey Vs State of U.P.

Allahabad High Court · (1979) AWC 109

Prevention of Food Adulteration Act, 1954 — Section 10(7), 11, 11(1), 16, 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 12 , 22
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High Courts04 Dec 1978Allowed

Basant Lal Vs State

Allahabad High Court · (1979) AWC 320

Defence of India Rules, 1962 — Rule 114Essential Commodities Act, 1955 — Section 3, 6A, 7Defence of India Rules, 1962 — Rule 114
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High Courts04 Dec 1978Allowed

Sana Ullah Vs Ashok Kapil and others

Allahabad High Court · (1978) 12 AHC CK 0037

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 19AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3(1)
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