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Allahabad High Court judgments, 1979

761 judgments · page 17 of 39

High Courts18 Aug 1979Allowed

Gaya Prasad Vs State

Allahabad High Court · (1979) AWC 761

Prevention of Food Adulteration Act, 1954 — Section 11(1), 13(2), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 18, 9
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High Courts10 Aug 1979Dismissed

Sheo Varan Singh Vs State of U.P.

Allahabad High Court · AIR 1980 All 92

Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 15(1), 9(1)Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 20, 21, 22
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High Courts08 Aug 1979Dismissed

Satya Prakash Vs State

Allahabad High Court · (1980) ACR 227

Prevention of Food Adulteration Act, 1954 — Section 16, 23, 7Prevention of Food Adulteration Rules, 1955 — Rule 44
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High Courts03 Aug 1979Allowed

Kesar Singh Vs State of U.P.

Allahabad High Court · (1979) ACR 416

Prevention of Food Adulteration Act, 1954 — Section 11, 13(1), 13(2), 13(2A), 14APrevention of Food Adulteration Rules, 1955 — Rule 9, 9A
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