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COURT ARCHIVE

Allahabad High Court judgments, 1979

761 judgments · page 26 of 39

High Courts26 Apr 1979Allowed

Kamani Khare Vs Ram Naresh Pandey and another

Allahabad High Court · (1979) 04 AHC CK 0044

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 34
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High Courts24 Apr 1979

Chandrabali and Another Vs State

Allahabad High Court · (1979) AWC 536 : (1979) CriLJ 1218

Criminal Procedure Code, 1973 (CrPC) — Section 352, 362, 369, 482Penal Code, 1860 (IPC) — Section 395
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High Courts20 Apr 1979Dismissed

Bhanu Prakash Ajit Kumar and another Vs Vidya Bhushan

Allahabad High Court · (1979) 04 AHC CK 0033

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Limitation Act, 1963 — Section 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 29A(6)
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High Courts20 Apr 1979

Ram Chandra Vs State

Allahabad High Court · (1979) ACR 317

Criminal Procedure Code, 1973 (CrPC) — Section 16A, 260, 260(1), 262, 263Prevention of Food Adulteration (Amendment) Act, 1976 — Section 16(A)Prevention of Food Adulteration Act, 1954 — Section 16
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