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Allahabad High Court judgments, 1981

626 judgments · page 30 of 32

High Courts15 Jan 1981Dismissed

Ragbnbir Singh Vs State of U.P.

Allahabad High Court · (1981) AWC 179

Prevention of Food Adulteration Act, 1954 — Section 11, 11(1), 13(2, 13(2), 7Prevention of Food Adulteration Rules, 1955 — Rule 3(1), 3(a), 4(6), 9, 9(A)
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High Courts15 Jan 1981Dismissed

Raghubir Singh Vs State of U.P.

Allahabad High Court · (1981) ACR 116

Prevention of Food Adulteration Act, 1954 — Section 11, 11(1), 13(2), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 3, 3(1), 4(6), 9, 9(A)
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High Courts15 Jan 1981Dismissed

Chandra Swaroop Sinha Vs Smt. Manorama Sinha

Allahabad High Court · AIR 1981 All 230 : (1981) AWC 135

Civil Procedure Code, 1908 (CPC) — Section 96Hindu Marriage Act, 1955 — Section 10, 28, 3Provincial Small Cause Courts Act, 1887 — Section 25, 27
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High Courts13 Jan 1981Allowed

Sonil Kumar Vs State

Allahabad High Court · (1981) ACR 108

Prevention of Food Adulteration Act, 1954 — Section 10(7), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 49, 49(3)
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High Courts13 Jan 1981Allowed

Sunil Kumar Vs State

Allahabad High Court · (1981) AWC 174

Prevention of Food Adulteration Act, 1954 — Section 10(7), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 49(3)
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High Courts12 Jan 1981Allowed

Pitambar Datt Vs District Judge and Others

Allahabad High Court · (1981) AWC 154

Constitution of India, 1950 — Article 226Presidency Small Cause Courts Act, 1882 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)(a)
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