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Allahabad High Court judgments, 1982

777 judgments · page 31 of 39

High Courts03 Mar 1982Allowed

Roshan Lal Dohrey Vs Behari Lal Dohrey

Allahabad High Court · (1982) AWC 204

Constitution of India, 1950 — Article 102, 102(1), 191(1), 58(2), 66(4)Uttar Pradesh Basic Education Act, 1972 — Section 12, 13, 13(2), 19, 3Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 17
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High Courts03 Mar 1982Dismissed

Ram Dayal Vs Ganga Prasad

Allahabad High Court · (1982) AWC 280

Uttar Pradesh Regulation of Money Lending Act, 1976 — Section 15(1), 18, 26, 26(1), 26(2)
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High Courts03 Mar 1982

Rampal Vs State

Allahabad High Court · (1982) 6 ACR 390

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 254, 323, 324, 325, 452
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High Courts02 Mar 1982Partly Allowed

Netrapal Vs State of U.P.

Allahabad High Court · (1982) 6 ACR 280

Criminal Procedure Code, 1973 (CrPC) — Section 161, 428Penal Code, 1860 (IPC) — Section 304, 31, 323, 34
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High Courts01 Mar 1982Allowed

State Vs Omkar Prasad

Allahabad High Court · (1982) 6 ACR 380

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 6A(1), 6A(2), 6B, 6C
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High Courts01 Mar 1982

State of U.P. Vs Om Prakash

Allahabad High Court · (1983) 7 ACR 395

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 6A(1), 6A(2), 6B, 6C
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