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COURT ARCHIVE

Allahabad High Court judgments, 1983

524 judgments · page 2 of 27

High Courts14 Dec 1983Allowed

Rashid Khan & Others Vs State of U.P.& others

Allahabad High Court · (1983) 12 AHC CK 0022

Limitation Act, 1963 — Section 5Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1981 — Section 11(2), 13AUttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 11(2)
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High Courts13 Dec 1983

Surendra Singh and Others Vs State of U.P.

Allahabad High Court · (1982) 8 ACR 76

Criminal Procedure Code, 1973 (CrPC) — Section 327, 9(6)Criminal Procedure Code, 1973 (CrPC) — Section 327, 9(6)Criminal Procedure Code, 1973 (CrPC) — Section 327, 9(6)
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High Courts09 Dec 1983Dismissed

Gulsher Ali Vs Smt. Mumtaz Fatma

Allahabad High Court · (1982) 8 ACR 105

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(5), 127, 127(1), 481(1)Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(5), 127, 127(1), 481(1)Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(5), 127, 127(1), 481(1)
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High Courts06 Dec 1983Allowed

Amarjeet Singh Vs State of U.P.

Allahabad High Court · (1982) 8 ACR 96

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 452(1), 482Penal Code, 1860 (IPC) — Section 307, 399, 402
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