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Allahabad High Court judgments, 1985

680 judgments · page 9 of 34

High Courts03 Oct 1985Dismissed

Naresh Kumar Vs District Inspector of Schools and Others

Allahabad High Court · (1985) 10 AHC CK 0062

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 1, 10, 18, 2, 20Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 10, 10(1), 10(2), 10(3), 11
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High Courts03 Oct 1985Disposed Of

Talib Hussain and Another Vs The I Addl. District Judge and Others

Allahabad High Court · (1985) AWC 1001

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 11, 12, 12(1), 12(2), 12(3)Uttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 6
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High Courts30 Sept 1985Dismissed

Ashok Kumar Sonkar Vs State of U.P. and Others

Allahabad High Court · (1986) 10 ACR 534

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84, 85, 87Explosives Act, 1884 — Section 5
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High Courts27 Sept 1985

Ravi Saraswat Vs Ram Chandra Maheshwari and Another

Allahabad High Court · (1985) ACR 580

Administration of Justice Act, 1960 — Section 13, 13(1), 13(2), 15, 19(1)Constitution of India, 1950 — Article 134, 134(1), 136Contempt of Courts Act, 1971 — Section 12, 13(2), 19, 19(1), 19(2)
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High Courts25 Sept 1985Allowed

Molvi Abdul Jalil Vs District Judge and Others

Allahabad High Court · (1985) 09 AHC CK 0051

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(1)
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High Courts24 Sept 1985Dismissed

Ganga Din Vs State

Allahabad High Court · (1986) 10 ACR 50

Arms Act, 1959 — Section 2, 25, 5, 8British Sugar (Subsidy) Act, 1925 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 313, 464
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