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COURT ARCHIVE

Allahabad High Court judgments, 1988

732 judgments · page 3 of 37

High Courts13 Dec 1988Allowed

Lallu Vs The State

Allahabad High Court · (1990) CriLJ 835

Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 20
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High Courts13 Dec 1988Dismissed

Man Singh Vs Machau Lal and Others

Allahabad High Court · (1989) 1 AWC 413

Hindu Succession Act, 1956 — Section 15, 15(1), 16, 8, 9Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3, 3(1)
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High Courts12 Dec 1988Disposed Of

Mst.Bilqis Vs DDC & Others

Allahabad High Court · (1988) 12 AHC CK 0030

Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
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High Courts11 Dec 1988Allowed

Kishori @ Lalloo Vs DDC

Allahabad High Court · (1988) 12 AHC CK 0041

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 141Specific Relief Act, 1887 — Section 54
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