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Allahabad High Court judgments, 1988

732 judgments · page 4 of 37

High Courts05 Dec 1988

Kailash Chand Vs The District Judge and Others

Allahabad High Court · (1989) 1 AWC 188

Constitution of India, 1950 — Article 14Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 20, 33, 4(1), 4(9)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 39, 9
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High Courts02 Dec 1988Disposed Of

Amar Nath and Another Vs Union of India (UOI) and Others

Allahabad High Court · (1990) 14 ACR 634

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 20, 22, 22(1), 22(2), 226Criminal Procedure Code, 1973 (CrPC) — Section 11, 167, 167(1), 209, 30
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High Courts30 Nov 1988Dismissed

Bhaiyalal Vs Ram Din

Allahabad High Court · AIR 1989 All 130

Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 67Specific Relief Act, 1963 — Section 10
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High Courts29 Nov 1988Allowed

Ram Asrey Vs State of U.P.

Allahabad High Court · (1989) AWC 261 : (1990) CriLJ 405

Criminal Procedure Code, 1973 (CrPC) — Section 401, 439Penal Code, 1860 (IPC) — Section 225, 354
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High Courts29 Nov 1988Dismissed

Suresh Chandra Vs State

Allahabad High Court · (1989) 2 AWC 1258

Prevention of Food Adulteration Act, 1954 — Section 11(1), 13(2), 16, 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 7(3), 9A
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