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Allahabad High Court judgments, 1990

781 judgments · page 1 of 40

High Courts21 Dec 1990Dismissed

Smt. Mithlesh Vs The Collector and Another

Allahabad High Court · (1991) 1 AWC 285

Constitution of India, 1950 — Article 141Land Acquisition (Amendment) Act, 1984 — Section 30, 30(1), 30(2)Land Acquisition Act, 1894 — Section 18, 23(1)(A), 23(2), 4, 4(1)
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High Courts20 Dec 1990Dismissed

Ghan Shyam and Another Vs Additional Commissioner and Others

Allahabad High Court · (1991) 1 AWC 526 : (1991) RD 203

Limitation Act, 1963 — Article 127, 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 285H, 285I, 285J, 285K, 285L
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High Courts18 Dec 1990

Mangala Raj Vs State of U.P.

Allahabad High Court · (1991) 15 ACR 124

Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Uttar Pradesh Panchayat Raj Act, 1947 — Section 14A, 45, 49, 51, 52
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High Courts17 Dec 1990Allowed

Raj Bahadur Vs The State of U.P.

Allahabad High Court · (1991) CriLJ 2239

Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 21, 37, 37(1)Criminal Procedure Code, 1973 (CrPC) — Section 439(2)
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