Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 11(2), 14(1)Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 33B(2)

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High Courts12 Dec 1990Dismissed

Balmukund Vs Smt. Harpyari

Allahabad High Court · (1991) 1 AWC 264

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts11 Dec 1990Allowed

Radhuli Devi Vs State of U.P.

Allahabad High Court · (1990) 12 AHC CK 0067

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts11 Dec 1990Partly Allowed

Salim Ahmad Vs State of U.P.

Allahabad High Court · (1990) 12 AHC CK 0066

Penal Code, 1860 (IPC) — Section 471

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High Courts11 Dec 1990Dismissed

Vijay Bahadur Tewari Vs Brij Chander Rai

Allahabad High Court · (1990) 12 AHC CK 0058

Contempt of Courts Act, 1971 — Section 12

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High Courts11 Dec 1990

Devendra Singh Vs Bhole Ram

Allahabad High Court · AIR 1991 All 157 : (1990) 1 AWC 281 : (1991) RD 73

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 15, 9

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High Courts11 Dec 1990Allowed

Nagar Swasthi Adhikari Vs Ajab Singh and Others

Allahabad High Court · (1991) CriLJ 1475

Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 20

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High Courts11 Dec 1990Allowed

Jarawar Singh and Others Vs The State

Allahabad High Court · (1991) CriLJ 1806

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 399, 402

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High Courts11 Dec 1990

Mahendra Kumar Modi and Others Vs State of Uttar Pradesh and Another

Allahabad High Court · (1991) 15 ACR 55

Criminal Procedure Code, 1973 (CrPC) — Section 245, 482Essential Commodities Act, 1955 — Section 3, 7Criminal Procedure Code, 1973 (CrPC) — Section 245, 482

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High Courts11 Dec 1990

Ram Lakhan and Another Vs State of U.P.

Allahabad High Court · (1991) 15 ACR 62

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 396

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High Courts11 Dec 1990Dismissed

The Committee of Management Atarra Post Gradnate College Vs The Chancellor, Bundelkhand University and Others

Allahabad High Court · (1991) 1 AWC 119

Uttar Pradesh State Universities Act, 1973 — Section 68

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High Courts11 Dec 1990Allowed

Nagar Swasth Adhikari, Nagar Mahapalika Vs Ram Ratan

Allahabad High Court · (1991) CriLJ 1805

Prevention of Food Adulteration Act, 1954 — Section 11, 16, 7

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High Courts10 Dec 1990Dismissed

Niranjan Prasad Vs The District Judge and Others

Allahabad High Court · (1991) 1 AWC 132

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(2), 21Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1)

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High Courts10 Dec 1990Dismissed