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Allahabad High Court judgments, 1992

1,034 judgments · page 50 of 52

High Courts17 Jan 1992

State of U.P. and Others Vs Roshan Lal

Allahabad High Court · (1992) 1 AWC 412

Civil Procedure Code Amendment Act, 1976 — Section 87Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 1(2), Order 41 Rule 1(3), Order 41 Rule 5, Order 41 Rule 5(1)Constitution of India, 1950 — Article 300A, 31
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High Courts14 Jan 1992Allowed

Murari Lal Vs State of U.P.

Allahabad High Court · (1992) 01 AHC CK 0056

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)(d)
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