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Allahabad High Court judgments, 1994

1,013 judgments · page 30 of 51

High Courts17 May 1994Allowed

Inayat Ullah Vs Union of India

Allahabad High Court · (1994) 05 AHC CK 0033

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 37, 8
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High Courts13 May 1994

Jokhu Lal Vs Superintendent, Central Jail and Others

Allahabad High Court · (1995) 19 ACR 272

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 12(1), 14, 2, 3(2), 3(3)
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High Courts09 May 1994Dismissed

Jagat Pal Singh Vs State of U.P.and others

Allahabad High Court · (1994) 05 AHC CK 0025

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 284, 286Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 285D, 285E
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High Courts06 May 1994Dismissed

Raisa Begum and Others Vs State of U.P. and Others

Allahabad High Court · (1995) CriLJ 1067

Constitution of India, 1950 — Article 141, 147, 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 167, 167(2), 169Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts05 May 1994Allowed

Ram Karan Vs Krishi Utpadan Mandi Samiti

Allahabad High Court · (1994) 3 AWC 1269 : (1994) 2 UPLBEC 1405

Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17, 20, 25, 26A, 32Uttar Pradesh Krishi Utpadan Mandi Niyamawali, 1965 — Rule 36, 38, 56
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