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Allahabad High Court judgments, 1994

1,013 judgments · page 34 of 51

High Courts11 Apr 1994Dismissed

Om Prakash Dwivedi Vs The State

Allahabad High Court · (1996) CriLJ 603

Constitution of India, 1950 — Article 22, 22(1)Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 50
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High Courts11 Apr 1994Dismissed

Godhan and others Vs Ram Bilas

Allahabad High Court · AIR 1995 All 357

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, 100Registration Act, 1908 — Section 30, 51, 55Specific Relief Act, 1963 — Section 16, 16(1)
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High Courts08 Apr 1994Allowed

Man Phool Vs Union of India (UOI) and Others

Allahabad High Court · (1994) 3 AWC 1340

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5Constitution of India, 1950 — Article 226, 51AIndustrial Disputes Act, 1947 — Section 10
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High Courts07 Apr 1994Allowed

Ram Das Vs Badan Singh and others

Allahabad High Court · AIR 1994 All 328 : (1994) AWC 1435 : (1994) RD 489

Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 11, 2Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 13B, 13B(1), 33B, 33B(1)
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