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Allahabad High Court judgments, 1995

1,388 judgments · page 68 of 70

High Courts10 Jan 1995Partly Allowed

Ganga Ram Vs State

Allahabad High Court · (1995) 19 ACR 403 : (2006) 1 ALD(Cri) 30

Essential Commodities Act, 1955 — Section 3, 7
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High Courts10 Jan 1995Allowed

Kanhaiya Lal Mallah Vs State of U.P. and Another

Allahabad High Court · (1995) 01 AHC CK 0101

Mines and Minerals (Development and Regulation) Act, 1957 — Section 17AUttar Pradesh Minor Minerals (Concession) (Twentieth Amendment) Rules, 1994 — Rule 23, 23(1), 24, 72, 72(1)
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High Courts10 Jan 1995Dismissed

Furkan Ahmad Vs Sayed Ahmed Raza and others

Allahabad High Court · AIR 1995 All 337 : (1995) 3 AWC 1420

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 21 Rule 100, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99Provincial Small Cause Courts Act, 1887 — Section 25Registration Act, 1908 — Section 17, 17(1)
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High Courts09 Jan 1995Dismissed

Ganga Prasad and Others Vs Ist Addl. C.J. and Others

Allahabad High Court · (1995) 01 AHC CK 0132

Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Occupation and Requisition Act, 1947 — Section 21, 22, 23Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
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High Courts09 Jan 1995Dismissed

Om Prakash and Others Vs State

Allahabad High Court · (1995) CriLJ 3508

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 324, 325, 34, 452
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High Courts09 Jan 1995Allowed

Mahipal Singh Vs State of U.P. and Others

Allahabad High Court · (1996) AWC 60 Supp : (1995) 1 UPLBEC 368

Constitution of India, 1950 — Article 226Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 13, 13(1), 13(5), 13(6), 14Uttar Pradesh State Universities Act, 1973 — Section 20
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