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Allahabad High Court judgments, 1997

1,850 judgments · page 18 of 93

High Courts16 Oct 1997Allowed

Tahlu Vs State of U.P.

Allahabad High Court · (1997) 10 AHC CK 0053

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 37, 8
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High Courts16 Oct 1997Allowed

Dinesh Kumar Vs IInd Additional District Judge and Others

Allahabad High Court · (1997) AWC 690 Supp

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10(6), 11, 12, 12(1), 12(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10, 10(5), 11, 5
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High Courts16 Oct 1997

Ram Shanker Vs District Judge and Others

Allahabad High Court · (1997) AWC 818 Supp

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 17
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High Courts15 Oct 1997Dismissed

State of U.P. Vs Syed Muzaffar Abbas

Allahabad High Court · (1997) AWC 917 : (1998) CriLJ 3311

Constitution of India, 1950 — Article 356Criminal Procedure Code, 1973 (CrPC) — Section 197, 313Penal Code, 1860 (IPC) — Section 409
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High Courts15 Oct 1997Disposed Of

Satya Narain Kapoor Vs State of U.P. and others

Allahabad High Court · (1998) 1 AWC 1(2) : (1998) 1 AWC 1 : (1998) 1 UPLBEC 114

Constitution of India, 1950 — Article 294, 295, 296, 39, 51AGovernment Grants Act, 1895 — Section 2, 3Nazul Shops Rules, 1940 — Rule 11, 13, 14, 15, 17
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High Courts15 Oct 1997Dismissed

State of U.P. Vs Ravindra Pal Singh Lekhpal

Allahabad High Court · (1998) CriLJ 4190

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 313Penal Code, 1860 (IPC) — Section 161, 216, 354Prevention of Corruption Act, 1947 — Section 5(2)
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