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COURT ARCHIVE

Allahabad High Court judgments, 2007

2,596 judgments · page 54 of 130

High Courts10 Jul 2007Disposed Of

Buckeye Machines Private Ltd., Shri Khursheed Ahmad Khan, Executive Director, Buckeye Machines Private Ltd., Dr. Aslam Qadeer, Honorary Director-cum-Chairman, Buckeye Machines Private Ltd. and Shri Mohammad Athar Farooq, Manager, Buckeye Machines Private Ltd. Vs Union of India (UOI)

Allahabad High Court · (2007) 07 AHC CK 0174

Central Excises and Salt Act, 1944 — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276C
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High Courts09 Jul 2007

Anoop Kumar Tiwari Vs State of U.P.

Allahabad High Court · (2008) 1 ACR 74

Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
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High Courts09 Jul 2007

Ashish Kumar Vs State of U.P.

Allahabad High Court · (2008) 1 ACR 258

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 10, 3(1)
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High Courts09 Jul 2007

Munnu Lal Gautam Vs State of U.P.

Allahabad High Court · (2007) 3 ACR 3231

Criminal Procedure Code, 1973 (CrPC) — Section 311Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20
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