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Allahabad High Court judgments

1,00,483 judgments · page 3,221 of 5,025

High Courts26 Nov 1991Allowed

Goverdhan Singh and Others Vs Board of Revenue and Others

Allahabad High Court · (1992) 1 AWC 185 : (1992) RD 117

Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134, 157(2), 164, 167, 167(1)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 159, 160, 161, 162, 163
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High Courts25 Nov 1991Disposed Off

Ramesh Chand Vs State of U.P. and Another

Allahabad High Court · (1992) 1 AWC 255 : (1992) CriLJ 1444 : (1992) 3 RCR(Criminal) 511

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498ACriminal Procedure Code, 1973 (CrPC) — Section 482
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High Courts23 Nov 1991Dismissed

Rikhideo Vs Phool Chand and Others

Allahabad High Court · (1991) 11 AHC CK 0069

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 4, Order 8 Rule 2, Order 8 Rule 5, 100(3)Specific Relief Act, 1963 — Section 16C
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High Courts23 Nov 1991

Harish Chandra Vs State of Uttar Pradesh

Allahabad High Court · (1992) 34 ACR 27

Criminal Procedure Code, 1973 (CrPC) — Section 439, 59Juvenile Justice Act, 1986 — Section 18, 18(2), 19, 2, 39Penal Code, 1860 (IPC) — Section 363, 366, 376
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