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Allahabad High Court judgments

1,00,483 judgments · page 3,229 of 5,025

High Courts11 Sept 1991Dismissed

Union of India (UOI) Vs Ramesh Chander Gupta

Allahabad High Court · (1991) 2 AWC 550

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 14, 309Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 4(3), 9(11), 9(14), 9(15)
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High Courts10 Sept 1991Disposed Of

State Vs Baldev Raj, Advocate

Allahabad High Court · (1991) 15 ACR 657

Constitution of India, 1950 — Article 136, 215, 226Contempt of Courts Act, 1971 — Section 15, 17, 17(1), 17(3), 17(4)Criminal Procedure Code, 1973 (CrPC) — Section 1(2), 362, 369, 482, 5
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High Courts10 Sept 1991Dismissed

State Vs Baldev Raj

Allahabad High Court · (1992) CriLJ 1251

Constitution of India, 1950 — Article 136, 215, 226, 26Contempt of Courts Act, 1971 — Section 15, 17, 17(1), 17(3), 17(4)Contempt of Courts Rules, 1980 — Rule 10
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High Courts09 Sept 1991Allowed

Mahender Singh Vs State

Allahabad High Court · (1991) 15 ACR 638

Penal Code, 1860 (IPC) — Section 120B, 161Prevention of Corruption Act, 1947 — Section 5(2)
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High Courts09 Sept 1991Allowed

Onkar Singh Vs District Inspector of Schools and Another

Allahabad High Court · (1991) 2 AWC 638

Constitution of India, 1950 — Article 226Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 9Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18(1)
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