Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471

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High Courts26 Mar 1991Dismissed

Nanu Mal Vs Smt. Manju Varshney and Another

Allahabad High Court · (1991) 1 AWC 638 : (1991) RD 42

Criminal Procedure Code, 1973 (CrPC) — Section 47

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High Courts26 Mar 1991Allowed

Swami Deen Vs State of U.P.

Allahabad High Court · (1991) 03 AHC CK 0092

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Food Adulteration Act, 1954 — Section 16, 7

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High Courts26 Mar 1991

Commissioner of Income Tax Vs S.B. Sugar Mills

Allahabad High Court · (1992) 194 ITR 570

Income Tax Act, 1961 — Section 28, 56

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High Courts26 Mar 1991

Amar Deo Singh Vs Union of India (UOI), Addl. CC and Another

Allahabad High Court · (1992) 40 ECR 308

Customs Act, 1962 — Section 143

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High Courts25 Mar 1991Dismissed

Haridwar Prasad Tulsiyan and Another Vs Special Secretary, Finance (Entertainment Tax-Department) Government and Another

Allahabad High Court · (1991) 1 AWC 683

Cinematograph Act, 1918 — Section 9, 9(3)Uttar Pradesh Cinemas (Regulation) Act, 1955 — Section 10, 12(1), 12(2), 13, 13(2)Uttar Pradesh Cinematograph Rules, 1951 — Rule 10, 11, 12, 13, 14

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High Courts25 Mar 1991Disposed Of

Sohan Lal Singhania Vs Income Tax Officer

Allahabad High Court · (1992) 194 ITR 519 : (1992) 60 TAXMAN 11

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148, 148(1), 148(2)

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High Courts25 Mar 1991Dismissed

R.S. Mehrotra Vs Central Govt. Industrial Tribunal and Another

Allahabad High Court · (1991) 63 FLR 76 : (1992) 2 LLJ 530

Constitution of India, 1950 — Article 226

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High Courts25 Mar 1991

Chaudhary Jitendra Nath alias Jitendra Chaudhary and Another Vs State of U.P.

Allahabad High Court · (1991) 15 ACR 349

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 482Penal Code, 1860 (IPC) — Section 302, 307

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High Courts21 Mar 1991Dismissed

State and Others Vs Smt. Shanti devi and Others

Allahabad High Court · (1991) 2 ACC 589

Motor Vehicles Act, 1988 — Section 173

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High Courts21 Mar 1991Dismissed

Satish Vs State of U.P.

Allahabad High Court · (1991) 03 AHC CK 0073

Evidence Act, 1872 — Section 6

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High Courts21 Mar 1991

Kedar Nath Singh Gautam Vs Secretary, Board of High School and Intermediate Education U.P. at Allahabad and another

Allahabad High Court · AIR 1991 All 381

Constitution of India, 1950 — Article 226

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High Courts21 Mar 1991

Dr. Dinesh Mohan Vs Income Tax Officer and Others

Allahabad High Court · (1992) 194 ITR 507 : (1991) 59 TAXMAN 563

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 144

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High Courts21 Mar 1991

Uttam Singh Vs State of U.P.

Allahabad High Court · (1992) CriLJ 708

Penal Code, 1860 (IPC) — Section 302, 304Penal Code, 1860 (IPC) — Section 302, 304Penal Code, 1860 (IPC) — Section 302, 304

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High Courts21 Mar 1991Dismissed

State of U.P. and Others Vs Shanti Devi and Others

Allahabad High Court · (1992) ACJ 537

Motor Vehicles Act, 1988 — Section 173

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High Courts21 Mar 1991Dismissed

State of U.P. and Another Vs District Judge and Others

Allahabad High Court · (1991) 1 AWC 672

Criminal Procedure Code, 1973 (CrPC) — Section 80Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 21(1), 21(8), 9

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High Courts20 Mar 1991Dismissed

State of U.P. and Another Vs Smt. Mithilesh and Another

Allahabad High Court · (1991) 1 AWC 573

Land Acquisition Act, 1984 — Section 18, 32(5), 54Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 44, 47(1), 47(2), 47(4), 64Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 357, 363, 365(4), 381, 381(1)

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