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Allahabad High Court judgments

1,00,483 judgments · page 3,282 of 5,025

High Courts18 Aug 1990

Indra Deva (In Jail) Vs The State

Allahabad High Court · (1991) CriLJ 2598

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 326Criminal Procedure Code, 1973 (CrPC) — Section 313
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High Courts18 Aug 1990Dismissed

Sheo Nayak Vs Smt. Saraswati and Others

Allahabad High Court · (1991) 1 AWC 37 : (1991) RD 260

Uttar Pradesh Consolidation of Holdings (Amendment) Act, 1974 — Section 21Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 13, 14, 16A, 16A(2), 19
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High Courts09 Aug 1990Dismissed

I.T.C. Ltd. Vs Union of India (UOI)

Allahabad High Court · (1991) 54 ELT 208

Central Excise (Valuation) Rules, 1975 — Rule 5Central Excise Rules, 1944 — Rule 173Q, 216, 9, 9BCentral Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(2), 3, 35
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High Courts09 Aug 1990Dismissed

Dori and Another Vs State of U.P.

Allahabad High Court · (1991) CriLJ 3139

Penal Code, 1860 (IPC) — Section 302, 323, 34, 394Uttar Pradesh Dacoity Affected Areas Act, 1983 — Section 6Penal Code, 1860 (IPC) — Section 302, 323, 34, 394
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