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Allahabad High Court judgments

1,00,483 judgments · page 3,397 of 5,025

High Courts03 Dec 1986Dismissed

Badi Uzzaman Vs District Judge and Others

Allahabad High Court · (1987) 1 AWC 354

Civil Procedure Code, 1908 (CPC) — Section 145Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 17, 17(1), 17(2), 25
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High Courts02 Dec 1986Dismissed

Suresh Chand Gupta Vs 6th Addl. District Judge and Others

Allahabad High Court · (1987) 1 AWC 214

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)
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High Courts10 Nov 1986Dismissed

Lohia Machines Ltd. Vs Union of India (UOI) and Others

Allahabad High Court · (1987) 12 ECC 75 : (1987) 11 ECR 496 : (1987) 28 ELT 234

Central Excise Rules, 1944 — Rule 10A, 49, 56B, 56E, 9Central Excises and Salt Act, 1944 — Section 11A, 2, 3, 3(1), 4Constitution of India, 1950 — Article 226
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High Courts10 Nov 1986Allowed

Hira Lal Pandey Vs State of U.P. and Others

Allahabad High Court · (1987) 1 AWC 373

Constitution of India, 1950 — Article 14, 21, 22, 22(5), 226Criminal Procedure Code, 1973 (CrPC) — Section 82, 83, 84, 85National Security Act, 1980 — Section 10, 11, 11(1), 11(4), 3(2)
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