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Allahabad High Court judgments

1,00,478 judgments · page 3,478 of 5,024

High Courts09 Mar 1984

Kamla Kumari Vs Mohan Lal

Allahabad High Court · (1982) 8 ACR 411

Constitution of India, 1950 — Article 14, 15, 15(1), 15(4), 19Criminal Procedure Code, 1973 (CrPC) — Section 125, 200, 202, 482Government Servants Conduct Rules, 1973 — Rule 27
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High Courts09 Mar 1984

Ramesh Babu Vs Smt. Vimla Devi

Allahabad High Court · (1982) 8 ACR 422

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 482Hindu Marriage Act, 1955 — Section 17Penal Code, 1860 (IPC) — Section 494
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High Courts08 Mar 1984Dismissed

Asharfi Vs State of U.P.

Allahabad High Court · (1982) 8 ACR 361

Criminal Procedure Code, 1973 (CrPC) — Section 468Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16, 16(1A), 2
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High Courts06 Mar 1984

Devi Chand Bishan Chand Vs State of U.P.

Allahabad High Court · (1982) 8 ACR 401

Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 201, 202, 203Penal Code, 1860 (IPC) — Section 114, 337, 338, 406, 420Prevention of Food Adulteration Rules, 1955 — Rule 22, 22
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High Courts01 Mar 1984Dismissed

Gajraj Vs State of U.P.

Allahabad High Court · (1982) 8 ACR 228

Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 9, 9
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High Courts27 Feb 1984Allowed

State of U.P. Vs Sia Ram

Allahabad High Court · AIR 1984 All 286

Essential Commodities Act, 1955 — Section 2, 3, 6AUttar Pradesh High Speed Diesel Oil Maintenance of Supply and Distribution Order, 1980 — Section 10, 2
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