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Allahabad High Court judgments

1,00,469 judgments · page 3,559 of 5,024

High Courts29 Jul 1981Allowed

Sudama Singh Vs State of Uttar Pradesh and another

Allahabad High Court · (1981) 07 AHC CK 0026

Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1)Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 10, 3, 7
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High Courts27 Jul 1981Dismissed

Bhagelu Vs State of U.P.

Allahabad High Court · (1981) 07 AHC CK 0029

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 11, 5Penal Code, 1860 (IPC) — Section 494
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High Courts27 Jul 1981Dismissed

Smt. Dnrgawati Vs State and Others

Allahabad High Court · (1981) AWC 572

Criminal Procedure Code, 1973 (CrPC) — Section 125, 244, 482Hindu Marriage Act, 1955 — Section 11, 5Penal Code, 1860 (IPC) — Section 494
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High Courts27 Jul 1981

Smt. Durgawati Vs State and Others

Allahabad High Court · (1981) ACR 294

Criminal Procedure Code, 1973 (CrPC) — Section 125, 198, 244, 482Hindu Marriage (Amendment) Act, 1956 — Section 11, 5Penal Code, 1860 (IPC) — Section 494
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High Courts24 Jul 1981Dismissed

Nanbey Vs State of U.P.

Allahabad High Court · (1981) AWC 640

Prevention of Food Adulteration Act, 1954 — Section 13, 13(5), 16, 2, 20Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 574
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High Courts23 Jul 1981

Krishna Dutt Vs State

Allahabad High Court · (1982) 6 ACR 25 : (1983) RD 289

Criminal Procedure Code, 1973 (CrPC) — Section 169, 190(1), 2, 482Penal Code, 1860 (IPC) — Section 302
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High Courts16 Jul 1981Allowed

Thakur Prasad Vs State of U.P.

Allahabad High Court · (1981) ACR 309 : (1982) RD 8

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 14A, 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 12, 9
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