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Allahabad High Court judgments

1,00,469 judgments · page 3,624 of 5,024

High Courts03 Jul 1979Disposed Of

Rajendra Kumar Tirkha Vs State of U.P.

Allahabad High Court · (1979) AWC 492

Criminal Procedure Code, 1973 (CrPC) — Section 144, 317(1)Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
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High Courts02 Jul 1979Allowed

Fateh Singh alias Udai Singh Vs Girja Shanker Naithani

Allahabad High Court · (1979) AWC 494

Civil Procedure Code, 1908 (CPC) — Section 11Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960 — Section 10, 29(3), 35, 36, 57Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 233(1)
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High Courts27 Jun 1979

Kanhaiya Vs State of U.P.

Allahabad High Court · (1979) ACR 405

Criminal Procedure Code, 1973 (CrPC) — Section 209, 309, 465(1), 70Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
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High Courts18 Jun 1979Dismissed

Ram Nath Vs State

Allahabad High Court · (1979) AWC 432 : (1979) CriLJ 1145

Criminal Procedure Code, 1973 (CrPC) — Section 190
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High Courts25 May 1979

A.N. Nayar Vs State of U.P.

Allahabad High Court · (1979) ACR 311

Prevention of Food Adulteration (Amendment) Act, 1976 — Section 10, 7Prevention of Food Adulteration Act, 1954 — Section 10, 16, 16(1), 16(2), 7
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High Courts25 May 1979

Rahmat Vs The State

Allahabad High Court · (1980) CriLJ 581

Criminal Procedure Code, 1973 (CrPC) — Section 219, 223, 465Penal Code, 1860 (IPC) — Section 395
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High Courts18 May 1979Dismissed

Ram Nath Vs State

Allahabad High Court · (1979) 05 AHC CK 0022

Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 190(1)(c)Uttar Pradesh Dookan Aur Vanijya Adhishthan Adhiniyam, 1962 — Section 35
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