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Allahabad High Court judgments

1,00,469 judgments · page 3,684 of 5,024

High Courts04 Jan 1978Allowed

K.L. Vij Vs State of U.P. and Others

Allahabad High Court · (1978) AWC 213

Criminal Procedure Code, 1973 (CrPC) — Section 482Factories Act, 1948 — Section 12, 12(1), 92Uttar Pradesh Factories Rules, 1950 — Rule 18, 18(7), 18(8)
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High Courts27 Dec 1977Allowed

Mrs. Kalyani Choudhari Vs The State of U.P. and Others

Allahabad High Court · (1978) AWC 807

Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 10(2), 2, 7, 8Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 10(2), 2, 7, 8Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 10(2), 2, 7, 8
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High Courts21 Dec 1977Allowed

Pearey Lal Vs Sub Divisional Officer and Others

Allahabad High Court · (1978) AWC 222 : (1978) RD 124

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 3(3), 3(9), 42(2), 48Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 109, 109A, 109A(1)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 3(3), 3(9), 42(2), 48
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High Courts21 Dec 1977Dismissed

Bundoo and Others Vs Akbar Ali

Allahabad High Court · (1978) AWC 296

Civil Procedure Code, 1908 (CPC) — Section 115Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106, 111
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