Criminal Procedure Code, 1973 (CrPC) — Section 342Prevention of Food Adulteration Act, 1954 — Section 10(1), 10(2), 10(4), 16, 16(1)Uttar Pradesh First Offenders Probation Act, 1938 — Section 4

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High Courts26 Sept 1975Allowed

Ladly Prasad Vs Ram Shah Billa and Others

Allahabad High Court · AIR 1976 All 261 : (1975) AWC 602

Constitution of India, 1950 — Article 226

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High Courts26 Sept 1975Dismissed

Ram Dulare and Another Vs Smt. Batul Bibi

Allahabad High Court · AIR 1976 All 135

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High Courts26 Sept 1975

Barey Lalla and Others Vs The State

Allahabad High Court · (1976) CriLJ 1453

Criminal Procedure Code, 1973 (CrPC) — Section 107, 117Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 303

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High Courts25 Sept 1975Dismissed

THE COMMISSIONER OF Income Tax, DELHI, (CENTRAL) NEW DELHI Vs SETH BANARSI DAS GUPTA, MEERUT.

Allahabad High Court · (1976) 5 CTR 22(1)

COMPANIES ACT, 1956 — Section 87Income Tax Act, 1961 — Section 256

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High Courts25 Sept 1975Allowed

Additional Commissioner of Income Tax Vs Chatur Singh Taragi

Allahabad High Court · (1978) 111 ITR 849

Income Tax Act, 1961 — Section 271(1)

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High Courts25 Sept 1975Allowed

Nagar Mahapalika, Lucknow Vs Ved Prakash

Allahabad High Court · AIR 1976 All 264

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

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High Courts24 Sept 1975Dismissed

Indra Dev Vs Meerut University, Meerut

Allahabad High Court · AIR 1976 All 272

Kanpur and Meerut Universities Act, 1965 — Section 10(5), 33

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High Courts24 Sept 1975Dismissed

Dr. Pradeep Kumar Vs The Chief Controller of Explosives, Nagpur and Others

Allahabad High Court · AIR 1976 All 266

Constitution of India, 1950 — Article 226Explosives Act, 1884 — Section 17, 4, 5, 7Explosives Rules, 1940 — Rule 81, 84, 85, 86, 88

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High Courts23 Sept 1975Dismissed

Ganesh Das Ram Gopal Vs The Munsif, South Lucknow and Another

Allahabad High Court · AIR 1976 All 111

Civil Procedure Code, 1908 (CPC) — Section 35, 35AConstitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7B, 7B(11)

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High Courts22 Sept 1975Allowed