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Allahabad High Court judgments

1,00,469 judgments · page 3,814 of 5,024

High Courts16 May 1972Allowed

Bhagwati Prasad Birla Vs State of U.P. and Others

Allahabad High Court · (1972) 42 AWR 594

Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3
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High Courts15 May 1972Dismissed

State of U.P. Vs Kirori Mal

Allahabad High Court · (1972) 42 AWR 452

Essential Commodities Act, 1955 — Section 7Imported Foodgrains (Prohibition of Unauthorised Sale) Order, 1958 — Clause 3Essential Commodities Act, 1955 — Section 7
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High Courts15 May 1972Allowed

Mandi Samiti Vs Lal Pratap Singh and Others

Allahabad High Court · (1972) 42 AWR 506

Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17, 40Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17, 40Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17, 40
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High Courts11 May 1972Allowed

State of U.P. Vs Onkar

Allahabad High Court · (1972) 42 AWR 588

Criminal Laws (Uttar Pradesh Amendment) Act, 1961 — Section 3Criminal Procedure Code, 1898 (CrPC) — Section 251A(6)Criminal Laws (Uttar Pradesh Amendment) Act, 1961 — Section 3
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High Courts08 May 1972Disposed Of

S.C. Tayal and Another Vs State and Others

Allahabad High Court · (1972) 42 AWR 467

Prevention of Food Adulteration Act, 1954 — Section 23, 24Prevention of Food Adulteration Rules, 1955 — Rule 50(1), 50(2)Prevention of Food Adulteration Act, 1954 — Section 23, 24
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