Jasoda Vs State Of U.P And Ors

Allahabad High Court 28 May 2020 Writ C No. 30085 Of 2018 (2020) 05 AHC CK 0041
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ C No. 30085 Of 2018

Hon'ble Bench

Ravi Nath Tilhari, J

Advocates

Shravan Kumar Mishra

Final Decision

Allowed

Acts Referred
  • Advocates Act, 1961 - Section 37, 38
  • Essential Commodities Act, 1955 - Section 2(1)
  • Town And Country Planning Act, 1959 - Section 31(1), 37
  • Constitution Of India, 1950 - Article 19(1)(G), 226, 243(G)

Judgement Text

Translate:
Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2020) 05 AHC CK 0041
  • Coram: Ravi Nath Tilhari, J
  • Bench: Single Bench
  • Advocates: Shravan Kumar Mishra
  • Result: Allowed
Referenced Acts & Sections
  • Advocates Act, 1961 - Section 37, 38
  • Essential Commodities Act, 1955 - Section 2(1)
  • Town And Country Planning Act, 1959 - Section 31(1), 37
  • Constitution Of India, 1950 - Article 19(1)(G), 226, 243(G)
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