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Naba Kumar Nath and Others Vs State of Assam and Others

Gauhati High Court W.P. (C) No. 1559 of 2013

Biplab Kumar Sharma, J.@mdashThe petitioners numbering 7 are the elected members of No. 7 Barkhetri Anchalik Panchayat. They are aggrieved by appointment of the respondent No. 9 as the President of the said Anchalik Pan…

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Chhattak Pal Vs State of U.P.

Allahabad High Court Criminal Rev. No. 788 of 1979

P.N. Bakshi, J.@mdashThe applicant has been convicted u/s 7/16 of the Prevention of Food Adulteration Act and sentenced to 6 months'' R.I. and a fine of Rs. 1000/- by the trial Court. In default of payment of fine, he i…

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