(High Court Of Judicature At Allahabad)
8. The Notification No. 1084/VII-180, dated 26th August 1925, will therefore be deemed to be in force. It is as follows: | 19-12-1938
1992 Supp (2) SCC 547, 1992 Supp (3) SCC 157, 1992 Supp (3) SCC 162, 1992 Supp (3) SCC 163, 1992 Supp (3) SCC 164, 1992 Supp (3) SCC 165, 1992 Supp (3) SCC 166, 1992 Supp (3) SCC 167, 1992 Supp (3) SCC 168, 1992 Supp (3) SCC 169, 1992 Supp (3) SCC 170, 1992 Supp (3) SCC 171, 1992 Supp (3) SCC 172, 1992 Supp (3) SCC 173, 1992 Supp (3) SCC 174, 1992 Supp (3) SCC 175, 1992 Supp (3) SCC 176, 1992 Supp (3) SCC 177, 1992 Supp (3) SCC 178, 1992 Supp (3) SCC 179, 1992 Supp (3) SCC 180, 1992 Supp (3) SCC 181, 1992 Supp (3) SCC 182, 1992 Supp (3) SCC 183, 1992 Supp (3) SCC 184, 1992 Supp (3) SCC 185, 1992 Supp (3) SCC 186, 1992 Supp (3) SCC 187, 1992 Supp (3) SCC 188, 1992 Supp (3) SCC 189, 1992 Supp (3) SCC 190, 1992 Supp (3) SCC 191, 1992 Supp (3) SCC 192, 1992 Supp (3) SCC 193, 1992 Supp (3) SCC 194, 1992 Supp (3) SCC 195, 1992 Supp (3) SCC 196, 1992 Supp (3) SCC 197, 1992 Supp (3) SCC 198, 1992 Supp (3) SCC 199, 1992 Supp (3) SCC 200, 1992 Supp (3) SCC 201, 1992 Supp (3) SCC 202, 1992 Supp (3) SCC 203, 1992 Supp (3) SCC 204, 1992 Supp (3) SCC 205, 1992 Supp (3) SCC 206, 1992 Supp (3) SCC 207, 1992 Supp (3) SCC 208, 1992 Supp (3) SCC 209, 1992 Supp (3) SCC 210, 1992 Supp (3) SCC 211, 1992 Supp (3) SCC 212, 1992 Supp (3) SCC 213, 1992 Supp (3) SCC 214, 1992 Supp (3) SCC 215, 1992 Supp (3) SCC 216, 1992 Supp (3) SCC 217, 1992 Supp (3) SCC 218, 1992 Supp (3) SCC 219, 1992 Supp (3) SCC 220, 1992 Supp (3) SCC 221, 1992 Supp (3) SCC 222, 1992 Supp (3) SCC 223, 1992 Supp (3) SCC 224, 1992 Supp (3) SCC 225, 1992 Supp (3) SCC 226, 1992 Supp (3) SCC 227, 199