Uttar Pradesh Debt Redemption Act, 1940 — Section 17, 20(2), 21Uttar Pradesh Debt Redemption Act, 1940 — Section 17, 20(2), 21Uttar Pradesh Debt Redemption Act, 1940 — Section 17, 20(2), 21

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High Courts21 Apr 1952Dismissed

Mst. Jaini and Others Vs Ram Prasad

Allahabad High Court · AIR 1952 All 852 : (1952) 22 AWR 373

Uttar Pradesh Tenancy Act, 1939 — Section 3(18), 36, 37, 48

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High Courts21 Apr 1952Allowed

Ram Ratan Tewari Vs Jagdat Tewari

Allahabad High Court · AIR 1952 All 854

Oudh Rent (Amendment) Act, 1921 — Section 3(18), 48Uttar Pradesh Tenancy Act, 1939 — Section 36, 37

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High Courts21 Apr 1952Allowed

Bhagwan Din Vs Ram Das and Others

Allahabad High Court · AIR 1953 All 48

Uttar Pradesh Tenancy Act, 1939 — Section 3(18), 35, 36, 37

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High Courts21 Apr 1952Allowed

Zahid Husain Vs M. Hamid Uddin and Another

Allahabad High Court · AIR 1953 All 167 : (1952) 22 AWR 297

Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Municipalities Act, 1916 — Section 22, 22(1), 28

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High Courts18 Apr 1952Allowed

Mohd. Ishaq and Another Vs Administrator Municipality of Lucknow the Executive Officer

Allahabad High Court · AIR 1952 All 849 : (1952) 22 AWR 314

Uttar Pradesh Municipalities Act, 1916 — Section 211, 265(1), 318, 321, 60(1)

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High Courts18 Apr 1952

Ram Charan Lal Vs The State of Uttar Pradesh

Allahabad High Court · AIR 1952 All 752 : (1952) 22 AWR 323

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 5A, 6, 6(1), 6(3)

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High Courts17 Apr 1952Allowed

Satya Narain and Others Vs The State

Allahabad High Court · AIR 1953 All 385

Evidence Act, 1872 — Section 114, 9

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High Courts16 Apr 1952

Raja Bahadur Pashupati Pratap Singh Vs Chairman District Board and Others

Allahabad High Court · (1952) 22 AWR 503

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts15 Apr 1952Dismissed

Ganesh Das Ram Gopal Vs The Government of the State of Uttar Pradesh and Others

Allahabad High Court · AIR 1952 All 992 : (1953) 2 LLJ 1

Constitution of India, 1950 — Article 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7Uttar Pradesh Industrial Disputes Act, 1947 — Section 2

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