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Allahabad High Court judgments, 1952

336 judgments · page 15 of 17

High Courts18 Feb 1952Allowed

Mohammad Shafi Vs State

Allahabad High Court · AIR 1952 All 921 : (1952) 22 AWR 216

Influx from Pakistan (Control) Ordinance, 1948 — Section 3Influx from Pakistan (Control) Ordinance, 1948 — Section 3Influx from Pakistan (Control) Ordinance, 1948 — Section 3
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High Courts18 Feb 1952Allowed

Shankar Singh Vs State

Allahabad High Court · AIR 1952 All 833 : (1952) 22 AWR 194

Uttar Pradesh Panchayat Raj Act, 1947 — Section 52, 55, 56
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High Courts14 Feb 1952

Lal Bachan Singh Vs Suraj Bali Singh

Allahabad High Court · AIR 1952 All 924 : (1952) 22 AWR 223

Constitution of India, 1950 — Article 22(1)Uttar Pradesh Panchayat Raj Act, 1947 — Section 56, 58, 85Constitution of India, 1950 — Article 22(1)
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High Courts08 Feb 1952Dismissed

Sher Bahadur Singh Vs Mahabir Singh and Others

Allahabad High Court · AIR 1952 All 919

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 43 Rule 1, Order 43 Rule 1(4), 151Uttar Pradesh Tenancy Act, 1939 — Section 288Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 43 Rule 1, Order 43 Rule 1(4), 151
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High Courts06 Feb 1952Allowed

L. Kedar Nath Vs L. Kishan Lal

Allahabad High Court · AIR 1952 All 500

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 1(2A), 15, 3
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High Courts04 Feb 1952Dismissed

Chouthi Raj Vs Mst. Sumitra Devi

Allahabad High Court · AIR 1953 All 146 : (1952) 22 AWR 217

Uttar Pradesh Agriculturists Relief Act, 1934 — Section 12Uttar Pradesh Tenancy Act, 1939 — Section 288
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