Constitution of India, 1950 — Article 226, 227Uttar Pradesh Panchayat Raj Act, 1947 — Section 49, 49(2)Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 84, 84D

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High Courts03 Nov 1954Dismissed

Devendar Kumar Bharti Vs Mahanta Raghuraj Bharti and Others

Allahabad High Court · AIR 1955 All 154

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 15, Order 33 Rule 2, Order 33 Rule 7(2), 149

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High Courts02 Nov 1954Dismissed

Rai Sahib Thakur Sohan Singh Jangpangi and Others Vs Kunwar Tikendra Bahadur Pal minor through Guardian, Courts of Wards

Allahabad High Court · (1955) 25 AWR 124

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High Courts02 Nov 1954Dismissed

Soham Singh Jangpangi and Others Vs Kunwar Tikendra Bahadur

Allahabad High Court · AIR 1955 All 65

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High Courts02 Nov 1954Dismissed

Narain Dass Vs Station Commander (also known as Station Staff Officer) and Others

Allahabad High Court · (1955) 25 AWR 85

Uttar Pradesh Cantonments (Control of Rent and Eviction) Act, 1952 — Section 9Uttar Pradesh Cantonments (Control of Rent and Eviction) Act, 1952 — Section 9Uttar Pradesh Cantonments (Control of Rent and Eviction) Act, 1952 — Section 9

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High Courts01 Nov 1954Dismissed

Saheb Singh and Others Vs State

Allahabad High Court · (1955) 25 AWR 101

Penal Code, 1860 (IPC) — Section 104Penal Code, 1860 (IPC) — Section 104Penal Code, 1860 (IPC) — Section 104

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High Courts29 Oct 1954Disposed Of

Dr. Ishwari Prasad Vs Registrar, University of Allahabad and Others

Allahabad High Court · AIR 1955 All 131

Allahabad University Act, 1921 — Section 42Constitution of India, 1950 — Article 226

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High Courts22 Oct 1954Allowed

Balram Misir Vs Ram Ratan Misir and Others

Allahabad High Court · AIR 1955 All 610 : (1955) 25 AWR 184

Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 105, 91(1)Uttar Pradesh Agriculturists Relief Act, 1934 — Section 12

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High Courts21 Oct 1954Dismissed

Jaddu Koeri Vs Deep Chand Koeri and Another

Allahabad High Court · (1954) 10 AHC CK 0022

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 13, Order 34 Rule 1Uttar Pradesh Agriculturists Relief Act, 1934 — Section 12

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High Courts21 Oct 1954Allowed

Sri Krishna Chandraji Vs Shyam Behari Lal

Allahabad High Court · AIR 1955 All 177

Court Fees Act, 1870 — Article 17, 7(iv)(c)

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High Courts20 Oct 1954Dismissed

Bharat Bhushan Vs P.C. Saxena and Another

Allahabad High Court · AIR 1955 All 82

Cinematograph Act, 1918 — Section 5, 5(3), 6Cinematograph Act, 1952 — Section 1(2), 18Constitution of India, 1950 — Article 226

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High Courts20 Oct 1954Dismissed

Banarsi Das Vs Cane Commr., U.P., Lucknow and Another

Allahabad High Court · AIR 1955 All 86

Constitution of India, 1950 — Article 14Uttar Pradesh Sugar Factories Control Act, 1938 — Section 18, 18(2), 19, 19(2), 27(3)Uttar Pradesh Sugar Factories Control Rules, 1938 — Rule 23, 23(1), 23(6), 30

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High Courts18 Oct 1954Allowed

The Chamber of Commerce and Others Vs The State of Uttar Pradesh and Others

Allahabad High Court · (1955) 25 AWR 61

Uttar Pradesh Food Grains (Futures and Options Prohibition) Order, 1951 — Section 9Uttar Pradesh Food Grains (Futures and Options Prohibition) Order, 1951 — Section 9Uttar Pradesh Food Grains (Futures and Options Prohibition) Order, 1951 — Section 9

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High Courts18 Oct 1954Allowed