Constitution of India, 1950 — Article 31, 31(2)Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 130, 365, 365(1), 365(2), 366Uttar Pradesh Town Improvement Act, 1919 — Section 30, 31, 32

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High Courts08 Jan 1965Allowed

UF, I.C.S. Vs Pratap Singh Kairon

Allahabad High Court · (1965) 35 AWR 316

Criminal Procedure Code, 1898 (CrPC) — Section 476Penal Code, 1860 (IPC) — Section 195, 211, 420

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High Courts07 Jan 1965Allowed

Ram Charitter Vs Tulshi and Others

Allahabad High Court · (1965) 35 AWR 206

Uttar Pradesh Agricultural Tenants (Acquisition of Privileges) Act, 1949 — Section 3Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12(4)

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High Courts07 Jan 1965Dismissed

Sukh Nandan and another Vs The Board of Revenue, UP Allahabad and others

Allahabad High Court · (1968) 38 AWR 182

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 21(1)(d)

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High Courts07 Jan 1965Dismissed

Khiya Ram Vs Prabha Devi and Another

Allahabad High Court · (1965) 35 AWR 521

Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 1A

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High Courts06 Jan 1965Allowed

R.P. Kapoor Vs Pratap Singh Kairon

Allahabad High Court · AIR 1966 All 66 : (1966) CriLJ 115

Criminal Procedure Code, 1898 (CrPC) — Section 4(1), 476Penal Code, 1860 (IPC) — Section 193, 195, 211

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High Courts05 Jan 1965Dismissed

Bechai Koeri Vs Sheo Murat Koeri and Others

Allahabad High Court · (1965) 35 AWR 213

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High Courts05 Jan 1965Allowed

Chandra Sen Sharma Vs Superintending Engineer and Others

Allahabad High Court · AIR 1966 All 232 : (1967) 14 FLR 229 : (1966) 2 LLJ 841

Constitution of India, 1950 — Article 311

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High Courts04 Jan 1965Dismissed

Rama Kant Singh and Others Vs Deputy Director of Consolidation and Others

Allahabad High Court · AIR 1966 All 173 : (1965) 35 AWR 125

Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18

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High Courts04 Jan 1965Dismissed

Chhutta and Others Vs Pyare and Others

Allahabad High Court · (1965) 35 AWR 74

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High Courts01 Jan 1965Dismissed

Riyasat Ali Khan Vs Mirza Wahid Beg and Another

Allahabad High Court · AIR 1966 All 165

Transfer of Property Act, 1882 — Section 106, 111, 114Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)

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