COURT ARCHIVE

Allahabad High Court judgments, 1967

365 judgments · page 19 of 19

High Courts11 Jan 1967Dismissed

Motilal Vs State of U.P. and Others

Allahabad High Court · (1967) 37 AWR 389

Public Moneys (Recovery of Dues) Act, 1965 — Section 3Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 279, 286Public Moneys (Recovery of Dues) Act, 1965 — Section 3

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High Courts10 Jan 1967Dismissed

Baij Nath Prasad Vs The State of U.P. and Others

Allahabad High Court · AIR 1968 All 288

Constitution of India, 1950 — Article 226Northern India Ferries Act, 1878 — Section 8

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High Courts10 Jan 1967Allowed

Ram Abhilakh and Others Vs Dy. Director of Consolidation and Others

Allahabad High Court · (1967) 37 AWR 525

Uttar Pradesh Consolidation of Holdings (Amendment) Act, 1963 — Section 47(1)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9Uttar Pradesh Consolidation of Holdings (Amendment) Act, 1963 — Section 47(1)

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High Courts05 Jan 1967Allowed

Mistra Nand Kaushik Vs State of Uttar Pradesh and Another

Allahabad High Court · AIR 1968 All 204

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 8

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High Courts05 Jan 1967Dismissed

Saleem Beg Vs Siddiq Mirza

Allahabad High Court · (1967) 37 AWR 639

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

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