Mines and Minerals (Development and Regulation) Act, 1957 — Section 18, 3Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 1, 21, 57Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 130, 142, 143, 143(1), 3(14)

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High Courts16 Apr 1975Dismissed

Ram Autar Vs Savitri Devi

Allahabad High Court · AIR 1976 All 515

Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Transfer of Property Act, 1882 — Section 105, 106

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High Courts16 Apr 1975Dismissed

Devabrata Bhattacharya Vs I Additional District Judge and Others

Allahabad High Court · (1975) 04 AHC CK 0001

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(1)

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High Courts15 Apr 1975Allowed

Kali Charan Gupta Vs Collector, Cum-District Magistrate and Others

Allahabad High Court · (1975) AWC 508

Constitution of India, 1950 — Article 226Uttar Pradesh Petition Writers (Revenue Court) Rules, 1968 — Rule 17

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High Courts15 Apr 1975Dismissed

Badri Vishal Tandon Vs Assistant Controller of Estate Duty and Others

Allahabad High Court · (1976) 103 ITR 468

Constitution of India, 1950 — Article 14Estate Duty Act, 1953 — Section 34(1)

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High Courts14 Apr 1975Dismissed

Ramwati Devi Vs Onkar Chand Gupta

Allahabad High Court · (1975) 04 AHC CK 0026

Transfer of Property Act, 1882 — Section 106, 53A

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High Courts14 Apr 1975Allowed

Laxmi Narain Vs Smt. Ram Dulari and Others

Allahabad High Court · (1975) AWC 359

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 43(2)

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High Courts10 Apr 1975Dismissed

Santosh Kumar Tikmani Vs Jafar Ali, District Magistrate and Others

Allahabad High Court · (1975) AWC 268

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97Constitution of India, 1950 — Article 19(1), 226, 37, 39Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7, 7(1), 7(2), 7C

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High Courts10 Apr 1975

Additional Commissioner of Income Tax Vs U.P. Co-operative Cane Union

Allahabad High Court · (1978) 114 ITR 70

Income Tax Act, 1961 — Section 81(1)

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High Courts10 Apr 1975Dismissed

Prabhu Mal Vs State of U.P.and others

Allahabad High Court · (1975) 04 AHC CK 0037

Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 1, 7A, 7FUttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 6

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High Courts10 Apr 1975Allowed

Umesh Chandra Malviya and another Vs Ram Krishna Purwar

Allahabad High Court · (1975) 04 AHC CK 0030

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 102Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3

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High Courts09 Apr 1975

Chunnoo Lal Vs II Addl. District Judge and Others

Allahabad High Court · (1975) AWC 390

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2Uttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 7Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 3(1)

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High Courts08 Apr 1975Allowed

K.P. Sui and Another Vs State of U.P. and Others

Allahabad High Court · (1975) AWC 440

Uttar Pradesh Excise Act, 1910 — Section 40, 40(1), 41Uttar Pradesh Excise Rules — Rule 13A, 13B

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High Courts08 Apr 1975Allowed

Shambhu and Others Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1975) AWC 469

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High Courts08 Apr 1975Dismissed

Ashok Kumar and Another Vs State

Allahabad High Court · (1975) AWC 401

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 145, 362, 369, 377, 378Penal Code, 1860 (IPC) — Section 392

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High Courts07 Apr 1975Partly Allowed

M.G.Mithal Vs State of U.P.

Allahabad High Court · (1975) 04 AHC CK 0029

Land Acquisition Act, 1894 — Section 23, 23(2), 4(1), 5A

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High Courts07 Apr 1975

Ganga Prasad and Others Vs State

Allahabad High Court · (1975) AWC 236 : (1975) CriLJ 1565

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 169, 173, 190, 482Penal Code, 1860 (IPC) — Section 147, 323, 352, 452

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