Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 240(J.)

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High Courts05 Dec 1975Allowed

Banketswar Shukla Vs State of U.P.and others

Allahabad High Court · (1975) 12 AHC CK 0015

Constitution of India, 1950 — Article 226

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High Courts05 Dec 1975Allowed

Dalip Singh and Others Vs The Deputy Director of Consolidation, Moradabad Camp and Others

Allahabad High Court · AIR 1976 All 433 : (1976) AWC 112

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 5

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High Courts05 Dec 1975Dismissed

Sheo Babu and Others Vs State

Allahabad High Court · (1976) AWC 183

Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 145, 145(10)

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High Courts05 Dec 1975

St. Joseph''s Higher Secondary School and Others Vs Ravi Shanker Sharma and Another

Allahabad High Court · (1976) AWC 143

Constitution of India, 1950 — Article 30(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(3), 51A, 51A(1), 51A(2), 52AConstitution of India, 1950 — Article 30(1)

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High Courts04 Dec 1975Allowed

Vishambar Nath and Another Vs Deputy Director (Consolidation) and Others

Allahabad High Court · (1976) AWC 110 : (1977) 108 ITR 761

Income Tax Act, 1922 — Section 54

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High Courts04 Dec 1975Dismissed

V.E. Tressler Vs Jagdish Prasad Agrawal

Allahabad High Court · AIR 1976 All 318

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 47Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3

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High Courts03 Dec 1975Allowed

Sugan Chand Jain Vs Pradeep Kumar and Another

Allahabad High Court · AIR 1976 All 394

Provincial Small Cause Courts Act, 1887 — Section 32(2)Uttar Pradesh Civil Laws (Amendment) Act, 1972 — Section 9

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High Courts02 Dec 1975Allowed

Ram Niwas Vs Municipal Board Nawabganj

Allahabad High Court · AIR 1976 All 241

Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105, 106Uttar Pradesh Municipalities Act, 1916 — Section 124, 97

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High Courts02 Dec 1975Allowed

Veer Pratap Singh alias Gandhi, Member Municipal Board Vs The Commissioner, Jhansi Division and Others

Allahabad High Court · (1976) AWC 151

Uttar Pradesh Municipalities Act, 1916 — Section 40(1), 40(4)Uttar Pradesh Municipalities Act, 1916 — Section 40(1), 40(4)Uttar Pradesh Municipalities Act, 1916 — Section 40(1), 40(4)

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High Courts01 Dec 1975Dismissed