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Allahabad High Court judgments, 1978

926 judgments · page 7 of 47

High Courts09 Nov 1978Dismissed

Baldev Das and others Vs Ram Khelawan

Allahabad High Court · (1978) 11 AHC CK 0037

Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)
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High Courts09 Nov 1978Dismissed

Girraj Vs State of U.P. and Others

Allahabad High Court · (1979) AWC 169 : (1979) RD 14

Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1972 — Section 5Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 29
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High Courts08 Nov 1978Dismissed

Moti Ram Vs Sujala Devi

Allahabad High Court · (1978) 11 AHC CK 0034

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2(a)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3(i)
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High Courts06 Nov 1978Disposed Of

Commissioner, Sales Tax Vs Sada Nand Arya

Allahabad High Court · (1979) 43 STC 396

Central Sales Tax Act, 1956 — Section 4, 5, 6, 8, 9Central Sales Tax Act, 1956 — Section 4, 5, 6, 8, 9Central Sales Tax Act, 1956 — Section 4, 5, 6, 8, 9
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High Courts03 Nov 1978Disposed Of

Ishrat Vs State

Allahabad High Court · (1979) ACR 41

Penal Code, 1860 (IPC) — Section 323, 324, 363, 368, 376Uttar Pradesh First Offenders Probation Act, 1938 — Section 6
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High Courts03 Nov 1978Allowed

Jitendra Singh Vs Kailash Chandra Vaish

Allahabad High Court · (1978) 11 AHC CK 0023

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 43(1)(s)
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High Courts30 Oct 1978Dismissed

Kanhaiya Lal Gupta and another Vs Kailash Behari and Others

Allahabad High Court · (1978) 10 AHC CK 0031

Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(3)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1)(b), 21(i)(a)
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