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Allahabad High Court judgments, 1979

761 judgments · page 19 of 39

High Courts24 Jul 1979Allowed

Puttu Lal Vs State

Allahabad High Court · (1979) ACR 444

Constitution of India, 1950 — Article 166Criminal Procedure Code, 1973 (CrPC) — Section 196A, 196A(2)Penal Code, 1860 (IPC) — Section 120B
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High Courts24 Jul 1979Dismissed

Ram Kumar and another Vs Om Nandan and others

Allahabad High Court · (1979) 07 AHC CK 0035

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 100, 101, 102Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)(e), 25
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High Courts24 Jul 1979

Rash Vs State

Allahabad High Court · (1979) ACR 460

Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 3, 9Penal Code, 1860 (IPC) — Section 395
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High Courts23 Jul 1979Allowed

Nand Kishore Vs Lila

Allahabad High Court · (1979) 07 AHC CK 0033

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)(c)
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High Courts23 Jul 1979Dismissed

Fakruddin Vs State

Allahabad High Court · (1979) 07 AHC CK 0005

Uttar Pradesh (Regulation of Building Operations) Act, 1958 — Section 10, 12, 12(1), 28B(4), 7(1)
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High Courts20 Jul 1979Allowed

Kamla Singh Vs Babu Ram and others

Allahabad High Court · (1979) 07 AHC CK 0050

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 3(4A), 3(4B), 44, 5(1)(a)Uttar Pradesh Land Revenue Act, 1901 — Section 28
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