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Allahabad High Court judgments, 1979

761 judgments · page 34 of 39

High Courts19 Feb 1979Allowed

Surendra Pal Singh Vs State of U.P. and Others

Allahabad High Court · (1979) AWC 402

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)Uttar Pradesh Panchayat Raj Act, 1947 — Section 109A
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High Courts16 Feb 1979Allowed

Nagar Swasthya Adhikari Vs Naim Chand

Allahabad High Court · (1979) AWC 507 : (1979) CriLJ 1223

Criminal Procedure Code, 1973 (CrPC) — Section 313, 342, 360, 377, 378Penal Code, 1860 (IPC) — Section 302, 379Prevention of Food Adulteration Act, 1954 — Section 10, 16, 7
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High Courts16 Feb 1979Dismissed

Shiv Ram Singh Vs State of U.P. and Others

Allahabad High Court · (1979) AWC 257

Evidence Act, 1872 — Section 114Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(1), 10(2), 11(1), 11(2), 12Uttar Pradesh Imposition of Ceiling on Land Holdings Rules, 1961 — Rule 3A, 4, 7
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High Courts16 Feb 1979Allowed

Harban Sahai Vs State of U.P

Allahabad High Court · (1979) 02 AHC CK 0025

Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 161Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300, 302, 34
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High Courts15 Feb 1979

Bhola and Others Vs State

Allahabad High Court · (1979) ACR 164

Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 397(2), 482Penal Code, 1860 (IPC) — Section 147, 323, 325, 453
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High Courts15 Feb 1979

Ram Murat and Others Vs State

Allahabad High Court · (1979) ACR 184

Criminal Procedure Code, 1973 (CrPC) — Section 209, 245, 452, 484(2)Penal Code, 1860 (IPC) — Section 109, 420, 454, 466, 467
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High Courts14 Feb 1979

Azhar Ullah Khan Vs State and Others

Allahabad High Court · (1979) AWC 396

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 146(1B)Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 146(1B)Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 146(1B)
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High Courts13 Feb 1979Allowed

Ram Sahai Vs The Addl. District Judge and Others

Allahabad High Court · (1979) 02 AHC CK 0039

Constitution of India, 1950 — Article 226Uttar Pradesh imposition of Ceiling on Land Holdings (Amendment) Act, 1972 — Section 19(2)Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1974 — Section 10(2), 4, 8B, 9, 9(3)
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High Courts12 Feb 1979Dismissed

Shri Bharat Bhushan Jain and Another Vs B.M. Shah and Others

Allahabad High Court · (1979) AWC 267

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Specific Relief Act, 1963 — Section 36, 37, 37(1), 37(2), 38Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 16, 21, 21(1), 21(1A)
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High Courts12 Feb 1979Allowed

Sumer Chand Vs Atma Ram

Allahabad High Court · (1979) AWC 301

Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)Civil Procedure Code, 1908 (CPC) — Section 115
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High Courts12 Feb 1979Dismissed

Karan Dhobi Vs Sunder Lal and Others

Allahabad High Court · (1979) 02 AHC CK 0022

Evidence Act, 1872 — Section 126Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
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