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Allahabad High Court judgments, 1979

761 judgments · page 6 of 39

High Courts14 Nov 1979Dismissed

Arun Kumar Vs The District Judge and Others

Allahabad High Court · (1980) AWC 26

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 12(2), 16, 18
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High Courts14 Nov 1979Dismissed

Nanhey Vs Kastoori Devi

Allahabad High Court · (1979) 11 AHC CK 0049

Uttar Pradesh Debt Relief Act, 1977 — Section 2(11)Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 4A
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High Courts14 Nov 1979

Khyali alias Ktailla Vs State

Allahabad High Court · (1980) ACR 358

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 218, 219, 223, 239Penal Code, 1860 (IPC) — Section 307, 324, 326, 34, 395
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High Courts11 Nov 1979Disposed Of

S.C. Srivastava Vs State and Another

Allahabad High Court · (1980) ACR 76

Criminal Procedure Code, 1973 (CrPC) — Section 195, 397, 463, 471, 475Penal Code, 1860 (IPC) — Section 120B, 262, 263, 380, 406
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High Courts08 Nov 1979Dismissed

Laxman Prasad Vs Shyam Swarup Chandak

Allahabad High Court · AIR 1980 All 242

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 47Transfer of Property Act, 1882 — Section 105Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
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