Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 3(4C), 5, 52Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 168A, 3(8)

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High Courts05 Feb 1980Allowed

Chaman Lal Vs State of U.P.

Allahabad High Court · AIR 1980 All 308

Arbitration Act, 1940 — Section 37(1), 37(5)Limitation Act, 1963 — Section 14

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High Courts05 Feb 1980

Ram Adhar and Another Vs State and Another

Allahabad High Court · (1980) ACR 153

Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 202, 202(1), 202(2)Penal Code, 1860 (IPC) — Section 302, 395

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High Courts05 Feb 1980

Addl. Commissioner of Income Tax Vs Prem Kumar Rastogi

Allahabad High Court · (1980) 124 ITR 381

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 12, Order 5 Rule 13, Order 5 Rule 15Income Tax Act, 1961 — Section 249(2) , 282

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High Courts05 Feb 1980Allowed

Shailendra Kumar Gupta and Others Vs State of U.P.

Allahabad High Court · (1980) AWC 160

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 10, 7

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High Courts05 Feb 1980Dismissed

Sanjay Gandhi Vs V.D. Keshari

Allahabad High Court · (1980) AWC 704

Contempt of Courts Act, 1971 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 240

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High Courts04 Feb 1980Allowed

S.B. Singh Vs Union of India (UOI) and Another

Allahabad High Court · (1980) AWC 658

Arbitration Act, 1940 — Section 14, 16Stamp Act, 1899 — Article 12, 33, 33(1), 35, 36

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High Courts04 Feb 1980Dismissed

Gangadhar Ramchand Oil Mills Vs Sales Tax Officer and Another

Allahabad High Court · (1981) 48 STC 356

Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226

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High Courts04 Feb 1980

Commissioner of Income Tax Vs Oriental Motor Car Co. (P.) Ltd.

Allahabad High Court · (1980) 16 CTR 140 : (1980) 124 ITR 74 : (1980) 3 TAXMAN 567

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High Courts04 Feb 1980Allowed

Mahendra Jung Rana Vs Pan Singh Negi

Allahabad High Court · (1980) AWC 159

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6B

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High Courts30 Jan 1980Allowed

Smt. Batashi and Others Vs Shyam Behari and Others

Allahabad High Court · AIR 1980 All 166

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High Courts30 Jan 1980Allowed

Rajendra Kumar Garg Vs Fourth addl.District Judge, Bulandshahar and others

Allahabad High Court · (1980) 01 AHC CK 0049

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 21, 21(1A)

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High Courts30 Jan 1980Dismissed

Prag Ice and Oil Mills, Firm, Aligarh Vs Union of India (UOI)

Allahabad High Court · AIR 1980 All 168

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High Courts30 Jan 1980Dismissed

Nonidhi Ram Anand Vs Addl. District and Sessions Judge and Others

Allahabad High Court · (1980) AWC 141

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 24, 31, 34

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High Courts30 Jan 1980