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Allahabad High Court judgments, 1981

626 judgments · page 26 of 32

High Courts18 Feb 1981Allowed

Sheo Lal Verma Vs Smt. Sndamiya

Allahabad High Court · (1981) AWC 392

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 30(b), 49Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 138, 229BCivil Procedure Code, 1908 (CPC) — Section 49
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High Courts17 Feb 1981Allowed

Ashiq Vs State

Allahabad High Court · (1981) ACR 206

Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 9
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High Courts17 Feb 1981Allowed

Surendra Singh Vs Sukhram Das and others

Allahabad High Court · (1981) 02 AHC CK 0049

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(3), 16, 18
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High Courts13 Feb 1981Allowed

Radhey Shyam Vs District Judge and Others

Allahabad High Court · (1981) AWC 381 : (1981) RD 21

Constitution of India, 1950 — Article 226, 4Provincial Small Cause Courts Act, 1887 — Section 15(1), 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 29A
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High Courts12 Feb 1981Allowed

Chhotey Lal Sahn Vs State of U.P.

Allahabad High Court · (1981) AWC 248

Essential Commodities Act, 1955 — Section 3, 7Uttar Pradesh Food Grain Dealers Licencing Order, 1964 — Clause 2(a), Clause 3(1), Clause 3(2)
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High Courts12 Feb 1981Dismissed

Rajendra Prasad Vs State of U.P. and Another

Allahabad High Court · (1981) CriLJ 946

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 8, 9Constitution of India, 1950 — Article 22, 32Customs Act, 1962 — Section 111, 112
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High Courts12 Feb 1981Allowed

Jagrani Devi Vs Mohan Lal

Allahabad High Court · (1981) 02 AHC CK 0042

Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 5, 9
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