Uttar Pradesh consolidation of Holdings Act, 1953 — Section 9A(2)Uttar Pradesh consolidation of Holdings Act, 1953 — Section 9A(2)Uttar Pradesh consolidation of Holdings Act, 1953 — Section 9A(2)

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High Courts13 Nov 1981Dismissed

State of U.P. Vs Prescribed Authority, Kiccha (Rudrapur) Nainital and Others

Allahabad High Court · AIR 1982 All 151

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 6

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High Courts13 Nov 1981

Dharampal and Another Vs State of U.P. and Another

Allahabad High Court · (1981) ACR 466

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 267, 267(1), 268, 269Penal Code, 1860 (IPC) — Section 109, 120, 323, 324, 326

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High Courts13 Nov 1981Allowed

State of U.P. and Another Vs Salvation Army and Another

Allahabad High Court · (1981) AWC 827

Urban Land (Ceiling and Regulation) Act, 1976 — Section 19, 19(1), 8

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High Courts12 Nov 1981Partly Allowed

State of Uttar Pradesh Vs Har Pal Singh

Allahabad High Court · (1982) CriLJ 881

Criminal Procedure Code, 1973 (CrPC) — Section 190, 197, 482Penal Code, 1860 (IPC) — Section 161, 164, 165, 165A

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High Courts12 Nov 1981Dismissed

Qudrat Ullah Vs Mohammad Yasin and Others

Allahabad High Court · AIR 1982 All 98

Civil Procedure Code, 1908 (CPC) — Section 100, 101Evidence Act, 1872 — Section 115, 13

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High Courts12 Nov 1981

State of U.P. Vs Har Pal Singh

Allahabad High Court · (1982) AWC 86

Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 197, 482Penal Code, 1860 (IPC) — Section 161, 164, 165, 165APrevention of Corruption Act, 1988 — Section 5(2), 6

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High Courts12 Nov 1981Dismissed

Mool Chand Sharma Vs Secretary, Electricity Department and Others

Allahabad High Court · (1981) AWC 843

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Uttar Pradesh Industrial Disputes Act, 1947 — Section 16, 28, 6Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 1(4), 2, 4, 5, 6(1)

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High Courts11 Nov 1981Dismissed

Ramesh Vs State

Allahabad High Court · (1982) 6 ACR 492

Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 332

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High Courts11 Nov 1981Allowed

Thakur Madan Pal Singh and Others Vs Tahsildar and Others

Allahabad High Court · (1982) AWC 28

Electricity Act, 1910 — Section 6(1)National Security Act, 1980 — Section 3United Provinces Rural Development (Requisitioning of Land) Act, 1948 — Section 16, 2, 2(1), 3

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