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COURT ARCHIVE

Allahabad High Court judgments, 1981

626 judgments · page 9 of 32

High Courts22 Oct 1981Allowed

Abdul Hasan Vs Param Kirti Saran and Others

Allahabad High Court · (1981) 10 AHC CK 0021

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, Order 21 Rule 96, Order 21 Rule 97, 47Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, Order 21 Rule 96, Order 21 Rule 97, 47Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, Order 21 Rule 96, Order 21 Rule 97, 47
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High Courts21 Oct 1981

State of U.P. Vs Jainti Prasad and Another

Allahabad High Court · (1982) AWC 69

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(4), 27, 33, 5(3)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(4), 27, 33, 5(3)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(4), 27, 33, 5(3)
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High Courts16 Oct 1981Dismissed

Sheo Kumar Saxena Vs Zila Sahkari Vikas Sangh and Others

Allahabad High Court · (1981) 10 AHC CK 0023

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3), Order 39 Rule 2ACivil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3), Order 39 Rule 2ACivil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3), Order 39 Rule 2A
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High Courts14 Oct 1981Disposed Of

Jagbir Singh Vs State of U.P.and others

Allahabad High Court · (1981) 10 AHC CK 0010

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 3(14), 3(15), 5(6), 5(7)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
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High Courts13 Oct 1981Disposed Of

Gajraj Vs State and Others

Allahabad High Court · (1981) AWC 758 : (1982) CriLJ 726

Prevention of Food Adulteration Act, 1954 — Section 10, 11, 13, 2, 8
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