Cattle Trespass Act, 1871 — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 106, 161, 164, 173, 173(7)Penal Code, 1860 (IPC) — Section 147, 149, 304, 307, 308

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High Courts28 May 1982Dismissed

Kendriya Nagrik Samiti, Kanpur and Others Vs Jal Sansthan, Kanpur and Others

Allahabad High Court · AIR 1982 All 406

Constitution of India, 1950 — Article 245, 265General Clauses Act, 1897 — Section 3(31)Uttar Pradesh General Clauses Act, 1904 — Section 4(25)

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High Courts28 May 1982Dismissed

State of Uttar Pradesh Vs Jagdish Saran Singh and others

Allahabad High Court · (1982) 05 AHC CK 0048

Civil Procedure Code, 1908 (CPC) — Section 80Transfer of Property Act, 1882 — Section 106, 111(g), 117Uttar Pradesh Tenancy Act, 1939 — Section 172

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High Courts28 May 1982

Masood Ali Vs Metropolitan Magistrate, Corporation and Others

Allahabad High Court · (1982) 6 ACR 379

Customs Act, 1962 — Section 110

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High Courts28 May 1982Dismissed

Babu Khan Vs Smt. Annapurna Devi and Others

Allahabad High Court · AIR 1983 All 460 : (1982) AWC 569

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 2(2), 35, 35(2)

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High Courts27 May 1982Allowed

Smt Kamala Rajamanikkam Vs Smt Sushila Thakur Dass and Others

Allahabad High Court · (1982) 05 AHC CK 0078

Evidence Act, 1872 — Section 124, 62Succession Act, 1925 — Section 211, 212, 213, 222, 234

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High Courts27 May 1982Allowed

Sheo Narain Chaudhary and Another Vs The District Judge and Others

Allahabad High Court · (1982) AWC 489

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(1), 2(O), 21, 21(1), 21(8)

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High Courts27 May 1982Dismissed

Ram Swarup Vs The Board of Revenue and Others

Allahabad High Court · (1982) AWC 505 : (1983) RD 97

Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 132, 195, 197, 198, 198(2)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 173

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High Courts27 May 1982

Commissioner of Income Tax Vs Bazpur Co-operative Sugar Factory Ltd.

Allahabad High Court · (1982) 30 CTR 266 : (1983) 142 ITR 1 : (1982) 10 TAXMAN 246

Income Tax Act, 1922 — Section 10(2), 37Income Tax Act, 1922 — Section 10(2), 37Income Tax Act, 1922 — Section 10(2), 37

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High Courts27 May 1982Allowed

Abdul Majeed Vs Azampur Dahpa Sadhan Sahkari Samiti Ltd. and Others

Allahabad High Court · AIR 1983 All 123 : (1982) AWC 511

Provincial Insolvency Act, 1920 — Section 20, 21(2), 21(3)

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High Courts26 May 1982

Udai Bahadur Singh and Another Vs Dy. Director of Consolidation and Others

Allahabad High Court · (1982) 05 AHC CK 0110

Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 45A(2), 5(1), 9A(1), 9A(2)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 25A

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High Courts26 May 1982Disposed Of

Bankey Bahadur Srivastava Vs District Judge and Others

Allahabad High Court · (1982) AWC 783

Urban Land (Ceiling and Regulation) Act, 1976 — Section 27, 27(1), 27(2), 27(23), 3

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High Courts26 May 1982Dismissed

Ram Babu Vs II Addl. Civil Judge and Another

Allahabad High Court · (1982) AWC 608

Constitution of India, 1950 — Article 226Hindu Marriage (Amendment) Act, 1956 — Section 24

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High Courts26 May 1982Dismissed

Dr. S.B. Bhargava Vs Commissioner of Income Tax

Allahabad High Court · (1982) 30 CTR 260 : (1982) 136 ITR 559 : (1982) 11 TAXMAN 28

Income Tax Act, 1961 — Section 139(1), 139(2), 139(4), 139(5), 271(1)

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High Courts26 May 1982Allowed

Mumtaz and Others Vs State of U.P. and Another

Allahabad High Court · (1982) 6 ACR 377

Criminal Procedure Code, 1973 (CrPC) — Section 169, 170, 172(2), 173(2), 190Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324

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High Courts26 May 1982Dismissed

Ram Sewak Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1982) AWC 575 : (1982) RD 35

Allahabad High Court Rules, 1952 — Rule 2, 6Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 58(2)

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High Courts26 May 1982Disposed Of

Babu Ram Vs Basdeo and Others

Allahabad High Court · AIR 1982 All 414

Civil Procedure Code, 1908 (CPC) — Section 100, 96Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 115

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