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Allahabad High Court judgments, 1983

524 judgments · page 25 of 27

High Courts17 Jan 1983Dismissed

Devi Prasad Vs Ram Kumar Maheshwari

Allahabad High Court · (1983) 01 AHC CK 0062

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Criminal Procedure Code, 1973 (CrPC) — Section 340Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 20(6)
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High Courts17 Jan 1983Dismissed

Ram Dular and Others Vs State of U.P.

Allahabad High Court · (1983) 7 ACR 231

Constitution of India, 1950 — Article 217Essential Commodities (Special Provisions) Act, 1981 — Section 12A, 12A(1), 12A(2), 12AA(2)Motor Vehicles Act, 1939 — Section 110(3)
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High Courts12 Jan 1983

Ram Narain Singh and Another Vs State of U.P.

Allahabad High Court · (1983) 7 ACR 107

Criminal Procedure Code, 1973 (CrPC) — Section 133, 137(2), 138, 145, 482Criminal Procedure Code, 1973 (CrPC) — Section 133, 137(2), 138, 145, 482Criminal Procedure Code, 1973 (CrPC) — Section 133, 137(2), 138, 145, 482
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High Courts12 Jan 1983

Raj Kumar Jain Vs Ram Gopal and Another

Allahabad High Court · (1983) 01 AHC CK 0015

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 2(1), Order 37 Rule 2(3), Order 37 Rule 3(5), 84Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 2(1), Order 37 Rule 2(3), Order 37 Rule 3(5), 84Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 2(1), Order 37 Rule 2(3), Order 37 Rule 3(5), 84
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High Courts11 Jan 1983Dismissed

Ramesh Chandra Vs Dr. Kailash Andichay and Another

Allahabad High Court · (1983) 01 AHC CK 0065

Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 12(2), 18Civil Procedure Code, 1908 (CPC) — Section 115
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High Courts11 Jan 1983

Shanker Lal Gupta Vs Vth Additional District Judge and Others

Allahabad High Court · (1983) 01 AHC CK 0004

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 15 Rule 5(2), Order 15 Rule 5(3)Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 20(3)
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High Courts11 Jan 1983

V.N. Misra and Others Vs District Judge and Others

Allahabad High Court · (1983) 01 AHC CK 0003

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(1), 16(2), 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 13, 13(1), 13(3), 17
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