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Allahabad High Court judgments, 1985

680 judgments · page 8 of 34

High Courts09 Oct 1985Dismissed

Mansoor Kban Vs Sri Krishna and Others

Allahabad High Court · (1986) RD 363

Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 226Uttar Pradesh Debt Relief Act, 1977 — Section 2(6), 4
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High Courts08 Oct 1985Allowed

Kamla Devi Vs Collector

Allahabad High Court · (1985) 10 AHC CK 0071

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Land Acquisition Act, 1894 — Section 18, 18(1), 18(2), 53
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High Courts08 Oct 1985Allowed

Mani Ram Lehia Vs Ghansbyam Dass Richariya and Others

Allahabad High Court · (1985) 10 AHC CK 0059

Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 6Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 13, 16, 16(1), 16(2), 17
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High Courts08 Oct 1985

Suhail Abmad Vs III Addl. District Judge and Others

Allahabad High Court · (1985) 10 AHC CK 0018

Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(1), 20(2)
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High Courts08 Oct 1985

Sbeo Marti Gupta Vs Ghoorey Lal and Another

Allahabad High Court · (1985) 10 AHC CK 0017

Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 6Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
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High Courts07 Oct 1985Disposed Of

Khanna Brothers and Others Vs Smt. Sita Devi

Allahabad High Court · (1985) AWC 1024

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 12(2), 20, 20(2)
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