Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 6, Order 6 Rule 17, Order 9 Rule 13, Order 9 Rule 8Hindu Marriage Act, 1955 — Section 10, 11, 13, 15, 16

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High Courts06 Jan 1987Disposed Of

Krishna Lal Saxena Vs U.P.State Public Services Tribunal No.III, Lucknow and Others

Allahabad High Court · (1987) 01 AHC CK 0034

Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4 Proviso

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High Courts05 Jan 1987Dismissed

Khilodhar Vs Additional District Magistrate (R.A.) and Others

Allahabad High Court · (1987) 1 AWC 385 : (1987) RD 107

Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115S

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High Courts05 Jan 1987Disposed Of

Raja Ram Vs Union of India (UOI) and Others

Allahabad High Court · (1987) 14 ECC 132

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High Courts02 Jan 1987Allowed

S.K. Bhatt, Civil Judge I Vs II Addl. Distirct Judge and Another

Allahabad High Court · (1987) 1 AWC 732

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts01 Jan 1987Allowed

Mitter Sain Industries Vs Customs, Excise and Gold Control Appellate Tribunal and Collector of Central Excise

Allahabad High Court · (1988) 14 ECR 501

Central Excises and Salt Act, 1944 — Section 35FCentral Excises and Salt Act, 1944 — Section 35FCentral Excises and Salt Act, 1944 — Section 35F

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