COURT ARCHIVE

Allahabad High Court judgments, 1991

1,048 judgments · page 53 of 53

High Courts03 Jan 1991Dismissed

Panna Lal Vs Deputy Director of Consolidation and Another

Allahabad High Court · (1991) 1 AWC 599 : (1991) RD 212

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 20(1), 20(2), 48

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High Courts03 Jan 1991Allowed

Hari Om saxena Vs State of U.P.

Allahabad High Court · (1991) 01 AHC CK 0065

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5

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High Courts02 Jan 1991Dismissed

Dhanesh and Ors. Vs State of U.P.

Allahabad High Court · (1991) 01 AHC CK 0056

Penal Code, 1860 (IPC) — Section 323, 34

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High Courts02 Jan 1991Dismissed

Narottam Prasad Vs IInd Additional District Judge and Another

Allahabad High Court · (1991) 1 AWC 740

Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1), 18Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 11

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High Courts01 Jan 1991Dismissed