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Allahabad High Court judgments, 1994

1,013 judgments · page 40 of 51

High Courts01 Mar 1994Dismissed

Mehkar Singh Vs VI Additional District Judge and Others

Allahabad High Court · (1994) 2 AWC 1092

Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 16(1), 16(2), 18Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 13(4)
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High Courts01 Mar 1994Allowed

Prem Singh Vs State

Allahabad High Court · (1994) 18 ACR 591

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302
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High Courts01 Mar 1994Dismissed

Rama Shankar Dixit Vs S.C. Tewari and Another

Allahabad High Court · (1994) 1 AWC 451

Transfer of Property Act, 1882 — Section 108Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(3), 16(3), 20(2), 21, 21(1)
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High Courts01 Mar 1994Dismissed

Ram Asrey Chaturvedi Vs District Judge and Others

Allahabad High Court · (1994) 1 AWC 608

Evidence Act, 1872 — Section 114, 114(1)United Provinces Municipalities Act, 1916 — Section 149, 338Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)
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High Courts25 Feb 1994Allowed

Thanvir Vs State

Allahabad High Court · (1994) 18 ACR 585

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
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High Courts25 Feb 1994Dismissed

Bechan Prasad and Another Vs State of U.P. and Another

Allahabad High Court · (1994) 3 AWC 1581

Constitution of India, 1950 — Article 14, 19(1), 200, 201, 234(2)Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16B, 16C, 16D, 16EUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 10
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