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COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 49 of 143

High Courts01 Sept 2005Dismissed

Smt. Ayasha Khatun Vs State of U.P. and Ram Dhani

Allahabad High Court · (2006) 1 AWC 121 : (2005) 99 RD 532 : (2005) 2 RD 532

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 156, 48(3)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 157A, 166, 167
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High Courts01 Sept 2005

Mangaroo (In Jail) Vs State of U.P.

Allahabad High Court · (2005) 09 AHC CK 0027

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313, 366Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 120B, 380, 395, 396, 397
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High Courts01 Sept 2005Dismissed

Sri Ram Ahuja Vs Ist A.D.J. and Others

Allahabad High Court · (2006) 1 AWC 451

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 18(3)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 24(2), 24(3), 8, 8(2)
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High Courts01 Sept 2005Allowed

Heera Lal Vs IXth A.D.J. and Others

Allahabad High Court · (2006) 1 AWC 455

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17, 18(2)
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