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Allahabad High Court judgments, 2005

2,844 judgments · page 55 of 143

High Courts16 Aug 2005Allowed

Smt. Janki and Chiranji Vs Murarilal and Others

Allahabad High Court · (2006) 1 AWC 631 : (2005) 99 RD 519 : (2005) 2 RD 519

Civil Procedure Code, 1908 (CPC) — Order 48 Rule 3, 100Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 18
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High Courts16 Aug 2005Dismissed

Rishipal and Others Vs State of UP and Others

Allahabad High Court · (2006) 1 AWC 426

Constitution of India, 1950 — Article 243, 243Q, 343QUttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Industrial Area Development Act, 1976 — Section 12A, 2, 3
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High Courts16 Aug 2005Allowed

0and Another Vs Murari Lal and Others

Allahabad High Court · (2006) 1 AWC 631

Specific Relief Act, 1963 — Section 16Transfer of Property Act, 1882 — Section 41Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 2004 — Section 100, 11, 4
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High Courts16 Aug 2005Dismissed

Ram Gopal Vs Sri Ram

Allahabad High Court · (2006) 1 AWC 342

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Provincial Small Cause Courts Act, 1887 — Section 17, 25
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