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Allahabad High Court judgments, 2005

2,844 judgments · page 98 of 143

High Courts20 Apr 2005Dismissed

Niranjan Lal Vs Board of Revenue and Others

Allahabad High Court · (2005) 4 AWC 3136 : (2005) 99 RD 55 : (2005) 2 RD 55

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 141, 35AConstitution of India, 1950 — Article 226Limitation Act, 1963 — Article 137
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High Courts20 Apr 2005Dismissed

Rakesh Kumar and Others Vs XIIIth, A.D.J. and Others

Allahabad High Court · (2005) 3 AWC 2840

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)
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High Courts19 Apr 2005

Sheesh Ram Vs State of U.P.

Allahabad High Court · (2005) 04 AHC CK 0111

Constitution of India, 1950 — Article 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 161, 304, 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 307
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High Courts19 Apr 2005Dismissed

Mangey Ram Tyagi Vs State of U.P.

Allahabad High Court · (2005) 04 AHC CK 0074

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(2), 157, 173(8)Penal Code, 1860 (IPC) — Section 420, 468, 471
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