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Allahabad High Court judgments, 2014

3,313 judgments · page 114 of 166

High Courts16 Apr 2014Dismissed

Syed M.M. Rizvi Vs Subhash Singh

Allahabad High Court · (2014) 5 ADJ 111 : (2014) 6 AWC 5751 : (2014) 124 RD 679

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 4, Order 41 Rule 5, Order 45 Rule 5, 144Contract Act, 1872 — Section 10, 2(h), 25, 31, 37Specific Relief Act, 1963 — Section 16, 16(C), 20, 20(1), 20(3)
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High Courts16 Apr 2014Allowed

Meva Lal Vs State of U.P.

Allahabad High Court · (2015) 2 ACR 1802 : (2014) 5 ADJ 351 : (2014) 104 ALR 799

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Essential Commodities Act, 1955 — Section 3, 7
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High Courts16 Apr 2014Disposed Off

Ahsan Vs State of U.P.

Allahabad High Court · (2015) 1 AWC 1084 : (2014) 124 RD 37

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6Uttar Pradesh Land Revenue Act, 1901 — Section 40, 41
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High Courts16 Apr 2014

Shiv Prakash Vs Rajendra Singh

Allahabad High Court · (2015) 108 ALR 83

Constitution of India, 1950 — Article 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
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High Courts15 Apr 2014

Hari Ram Vs Jamuna

Allahabad High Court · (2014) 105 ALR 140 : (2014) 123 RD 367

Evidence Act, 1872 — Section 50, 61, 63, 67, 68Succession Act, 1925 — Section 63Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 3, 9
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High Courts15 Apr 2014

Antoo Vs D.D.C.

Allahabad High Court · (2014) 123 RD 409

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20(1), 20(2)
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High Courts15 Apr 2014

Hari Ram Vs D.D.C.

Allahabad High Court · (2014) 123 RD 413

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20(1), 41Uttar Pradesh Land Revenue Act, 1901 — Section 201
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High Courts15 Apr 2014

Pashupati Pandey Vs D.D.C.

Allahabad High Court · (2014) 123 RD 415

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171
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