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Allahabad High Court judgments, 2014

3,313 judgments · page 22 of 166

High Courts12 Nov 2014

Amit Agrawal Vs Atul Gupta

Allahabad High Court · (2014) 11 ADJ 414 : (2015) 3 ALJ 231 : (2015) 2 AWC 1145

Arbitration and Conciliation Act, 1996 — Section 37(2)(b)Civil Procedure Code, 1908 (CPC) — Section 22, 23, 24, 25Constitution of India, 1950 — Article 227, 235
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High Courts12 Nov 2014

Savitri Devi Vs State of U.P.

Allahabad High Court · (2015) 1 ACR 26 : (2015) 1 ADJ 643

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 200, 202, 419, 420, 482
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High Courts12 Nov 2014

Krishi Utpadan Mandi Samiti Vs Changu

Allahabad High Court · (2014) 11 ADJ 373 : (2015) 108 ALR 382 : (2015) 1 AWC 424 : (2015) 126 RD 815 : (2014) 4 UPLBEC 3365

Land Acquisition Act, 1894 — Section 12, 12(2), 18, 18(2), 4
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High Courts12 Nov 2014Dismissed

Mehboob Vs Zahira and Others

Allahabad High Court · (2015) 4 ADJ 82 : (2015) 110 ALR 437 : (2015) 128 RD 305

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10 — Transfer of Property Act, 1882 - Section 52
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High Courts12 Nov 2014

Amit Agarwal Vs Atul Gupta

Allahabad High Court · (2015) 108 ALR 543

Arbitration and Conciliation Act, 1996 — Section 37(2)(b)Civil Procedure Code, 1908 (CPC) — Section 22, 23, 24, 25Constitution of India, 1950 — Article 227, 235
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High Courts12 Nov 2014

Ram Larate Vs Board of Revenue

Allahabad High Court · (2015) 126 RD 20

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(6)Transfer of Property Act, 1882 — Section 53-A, 54
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High Courts11 Nov 2014

Budhi Ram Maurya Vs State of U.P.

Allahabad High Court · (2014) 10 ADJ 181 : (2015) 109 ALR 38 : (2015) 2 AWC 1409 : (2015) 145 FLR 811 : (2014) 4 UPLBEC 3347

Constitution of India, 1950 — Article 226
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