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Allahabad High Court judgments, 2019

1,081 judgments · page 53 of 55

High Courts11 Jan 2019Dismissed

Kamla Devi And Others Vs Gopal Krishna Rai And Others

Allahabad High Court · (2019) 01 AHC CK 0037

Uttar Pradesh Urban Buildings (Regulations of Letting, Rent and Eviction) Act, 1972 — Section 30Code Of Civil Procedure, 1908 — Section 114, Order 43 Rule 1, Order 47 Rule 1, Order 47 Rule 1(3), Order 26 Rule 9, Order 26 Rule 10, Order 26 Rule 10(2), Order 26 Rules 12Constitution Of India, 1950 — Article 227
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High Courts11 Jan 2019Dismissed

Bharat Bhushan Vs Anoop Kumar Gupta And Another

Allahabad High Court · (2019) 01 AHC CK 0036

Uttar Pradesh Urban Buildings (Regulations of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)(a), 16(d), 17Constitution Of India, 1950 — Article 226, 227U.P. Urban Buildings (Regulations of Letting, Rent and Eviction) Act, 1972 — Section 1, 21(1)(a), 21(1)(a), 24, 24(2)
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High Courts11 Jan 2019Partly Allowed

Hargovind & Others Vs State Of Uttar Pradesh

Allahabad High Court · (2019) 01 AHC CK 0032

Indian Penal Code, 1860 — Section 147, 148, 149, 323, 324, 325, 379, 380, 381, 404, 420, 452, 506, 506(2)Code Of Criminal Procedure, 1973 — Section 360, 361, 386Probation of Offenders Act, 1958 — Section 3, 4
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High Courts11 Jan 2019Dismissed

Prakash Chandra And Others Vs Krishna Kumar And Others

Allahabad High Court · (2019) 01 AHC CK 0025

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 30(1)Code Of Civil Procedure, 1908 — Section 11.92Transfer of Property Act, 1882 — Section 10, 11
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High Courts11 Jan 2019Allowed

Pyare Vs M. Abdul Hafeez

Allahabad High Court · (2019) 01 AHC CK 0023

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 3(14), 9, 121, 122, 122B(1), 122B(2), 122B(3), 122B(4F), 122C(2), 122C(3), 123, 123(1), 123(2), 131, 131(b), 143, 143(1), 143(2), 143(3), 195, 197, 198Code Of Civil Procedure, 1908 — Section 96
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High Courts10 Jan 2019

Shafiuddin Vs Mashur Alam

Allahabad High Court · (2019) 01 AHC CK 0015

Code Of Civil Procedure, 1908 — Section 24(5), 151, Order 7 Rule 10, Order 7 Rule 11, Order 6 Rule 17Transfer of Property Act, 1882 — Section 106, 111, 111(h)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(6), 30
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High Courts09 Jan 2019Dismissed

Awadhesh Kumar Dubey Vs State

Allahabad High Court · (2019) 01 AHC CK 0034

Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 2, 3, 4Code Of Criminal Procedure, 1973 — Section 313, 374(2)
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High Courts09 Jan 2019Allowed

National Insurance Co. Ltd Vs Tej Narain & Others

Allahabad High Court · (2019) 01 AHC CK 0033

Constitution Of India, 1950 — Article 142Motor Vehicle Act, 1988 — Section 146, 147, 147(1)(b), 147(3), 149(2), 149(2)(a)(ii), 149(4), 149(5), 163A, 165, 168, 173Insurance Act, 1938 — Section 6VB, 64VB
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High Courts09 Jan 2019

Gambhir Singh Vs State Of Uttar Pradesh & Anr

Allahabad High Court · (2019) 01 AHC CK 0017

Code Of Criminal Procedure, 1973 — Section 37, 43, 129, 313, 354(3), 366, 374(2), 415Indian Penal Code, 1860 — Section 34, 302, 404Allahabad High Court Rules, 1952 — Section 45
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High Courts08 Jan 2019Partly Allowed

Rajveer & Others Vs State Of Uttar Pradesh

Allahabad High Court · (2019) 01 AHC CK 0018

Indian Penal Code, 1860 — Section 147, 148, 149, 302Arms Act, 1959 — Section 25Scheduled Castes and Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)
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