High Courts05 Jan 2026
Emp No. 50408115448 Prahalad Vs Union Of India Thru. Secy. Ministry Of Railway New Delhi & Ors.
Allahabad High Court · (2026) 01 AHC CK 3007
Constitution of India-Article 226, Section 300AR.P.(UP) Act-Section 3Railway Property (Unlawful Possession) Act, 1966-Section 3