Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1), 16(5), 18Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 28, 6

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High Courts11 Feb 1992

Jagdish Saran Vs Additional District Judge III and Others

Allahabad High Court · (1992) 2 AWC 935

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 110, 116Government of India Act, 1935 — Section 172, 172(1)

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High Courts11 Feb 1992

Molvi Habib Ullah and Another Vs District Magistrate and Others

Allahabad High Court · (1992) 2 AWC 946

Constitution of India, 1950 — Article 14, 15Uttar Pradesh Municipalities Act, 1916 — Section 10AA, 10AA(2), 9

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High Courts11 Feb 1992Allowed

Srimati Narendra Kaur Vs 12th Additional District Judge and Others

Allahabad High Court · (1992) 1 AWC 576

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 15(1), 17(1), 17(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10(5), 10(7)

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High Courts10 Feb 1992Allowed

Bachan Vs Thakur Ram Laxman Janki and Others

Allahabad High Court · (1992) 2 AWC 751

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High Courts10 Feb 1992Disposed Of

Anil Traders Katra Naz Vs State of U.P. and Others

Allahabad High Court · (1992) 4 AWC 266 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 157, 457Essential Commodities Act, 1955 — Section 11, 12A, 12AC, 3, 6A

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High Courts10 Feb 1992Allowed

U.P. State Sugar Corporation Ltd. Vs Union of India (UOI) and Others

Allahabad High Court · (1992) 3 AWC 1532

Industries (Development and Regulation) Act, 1951 — Section 12AA, 18A, 18AASugar Export Promotion Act, 1958 — Section 2, 2(3), 6, 6(1), 6(2)Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971 — Section 3

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High Courts10 Feb 1992Dismissed

Surendra Rao Vs Regional Trasport Authority, Gorakhpur Region, Gorakhpur and others

Allahabad High Court · AIR 1992 All 211 : (1992) 2 AWC 849

Constitution of India, 1950 — Article 14, 19, 226Motor Vehicles Act, 1939 — Section 47(3), 64AMotor Vehicles Act, 1988 — Section 71(2), 72, 90

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High Courts10 Feb 1992Dismissed

Kailash Nath Singh Yadav Vs Speaker, Vidhan Sabha, Lucknow and another

Allahabad High Court · AIR 1993 All 334

Conduct of Elections Rules, 1961 — Rule 10, 5Constitution of India, 1950 — Article 102(2), 121, 124, 133(1), 136Members of Uttar Pradesh Legislative Assembly (Disqualification ofn ground of Defection) Rules, 1987 — Rule 3, 7

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High Courts10 Feb 1992

Sudershan Doors Pvt. Ltd. and Another Vs Union of India (UOI) and Others

Allahabad High Court · (1992) 43 ECR 112

Constitution of India, 1950 — Article 226

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High Courts10 Feb 1992

Kunwar Singh and Others Vs Sri Thakurji Mahraj, Birajman Mandir Gauntra Majra

Allahabad High Court · (1992) 2 AWC 890 : (1992) RD 413

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 91Transfer of Property Act, 1882 — Section 41Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 27, 49

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High Courts10 Feb 1992

J. Das Brothers Vs Union of India (UOI) and Others

Allahabad High Court · (1992) 2 AWC 1164

Constitution of India, 1950 — Article 19(1), 19(6), 226Drugs and Cosmetics Rules, 1945 — Rule 3, 64, 64(1), 65, 65(1)Pharmacy Act, 1948 — Section 42

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High Courts10 Feb 1992Allowed

Goyal Drinks Vs State of Uttar Pradesh and Another

Allahabad High Court · (1992) 3 AWC 1340

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High Courts10 Feb 1992Dismissed

Nawab S. Mohd. Ali Khan alias Murad Mian and Another Vs U.P. Shia Central Board of Waqfs and Others

Allahabad High Court · (1992) 2 AWC 832

Constitution of India, 1950 — Article 226Uttar Pradesh Muslim Waqfs Act, 1960 — Section 15, 15(1), 15(2), 19, 19(2)

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High Courts09 Feb 1992Allowed

Mohammed Yameed Vs State of Uttar Pradesh and Another

Allahabad High Court · (1992) 4 AWC 401 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4, 5, 6, 7

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High Courts07 Feb 1992

Regional Manager, Region II, State Bank of India, Zonal Office and Others Vs Pradeep Goel

Allahabad High Court · (1992) 2 AWC 857

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 141Constitution of India, 1950 — Article 226Rules of the Court (Allahabad High Court) Rules — Rule 7

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