High Courts01 Jan 1990Allowed

Smt. Phoola Devi Vs Board of India, U.P. and Others

Allahabad High Court · (1990) 1 AWC 418 : (1990) RD 170

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 132Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 1976 — Section 117, 122B(4F), 132, 195Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B
High Courts01 Jan 1990Dismissed

Satish Kumar Vs IInd Addl. District Judge and Others

Allahabad High Court · (1990) 1 AWC 532

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22, 34(8)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)
High Courts22 Dec 1989Dismissed

Somnath Paul Vs Ram Bharose

Allahabad High Court · (1991) CriLJ 2499

Criminal Procedure Code, 1973 (CrPC) — Section 256(1), 300, 378(4), 441Penal Code, 1860 (IPC) — Section 427, 441, 447, 448
High Courts22 Dec 1989Dismissed

Somnath Paul Vs Ram Lakhan

Allahabad High Court · (1990) 1 AWC 370

Criminal Procedure Code, 1973 (CrPC) — Section 256(1), 300, 378(4)Penal Code, 1860 (IPC) — Section 427, 441, 447, 448