Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 26, 26(1), 27, 27(1), 27(2)

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High Courts25 Feb 1986

Dr. Vijay Tyagi Vs Principal L.L.R.M. Medical College and Another

Allahabad High Court · (1986) 02 AHC CK 0030

Constitution of India, 1950 — Article 226

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High Courts25 Feb 1986Allowed

Fedders Lloyd Corporation Pvt. Ltd. Vs Commissioner, Sales Tax and Another

Allahabad High Court · (1986) 62 STC 216

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High Courts25 Feb 1986

Babu and Others Vs State of U.P.

Allahabad High Court · (1986) 10 ACR 439

Penal Code, 1860 (IPC) — Section 120B, 340, 342, 364, 465

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High Courts25 Feb 1986

Lata Ram Vs State

Allahabad High Court · (1986) 10 ACR 435

Penal Code, 1860 (IPC) — Section 300, 302, 303, 304, 305

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High Courts25 Feb 1986

Bhangi Singh Vs State of U.P. and Others

Allahabad High Court · (1986) 02 AHC CK 0002

Government Grants Act, 1895 — Section 3

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High Courts24 Feb 1986Allowed

United Paper Products Vs State of U.P. and Another

Allahabad High Court · (1987) 65 STC 381

Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226

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High Courts24 Feb 1986

The New India Assurance Co. Ltd. Vs Nanki Devi and Others

Allahabad High Court · (1986) 2 ACC 293 : (1987) ACJ 813

Motor Vehicles Act, 1988 — Section 110D

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High Courts21 Feb 1986Dismissed

Municipal Board Vs The Appellate Authority and Additional Labor Commissioner and Others

Allahabad High Court · (1986) 02 AHC CK 0061

Payment of Gratuity Act, 1972 — Section 1(3), 14Uttar Pradesh Municipalities Act, 1916 — Section 70, 70(3)

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High Courts21 Feb 1986Allowed

Raj Bahadur Singh Vs State of U.P.and Others

Allahabad High Court · (1986) 02 AHC CK 0044

Constitution of India, 1950 — Article 226

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High Courts21 Feb 1986

Smt. Gyanwati Vs The IV Additional District Judge and Others

Allahabad High Court · (1986) 02 AHC CK 0028

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 12, 141, 146, 151Constitution of India, 1950 — Article 133, 226

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High Courts21 Feb 1986

Amrendra Pratap Saksena, Advocate Vs Sokhnadan Gupta and Others

Allahabad High Court · (1986) 02 AHC CK 0023

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 9 Rule 13, 115Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5

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High Courts20 Feb 1986Partly Allowed

Chanan Shah Vs Kuldip Singh and Others

Allahabad High Court · (1986) 2 ACC 327

Motor Vehicles Act, 1939 — Section 110D

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High Courts20 Feb 1986Allowed

K.S.Bajpai Vs Distt.Magistrate, Lucknow/Chairman, Krishi Utpadan Mandi Samiti, Lucknow and Others

Allahabad High Court · (1986) 02 AHC CK 0040

Constitution of India, 1950 — Article 226

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High Courts20 Feb 1986Allowed

Kumar Fuels Vs State of Uttar Pradesh and Another

Allahabad High Court · (1986) 63 STC 467

Constitution of India, 1950 — Article 226

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High Courts19 Feb 1986Dismissed

Jafar Ali Vs Smt. Raj Rani

Allahabad High Court · (1986) 02 AHC CK 0068

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 5, Order 15 Rule 5(1)Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(4), 20(2), 20(4), 30(1)

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