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Allahabad High Court judgments

1,00,483 judgments · page 3,417 of 5,025

High Courts19 Feb 1986Dismissed

In Re: Vikramaditya Singh

Allahabad High Court · AIR 1987 All 40

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 141Constitution of India, 1950 — Article 141, 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
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High Courts19 Feb 1986Dismissed

Mashooq Ahmad Vs State of U.P.

Allahabad High Court · (1987) 1 AWC 4

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 207, 209Penal Code, 1860 (IPC) — Section 147, 148, 149, 188, 302
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High Courts19 Feb 1986

Mashooq Ahmad Vs State of Uttar Pradesh

Allahabad High Court · (1986) 10 ACR 680

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 207, 207(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 188, 302
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High Courts18 Feb 1986

Som Prakash Vs Smt. Dal Wati Rani Rathaur

Allahabad High Court · (1986) 02 AHC CK 0009

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 18Civil Procedure Code, 1908 (CPC) — Section 15, 3(17)Hindu Marriage Act, 1955 — Section 13, 3
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