Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7Hindu Minority and Guardianship Act, 1956 — Section 11, 8Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 11, 48, 49, 5

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High Courts12 Sept 1985Dismissed

Pannar Ram Vs U.P. Secondary Education Services Commission and Others

Allahabad High Court · (1985) 09 AHC CK 0061

Uttar Pradesh Secondary Education Services Commission (Procedure for Approval of Punishment) Regulations, 1983 — Regulation 3, 3(1), 4, 5, 6Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 10(2), 2(3), 34, 34(1), 35

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High Courts12 Sept 1985Dismissed

The Managing Committee, Ram Prasad Bismil Higher Secondary School Vs The Deputy Director of Education, IIIrd Region and Others

Allahabad High Court · (1985) 09 AHC CK 0052

Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 6, 6(1), 6(2)

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High Courts12 Sept 1985Allowed

Chhedi Lal and Another Vs The Vth Additional District Judge and Others

Allahabad High Court · (1985) AWC 967

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)

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High Courts12 Sept 1985Partly Allowed

Rameshwar Dayal (deceased by LR''s) and Another Vs State of U.P. and Another

Allahabad High Court · AIR 1986 All 81

Land Acquisition (Amendment) Act, 1984 — Section 30Land Acquisition Act, 1894 — Section 23, 23(2), 28, 4, 54

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High Courts12 Sept 1985

Anamika Misra Vs The University of Allahabad its Registrar and Another

Allahabad High Court · (1985) 09 AHC CK 0004

Allahabad University Admission Rules — Rule 27Constitution of India, 1950 — Article 226

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High Courts11 Sept 1985Allowed

Har Krishan Khosla Vs Alembic Chemical Works Company Ltd. and Another

Allahabad High Court · AIR 1986 All 87

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 38 Rule 5

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High Courts11 Sept 1985Dismissed

Mohammad Hanif Vs Ram Datta Mal and Others

Allahabad High Court · (1985) AWC 963

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 20, Order 21 Rule 20, Order 21 Rule 66, Order 21 Rule 66

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High Courts10 Sept 1985Dismissed

Ata Mohammad Vs Tulli alias Niayamatullah and Others

Allahabad High Court · (1985) ACR 534

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(5), 145(6), 145(8)

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High Courts10 Sept 1985Dismissed

Committee of Management of Kisan Uchchtar Madnyamik Vidyalaya and Another Vs Deputy Director of Education, Division-1 and Others

Allahabad High Court · (1985) 09 AHC CK 0053

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(1), 16A(7), 16CC, 16D, 16D(3)

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