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Allahabad High Court judgments

1,00,478 judgments · page 3,520 of 5,024

High Courts03 Aug 1982Allowed

Ram Chandra Sinha and Another Vs The District Judge and Others

Allahabad High Court · (1982) 08 AHC CK 0069

Evidence Act, 1872 — Section 1Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 34, 34(8)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17, 22
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High Courts03 Aug 1982Dismissed

Ram Naresh Vs State of U.P. and Others

Allahabad High Court · (1982) AWC 839

Central Provinces and Berar Local Government Act, 1948 — Section 22Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 302
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High Courts30 Jul 1982Disposed Of

Ramjee Vs Mansa Ram

Allahabad High Court · (1982) 07 AHC CK 0022

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)(b)Uttar Pradesh Debt Relief Act, 1977 — Section 4, 5
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High Courts29 Jul 1982Allowed

Janki Vs State of U.P.

Allahabad High Court · (1982) 07 AHC CK 0023

Criminal Procedure Code, 1973 (CrPC) — Section 167, 267, 269(b), 309, 309(2)
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High Courts29 Jul 1982

State of U.P. Vs Smt. Khairunnisa Begum and Others

Allahabad High Court · (1982) 07 AHC CK 0014

Land Acquisition (Uttar Pradesh Amendment) Act, 1954 — Section 8Land Acquisition (Uttar Pradesh Amendment) Act, 1972 — Section 23(2)Land Acquisition Act, 1894 — Section 17(4), 18, 23, 23(2), 4
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High Courts27 Jul 1982Disposed Of

Om Prakash Vs State

Allahabad High Court · (1982) AWC 844

Prevention of Food Adulteration Act, 1954 — Section 16, 2(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 44, 5
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