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Allahabad High Court judgments

1,00,469 judgments · page 3,645 of 5,024

High Courts13 Nov 1978Dismissed

Sunder Lal Vs Yaqoob Ali

Allahabad High Court · (1978) 11 AHC CK 0048

Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(1)(a)
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High Courts13 Nov 1978Dismissed

Jwala Prasad Singh and others Vs District Judge and others

Allahabad High Court · (1978) 11 AHC CK 0031

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1972 — Section 31(3)Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 13A
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High Courts13 Nov 1978Disposed Of

Inderdeo Singh Vs State of Uttar Pradesh and Others

Allahabad High Court · (1978) 11 AHC CK 0022

Constitution of India, 1950 — Article 14, 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7FUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 18(2), 18(3), 43(2)(p)
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High Courts09 Nov 1978Dismissed

Tara Singh Vs State of U.P. and Others

Allahabad High Court · (1979) AWC 136 : (1979) RD 179

Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
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High Courts09 Nov 1978Dismissed

Baldev Das and others Vs Ram Khelawan

Allahabad High Court · (1978) 11 AHC CK 0037

Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)
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High Courts09 Nov 1978Dismissed

Girraj Vs State of U.P. and Others

Allahabad High Court · (1979) AWC 169 : (1979) RD 14

Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1972 — Section 5Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 29
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High Courts08 Nov 1978Dismissed

Moti Ram Vs Sujala Devi

Allahabad High Court · (1978) 11 AHC CK 0034

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2(a)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3(i)
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High Courts03 Nov 1978Disposed Of

Ishrat Vs State

Allahabad High Court · (1979) ACR 41

Penal Code, 1860 (IPC) — Section 323, 324, 363, 368, 376Uttar Pradesh First Offenders Probation Act, 1938 — Section 6
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