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Allahabad High Court judgments

1,00,469 judgments · page 3,686 of 5,024

High Courts14 Dec 1977Allowed

Amarnath Vs Smt. Champa Devi

Allahabad High Court · (1978) AWC 84

Civil Laws (Amendment) Act, 1972 — Section 9Civil Procedure Code, 1908 (CPC) — Section 115, 24Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7F
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High Courts13 Dec 1977Allowed

Smt. Suggi Devi Vs Additional District and Sessions Judge and Others

Allahabad High Court · (1978) AWC 201

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 16, 18Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2)
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High Courts12 Dec 1977Allowed

Mahendra Singh Vs The State of U.P. and Others

Allahabad High Court · (1978) AWC 205

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 3(8), 4AUttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 3(8), 4AUttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 3(8), 4A
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High Courts07 Dec 1977Dismissed

Baldeo Raj Nagpal Vs D.N.Arora

Allahabad High Court · (1977) 12 AHC CK 0036

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 504, 516Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 39, 7
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High Courts06 Dec 1977Allowed

Nakali and Another Vs State

Allahabad High Court · (1978) AWC 34 : (1978) CriLJ 379

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 380, 411, 457
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