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Allahabad High Court judgments

1,00,469 judgments · page 3,693 of 5,024

High Courts14 Sept 1977Disposed Of

Sheoraji Vs Gram Sabha, Pakri Nagaupur and others

Allahabad High Court · (1977) 09 AHC CK 0028

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115C, 115D
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High Courts13 Sept 1977Dismissed

Tungal Ram Vs Smt. Leelawati

Allahabad High Court · AIR 1978 All 46 : (1977) AWC 539

Civil Procedure Code Amendment Act, 1976 — Section 97(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Constitution of India, 1950 — Article 245(2), 254(1)
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High Courts13 Sept 1977

Virendra Pal Singh Vs State of U.P. and Others

Allahabad High Court · (1977) AWC 619

Constitution (Forty-Second Amendment) Act, 1976 — Section 38, 58(2)Constitution of India, 1950 — Article 14, 16, 226, 245, 246Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4
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High Courts12 Sept 1977Allowed

Mohan Vs State of U.P.

Allahabad High Court · (1977) ACR 386

Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Uttar Pradesh Excise Act, 1910 — Section 72
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High Courts12 Sept 1977Dismissed

Satya Vir Singh Vs Kewal Ram

Allahabad High Court · (1977) AWC 550

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(3)
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High Courts12 Sept 1977Allowed

State Vs Shabbir

Allahabad High Court · (1977) AWC 667

Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 21
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High Courts12 Sept 1977Dismissed

Beopar Sahayak Pvt. Ltd. and Others Vs Vishwa Nath and Others

Allahabad High Court · (1977) AWC 607

Constitution of India, 1950 — Article 134, 136, 141, 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22, 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(2)
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High Courts08 Sept 1977Dismissed

Gopal Krishna Vs Lal Kishan

Allahabad High Court · AIR 1978 All 48

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, 92Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331(1A)
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