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Allahabad High Court judgments

1,00,469 judgments · page 3,732 of 5,024

High Courts15 Apr 1976Dismissed

Shri Ram Vs Second Addl.Dist.Judge, Meerut and others

Allahabad High Court · (1976) 04 AHC CK 0037

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15, 99Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
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High Courts13 Apr 1976Dismissed

Sri Krishna Misra Vs State of U.P. and Another

Allahabad High Court · (1976) AWC 384

Civil Procedure Code, 1908 (CPC) — Section 139Criminal Procedure Code, 1973 (CrPC) — Section 139, 195(1), 195(2), 4(8)Limitation Act, 1963 — Section 11, 11(2), 5, 9A, 9A(1)
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High Courts12 Apr 1976Dismissed

State of U.P. Vs Madho Kumar Swarup and Others

Allahabad High Court · (1976) AWC 391

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 14(3), 14(6), 16(6), 27, 3
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High Courts08 Apr 1976Dismissed

Hira Lal Vs Ranjit Singh

Allahabad High Court · (1976) AWC 397

Civil Procedure Code, 1908 (CPC) — Section 115, 26, 80Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10(2), 10(3), 18, 21, 22
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High Courts07 Apr 1976Allowed

Suresh Chand Vs Hari Ram and Others

Allahabad High Court · (1976) AWC 447

Contract Act, 1872 — Section 23Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 5, 7, 7(1), 7(2)
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