Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3

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High Courts11 Mar 1976Disposed Of

The Allahabad Bank Ltd. Vs Rana Sheo Ambar Singh and Others

Allahabad High Court · AIR 1976 All 447

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6, Order 38 Rule 5, 11, 151, 52Limitation Act, 1963 — Article 137, 30Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 16(1), 4, 6, 9

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High Courts11 Mar 1976Dismissed

Badshah Ali Vs Commissioner Lucknow Division and Others

Allahabad High Court · AIR 1976 All 403

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 43(2), 7A(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 43(2)

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High Courts10 Mar 1976Allowed

Chandra Nath and Others Vs Mool Chand

Allahabad High Court · (1976) AWC 337

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331

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High Courts10 Mar 1976Dismissed

Baleshwar Prasad Srivastava Vs Smt. Sita Devi and Another

Allahabad High Court · AIR 1976 All 338

Constitution of India, 1950 — Article 226, 245Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1)

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High Courts09 Mar 1976Dismissed

Ranjit Singh Chaurasia Vs The Union of India (UOI) and Others

Allahabad High Court · AIR 1976 All 405

Army Act, 1950 — Section 38, 39, 40, 41, 42

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High Courts09 Mar 1976Dismissed

G.V. Massey Vs E.C. Daniel and Others

Allahabad High Court · (1976) AWC 278

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 21, 3, 7F

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High Courts08 Mar 1976Dismissed

Bhawani Shankar Lal Srivastava Vs Samiullah Khan and others

Allahabad High Court · (1976) 03 AHC CK 0033

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16F(2)

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High Courts07 Mar 1976Allowed

COMMISSIONER OF Income Tax Vs MIR SUBHA HARI BHAKTA.

Allahabad High Court · (1978) 112 ITR 544

Income Tax Act, 1922 — Section 34Income Tax Act, 1922 — Section 34Income Tax Act, 1922 — Section 34

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High Courts05 Mar 1976Dismissed

State of U.P. and Others Vs Purshottam Swarup Johari

Allahabad High Court · (1976) AWC 223

Constitution of India, 1950 — Article 311, 311(2)Police Act, 1861 — Section 7Police Rules — Rule 148(3), 149(3), 165A

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High Courts05 Mar 1976Allowed

Prabandh Samiti, TJP Arya Kannay Inter College, Etawah and others Vs State of Uttar Pradesh and others

Allahabad High Court · (1976) 03 AHC CK 0032

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16D

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High Courts04 Mar 1976Allowed

Surendra Singh and Another Vs The Deputy Director of Consolidation and Others

Allahabad High Court · AIR 1976 All 510

Limitation Act, 1963 — Section 7Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 210

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High Courts04 Mar 1976Allowed

Surendra and Another Vs The Deputy Director of Consolidation and Others

Allahabad High Court · (1976) AWC 318

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 29(2), 6, 7Uttar Pradesh General Clauses Act, 1904 — Section 13

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High Courts03 Mar 1976Dismissed

Sukhbasi Lal Vs State

Allahabad High Court · (1976) AWC 358

Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 37(2), 40, 9(2)Uttar Pradesh Krishi Utpadan Mandi Niyamawali, 1965 — Rule 68(1), 68(2), 80

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High Courts02 Mar 1976Dismissed

Shaukat Ali Vs The State of Uttar Pradesh and Another

Allahabad High Court · (1976) AWC 217

Advocates Act, 1961 — Section 1(3), 14, 14(1), 30Bar Councils Act, 1926 — Section 14Constitution of India, 1950 — Article 14, 213, 213(1), 226, 254

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