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Allahabad High Court judgments

1,00,469 judgments · page 3,738 of 5,024

High Courts11 Feb 1976Dismissed

Smt. Tarawati Vs Ambika Prasad Dixit and Another

Allahabad High Court · (1976) AWC 265

Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 10, 10(2), 127, 3, 31Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22
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High Courts06 Feb 1976

Fakhruddin Vs The State

Allahabad High Court · (1976) AWC 164 : (1976) CriLJ 1210

Contract Act, 1872 — Section 14, 15Prevention of Food Adulteration Act, 1954 — Section 10, 11, 16, 2, 5Sales of Goods Act, 1930 — Section 20, 21, 22, 23, 3
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High Courts04 Feb 1976Allowed

Smt. Parul Debi Vs Ashok Raj Mudaliar and Others

Allahabad High Court · (1976) AWC 210

Uttar 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, 16(1), 16(2)
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High Courts04 Feb 1976Allowed

Lalji Tandon Vs Union of India (UOI) and Others

Allahabad High Court · (1976) AWC 105

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 18, 2(1), 21, 22, 24
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High Courts30 Jan 1976Dismissed

Shobhey Vs State

Allahabad High Court · (1976) 01 AHC CK 0037

Prevention of Food Adulteration Act, 1954 — Section 24, 25
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