Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 25(1), 25(2)Civil Procedure Code, 1908 (CPC) — Section 24Provincial Small Cause Courts Act, 1887 — Section 15(3)

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High Courts02 May 1975Allowed

M.P.Mehrotra Vs S.N.Misra

Allahabad High Court · (1975) 05 AHC CK 0024

Uttar Pradesh Civil Laws Amendment Act, 1972 — Section 9

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High Courts02 May 1975

Man Singh Vs Ch. Bishambar Singh and Another

Allahabad High Court · AIR 1975 All 335 : (1975) AWC 337

Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 39, 40

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High Courts02 May 1975

Pratap Veer Kakkar Vs Commissioner of Income Tax

Allahabad High Court · (1977) 107 ITR 435

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High Courts01 May 1975Allowed

Jado Rai Vs Onkar Prasad

Allahabad High Court · AIR 1975 All 413

Civil Procedure Code, 1908 (CPC) — Section 10, 151

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High Courts30 Apr 1975Dismissed

New India Assurance Co. Ltd. and Another Vs Smt. Urmila Bahri and Others

Allahabad High Court · AIR 1975 All 422 : (1975) AWC 413

Motor Vehicles Act, 1939 — Section 110A(1)

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High Courts30 Apr 1975Dismissed

R.L. Mitra Vs Smt. Minoti Mazumdar and Another

Allahabad High Court · AIR 1975 All 424 : (1975) AWC 382

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 100(1)

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High Courts30 Apr 1975Allowed

Smt. Nawab Shahrukh Jahan Begam Vs Saiyed Enayat Husain Khan and Others

Allahabad High Court · AIR 1975 All 452

Specific Relief Act, 1963 — Section 34

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High Courts29 Apr 1975Allowed

Krishna Lal Gulati Vs The State

Allahabad High Court · (1976) CriLJ 1825

Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 164, 169, 170Evidence Act, 1872 — Section 159, 160, 161, 24, 80Penal Code, 1860 (IPC) — Section 120B, 201, 302, 363

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High Courts29 Apr 1975Partly Allowed

Mahendra Singh Vs Second Additional District Judge, Jhansi and others

Allahabad High Court · (1975) 04 AHC CK 0028

Uttar Pradesh Kshetra Panchayat (Election of Pramukh and UP Pramukh and Settlement of Election Disputes) Rules, 1962 — Rule 30(2)Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 7

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High Courts29 Apr 1975Allowed

Girdhari Dass and Sons Vs Commissioner of Income Tax

Allahabad High Court · (1976) 105 ITR 339

Income Tax Act, 1961 — Section 30, 37

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High Courts29 Apr 1975Dismissed

Ram Avadh Vs Kedar Nath

Allahabad High Court · AIR 1976 All 283

Succession Act, 1925 — Section 124

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