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Allahabad High Court judgments

1,00,469 judgments · page 3,757 of 5,024

High Courts16 Apr 1975Partly Allowed

Sharma and Co. and Others Vs The State of U.P. and Another

Allahabad High Court · AIR 1975 All 386 : (1975) AWC 305

Mines and Minerals (Development and Regulation) Act, 1957 — Section 18, 3Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 1, 21, 57Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 130, 142, 143, 143(1), 3(14)
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High Courts16 Apr 1975Dismissed

Ram Autar Vs Savitri Devi

Allahabad High Court · AIR 1976 All 515

Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Transfer of Property Act, 1882 — Section 105, 106
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High Courts14 Apr 1975Allowed

Laxmi Narain Vs Smt. Ram Dulari and Others

Allahabad High Court · (1975) AWC 359

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 43(2)
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High Courts10 Apr 1975Dismissed

Prabhu Mal Vs State of U.P.and others

Allahabad High Court · (1975) 04 AHC CK 0037

Constitution of India, 1950 — Article 226Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 1, 7A, 7FUttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 6
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High Courts09 Apr 1975

Chunnoo Lal Vs II Addl. District Judge and Others

Allahabad High Court · (1975) AWC 390

Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2Uttar Pradesh (Temporary) Control of Rent and Eviction Rules, 1949 — Rule 7Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 3(1)
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High Courts08 Apr 1975Dismissed

Ashok Kumar and Another Vs State

Allahabad High Court · (1975) AWC 401

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 145, 362, 369, 377, 378Penal Code, 1860 (IPC) — Section 392
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