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Allahabad High Court judgments

1,00,469 judgments · page 3,815 of 5,024

High Courts28 Apr 1972Allowed

State of U.P. Vs Pyare Lal

Allahabad High Court · (1972) 42 AWR 548

Criminal Procedure Code, 1898 (CrPC) — Section 480Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 195, 198(2), 331Criminal Procedure Code, 1898 (CrPC) — Section 480
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High Courts26 Apr 1972Partly Allowed

Anant Lal Goel Vs Dr. Prem Shanker Agarwal

Allahabad High Court · AIR 1973 All 89

Civil Procedure Code, 1908 (CPC) — Section 100, 115, 9Evidence Act, 1872 — Section 115Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3
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High Courts25 Apr 1972Dismissed

Chhedi Vs Smt. Indrapati

Allahabad High Court · AIR 1972 All 446

Civil Procedure Code, 1908 (CPC) — Section 9Limitation Act, 1963 — Article 59Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 331
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High Courts21 Apr 1972Dismissed

Lalsa and Others Vs State of U.P. and Others

Allahabad High Court · (1972) 42 AWR 543

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 15, 17, 18(1)(a)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 15, 17, 18(1)(a)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 15, 17, 18(1)(a)
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High Courts20 Apr 1972Disposed Off

Smt. Krishna Devi Vs Board of Revenue and Others

Allahabad High Court · (1972) 42 AWR 409

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 333Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115NUttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115N
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High Courts20 Apr 1972Dismissed

Mushiyat Ullah Vs Abdul Wahab

Allahabad High Court · AIR 1972 All 539

Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 106Uttar Pradesh General Clauses Act, 1904 — Section 27
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High Courts17 Apr 1972Dismissed

Chunnu Vs State

Allahabad High Court · (1972) 42 AWR 578

Arms Act, 1959 — Section 2(c), 4Arms Act, 1959 — Section 2(c), 4Arms Act, 1959 — Section 2(c), 4
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