Jagdish Prasad @APPELLANT@HASH Smt. Manju Goyal & Others

Allahabad High Court 20 Aug 2018 Matters Under Article 227 No. - 7477 Of 2015 (2018) 08 AHC CK 0053
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Matters Under Article 227 No. - 7477 Of 2015

Hon'ble Bench

VIVEK KUMAR BIRLA, J

Final Decision

Dismissed

Acts Referred
  • Constitution Of India, 1950 - Article 227
  • Indian Evidence Act, 1872 - Section 91, 92, 94
  • Code Of Civil Procedure, 1908 - Order 7 Rule 11
  • Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 20(2)(e), 25

Judgement Text

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Case Metadata
  • Ck Citation: (2018) 08 AHC CK 0053
  • Coram: VIVEK KUMAR BIRLA, J
  • Bench: Single Bench
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 227
  • Indian Evidence Act, 1872 - Section 91, 92, 94
  • Code Of Civil Procedure, 1908 - Order 7 Rule 11
  • Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 20(2)(e), 25
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