Rajbala Vs State Of Uttar Pradesh And Others

Allahabad High Court 15 May 2019 Writ - C No. 56580 Of 2010 (2019) 05 AHC CK 0194
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ - C No. 56580 Of 2010

Hon'ble Bench

Neeraj Tiwari, J

Advocates

Jamwant Maurya

Final Decision

Allowed

Acts Referred
  • Indian Stamp Act, 1899 - Section 47A, 56(1)
  • Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 - Section 143

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 05 AHC CK 0194
  • Coram: Neeraj Tiwari, J
  • Bench: Single Bench
  • Advocates: Jamwant Maurya
  • Result: Allowed
Referenced Acts & Sections
  • Indian Stamp Act, 1899 - Section 47A, 56(1)
  • Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 - Section 143
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