State Of U.P. Through Collector Kheri Vs Gurudee Singh And 2 Others

Allahabad High Court, Lucknow Bench 13 Apr 2022 Writ-C No. 3000075 Of 2002
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ-C No. 3000075 Of 2002

Hon'ble Bench

Manish Mathur, J

Advocates

Standing Counsel, R. Srivastava, H.S. Jain, R. Chandra, V.K. Pandey, Vijay Kumar Pandey, Yogita Chandra

Final Decision

Allowed

Acts Referred

Constitution Of India, 1950 — Article 226#U.P. Imposition Of Ceiling On Land Holdings Act, 1960 — Section 10(2), 11(2), 13#U.P. Zamindari Abolition And Land Reforms Act, 1950 — Section 209, 210#Code Of Criminal Procedure, 1973 — Section 145

Judgement Text

Translate:
Supreme Court
M/s Tarachand Logistic Solutions Limited Vs State Of Andhra Pradesh & Ors
29 Aug 2025
Supreme Court
State Of Punjab And Others Vs Ex. C. Satpal Singh
29 Aug 2025
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Case Metadata
  • Coram: Manish Mathur, J
  • Bench: Single Bench
  • Advocates: Standing Counsel, R. Srivastava, H.S. Jain, R. Chandra, V.K. Pandey, Vijay Kumar Pandey, Yogita Chandra
  • Result: Allowed
Referenced Acts & Sections

Constitution Of India, 1950 — Article 226#U.P. Imposition Of Ceiling On Land Holdings Act, 1960 — Section 10(2), 11(2), 13#U.P. Zamindari Abolition And Land Reforms Act, 1950 — Section 209, 210#Code Of Criminal Procedure, 1973 — Section 145

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