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Hari Shankar Prasad Vs State of U.P. and others

Allahabad High Court Sep 14, 2006 Civil Miscellaneous Writ Petition No. 8222 of 2005

Allowed

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Boodan Vs Asstt. Custodian General, Evacuee Property and Another

Allahabad High Court (Lucknow Bench) Apr 15, 1959 Writ Petition No. 59 of 1959

Disposed Of

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Rajani Kant Vs State of U.P. and Others

Allahabad High Court Jan 4, 2006 Civil Revision No. 122 of 1999

Allowed

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Soman Vs State of Kerala

High Court Of Kerala Jul 26, 1989

K. Sreedharan, J.@mdashPetitioner is convict No. 1015 detained in the Open Prison, Nettukaithiri. he is undergoing imprisonment for life. He went on parole in 1988. At that time he look with him all the money earned by …

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Ponnan Vs Kuttipennu

High Court Of Kerala Mar 30, 1987 C.R.P. No. 2871 of 1983-D

M.P. Menon, J.@mdashThere are no doubt decisions which observe that in view of Sections 34 and 35 of the Registration Act which empower or cast a duty on the Sub Registrar to enquire about the identity of the executant …

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Varkey Ouseph Vs Agricultural Income Tax Appellate Tribunal Trivandrum and Another

High Court Of Kerala Jul 24, 1973 O.P. No. 3680 of 1971

M.U. Isaac, J.@mdashThe petitioner was assessed under the Agricultural Income Tax Act, 1950 for the years 1964-65 and 1965-66. He filed appeals from the said assessments before the Appellate Assistant Commissioner conce…

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