Chandra Pal Singh Vs Uday Pal Singh and Others
filed by the Defendant/Appellant against the judgment and decree dated 26.11.1992 passed by Sri Pooran Singh
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Jagannath Singh Chauhan and Another Vs Smt. Shakuntala Singh
The said house belonged to Raja Shiv Narain Singh and thereafter it devolved on his wife Smt.
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Vishwajeet Singh alias Laley Singh Vs State of U.P.
B.K. Rathi, J.@mdashThe applicant has made a request for bail in Crime No. 704 of 2000 u/s 8/21, N.D.P.S. Act, P.S. Kotwali, district Ghazipur. According to the case of the prosecution search of the applicant was taken …
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Dev Singh and Pyara Singh Vs State of U.P.
The F.l.R. in this case was lodged by one Surendra Singh,
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Laxman Singh and Another Vs Kan Singh and Others
@mdashBy this revision petition, the defendant petitioners (Laxman Singh and Shivnarain Singh) have assailed
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Hem Singh and Others Vs Balwant Singh and Others
the appellants-plaintiffs seeking cancellation of sale deed 15.12.2003 executed by deceased Bhanwar Singh
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Bhom Singh and Another Vs Kirat Singh and Another
for 3.2.2001 is alleged to have been served on the petitioners by obtaining thumb impression of Idan Singh
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Shamsher Singh and Another Vs Devender Singh and Another
allowed the defendant to withdraw his counter claim in the suit filed by the present petitioner Shamsher Singh
Govind Singh and Others Vs Man Singh and Others
Briefly stated, the facts relevant for disposal of this petition are that the plaintiff Udai Singh (since
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Harbhajan Singh and Another Vs L.Rs. of Gardhara Singh
Defendants on the basis of an agreement to sell dated 29-3-79 alleged to have been executed by Shri Kewal Singh
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