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JUDGMENTS Acts Acts Act And Section Act And Section Hon'ble Judges Hon'ble Judges Court Court Bench Strength Bench Strength Primary Petitioner Primary Petitioner Primary Respondent Primary Respondent Publication Year Publication Year Year of Decision Year of Decision
1. Judgment Allahabad High Court Hon'ble Judge(s): R. K. Mahajan , J Full Judgment View Instance In Judgment Text: Kiranta Devi sold one acre of land in favour of Defendant-appellant Anwar Singh. The sale was of jurisdiction. There is specific plea taken in the written statement of Anwar Singh that the suit unpursuasive. The source of title whether Kiranta Devi is entitled to succeed Anwar Singh's rights 2. Judgment Rajasthan High Court Hon'ble Judge(s): Jasraj Chopra, R. R. Yadav , JJ Full Judgment View Instance In Judgment Text: J.R. CHOPRA, J. :-This Habeas Corpus petition has been filed by Anwar Singh, against his of Anwar Singh. Copies of the detention order and the grounds on which the detention order was challenged in which it has been shown that he is brother of petitioner Anwar Singh and in the N.D.P.S. case, he has of detention. The statement of Anwar Singh was available to them on 23-4-1992 and, therefore, the detention Previous Page Go of 1 Next