Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Uttar Pradesh Panchaya Raj Rules, 1947 — Rule 25Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C, 12C(6)

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High Courts22 Jul 1988Dismissed

Ram Babu Singhal Enterprises (P.) Ltd. Vs Digamber Parshad Kirti Parshad

Allahabad High Court · AIR 1988 All 299 : (1988) 2 AWC 1252

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 21

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High Courts22 Jul 1988Disposed Of

Arif Hussain Vs Ashmat Parveen and Anr.

Allahabad High Court · (1988) 07 AHC CK 0038

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(2)

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High Courts22 Jul 1988

Manohar Chaturvedi Vs Ramanji Chaturvedi and Others

Allahabad High Court · (1988) 12 ACR 533

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 145(1), 145(4)

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High Courts21 Jul 1988Dismissed

Om Pal Singh and Others Vs State of U.P. and Others

Allahabad High Court · (1988) 2 AWC 1389

Constitution of India, 1950 — Article 14, 226Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 10, 2, 3Uttar Pradesh Intermediate Education Act, 1921 — Section 7(4)

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High Courts20 Jul 1988Allowed

Devi Sharan Vs Sub-Divisional Officer and Others

Allahabad High Court · (1988) 2 AWC 1039

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 94Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1951 — Section 90(2), 92

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High Courts20 Jul 1988Allowed

Bhoopal Singh Vs The VII Additional District Judge and Others

Allahabad High Court · (1988) 2 AWC 1168

Provincial Small Cause Courts Act, 1887 — Section 2(2), 25

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High Courts20 Jul 1988Dismissed

Sher Singh Yadav Vs Deputy Registrar, Co-operative Societies, Bareilly Region and Another

Allahabad High Court · (1988) 2 AWC 1211

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High Courts19 Jul 1988Dismissed

Nathi Singh Vs Vimlesh Gupta and Others

Allahabad High Court · (1989) ACJ 1128

Motor Vehicles Act, 1988 — Section 110A, 92A

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High Courts19 Jul 1988Dismissed

State of U.P. and Others Vs U.P. Public Services Tribunal No. III and Another

Allahabad High Court · (1989) 2 AWC 793

Constitution of India, 1950 — Article 226, 311, 311(2)

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High Courts19 Jul 1988Dismissed

Mazhar Hussain, Advocate Vs The Special Land Acquisition Officer and Another

Allahabad High Court · (1988) 2 AWC 1336

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 30Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176

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High Courts19 Jul 1988Disposed Of

Gauri Dikshit Vs Lakshmi Narayan Misra,Union of India & Ors.

Allahabad High Court · (1988) 07 AHC CK 0034

Criminal Procedure Code, 1973 (CrPC) — Section 378Customs Act, 1962 — Section 135

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