Civil Procedure Code, 1908 (CPC) — Section 53Land Acquisition (Amendment) Act, 1963 — Section 5Land Acquisition Act, 1894 — Section 11, 12(2), 18, 18(2), 18A

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High Courts13 Sept 1991Allowed

Todar Singh Premi Vs State of Uttar Pradesh

Allahabad High Court · (1992) CriLJ 1724

Criminal Law (Amendment) Act, 1952 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 120A, 120B, 405, 409

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High Courts12 Sept 1991Allowed

M/s. Modern Woollens Ltd. Vs M/s. Dass Carpets Pvt. Ltd.

Allahabad High Court · AIR 1992 All 146

Civil Procedure Code, 1908 (CPC) — Section 35Companies Act, 1956 — Section 434

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High Courts12 Sept 1991Dismissed

Lakshmi Narain Vs The District Judge, Fatehpur and others

Allahabad High Court · AIR 1992 All 119 : (1992) 1 AWC 210

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)

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High Courts11 Sept 1991Dismissed

Union of India (UOI) Vs Ramesh Chander Gupta

Allahabad High Court · (1991) 2 AWC 550

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 14, 309Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 4(3), 9(11), 9(14), 9(15)

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High Courts11 Sept 1991Dismissed

Rajendra Pratap and Others Vs Ist Additional District Judge and Others

Allahabad High Court · (1991) 2 AWC 229 : (1992) RD 64

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 39 Rule 2AConstitution of India, 1950 — Article 226

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High Courts11 Sept 1991Allowed

Ishwari Prasad Shukla Vs The Presiding Officer, Labour Court, IV and Another

Allahabad High Court · (1991) 2 AWC 470 : (1991) 2 AWC 416

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High Courts11 Sept 1991Dismissed

Shabbir Ahmad Vs District Inspector of Schools and Others

Allahabad High Court · (1991) 2 AWC 536

Uttar Pradesh Fundamental Rules — Rule 12AUttar Pradesh Intermediate Education Act, 1921 — Section 16AUttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 8(3), 8(4), 9, 9(1), 9(3)

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High Courts11 Sept 1991Allowed

Naresh Cold Storage Vs U.P. Cold Storage Tribunal and Others

Allahabad High Court · (1991) 2 AWC 405

Uttar Pradesh Regulation of Cold Storages Act, 1976 — Section 25(1), 35, 36, 45(1)

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High Courts11 Sept 1991

State of U.P. Vs Kailash Nath Misra and Others

Allahabad High Court · (1991) 15 ACR 595

Criminal Procedure Code, 1973 (CrPC) — Section 287, 397(2), 484, 484(2)

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High Courts10 Sept 1991Disposed Of

State Vs Baldev Raj, Advocate

Allahabad High Court · (1991) 15 ACR 657

Constitution of India, 1950 — Article 136, 215, 226Contempt of Courts Act, 1971 — Section 15, 17, 17(1), 17(3), 17(4)Criminal Procedure Code, 1973 (CrPC) — Section 1(2), 362, 369, 482, 5

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