Constitution of India, 1950 — Article 226Indian Medicine Central Council Act, 1970 — Section 17(1), 17(3)Uttar Pradesh Indian Medicine Act, 1939 — Section 14, 27, 28, 29, 30

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High Courts03 Feb 1993

Bachan Prasad Vs State of U.P.& Ors.

Allahabad High Court · (1993) 02 AHC CK 0034

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High Courts03 Feb 1993

Sahkari Ganna Vikas Samiti Ltd. Vs Controlling Authority under Payment of Wages Act

Allahabad High Court · (1993) AWC 1254 : (1993) 2 LLJ 1108 : (1994) 1 UPLBEC 480

Payment of Gratuity Act, 1972 — Section 7(4), 7(7)

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High Courts03 Feb 1993

Bhagauti Singh Vs State of U.P.

Allahabad High Court · (1993) 02 AHC CK 0012

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High Courts02 Feb 1993Dismissed

Daya Shankar and Another Vs Deputy Director of Consolidation and Another

Allahabad High Court · (1993) 2 AWC 889

Civil Procedure Code, 1908 (CPC) — Section 99Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 465

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High Courts02 Feb 1993Allowed

Ali Kishwar and Another Vs State of U.P. and Another

Allahabad High Court · (1993) 1 DMC 251

Criminal Procedure Code, 1973 (CrPC) — Section 379, 401Dowry Prohibition Act, 1961 — Section 3Penal Code, 1860 (IPC) — Section 498A

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High Courts02 Feb 1993Dismissed

Sadhan Sahakari Samiti Basantpur Ltd. Vs Presiding Officer, Labour Court and Another

Allahabad High Court · (1993) 2 LLJ 468

Uttar Pradesh Co-operative Societies Act, 1965 — Section 1(3), 135Uttar Pradesh Industrial Disputes Act, 1947 — Section 2

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High Courts02 Feb 1993

Smt. Hamidan Vs Mohd. Rafiq

Allahabad High Court · (1994) CriLJ 348

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(3)

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High Courts02 Feb 1993Allowed

Variety General Stores Vs Income Tax Officer and Others

Allahabad High Court · (1993) 202 ITR 660

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 131(3), 132

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High Courts02 Feb 1993Dismissed

Rakesh Kumar alias Lal and Others Vs State of U.P. and Another

Allahabad High Court · (1994) CriLJ 289

Criminal Procedure Code, 1973 (CrPC) — Section 133, 145, 482

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High Courts02 Feb 1993

Shri Ram Singh and another Vs Special Judge, E.C. Act, Additional District Judge, Ballia and others

Allahabad High Court · AIR 1993 All 236

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1, 115Constitution of India, 1950 — Article 225, 226

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High Courts02 Feb 1993

Smt. Sushila Pant Vs Station House Officer and Others

Allahabad High Court · (1993) CriLJ 2534

Constitution of India, 1950 — Article 21, 226Penal Code, 1860 (IPC) — Section 304APrevention of Corruption Act, 1988 — Section 7

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High Courts02 Feb 1993Allowed

Sonbhadra Coke Products and Others Vs State of Uttar Pradesh and Others

Allahabad High Court · (1994) CriLJ 657

Penal Code, 1860 (IPC) — Section 415, 420, 467, 468, 471

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High Courts02 Feb 1993

Lakhpat Singh and Others Vs State of U.P.

Allahabad High Court · (1993) 17 ACR 205

Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 482

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High Courts01 Feb 1993Dismissed

Managing Committee, Balika Ucchatar Madhyamik Vidyalaya (Commonly Known as Atarra Balika Vidyalaya) Vs State of U.P. and Others

Allahabad High Court · (1993) 2 AWC 1059

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High Courts01 Feb 1993Dismissed

Virendra Kumar Singhai Vs Murari Lal Singhal and Others

Allahabad High Court · (1993) 2 AWC 782

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 22 Rule 4, Order 22 Rule 9, Order 22 Rule 9(2)Limitation Act, 1963 — Section 5

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High Courts01 Feb 1993Dismissed

Veer Saran Mathur Vs State of Uttar Pradesh and Others

Allahabad High Court · (1993) 3 AWC 1786

Lekhpals Service Rules, 1958 — Rule 31

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