Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 200, 202, 482Penal Code, 1860 (IPC) — Section 419, 463, 464, 465, 468Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12

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High Courts06 Dec 1995

Ram Narain Vs State of U.P.

Allahabad High Court · (1996) 1 ACC 654

Penal Code, 1860 (IPC) — Section 279, 304A, 338

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High Courts05 Dec 1995Allowed

Tomasek Alexander, Faji Ladislar, Gloser, Krasnan, Klaus and Purket Vs Commissioner of Income Tax and Another

Allahabad High Court · (1996) 131 CTR 411 : (1996) 219 ITR 313

Constitution of India, 1950 — Article 226Double Taxation Avoidable Agreement between India and Czechoslovakia — Article 15Income Tax Act, 1961 — Section 163

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High Courts05 Dec 1995Allowed

Smt. Ram Beti Vs The State

Allahabad High Court · (1996) CriLJ 1512

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164, 313Evidence Act, 1872 — Section 24, 25, 26, 27, 28Penal Code, 1860 (IPC) — Section 302

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High Courts05 Dec 1995Allowed

Banarsi Das Vs State of U.P.

Allahabad High Court · (1995) 12 AHC CK 0072

Prevention of Corruption Act, 1947 — Section 5(2)

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High Courts05 Dec 1995Dismissed

Jagan Singh and Ors. Vs State of U.P.& Ors.

Allahabad High Court · (1995) 12 AHC CK 0071

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)

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High Courts05 Dec 1995Allowed

Samarjeet Singh Vs D.M.Ballia & Ors.

Allahabad High Court · (1995) 12 AHC CK 0050

Allahabad High Court Rules, 1952 — Chapter 22 Rule 5Constitution of India, 1950 — Article 226

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High Courts05 Dec 1995Allowed

Swamidin Vs State of U.P. and Others

Allahabad High Court · (1996) 2 AWC 843 : (1996) RD 320

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 10(2), 12, 16, 29

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High Courts05 Dec 1995Allowed

Hari Sharan Shanker Srivastava Vs Board of Revenue and Others

Allahabad High Court · (1995) 12 AHC CK 0013

Uttar Pradesh Land Revenue Act, 1901 — Section 218, 219, 34Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229B

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High Courts05 Dec 1995

Hindi Sahitya Sammelan Vs Presiding Officer, Labour Court and Others

Allahabad High Court · (1996) AWC 574 Supp : (1996) 1 UPLBEC 421

Merchant Shipping Act, 1958 — Section 3Payment of Bonus Act, 1965 — Section 32Uttar Pradesh Industrial Disputes Act, 1947 — Section 1, 20, 33C(2), 4(K)

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High Courts04 Dec 1995

Prem Chand Vs State of U.P.

Allahabad High Court · (1996) 20 ACR 282

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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