Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 27Provincial Small Cause Courts Act, 1887 — Section 17, 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30, 30(1)

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High Courts21 Jul 1997Dismissed

Churai and Others Vs State of U.P. and Others

Allahabad High Court · (1997) 21 ACR 967

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

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High Courts21 Jul 1997Allowed

Vivek Kumar Singh Vs The Banaras Hindu University and Others

Allahabad High Court · AIR 1998 All 218 : (1997) AWC 1813

Constitution of India, 1950 — Article 226

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High Courts21 Jul 1997Dismissed

Captain C.P. Singh Vs Union of India and others

Allahabad High Court · (1998) 1 AWC 49 : (1997) 3 UPLBEC 1702

Army Act, 1950 — Section 27Constitution of India, 1950 — Article 226

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High Courts21 Jul 1997Dismissed

Committee of Management and Ors, Vs District Sama] Kaiyan Adhikari Mau & Ors.

Allahabad High Court · (1997) 07 AHC CK 0102

Constitution of India, 1950 — Article 226

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High Courts21 Jul 1997

Ram Sewak and Others Vs State of U.P.

Allahabad High Court · (1997) 21 ACR 820

Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 202Penal Code, 1860 (IPC) — Section 395, 397, 435

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High Courts17 Jul 1997

Rameshwar Prakash Vs Chief Judicial Magistrate and Another

Allahabad High Court · (1997) 21 ACR 819

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts17 Jul 1997

Damodar Vs State of U.P.

Allahabad High Court · (1998) 2 ACR 1612

Cattle Trespass Act, 1871 — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 147, 149, 161, 313, 379Penal Code, 1860 (IPC) — Section 302, 323, 34, 451

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High Courts17 Jul 1997Disposed Of

Smt. Usha Rani Vs Prescribed Authority and others

Allahabad High Court · (1998) 3 AWC 2331

Limitation Act, 1963 — Section 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

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High Courts17 Jul 1997Disposed Of

Khushi Ram Dedwal Vs Additional Judge, Small Causes Court/prescribed Authority, Meerut and others

Allahabad High Court · (1998) 2 AWC 995

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 19 Rule 1, Order 19 Rule 2, 151, 152Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 34, 34(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 15(3)

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High Courts17 Jul 1997Dismissed

Committee of Management of Subhash Chandra Bose Madhyamik Vidyalaya,Allahabad and Anr. Vs State of U.P.through Secy.Basic Education Lucknow & Ors.

Allahabad High Court · (1997) 07 AHC CK 0143

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High Courts17 Jul 1997Allowed

Syed Ahmad Vs State of U.P., Through Its Chief Secretary & Another

Allahabad High Court · (1997) 07 AHC CK 0115

Uttar Pradesh Fundamental Rules — Rule 56(J)

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High Courts17 Jul 1997Allowed

Ashok Kumar and Another Vs District Magistrate and Others

Allahabad High Court · (1997) AWC 295 Supp

Constitution of India, 1950 — Article 226Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 28, 28(11), 28(3), 87A(12), 87A(13)

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High Courts17 Jul 1997Allowed

Arvind Awasthi Vs Secretary, U.P. Public Service Commission and Another

Allahabad High Court · (1997) 07 AHC CK 0018

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High Courts17 Jul 1997Allowed

High Court of Judicature Vs Raj Kumar and Others

Allahabad High Court · (1997) AWC 489 Supp

Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976 — Rule 23Constitution (Seventy-Seventh Amendment) Act, 1995 — Section 6(1)Constitution of India, 1950 — Article 16(4), 229

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High Courts16 Jul 1997

Satish Chandra Sharma Vs State of U.P.

Allahabad High Court · (1997) 21 ACR 819

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

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