Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16

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High Courts21 May 1997Dismissed

Molvi Habibur Rahman Faizi and Others Vs State of U.P. and Another

Allahabad High Court · (1998) CriLJ 2345

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204(1), 204(2), 254(1)Penal Code, 1860 (IPC) — Section 406, 409, 420, 467, 468

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High Courts21 May 1997Partly Allowed

Ashok Kumar and Others Vs Managing Director, U.P. Leather Development and Marketing Corporation and Others

Allahabad High Court · (1998) 1 LLJ 789 : (1997) 2 UPLBEC 1315

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 2(2)

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High Courts21 May 1997Partly Allowed

Dhanni Prasad Singh alias Ram Dhanl Vs Vlth A.P.J.,Varanasi & Ors.

Allahabad High Court · (1997) 05 AHC CK 0111

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 3(j)

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High Courts21 May 1997Dismissed

Ram Lal Yadav & Another Vs Sri Kulwant Rai Puri & Others

Allahabad High Court · (1997) 05 AHC CK 0109

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 25(3)Provincial Small Cause Courts Act, 1887 — Section 25(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 30(1), 30(2), 30(6)

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High Courts21 May 1997Disposed Of

Dal Shringar and Anr. Vs State of U.P.& Anr.

Allahabad High Court · (1997) 05 AHC CK 0100

Criminal Procedure Code, 1973 (CrPC) — Section 195(1)(b)(ii)

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High Courts21 May 1997Dismissed

Amla Singh and Ors.,etc. Vs State of U.P.& Ors.,etc.

Allahabad High Court · (1997) 05 AHC CK 0095

Land Acquisition Act, 1894 — Section 17, 4, 9Uttar Pradesh Urban Planning and Development Act, 1973 — Section 27

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High Courts21 May 1997Dismissed

Suresh Pal and Others Vs State of U.P. and Another

Allahabad High Court · (1997) AWC 1392 : (1998) CriLJ 1026

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 147, 307, 323, 376, 504

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High Courts21 May 1997Allowed

Shiv Murti Rai Vs Union of India (UOI) and Others

Allahabad High Court · (1997) 05 AHC CK 0052

Constitution of India, 1950 — Article 41Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 3, 4, 7

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High Courts21 May 1997

Radha Mohan Dwivedi and Others Vs State of U.P. and Another

Allahabad High Court · (1997) 21 ACR 721

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 109, 120B, 182, 211, 218

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High Courts21 May 1997

Adya Shanker Tripathi and Another Vs Smt. Priyambada Devi and Another

Allahabad High Court · (1997) 21 ACR 703

Criminal Procedure Code, 1973 (CrPC) — Section 13, 482Penal Code, 1860 (IPC) — Section 494, 79

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High Courts20 May 1997Allowed

Chandrika Ram Vs General Manager, U.P. State Cement Corporation Ltd. and Others

Allahabad High Court · (1997) AWC 354 Supp

Uttar Pradesh Basic Education Act, 1972 — Section 9Uttar Pradesh Intermediate Education Act, 1921 — Section 16G, 16HUttar Pradesh Recognized Basic School (Recruitment and Conditions of Service of Teachers and Other Conditions) Rules, 1975 — Rule 9

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High Courts20 May 1997Allowed

Mohd. Sharif and Others Vs State of U.P. and Others

Allahabad High Court · (1997) 05 AHC CK 0206

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High Courts20 May 1997

U.P. State Sugar Corporation Ltd., Unit Pipraich Vs State of U.P. and Others

Allahabad High Court · (1997) AWC 320 Supp

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 3

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