Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8(2)

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High Courts02 Dec 1999

U.P. State Road Transport Corporation Vs Income Tax Appellate Tribunal and Others

Allahabad High Court · (2000) 245 ITR 711

Income Tax Act, 1961 — Section 254, 256, 256(2), 271B, 44AB

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High Courts02 Dec 1999

U.P. STATE ROAD TRANSPORT CORPN. Vs INCOME TAX APPELLATE TRIBUNAL

Allahabad High Court · (2001) 165 CTR 225 : (2000) 111 TAXMAN 352

Income Tax Act, 1961 — Section 236, 256, 271B, 44AA, 44AB

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High Courts02 Dec 1999Allowed

Lal Man and Another Vs State of U.P.

Allahabad High Court · (2000) CriLJ 3336

Penal Code, 1860 (IPC) — Section 302, 394, 397

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High Courts02 Dec 1999Dismissed

Rafat Mian Vs State of U.P.

Allahabad High Court · (2000) CriLJ 3039

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 307, 376, 511

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High Courts01 Dec 1999Allowed

Rajeev Vashistha (in Jail) Vs State of U.P. and Others

Allahabad High Court · (2000) CriLJ 2242

Arms Act, 1959 — Section 25National Security Act, 1980 — Section 3(2), 8Penal Code, 1860 (IPC) — Section 120B, 302

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High Courts01 Dec 1999Allowed

Ghaziabad Development Authority, Ghaziabad and others Vs S.K. Gupta and others

Allahabad High Court · (2000) 2 AWC 1037

Arbitration Act, 1940 — Section 14, 14(2), 15, 16, 17Arbitration and Conciliation Act, 1996 — Section 21, 32(1), 34, 34(2), 35Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts01 Dec 1999Dismissed

Pramod Kumar Verma Vs VI Additional District Judge, Bijnor and others

Allahabad High Court · (2000) 1 AWC 412

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

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High Courts01 Dec 1999

Dr. Shanker Nath Das Vs State of U.P. and others

Allahabad High Court · (2000) 2 AWC 1327

Constitution of India, 1950 — Article 226Fundamental Rules — Rule 14A

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High Courts30 Nov 1999Dismissed

In Re: H.S. Bhatnagar

Allahabad High Court · (1999) 11 AHC CK 0181

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(3), Order 22 Rule 3, Order 22 Rule 4Succession Act, 1925 — Section 222, 232

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High Courts30 Nov 1999Allowed

M.Z. Khan Vs Commissioner of Income Tax

Allahabad High Court · (2000) 245 ITR 693

Income Tax Act, 1961 — Section 147

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High Courts30 Nov 1999Dismissed

Commissioner of Income Tax Vs Laxman Dass and Ram Murti

Allahabad High Court · (2000) 246 ITR 622

Income Tax Act, 1961 — Section 256(2)

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High Courts30 Nov 1999Allowed

H.S.Bhatnagar Vs Collector Ghaziabad and Others

Allahabad High Court · (1999) 11 AHC CK 0107

Succession Act, 1925 — Section 222, 232

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High Courts30 Nov 1999Allowed

Waqf Khudaband Tala Mahasuma Imambara Vs Hasan Abid & Ors.

Allahabad High Court · (1999) 11 AHC CK 0079

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High Courts30 Nov 1999

Vijai Kumar Khanna Vs IInd Additional District Judge, Kanpur Nagar and others

Allahabad High Court · (2000) 1 AWC 546

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22(1)

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High Courts30 Nov 1999

Smt. Shobha Rani Vs IVth Additional District Judge, Faizabad and others

Allahabad High Court · (2000) 2 AWC 1174

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 3(1), Order 22 Rule 4(1), 2(11), 50

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