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Allahabad High Court judgments, 2000

1,529 judgments · page 69 of 77

High Courts01 Feb 2000Dismissed

Maheswar Prasad Tiwari Vs Joint Director of Education, Gorakhpur and others

Allahabad High Court · (2000) 2 AWC 1052 : (2000) 2 UPLBEC 1191

Uttar Pradesh Intermediate Education Act, 1921 — Section 16(1)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 10, 10(1), 16(2), 18, 18(1)Uttar Pradesh Secondary Education Services Commission Rules, 1995 — Rule 10, 11, 14, 15, 15(1)
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High Courts01 Feb 2000Dismissed

Manbodh Kumar Lal and Others Vs State of U.P. and others

Allahabad High Court · (2000) 2 AWC 869 : (2000) 2 UPLBEC 1056

Constitution of India, 1950 — Article 14, 16, 243G, 311, 40United Provinces Panchayat Raj Act, 1947 — Section 25, 25(2), 25AUttar Pradesh Panchayat Raj (Amendment) Act, 1999 — Section 25(1)
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High Courts01 Feb 2000

Amrendra Nath Singh Vs Bar Council of U.P. and Another

Allahabad High Court · AIR 2000 All 224 : (2000) 1 UPLBEC 825

Advocates Act, 1961 — Section 24(1), 24A, 24A(1), 24A(2), 3Bar Council of India Rules, 1968 — Rule 11, 4, 40, 42Bar Council of Uttar Pradesh Election Rules, 1968 — Rule 2, 32(8), 4(1)
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High Courts31 Jan 2000Dismissed

Smt. Renu Vs Sanjai Singh

Allahabad High Court · AIR 2000 All 201 : (2000) 2 AWC 988 : (2000) 4 RCR(Civil) 330

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 13(1), 25
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High Courts28 Jan 2000Disposed Of

Siraj Ali Vs State

Allahabad High Court · (2000) 01 AHC CK 0097

Criminal Procedure Code, 1973 (CrPC) — Section 452, 482
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High Courts28 Jan 2000

Amar Nath Swami Vs Ramdeo

Allahabad High Court · (2000) 2 AWC 1110 : (2000) 91 RD 315

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A(2), Order 7 Rule 10B, 24, 24(5)Criminal Procedure Code, 1973 (CrPC) — Section 407
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