Arms Act, 1959 — Section 25, 39Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(8), 313Penal Code, 1860 (IPC) — Section 148, 149, 201, 302, 364

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High Courts16 Jan 2001Allowed

Murari Lal Vs State of U.P.

Allahabad High Court · (2001) CriLJ 2831

Penal Code, 1860 (IPC) — Section 120B, 147, 149, 201, 302

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High Courts15 Jan 2001Dismissed

Okhla Sand Supply Co. and another Vs State of U.P. and others

Allahabad High Court · AIR 2001 All 142 : (2001) 1 AWC 803

Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 144, 145, 176, 209, 239

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High Courts15 Jan 2001Disposed Of

Ram Sevak Gupta; State of U.P. Vs State of U.P.and Others; Lal Bahadur

Allahabad High Court · (2001) 01 AHC CK 0071

Criminal Procedure Code, 1973 (CrPC) — Section 439

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High Courts15 Jan 2001Allowed

Ram Sewak Gupta Vs State of U.P.& Ors.

Allahabad High Court · (2001) 01 AHC CK 0045

Criminal Procedure Code, 1973 (CrPC) — Section 439(2)

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High Courts12 Jan 2001Dismissed

Ashok Kumar Singh and Others Vs State of U.P. and Others

Allahabad High Court · (2001) 1 UPLBEC 703

Uttar Pradesh Electricity Reforms Act, 1999 — Section 23

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High Courts12 Jan 2001Dismissed

Veena Gupta Vs U.P. Central Sunni Waqf Board and others

Allahabad High Court · (2001) 1 AWC 725

Constitution of India, 1950 — Article 226United Provinces Muslim Wakf Act, 1936 — Section 31, 33, 40(2), 57AUttar Pradesh Muslim Waqfs (Recovery of Waqf Property) Rules, 1972 — Rule 9(1)

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High Courts12 Jan 2001Dismissed

Bata India Ltd. Vs 3rd Addl. District Judge, Muzaffarnagar and others

Allahabad High Court · (2001) 1 AWC 795

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22

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High Courts12 Jan 2001Allowed

Nirmala Devi Vs Regional Transport Authority,Kanpur and Others

Allahabad High Court · (2001) 01 AHC CK 0043

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 59(1), 62(2)

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High Courts12 Jan 2001Dismissed

Bundi and Others Vs IInd A.D.J.,Saharanpur and Others

Allahabad High Court · (2001) 01 AHC CK 0030

Constitution of India, 1950 — Article 215, 226

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High Courts12 Jan 2001

Rohitas Sharma Vs State of U.P. and others

Allahabad High Court · (2001) 1 AWC 641 : (2001) 89 FLR 574 : (2001) 3 UPLBEC 2064

Uttar Pradesh Palika (Centralised) Service Rules, 1966 — Rule 31

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High Courts12 Jan 2001Allowed

Ravindra Kumar Sharma Vs State and Another

Allahabad High Court · (2001) CriLJ 2058 : (2001) 3 RCR(Criminal) 306

Criminal Law (Amendment) Act, 1952 — Section 5(1), 7(3)Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 482Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468

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High Courts11 Jan 2001Allowed

Kailash Singh Vs Inspector General of Police and Others

Allahabad High Court · (2001) 2 UPLBEC 1760

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High Courts11 Jan 2001Dismissed

State of U.P. and others Vs Ali Abbas Abdi

Allahabad High Court · (2001) AWC 1331 : (2001) 2 UPLBEC 1433

Constitution of India, 1950 — Article 226Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 3, 4

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