Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 34Uttar Pradesh Children Act, 1951 — Section 2(4), 27, 29

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High Courts28 Oct 2002Dismissed

Raj Bali Vs State of U.P. and Others

Allahabad High Court · (2002) 5 AWC 4108

Penal Code, 1860 (IPC) — Section 409, 420, 466, 468, 471

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High Courts28 Oct 2002Dismissed

Kashful Huda Vs Additional District Judge (Court No. 2) and Others

Allahabad High Court · (2003) 2 AWC 1235

Evidence Act, 1872 — Section 45, 47, 8Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(1), 20(4)

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High Courts26 Oct 2002

Gokul (in Jail) Vs State of U.P.

Allahabad High Court · (2003) 1 ACR 386

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376

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High Courts26 Oct 2002Dismissed

Parvesh Kumar Gupta Vs L.I.C. of India and Another

Allahabad High Court · (2002) 5 AWC 4124

Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 14, 2

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High Courts26 Oct 2002Dismissed

Smt. Bani Arora Vs State of U.P. and Others

Allahabad High Court · (2002) 5 AWC 4028

Constitution of India, 1950 — Article 309Uttar Pradesh Nursing (Gazetted) Service Rules, 1996 — Rule 3, 5, 8

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High Courts26 Oct 2002Dismissed

Uma Shankar Vs District Judge and Another

Allahabad High Court · (2003) 3 AWC 1807

Subordinate Civil Courts Ministerial Establishment Rules, 1947 — Rule 14(3)

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High Courts26 Oct 2002Dismissed

Pavan Kumar Mishra Vs State of U.P. and Others

Allahabad High Court · AIR 2003 All 237

Uttar Pradesh Motor Vehicles Taxation Act, 1997 — Section 1Uttar Pradesh Motor Vehicles Taxation Rules, 1998 — Rule 22

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High Courts26 Oct 2002Allowed

Gokul Vs State of Uttar Pradesh

Allahabad High Court · (2003) CriLJ 1100 : (2003) 4 RCR(Criminal) 901

Penal Code, 1860 (IPC) — Section 376

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High Courts26 Oct 2002Allowed

Union of India (UOI) and Others Vs Shrish Prasad Mishra and Another

Allahabad High Court · (2002) 5 AWC 4401

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 63(1), 65, 74, 77

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High Courts26 Oct 2002

Lal Bahadur Vs Krishi Utpadan Mandi Samiti and Another

Allahabad High Court · (2003) 1 AWC 211

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High Courts26 Oct 2002Dismissed

Madan Pathak Vs Chief Security Commissioner (E.R.) and Others

Allahabad High Court · (2003) 3 AWC 1759 : (2003) 1 UPLBEC 149

Railway Protection Force Rules, 1987 — Rule 83, 85

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High Courts26 Oct 2002Dismissed

Dr. (Smt.) Kishwar Jahan Vs State of U.P. and Others

Allahabad High Court · (2002) 5 AWC 4223

Constitution of India, 1950 — Article 226

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High Courts25 Oct 2002Dismissed

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

Allahabad High Court · (2002) 5 AWC 4299

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High Courts25 Oct 2002Dismissed

Basant Lal Nimesh Vs U.P. State Roadways Transport Corporation and Others

Allahabad High Court · (2003) 3 AWC 1929 : (2003) 1 UPLBEC 154

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(3)

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High Courts25 Oct 2002Allowed

Dr. Prakash Chandra Srivastava Vs Director of Higher Education and Another

Allahabad High Court · (2003) 1 AWC 142

Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12(4), 13(3), 14(1)

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