Constitution of India, 1950 — Article 226Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 77

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High Courts06 Sept 2002Dismissed

Balloo (In Jail) Vs State of U.P.

Allahabad High Court · (2002) 3 ACR 2831

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High Courts06 Sept 2002Allowed

Mewa Lal Vs State of U.P.

Allahabad High Court · (2003) CriLJ 675

Criminal Procedure Code, 1973 (CrPC) — Section 374, 386

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High Courts06 Sept 2002Dismissed

Fakir Chand Vs Nagar Palika

Allahabad High Court · AIR 2004 All 22 : (2002) 5 AWC 3711

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 3AAAUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B

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High Courts06 Sept 2002

Ujagar Singh Vs Commissioner and Others

Allahabad High Court · (2003) 1 ACR 282

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 307

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High Courts06 Sept 2002

Bhaddu alias Jamal Vs State of U.P. and Others

Allahabad High Court · (2003) 1 ACR 280

National Security Act, 1980 — Section 3(2)

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High Courts05 Sept 2002Dismissed

Satpal Meena and Others Vs State of U.P. Public Service Commission and Others

Allahabad High Court · (2003) 1 UPLBEC 349

Constitution of India, 1950 — Article 341(1), 342(1)

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High Courts05 Sept 2002Allowed

Israr Ahmad Kureshi Vs State of Uttar Pradesh and Others

Allahabad High Court · (2003) CriLJ 176

National Security Act, 1980 — Section 3, 3(3)

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High Courts05 Sept 2002Dismissed

Social Action for People''s Rights and Another Vs State of Uttar Pradesh

Allahabad High Court · AIR 2003 All 250

Constitution of India, 1950 — Article 163(1), 164, 164(1), 164(2), 178

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High Courts05 Sept 2002Dismissed

Anil alias Pappu Sharma Vs State of Uttar Pradesh and Others

Allahabad High Court · (2003) CriLJ 696

National Security Act, 1980 — Section 3

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High Courts05 Sept 2002Allowed

Shyam Narain Pandey and Others Vs Prescribed Authority and Another

Allahabad High Court · (2002) 5 AWC 3792 : (2002) 93 RD 767

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176, 229B

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High Courts05 Sept 2002Dismissed

Raghunandan Singh and Another Vs Pradhan Prabandhak (Karmik), U.P.S.R.T.C. and Others

Allahabad High Court · (2002) 5 AWC 4368

Constitution of India, 1950 — Article 14, 226Penal Code, 1860 (IPC) — Section 323, 504, 506

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