Constitution of India, 1950 — Article 14, 19(1)Motor Vehicles Act, 1988 — Section 67(2)Uttar Pradesh Motor Vehicles Taxation (Amendment) Act, 2001 — Section 5

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High Courts09 Jan 2003Allowed

Shiv Poojan Prasad Vs District Magistrate and Others

Allahabad High Court · AIR 2003 All 149 : (2003) 1 AWC 530 : (2003) 94 RD 169

Constitution of India, 1950 — Article 14

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High Courts08 Jan 2003Allowed

Ram Bilas Pal Vs Commissioner and Another

Allahabad High Court · (2003) 1 AWC 840

Civil Services (Classification, Control and Appeal) Rules — Rule 55A, 55B

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High Courts08 Jan 2003

Smt. Roma Chaudhari Vs Purushottam Purwar and Others

Allahabad High Court · (2003) 1 AWC 842

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 97, Order 21 Rule 98, 151

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High Courts08 Jan 2003Partly Allowed

Khem Karan and two Ors. Vs State

Allahabad High Court · (2003) 01 AHC CK 0103

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts08 Jan 2003Dismissed

Pradeep Kumar Sharma and Ors. Vs IInd Additional Civil Judge (Senior Division),Bulandshahr & Ors.

Allahabad High Court · (2003) 01 AHC CK 0101

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)

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High Courts08 Jan 2003Disposed Of

Bhola Prasad Nishad Vs District Magistrate and Others

Allahabad High Court · AIR 2003 All 112 : (2003) 1 AWC 546

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High Courts08 Jan 2003Dismissed

Ishu Vs State of U.P. and Others

Allahabad High Court · (2003) 1 AWC 774 : (2003) 94 RD 217

Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 33, 34, 35, 38, 40

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High Courts08 Jan 2003Dismissed

R.R. Pandey Vs Managing Director, U.P. Jal Nigam and Another

Allahabad High Court · (2003) 1 AWC 519 : (2003) 96 FLR 645 : (2003) 2 LLJ 675

Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 4

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High Courts08 Jan 2003Allowed

Guddu Singh Vs District Magistrate and Others

Allahabad High Court · (2003) CriLJ 2296 : (2003) 3 RCR(Criminal) 484

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3

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High Courts07 Jan 2003Allowed

Sher Singh Vs Union of India (UOI) and Others

Allahabad High Court · (2003) CriLJ 1857 : (2003) 3 RCR(Criminal) 219

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2), 8

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High Courts07 Jan 2003Allowed

Shushil Singh Vs District Magistrate and Others

Allahabad High Court · (2003) CriLJ 1854 : (2003) 2 RCR(Criminal) 474

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3, 8

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High Courts07 Jan 2003Allowed

Sanjay Kumar Vs State of U.P.

Allahabad High Court · (2003) CriLJ 2284 : (2003) 2 RCR(Criminal) 559

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12

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