Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 55, 56, 57, 58, 59Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18B

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High Courts06 Aug 2003Dismissed

Ram Briksha Yadav Vs State of Uttar Pradesh and Others

Allahabad High Court · (2003) 6 AWC 5123

Constitution of India, 1950 — Article 12

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High Courts06 Aug 2003Dismissed

Prakash Singh and Others Vs State of U.P. and Another

Allahabad High Court · (2003) 6 AWC 4872

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 224Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 17

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High Courts06 Aug 2003Allowed

Dr. Surendra Singh Baba Vs State of U.P. and Others

Allahabad High Court · (2003) 6 AWC 5675

Fundamental Rules — Rule 56Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4

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High Courts06 Aug 2003

Ravi Karan Tripathi Vs U.P. Public Service Tribunal and Others

Allahabad High Court · (2003) 6 AWC 5692

Constitution of India, 1950 — Article 14, 16, 311

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High Courts06 Aug 2003Dismissed

Oriental Insurance Co. Ltd. Vs Bikau Prasad and Others

Allahabad High Court · (2003) 6 AWC 5704

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 173

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High Courts05 Aug 2003

Jai Prakash alias Golku Vs State of U.P.

Allahabad High Court · (2003) 3 ACR 2939

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 325

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High Courts05 Aug 2003Allowed

Raj Moti Dal Mills and Another Vs Sales Tax Officer and Others

Allahabad High Court · (2004) 136 STC 576

Evidence Act, 1872 — Section 114, 76, 77Uttar Pradesh Sales Tax Rules, 1948 — Rule 68

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High Courts05 Aug 2003Allowed

Lokendra and Others (in Jail) Vs State of U.P.

Allahabad High Court · (2003) 3 ACR 2980

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302

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High Courts05 Aug 2003Allowed

U.P. Public Service Commission Vs Surendra Kumar Singh

Allahabad High Court · (2003) 4 AWC 2819

Uttar Pradesh State Public Service Commission (Regulation of Procedure) Act, 1985 — Section 5Uttar Pradesh Transport (Subordinate) Technical Service Rules, 1980 — Rule 15(3)Uttar Pradesh State Public Service Commission (Regulation of Procedure) Act, 1985 — Section 5

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High Courts05 Aug 2003Partly Allowed

Sonia and Others Vs Ram Narain Gupta and Another

Allahabad High Court · (2003) 3 ACC 541 : (2005) ACJ 247 : (2003) 6 AWC 5138

Motor Vehicles Act, 1939 — Section 110D

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High Courts05 Aug 2003Dismissed

State of U.P.and Other Vs Suresh Singh Chauhan and Another

Allahabad High Court · (2003) 08 AHC CK 0115

Constitution of India, 1950 — Article 14, 16, 226

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High Courts05 Aug 2003Dismissed

Mohammad Ali @ Lala Vs State of U.P.

Allahabad High Court · (2003) 08 AHC CK 0093

Criminal Procedure Code, 1973 (CrPC) — Section 439

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High Courts05 Aug 2003Dismissed

Ramesh Vs The State

Allahabad High Court · (2004) CriLJ 1540

Penal Code, 1860 (IPC) — Section 302, 324, 34

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High Courts05 Aug 2003Allowed

Raj Kumar and Another Vs Deputy Director of Consolidation and Others

Allahabad High Court · (2003) 6 AWC 4610 : (2004) 97 RD 641

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)

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High Courts05 Aug 2003Allowed

Ram Karan Pandey Vs State of U.P. and Another

Allahabad High Court · (2003) 6 AWC 4845

Penal Code, 1860 (IPC) — Section 420Uttar Pradesh Police Regulations, 1948 — Regulation 409, 415, 496

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High Courts05 Aug 2003Allowed

Smt. Pavitra and Others Vs State of U.P. and Others

Allahabad High Court · (2003) 6 AWC 4670

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 11(2), 3(7)Uttar Pradesh Imposition of Ceiling on Land Holdings Rules, 1961 — Rule 19(4), 8

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