Constitution of India, 1950 — Article 14, 16, 254Contempt of Courts Act, 1971 — Section 12, 2Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 8

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High Courts15 Jul 2003

U.P. State Road Transport Corporation Vs Sanjay Awasthi and Others

Allahabad High Court · (2003) 3 ACC 643

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High Courts15 Jul 2003Dismissed

Sanjay Awasthi Vs U.P. State Road Transport Corporation and Others

Allahabad High Court · (2005) ACJ 522 : (2003) 4 AWC 2829

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High Courts15 Jul 2003Allowed

Standard Chartered Grindlays Bank Vs Presiding Officer, Central Government Industrial Tribunal and Others

Allahabad High Court · (2003) 3 LLJ 490

Industrial Disputes Act, 1947 — Section 11A

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High Courts15 Jul 2003

Commissioner of Income Tax Vs Vijay Kumar (HUF)

Allahabad High Court · (2004) 136 TAXMAN 326

Income Tax Act, 1961 — Section 256, 52, 55A

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High Courts15 Jul 2003Dismissed

Hina Siksha Niketan Shri Syed Asghar Hussain Uchchtar Madhyamic Vidyalaya Vs State of U.P. and Others

Allahabad High Court · (2003) 3 UPLBEC 1990

Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 195, 197, 198, 198(1), 198(4)

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High Courts15 Jul 2003Dismissed

Hina Siksha Niketan S.S.A.H. Uchtar Madhyamic Vidyalaya Vs State of U.P. and Others

Allahabad High Court · (2003) 6 AWC 5337 : (2003) 95 RD 370

Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 132, 194, 195, 197

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High Courts15 Jul 2003Allowed

Surendra Kumar Kapoor Vs District Magistrate and Another

Allahabad High Court · (2003) 6 AWC 5488

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High Courts14 Jul 2003Dismissed

Puttu Lal Sashtri Vs State of U.P. and Others

Allahabad High Court · (2003) 5 AWC 4543

Constitution of India, 1950 — Article 226Uttar Pradesh Basic Education Staff Rules, 1973 — Rule 5

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High Courts14 Jul 2003

Taiyab Vs State of U.P. and Others

Allahabad High Court · (2003) 3 ACR 2307

Civil Procedure Code, 1908 (CPC) — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 154, 178, 181(2), 67Penal Code, 1860 (IPC) — Section 201, 302

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High Courts14 Jul 2003Dismissed

U.S. Sinha Vs State of U. P. and Others

Allahabad High Court · (2003) 6 AWC 5448

General Clauses Act, 1897 — Article 21

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High Courts14 Jul 2003Allowed

Prabandh Sanchalak, Anusuiya Mahila Higher Secondary School, Chhoti Piyari, Varanasi Vs Deputy Director of Education (Secondary) Vth Region and Others

Allahabad High Court · (2003) 5 AWC 4553

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