Civil Procedure Code, 1908 (CPC) — Order 22 Rule 12, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 8Hindu Marriage Act, 1955 — Section 13, 25Civil Procedure Code, 1908 (CPC) — Order 22 Rule 12, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 8

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High Courts23 May 2003Allowed

Pepsico India Holdings Ltd. Vs Commissioner of Trade Tax

Allahabad High Court · (2004) 134 STC 189

Uttar Pradesh Trade Tax Act, 1948 — Section 13A, 15A(1), 28AUttar Pradesh Trade Tax Rules, 1948 — Rule 83(5), 84(4)

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High Courts23 May 2003Dismissed

U.P. Forest Corporation Vs Income Tax Appellate Tribunal

Allahabad High Court · (2004) 188 CTR 205

Income Tax Act, 1961 — Section 10(20), 11, 148, 254(2)

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High Courts23 May 2003Allowed

Dey''s Medical Stores Limited Vs Commissioner, Trade Tax

Allahabad High Court · (2004) 134 STC 14

Uttar Pradesh Trade Tax Act, 1948 — Section 10, 10(5), 2Uttar Pradesh Trade Tax Rules, 1948 — Rule 44

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High Courts23 May 2003Allowed

Allahabad Bank Vs The Presiding Officer, Central Government Industrial Tribunal and Another

Allahabad High Court · (2003) 3 UPLBEC 2362

Industrial Disputes Act, 1947 — Section 11A, 33(2)

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High Courts23 May 2003Dismissed

Rana Pratap Vs State of U.P. and Others

Allahabad High Court · (2003) 3 UPLBEC 2319

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High Courts23 May 2003

Harihar Contractors Vs State of U.P. and Others

Allahabad High Court · (2003) 5 AWC 3551

Constitution of India, 1950 — Article 14, 226Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 27

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High Courts23 May 2003

Sunil Kumar Singh Vs Sub-Divisional Magistrate and Others

Allahabad High Court · (2003) 5 AWC 3545

General Clauses Act, 1897 — Section 16Uttar Pradesh Municipalities Act, 1916 — Section 57, 58, 59, 60, 61Uttar Pradesh Municipalities Rules, 1916 — Rule 74

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High Courts23 May 2003Allowed

Meerut Roller Flour Mills (P.) Ltd. Vs U. P. Pollution Control Board and Others

Allahabad High Court · (2003) 5 AWC 3537

Water (Prevention and Control of Pollution) Cess Act, 1977 — Section 3, 4(2), 6

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High Courts23 May 2003Dismissed

Abha Upadhyaya (Smt.) Vs Addl. Director of Education and Others

Allahabad High Court · (2003) 3 UPLBEC 2368

Constitution of India, 1950 — Article 226

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