Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)Uttar Pradesh Land Revenue Act, 1901 — Section 34Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)

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High Courts22 May 2003

B. Agarwal Stone Product Ltd. Vs State of U.P. and Others

Allahabad High Court · (2003) 4 AWC 2957 : (2003) 95 RD 150

Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 142, 143, 239

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High Courts22 May 2003Dismissed

Employees'' State Insurance Corporation Vs Lakhan Lal

Allahabad High Court · (2003) 4 AWC 2720 : (2003) 3 LLJ 521

Employees State Insurance Act, 1948 — Section 54A(2)

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High Courts22 May 2003Allowed

Committee of Management, Nehru Jai Jawan Jai Kisan Junior High School Vs Regional Deputy Director of Education (Basic) and Others

Allahabad High Court · (2003) 4 AWC 2704

Allahabad High Court Rules, 1952 — Rule 5

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High Courts22 May 2003Dismissed

Union of India (UOI) Vs Praveen Kumar and Others

Allahabad High Court · (2003) 6 AWC 5586

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 10, 11

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High Courts22 May 2003

Shanker alias Surendra Vs Deputy Director of Consolidation and Another

Allahabad High Court · (2003) 6 AWC 5613

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19(1), 20, 48

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High Courts22 May 2003

Pradeep Vs District Magistrate and Others

Allahabad High Court · (2003) 3 ACR 2354

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

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High Courts22 May 2003

Anil Kumar Seth (in Jail) Vs State of U.P.

Allahabad High Court · (2003) 3 ACR 2723

Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304B, 498A

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High Courts22 May 2003

Daya Ram Dubey Vs State of U.P. and Others

Allahabad High Court · (2003) 5 AWC 4539

Constitution of India, 1950 — Article 226

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High Courts21 May 2003Dismissed

Deep Narain Vs Commissioner and Others

Allahabad High Court · (2003) 6 AWC 5384

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High Courts21 May 2003Allowed

Suresh and Others Vs State of U.P.

Allahabad High Court · (2004) 2 ACR 1588

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 173Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 379

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High Courts21 May 2003Allowed

Tilak Ram alias Nanku and Another (In Jail) Vs State of U.P.

Allahabad High Court · (2004) 3 ACR 2219

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts21 May 2003Dismissed

Uma Kant Tiwari and Others Vs State of U.P. and Others

Allahabad High Court · (2003) 4 AWC 3016 : (2003) 2 UPLBEC 1613

Indian Medicine Central Council Act, 1970 — Section 14

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High Courts21 May 2003Disposed Of

Madan Madhav Fertilizers and Chemicals Pvt. Ltd Vs Director of Agriculture and Others

Allahabad High Court · (2003) 05 AHC CK 0166

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High Courts21 May 2003Allowed

Peru Vs State of U.P.and Others

Allahabad High Court · (2003) 05 AHC CK 0135

Constitution of India, 1950 — Article 14Uttar Pradesh Gram Sabha Manual — Para 60(2)(Ka)

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High Courts21 May 2003Dismissed

Amit Kumar Vs State of Uttar Pradesh and Others

Allahabad High Court · (2003) 5 AWC 4035 : (2003) 95 RD 592 : (2003) 2 UPLBEC 1733

Constitution of India, 1950 — Article 14

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High Courts21 May 2003Allowed

Raj Karan Vs U.P. Board of Revenue and Others

Allahabad High Court · (2003) 6 AWC 4609

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 333, 333(2)

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