Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 44A, 48, 9A(2)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 44A, 48, 9A(2)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 44A, 48, 9A(2)

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High Courts16 May 2003Allowed

Bhanu Pratap Singh and Others Vs Chief Revenue Officer/Deputy Director, Consolidation and Others

Allahabad High Court · (2003) 4 AWC 2722 : (2003) 95 RD 1

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2

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High Courts16 May 2003Allowed

Sanjay Pratap Gupta Alias Pappu Vs District Magistrate, Mainpuri and Others

Allahabad High Court · (2003) 05 AHC CK 0161

National Security Act, 1980 — Section 3(2), 5A

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High Courts16 May 2003Dismissed

Ram Lalit Vs Deputy Director of Consolidation and Others

Allahabad High Court · (2003) 4 AWC 2761 : (2003) 95 RD 85

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 48

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High Courts16 May 2003Dismissed

Ram Prakash Pandey and Another Vs Deputy Director of Consolidation and Others

Allahabad High Court · (2003) 4 AWC 2753 : (2003) 95 RD 142

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20Constitution of India, 1950 — Article 226

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High Courts16 May 2003Allowed

Ram Narain Vs Deputy Director of Consolidation and Others

Allahabad High Court · (2003) 6 AWC 5623

Consolidation Act, 1948 — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 145Limitation Act, 1908 — Section 28

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High Courts14 May 2003

Ishtiyaq and Another Vs State of U.P. and Others

Allahabad High Court · (2003) 2 ACR 1965

Penal Code, 1860 (IPC) — Section 323, 342, 394, 408, 506

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High Courts14 May 2003Allowed

Subodh Kumar Vs Zila Parishad and Others

Allahabad High Court · (2003) 5 AWC 4313

Civil Procedure Code, 1908 (CPC) — Section 80Transfer of Property Act, 1882 — Section 106, 111, 114A

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High Courts14 May 2003Dismissed

Ram Nihor Singh Vs Principal Secretary (Law) and Others

Allahabad High Court · (2003) 5 AWC 4018

Constitution of India, 1950 — Article 166General Clauses Act, 1897 — Section 21

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High Courts14 May 2003Allowed

Gorakh Giri Vs Ram Chandra Kuer (D.) and Others

Allahabad High Court · (2003) 6 AWC 5536

Civil Procedure Code, 1908 (CPC) — Section 151, 92Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts14 May 2003Dismissed

West U.P. Sugar Mills Association and Others Vs State of U.P. and Others

Allahabad High Court · (2003) 5 AWC 3941

Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 18, 75, 78(1)Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Rules, 1954 — Rule 2C, 49

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High Courts14 May 2003