Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 19A, 19A(2), 20, 20(3)

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High Courts04 Mar 2004Dismissed

Achchan Lal (since deceased) and Another Vs 2nd A.D.J. and Others

Allahabad High Court · (2005) 5 AWC 4634

Allahabad High Court Rules, 1952 — Rule 4Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226

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High Courts03 Mar 2004Allowed

Mahendra Pratap Singh and Another Vs State of U.P. and Others

Allahabad High Court · (2004) 3 AWC 2182

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High Courts03 Mar 2004Allowed

Geep Industrial Syndicate Ltd. Vs Cess Officer and Others

Allahabad High Court · AIR 2004 All 271 : (2004) 3 AWC 1933 : (2004) 101 FLR 462 : (2005) 1 RCR(Civil) 530

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High Courts03 Mar 2004Allowed

Moradabad Development Authority Vs Chidda and Others

Allahabad High Court · (2004) 2 AWC 1525 : (2004) 2 UPLBEC 1825

Land Acquisition Act, 1894 — Section 23

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High Courts03 Mar 2004Allowed

Nand Kishore and Others Vs Deputy Director of Consolidation and Others

Allahabad High Court · (2004) 2 AWC 1818 : (2005) 98 RD 148 : (2005) 1 RD 148

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 20

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High Courts03 Mar 2004Dismissed

State of U.P. and Ors. Vs Kamal Mustafa Khan & Ors.

Allahabad High Court · (2004) 03 AHC CK 0172

Limitation Act, 1963 — Section 5

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High Courts03 Mar 2004Dismissed

Shiv Ram Vs Ram Veer

Allahabad High Court · AIR 2004 All 324 : (2004) 2 AWC 1308 : (2004) 96 RD 442

Specific Relief Act, 1963 — Section 20Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154, 166

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High Courts03 Mar 2004Dismissed

Mahendra Pal Singh and Another Vs State of U.P. and Others

Allahabad High Court · (2004) 2 UPLBEC 1278

Constitution of India, 1950 — Article 226

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High Courts03 Mar 2004

Uttar Pradesh Rajya Khad Evam Avasyak Vastu Nigam Limited and Uttar Pradesh Rajya Khad Evam Avasyak Vastu Nigam Ltd. Vs Labour Court and Sri Nanak Chandra

Allahabad High Court · (2004) 03 AHC CK 0036

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N

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High Courts01 Mar 2004

Mohd. Mobin Ahmad Vs H.K. Tiwari Superintendent Engineer

Allahabad High Court · (2004) 03 AHC CK 0255

Contempt of Courts Act, 1971 — Section 11

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High Courts01 Mar 2004Disposed Of

Bar Association, Ghaziabad and Another Vs High Court of Judicature at Allahabad and Others

Allahabad High Court · (2004) 5 AWC 4438

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 8, 8(2), 9

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