Companies Act, 1956 — Section 141, 617Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 305, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142

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High Courts21 Dec 2004Disposed Of

Commissioner of Income Tax Vs Raj Kamal Stores

Allahabad High Court · (2005) 147 TAXMAN 125

Income Tax Act, 1961 — Section 256Partnership Act, 1932 — Section 30

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High Courts21 Dec 2004

Commissioner of Income Tax Vs Krishna Satya Narain

Allahabad High Court · (2005) 277 ITR 354

Income Tax Act, 1961 — Section 256(1), 43B

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High Courts21 Dec 2004Disposed Of

Association of Professional Colleges and others Vs State of Uttar Pradesh and others

Allahabad High Court · (2004) 12 AHC CK 0146

National Council for Teacher Education Act, 1993 — Section 14, 14(6), 16Teachers Education Institution Regulations (Secondary), 2001 — Clause 3Uttar Pradesh State Universities Act, 1973 — Section 28(5), 28(6)

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High Courts21 Dec 2004

Committee of Management, Dau Dayal Mahila Post Graduate College Vs State of Uttar Pradesh and Others

Allahabad High Court · (2005) 1 ESC 481 : (2005) 1 UPLBEC 554

Constitution of India, 1950 — Article 14, 19(1), 30National Council for Teacher Education Act, 1993 — Section 14, 14(6), 15, 16, 32Uttar Pradesh General Clauses Act, 1904 — Section 4(29A)

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High Courts21 Dec 2004Allowed

Rajesh Kumar Vs The State of U.P.

Allahabad High Court · (2004) 12 AHC CK 0102

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 361, 363, 366

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High Courts21 Dec 2004

Arundeep Singh Vs State of U.P. and Others

Allahabad High Court · (2005) 1 AWC 847 : (2005) 1 ESC 496 : (2005) 98 RD 197 : (2005) 1 RD 197

Stamp Act, 1899 — Section 47A

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High Courts21 Dec 2004Dismissed

Ravindra Kumar Vs Kamlesh Chand Dixit and Others

Allahabad High Court · (2005) 1 ARC 226 : (2005) 3 AWC 2308

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22

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High Courts20 Dec 2004Allowed

Durga Vs IVth Additional District Judge and Others

Allahabad High Court · (2005) 1 ARC 679

Civil Procedure Code, 1908 (CPC) — Section 2(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 21(7)

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High Courts20 Dec 2004Dismissed