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Allahabad High Court judgments, 2004

2,523 judgments · page 69 of 127

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High Courts21 Jul 2004Allowed

Kumari Archana Pandey Vs State of U.P. and Others

Allahabad High Court · (2004) 4 AWC 3264 : (2004) 102 FLR 821

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33
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High Courts21 Jul 2004Allowed

Ram Kumar Vs IVth A.D.J. and Others

Allahabad High Court · (2005) 1 ARC 682 : (2004) 4 AWC 2883

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
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High Courts21 Jul 2004Dismissed

Roshan Lal Sharma Vs Collector and Others

Allahabad High Court · (2004) 4 AWC 2863 : (2004) 3 UPLBEC 2715

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High Courts21 Jul 2004Allowed

L.H. Sugar Factory Limited Vs Municipal Board and Another

Allahabad High Court · (2005) 1 AWC 766 : (2004) 3 UPLBEC 2538

Uttar Pradesh Municipalities Act, 1916 — Section 128, 131(1), 131(3), 157(3), 94
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High Courts21 Jul 2004

Laxmi Narain and Another Vs Smt. Savitri Devi and Others

Allahabad High Court · (2004) 4 AWC 3262

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16
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High Courts21 Jul 2004Allowed

Maksood and Another Vs Upper District Judge IIIrd and Others

Allahabad High Court · AIR 2005 All 1 : (2005) 1 AWC 657

Limitation Act, 1963 — Section 5
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High Courts21 Jul 2004Allowed

Bhudeo Singh Vs State

Allahabad High Court · (2004) CriLJ 4544

Penal Code, 1860 (IPC) — Section 324, 326
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High Courts21 Jul 2004

Thakur Radhendra Kishore Ji Maharaj Vs IInd A.D.J. and Others

Allahabad High Court · (2004) 4 AWC 2881

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8, 9
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High Courts21 Jul 2004

Hari Ram Tiwari Vs State of U.P. and Others

Allahabad High Court · (2004) 5 AWC 5067

Constitution of India, 1950 — Article 226, 323A
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High Courts21 Jul 2004Allowed

Ganga Sahai Ram Swarup and Another Vs Income Tax Appellate Tribunal and Others

Allahabad High Court · (2004) 271 ITR 512

Income Tax Act, 1961 — Section 254
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High Courts21 Jul 2004Allowed

L.H. Sugar Factory Ltd. Vs Municipal Board and Another

Allahabad High Court · (2005) 1 AWC 766

Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 128, 131, 157(3), 94
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High Courts20 Jul 2004Allowed

Kalawati (Smt.) Vs IVth Additional District Judge and Others

Allahabad High Court · (2005) 1 ARC 185

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 18
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High Courts20 Jul 2004Allowed

Jai Narain Pratap Narain Higher Secondary School Vs State of U.P. and Others

Allahabad High Court · (2004) 5 AWC 4866 : (2004) 3 UPLBEC 2713

Uttar Pradesh Intermediate Education Act, 1921 — Section 9(4)
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High Courts20 Jul 2004Dismissed

Ram Subhav Yadav Vs Joint Director of Education, Azamgarh Region and Others

Allahabad High Court · (2004) 4 AWC 3232 : (2004) 3 UPLBEC 2889

Uttar Pradesh Intermediate Education Act, 1921 — Section 16(G)(7)
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High Courts20 Jul 2004Dismissed

Chief General Manager, State Bank of India and Others Vs Durgesh Kumar Tiwari

Allahabad High Court · (2004) 5 AWC 4838 : (2005) 1 LLJ 796 : (2004) 3 UPLBEC 2444 : (2004) 3 UPLBEC 2244

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High Courts20 Jul 2004Allowed

Committee of Management, R.P. Inter College and Another Vs State of Uttar Pradesh and Others

Allahabad High Court · (2004) 4 AWC 3751 : (2004) 3 UPLBEC 2526

Constitution of India, 1950 — Article 226Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 6(2), 6(3), 7
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High Courts20 Jul 2004Allowed

Committee of Management, K.A.P.G. College and Another Vs State of U.P. and Others

Allahabad High Court · (2004) 4 AWC 3074 : (2004) 3 UPLBEC 2693

Uttar Pradesh State Universities Act, 1973 — Section 57, 58(2)
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High Courts20 Jul 2004Dismissed

Shafi Mohd. Vs Central Administrative Tribunal,Allahabad & Ors.

Allahabad High Court · (2004) 07 AHC CK 0115

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High Courts20 Jul 2004Allowed

Prabandhak Sabha, Rauhata Uchchatar Madhyamik Vidyalaya and Another Vs Deputy Registrar Firms, Societies and Chits and Another

Allahabad High Court · (2004) 4 AWC 2885

Societies Registration Act, 1860 — Section 3A(5)
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High Courts20 Jul 2004Allowed

Prabhakant Shukla Vs Presiding Officer, Labour Court (3) and Another

Allahabad High Court · (2004) 5 AWC 4907 : (2004) 3 UPLBEC 2992

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