Cantonments Fund Servants Rules, 1937 — Rule 12(11), 12(2)(5A)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(5), 16(3)Constitution of India, 1950 — Article 136, 226, 227, 311(2)

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High Courts06 Apr 2004Allowed

Ranchhor Tikam Dutt Singh Vs U.P. Public Services Tribunal and Others

Allahabad High Court · (2004) 5 AWC 3831

Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 5(7)

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High Courts06 Apr 2004Allowed

Radhey Shyam Sharma Vs Deputy Director of Consolidation and Others

Allahabad High Court · (2004) 5 AWC 4790

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 21, 41, 9Uttar Pradesh Land Revenue Act, 1901 — Section 201Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171

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High Courts06 Apr 2004Dismissed

Raghubir Singh and Others (In Jail) Vs State of U.P.

Allahabad High Court · (2004) 3 ACR 2089

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 323, 324, 325, 34

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High Courts06 Apr 2004Dismissed

Ram Jatan Vs State of U.P.

Allahabad High Court · (2004) 10 CriminalCC 403

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 34

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High Courts05 Apr 2004Dismissed

Ram Surat and Another Vs Deputy Director of Consolidation and Others

Allahabad High Court · (2004) 5 AWC 4889 : (2004) 97 RD 287

Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 210, 229B

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High Courts05 Apr 2004Allowed

Amar Singh Vs Rent Control and Eviction Officer and Another

Allahabad High Court · (2004) 5 AWC 4556

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 15, 16(1), 18, 20Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 9

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High Courts05 Apr 2004

Udai Raj Yadava and Others Vs Ist. Additional District Judge and Others

Allahabad High Court · (2005) 2 RD 40

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9

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High Courts05 Apr 2004

Udai Raj Yadav and Others Vs Ist A.D.J. and Others

Allahabad High Court · (2005) 2 AWC 1558 : (2005) 99 RD 40

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9

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High Courts05 Apr 2004Dismissed

Smt. Neelu Agrawal Vs The District Inspector of Schools, The Committee of Management, Smt. Sugra Begum Girls Inter College and Smt. Zakia Sultana

Allahabad High Court · (2004) 5 AWC 4103

Uttar Pradesh Intermediate Education (Amendment) Act, 1982 — Section 30Uttar Pradesh Intermediate Education Act, 1921 — Section 33B, 33B(1), 33B(2), 33B(4), 33B(5)

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High Courts05 Apr 2004Dismissed

Bhola Rai Vs Deputy Director of Consolidation and Others

Allahabad High Court · (2004) 3 AWC 2524 : (2004) 96 RD 673 : (2004) 1 RD 673

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

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High Courts05 Apr 2004Allowed

Chakkan Vs Addl. District Judge,Bareilly

Allahabad High Court · (2004) 04 AHC CK 0135

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22

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High Courts05 Apr 2004Dismissed

Krishi Utpadan Mandi Samiti Vs Union of India (UOI) and Another

Allahabad High Court · (2004) 188 CTR 556 : (2004) 267 ITR 461 : (2004) 267 ITR 460 : (2004) 139 TAXMAN 258 : (2004) 2 UPLBEC 1833

Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 10(20)

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High Courts05 Apr 2004Dismissed

Smt. Sundari and Others Vs Bhola Nath and Others

Allahabad High Court · AIR 2004 All 293 : (2004) 5 AWC 4106 : (2005) 1 RCR(Civil) 526 : (2004) 96 RD 57

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Transfer of Property Act, 1882 — Section 53, 53(1)

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High Courts05 Apr 2004Dismissed

Ram Subhav Yadav Vs Joint Director of Education and Others

Allahabad High Court · (2004) 3 AWC 2436

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 395, 506

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