Motor Vehicles Act, 1988 — Section 47(3), 68(3)(CA), 90Motor Vehicles Act, 1988 — Section 47(3), 68(3)(CA), 90Motor Vehicles Act, 1988 — Section 47(3), 68(3)(CA), 90

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High Courts23 Mar 2004Allowed

Smt. Ganga Devi Vs The Chairman/Executive Officer, Nagar Palika Parishad and Others

Allahabad High Court · (2004) 5 AWC 4120

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High Courts23 Mar 2004Allowed

Brijesh Kumar Singh and Another Vs U.P. Public Service Commission and Others

Allahabad High Court · (2004) 3 AWC 2538

Constitution of India, 1950 — Article 14

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High Courts23 Mar 2004Dismissed

U.P.State Road Transport Corporation through its Regional Manager,Azamgarh Vs Dinesh Kumar & Ors.

Allahabad High Court · (2004) 03 AHC CK 0136

Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N, 6P, 6Q

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High Courts23 Mar 2004Allowed

Raj Nath Singh and Another Vs Adhyaksha, U.P. Power Corporation and Others

Allahabad High Court · (2004) 2 AWC 1848 : (2004) 102 FLR 141

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High Courts23 Mar 2004Allowed

Chandra Shekhar and Others Vs State of U.P. and Others

Allahabad High Court · (2004) 3 AWC 2429

Constitution of India, 1950 — Article 14, 16

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High Courts23 Mar 2004Dismissed

Pati Ram Vs State of U.P. and Others

Allahabad High Court · (2004) 3 AWC 2541

Constitution of India, 1950 — Article 226

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High Courts23 Mar 2004Allowed

Narendra Kumar and Another Vs Collector and Others

Allahabad High Court · (2004) 5 AWC 3906 : (2004) 2 UPLBEC 2037

Constitution of India, 1950 — Article 21Uttar Pradesh Land Revenue Act, 1901 — Section 183Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3, 3(1), 3(4)

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High Courts23 Mar 2004Allowed

Preetam and Others Vs State

Allahabad High Court · (2004) CriLJ 4556

Penal Code, 1860 (IPC) — Section 149, 300, 34

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High Courts23 Mar 2004Allowed

Smt. Nirja Sharma Vs Director of Education (Madhyamik) and Others

Allahabad High Court · (2004) 5 AWC 3987

Uttar Pradesh Intermediate Education Act, 1921 — Section 16F(1)

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High Courts23 Mar 2004Dismissed

Annapurna Vs Motor Accident Claims Tribunal/Ist A.D.J. and Others

Allahabad High Court · (2005) 2 AWC 1557

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 173

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High Courts23 Mar 2004Dismissed

Institute of Multi Media and Another Vs State of U.P. and Others

Allahabad High Court · (2004) 2 ACR 1912

Penal Code, 1860 (IPC) — Section 418, 419, 420

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High Courts23 Mar 2004Allowed

Abdul Aziz Vs IVth Additional Sessions Judge and Others

Allahabad High Court · (2004) 2 ACR 1986

Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 145(3), 145(4), 145(5)

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High Courts23 Mar 2004Dismissed

Private Bus Sanchalak Kalyan Samiti and Another Vs State of U.P. and Another

Allahabad High Court · (2004) 5 AWC 4559

Constitution of India, 1950 — Article 226, 309Motor Vehicles Act, 1939 — Section 47, 47(1), 47(3), 64A, 71(1)Motor Vehicles Act, 1988 — Section 68(3), 90

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High Courts22 Mar 2004Dismissed