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Allahabad High Court judgments, 2005

2,844 judgments · page 109 of 143

High Courts23 Mar 2005Dismissed

Committee of Management of Philanthropic Education Society and Brij Mohan Upadhyay Vs State of U.P., Dy. Registrar, Firms, Societies and Chits, Committee of Management (Alleged) Philanthropic Education Society, through its alleged Secretary Rajendra Prasad Mittal and Shri Mahavir Singh alleged President of Committee of Management of Philanthropic Education Society

Allahabad High Court · (2005) 3 AWC 2508 : (2005) 2 ESC 1297 : (2005) 2 UPLBEC 1836

Societies Registration Act, 1860 — Section 4ASocieties Registration Rules, 1860 — Rule 5, 6Uttar Pradesh Societies Registration Rules, 1976 — Rule 5, 5(1), 6
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High Courts23 Mar 2005

Afzal Ali Vs State of U.P. and Others

Allahabad High Court · (2005) 2 AWC 2039 : (2005) 2 ESC 1475

Constitution of India, 1950 — Article 14, 226Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 35, 36, 37, 38, 39
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High Courts23 Mar 2005Dismissed

Tiwari K.D. Vs Punjab National Bank and Others

Allahabad High Court · (2006) 2 LLJ 385

Aligarh Gramin Bank (Officers and Employees) Service Regulations, 2000 — Regulation 38, 43, 62Punjab National Bank Officer Employees (Discipline and Appeal) Regulations, 1977 — Regulation 3, 6(7)
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High Courts23 Mar 2005

Commissioner of Income Tax Vs Mehra Trust

Allahabad High Court · (2005) 199 CTR 603 : (2006) 284 ITR 149 : (2006) 284 ITR 148 : (2005) 147 TAXMAN 49

Hindu Succession Act, 1956 — Section 15Income Tax Act, 1961 — Section 164, 164(3), 256(1)Trusts Act, 1882 — Section 77
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High Courts22 Mar 2005Dismissed

Kushal Pal Singh Vs State of U.P. and Sri Harpal Singh

Allahabad High Court · (2005) 2 ALD(Cri) 24 : (2005) 3 BC 464 : (2005) 3 CivCC 392 : (2005) CriLJ 3035 : (2005) 3 RCR(Criminal) 411

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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