Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Hindu Marriage (Amendment) Act, 1976 — Section 25, 26, 28, 28(2)

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High Courts25 Feb 2005Allowed

Dr. Raksha Goswami Vs State Public Services Tribunal and Others

Allahabad High Court · (2005) 6 AWC 6253

Constitution of India, 1950 — Article 14, 16Uttar Pradesh Government Servants (Seniority) Rules, 1991 — Rule 5

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High Courts25 Feb 2005Dismissed

Ekram Waris Vs State of U.P.

Allahabad High Court · (2005) 2 ACR 1922

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 57, 8

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High Courts24 Feb 2005

Commissioner of Income Tax Vs U.P. Co-operative Federation Ltd.

Allahabad High Court · (2006) 203 CTR 186 : (2005) 148 TAXMAN 236

Income Tax Act, 1961 — Section 80P(2)

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High Courts24 Feb 2005Dismissed

Kamla Pati Tripathi Vs District Basic Education Officer and Others

Allahabad High Court · (2005) 3 ESC 1986

Constitution of India, 1950 — Article 14, 16(1), 226, 298, 311

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High Courts24 Feb 2005Dismissed

Smt. Prema Devi Vs Additional District Judge and Khuman Singh

Allahabad High Court · (2005) 2 AWC 1411 : (2005) 98 RD 567 : (2005) 1 RD 567

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 11, 12, 12A, 17, 5(6)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 153

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High Courts24 Feb 2005Allowed

Shobha Nath Dubey Vs Managing Director, U.P. Sahakari Gram Vikas Bank Ltd.

Allahabad High Court · (2005) 02 AHC CK 0124

Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 24

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High Courts24 Feb 2005Dismissed

Vijay Bhan Singh Kasana Vs The State of U.P., The Dy. Inspector General of P.A.C., The Commandant and The P.A.C. Head Quarter

Allahabad High Court · (2005) 5 AWC 4755 : (2005) 2 ESC 1249 : (2005) 106 FLR 846 : (2005) 2 UPLBEC 1781

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High Courts24 Feb 2005Allowed

Laxmi Palace (Cinema) Vs Presiding Officer, Labour Court, District Magistrate, Additional Labour Commissioner and Lal ji Pandey

Allahabad High Court · (2005) 6 AWC 5386 : (2005) 105 FLR 325

Industrial Disputes (Central) Rules, 1957 — Rule 10(9), 16Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K

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High Courts24 Feb 2005Allowed

Shobh Nath Dubey Vs Managing Director, U.P. Sahakari Gram Vikas Bank Ltd. and Others

Allahabad High Court · (2005) 3 AWC 2610 : (2005) 2 ESC 1027

Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 24Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 24Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 24

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High Courts24 Feb 2005Dismissed

Khair Mohammad and Nek Mohammad Vs State of Uttar Pradesh and Uzair Mohammad

Allahabad High Court · (2005) 3 ESC 1750 : (2005) 99 RD 157 : (2005) 2 RD 157

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 13, 13(1), 14

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High Courts24 Feb 2005

Sarika Vs State of U.P. and Others

Allahabad High Court · (2005) 4 ESC 2378

Constitution of India, 1950 — Article 16(4), 233, 234, 235, 254National Council for Teacher Education Act, 1993 — Section 17(4)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33

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High Courts23 Feb 2005