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Allahabad High Court judgments, 2005

2,844 judgments · page 124 of 143

High Courts22 Feb 2005Allowed

S.C. Bhattacharji Vs Meerut Cantonment Board

Allahabad High Court · (2005) 3 AWC 2613 : (2005) 2 ESC 1029

Cantonments Act, 1924 — Section 15, 16, 22(1), 25, 60(2)Limitation Act, 1963 — Section 5Cantonments Act, 1924 — Section 15, 16, 22(1), 25, 60(2)
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High Courts22 Feb 2005Dismissed

Mata Prasad Vs Vijai Kumar and Another

Allahabad High Court · (2005) 1 ARC 779

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22
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High Courts22 Feb 2005Allowed

Mathura Prasad Vs State of U.P.

Allahabad High Court · (2005) CriLJ 2741 : (2005) 3 RCR(Criminal) 881

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20
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High Courts22 Feb 2005Allowed

Harprasad Vs State of U.P.

Allahabad High Court · (2005) 5 AWC 4939

Arms Act, 1959 — Section 17, 17(3), 18Penal Code, 1860 (IPC) — Section 252, 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(X)
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High Courts21 Feb 2005Allowed

Razia Sultana (Smt.) and Another Vs Mohd. Furqan

Allahabad High Court · (2005) 1 ARC 753 : (2005) 3 AWC 2165 : (2005) 2 ESC 1016 : (2005) 3 RCR(Civil) 56 : (2005) 1 UPLBEC 860

Allahabad High Court Rules, 1952 — Rule 9Civil Procedure Code Amendment Act, 1999 — Section 31Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 15, Order 41 Rule 16, Order 41 Rule 2, Order 41 Rule 25
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High Courts21 Feb 2005Disposed Of

Ram Sewak Vs State of U.P. and others

Allahabad High Court · (2005) 02 AHC CK 0158

Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 10, 11, 12, 13, 14(1)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 10
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