Constitution of India, 1950 — Article 356Criminal Procedure Code, 1973 (CrPC) — Section 161, 197, 197(1)Penal Code, 1860 (IPC) — Section 420, 423, 424, 467, 471

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High Courts03 Feb 2005Dismissed

Devesh Singh, Alok Pratap Singh and Shiv Mohan Singh Vs Deputy Director of Consolidation, Assistant Settlement Officer of Consolidation and Chhaila @ Jagmohan

Allahabad High Court · (2005) 3 AWC 2663 : (2005) 98 RD 446 : (2005) 1 RD 446

Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 11(1), 9A, 9A(2)

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High Courts03 Feb 2005Disposed Of

Commissioner of Income Tax Vs Rudra Bilas Kisan Sahkari Chini Mills

Allahabad High Court · (2005) 197 CTR 397 : (2006) 280 ITR 249 : (2005) 145 TAXMAN 497

Income Tax Act, 1961 — Section 139(1), 139(3), 140, 142(1), 143(2)

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High Courts03 Feb 2005Allowed

Commissioner of Income Tax, Agra Vs P.C. Industries

Allahabad High Court · (2005) 148 TAXMAN 495

Income Tax Act, 1961 — Section 139, 256(1), 43B

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High Courts02 Feb 2005Allowed

Som Dutt Builders Limited Vs State of Uttar Pradesh and Kanpur Development Authority

Allahabad High Court · AIR 2005 All 234 : (2005) 2 AWC 1711 : (2005) 3 ESC 1939 : (2005) 98 RD 392 : (2005) 1 RD 392

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 145Stamp Act, 1899 — Section 33, 33(1), 33(4), 33(5), 40

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High Courts02 Feb 2005

Tribhuwan Singh Vs State of U.P. and Others

Allahabad High Court · (2006) 7 AWC 6752

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High Courts02 Feb 2005

CWt, Meerut Vs Meerut Race Club

Allahabad High Court · (2005) 148 TAXMAN 493

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High Courts02 Feb 2005Disposed Of

Commissioner of Income Tax Vs U.P. Electronic Corporation Ltd.

Allahabad High Court · (2006) 201 CTR 331 : (2005) 276 ITR 45 : (2005) 145 TAXMAN 494

Income Tax Act, 1961 — Section 256(1), 35

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High Courts02 Feb 2005Disposed Of

Pradeep Kumar Arora and Another Vs State of U.P. and Others

Allahabad High Court · (2005) 5 AWC 4731 : (2005) 2 ESC 809

Constitution of India, 1950 — Article 14

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High Courts02 Feb 2005Dismissed

Mukesh Chandra Srivastava and Others Vs Union of India (UOI) and Others

Allahabad High Court · (2005) 5 AWC 4568 : (2005) 2 ESC 973

Constitution of India, 1950 — Article 136, 226, 227, 32Constitution of India, 1950 — Article 136, 226, 227, 32Constitution of India, 1950 — Article 136, 226, 227, 32

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High Courts02 Feb 2005Dismissed

Purshottam Das Agrawal Vs Additional District Judge and Others

Allahabad High Court · (2005) 1 ARC 617 : (2005) 2 AWC 1537

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 Courts02 Feb 2005Disposed Of

Smt. Krishna Jaiswal Vs State of U.P. and Others

Allahabad High Court · (2005) 2 AWC 1732 : (2005) 2 ESC 879 : (2006) 100 RD 14 : (2006) 1 RD 14 : (2005) 2 UPLBEC 1883

Constitution of India, 1950 — Article 14, 243N, 243ZF, 329A, 329A(4)Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 15, 15(2), 19, 28, 28(3)Uttar Pradesh Municipalities Act, 1916 — Section 48, 48(2), 87A, 87A(3)

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High Courts02 Feb 2005Dismissed

Smt. Shanti Devi and Others Vs Addl. District and Sessions Judge and Others

Allahabad High Court · (2005) 1 ARC 592 : (2005) 2 AWC 1148

Constitution of India, 1950 — Article 226, 227Provincial Small Cause Courts Act, 1887 — Section 23

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