Constitution of India, 1950 — Article 14, 156, 172, 179, 226Delimitation Act, 2002 — Section 4Uttar Pradesh Municipal Corporation Act, 1959 — Section 15, 15(3), 30, 31A, 32

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High Courts22 Dec 2005Allowed

Nikhidi Vs Dy. Director of Consolidation, Astt. Settlement Officer of Consolidation, Kailash and Hazari

Allahabad High Court · (2006) 100 RD 328 : (2006) 1 RD 328

North Western Provinces Tenancy Act, 1901 — Section 20, 22Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)

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High Courts22 Dec 2005Dismissed

Diwakar Rai Vs The Deputy Director of Consolidation and Others

Allahabad High Court · (2006) 3 AWC 2732 : (2006) 100 RD 262 : (2006) 1 RD 262

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 11, 112, 12, 12(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 178

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High Courts22 Dec 2005Dismissed

Yashpal Lala Shiv Narain Vs Allatala Tala Malik Waqf Ajakhan Mus

Allahabad High Court · AIR 2006 All 115 : (2006) 2 RCR(Civil) 712 : (2006) 1 RCR(Rent) 475

Provincial Small Cause Courts Act, 1887 — Section 25Transfer Of Property Act, 1882 — Section 105, 106, 107, 108, 108(1), 108(I), 108(m), 108(q), 111, 111(a), 111(g), 111(h), 112, 113, 114, 114ACode Of Civil Procedure, 1908 — Section 115, Order 15 Rule 5

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High Courts22 Dec 2005Disposed Of

B.K. Jain and Others Vs State of U.P. and Another

Allahabad High Court · (2006) 2 ACR 1520

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 204(2), 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 25A, 3(1), 3(2), 4(1), 4(2)

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High Courts21 Dec 2005

In Re: Bharat Explosives Limited In Re: Bulk Explosives Limited

Allahabad High Court · (2005) 12 AHC CK 0216

Companies (Court) Rules, 1959 — Rule 67, 68, 69, 70, 71Companies Act, 1956 — Section 18(3), 21, 235, 251, 3(1)

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High Courts21 Dec 2005

Ansal Housing and Construction Limited and Mr. Deepak Ansal Vs State of U.P. and Gajay Singh-Lekhpal

Allahabad High Court · AIR 2005 All 13

Penal Code, 1860 (IPC) — Section 420, 467, 468, 469, 471Transfer of Property Act, 1882 — Section 54Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 157A

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High Courts21 Dec 2005Partly Allowed

Naresh Kumar Vs Joint Director of Education, Moradabad Division, Moradabad and others

Allahabad High Court · (2005) 12 AHC CK 0137

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High Courts21 Dec 2005

Bulk Explosives Limited Vs Bharat Explosives Limited

Allahabad High Court · (2005) 12 AHC CK 0086

Companies (Court) Rules, 1959 — Rule 67, 68, 69, 7, 70Companies Act, 1956 — Section 173, 18(3), 189, 21, 235

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High Courts21 Dec 2005

Jai Kishan Karanwal Vs U.P. Jal Nigam and Others

Allahabad High Court · (2006) 7 AWC 7138 : (2006) 7 AWC 7080 : (2006) 7 AWC 6980

Uttar Pradesh Fundamental Rules — Rule 49, 56

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High Courts21 Dec 2005Dismissed

Vashishtha Muni Mishra Vs State of U.P. and Executive Engineer, Flood Works Division

Allahabad High Court · (2005) 12 AHC CK 0066

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High Courts21 Dec 2005

Pradeep Agrawal alias Sappu Vs State of U.P. and Vishan Chandra Agrawal

Allahabad High Court · (2005) 12 AHC CK 0047

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17

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High Courts21 Dec 2005Dismissed

Hanuman Prasad, Girish Chand through its Proprietor, Girish Chandra and Girish Chandra Vs State of Uttar Pradesh and Goverdhan Saree Centre

Allahabad High Court · (2005) 12 AHC CK 0038

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 420

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