Constitution of India, 1950 — Article 309Uttar Pradesh Judicial Service Rules, 2001 — Rule 10, 15, 21, 26(2), 4Uttar Pradesh Nyayik Sewa Niyamavali, 1951 — Rule 10, 11

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High Courts21 Oct 2005Allowed

Smt. Nirmala Singh, Lecturer Thakur Vir Singh Maha Vidhyayalay Vs Director Higher Education, Directorate Higher Education and Others

Allahabad High Court · (2006) 5 AWC 4299

Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 31C, 31C(1), 31C(2), 31C(4), 31C(5)Uttar Pradesh State Universities Act, 1973 — Section 60A(6)

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High Courts21 Oct 2005Disposed Of

Commissioner of Wealth Tax, (Central) Vs Shri Bankey Lal and Others

Allahabad High Court · (2006) 200 CTR 62 : (2006) 285 ITR 348 : (2006) 151 TAXMAN 1

Land Acquisition Act, 1894 — Section 4(1)Wealth Tax Act, 1957 — Section 16A, 2, 7, 7(1), 7(2)Wealth Tax Rules, 1957 — Rule 1B, 1C, 1D, 2A, 2B

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High Courts21 Oct 2005

Radhey Shyam Vs IV Additional District Judge and Others

Allahabad High Court · (2006) 1 AWC 816

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21

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High Courts21 Oct 2005Allowed

Narendra Babu Tripathi Vs Deputy Inspector General of Police, Moradabad Range and Superintendent of Police

Allahabad High Court · (2006) 5 AWC 4373

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 147, 148, 307, 412Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14, 8, 8(2)

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High Courts21 Oct 2005Allowed

Abdul Rahman Vs Vth Additional District Judge, Munsif and Mohd. Yusuf

Allahabad High Court · AIR 2006 All 45 : (2006) 2 AWC 1240 : (2006) 2 CivCC 470

Limitation Act, 1963 — Article 134, 136

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High Courts21 Oct 2005Dismissed

Amrendra Singh Vs State of U.P. and Others

Allahabad High Court · (2006) 1 AWC 917 : (2005) 99 RD 746 : (2005) 2 RD 746

Constitution of India, 1950 — Article 226, 243, 243O, 329Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20Representation of the People Act, 1951 — Section 8(3)

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High Courts21 Oct 2005

Prem Raman Goswami Vs 3rd A.D.J. and Another

Allahabad High Court · (2006) 2 AWC 1092

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Provincial Small Cause Courts Act, 1887 — Section 17, 25

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High Courts21 Oct 2005Dismissed

Shri Gaya Deen and Smt. Shyanala Devi Vs The Principal Secretary of Education (Madhyamik) U.P. Government and Others

Allahabad High Court · (2005) 10 AHC CK 0030

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High Courts21 Oct 2005

Commissioner of Income Tax Vs Dr. Miss Chandrakanta Rohatgi

Allahabad High Court · (2005) 279 ITR 561

Gift Tax Act, 1958 — Section 4Income Tax Act, 1961 — Section 12A, 155(5), 22, 256(1), 34(3)Registration Act, 1908 — Section 17, 17(1), 49

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High Courts21 Oct 2005Allowed

Amrit Banaspati Company Limited Vs The Commissioner of Trade Tax

Allahabad High Court · (2005) 10 AHC CK 0010

Uttar Pradesh Sales Tax Act, 1948 — Section 11Uttar Pradesh Sales Tax Rules, 1948 — Rule 75

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High Courts21 Oct 2005Dismissed

The Commissioner, Trade Tax Vs S/s Shadi Ram Ganga Prasad Pvt. Ltd.

Allahabad High Court · (2008) 11 VST 465

Central Sales Tax (Uttar Pradesh) Rules, 1957 — Rule 4(4)Central Sales Tax Act, 1956 — Section 3, 6AUttar Pradesh Trade Tax Act, 1948 — Section 12B

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High Courts21 Oct 2005Dismissed

Mahesh Kumar and Others Vs State of U.P., District Judge and Hon''ble High Court of Judicature

Allahabad High Court · (2005) 6 AWC 6305

Constitution of India, 1950 — Article 14, 141, 16, 226Subordinate Civil Courts Ministerial Establishment Rules, 1947 — Rule 10, 11, 12, 9Uttar Pradesh Rules for Recruitment of Ministerial Staff of the Subordinate Offices Rules, 1950 — Rule 4, 7

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High Courts20 Oct 2005Dismissed

Gaurishankar Vs Sita Ram and Another

Allahabad High Court · (2006) 1 AWC 1054

Civil Procedure (Uttar Pradesh Amendment) Act, 2003 — Section 115(3)Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)Constitution of India, 1950 — Article 226

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High Courts20 Oct 2005Dismissed

Imtiaz Ahmad Vs A.D.J. and Others

Allahabad High Court · (2006) 2 AWC 1190 : (2006) 2 CivCC 395 : (2006) 100 RD 37 : (2006) 1 RD 37

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Motor Vehicles Act, 1988 — Section 166, 168, 169

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High Courts20 Oct 2005Dismissed

Ram Sumer Vs Union of India (UOI) and Others

Allahabad High Court · (2006) 5 AWC 5402

Constitution of India, 1950 — Article 226, 227, 32, 323A, 323B

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High Courts20 Oct 2005

Smt. Tej Kumari Chopra and Smt. Jamma Andrew Vs State of U.P. and Basic Shiksha Parishad

Allahabad High Court · (2006) 5 AWC 4280

Constitution of India, 1950 — Article 226Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 21, 22Uttar Pradesh Basic Education Act, 1972 — Section 13, 2, 9A

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