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Allahabad High Court judgments, 2005

2,844 judgments · page 39 of 143

High Courts21 Sept 2005

Umesh Kumar Gupta Vs State of U.P.

Allahabad High Court · AIR 2006 All 30 : (2006) 2 AWC 1394 : (2006) 4 BC 239 : (2005) 99 RD 693 : (2005) 2 RD 693

Stamp Act, 1899 — Article 40, 6, 2(17)Transfer of Property Act, 1882 — Section 58, 59
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High Courts20 Sept 2005Dismissed

Pal Singh Vs Deputy Commandant, Central Industrial Security Force, (C.I.S.F.) (Ministry of Home Affairs) Unit Indian Oil Corporation Limited (Sri R.P. Mishra at present posted and holding the charge of Deputy Commandant, Central Industrial Security Force, (C.I.S.F.), (Ministry of Home Affairs) Unit Indian Oil Corporation Limited), Commandant Central Industrial Security Force (C.I.S.F.) Unit Indian Oil Corporation Limited and Deputy Inspector General, Northern Zone (Central Industrial Security Force, (C.I.S.F.) (Ministry of Home Affairs)

Allahabad High Court · (2005) 6 AWC 5838

Central Industrial Security Force Rules, 2001 — Rule 33(1)Constitution of India, 1950 — Article 311, 311(1)General Clauses Act, 1897 — Section 16
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