Arbitration and Conciliation Act, 1996 — Section 16(2), 16(3), 17, 31(5), 34Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 226

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High Courts14 Sept 2005Dismissed

Uma Shanker Mishra Vs The General Manager, Chief Security Commissioner/R.P.F. and Divisional Security Commissioner, R.P.F.

Allahabad High Court · (2005) 09 AHC CK 0314

Central Civil Services (Pension) Rules, 1972 — Rule 3, 9

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High Courts14 Sept 2005Dismissed

Shesh Bahadur Singh Vs State of U.P.

Allahabad High Court · (2006) 1 AWC 490

Constitution of India, 1950 — Article 12, 226, 32Uttar Pradesh Intermediate Education Act, 1921 — Section 16Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 2

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High Courts14 Sept 2005

Smt. Minshi Vs State of U.P., Additional Session Judge (Fast Track Court No. 3), Vth Additional Civil Judge (J.D.) and Haridwar Yadav

Allahabad High Court · (2005) 09 AHC CK 0266

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts14 Sept 2005Allowed

Gopal Chandra Sinha Vs State of U.P.

Allahabad High Court · (2005) 09 AHC CK 0245

All India Services (Conduct) Rules, 1968 — Rule 3Civil Services (Classification, Control and Appeal) Rules — Rule 55, 55(1)Constitution of India, 1950 — Article 14, 226, 309, 310(1), 311

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High Courts14 Sept 2005Allowed

Ram Kishan Agarwal, Sumit Mittal, Madhur Mittal and Smt. Raj Kumari Mittal Vs Mathura Vrindawan Development Authority

Allahabad High Court · AIR 2006 All 27 : (2006) 1 AWC 277

Constitution of India, 1950 — Article 39Land Acquisition Act, 1894 — Section 11A, 4, 6, 6(1)Uttar Pradesh Urban Planning and Development Act, 1973 — Section 14, 15, 3, 40(1), 44B

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High Courts14 Sept 2005Allowed

Daya Shankar, Uma Shankar and Hari Shankar Vs Additional District Judge and Others

Allahabad High Court · (2006) 1 AWC 476 : (2005) 99 RD 653 : (2005) 2 RD 653

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 330Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 215I, 285I, 285K

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High Courts14 Sept 2005Dismissed

State of U.P. Vs Dhakan and Others

Allahabad High Court · (2005) CriLJ 4206

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 103

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High Courts14 Sept 2005Dismissed

Hoti Lal and Others Vs A.D.J. and Others

Allahabad High Court · (2006) 1 AWC 690

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 41 Rule 27, 115, 151

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High Courts13 Sept 2005Dismissed

Commissioner of Central Excise Vs Salora International

Allahabad High Court · (2005) 09 AHC CK 0289

Arbitration and Conciliation Act, 1996 — Section 34(3), 4(3)Central Excises and Salt Act, 1944 — Section 35, 35(J), 35B, 35B(3), 35B(5)Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts13 Sept 2005Allowed