Allahabad High Court Judgments 2005 — Page 68

High Courts19 Jul 2005Dismissed

Umesh Chandra Saxena (D.) and Others Vs Smt. Mohini Bajpai and Others

Allahabad High Court · (2005) 4 AWC 3863

Civil Procedure Code Amendment Act, 1999 — Order 6 Rule 15(4)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 8, Order 1 Rule 9, Order 22 Rule 10, Order 6 Rule 17Societies Registration Act, 1860 — Section 3A, 4

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High Courts19 Jul 2005Dismissed

Prashant Kumar Vs State of U.P. and Another

Allahabad High Court · (2005) 3 AWC 2738 : (2005) 4 ESC 2395 : (2006) 2 JCR 31

Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 13, 15, 15(1)Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backwards Classes) Amendment Act, 2001 — Section 6Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 20(2), 39, 40, 57

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High Courts19 Jul 2005Allowed

Ram Vriksha Vs The Assistant Director of Consolidation and Ram Narain

Allahabad High Court · (2005) 4 AWC 3872 : (2005) 99 RD 295 : (2005) 2 RD 295

Constitution of India, 1950 — Article 226Hindu Minority and Guardianship Act, 1956 — Section 11Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 4, 9A(2)

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High Courts19 Jul 2005Dismissed

State of U.P. Vs Dal Chandra and Others

Allahabad High Court · (2005) 07 AHC CK 0173

Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302

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High Courts19 Jul 2005Allowed

Ran Singh Vs Deputy Director (C), Settlement Officer, Consolidation, Consolidation Officer and Shanker

Allahabad High Court · (2005) 99 RD 324 : (2005) 2 RD 324

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High Courts19 Jul 2005Allowed

Lalitesh Chandra Pathak Vs Special Secretary, Government of Uttar Pradesh, District Judge and State of U.P.

Allahabad High Court · (2005) 6 AWC 5254 : (2005) 106 FLR 1071

Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 5(1)

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High Courts19 Jul 2005Dismissed

Allah Taala Vs Maya Devi and Others

Allahabad High Court · (2005) 07 AHC CK 0131

Waqf Act, 1995 — Section 90(3)

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High Courts19 Jul 2005Dismissed

Narendra Singh, Mukesh Kumar, Raj Kamal and Chandra Prakash Sharma Vs State of Uttar Pradesh and Others

Allahabad High Court · (2005) 6 AWC 5323

Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Regulation 7(2)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 16

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High Courts19 Jul 2005

Raghubir Prasad Vs Director General, Railway Protection Force, Railway Board, Ministry of Railways and Others

Allahabad High Court · (2005) 6 AWC 5301 : (2005) 106 FLR 1074

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High Courts19 Jul 2005Allowed

The Senior Divisional Manager, Life Insurance Corporation of India Vs Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court and Shri Hira Lal Srivastava

Allahabad High Court · (2005) 6 AWC 5302 : (2006) 106 FLR 1075

Industrial Disputes Act, 1947 — Section 10

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High Courts19 Jul 2005Dismissed

Ismail and Another Vs Zahir Ahmad and Others

Allahabad High Court · (2005) 4 AWC 3179

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 11

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High Courts19 Jul 2005

New India Assurance Company Ltd. Vs Laxmi Narain, Sri Balbodh Mishra and Kataria Transport Corporation Laxmi Narain, Sri Balbodh Mishra and Kataria Transport Corporation Vs New India Assurance Company Ltd.

Allahabad High Court · (2005) 4 ACC 83 : (2006) ACJ 1730 : (2005) 4 AWC 3426

Motor Vehicles Act, 1939 — Section 95Motor Vehicles Act, 1988 — Section 110C(2), 147, 147(1), 149, 168

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High Courts19 Jul 2005Allowed

Hansnath Vs Asstt. Director of Consolidation, The Settlement Officer of Consolidation and Smt. Jira

Allahabad High Court · (2005) 4 AWC 3858 : (2005) 99 RD 304 : (2005) 2 RD 304

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 11, 12, 12(1), 12(2)

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High Courts19 Jul 2005