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Allahabad High Court judgments, 2005

2,844 judgments · page 79 of 143

High Courts27 May 2005Allowed

Tej Pal (In Jail) Vs State of U.P.

Allahabad High Court · (2005) 05 AHC CK 0100

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 452
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High Courts27 May 2005Allowed

Employees State Insurance Corporation Vs Sarfuddin

Allahabad High Court · (2005) 4 ACC 294 : (2005) 5 AWC 4814 : (2005) 4 AWC 3289 : (2005) 106 FLR 968

Employees State Insurance Act, 1948 — Section 54A, 74, 77, 82, 96Evidence Act, 1872 — Section 64, 65Uttar Pradesh Employees Insurance Courts Rules, 1952 — Rule 11, 13, 14, 24, 40
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High Courts27 May 2005Dismissed

Shri Prakash Dwivedi Vs District Inspector of Schools, U.P. Secondary Education Services Commission and Committee of Management of D.A.V. Intermediate College

Allahabad High Court · (2005) 4 AWC 3349 : (2005) 4 ESC 2482

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 172(2)Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 5, 6(3)Uttar Pradesh Secondary Education Service Commission (Procedure for Approval of Punishment) Regulations, 1985 — Regulation 5, 8
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High Courts27 May 2005Allowed

Brij Pal Sharma Vs Sukarma Developers Pvt. Ltd.

Allahabad High Court · AIR 2005 All 329 : (2005) 4 AWC 3440

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 58Constitution of India, 1950 — Article 227
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High Courts27 May 2005Dismissed

Karunesh Kumar Singh Vs State of U.P. and Others

Allahabad High Court · (2005) 4 AWC 3410

Constitution of India, 1950 — Article 30, 30(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16FF, 16FF(4)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 10, 11, 12, 16, 17
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High Courts27 May 2005

State of U.P. Vs Bharthu and Others

Allahabad High Court · (2005) 3 ACR 2301

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323Uttar Pradesh Children Act, 1951 — Section 2(4), 27, 29
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High Courts27 May 2005

Sri Prakash Dwivedi Vs D.I.O.S. and Others

Allahabad High Court · (2005) 4 AWC 3349

Criminal Procedure Code, 1973 (CrPC) — Section 156, 172Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 5, 6Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 21, 33A, 35
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High Courts26 May 2005

Roshan Ali Vs Mahendra Kumar Verma

Allahabad High Court · (2006) 2 AWC 1103

Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 20(4), 30
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High Courts26 May 2005Allowed

Vinod Kumar Dixit Vs A.D.J. (VIIIth) and Others

Allahabad High Court · (2005) 4 AWC 3870 : (2005) 4 AWC 3870 : (2006) 1 RCR(Civil) 406 : (2006) 1 RCR(Rent) 72

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 15, 15(1), 15(2), 16
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