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Allahabad High Court judgments, 2005

2,844 judgments · page 80 of 143

High Courts26 May 2005Dismissed

Ajai Kumar and Others Vs Munna Lal and Others

Allahabad High Court · (2005) 4 AWC 3728

Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
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High Courts26 May 2005Dismissed

Chairman-cum-Managing Director, Fertilizer Corporation of India Limited and General Manager, Fertilizer Corporation of India Limited, Gorakhpur Unit Vs Regional Labour Commissioner (Central) and Appellate Authority under the payment of Gratuity Act, 1972, Controlling Authority and the Assistant Labour Commissioner (Central) and Shri Parvez Ahmad Ali

Allahabad High Court · (2005) 6 AWC 5677 : (2005) 2 ESC 1547

Apprentices Act, 1961 — Section 2Employees State Insurance Act, 1948 — Section 2(22), 2(9)Factories Act, 1948 — Section 67
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High Courts26 May 2005

G.C. Gupta Vs State of U.P. and Another

Allahabad High Court · (2005) 3 ACR 2551

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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High Courts26 May 2005

Smt. Vidyawati Vs IInd A.D.J. and Others

Allahabad High Court · (2006) 2 AWC 1105

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 43(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 7
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High Courts26 May 2005Allowed

In Re: State of U.P. and Others

Allahabad High Court · (2005) 6 AWC 6286

Constitution of India, 1950 — Article 136Uttar Pradesh Government Servants (Seniority) Rules, 1991 — Rule 5, 8(1)Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 6, 7
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