Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506

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High Courts20 May 2005

State of U.P. Vs Om Prakash, Hari Chand and Goley alias Manohar Singh

Allahabad High Court · (2005) 05 AHC CK 0102

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34

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High Courts20 May 2005Allowed

Shiv Sagar Dwivedi Vs State of U.P., The Senior Superintendent of Police and Deputy Inspector General of Police Kanpur Region

Allahabad High Court · (2006) 5 AWC 4676

Constitution of India, 1950 — Article 137, 14, 142, 21, 226Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14, 20, 4, 5(1), 8

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High Courts20 May 2005Allowed

The Commissioner Trade Tax Vs Rastriya Adyogik Sansthan

Allahabad High Court · (2005) 05 AHC CK 0078

Uttar Pradesh Trade Tax Act, 1948 — Section 11

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High Courts20 May 2005Allowed

The Commissioner, Sales Tax Vs S/S Kamla Electricals Industries

Allahabad High Court · (2005) 05 AHC CK 0075

Uttar Pradesh Sales Tax Act, 1948 — Section 3B, 4B(2)

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High Courts20 May 2005Allowed

Deo Nath and Others Vs Deputy Director of Consolidation and Others

Allahabad High Court · (2005) 4 AWC 3720 : (2005) 99 RD 109 : (2005) 2 RD 109

Agra Tenancy Act, 1926 — Section 3(6), 9A(2)Hindu Minority and Guardianship Act, 1956 — Section 8Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18

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High Courts20 May 2005Allowed

Sabhajeet Pandey and Another Vs State of U.P. and Others

Allahabad High Court · (2005) 6 AWC 5251 : (2005) 3 ESC 2082

Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7), 16D

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High Courts20 May 2005Dismissed

Vimal Kumar Kapoor Vs A.D.J. and Others

Allahabad High Court · (2005) 4 AWC 3397

Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts20 May 2005

State of U.P. Vs Om Prakash and Others

Allahabad High Court · (2005) 2 ACR 2171

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34

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High Courts20 May 2005Allowed

Lok Pal Singh and Others Vs IInd A.D.J. and Another

Allahabad High Court · (2005) 4 AWC 3398

Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)

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High Courts19 May 2005

Smt. Shakuntala Devi and Others Vs State of U.P. and Another

Allahabad High Court · (2005) 3 ACR 2607

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A

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High Courts19 May 2005Dismissed

Commissioner of Income Tax Vs Pratapgarh Auto Stores

Allahabad High Court · (2006) 157 TAXMAN 450

Income Tax Act, 1961 — Section 256, 271B, 44AB

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High Courts19 May 2005Dismissed

Laxman Sav and Others Vs A.D.J., Court No. VI and Others

Allahabad High Court · (2005) 4 AWC 3724

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17, 18(2)

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High Courts19 May 2005Dismissed