Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Article 123, 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49, 9A(2)

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High Courts06 May 2005Dismissed

State of U.P. and Another Vs Labour Court and Another

Allahabad High Court · (2005) 106 FLR 506

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 11A

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High Courts06 May 2005Dismissed

State of U.P. and Another Vs Labour Court, U.P. and Another

Allahabad High Court · (2005) 6 AWC 5713

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 11A, 4K, 6N

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High Courts05 May 2005Dismissed

Rajesh Kumar Vs Central Administrative Tribunal, Allahabad Bench, The Union of India (UOI)

Allahabad High Court · (2005) 5 AWC 4898 : (2005) 3 ESC 2070

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High Courts05 May 2005Disposed Off

The Commissioner of Wealth Tax Vs C.M. Ghosh Trust

Allahabad High Court · (2005) 199 CTR 47 : (2005) 279 ITR 346

Income Tax (Amendment) Act, 1961 — Section 147, 148Income Tax Act, 1922 — Section 34(1)Wealth Tax Act, 1957 — Section 14, 17(1), 21(4), 27(1)

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High Courts05 May 2005Dismissed

Sukhdev Steel Cutters and Welders Vs Hon''ble Sri Lalta Prasad, Judicial Officer, (1st A.C.J. Sr. Div.), Union of India (UOI), Secretary, Ministry of Supply and The Chief Controller of Accounts

Allahabad High Court · (2006) 2 AWC 1119 : (2005) 3 ESC 1642

Arbitration Act, 1940 — Section 30Constitution of India, 1950 — Article 141, 142Judicial Officers Protection Act, 1850 — Section 1

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High Courts05 May 2005Dismissed

Brij Bhushan Singh, Vijai Kumar and Prabhu Nath, Class IV Employee Udit Narain Post Graduate College Vs Regional Higher Education Officer, District Inspector of Schools, Accounts Officer and Committee of Management Udit Narain Post Graduate College

Allahabad High Court · (2005) 5 AWC 5121 : (2005) 2 UPLBEC 1690

Uttar Pradesh State Universities Act, 1973 — Section 49, 50, 66

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High Courts05 May 2005Allowed

Shiv Ram Singh Vs Board of Revenue, State of U.P. and Gaon Sabha/L.M.C.

Allahabad High Court · (2005) 4 AWC 3717 : (2005) 99 RD 90 : (2005) 2 RD 90

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)

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High Courts05 May 2005Disposed Of

Commissioner of Income Tax Vs Amrit Banaspati Co. Ltd.

Allahabad High Court · (2005) 05 AHC CK 0181

Finance Act, 1989 — Section 23Income Tax Act, 1961 — Section 144B, 147, 21(2), 254(2), 256(1)

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High Courts05 May 2005Partly Allowed

The State of U.P. Vs Sukh Deep Singh alias Deep Singh and Rajendra Prasad alias Raje

Allahabad High Court · (2005) 05 AHC CK 0154

Penal Code, 1860 (IPC) — Section 302

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High Courts05 May 2005Allowed

Charan Singh Vs State of U.P. and Smt. Bachchi Devi

Allahabad High Court · AIR 2005 All 230 : (2005) 3 AWC 2302 : (2005) 99 RD 6

Constitution of India, 1950 — Article 14Mineral Conservation and Development Rules, 1988 — Rule 3Minor Mineral Concession Rules, 1963 — Rule 68

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High Courts05 May 2005Allowed

Ramdas Singh Vs State of U.P. and Others

Allahabad High Court · (2005) 106 FLR 310

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