Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 302, 34Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313

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High Courts26 Apr 2005Allowed

Akhtar Vs State of U.P. and G.L. Verma

Allahabad High Court · (2005) 04 AHC CK 0056

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 309(1)Penal Code, 1860 (IPC) — Section 408, 409, 477A

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High Courts26 Apr 2005Dismissed

Rajendra Vs State of U.P.

Allahabad High Court · (2005) 2 ACR 1651

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 50

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High Courts25 Apr 2005Dismissed

Commissioner of Income Tax Vs Prem Heavy Engineering Works P. Ltd.

Allahabad High Court · (2006) 285 ITR 554 : (2006) 150 TAXMAN 90

Income Tax Act, 1961 — Section 256(2)

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High Courts25 Apr 2005Dismissed

Commissioner of Income Tax Vs Raj Rice Mills

Allahabad High Court · (2006) 155 TAXMAN 5

Income Tax Act, 1961 — Section 139, 142, 256, 271B, 44AB

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High Courts25 Apr 2005Dismissed

Sneh Lata Saxena Vs State of U.P. and Others

Allahabad High Court · (2005) 5 AWC 5056

Uttar Pradesh Higher Education Services Commission (Amendment) Act, 1982 — Section 16, 33A(1A)Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(2)Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 11

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High Courts25 Apr 2005Dismissed

Rai Barelli Flour Mills Pvt. Ltd. Vs The Commissioner of Trade Tax

Allahabad High Court · (2005) 04 AHC CK 0172

Central Sales Tax Act, 1956 — Section 14(1)(3)Uttar Pradesh Trade Tax Act, 1948 — Section 11, 3B, 7, 8(1)

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High Courts25 Apr 2005Dismissed

Shrinath Goswami, Gopinath Goswami and Gaurav Goswami Vs Civil Judge (Junior Division), Sri Budhi Sagar Mishra and Sri Shyam Murti Sharma (Retired A.D.J.)

Allahabad High Court · (2005) 6 AWC 5427

Allahabad High Court Rules, 1952 — Rule 2, 20, 6Constitution of India, 1950 — Article 226, 227Village Panchayat Act — Section 19

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High Courts25 Apr 2005Allowed

Mahamandleshwar Swami Vs State of U.P.

Allahabad High Court · (2005) 04 AHC CK 0132

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)

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High Courts25 Apr 2005Dismissed

U.P. Power Corporation Limited and Others Vs Presiding Officer, Labour Court and Sudama Prasad

Allahabad High Court · (2005) 3 AWC 2889 : (2006) 106 FLR 381 : (2005) 2 UPLBEC 1915

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

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High Courts25 Apr 2005Allowed

Manju Yadav and Others Vs State of U.P., Superintendant of Police, Criminal Branch, Criminal Investigation Department (CBCID), Inspector/Investigation Officer, Criminal Branch, Criminal Investigation Department, Station Officer and Gayasuddin

Allahabad High Court · (2005) 04 AHC CK 0098

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 169, 173(8), 190(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts25 Apr 2005Dismissed

The Commissioner, Trade Tax Vs M.P. Udyog Limited

Allahabad High Court · (2005) 04 AHC CK 0097

Uttar Pradesh Trade Tax Act, 1948 — Section 11

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High Courts25 Apr 2005Dismissed

The Commissioner, Trade Tax Vs S/S Kamal Yarn Industries

Allahabad High Court · (2005) 04 AHC CK 0095

Uttar Pradesh Trade Tax Act, 1948 — Section 10B, 11

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High Courts25 Apr 2005Allowed

Anurag Tripathi Vs State of U.P. and Station Officer

Allahabad High Court · (2005) CriLJ 3474

Constitution of India, 1950 — Article 226, 227Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(3), 162, 173(2)

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High Courts25 Apr 2005Allowed