Constitution of India, 1950 — Article 14Gift Tax Act, 1958 — Section 2, 4Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 13, 5(2), 5(6)

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High Courts09 Jan 2006Dismissed

Smt. Bundoo Devi Vs Raj Bahadur and Others

Allahabad High Court · (2006) 4 AWC 3224

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High Courts09 Jan 2006Allowed

Highland Distilleries Ltd. and Others Vs Shaw Wallace Distilleries Ltd.

Allahabad High Court · (2006) 2 CompLJ 455 : (2007) 76 SCL 352

Companies (Court) Rules, 1959 — Rule 67, 69Companies Act, 1956 — Section 235, 351, 391, 392(2), 394

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High Courts09 Jan 2006Dismissed

Ghanshyam Kumar Shukla Vs State of Uttar Pradesh and Ghanshyam Prasad Tripathi

Allahabad High Court · (2006) CriLJ 1432

Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Deposit of the Rent Act, 1972 — Section 30

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High Courts09 Jan 2006Allowed

Union of India Vs Raj Bahadur Singh and others

Allahabad High Court · (2006) 01 AHC CK 0182

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High Courts09 Jan 2006Allowed

Baij Nath Yadav Vs State of U.P.and Others

Allahabad High Court · (2006) 01 AHC CK 0152

Uttar Pradesh Consolidation Lekhpal Services Rules, 1978 — Rule 2Uttar Pradesh Fundamental Rules — Rule 56 Proviso

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High Courts09 Jan 2006Dismissed

The Officer-in-charge, Municipal Board and The Engineer, Water Works, Udai Singh Jain Vs The Presiding Officer, Labour Court and Sri Mirazul Haque Siddique

Allahabad High Court · (2006) 5 AWC 5296

Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6NUttar Pradesh Municipal Boards Act — Section 70Uttar Pradesh Municipalities Act, 1916 — Section 70

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High Courts09 Jan 2006Allowed

Baij Nath Yadav Vs State of U.P. and Others

Allahabad High Court · (2006) 01 AHC CK 0133

Uttar Pradesh Consolidation Lekhpal Services Rules, 1978 — Rule 2

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High Courts09 Jan 2006Disposed Of

Kesar Enterprises Limited, Post Office Liaison Officer Vs Deputy Director of Consolidation and Others

Allahabad High Court · AIR 2006 All 114 : (2006) 1 AWC 904 : (2006) 1 RD 243

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(2)

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High Courts09 Jan 2006Allowed

Shiv Lal, Sub Divisional Magistrate Mahoba/Administrator, Nagar Panchayat Vs Ram Babu Dwivedi

Allahabad High Court · (2006) 2 AWC 1272 : (2006) 3 UPLBEC 2999

Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 21, 226Contempt of Courts Act, 1971 — Section 12, 19, 2

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High Courts09 Jan 2006Allowed

Bihangesh Nandan Sharan Vs State of U.P. and Others

Allahabad High Court · (2006) 5 AWC 4830 : (2006) 1 UPLBEC 390

Reserve Bank of India Act, 1934 — Section 15(1), 2, 5, 58(1), 7(2)Uttar Pradesh Jal Nigam Services of Engineers (Public Health Branch) Regulations, 1978 — Regulation 31Uttar Pradesh Water Supply and Sewerage Act, 1975 — Section 15, 3, 31, 31(1), 37

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High Courts09 Jan 2006Dismissed

Shankar Dayal Tewari and Daya Shankar Tewari Vs The Deputy Director of Consolidation and Sheo Prasad Shukla

Allahabad High Court · (2006) 3 AWC 2466 : (2006) 100 RD 424 : (2006) 1 RD 424

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 41, 48Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 111

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High Courts09 Jan 2006Allowed

Sadan Lal Vs State of U.P.& Ors.

Allahabad High Court · (2006) 01 AHC CK 0082

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High Courts09 Jan 2006Allowed

Vijai Pal Singh Vs State of U.P.& Ors.

Allahabad High Court · (2006) 01 AHC CK 0061

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