Civil Procedure Code, 1908 (CPC) — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 153, 480Income Tax Act, 1961 — Section 139, 143, 144, 146, 147

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High Courts12 Oct 2006Dismissed

Ram Bali Vs State of U.P.

Allahabad High Court · (2007) 1 AWC 988

Constitution of India, 1950 — Article 226

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High Courts12 Oct 2006

Nishant Vs State of U.P.

Allahabad High Court · (2007) 3 ACR 2475

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts12 Oct 2006

Ram Swaroop and Others Vs State of U.P.

Allahabad High Court · (2007) 2 ACR 1771

Penal Code, 1860 (IPC) — Section 396, 412

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High Courts12 Oct 2006Allowed

Smt. Shanti Devi and Others Vs Munsif Mahaban and Others

Allahabad High Court · (2007) 5 AWC 5380

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54(2), Order 21 Rule 90

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High Courts11 Oct 2006Dismissed

Markande Vs Sudama Chaubey and Others

Allahabad High Court · AIR 2007 All 70 : (2007) 2 AWC 1466

Evidence Act, 1872 — Section 68

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High Courts11 Oct 2006Dismissed

U.P. Avas Evam Vikas Parishad Vs Smt. Pushpa Devi and State of Uttar Pradesh

Allahabad High Court · (2006) 10 AHC CK 0186

Constitution of India, 1950 — Article 19, 300AContract Act, 1872 — Section 23Land Acquisition Act, 1894 — Section 11, 19, 26, 4

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High Courts11 Oct 2006

Ram Chandra Yadav alias Phauji Vs State of U.P.

Allahabad High Court · (2007) 2 ACR 2312

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 325

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High Courts11 Oct 2006Disposed Of

Omkar Yadav Vs State of U.P.

Allahabad High Court · (2007) 1 ADJ 144

Criminal Procedure Code, 1973 (CrPC) — Section 161, 87Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 308Representation of the People Act, 1951 — Section 134B, 135

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High Courts11 Oct 2006Allowed