Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13State Financial Corporations Act, 1951 — Section 9

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High Courts07 Aug 2007Allowed

Dr. (Mrs.) Sarojini Arawattigi and Dr. Vinay Awarattigi Vs State of U.P. and Rashmi Harry

Allahabad High Court · (2008) CriLJ 126

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 200, 202, 482Dowry Prohibition Act, 1961 — Section 3, 4Guardians and Wards Act, 1890 — Section 25

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High Courts07 Aug 2007Dismissed

Smt. Chandrawati Devi Vs Deputy Director of Consolidation and Others

Allahabad High Court · (2007) 4 AWC 3579 : (2007) 103 RD 431

Civil Procedure Code, 1908 (CPC) — Section 146

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High Courts07 Aug 2007Allowed

Satya Narain Vs Sita Ram and Ram Sewak

Allahabad High Court · (2007) 7 AWC 6686 : (2007) 103 RD 508

Specific Relief Act, 1963 — Section 38, 41

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High Courts07 Aug 2007Allowed

Smt. Shashi Prabha Shukla Vs State of U.P. and Others

Allahabad High Court · (2008) 2 AWC 1633 : (2008) 104 RD 741

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High Courts07 Aug 2007Allowed

Manoj Kumar and others Vs State of U.P. and others

Allahabad High Court · (2007) 08 AHC CK 0129

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High Courts07 Aug 2007Allowed

Tejpal and others Vs State of U.P.

Allahabad High Court · (2007) 08 AHC CK 0111

Penal Code, 1860 (IPC) — Section 304, 323, 34, 504

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High Courts07 Aug 2007Dismissed

Nagar Mahapalika,Gorakhpur Vs Parasnath Ji Trust

Allahabad High Court · (2007) 08 AHC CK 0109

Arbitration Act, 1940 — Section 8Limitation Act, 1963 — Article 137

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High Courts07 Aug 2007

Brij Gopal Binnani Vs Smt. Rukmini Devi, Anand Kishore, Suraj Karan Binnani and Babu Gopal Binnani

Allahabad High Court · (2008) 1 AWC 746 : (2007) 103 RD 657

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts07 Aug 2007Allowed

M.P. State Road Transport Corporation and Another Vs Awadh Bihari Lal and Others

Allahabad High Court · (2007) 7 AWC 7659

Motor Vehicles Act, 1939 — Section 110D

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High Courts07 Aug 2007

Tej Pal and Others Vs State of U.P.

Allahabad High Court · (2008) 1 ACR 60

Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Evidence Act, 1872 — Section 145, 155(3)Penal Code, 1860 (IPC) — Section 147, 149, 304, 323, 34

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High Courts06 Aug 2007Allowed

Mahesh Chandra Vs Additional District Judge,Etawah and others

Allahabad High Court · (2007) 08 AHC CK 0140

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)

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High Courts06 Aug 2007Dismissed

Bharat Electricals and Others Vs Addl.Civl Judge, Sitapur and Others

Allahabad High Court · (2007) 08 AHC CK 0114

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 7 Rule 11Constitution of India, 1950 — Article 227Uttar Pradesh Court Fees Act, 1870 — Article 1, Schedule 1, 6(2)

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High Courts06 Aug 2007Dismissed

Jagannath Patra Vs U.P.Financial Corporation, kanpur and another

Allahabad High Court · (2007) 08 AHC CK 0110

State Financial Corporations Act, 1951 — Section 21, 29

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High Courts03 Aug 2007Dismissed

Chandra Shekhar and Others Vs District Judge and Others

Allahabad High Court · (2007) 7 AWC 6656

Constitution of India, 1950 — Article 14Uttar Pradesh Subordinate Civil Courts Ministerial Establishment Rules, 1947 — Rule 14(3), 16

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