Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 48Uttar Pradesh Urban Planning and Development Act, 1973 — Section 15(2), 15(9), 28A, 4, 6

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High Courts23 May 2008Dismissed

Krishi Utpadan Mandi Samiti, Sikandra Rao Vs U.P. Industry Falicitation Council and U.P. State Krishi Utpadan Mandi Parishad

Allahabad High Court · AIR 2009 All 14 : (2008) 4 ARBLR 432 : (2008) 4 AWC 3807

Arbitration and Conciliation Act, 1996 — Section 10, 14, 16, 17, 2Constitution of India, 1950 — Article 226, 254Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 4, 5, 6

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High Courts23 May 2008Dismissed

Rajeev Kumar and Bibhav Kumar Rai Vs State of U.P. and Others

Allahabad High Court · (2008) 05 AHC CK 0022

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 190, 357, 358, 397Penal Code, 1860 (IPC) — Section 353, 504, 506

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High Courts23 May 2008Dismissed

Shri Ram Vs State of U.P. and Others

Allahabad High Court · (2008) 5 AWC 5311 : (2008) 105 RD 133

Constitution of India, 1950 — Article 14

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High Courts23 May 2008Dismissed

North Central Railway Karamchari Sangh and Another Vs Union of India (UOI) and Others

Allahabad High Court · (2008) 6 AWC 5770 : (2008) 118 FLR 219

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High Courts23 May 2008

Rahul and Another Vs State of U.P. and Others

Allahabad High Court · (2008) 3 ACR 2568

Hindu Marriage Act, 1955 — Section 5Penal Code, 1860 (IPC) — Section 363, 366

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High Courts23 May 2008

Dr. R.S. Upadhyaya and Another Vs State of U.P. and Another

Allahabad High Court · (2008) 3 ACR 2560

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 164, 195, 200, 202Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176

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High Courts22 May 2008Allowed

Harsingar Gutkha P. Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (2011) 336 ITR 90

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2, Order 5 Rule 12, Order 5 Rule 17, Order 5 Rule 19ACompanies Act, 1956 — Section 44ABIncome Tax Act, 1961 — Section 139, 143(1), 143(2), 156, 260A

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High Courts22 May 2008

Nand Ram Vs State of U.P.

Allahabad High Court · (2008) 3 ACR 2434

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302

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High Courts22 May 2008Allowed

Bal Krishna Lohia Vs Radha Devi and Others

Allahabad High Court · (2008) 6 AWC 5764

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 95, Order 21 Rule 96Easements Act, 1882 — Section 56

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High Courts22 May 2008

Jaiprakash Associates Construction Ltd. Vs Assistant Commissioner of Income Tax

Allahabad High Court · (2009) 178 TAXMAN 375

Income Tax Act, 1922 — Section 10(2)(5)Income Tax Act, 1961 — Section 260A

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High Courts22 May 2008Allowed

Sudhir Kumar Srivastava Vs Union of India (UOI)

Allahabad High Court · (2008) 4 AWC 3429

Railways Act, 1989 — Section 123, 124A, 154

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High Courts22 May 2008Allowed

Bansh Narayan Vishwakarma Vs State of U.P. and Others

Allahabad High Court · (2008) 5 AWC 5315 : (2008) 2 UPLBEC 1577

Constitution of India, 1950 — Article 311

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High Courts22 May 2008Dismissed

Rajendra Singh Vs State of U.P. and Chhangu

Allahabad High Court · (2008) 05 AHC CK 0191

Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

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High Courts22 May 2008Partly Allowed

Daya Ram Vs State of U.P. and Others

Allahabad High Court · (2008) 05 AHC CK 0166

Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 409, 504, 506Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 202, 203, 204

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