Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Constitution of India, 1950 — Article 226

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High Courts22 Apr 1994

Smt. Sharda Agrawal Vs Director of Income Tax and Investigation and Others

Allahabad High Court · (1994) 210 ITR 690

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(5)

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High Courts22 Apr 1994

Committee of Management, Ratan Muni Jain Inter College and Another Vs III Additional Civil Judge and Others

Allahabad High Court · (1994) 3 AWC 1333 : (1996) 1 UPLBEC 168

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Constitution of India, 1950 — Article 226Co-operative Societies Act, 1912 — Section 16A(7)

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High Courts22 Apr 1994

Vinod Kumar Singh Vs Allahabad University Allahabad and Another

Allahabad High Court · (1994) 2 AWC 1052

Second Examination Ordinances — Ordinance 2

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High Courts21 Apr 1994Dismissed

Radhey Shyam Vs State of U.P.

Allahabad High Court · (1995) 19 ACR 184

Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 309, 309(1), 309(2)Penal Code, 1860 (IPC) — Section 302, 307, 504, 506

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High Courts21 Apr 1994Dismissed

Radhey Shyam (in jail) Vs State of U.P.

Allahabad High Court · (1995) CriLJ 556 : (1995) 3 UPLBEC 1847

Criminal Procedure Code, 1973 (CrPC) — Section 209, 397(2), 436, 439, 482Penal Code, 1860 (IPC) — Section 302, 307, 504, 506

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High Courts21 Apr 1994Disposed Of

Narain Vegetable Product Vs Commissioner of Sales Tax

Allahabad High Court · (1994) 95 STC 482

Uttar Pradesh Sales Tax Act, 1948 — Section 21, 21(2), 21(6)

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High Courts21 Apr 1994Partly Allowed

Lakhan Singh Vs Ram Bahadur Srivastava and Another

Allahabad High Court · (1994) CriLJ 2997

Contempt of Courts Act, 1971 — Section 12, 12(3)

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High Courts21 Apr 1994Allowed

M/s. Modi Rubber Limited Modipuram, Meerut Vs Nagar Mahapalika, Meerut and another

Allahabad High Court · AIR 1995 All 153 : (1994) AWC 1254

Constitution of India, 1950 — Article 226Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 2(2), 2(3), 203(1), 204, 207

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High Courts21 Apr 1994

Pradeep Kumar Tripathi Vs Telecom District Manager and others

Allahabad High Court · AIR 1994 All 325 : (1994) 2 AWC 1133

Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 14, 226Telegraph Act, 1885 — Section 5, 7, 7B

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High Courts21 Apr 1994

State of U.P. and Another Vs Smt. Dayavati Khanna

Allahabad High Court · (1994) 2 AWC 1137

Allahabad High Court Rules, 1952 — Rule 5

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High Courts21 Apr 1994

Veerawati Vs State

Allahabad High Court · (1995) 19 ACR 188

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 34

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High Courts19 Apr 1994Dismissed

State of Himachal Pradesh Vs Raj Kumar Chopra and Another

Allahabad High Court · (1996) AWC 212 Supp

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts19 Apr 1994Dismissed

Anil Kumar Singh Yadav Vs Union of India and another

Allahabad High Court · AIR 1995 All 13 : (1994) AWC 1630

Constitution of India, 1950 — Article 14, 16, 226, 309, 310

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High Courts19 Apr 1994Dismissed

Luxmi Raj Singh and Another Vs State of U.P. and Others

Allahabad High Court · (1994) AWC 1288 : (1995) 1 LLJ 262

Constitution of India, 1950 — Article 254, 254(1)Industrial Disputes (Amendment) Act, 1984 — Section 2Industrial Disputes Act, 1947 — Section 2

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High Courts19 Apr 1994Allowed

Natthi Lal Vs Director, Rajya Krishi Utpadan Mandi Parishad and Others

Allahabad High Court · (1994) 3 AWC 1422 : (1995) 2 UPLBEC 1123

Constitution of India, 1950 — Article 226

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High Courts19 Apr 1994Allowed

Vijay Kumar Vs State of U.P. and Another

Allahabad High Court · (1994) 3 AWC 1360

Central Motor Vehicles Rules, 1989 — Rule 139Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(1), 102(3), 482Motor Vehicles Act, 1988 — Section 114, 115, 116, 129, 181

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