Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1), 16(1), 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 27, 27(2), 27(4)

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High Courts07 Jan 1993Dismissed

Suresh Chandra Vs Regional Employment Exchange Officer and Another

Allahabad High Court · (1993) 2 AWC 799

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High Courts07 Jan 1993

Bijendra and Another Vs State

Allahabad High Court · (1993) 17 ACR 106

Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 120B, 302, 324, 34

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High Courts07 Jan 1993Dismissed

Hinch Lal and Others Vs Joint Director of Consolidation and Others

Allahabad High Court · (1993) 1 AWC 475

Arbitration Act, 1940 — Section 16(2), 2Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 17, 17(1), 17(2), 49

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High Courts06 Jan 1993Allowed

Badri Narain Tewari Vs State of U.P.

Allahabad High Court · (1993) 17 ACR 48

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302

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High Courts06 Jan 1993Disposed Of

S.C. Sachdeo Vs District Judge and Others

Allahabad High Court · (1993) 2 AWC 858

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22, 34(1)

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High Courts06 Jan 1993Allowed

Mangal Prasad Gupta Vs State of U.P.& Anr.

Allahabad High Court · (1993) 01 AHC CK 0041

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 409

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High Courts06 Jan 1993

Amardeo alias Amar Nath Vs State of U.P.

Allahabad High Court · (1993) 17 ACR 55

Uttar Pradesh Excise Act, 1910 — Section 72, 72(1)

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High Courts05 Jan 1993Allowed

Rais Uddin Vs State of U.P.

Allahabad High Court · (1993) 17 ACR 41

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 325

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High Courts05 Jan 1993Allowed

Ram Kripal Singh and Another Vs Committee of Management, Uchchttar Madhyamik Vidyalaya and Others

Allahabad High Court · (1993) 1 AWC 518 : (1993) 1 UPLBEC 344

Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16A(7)

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High Courts23 Dec 1992Allowed

Suresh Chandra Agarwal Vs District Magistrate and Others

Allahabad High Court · (1993) 2 AWC 909

Uttar Pradesh Municipalities Act, 1916 — Section 14A, 34A, 34A(2), 34A(6), 54AUttar Pradesh Town Areas Act, 1914 — Section 3A(6), 4, 8B(4)

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High Courts23 Dec 1992Allowed

Giani Harendra Singh Vs State of U.P.& Ors.

Allahabad High Court · (1992) 12 AHC CK 0027

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 14, 8

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High Courts22 Dec 1992

Uma Kant Bajpayee Vs State of U.P.

Allahabad High Court · (1993) 17 ACR 14

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 293, 293(2), 293(4), 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20

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High Courts22 Dec 1992Allowed

Kishan Chand Vs Xth Addl. District Judge and Others

Allahabad High Court · (1992) 4 AWC 172 Supp

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21

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High Courts21 Dec 1992Allowed

Ram Charitra Pandey Vs Rameshwar Prasad Bajpai

Allahabad High Court · (1992) 12 AHC CK 0030

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100

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