Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 21(1A), 22

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High Courts01 May 1992Dismissed

Ramji Singh Vs The District Magistrate

Allahabad High Court · (1992) 3 AWC 1519

Arms Act, 1959 — Section 17, 17(3), 18

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High Courts01 May 1992Dismissed

Vivek Sharma Vs The District Judge, Aligarh and others

Allahabad High Court · AIR 1993 All 115

Constitution of India, 1950 — Article 226

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High Courts01 May 1992Dismissed

Indrapal Singh Vs State of U.P.& Others

Allahabad High Court · (1992) 05 AHC CK 0057

Constitution of India, 1950 — Article 226Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 14, 31C

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High Courts01 May 1992Allowed

Sattoo @ Satya Narayan Vs State

Allahabad High Court · (1992) 05 AHC CK 0053

Criminal Procedure Code, 1973 (CrPC) — Section 397

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High Courts01 May 1992Dismissed

U.P. State Road Transport Corporation Central Workshop Vs Ram Dayal and Others

Allahabad High Court · (1992) 3 AWC 1327

Uttar Pradesh Roadways Organization (Abolition of Posts and Absorption of the Employees) Rules, 1982 — Rule 4(1), 4(2)

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High Courts01 May 1992Dismissed

Ram Prasad Vs VIIth Additional District Judge and Others

Allahabad High Court · (1992) 3 AWC 1498

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 30, 30(1)

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High Courts01 May 1992Dismissed

Bundelkhand Minerals and Alkali Pvt. Ltd. Vs State of U.P. and Others

Allahabad High Court · (1992) 3 AWC 1506

Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1947 — Section 12, 12(1), 22Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 3, 30

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High Courts01 May 1992

Ganga Deen Vs U.P. State Road Transport Corporation and Others

Allahabad High Court · (1992) 3 AWC 1484 : (1992) 2 UPLBEC 1065

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High Courts30 Apr 1992

State of U.P. Vs Gauri Shankar and Others

Allahabad High Court · (1992) 34 ACR 277

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324

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High Courts30 Apr 1992Disposed Of

Sunil Agarwal Vs State of U.P. and Others

Allahabad High Court · (1992) 2 AWC 673

Criminal Procedure Code, 1973 (CrPC) — Section 161, 79, 81Penal Code, 1860 (IPC) — Section 114, 120B, 409, 467, 468

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