Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1, Order 43 Rule 2Court Fees Act, 1870 — Article 17, 7Penal Code, 1860 (IPC) — Section 120, 420, 467, 468, 506

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High Courts25 Mar 1992Allowed

Surender Kumar Vs S.D.O. Nagina and others

Allahabad High Court · AIR 1993 All 47

Uttar Pradesh Panchayat Raj Act, 1947 — Section 12Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 21T

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High Courts25 Mar 1992Dismissed

Mohd. Farooq Vs District Judge, Allahabad and others

Allahabad High Court · AIR 1993 All 8

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 3Constitution of India, 1950 — Article 226

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High Courts25 Mar 1992

Sobanin Singh and Others Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1992) 2 AWC 1033 : (1992) RD 359

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 176, 48, 5(2), 9

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High Courts25 Mar 1992

Ram Patat Saroj Vs Sub-Divisional Officer

Allahabad High Court · (1992) 2 AWC 1038

Penal Code, 1860 (IPC) — Section 409Uttar Pradesh Industrial Disputes Act, 1947 — Section 3Uttar Pradesh Panchayat Raj Act, 1947 — Section 95, 95(1)

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High Courts25 Mar 1992Allowed

Yashpal Wadhwa Vs District Judge and Others

Allahabad High Court · (1992) 2 AWC 652

Societies Registration Act, 1860 — Section 25

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High Courts25 Mar 1992Dismissed

Vikram Singh Junior High School Vs District Magistrate (Finance and Revenue) and Others

Allahabad High Court · (1992) 2 AWC 665

Evidence Act, 1872 — Section 114Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 28, 49, 5, 7Uttar Pradesh Land Revenue Act, 1901 — Section 218, 34

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High Courts25 Mar 1992

Shanker Charan Ashnora and Another Vs U.P. Public Service Commission and Others

Allahabad High Court · (1992) 2 AWC 1026

Constitution of India, 1950 — Article 14, 16

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High Courts24 Mar 1992Dismissed

COMMISSIONER OF INCOME TAX Vs RAM SEWAK PYARE LAL.

Allahabad High Court · (1992) 108 CTR 105

Income Tax Act, 1961 — Section 256

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High Courts24 Mar 1992Dismissed

Raj Kumar Singh Vs District Inspector of Schools, Aligarh and others

Allahabad High Court · (1992) 03 AHC CK 0041

Constitution of India, 1950 — Article 226

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High Courts24 Mar 1992

Rameshwar and Others Vs Special Judge E.C. Act and Others

Allahabad High Court · (1992) 2 AWC 1051

Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 14(4)

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High Courts23 Mar 1992Allowed

Harish Chandra Singh Vs Passenger Tax Officer and Others

Allahabad High Court · (1992) 2 AWC 689

Constitution of India, 1950 — Article 226Uttar Pradesh Motor Gadi (Mal Kar) Adhiniyam, 1964 — Section 18(2)Uttar Pradesh Motor Gadi (Yatri Kar) Niyamwawali, 1962 — Rule 2, 5

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High Courts23 Mar 1992Dismissed

S.P.Malviya,Advocate Vs R.S.Pandey,Special Chief Judicial Magistrate,Allahabad

Allahabad High Court · (1992) 03 AHC CK 0036

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High Courts23 Mar 1992

State of U.P. Vs Vinai Kumar Srivastava

Allahabad High Court · (1992) CriLJ 3558

Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 386, 401Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(2)

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High Courts22 Mar 1992

COMMISSIONER OF INCOME TAX Vs SAPNA TRADERS.

Allahabad High Court · (1993) 109 CTR 503

Income Tax Act, 1961 — Section 256, 40A, 68

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