Allahabad High Court Rules, 1952 — Rule 2Constitution of India, 1950 — Article 14, 21, 226, 311, 311(2)Food Corporation of India Staff Regulations, 1971 — Regulation 15A, 54, 58, 59, 59(4)

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High Courts24 Feb 1992

Jagdish Singh Yadav Vs District Magistrate and Another

Allahabad High Court · (1992) 1 AWC 600

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High Courts24 Feb 1992

Dr. V.K. Agarwal Vs State of U.P.

Allahabad High Court · (1992) 2 AWC 629

Constitution of India, 1950 — Article 14, 309, 320Fundamental Rules — Rule 56Uttar Pradesh State Medical Colleges Teachers Service Rules, 1990 — Regulation 26, 46, 47

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High Courts21 Feb 1992Allowed

Mukti Nath Rai Vs State of Utrar Pradesh and Others

Allahabad High Court · (1992) 2 AWC 644 : (1992) 1 UPLBEC 674

Civil Procedure Code, 1908 (CPC) — Section 80Uttar Pradesh Civil Service Rules — Rule 906, 908, 912, 918, 925

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High Courts21 Feb 1992Allowed

Jai Prakash Sharma Vs State of Uttar Pradesh and Others

Allahabad High Court · (1992) 2 AWC 952

Constitution of India, 1950 — Article 14, 16, 226, 311, 311(3)

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High Courts21 Feb 1992Dismissed

Ziley Singh Vs State of U.P.& Ors.

Allahabad High Court · (1992) 02 AHC CK 0047

Criminal Procedure Code, 1973 (CrPC) — Section 439

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High Courts21 Feb 1992Dismissed

Birendra Kumar Rai Vs Union of India (UOI) and Others

Allahabad High Court · (1992) 1 AWC 473 : (1992) CriLJ 3866 : (1993) 1 RCR(Criminal) 561

Arms Act, 1959 — Section 25, 26, 4Constitution of India, 1950 — Article 19, 21, 210, 22, 22(4)Criminal Procedure Code, 1973 (CrPC) — Section 327, 46, 46(2), 70, 75

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High Courts21 Feb 1992Dismissed

Sarkar Hussain alias Sarkar Ahmad Vs Commissioner and Another

Allahabad High Court · (1992) 2 AWC 1209

Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B

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High Courts20 Feb 1992

Ram Prakash Vs State of U.P. and Others

Allahabad High Court · (1992) 4 AWC 274 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 306

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High Courts19 Feb 1992Allowed

Ramua alias Ram Lal Vs State of U.P.

Allahabad High Court · (1992) CriLJ 3972

Criminal Procedure Code, 1973 (CrPC) — Section 273Evidence Act, 1872 — Section 118, 150, 24, 25, 26Penal Code, 1860 (IPC) — Section 201, 300, 302

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High Courts19 Feb 1992

M/s Belwal Spinning Mills Ltd. Vs U.P. State Electricity Board and Another

Allahabad High Court · (1992) 2 AWC 803

Electricity (Supply) Act, 1948 — Section 10, 11, 21(2), 21(3), 22Electricity Act, 1910 — Section 26, 26(1), 26(6)Electricity Supply (Consumers) Regulations, 1984 — Regulation 21

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High Courts19 Feb 1992